Section 11 in The National Environment Appellate Authority (Appeal) Rules, 1997
11. Orders of the Authority
.-After hearing of the appeals, the orders of the Authority may be pronounced on the same day or may be postponed to a future date. Where the order is postponed, the same shall be delivered on the date to be fixed for the purpose by the Authority and copies thereof shall be sent to parties to the appeal by the Registrar or any other authorised officer.
