Section 63 in Railways Rates Tribunal (Procedure) Regulations, 1990
63. Return of documents.-
(1)Documents admitted in evidence may after the disposal of the proceedings be returned to the party concerned either by being delivered to him in person or sent to him by registered post acknowledgement due, or by parcel at his risk and cost:Provided that a document admitted in evidence may be returned earlier if the party applying therefor, delivers to the Secretary a certified copy to substituted for the original and undertakes to produce the original if required to do so.(2)Where a document is returned to a party by its being delivered to him, a receipt shall be given by the person receiving it.(3)Documents not admitted in evidence shall not form a part of the record and shall be returned to the parties respectively producing them in the manner provided in sub-regulation (1).
