Section 29 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
29. Calling for records.
- On the admission of appeal or petition or application the Registrar shall, if so directed by the Appellate Tribunal, call for the records relating to the proceedings from the Board and retransmit the same at the conclusion of the proceedings or at any time.
