Section 119 in The Armed Forces Tribunal (Practice) Rules, 2009
119. Notifying when copies are ready for delivery and consequence of not taking delivery.
(1)On each working day before 11.30 a.m., the Officer-in-charge of the copying branch shall cause to prepare in duplicate in Form No. 25, a list of cases in which certified copies are ready for delivery and publish one copy of the same on the notice board of the Registry under his signature, and the other copy shall be retained for record.(2)If the applicant fails to take delivery within three months, the certified copy prepared shall be destroyed and the copying fee paid forfeited to Government. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
