Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000

11. Filing of reply and other documents by the respondent .-

(I) The respondent shall file six complete sets containing the reply to the application along with the documents in a paper-book form with the Registrar within one month of the date of service of the notice of the application on him.

(2) The respondent shall also serve a copy of the reply along with copies of documents as mentioned in sub rule (1) to the applicant or his advocate, if any, and file proof of such service with the Registrar. The Tribunal may, on application by the respondent, allow filing of the reply after the expiry of the period of one month.