Section 11(1) in Central Excise (Appeals) Rules, 2001
(1)An appeal in Form No. E.A. 3 or a memorandum of cross-objections in Form No. E.A. 4 or Form No. E.A. 7 or an application in Form No. E.A. 5 or Form No. E.A. 6 shall be presented in person to the Registrar or an officer authorized in his behalf by the Registrar, or sent by registered post addressed to the Registrar or such officer.
