Section 16(7) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(7)All paper books shall contain clearly legible documents duly paged indexed and be tagged firmly.] [Inserted by CEGAT Notification 6/95, dated 4th September, 1995.][17. Endorsing copies to the party.] [Substituted by CEGAT Notification No. 6/85 (Tech.), dated 21st March, 1985.] - A copy each of appeal and paper-book shall be provided to the Departmental Representative as well as to the concerned Executive [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.]. In case of Departmental appeal, a copy of the same shall be served on the other party as soon as they are filed.
