Section 8(3) in Central Excise (Appeals) Rules, 2001
(3)Where an application under sub-section (1) of section 35H of the Act or a memorandum of cross-objections under sub-section (3) of that section is made by any person other than the Commissioner of Central Excise, the application, the memorandum or form of verification, as the case may be, contained in Form No. E.A. 6 or Form No. E.A. 7 shall be signed by the person specified in sub-rule (2) or rule 3.
