Section 27(5) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(5)Every application for stay shall be accompanied by three copies of the relevant orders of the authorities of the department concerned, including the appellate orders, if any, against which the appeal is filed to the Tribunal by the appellant and other documents, if any :[Provided that it shall not be necessary for the applicant to file copies of the documents which have already been filed with the related appeal.] [Substituted by CEGAT Order No. 17/85, dated 1st October, 1985.]
