Section 29(1) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(1)An application for reference to the High Court shall be filed in [quintuplicate] [Substituted by CEGAT Order 6/85 (Tech.) dated 21st March, 1985 for the word 'triplicate'.] and shall be accompanied by a list of documents (particulars whereof shall be stated) which, in the opinion of the applicant, should form part of the case and a translation in English of any such documents, where necessary, and [five copies] [Substituted by ibid, for the words 'three copies'.] of the order passed by the Tribunal in the appeal concerned.
