- An application under subsection (4) of Section 129-D to the Appellate Tribunal shall be made in Form No. CA-5.(2)The form of application in Form No. CA-5 shall be filed in quadruplicate and shall be accompanied by an equal number of copies of the decision or order passed by [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Commissioner of Customs'.] (one of which at least shall be certified copy) and copy of the order passed by the Board directing such [Commissioner] [Ibid, for the word 'Collector'.] to the Appellate Tribunal.[8. Form of application to the High Court. - (1) An application under sub-section (1) of Section 130A requiring the High Court to direct the Appellate Tribunal to refer to the High Court any question of law shall be made in Form No. CA-6 and such application shall be filed in quadruplicate.(2)A memorandum of cross-objections under sub-section (3) of Section 130A to the High Court shall be made in Form No. CA-7 and such memorandum shall be filed in quadruplicate.(3)Where an application under sub-section (1) of Section 130A or a memorandum of cross-objections under sub-section (3) of that section is made by any person other than the Commissioner of Customs, the application, the memorandum and the form of verification, as the case may be, contained in Form No. CA-6 and Form No. CA-7, shall be signed by the person specified in sub-rule (2) of rule 3.] [ ][Chapter IIIA] [Inserted by G.S.R. 54 (E), dated 30th January, 1985, published in the Gazette of India, Extraordinary, Part II, Section 3 (i), dated 30th January, 1985.] Revision by Central Government
