Section 45(i) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(i)to require any memorandum of appeal, application, petition or other proceeding presented to the Tribunal to be amended in accordance with the practice and procedure of the Tribunal or to be represented after such requisition as the Registrar is empowered to make in relation thereto has been complied with;
