Section 24(4) in Central Excise (Appeals) Rules, 2001
(4)The appeal shall be accompanied by suchfee as prescribed under subsection (6) of section 35B of the Act and shall bepaid through a crossed bank draft drawn in favour of the Assistant Registrar ofthe Bench of the Tribunal on a branch of any nationalised bank located at theplace where the Bench is situated.-------------------------------*15 digit Permanent Account Number (PAN)- based registration number to be mandatorily furnished by registered persons.** Commissionerate! Division! Range code(Location Code) to be also mandatorily furnished by registered persons. ThisCode can be procured from the website https://cbec.nsdI.com - 'AssesseeCode Based Search', enter the assessee registration number and it will give theLocation Code of the assessee. Alternatively, one can go to another website, www.aces.gov.in,then to the drop-down menu 'Central Excise', then click on 'know yourlocation', then click on the relevant 'State' and then the concerned'Commissionerate'.**To be furnished by non-registered persons.Unique Identification (UID) number to be furnished where PAN is not available.FORM NO.E.A.-4[See rule 6 (2)]Form of Memorandum ofCross-Objections to the Appellate Tribunal under sub-section (4) of section 35B of the ActIN THE CUSTOMS,EXCISE AND SERVICE TAX APPELLATE TRIBUNALCross-Objection No ............... 20...In Appeal No ................. of 20............................................................................... Appellant/ ApplicantVs...........................................................................Respondent
