Section 9(4) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(4)Where an appeal which can be heard by a single Member is referred to or placed before a two-Member Bench or an appeal which can be heard by a two-Member Bench is referred to a Larger Bench, the appellant shall immediately furnish an additional copy of the memorandum of appeal and of the order or orders [of the lower authorities.] [Substituted by CEGAT Order dated 28th August, 1996.]
