Section 44(6) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(6)The Seal of the Tribunal shall not be affixed to any certified copy issued by the Tribunal save under the authority in writing of the Registrar [or Deputy Registrar] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.] or Assistant Registrar.
