4. Form of application to the Commissioner (Appeals).-
(1)An application under sub-section (4) of section 35E of the Act to the Commissioner (Appeals) shall be made in Form No. E.A. 2.(2)The form of application in Form No. E.A. 2 shall be filed in duplicate and shall be accompanied by a certified copy of the decision or order passed by the adjudicating authority and a copy of the order passed by the Commissioner of Central Excise directing such authority to apply to the Commissioner (Appeals).
