Section 25 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
25. Proceedings to be open to public.
- The proceedings before the Tribunal shall be open to the public :Provided that the Tribunal may, if it thinks fit, order at any stage of the proceedings of any particular case that the public generally or any particular person shall not have access to, or be or remain in, the room or building used by the Tribunal.
