(3)Every appeal under this section shall be filed within three months from the date on which the order sought to be appealed against is communicated to the [Commissioner of Customs] [ Substituted by Act 22 of 1995, Section 50, for " Collector or Customs " and " Collector (Appeals)" , respectively (w.e.f. 26.5.1995).], or as the case may be, the other party preferring the appeal.
