Section 29 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
29. Reference to High Court.
(1)An application for reference to the High Court shall be filed in [quintuplicate] [Substituted by CEGAT Order 6/85 (Tech.) dated 21st March, 1985 for the word 'triplicate'.] and shall be accompanied by a list of documents (particulars whereof shall be stated) which, in the opinion of the applicant, should form part of the case and a translation in English of any such documents, where necessary, and [five copies] [Substituted by ibid, for the words 'three copies'.] of the order passed by the Tribunal in the appeal concerned.(2)Where an application for reference is filed by any person other than the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] or the Administrator, the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] or the Administrator shall be made the respondent, and where the application for reference is filed by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] or the Administrator, the other party shall be made the respondent.(3)The provisions of the rules relating to the filing of appeals shall, so far as may be, apply to the filing of an application under this rule.
