Section 6 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
6. [ Procedure for filing appeals.] [Substituted by CEGAT Notification No. 1/83, dated 26th December, 1983.] - (1) A memorandum of appeal to the Tribunal shall be in the relevant form and shall be presented by the appellant in person or by an agent to the concerned officer, or sent by registered post addressed to the concerned officer.
Provided that the appellant may, in case of urgency or for other sufficient reason, present or send the appeal to the concerned officer of the Bench nearest to him, even though the matter relates to a different Bench, and in such a case the officer receiving the appeal shall, as soon as may be, forward it to the concerned officer of the appropriate Bench.(2)A memorandum of appeal sent by the post under sub-rule (1) shall be deemed to have been presented to the concerned officer on the date on which it is received in the office of the concerned officer.Explanation. - (1) For purposes of this rule, "Form" means a form prescribed for the purpose of presenting an appeal under the Customs (Appeals') Rules, 1982, or the Central Excise Rules, 1944, or as the case may be, the Gold (Control) Appeal Rules, 1982.(2)In this rule "Concerned Officer" in relation to a Bench means the Registrar, Assistant Registrar or any other officer authorised to receive appeals falling within the jurisdiction of that Bench as defined by the President from time to time.
