Section 31 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
31. Same Bench to hear the reference applications.
- The same Bench which heard the appeal giving rise to the application for reference to the High Court or Supreme Court shall hear such application unless the President directs otherwise.[31A.Same Bench to hear applications for rectification of mistakes.] [Inserted by CEGAT Order 11 (Tech.)/1986, dated 11th February, 1986.] - An application for rectification of a mistake apparent from the record, under sub-section (2) of Section 129B of the Customs Act, or sub-section (2) of Section 35C of the [Central Excise Act, 1944] [Renamed by Section 71 of the Finance (No. 2) Act, 1996 (33 of 1996).], or sub-section (2) of Section 81A of the Gold (Control) Act, shall be heard by a Bench consisting of the Members who heard the appeal giving rise to the application, unless the President directs otherwise.[32. Submission of reply to reference application. - The respondent may, if he so desires, within forty-five days from the date on which he was served with a copy of the application for reference, submit a reply in writing to the application.] [Substituted by CEGAT Order 5/86 (Tech.), dated 22nd January, 1986.]
