Section 9(4) in Central Excise (Appeals) Rules, 2001
(4)The form of revision application in Form No. E.A. 8 shall be filed in duplicate and shall be accompanied by two copies of the following documents, namely :-(i)order referred to in the first proviso to sub-section (1) of section 35B of the Act; and(ii)decision or order passed by the Central Excise Officer, which was the subject matter of the order referred to in clause (i) of this sub-rule.
