Section 8 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
8. Consent of a memorandum of appeal.
- [(1) Every memorandum of appeal shall set forth, concisely and under distinct heads, the grounds of appeal and such grounds shall be numbered consecutively and shall be typed in double space of the paper.(2)Every memorandum of appeal, cross-objections, reference applications, stay applications or any other miscellaneous applications shall be typed neatly in double spacing on the fool-scape paper and the same shall be duly paged, indexed and tagged firmly with each paper book put in a separate folder.] [Substituted by CEGAT Notification No. 6/95, dated 4th September, 1995.](3)[ Every memorandum of appeal/application/Cross-objection shall be signed and verified by the appellant/applicant/respondent or the Principal Officer duly authorised to sign Memorandum of appeal/application/Cross objection. The appellant/applicant/ respondent or the Consultant or Advocate retained by them shall certify as true the documents produced before the Tribunal.] [Substituted by CEGAT Notification 10/95, dated 1st December, 1995.]
