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Union of India - Section

Section 24 in Central Excise (Appeals) Rules, 2001

24. Reliefs claimed in appeal.

Statement of factsGrounds of appeal
Signatureof the authorisedrepresentative,if any.       Signature of the appellant
VerificationI, ......................................................................................the appellant, do hereby declare that what is stated above is true to the bestof my information and belief.Verifiedtoday, the ........... day of ..............................20 ..........
Signatureof the authorisedrepresentative,if any.       Signature of the appellant
Notes.- (1) The groundsofappeal and the form ofverification shall be signed by the appellant in accordance with rule 3 of theCentral Excise (Appeals) Rules, 2001.
(2)The appeal including the statement offacts and the grounds of appeal shall be filed in quadruplicate accompanied byan equal number of copies of the order (one of which at least shall be acertified copy) appealed against.
(3)The appeal shall be in English (or Hindi)and should set forth, concisely and under distinct heads, the grounds of appealwithout any argument or narrative and such grounds should be numberedconsecutively.
(4)The appeal shall be accompanied by suchfee as prescribed under subsection (6) of section 35B of the Act and shall bepaid through a crossed bank draft drawn in favour of the Assistant Registrar ofthe Bench of the Tribunal on a branch of any nationalised bank located at theplace where the Bench is situated.-------------------------------*15 digit Permanent Account Number (PAN)- based registration number to be mandatorily furnished by registered persons.** Commissionerate! Division! Range code(Location Code) to be also mandatorily furnished by registered persons. ThisCode can be procured from the website https://cbec.nsdI.com - 'AssesseeCode Based Search', enter the assessee registration number and it will give theLocation Code of the assessee. Alternatively, one can go to another website, www.aces.gov.in,then to the drop-down menu 'Central Excise', then click on 'know yourlocation', then click on the relevant 'State' and then the concerned'Commissionerate'.**To be furnished by non-registered persons.Unique Identification (UID) number to be furnished where PAN is not available.FORM NO.E.A.-4[See rule 6 (2)]Form of Memorandum ofCross-Objections to the Appellate Tribunal under sub-section (4) of section 35B of the ActIN THE CUSTOMS,EXCISE AND SERVICE TAX APPELLATE TRIBUNALCross-Objection No ............... 20...In Appeal No ................. of 20............................................................................... Appellant/ ApplicantVs...........................................................................Respondent