Section 10 in Central Excise (Appeals) Rules, 2001

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Section 10 in Central Excise (Appeals) Rules, 2001

10. [ [Substituted by Notification No. G.S.R. 1442(E), dated 23.11.2017 (w.e.f. 21.6.2001).]

(1)The revision application shall be filed in form E.A.-8 before the jurisdictional Principal Commissioner (Revisionary Authority) as per the jurisdiction specified in column (3) of the table below:-

S. No.	Office	Jurisdiction to hear Revision Application againstCommissioner (Appeals) Order (State-wise and Union-Territorywise)
(1)	(2)	(3)
1	Principal Commissioner (RA) and ex-officioAdditional Secretary to the Government of India-Delhi	Jammu & kashmir, Himachal Pradesh, Punjab,Chandigarh, Uttar Pradesh, Delhi, Haryana, Uttarakhand, Bihar,Jharkhand, West Bengal, Andaman & Nicobar, Islands, Sikkim,Odisha, Rajasthan, Assam, Arunachal Pradesh, Manipur, Meghalaya,Mizoram, Nagaland, Tripura
2	Principal Commissioner (RA) and ex-officioAdditional Secretary to the Government of India-Mumbai	Andhra Pradesh, Telangana, Karnataka, Kerala,Lakshadweep, Puducherry, Tamil Nadu, Gujarat, Dadra and NagarHaveli, Daman and Diu, Maharashtra, Goa, Madhya Pradesh,Chhattisgarh.