(1)An application under sub-section (1) of section 35H of the Act requiring the High Court to direct the Appellate Tribunal to the High Court any question of law shall be made in Form No. E.A. 6 and such application shall be filed in quadruplicate.(2)A memorandum of cross-objections under sub-section (3) of section 35H of the Act to the High Court shall be made in Form No. E.A. 7 and such memorandum shall be filed in quadruplicate.(3)Where an application under sub-section (1) of section 35H of the Act or a memorandum of cross-objections under sub-section (3) of that section is made by any person other than the Commissioner of Central Excise, the application, the memorandum or form of verification, as the case may be, contained in Form No. E.A. 6 or Form No. E.A. 7 shall be signed by the person specified in sub-rule (2) or rule 3.
