(5)On the disposal of the appeal, the [Commissioner (Appeals)] [ Substituted by Act 22 of 1995, Section 50, for " Collector (Appeals)" (w.e.f. 26-5-1995). ] shall communicate the order passed by him to the appellant, the adjudicating authority [, the Chief Commissioner of Customs and the Commissioner of Customs.] [ Substituted by Act 18 of 2005, Section 69, for " and the Commissioner of Customs" (w.e.f. 13-5-2005).]
