Section 5 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
5. Language of the Tribunal.
(1)The language of the Tribunal shall be English :Provided that the parties to a proceeding before the Tribunal may file documents drawn up in Hindi if they so desire :Provided further that a Bench may in its discretion, permit the use of Hindi in its proceeding; so however, the final order shall be in English.(2)Notwithstanding anything contained in sub-rule (1), the Tribunal may pass such orders in Hindi, as and when it deems fit :Provided that every such order shall be accompanied by a translation in English of the same, duly attested by the Bench concerned.
