Section 6(4) in Central Excise (Appeals) Rules, 2001
(4)The form of appeal in Form No. E.A. 3 and the form of memorandum of cross-objections in Form No. E.A. 4 shall be filed in quadruplicate and shall be accompanied by an equal number of copies of the order appealed against (one of which at least shall be a certified copy).[7. Form of appeal or application to the Appellate Tribunal. - (1) An appeal under SUb-section (2) of section 358 or an application under sub-section (4) of section 35E of the Act to the Appellate Tribunal shall be made in Form No. EA.- 5.
