6. Form of appeal, etc., to the Appellate Tribunal.-
(1)An appeal under sub-section (1) of section 35B of the Act to the Appellate Tribunal shall be made in Form No. E.A. 3.(2)A memorandum of cross-objections to the Appellate Tribunal under sub-section (4) of section 35B of the Act shall be made in Form No. E.A. 4.(3)Where an appeal under sub-section (1) of section 35B of the Act or a memorandum of cross-objections under sub-section (4) of that section is made by any person other than the Commissioner of Central Excise, the grounds of appeal, the grounds of cross-objection and the forms of verification as contained in Form Nos. E.A-3 and E.A-4, as the case may be, respectively shall be signed by the person specified in sub-rule (2) of rule 3.(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.(2)The appeal or application, as the case may be In Form No. EA-5 shall befiled in quadruplicate accompanied by an equal number of copies of the decisionorafder (one of which at least shall be a certified copy) passed by :-a)the Appellate Commissioner of Central Excise under section 35 of the Act, as it stood immediately before the appointed day, or by the Commissioner (Appeals) under section 35A of the Act and a copy of the order passed by the Committee of Commissioners of Centra! Excise under sub-section (2) of Section 358 of the Act.b) the Commissioner of Central Excise and a copy of the order passed by the Committee of Chief Commissioners of Central EXCIse under sub-section (1) of section 35E of the Act.]
