Section 18 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
18. Date and place of hearing to be notified.
(1)The Tribunal shall notify to the parties the date and place of hearing of the appeal or application.(2)The issue of the notice referred to in sub-rule (1) shall not by itself be deemed to mean that the appeal or application has been admitted.
