Section 27(3) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(3)An application for stay shall set forth concisely the following :(a)the facts regarding the demand of duty or penalty, the deposit whereof is sought to be stayed;(b)the exact amount of duty or penalty and the amount undisputed therefrom and the amount outstanding;(c)the date of filing of the appeal before the Tribunal and its number, if known;(d)whether the application for stay was made before any authority under the relevant Act or any civil court and, if so, the result thereof (copies of the correspondence, if any, with such authorities to be attached);(e)reasons in brief for seeking stay;(f)whether the applicant is prepared to offer security and, if so, in what form; and(g)prayers to be mentioned clearly and concisely (state the exact amount sought to be stayed).
