Section 15 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
15. [Filing of memorandum of cross-objections, applications or replies to appeals/applications] [Inserted by CEGAT Notification 6/95, dated 4th September, 1995.]
-Every memorandum of cross-objections filed, and every application made, under the provisions of the Acts, shall be registered and numbered, and the provisions of these rules, relating to appeals shall, so far as may be, apply to such memorandum or application.[15A. Reply to appeal. - After a copy of the appeal has been served the respondents may file a reply within one month and on the receipt thereof, the appellant may file a rejoinder within one month or within such time as may be specified/extended.] [Inserted by CEGAT Notification 1/95, dated 30th May, 1995.]
