Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CEGAT (COUNTERVAILING DUTY AND ANTI-DUMPING DUTY) PROCEDURE RULES, 1996 CONTENTS CHAPTER 1 :- 1 1. Short title and commencement SCHEDULE 1 :- Proforma of the memorandum of appeal CEGAT (COUNTERVAILING DUTY AND ANTI-DUMPING DUTY) PROCEDURE RULES, 1996 CEGAT Notification No. 1/CEGAT/96, dated 2-2-1996 In exercise of powers conferred by sub-section (6) of section 129C of the Customs Act, 1962 read with sub-section (4) of S.9C of Customs Tariff Act, 1975, the Customs, Excise and Gold (Control) Appellate Tribunal makes the following rules, namely :- CHAPTER 1 1 1. Short title and commencement :- (1) These Rules may be called the CEGAT (Countervailing Duty and Anti-Dumping Duty) Procedure Rules, 1996. (2) They shall come into force with effect from the date of publication in the official gazette. Rule 1(i). In these Rules unless the context otherwise requires - (a) "Act" means Customs Tariff Act, 1975 . (b) "Anti-Dumping Duty Rules" shall mean the Customs Tariff (Identifica- tion, Assessment and Collection of Anti-Dumping Duty on dumped Articles and for Determination of Injury) Rules, 1995. (c) "Authorised representative" in relation to any proceedings before the Tribunal means, a person referred to in clauses (a), (c) and (d) of sub-section (2) of section 146A of the Customs Act, 1962. (d) 'Bench" means a Bench of the Tribunal referred to in sub- section (5) of section 9C of the Act. (e) "Concerned officer" means Registrar or an officer authorised as such by the Registrar. (f) "Countervailing Duty Rules" shall mean the Customs Tariff (Identifica- tion, Assessment and Collection of Countervailing Duty on Subsidised Articles and for Determination of Injury) Rules, 1995. (g) "Department Representative" in relation to the proceedings before the Tribunal means a person appointed by the Central Government or by an officer duly authorised in this behalf, as authorised representative to appear, plead and act for the designated authority in such proceedings. (h) "Designated Authority" means the person appointed by the Central Government under Rule 3 of the Countervailing Duty Rules or Rule 3 of the Anti-Dumping Duty Rules. (i) The expression "Customs Act", "Member", "President", "Registrar", Registry", "Tribunal" and "Vice-President" shall have the same meaning attached to them as in the Customs, Excise and Gold (Control) Appel- late Tribunal (Procedure) Rules, 1982. Rule 2. - The expression "Domestic Industry" and "Interested Party" shall have the same meaning as ascribed to these expressions in Rule 2(b) and Rule 2(c) respectively of the Countervailing Duty Rules and Rule 2(b) and Rule 2(c) respectively of the Anti-Dumping Duty Rules. Rule 3. - Sitting of Bench. - Subject to general or special orders as may be made by the President, the Bench shall hold its sittings at New Delhi. Rule 4. - The language of the Tribunal shall be English, Provided that if any of the parties files documents in Hindi, the same shall be accompanied by translation in English duly attested by the party or the authorised representative of the party to be true translations. Provided further that the Bench may in its discretion permit the use of Hindi in its proceedings, so, however, the final order shall be in English. Rule 5. - Procedure for filing of the appeals and who may be joined as respondents :- (1) A memorandum of appeal shall be in the proforma appended to these Rules and shall be presented by the appellant in person or by any agent to the concerned officer or sent by Registered post addressed to the concerned officer. A memorandum of appeal sent by post shall be deemed to have presented to the concerned officer on the date on which it is received in the office of the concerned officer. (2) The following persons shall be joined as respondents to the appeal, unless any person so required to be made respondent is himself the appellant: (a) The designated authority. (b) Representative of the domestic industry on whose application investiga- tion was commenced by the designated authority. (c) Interested persons who submitted representations to the designated authority in the course of investigation. Rule 6. - On receiving notice of appeal, the designated authority shall transmit to the Tribunal the records and the procedure leading to the appeal, including confidential information, if any, under Rule 8 of the Countervailing Duty Rules or Rule 8 of Anti-Dumping Rules, as the case may be. Rule 7. - The provisions of Rules 7,8,9, 10, 11, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 35, 38, 39, 40 and 41 of the Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 shall be deemed to be a part of these Rules. SCHEDULE 1 Proforma of the memorandum of appeal Form of appeal to the Appellate Tribunal under Section 9C of the Customs Tariff Act, 1975 (1) No........ of-.......19 (2) Name and Address of the appellant (3) Designation and address of the officer passing the decision or order appealed against and the date of the decision or order. (4) Address to which notices may be sent to the appellant. (5) Whether the appellant wishes to be heard in person. (6) Relief claimed in appeal. STATEMENT OF FACTS GROUNDS OF APPEAL (i) (ii) (iii) etc. Signature of authorised Signature of the appellant. representative, if any, VERIFICATION I, the appellant, do hereby declare that what is stated above is true to the best of my information and belief. Verified today, the ______________ day of ________________199__ Place Date Signature of authorised Signature of the appellant. representative, if any.