6. Form of appeal and memorandum of cross-objections to Appellate Tribunal.

(1) An appeal under sub-section (1) or sub-section (2) of section 16 of the Act to the Appellate Tribunal shall be made in Form No. 4 and shall be verified in the manner indicated therein.

(2) A memorandum of cross-objections under sub-section (4) of section 16 of the Act to the Appellate Tribunal shall be made in Form No. 5 and shall be verified in the manner indicated therein.