Section 17(2) in The Foreign Trade (Regulation) Rules, 1993
(2)The adjudicating authority may permit the redemption of the confiscated [goods or materials or goods connected with services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] upon payment of redemption charges equivalent to the market value of such [goods or materials or goods connected with services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).].
