Section 7(2) in The Foreign Trade (Regulation) Rules, 1993
(2)The refusal of a [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] under sub-rule (1) shall be without prejudice to any other action that may be taken against an applicant by the licensing authority under the Act.[In case of any erroneous payment of Terminal Excise Duty, duty drawback, cash assistance benefits admissible to Importer-exporter Code holder or any other similar benefits from the Central Government or any agency authorised by the Central Government in relation to exports made by him, the Director General or the licensing authority may, after giving to that person a notice in writing informing him of the details of erroneous payment for which recovery or adjustment of arrears or claims is to be made and after giving a reasonable opportunity of making a representation in writing within such time, as specified therein and, if that person so desires, of being heard, authorise:(a)recovery of benefits as arrears of land revenue; or(b)by adjustment against future claimsafter recording reasons in writing, provided the Adjudicating Authority is satisfied with the facts relating to erroneous payment.] [Inserted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]
