Customs, Excise and Gold Tribunal - Mumbai
M/S. Maruti Udyog Limited vs Commissioner Of Customs, Kandla on 20 April, 2001
ORDER
J.H. Joglekar, Member(T)
1. The appellants imported certain goods which required a specific import licence for their clearance.These goods were imported in July, 1996.In his order dated 24.7.1996 the Commissioner confiscated the goods and released them on a fine of about 15%.He observed that earlier also the importers had imported two consignments of substantial value without producing a specific license.He therefore imposed a token penalty of Rs.32,700/- on the appellants. Hence the appeal.
2. Shri No.Murlindhar, authorised nominee of the appellants, was asked about the details of the earlier consignments and as to how they were cleared.He is unable to make a statement. He however submits that subsequently on 10.9.1996 the appellants received a specific licence which was endorsed with the validity for goods already shipped/cleared. He however concedes that the goods were cleared in July, 1996 on payment of fines and penalty. Therefore the introduction of the licence at this stage is of no consequence to the appellants.
3. I find nothing of substance in this appeal.It is accordingly dismissed.
(Dictated in Court)