Section 17 in The Foreign Trade (Regulation) Rules, 1993
17. Confiscation and redemption. - (1) [Any imported goods or materials or goods or materials for export or goods or materials connected with import or export or services or technology] in respect of which--
(a)any condition of the [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).], or letter of authority under which they were imported, relating to their utilisation or distribution; or(b)any condition, relating to their utilisation or distribution, subject to which they were received from or through, an agency recognised by the Central Government; or(c)[ any condition imposed under the policy with regard to the sale, disposal, import or export of such goods or materials or goods or materials connected with services or technology; [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]has been, is being, or is attempted to be contravened, shall together with any package, covering or receptacle in which such goods or goods connected with services or technology are found, be liable to the confiscated be the Adjudicating Authority, and where such goods or materials or goods or materials connected with services or technology are so mixed with any other goods or materials that they cannot be readily separated, such other goods or materials shall also be liable to be so confiscated:Provided that where it is established to the satisfaction of the adjudicating authority that any goods or materials or goods or materials connected with services or technology which are liable to confiscation under this rule, had been imported for personal use, and not for any trade or industry, such goods or materials or goods or materials connected with services or technology shall not be ordered to be confiscated.](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).].
