Section 4K in Imports and Exports (Control) Act, 1947
4K. [ Adjudication. [Inserted by Act 12 of 1976, Section 3.]
- Any confiscation may be adjudged or penalty may be imposed under this Act,-(a)by the Chief Controller, or, where he so directs, by a general or special order, by the Additional Chief Controller;(b)subject to such limits as may be specified in this behalf, by such other officer not below the rank of a Deputy Chief Controller, as the Central Government may, by notification in the Official Gazette, authorise in this behalf.]
