- [(1)] [Re-numbered as sub-rule (1) by the Central Excise Rules, 2007, w.e.f. 1.3.2007] Any person who acquires possession of, or is in any way concerned in transporting, removing, depositing, keeping, concealing, selling or purchasing, or in any other manner deals with, any excisable goods which he knows or has reason to believe are liable to confiscation under the Act or these rules, shall be liable to a penalty not exceeding the duty on such goods or [two thousand rupees] [Substituted for rupees ten thousand by the Central Excise Rules, 2007], whichever is greater.[Provided that where any proceeding for the person liable to pay duty have been concluded under clause (a) or clause (d) of sub-section (1) of section 11AC of the Act in respect of duty, interest and penalty, all proceedings in respect of penalty against other persons, if any, in the said proceedings shall also be deemed to be concluded.] [Inserted by Notification No. G.S.R. 239 (E), dated 1.3.2016 (w.e.f. 1.3.2002).](2)[ Any person, who issues -(i)an excise duty invoice without delivery of the goods specified therein or abets in making such invoice; or(ii)any other document,or abets in making such document, on the basis of which the user of said invoice or document is likely to take or has taken any ineligible benefit under the Act or the rules made thereunder like claiming of CENVAT credit under the CENVAT Credit Rules, 2004 or refund, shall be liable to a penalty not exceeding the amount of such benefit or five thousand rupees, whichever is greater.] [Inserted by Central Excise Rules, 2007 w.e.f. 1.3.2007]
