Customs, Excise and Gold Tribunal - Mumbai
Marmo Classic vs Commissioner Of Customs, Nhava Sheva on 8 November, 2001
Equivalent citations: 2002(148)ELT1019(TRI-MUMBAI)
JUDGMENT
Gowri Shankar, Member (Technical)
1. The application is for waiver of deposit of penalty of Rs. 70,000/-. The goods are stated to be pending clearance from the customs. Hence no application has been claimed for waiver of duty and fine.
2. Penalty has been imposed on the ground that the applicant imported some quantity of marble without licence. Absence of such licence is not denied. In these circumstances, we direct deposit of Rs. 35000/- within a month from the receipt of this order. Compliance on 7.1.2002.