Customs, Excise and Gold Tribunal - Mumbai
Nicholas Piramal (I) Ltd. vs Commissioner Of Central Excise, ... on 8 October, 2001
JUDGMENT
1. The duty has been demanded, and penalty imposed a penalty, on the finding that the applicant did not maintain separate accounts with regard to the inputs used in the manufacture of dutiable and exempted goods, and therefore became liable to pay the amount specified in Rule 57CC.
2. The amount of duty of Rs. 5,26,905/- has already been deposited.
3. Having regard to the fact that the duty has already been paid, I waive deposit of the penalty of Rs. 25,000/- and stay its recovery.