FIRDOUSE INTERNATIONAL TRADING CO. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The short question in this writ petition is whether the goods imported are required to satisfy the standards those prescribed in Regulations framed under the FSS Act at the time of import or at the time of release.

(2.) The petitioner imported betel nuts through Cochin Port. On 24.04.2015, the 2nd respondent, an Authorised Officer under the Food Safety and Standard Authority of India refused to issue NOC on the ground that the betel nuts did not satisfy the standards for dry fruits and nuts. The action of the 2nd respondent was challenged in W.P.(C) No.15407/2015. This Court disposed the writ petition on 15.09.2015 directing as follows :

(3.) The only issue now remains in this writ petition as to the satisfaction of the standards fixed for aflatoxin in the Contaminants Regulations, 2011 [Regulation No. 2.2.1(1)].