KUNAL TRAVELS (CARGO) Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) HEARD both sides.

(2.) APPLICANTS filed this application for condonation of delay in filing the appeal. There is a delay of 7 days in filing the appeal. In view of the reasons explained in the application, the delay in filing the appeal is condoned. The application is allowed.

(3.) THE brief facts of the case are the applicant is a CHA and they deal with 9 consignments of basmati rice for export. As per Import -Export Policy, there is a ban for the export of non -basmati rice. The consignments were cleared for export and subsequently recalled. It was found that the consignments were of non -basmati rice. The adjudicating authority ordered confiscation of the non -basmati rice and imposed penalty on the exporter as well as on the CHA.