VIPIN KUMAR Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Both appeals are filed against the common impugned order passed by the Commissioner of Customs. Vide impugned order the personal penalties were imposed on the appellants.

(2.) Brief facts of the case are that on 9 -7 -2000 a truck was intercepted by the Revenue Officer and it was found to be loaded of ginger of Chinese origin and there was no documents for their legal import to India. Certain Bills were recovered re -covered from the truck which shows that the goods were for the present appellant. The goods were declared as ginger of Nepal origin whereas after taking expert opinion the Revenue concluded that the gingers were of Chinese origin.

(3.) The contention of the appellant is that the ginger in question is the Nepalese origin and necessary certificate regarding origin of the ginger is also produced by them.