CCE Vs. PREMIER INDUSTRIES LTD.

JUDGEMENT

(1.) REVENUE filed this appeal against Order -in -Appeal No. IND -1/191/2006 dated 16.5.2006 passed by the Commissioner (Appeals), Indore.

(2.) HEARD learned D.R. on behalf of the Revenue. None appeared on behalf of the respondents.

(3.) LEARNED D.R. submits that Clause 87 to Explanation to the amendment of Chapter 15 Finance Act, 2005 as enacted on 13.5.2005 provides that no act or omission on the part of any person shall be punishable as an offence which would not have been so punishable if this section had not come into force. He also submits that payment of interest is not punishable offence and, therefore, the respondent is liable to pay interest as duty is levied retrospectively.