K.V.PRABHAKARAN Vs. OMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred under section 130 of the Customs Act, 1962 (in short " The Act ") against the order passed by the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai (CESTAT), SZB, Chennai, by order dated 12.05.2017 made in Final Order No.40754-40755/2017, confirming the order in original made by the respondent, i.e., The Commissioner of Customs-IV, Chennai in order in Original No.38213/2015, dated 29.05.2015.

(2.) The appellant, is a licensed customs broker holding customs license No.AAGPP8981KCH001 issued under the Customs Broker Licensing Regulation, 2013 (in short CBLR 2013) is supposed to undertake handling of importing and exporting cargo at Chennai both at Airport and at Seaport.

(3.) While so, the Director of Revenue Intelligence, Chennai Zonal Unit (CZU-DRI in short) received specific intelligence that, attempts were made to illegally export red sanders, an item which is prohibited for export, through Chennai Port in a consignment covered under Shipping Bill No.1326995, dated 28.02.2014 filed in the name of M/s. Rubicon Mineral Process, Chennai.