SHRI RAM PRASAD Vs. GOLD CONTROL ADMINISTRATOR

JUDGEMENT

(1.) THIS appeal arises out of the Order -in -Original No. Gold/19/1976 dated 12 -7 -1977 passed by the Collector of Central Excise, Nagpur by which he directed the confiscation of 878.800 gms. of gold ornaments and primary gold. But however, gave the option to the appellants to redeem the same on payment of fine of Rs. 13,000/ -. He also imposed a personal penalty of Rs. 10,000/ -.

(2.) FEELING aggrieved by the order of the Collector, the appellant filed an appeal before the Gold Control Administrator and the said appeal stood statutorily transferred to this Tribunal under Section 32K of the Gold Control Act (hereinafter referred to as Act).

(3.) THE facts giving rise to this appeal stated briefly are :