RANJAN GROVER Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) Heard both sides.

(2.) Appellants filed this appeal challenging the imposition of penalty of Rs. 1,71,077/ -.

(3.) Brief facts of the case are that appellants are engaged in the manufacture of Latex Foam products and were availing the benefit of Small Scale Exemption Notification. During the verification of their accounts, the appellants found that they had crossed the limit of clearance provided under the Small Scale Exemption Notification and vide letter dated 20 -1 -2000 wrote to the Revenue Department regarding their clearance and deposited the amount of Rs. 3,52,285/ -, Thereafter, Revenue issued a show cause notice on 5 -12 -2000 asking for the duty in respect of the goods which were cleared over and above the value of clearance under the Small Scale Exemption Notification. As per the Revenue, the appellants were required to pay an amount of Rs. 4,51,185/ -, The appellants accepted the demand and deposited the whole of the duty.