AMTEK AUTO LIMITED Vs. CCE

JUDGEMENT

(1.) The appellant is a manufacturer of automobile parts. The Central Excise Officers visited the appellant's factory on 22.12.98 and did a stock taking. They seized goods worth over Rs.13 lakhs on the ground that they were finished goods not entered in the RG -I. Subsequently, proceedings were initiated for the confiscation of the seized goods under Section 173Q of the Central Excise Rules and imposition of penalty. This is the second round of proceeding and goods remain confiscated under Rule 173Q with a penalty of Rs. 50,000/ -. The charge is that the goods have not been accounted for.

(2.) The contention of the learned Counsel for the appellant is that the goods have not reached RGI stage. He points out that the goods were found in the inspection area the time of stock taking itself, the appellants' representative Shri Ram Singh had explained the reason for not entering the goods in the RG -I as they were awaiting final inspection.

(3.) I have heard the learned DR and also perused the records. He has relied on the decision of this Tribunal in the case of HGI Automotive's (P) Ltd. v. CCE, Faridabad -2004 (169) ELT 321 and CCE, Indore v. CAPS and CAPS (P) Ltd. 2004 (169) ELT 341.