CCE Vs. CHAMPION PACKAGING (P) LTD.

JUDGEMENT

(1.) The short issue involved in this appeal is as to whether penalty equivalent to the sum of duty can be imposed for delayed payment of duty under Section 11AC of the CE Rules.

(2.) The learned Counsel points out to the findings given by the Commissioner (Appeals) wherein he has clearly recorded that duty was paid immediately after the issue of Show Cause Notice and in some cases before the issue of Show Cause Notices. Having recorded the said findings, he should have scaled down the penalty under Section 11AC in terms of the Apex Court judgment rendered in the case of State of Madhya Pradesh v. BHEL 1998 (99) ELT 33 wherein it has been held that penalty equal to the sum of duty prescribed is maximum and the authority has the discretion to levy lesser penalty depending upon the facts and circumstances of each case. Therefore, he seeks for reduction of the penalty imposed under Section 11AC of the Act.

(3.) The learned SDR reiterates the findings and submits that the Commissioner has already set aside the penalty in respect of duty paid prior to the issue of Show Cause Notice but has confirmed the penalty with regard to the amounts paid after the issue of Show Cause Notice .