C.C.E. Vs. HIND POLYMERS

JUDGEMENT

(1.) HEARD both sides.

(2.) REVENUE filed this appeal against the order in appeal whereby the Commissioner (Appeals) reduced the penalty to Rs. 72,200/ - from Rs. 2,88,774/ -.

(3.) THE only contention of the Revenue is that the Commissioner (Appeals) has no power to reduce the penalty as per the provisions of Section 11AC of the Central Excise Act, 1944. The adjudicating authority has to impose the equal amount of penalty as of confirmed demand.