KALINGA CABLE CO. Vs. COLLECTOR OF C. EX.

JUDGEMENT

(1.) THE facts of the case, as set out in the show cause notice, are as follows : -

(2.) ON adjudication, the aforesaid amount of duty for the period 1 -3 -1988 to 7 -11 -1988 was confirmed by the Additional Collector. He also confiscated the seized 202 coils of electric wires and cables and directed the appellants to pay Rs. 9,858.65 being the duty leviable on the goods seized. A fine in lieu of confiscated goods to the tune of Rs. 4,000/ - has also been imposed and a penalty of Rs. 30,000/ - under Rule 173Q and 226 of the Central Excise Rules has also been imposed.

(3.) IT is against the said order the appeal has been filed.