MANU/REVU/0032/2017
Ministry : Ministry of Finance
Department/Board : Revenue
Notification No. : GSR447(E)
Date of Notification : 09.05.2017
Date of Publication : 09.05.2017
Notification/ Circulars Referred : Number G.S.R. 406 (E), dated the 31st May, 2007 MANU/REVU/0107/2007
Industry: Finance
Citing Reference:
Number G.S.R. 406 (E), dated the 31st May, 2007 MANU/REVU/0107/2007 Modified
Customs and Central Excise Settlement Commission (Amendment) Procedure, 2017
No. 01/2017-S.C. (PB)
G.S.R.447(E).--In exercise of the powers conferred by sub-section (4) of Section 32-I of the Central Excise Act, 1944 (1 of 1944) and sub-section (4) of section 127 F of the Customs Act, 1962 ( 52 of 1962), the Customs, Central Excise & Service Tax Settlement Commission hereby makes the following further rules to amend the Customs and Central Excise Settlement Commission Procedure, 2007 namely :-
1.
(1) These rules may be called the Customs and Central Excise Settlement Commission (Amendment)
Procedure, 2017.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. In the Customs and Central Excise Settlement Commission Procedure, 2007, for the rule 15 of the said Procedure, the following shall be substituted, namely:-
"15, Publication of Orders:-
The orders of the Commission as are deemed fit for publication, in any authoritative report or by the press, may be released for such publication, on such terms and conditions as the Commission may lay down.".
[F. No. Tech/08/Commr.(Inv.)/2016-SC(PB)]
DINESH KUMAR BANGARD, Addl. Commissioner,
Settlement Commission, Customs, Central Excise and Service Tax, Principal Bench
Note:
The Principal Procedure was published in the Gazette of India, Extraordinary, Part-II, Section-3,
Sub-section(i) vide number G.S.R. 406 (E), dated the 31st May, 2007 vide Notification No. 1/2007/S.C. (PB) dated 31st May, 2007.