Madras HC Orders to Release Goods and Vehicles on Payment of 25% Penalty Imposed - (13 Apr 2022)
CRIMINAL
Madras High Court has ordered to release the goods and vehicles detained on payment of 25 % of the penalty imposed and held that as the alleged violation, albeit being small, is recurring, the Petitioner can still agitate the penalty before the appellate authority.
Tags : MADRAS HIGH COURT PENALTY APPELLATE AUTHORITY
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