Name & address of the Defaulter

Name & address of Proprietor / partners/Directors (if any)

Section 142 Notice No. and Date of Issue

Details of Arrear outstanding against the defaulters i.e. duty, penalty, R.F etc

Nature of offence (Gist of the case, not more than 2-3 lines

Whether

Unit is  still functional?

Whether assets identified?

Recovery action initiated till date

Remarks

M/s. Gee Kay Traders,

112, South Raja Street, Tuticorin

Parterns :

1)       P. Ashok Kumar, S/o, Pandi Nadar, 157-D, B3, Subbiamudaliarpuram, Tuticorin - 3.

2)   A. Meenakumari,

      157-D, B3,             Subbiamudaliarpuram, Tuticorin - 3.

3)        P. Thangarajan, S/o. N. Pandi Nadar, 112, South Raja Street, Tuticorin.

4)        P. Janaky, w/o

 N. Pandi Nadar, 112, South Raja Street, Tuticorin.

5)       T. Vasanthymani, w/o P. Thanabalan, 112, south Raja Street, Tuticorin

1/2003 dated 17.10.2003

Duty : Rs. 84,397

M/s. GEE Kay Traders, Tuticorin have imported pulses at concessional rate and warehoused.  However, at the time of ex-bond clearance the concession was not in force and the duty was determined at the rate prevailing on the date of clearance from the warehouse and therefore the differential duty was demanded vide C.No. VIII/17/99 dated 28.6.2000

Yes

No

Party has been persuaded to pay the duty-under progress.

Nil