|
Reward scheme extended to cases of
recovery
A suitable
reward upto 5% of the amount recovered can be given
to any informer who gives information regarding the whereabouts, assets,
movable and immovable properties of persons or companies from whom arrears of
duty, tax, fine, penalty etc. are recoverable under the Customs Act, 1962,
the Central Excise Act, 1944 or Service Tax Act, 1994. The quantum of reward will be decided by the
Chief Commissioner concerned.
|