- (1.) Leave granted.
(2.) This matter is squarely covered by our judgement and order passed today, i.e., 26 th March, 2010, in the civil appeal arising from S.L.P. (C) No. 3905 of 2008 in the case of Kamal Kumar Agarwal v. Commissioner of Commercial Taxes, West Bengal and Ors., 2010 3 Scale 375 Hence, we see no reason to interfere with the order of penalty in this case also. However, we wish to clarify that the Sales Tax Authorities at the "first checkpost" will not insist that it is the Customs House Agent/Clearing and Forwarding Agent alone who will be authorized to make the Declaration under Rule 211A(1) of the West Bengal Sales Tax Rules, 1995.
(3.) Subject to above, this civil appeal stands also dismissed with no order as to costs.;