Bhargava, J. - (1.) The appellants in these appeals were exporters of Jute Carpet Backing Cloth and, in connection with some exports by them between the period January 1957 to January 1963, penalties have been imposed on them under Sec. 167 (8) of the Sea Customs Act for contravention of Section 12 (1) of the Foreign Exchange Regulation Act No 7 of 1947 (hereinafter referred to as "the Act") in view of the provisions of Section 23A of the Act and Section 19 of the Sea Customs Act by the Adjudicating Officer. Their appeals to the Central Board of Excise and Customs (hereinafter referred to as "the Board") were dismissed, though the amounts of penalties imposed were reduced. The order of the Board dismissing the appeals has been challenged in these appeals before us by special leave.
(2.) The Board based its decision for upholding the penalties on the finding that the declarations given in purported compliance with Sec. 12 (1) of the Act were defective in two respects. One defect found was that, in the declarations, the invoice value of the goods was shown at a figure lower than the real sale value. The second defect found was that, in the declarations, it was stated that the invoice value declared was the full export value of the goods and was the same as that contracted with the buyer whereas, in fact, the goods had not been sold to the buyer and were being exported on consignment basis, so that the correct declarations should have been that the declarations contained a fair valuation of the goods which were unsold. The declarations were given in Form G. R. I. prescribed by the Rules framed under Section 27 of the Act. On behalf of the appellants, the argument advanced was that these defects in the declarations did not amount to contravention of the restrictions imposed by Sec. 12 (1) of the Act, so that the imposition of these penalties was not justified.
(3.) So far as the question of under valuation of the exported goods in the declarations or the documents accompanying the declarations is concerned, reliance was placed on the decision of this Court in Union of India v. M/s. Rai Bahadur Shreeram Durga Prasad (P) Ltd. (1969) 1 SCC 91 where this Court held that under-valuation in a declaration under Sec. 12 (1) of the Act does not amount to contravention of the restrictions imposed by that, provision. That decision is fully applicable to the present cases before us on this point and, in view of that decision, the imposition of the penalties, on the basis that the under-valuation of the goods amounted to contravention of Sec. 12 (1) , is unjustified.. We may add that we see no justification for granting the request of Mr. Bindra, learned counsel for the respondents, that that decision should be reconsidered by a larger Bench.;