Bharati Sapru, J. - (1.) Heard Shri Shubham Agrawal, learned counsel for the revisionist and Shri B.K. Pandey, learned Standing Counsel for the respondent.
(2.) This revision has been filed by the assesee being aggrieved by an order dated 11.8.2016 passed by the Tribunal, by which it has demanded a security on goods from the assessee, seized by the department on 19.07.2016.
(3.) The facts of the case are that the goods were being carried by the revisionist under the Transit Declaration Form which was valid from 18.7.2016 to 21.7.2016. The goods were in movement from Delhi to Bihar. They were apprehended and detained in Kanpur on 19.07.2016.;