- (1.) Heard Sri Shubham, learned counsel assisted by Ms. Sanyukta Singh for the petitioner and Sri Prateek Chandra, learned counsel for the respondents.
(2.) The Custom Authorities have seized betel-nuts belonging to the petitioner.
(3.) The argument is that betel-nuts is not one of the goods which has been notified under Section 11A(d) of the Customs Act, 1962 (hereinafter referred to as the Act) and as such there is no question of there being smuggled in India or to permit seizure for violation of the provisions of the Act.;