Custom

Settlement Commission

The Customs & Central Excise Settlement Commission is designed to provide a balance, quick and final resolution of tax disputes with a view to avoid length litigation.

All settlement applications made under sub-section (1) section 32E of Central Excise Act or sub-section (1) of section 127B of the Customs Act, by the application falling within the jurisdiction of the Commissioners with headquarters located in the States specified in column 3, shall be processed and disposed of by the Benches specified in column 2.

S.No .	Name of Bench	States
1.	Principal Bench at Delhi	All States other than those mentioned against Sl . No. 2,3 7 4 below
2.	Additional Bench at Mumbai	Gujarat, Maharashtra , Madhya Pradesh and Goa.
3.	Additional Bench at Calcutta	Bihar , Meghalaya , Orissa , West Bengal , Assam & Manipur.
4.	Additional Bench at Chennai	Andhra Pradesh, Karnataka , Kerala and Tamil Nadu

Explanation

For this order, the ordinary jurisdiction of a Bench will be determined not by the place of business or residence of the applicant but by the location of the headquarters of the Commissioner of Central Excise or Commissioner of Customs having jurisdiction over him.

An Additional Bench of the Customs and Central Excise Settlement Commission has been set up by the Government of Mumbai. The Additional Bench at Mumbai would be operational with immediate effect. The office of the Additional bench at Mumbai is located at the following address :

Office of Settlement Commission,
Customs & Central Excise
6th Floor, Utpad Shulk Bhavan ,
Bandra-Kurla Complex, Bandra (East),
Mumbai - 400 051
Tel. No.: EPABX :6523010 / 6523011 / 6523012
Extn . Nos. :1600 to 1621
Enquiry Counter : 1661 ( Extn .)
FAX : 6522425 / 6527675

Advance Ruling Authority

The Finance Bill, 1999 proposes to set up an advance Ruling Authority to give rulings on classification and valuation issues in advance for the benefit of joint ventures with NRI’s .