M/S. Tpj Carriers vs. State Of Karnataka
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A transporter's 14-wheeler tanker carrying bulk bitumen was intercepted by GST authorities, and a penalty of Rs. 23,86,590/- was imposed under Section 129(3) of the CGST/SGST Act. The transporter paid Rs. 1,00,000/- for the release of the conveyance as per the first proviso to Section 129(6). The petitioner approached the High Court because, despite two and a half months passing, the authorities had not taken action to sell the seized goods.
Held
The Court observed that the seized goods (bulk bitumen) were inflammable and hazardous, requiring prompt action under Section 129(6). It directed the authorities to act within five weeks to bring the goods to sale by issuing a public notice and ensuring notice is served to the owner (consignor), even if the owner has not availed the appellate remedy.
Key Issues
The key issue was the authorities' delay in selling seized goods (bulk bitumen) after imposing a penalty under Section 129(3), despite the goods being hazardous and the transporter having paid the lesser amount for conveyance release under Section 129(6).
Sections Cited
Section 129(3), Section 129(6)
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Cause title — parties, addresses and appearances
ORAL ORDER
The petitioner is the owner of a 14-wheeler Tanker bearing No. KL-40/S-7040 [a conveyance] which is hired by M/s. SVP Petro Products for transporting goods [the bulk bitumen]. The conveyance is intercepted by the State GST Authorities, and there are orders under Section 129(3) of the Central Goods and Services Tax Act, 2017/State Goods and Services Tax Act, 2017 [for short, the Act’]. The penalty imposed is Rs.23,86,590/-. The petitioner, being a transporter, is entitled for release of the conveyance subject to payment of Rs.1,00,000/-. This amount is the lesser amount contemplated under the first proviso to Section 129(6) of the Act and the petitioner has paid a sum of Rs.1,00,000/-.
Sri Ashok Kumar Shetty K., the learned counsel for the petitioner, submits that the penalty order is about two and a half months back, but the HC-KAR NC: 2026:KHC:35945 authorities have taken no action for the sale of the goods and that this provides a cause for the petitioner. Sri K. Hema Kumar, the learned Additional Government Advocate who accepts notice for the respondents, is heard in the light of these circumstances and the provision of Section 129(6) of the Act which read as under: “Where the person transporting any goods or the owner of the goods fails to pay the amount of penalty under sub-section (1) within fifteen days from the date of receipt of the copy of the order passed under sub-section (3), the goods or conveyance so detained or seized shall be liable to be sold or disposed of otherwise, in such manner and within such time as may be prescribed, to recover the penalty payable under sub-section (3). Provided that the conveyance shall be released on payment by the transporter of penalty under sub-section (3) or one lakh rupees, whichever is less; Provided further that where the detained or seized goods are perishable or hazardous in nature or are likely to depreciate in value with HC-KAR NC: 2026:KHC:35945 passage of time, the said period of fifteen days may be reduced by the proper officer.”
The goods seized should have been brought to sale if the consignor has not paid the penalty within fifteen days from the date of receipt of such order. However, this is subject to the condition that the authorities can reduce the period of fifteen days and sell the goods where the seized goods are perishable or hazardous or likely to depreciate in value over a period.
Sri K. Hema Kumar submits that the seized goods are not brought to sale because the appeal time may not have expired. However, this Court must observe that if this is one aspect of the matter, the other is that the statute enjoins the authorities with the obligation to act even within fifteen days, and to bring the seized goods to sale even earlier if the seized goods are either perishable or hazardous or are likely to depreciate in its value. HC-KAR NC: 2026:KHC:35945 In the present case, the seized goods is undoubtedly inflammable and therefore hazardous. This is in addition to the damage that could be to the conveyance.
On careful consideration of all the circumstances, this Court is of the view that the authorities must act under the proviso to Section 129(6) of the Act for sale of the seized goods after taking out due notice and if the owner of the seized goods [the owner] does not avail the appellate remedy despite publication of such notice. The authorities, while taking out notice for sale, must also ensure that a copy is served in due course to the consignor. In the light of the afore, the following: ORDER The petition stands disposed of calling upon the authorities to act in exercise of the powers under the proviso to Section 129(6) of the KSGST/CGST Act to HC-KAR NC: 2026:KHC:35945 bring the goods to sale issuing public notice of sale causing notice thereof to the owner at the earliest and in any event within five [5] weeks from today. (B M SHYAM PRASAD) JUDGE SA Ct:Sr
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.