Roasted areca nuts fall under Chapter 20; Section 28 notices are impermissible during provisional assessment.

The Petitioner imported 28 MTs of "Roasted Areca nuts" from Indonesia in August 2024 and filed a Bill of Entry (BOE) on 06.09.2024 under Tariff Entry 20081920 (Chapter 20), which attracts a lower duty and is "Free" for import

A report from the Central Revenues Control Laboratory (CRCL) dated 30.09.2024 confirmed the goods were "roasted areca nuts"

The Respondent-Customs sought a second opinion from ICAR-CPCRI, which stated the goods resembled raw dried nuts, leading the Respondent to issue a Seizure Memo on 06.12.2024 and a Show Cause Notice (SCN) on 17.12.2024

The SCN sought to re-classify the goods under Chapter 8 (Prohibited if CIF value is below Rs. 351/kg) and demanded Rs. 1.78 crores in duty

Pursuant to a court order, a fresh CRCL test reaffirmed the "roasted" status with 5.9% moisture

On 23.05.2025, the Respondent issued a communication for provisional release, attempting to assess the goods under Chapter 8

The Court applied Sections 14 (Valuation), 15 (Date for determination of rate), 17 (Assessment), 18 (Provisional Assessment), 28 (Recovery of duties), 46, 47, and 124 of the Customs Act, 1962

It relied on Rule 12 of the Customs Valuation Rules, 2007 regarding the rejection of declared value

Crucial precedents included UOI v. G.S. Chatha Rice Mills, establishing that the rate of duty is crystallized on the date of presentation of the Bill of Entry

CC v. Shahnaz Commodities International Ltd., which held that "roasted" nuts are specifically classifiable under Chapter 20, prevailing over the general entry in Chapter 8

It also applied the principle from CC v. Canon India Pvt. Ltd., stating that Section 28 proceedings can only commence after the completion of the assessment process under Section 17

The Court found that the Respondent failed to follow the mandatory assessment procedures under Section 17 and 18, as they modified the BOE to "provisional" only eight months after import without following statutory timelines

Regarding classification, the Court held that "roasting" is a distinct process from "drying"; since the CRCL reports (obtained with consent and by court order) confirmed the moisture content was 5.9% and the goods were roasted, the specific entry under Chapter 20 must prevail over the general entry for raw nuts in Chapter 8

On valuation, the Court determined that the relevant date for duty was 06.09.2024 (date of BOE filing), making subsequent DGFT restrictive notifications inapplicable

Furthermore, the Respondent could not reject the transaction value without establishing "reasonable doubt" under Rule 12, which they failed to do

Finally, the SCN was held to be premature because Section 28 proceedings for recovery cannot be initiated while the assessment remains provisional

The Court held that the goods are classifiable under Chapter 20 as "Roasted Areca nuts" and the transaction value declared by the Petitioner must be accepted

The Respondents were directed to release the goods within seven days, adopting the Petitioner's classification and valuation

Additionally, the Respondents were ordered to issue a certificate of waiver for demurrage, detention, and ground rent charges within seven days