COMMISSIONER OF CUSTOMS Vs M/S. ATUL AUTOMATIONS PVT LTD.
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE NAVIN SINHA
Case number: C.A. No.-001057-001057 / 2019
Diary number: 17311 / 2018
Advocates: B. KRISHNA PRASAD Vs
NONREPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s). 1057 OF 2019 (arising out of SLP(C) No. 12471 of 2018)
COMMISSIONER OF CUSTOMS ....APPELLANT(S)
VERSUS
M/S. ATUL AUTOMATIONS PVT. LTD. ...RESPONDENT(S)
WITH
CIVIL APPEAL NO(s). 1058 OF 2019 (arising out of SLP(C) No.12704 of 2018)
COMMISSIONER OF CUSTOMS ....APPELLANT(S) VERSUS
M/S. PARAG DOMESTIC APPLIANCES ...RESPONDENT(S)
CIVIL APPEAL NO(s). 1060 OF 2019 (arising out of SLP(C) No.16325 of 2018)
COMMISSIONER OF CUSTOMS ....APPELLANT(S) VERSUS
M/S. ATUL AUTOMATIONS PVT. LTD. ...RESPONDENT(S)
CIVIL APPEAL NO(s). 1059 OF 2019 (arising out of SLP(C) No.16204 of 2018)
COMMISSIONER OF CUSTOMS ....APPELLANT(S) VERSUS
M/S. PARAG DOMESTIC APPLIANCES ...RESPONDENT(S) JUDGMENT
NAVIN SINHA, J.
Leave granted.
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2. The respondents during OctoberNovember, 2016 imported
certain consignments of MultiFunction Devices (Digital
Photocopiers and Printers) (hereinafter referred to as “MFDs”).
The Commissioner of Customs held that the imports were in
violation of the Foreign Trade Policy framed under the Foreign
Trade (Development and Regulation) Act, 1992 (hereinafter
referred to as the “Foreign Trade Act”) and Rule 15(1)(2) of the
Hazardous and Other Wastes (Management and Transboundary
Movement) Rules, 2016 (hereinafter referred to as “Waste
Management Rules”). Redemption fine was imposed under
Section 125 of the Customs Act, 1962 and the consignment
released for reexport only. Penalty was also imposed under
Section 112(a) along with penalty under Section 114AA of the
Customs Act as also penalty was imposed on the Directors.
3. In appeal before the Tribunal, the respondents did not
contest that the import was in violation of the Foreign Trade
Policy having been made without the necessary prior
authorisation. The Tribunal held that the MFDs did not
constitute “waste” under Rule 3(1)(23) of the Waste Management
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Rules and had a utility life of 5 to 7 years, as certified by the
Chartered Engineer. Release of the consignment was directed
under Section 125 of the Customs Act as the respondents were
held to have substantially complied with the requirements of Rule
13 of the Waste Management Rules read with Schedule VIII Entry
4(j) except for the country of origin certificate. The Tribunal
further noticed that earlier also similar consignments of the
respondent and others had been released at the Calcutta,
Chennai and Cochin ports upon payment of redemption fine. The
redemption fine was reduced as also the penalty under Section
112(a) of the Customs Act was reduced including that on the
Director also. The penalty under Section 114AA was done away
with.
4. In the appeal preferred by the Revenue, the High Court held
that the MFDs correctly fell in the category of “other wastes”
under Rule 3(1)(23) of the Waste Management Rules read with
Part B and Part D of Schedule III Item B1110 dealing with used
MultiFunction Printer and Copying Machines. Adverting to the
provisions of the Foreign Trade Act and the Foreign Trade Policy
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framed thereunder, it was held that the MFDs were not
prohibited but restricted items for import. Section 11(8) and (9)
of the Foreign Trade Act provided for confiscation and redemption
of goods imported without authorisation upon payment of market
value. The order for release of the goods was upheld subject to
execution of a simple bond without sureties for 90% of the
enhanced assessed value, with further liberty to the Director
General of Foreign Trade (hereinafter referred to as “the DGFT”),
along with directions.
5. Shri Maninder Singh, learned senior counsel appearing for
the appellant submitted that import of the MFDs without
authorisation permit and in violation of the Foreign Trade Policy
is not in dispute. The imported MFDs having been held to be
“other wastes”, documentation being incomplete under Part D of
Schedule III of the Waste Management Rules, reexport was
rightly ordered under Rule 15 of the Waste Management Rules
while imposing redemption fine. Section 125 of the Customs Act
could not have been relied upon, in the facts of the case, to hold
that fine in lieu of confiscation would suffice for purpose of
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redemption permitting import. Even if the MFDs were a
restricted and not prohibited item, absence of the necessary
authorisation under the Foreign Trade Policy would give it the
character of a prohibited item. The respondents had been
habitual in the illegal import of similar consignments. Merely
because on earlier occasions, similar consignments imported in
violation of the law may have been released on payment of
redemption fine, it did not vest a legal right in the respondent to
claim similar relief always. The customs authorities, in the facts
of the case, cannot be said to have detained the consignment
without justification.
6. Shri Mukul Rohatgi, learned senior counsel appearing for
the respondent submitted that MFDs were imported in October
November, 2016. The requirement of extended producer
responsibility under the Ewaste (Management) Rules, 2016 was
deferred till 30.04.2017 by the Technical Committee under the
Ministry of Environment and Forest. In any event, the
respondent has obtained the same before release of the
consignment. The question for disposal of the imported machine
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at this stage is premature as it has a utility life of 5 to 7 years.
The consignment was not a prohibited but restricted item.
Section 125 of the Customs Act vests discretion in the authority
to levy fine in lieu of confiscation. The discretionary power has to
be tampered with reason and has to be read along with the
Foreign Trade Act and the policy framed under the same. The
Customs Department has consistently in the past been
permitting the release of MFDs on levy of redemption fine. The
discriminatory treatment with regard to the present consignment
is unjustified. The DGFT had declined to issue authorisation
certificate. There was substantial compliance with the
requirements of Rule 13 of the Waste Management Rules read
with Schedule VIII Entry 4(j).
7. We have considered the submissions on behalf of the
parties. The MFDs were imported in OctoberNovember 2016.
They were detained by the customs authorities opining that the
imports had been made in violation of the Foreign Trade Policy,
20152020 framed under Sections 3 and 5 of the Foreign Trade
Act and the Wastes Management Rules.
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8. Clause 2.01 of the Foreign Trade Policy provides for
prohibition and restriction of imports and exports. The export or
import of restricted goods can be made under Clause 2.08 only in
accordance with an authorisation/permission to be obtained
under Clause 2.11. Photocopier machines/Digital multifunction
Print and Copying Machines are restricted items importable
against authorisation under Clause 2.31. Indisputably, the
respondents did not possess the necessary authorisation for their
import. The customs authorities therefore prima facie cannot be
said to be unjustified in detaining the consignment. Merely
because earlier on more than one occasion, similar consignments
of the respondent or others may have been cleared by the
customs authorities at the Calcutta, Chennai or Cochin ports on
payment of redemption fine cannot be a justification simpliciter
to demand parity of treatment for the present consignment also.
The defence that the DGFT had declined to issue such
authorisation does not appeal to the Court.
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9. Unfortunately, both the Commissioner and the Tribunal did
not advert to the provisions of the Foreign Trade Act. The High
Court dealing with the same has aptly noticed that Section 11(8)
and (9) read with Rule 17(2) of the Foreign Trade (Regulation)
Rules,1993 provides for confiscation of goods in the event of
contravention of the Act, Rules or Orders but which may be
released on payment of redemption charges equivalent to the
market value of the goods. Section 3(3) of the Foreign Trade Act
provides that any order of prohibition made under the Act shall
apply mutatis mutandis as deemed to have been made under
Section 11 of the Customs Act also. Section 18A of the Foreign
Trade Act reads that it is in addition to and not in derogation of
other laws. Section 125 of the Customs Act vests discretion in
the authority to levy fine in lieu of confiscation. The MFDs were
not prohibited but restricted items for import. A harmonious
reading of the statutory provisions of the Foreign Trade Act and
Section 125 of the Customs Act will therefore not detract from
the redemption of such restricted goods imported without
authorisation upon payment of the market value. There will exist
a fundamental distinction between what is prohibited and what is
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restricted. We therefore find no error with the conclusion of the
Tribunal affirmed by the High Court that the respondent was
entitled to redemption of the consignment on payment of the
market price at the reassessed value by the customs authorities
with fine under Section 112(a) of the Customs Act,1962.
10. The Central Government had permitted the import of used
MFDs with utility for at least five years keeping in mind that they
were not being manufactured in the country. The Chartered
Engineer commissioned by the customs authorities had certified
that the MFDs were capable of utility for the next 5 to 7 years
without any major repairs. Considering that at import they had
utility, the High Court rightly classified them as “other wastes”
under Rule 3(1)(23) of the Waste Management Rules, which reads
as follows :
“Other wastes means wastes specified in Part B and Part D of Schedule III for import or export and includes all such waste generated indigenously within the country.”
11. Rule 13(2) provides the procedure for import of other
wastes listed in Part D Schedule III. Item B1110 of the Schedule
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mentions used Multifunction Print and Copying Machines
(MFDs). Entry 4(j) lists out five documents required for import of
used MFDs. The respondents have been found to be
substantially compliant in this regard and the requirement for
the country of origin certificate has been found to be vague by
the High Court. Form 6 has rightly been held to be not
applicable to the subject goods.
12. Rule 15 of the Waste Management Rules dealing with illegal
traffic, provides that import of “other wastes” shall be deemed
illegal if it is without permission from the Central Government
under the Rules and is required to be reexported. Significantly
the Customs Act does not provide for reexport. The Central
Government under the Foreign Trade Policy has not prohibited
but restricted the import subject to authorisation. The High
Court therefore rightly held that the MFDs having a utility
period, the Extended Producer Responsibility would arise only
after the utility period was over. In any event, the Ewaste Rules
2016 certificate had since been issued to the respondents by the
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Central Pollution Control Board before the goods have been
cleared.
13. We therefore find no reason to interfere with the impugned
orders. In the statutory scheme of the Foreign Trade Act as
discussed, we further find no error in the penultimate direction
to the respondents for deposit of bond without sureties for 90%
of the enhanced valuation of the goods leaving it to the DGFT to
decide whether confiscation needs to be ordered or release be
granted on redemption at the market value, in which event the
respondents shall be entitled to set off.
14. The appeals are dismissed.
………............................CJI. [RANJAN GOGOI]
…………............................J. [NAVIN SINHA]
…………............................J. [K.M. Joseph]
NEW DELHI JANUARY 24, 2019.
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