DEPARTMENT OF CUSTOMES Vs SHARAD GANDHI PROPRIETOR
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: Crl.A. No.-000174-000174 / 2019
Diary number: 32922 / 2015
Advocates: B. KRISHNA PRASAD Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).174 OF 2019
(Arising out of SLP(Crl.) No.9159 of 2015)
DEPARTMENT OF CUSTOMS ...APPELLANT(S)
VERSUS
SHARAD GANDHI ...RESPONDENT(S)
JUDGMENT
K.M. JOSEPH, J.
1. The appeal maintained by Special Leave is
directed against the judgment of Learned Single Judge
of High Court of Delhi upholding the dismissal of the
complaint filed by the appellant herein against the
respondent and discharging him of offences under
Sections 132 and 135 of the Customs Act, 1962. The
Additional Chief Metropolitan Magistrate allowed the
application for discharge filed by the respondent
accepting the contention of the respondent that there
is a complete bar with regard to the prosecution under
the Customs Act, 1962, and under the
2
Customs Act, and the Collector of Customs has power
only to confiscate the goods and impose penalty for
having committed breach of Section 3 of the Antiquities
and Art Treasures Act, 1972 (hereinafter referred to as
“the Antiquities Act”). The Magistrate purported to
follow the judgment of Learned Single judge of the High
Court of Delhi in Dr. V.J.A. Flynn vs. S.S. Chauhan &
Another. The High Court by the impugned order has come
to endorse the said view.
2. We have heard Mr. Aman Lekhi, learned
Additional Solicitor General appearing for the
appellant and also learned counsel appearing on behalf
of the respondent.
3. It must be noted that the Special Leave
Petition out of which this appeal arise was ordered to
be tagged with SLP(Crl.) No. 1525 of 1996. The said
Special Leave Petition was filed against the judgment
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of learned Single Judge of High Court of Delhi which
has been relied upon by the Court’s below for
discharging the accused. As it turns out, the said
Special Leave Petition has been closed by order dated
09.05.2016 by reason of the death of the respondent in
the said case. The learned Additional Solicitor General
would contend that there is a clear error in the
reasoning of the Court by which it has concluded that
prosecution is not maintainable under Sections 132 and
135 of the Customs Act, 1962. The error stems from a
misapprehension both of the scheme of the Act and also
the principles of law which govern the situation.
4. The scheme of the Antiquities and Art Treasures
Act, 1972.
Section 3 forbids the export of Antiquities and Art
Treasures. It reads as follows:-
“3. Regulation of export trade in antiquities and
art treasures. – (1) On and from the commencement
of this Act, it shall not be lawful for any
person, other than the Central Government or any
authority or agency authorized by the Central
Government in this behalf, to export any
antiquity or art treasure.
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(2) Whenever the Central Government or any
authority or agency referred to in sub-section
(1) intends to export any antiquity or art
treasure such export shall be made only under and
in accordance with the terms and conditions of a
permit issued for the purpose by such authority
as may be prescribed.”
5. Section 4 is another material provision and
hence we advert to the same. It reads as follows: -
“4. Application of Act 52 of 1962. – The Customs
Act, 1962, shall have effect in relation to all
antiquities and art treasures, the export of
which by any person (other than the Central
Government or any authority or agency authorized
by the Central Government) is prohibited under
Section 3 save in so far as that Act is
inconsistent with the provisions of this Act and
except that (notwithstanding anything contained
in section 125 of that Act) any confiscation
authorized under that Act shall be made unless
the Central Government on an application made to
it in this behalf, otherwise directs.”
6. Section 24 reads as follows:-
“24. Power to determine whether or not an article, etc., is antiquity or art treasure. – If
any question arises whether any article, object
or thing or manuscript, record or other document
is or is not an antiquity or is or is not an art
treasure for the purposes of this Act, it shall
be referred to the Director General,
Archaeological Survey of India, or to an officer
not below the rank of a Director in the
Archaeological Survey of India authorized by the
Director General, Archaeological Survey of India
and the decision of the Director General,
Archaeological Survey of India or such officer,
5
as the case may be, on such question shall be
final.”
7. The next important provision is Section 25. It
reads as follows:-
25. Penalty.— (1) If any person, himself or by
any other person on his behalf, exports or
attempts to export any antiquity or art treasure
in contravention of section 3, he shall, without
prejudice to any confiscation or penalty to which
he may be liable under the provisions of the
Customs Act, 1962 (52 of 1962) as applied by
section 4, be punishable with imprisonment for a
term which shall not be less than six months but
which may extend to three years and with fine.
(2) if any person contravenes the provisions of
section 5 or section 12 or sub-section (2) or
sub-section (3) of section 13 or section 14 or
section 17, he shall be punishable with
imprisonment for a term which may extend to six
months or with fine or with both and the
antiquity in respect of which the offence has
been committed shall be liable to confiscation.
(3) If any person prevents any licensing officer
from inspecting any record, photograph or
register maintained under section 10 or prevents
any officer authorized by the Central Government
under sub-section (1) of section 23 from entering
into or searching any place under that sub-
section, he shall be punishable with imprisonment
for a term which may extend to six months, or
with fine, or with both.”
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8. Section 26 is a companion section of Section 25
and must necessarily be addressed. It reads as
follows:-
“26. Cognizance of offences. – (1) No prosecution
for an offence under sub-Section (1) of Section
25 shall be instituted except by or with the
sanction of such officer of Government as may be
prescribed in this behalf.
(2) No court shall take cognizance of an offence
punishable under sub-section (2) or sub-section
(3) or section 25 except upon complaint in
writing made by an officer generally or specially
authorized in this behalf by the Central
Government.
(3) No court inferior to that of a Presidency
Magistrate or a Magistrate of the First Class
shall try any offence punishable under this Act.”
9. The last provision which has been impressed
upon us and which will throw light upon the scheme of
the Act is Section 30. It reads as follows: -
“30. Application of other laws not barred. – The
provisions of this Act shall be in addition to,
and not in derogation of, the provisions of the
Ancient Monuments Preservation Act, 1904 (7 of
1904) or the Ancient Monuments and Archaeological
Sites and Remains Act, 1958, (24 of 1958) or any
other law for the time being in force.”
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10. Mr. Aman Lekhi, Additional Solicitor General of
India would contend that the prosecution was launched
under Sections 132 and 135 of the Customs Act, 1962 on
the basis that the ingredients of offences under
Sections 132 and 135 were present. He makes it clear
that this is not a case of prosecution within the
meaning of Section 25(1) of the Act. There is no bar in
prosecuting the respondent under Sections 132 and 135
of the Customs Act, he forcefully submitted. As far as
Section 4 is concerned, he points out that in fact it
saves proceedings under the Customs Act. The only taboo
is that, to the extent, any inconsistency between the
Customs Act and the Act exists, the provisions of the
Antiquities Act will hold sway. He points out that
there is no inconsistency involved in maintaining the
prosecution under Sections 132 and 135 of the Customs
Act, 1962. Passing on to Section 25 of the Act, he
would point out that the present case is not a
prosecution under Section 25 read with Section 3 of the
Act. One set of facts may occasion the committing of
more than one offence. The key question to be posed and
8
considered is what are the elements which make an
offence under an enactment. A transaction may involve
a person in the committing of two or more distinct
offences. This is neither contrary to Article 20 of the
Constitution of India nor Section 300 of the Code of
Criminal Procedure. In this regard, he drew our
attention to the following cases:
(i) 1988 (3) SCC 467
(ii) 1983 (3) SCC 529
(iii) 2012 (7) SCC 621
11. The next argument based on Section 25 is that a
perusal of the heading of the section reveals that it
relates to penalty. The reason which has found favour
with the High Court both in the judgment which was
relied upon and the impugned one is that under Section
25 of the Act after the amendment, [Actually, the High
Court was having in mind, the provisions of Section 4
of the Antiquities (Export Control) Act, 1947
(hereinafter referred to as “the 1947 Act”)], what is
permissible under the Customs Act, 1962, is only the
9
confiscation proceedings and penalty proceedings.
Penalty proceedings have been understood as exaction of
a monetary component. The learned Additional Solicitor
General takes exception to the reasoning. In other
words, it is his contention that even proceeding on to
basis of the interpretation placed by the High Court
that after the amendment, under Section 25 what is
permitted under the Customs Act, is only confiscation
and imposition of penalty, the imposition of penalty is
not to bear a narrow connotation as was contemplated by
the High Court. On the other hand, a penalty would
include the penal consequence after a prosecution and
such prosecution would include prosecution under
Sections 132 and 135 of the Customs Act.
12. Further, he would complain that the High Court
has lost sight of the true import of Section 30 of the
Act. Section 30 as we have noticed declares that the
provisions of the Act shall be in addition to the
specific laws which are mentioned therein but it does
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not end there. It also provides that it shall be in
addition to any other existing law in force. He
complains that High Court erred in applying the
principles of ejusdem generis, in the interpretation of
Section 30 and holding that the Customs Act will not be
an Act which will be embraced within the scope of
Section 30 under the last limb and therefore, it will
not be an existing law.
13. Per contra, learned counsel appearing on behalf
of the respondent would support the order of the High
Court. He would point out that the Antiquities Act
which is actually enacted in the year 1972 is later in
point of time than the Customs Act. The Act must
prevail over the Customs Act. The Act is a special Act
and it will prevail over the general law which is
contained in the Customs Act.
14. Firstly, we will deal with the contention of
the appellant that the Customs Act is also an existing
11
law in force within out of the meaning of Section 30 of
the Antiquities Act. The High Court has proceeded to
take the view that the words ‘any law in force’ must be
construed ejusdem generis with the two laws which are
indicated in Section 30 namely, The Ancient Monuments
Preservation Act, 1904 and the Ancient Monuments and
Archaeological Sites and Remains Act,1958.
15. Learned Additional Solicitor General sought
support from the decision of this Court in Bharat Heavy
Electricals Limited v. Globe Hi-Fabs Limited reported
in 2015 (5) SCC 718 for the principle that the
principles of ejusdem generis must not be used to place
a narrow construction where a larger and purposive
construction is called for. We would advert to the
following discussion by this Court in paragraph 10. It
reads as under:
“10. In construing the words “a claim of
set-off or other proceeding to enforce a right
arising from contract”, occurring in Section 69
of the Partnership Act, 1932, the Supreme Court
refused to limit the generality of “other
proceeding” and to apply the ejusdem generis
rule as the preceding phrase ‘a claim of set-
off’, did not constitute a genus or category.
12
In that case, Hidayatullah, J., in explaining
the principle that the rule cannot be applied
unless there be “a genus constituted or a
category disclosed”, gave the following
illustration:
“In the expression `books, pamphlets,
newspapers and other documents’, private
letters may not be held included if `other
documents’ be interpreted ejusdem generis
with what goes before. But in a provision
which reads `newspapers or other documents,
likely to convey secrets to the enemy’, the
words `other documents’ would include
document of any kind and would not take
their colour from newspaper.”
16. Still further we may profitably advert to the
statement of law made by this Court in paragraph 12.
The same reads as under:
“12. The rule of ejusdem generis has to
be applied with care and caution. It is not an
inviolable rule of law, but it is only
permissible inference in the absence of an
indication to the contrary, and where context
and the object and mischief of the enactment do
not require restricted meaning to be attached
to words of general import, it becomes the duty
of the courts to give those words their plain
and ordinary meaning. As stated by Lord
Scarman:
“If the legislative purpose of a
statute is such that a statutory series
should be read ejusdem generis, so be it,
the rule is helpful. But, if it is not,
the rule is more likely to defeat than to
fulfil the purpose of the statute. The
rule like many other rules of statutory
interpretation, is a useful servant but a
bad master.”
13
So a narrow construction on the basis of
ejusdem generis rule may have to give way to a
broader construction to give effect to the
intention of Parliament by adopting a purposive
construction.”
17. The question would be whether the High Court is
right in applying the principles of ejusdem generis.
In order that it applies, the court must find the
existence of enumerated things before general words.
In other words, specified categories must have a common
golden thread of commonality running through them. The
specified words must be followed by general words.
Since the purpose of interpretation of statute is to
glean the legislative intention and purposive
interpretation being an important tool of statutory
interpretation, the demands made by the same may
overwhelm, the temptation to place a restrictive
interpretation by adopting the principles of ejusdem
generis unless it is warranted. Two views being
possible, a view which advances the object may be
preferred but the question arises whether the learned
Additional Solicitor General would be justified in
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relying upon the principles relating ejusdem generis in
the facts. When the legislature makes a law, the
presumption is that it is aware of all existing laws.
The Court does not begin with a presumption of
ignorance. The Act in question, would indeed furnish a
lucid illustration of the aforesaid principles. The
legislature was fully conscious that the Customs Act,
1962 exists on the statute book. The legislature was
conscious of its operation and it wanted to articulate
the manner in which both laws were to co-exist. It is
accordingly that in Section 4 it has expressly provided
that the Customs Act shall apply in relation to all
antiquities and art treasures, the export of which by
any person other than the Central Government or
authorized or agency is prohibited under Section 3 of
the Act. The only area where it tabooed the
application of the Customs Act is where the Act
contains provisions which were irreconcilable being
inconsistent with the Antiquities Act. Equally, it
also expressly provided for the situation that any
confiscation, notwithstanding Section 125 of the
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Customs Act thereof, shall be made in regard to
antiquities and art treasure unless on an application
made to the Central Government, it otherwise directs.
Section 125 of the Customs Act is a provision which
enables the officer adjudging the confiscation
proceedings to give an option to pay a fine in lieu of
confiscation. The obvious intention of the legislature
is to provide that once an order for confiscation is
passed under the Customs Act in respect of antiquities
or art treasure the powers ordinarily available under
Section 125 of the Customs Act will not be available.
18. Still further the legislative light is shone by
the words used in Section 25 of the Act. The
legislature has provided for penalty for contravention
of Section 3 of the Act with the rider that a
prosecution under Section 3 of the Act would not
deprive the competent authority under the Customs Act
to exercise its power of confiscation or imposition of
penalty. The question as to what is meant by the word
‘penalty’ in Section 25(1) is a separate matter which
16
we will advert to at the appropriate juncture. It is
thereafter that Section 30 provides that the provisions
of the Act are not intended to override the Ancient
Monument Preservation Act, 1904 or the Ancient Monument
and Archeological Site and Remains Act, 1958 or any
other law for the time being in force. The question
which we are to ponder upon and decide is whether the
expression ‘any other law’ which is cast in general
terms is to be influenced by the company it keeps or
the neighbourhood it is found in or is it possible to
accept the case of the appellant that the words ‘any
other law’ for the time being in force must admit of a
wider meaning. There can be no doubt that the
Antiquities Act is a special enactment. We may at this
juncture refer to the statement of objects and reasons
of The Antiquities and Art Treasures Act, 1972 which
reads as follows:
“At present Antiquities (Export Control)
Act, 1947, provides for controlling the
export of objects of antiquarian or
historical interest or significance.
Experience in the working of the Act has
shown that in the modern set-up the
17
provisions contained therein are not
sufficient with a view to preserving
objects of antiquity and art treasures
in India. It is proposed to make a
comprehensive law to regulate the export
trade in antiquities and art treasures
and to provide for the prevention of
smuggling of, and fraudulent dealings in
antiquities. It is also considered
necessary to make provision in such law
for the compulsory acquisition of
antiquities and art treasures for
preserving in public places. The
present Bill is intended to achieve the
above objectives.”
(Emphasis supplied)
19. Firstly, we must ascertain whether there is a
common genus contained in the specific enumeration of
two laws namely the Ancient Monuments Preservation Act,
1904 and the Ancient Monuments and Archaeological Sites
and Remains Act, 1958.
20. Let us examine the historical perspective which
led to the passing of these two aforesaid enactments.
21. The statement of objects and reasons for the
enactment of the Ancient Monuments Preservation Act,
1904 is as follows:
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“"The object of this measure is to
preserve to India its ancient monuments
in antiquities and to prevent the
excavation by unauthorised persons of
sites of historic interest and value.
2. In 1898 the question of antiquarian
exploration and research attracted
attention and the necessity of taking
steps for the protection of monuments
and relics of antiquity was impressed
upon the Government of India. It was
then apparent that legislation was
required to enable the Government to
discharge their responsibilities in the
matter and a Bill was drafted on the
lines of the existing Acts of Parliament
modified so as to embody certain
provisions which have found a place in
recent legislation regarding the
antiquities of Greece and Italy. This
draft was circulated for the opinions of
local Governments and their replies
submitted showed that the proposals
incorporated in it met with almost
unanimous approval, the criticism
received being directed, for the most
part, against matters of detail. The
draft has since been revised, the
provisions of the Draft Bill prepared by
the Government of Bengal have been
embodied so far as they were found
suitable and the present Bill is the
result.
3. The first portion of the Bill deals
with protection of "Ancient monuments"
an expression which has been defined in
clause 2 (now section 2). The measure
will apply only to such of these as are
from time to time expressly brought
within its contents though being
19
declared to be "protected monuments". A
greater number of more famous buildings
in India are already in possession or
under the control of the Government; but
there are others worthy of preservation
which are in the hands of private
owners. Some of these have already been
insured or are fast falling into decay.
The preservation of these is the chief
object of the clause of the Bill now
referred to and the provisions of the
Bill are in general accordance with the
policy enunciated in section 23 of the
Religious Endowments Act, 1863 (20 of
1863), which recognises and saves the
right of the Government "to prevent
injury to and preserve buildings
remarkable in their antiquity and for
their - historical or architectural
value or required for the convenience of
the public". The power to intervene is
at present limited to cases to which
section 3 of the Bengal Regulation 19 of
1810 or section 3 of the Madras
Regulation VII of 1817 applies. In
framing the present Bill the Government
has aimed at having the necessity of
good will and securing the cooperation
of the owners concerned and it hopes
that the action which it is proposed to
take may tend rather to the
encouragement than to the suppression of
private effort. The Bill provides that
the owner or the manager of the building
which merits greater care than it has
been receiving may be invited to enter
into an agreement for its protection and
that in the event of his refusing to
come to terms the collector may proceed
to acquire it compulsorily or take
proper course to secure its application.
20
It has been made clear that there is to
be no resort to compulsory acquisition
in the case the monument is used in
connection with religious observances or
in other case until the owner has had an
opportunity of entering into an
agreement of the kind indicated above;
and it is expressly provided that the
monument maintained by the Government
under the proposed Act, shall not be
used for any purpose inconsistent with
its character or with purpose of its
foundation, and that, so far as is
compatible with the object in view the
public shall have access to it free of
charge. By the 4th proviso of clause 11
(now section 10) it is laid down that in
assessing the value of the monument for
the purpose of compulsory acquisition
under the Land Acquisition Act, 1894 (1
of 1894) its archaeological, artistic or
historical merits shall not be taken
into account. The object of the
Government as purchaser being to
preserve at the public expense and for
the public benefit an ancient monument
with all its associations, it is
considered that the value of those
associations should not be paid for.
[Note:- As the 4th proviso of clause
11 was the subject of unfavourable
comment, it was omitted by the Select
Committee.]
4. The second portion of the Bill
deals with movable objects of historical
or artistic interest and these may be
divided into two classes: the first
consists of ornaments, enamels, silver
and copper vessels, Persian and Arabian
Manuscripts, and curios general. These
21
are for the most part portable and
consequently difficult to trade; they
are as a rule artistic; are of historic
interest and it would be impracticable
even were it desirable to prevent a
dealer from selling and a traveller from
buying them. The sculptural carvings,
images, bas-reliefs inscriptions and the
like form a distinct class by
themselves, in that their value depends
upon their local connection. Such
antiquities may as in the case of those
of Swat, be found outside India or in
Native States and this the Legislature
cannot reach directly; while as the
regards the British territory and under
the existing law, it is impossible to go
beyond the provisions of the Indian
Treasure Trove Act, 1878 (6 of 1878).
(In these circumstances, it is proposed,
by clause 18 of the Bill to take power
to prevent the removal from British
India of any antiquities which it may be
deemed desirable to retain in the
country, and at the same time to prevent
importation. By thus putting a stop on
draft in such articles it is believed
that it will be possible to protect
against spoliation a number of
interesting places situated without and
beyond British territory. Clause 19 aims
at providing for antiquities such as
sculptures and inscriptions which belong
to another place and ought therefore to
be kept in situ or deposited in local
museums. The removal of these, it is
proposed to enable the local Government
to prohibit by notification and the
clause also provides that, if the object
is moveable, the owner may require the
Government to purchase it outright and
22
that, if it is immovable the Government
shall compensate the owner for any loss
caused to him by the prohibition. Clause
20 (now section 19) deals with the
compulsory purchase of such antiquities
if that is found to be necessary for
their preservation and the owner is not
willing on personal or religious grounds
to part with them. In such cases it is
proposed that the price to be paid
should be assessed by the Collector,
subject to a right of appeal to the
local Government but it is for
consideration whether the Land
Acquisition Act of 1894should be
followed and reference to the Courts
allowed.
5. The third portion of the Bill deals
with excavations and gives power to make
rules to prohibit or regulate such
operations.
6. The general power to make rules is
given by clause 22 (now section 23), and
clause 23 (now section 24) is intended
to protect acts done or in good faith
intended to be done, under the law which
it is now proposed to enact"
22. Section 2, inter alia, provides as follows:-
“2. DEFINITIONS - In this Act, unless there
is anything repugnant in the subject or
context,-
(1) "ancient monument" means any structure,
erection or monument, or any tumulus or place
of interment, or any cave, rock-sculpture,
inscription or monolith, which is of
historical, archaeological or artistic
23
interest, or any remains thereof, and includes-
(a) the site of an ancient monument;
(b) such portion of land adjoining the site
of an ancient monument as may required for
fencing or covering in or otherwise preserving
such monument; and
(c) the means of access to and convenient
inspection of an ancient monument;
(2) "antiquities" include any moveable objects
which[the Central Government], by reason of
their historical or archaeological
associations, may think it necessary to protect
against injury, removal or dispersion;
(3)”Commissioner” includes any officer
authorized by the [Central Government] to
perform the duties of a Commissioner under this
Act;
(4)”maintain” and “maintenance” include the
fencing, covering in, repairing, restoring and
cleansing of a protected monument, and the
doing of any act which may be necessary for the
purpose of maintain a protected monument or of
securing convenient access thereto;
(5) “land” includes a revenue-free estate, a
revenue-paying estate, and a permanent
transferable tenure, whether such an estate or
tenure by subject to incumbrances or not; and
(6) “owner” includes a joint owner invested
with power of management on behalf of himself
and other joint owners, and any manager or
trustee exercising powers of management over an
ancient monument, and the successor in title of
any such owner and the successor in office of
any such manager or trustee:
Provided that nothing in this Act shall be
deemed to extend the powers which may lawfully
be exercised by such manager or trustee.
24
23. Section 17 deals with the transfer of
Antiquities:-
“17. Transfer of ownership, etc., of
antiquities to be intimated to the registering
officer. – Whenever any person transfers the
ownership, control or possession of any
antiquity specified in any notification issued
under sub-section (1) of Section 14 such person
shall intimate, within such period and in such
form as may be prescribed the fact of such
transfer to the registering officer.”
24. Section 22 reads as follows:-
“22. Jurisdiction – A Magistrate of the third
class shall not have jurisdiction to try any
person charged with an offence against this
Act.”
25. It may be noticed that the Antiquity (Export
Control) Act, 1947 came into force. The said Act has
been repealed by the Antiquities Act but we will refer
to certain provisions contained in the Act in
connection with one of the contentions of the
appellant.
25
26. It is thereafter that the Ancient Monuments and
Archaeological Sites and Remains Act, 1958 which is
another enactment specifically enumerated in Section 30
of the Act in question came to be enacted.
27. The statement of objects and reasons would
indicate, inter alia, that the Ancient Monuments
Preservation Act, 1904 and the Ancient and Historical
Monuments and Archaeological Sites and Remains
(Declaration of National Importance) Act, 1951, were
two Acts in force relating to ancient monuments.
It is further stated as follows :
“While the Constitution has
distributed the subject-matter under
three different heads the Act of 1904
governs all ancient monuments whether
falling the Central field or the State
field, and vests all executive power in
the Central Government. The position of
the existing law relating to ancient
monuments is far from satisfactory. The
present Bill purports to be a self-
contained law at the Centre which will
apply exclusively to ancient monument,
etc. of national importance falling
under Entry 67 of List 1 and to
archaeological sites and remains falling
under Entry 40 in the Concurrent List.
26
Simultaneously, the State Governments
would be advised to enact a similar law
in respect of ancient monument etc.,
falling under Entry 12 in the State
List. In this manner, the Central and
State fields will be clearly demarcated
and the existing confusion and
overlapping of jurisdiction arising from
the Act of 1904 will be eliminated.”
28. Section 2(b) defines antiquity in similar terms
as antiquity has been defined under the Antiquities
Act. The two differences are as follows:
The word “painting” is also included in the Act in
question before us, whereas the word “painting” was
not included specifically in the first part of the
definition. Besides the same the definition did not
contain the words in Clause 2 which deals with
manuscript, record or other documents as it is
contained in the present enactment. The words “art
treasure” was not included in the enactment. The
Act deals with monuments, protected areas,
prohibited and regulated areas. It has created a
National Monuments Authority (w.e.f. 29.3.2010) vide
27
Section 20F. There are specific provisions dealing
with antiquity contained in Sections 25 and 26 of
the Act, which read as follows :
“25. Power of Central Government to control
moving of antiquities.- (1) If the Central
Government considers that any antiquities or
class of antiquities ought not to be moved from
the place where they are without the sanction
of the Central Government, the Central
Government may, by notification in the Official
Gazette, direct that any such antiquity or any
class of such antiquities shall not be moved
except with the written permission of the
Director General.
(2) Every application for permission under
sub-section (1) shall be in such form and
contain such particulars as may be prescribed.
(3) Any person aggrieved by an order refusing
permission may appeal to the Central Government
whose decision shall be final.
26. Purchase of antiquities by Central
Government.- (1) If the Central Government
apprehends that any antiquity mentioned in a
notification issued under sub-section (1) of
section 25 is in danger of being destroyed,
removed, injured, misused or allowed to fall
into decay or is of opinion that, by reason of
its historical or archaeological importance, it
is desirable to preserve such antiquity in a
public place, the Central Government may make
an order for the [compulsory acquisition of
such antiquity] and the Collector shall
thereupon give notice to the owner of the
antiquity [to be acquired].
(2) Where a notice of [compulsory
acquisition] is issued under sub-section (1) in
respect of any antiquity, such antiquity shall
vest in the Central Government with effect from
the date of the notice.
28
(3) The power of [compulsory acquisition]
given by this section shall not extend to any
image or symbol actually used for bona fide
religious observances.”
29. Section 30 provides for penalties and it reads
as follows :
“30. Penalties.- (1) Whoever—
(i) destroys, removes, injures, alters,
defaces, imperils or misuses a protected
monument, or
(ii) being the owner or occupier of a protected
monument, contravenes an order made under
subsection (1) of section 9 or under sub-
section (1) of section 10, or
(iii) removes from a protected monument any
sculpture, carving, image, bas-relief,
inscription, or other like object, or
(iv) does any act in contravention of sub-
section(1) of section 19, shall be punishable
with [imprisonment which may extend to two
years], or with [fine which may extend to one
lakh rupees], or with both.
(2) Any person who moves any antiquity in
contravention of a notification issued under
sub-section (1) of section 25 shall
be punishable with [imprisonment which may
extend to two years or with fine which may
extend to one lakh rupees or with both] and the
Court convicting a person of any such
contravention may by order direct such person
to restore the antiquity to the place from
which it was moved.”
(Emphasis supplied)
29
30. Section 39 is a repealing provision and it
reads thus:
“39. Repeals and saving.- (1) The Ancient and
Historical Monuments and Archaeological Sites
and Remains (Declaration of National
Importance) Act, 1951 (71 of 1951), and section
126 of the States Reorganisation Act, 1956 (37
of 1956), are hereby repealed.
(2) The Ancient Monuments Preservation Act,
1904 (7 of 1904), shall cease to have effect in
relation to ancient and historical monuments
and archaeological sites and remains declared
by or under this Act to be of national
importance, except as respects things done or
omitted to be done before the commencement of
this Act.”
31. Now the time is ripe to look at the
Constitution in order to find out the division of
legislative field in regard to the subject.
32. Entry 67 of the Union List reads as follows:
“Entry 67, Union List-Ancient and historical
monuments and records, and archaeological sites
and remains, declared by or under law made by
Parliament to be of national importance.
33. Entry 12 of the State List provides for ancient
and historical monuments and records other than those
30
declared by or under law made by Parliament to be of
national importance.
34. Entry 40 of the Concurrent List provides for
archaeological sites and remains other than those
declared by or under law made by Parliament to be of
national importance.
35. There are laws enacted by state legislature. We
have noticed that in the Statement of Objects and
Reasons for the passing of the Act and providing for
the repeal of the earlier law based in the year 1947
was to provide for comprehensive law relating to
antiquities. Antiquities made their appearance in the
law which was made in the year 1904 as we have already
noticed. Broadly the heritage of the nation can be said
to be contained in immovable properties in the form of
ancient monuments. Antiquities on the other hand would
be essentially moveable objects. What makes it an
31
antiquity is the historical or archaeological value
which is associated with the object.
36. The 1904 Act and The Ancient Monuments and
Archaeological Sites and Remains Act, 1958 indicate,
therefore, a one common genus. The context for the
commonality is provided essentially by history. It is,
inextricably intertwined with the heritage and history
of the nation. All the laws reflect the legislation
intention to protect the Ancient Monuments and
Archaeological Sites and remains as also antiquities.
Apart from the same no doubt under the Antiquities Act,
art treasures being human work of art which are not
antiquities but which become art treasures by way of
notification declaring them to be art treasures are
also dealt with. One of the questions to be answered
before the principle of ejusdem generis is applied is
whether the genus is already exhaustively enumerated in
the specified categories. See in this regard the
32
following discussion in Principles of Statutory
Interpretation by Justice G.P. Singh (page 512):
“…If the preceding words do not
constitute mere specifications of a
genus but constitute description of a
complete genus, the rule has no
application. In a policy of insurance,
the insurance were given as option to
terminate the policy if they so desired
`by reason of such change or from any
other cause whatever’; the words `by
reason of such change’ in the context
referred to any and every act done to
the insured property whereby the risk of
fire was increased; the Privy Council in
these circumstances refused to construe
the words `or from any other cause
whatever’ by the rule of ejusdem
generis. Lord Watson said: “In the
present case, there appears no room for
its application. The antecedent clause
does not contain a mere specification of
particulars but the description of a
complete genus…”
37. But the aforesaid principle may not have
application as after enumerating enactments which we
have already held constituted one genus there is
nothing to indicate that the categories of genus are
exhausted. Rather these two enactments which are
specifically embodied in Section 30 are followed by
general words which allow the application of the
33
principle of ejusdem generis. This is for the reason
that the words “any other law for the time being in
force” are employed. A wide interpretation or narrow
interpretation can be placed on the words ‘any other
law’. In particular, the use of the word “any”
preceding the words “other law” interpreted literally
may allow us to declare that all laws in force are
intended to apply even after the passing of the
Antiquities Act. The other view would be to bear in
mind the context of the Act and still further the
object which is sought to be achieved by the enactment.
It is also well settled that every attempt must be made
to place a harmonious construction on each and every
provision of the enactment.
38. We would think that though the words ‘any other
law for the time being in force’ has been used, the
context for the use of the provision is not to be
overlooked. We have referred to the relevant
provisions of the two specific enactments which show
34
that the said legislation also deals with antiquities
as it deals with cognate subjects namely ancient
monuments and archaeological sites. The common genus
is manifest. The legislative intention was to declare
that the Antiquities Act should not result in the
provision contained in allied or cognate laws being
overridden upon passing of the Antiquity Act. Full
play was intended for the provisions contained in
relation to antiquities contained in the two
engagements. Despite the passage of the Antiquity Act,
a prosecution for instance would be maintainable if a
case is otherwise made out under the two enactments in
relation to antiquity. The Antiquities Act in other
words is not to be in derogation of those provisions.
They were to supplement the existing laws. It is
therefore in the same context that we should understand
the words ‘any other law for the time being in force’.
For instance, there may be laws made by the State
legislatures which relate to antiquity. There may be
any other law which deal with a subject with a common
genus of which the specific law would be an integral
35
part. It is all such laws which legislature intended
to comprehend within the expression ‘any other law for
the time being in force’. Take for example, a case
where there is a theft of an antiquity. Can it be said
that the prosecution under Section 379 of the IPC would
not be maintainable. The answer will be an emphatic
No. Certainly, the prosecution will lie. The Sale of
Goods Act which relate to movable items generally will
be applicable, to the extent that it is not covered by
any provision in the Acts in question. The Contract
Act may continue to applicable. But it is not the
question of applying general laws that engage the
attention of the legislature. The intention behind
Section 30 was as noted is to provide for any other law
which deal with antiquity to continue to have force and
declare its enforceability even after passing of the
Antiquity Act. In that view of the matter we are of the
view that the words ‘any other law for the time being
in force’ must be construed as ejusdem generis.
36
39. More importantly, a wider import may be
negatived by other evidence available in the Act
itself.
40. Section 4 of the Antiquities Act, it must be
remembered, has already provided for the applicability
of the Customs Act in the manner which we have already
explained. In other words, the Customs Act is
applicable subject to two qualifications. Firstly, it
will apply except where the provisions of the Customs
Act are inconsistent with the provisions of the
Antiquities Act. In other words, if there are
provisions in the Antiquity Act, which are inconsistent
with the Customs Act, the provisions of the Antiquity
Act will prevail over the Customs Act.
41. The Second limitation on the applicability of
the Customs Act is as regards the specific provisions
contained in Section 125 and an option ordinarily made
available under Section 125 is not to be extended as
37
provided in Section 4 of the Act. Still further
legislature has taken care to incorporate certain
aspects under the Customs Act under Section 25. The
provision that a prosecution under Section 25 will not
take away the power to confiscate or impose a penalty
under the Customs Act is explicitly provided. It has
provided for sanction for prosecution in Section 26.
The legislature was fully conscious of the extant
provisions of the Customs Act when it passed the
Antiquity Act, 1972. It was conscious of the interplay
of the two enactments and it accordingly made the
Customs Act applicable in the manner provided in
Section 4 and Section 25. Now with Section 4 and
Section 25 as it stands, if we were to accept the
argument of the learned Additional Solicitor General
that the Customs Act must be also included as ‘any
other law for the time being in force’ under Section 30
and therefore we are persuaded to hold that the
Antiquity Act is in addition and not in derogation of
the Customs Act 1962 the result will be as follows :
38
The Customs Act will apply with all force and
what would be the effect of such application on
Section 4 of the Antiquities Act? On the one hand
Section 4 declares that the Customs Act will apply
except where it is in consistent with the
Antiquities Act. The Antiquities Act will,
therefore, prevail over the Customs Act in case of
an inconsistency. So also there is a modified
application of the Customs Act qua Section 125
thereof. The application of Customs Act through
the mechanism provided under Section 30 of the Act
will thus bring it into conflict with the Section
4 of the Act and this in our view certainly would
not have been the legislative intention. Equally
as we have noted that legislature has taken care
to provide for the saving of powers to impose
penalties and order confiscation despite the
prosecution under Section 25 of the Antiquities
Act. In view of the clear provisions contained in
the Act, we are of the view that the word “any
39
other law” in Section 30 of the Antiquities Act,
would not include the Customs Act, 1962.
42. The next question, is whether prosecution under
Sections 132 and 135(1)(a) of the Customs Act, 1962 is
permitted under Section 4 of the Antiquities Act and
what is the impact of Sections 25 and 26 of the
Antiquities Act. Before we examine the relevant
provisions of the Customs Act, we may advert to a few
decisions about the maintainability of more than one
prosecution.
43. In Shiv Dutt Rai Fateh Chand & Ors. Vs. Union
of India & Anr., 1983 (3) SCC 529, the matter arose
under the Central Sales Tax Act, 1956. We think it
appropriate to advert to paragraphs 25 and 26 which
read as follows:
25. The contention of the petitioners is that
any act or omission which is considered to be
a default under the Act for which penalty is
leviable is an offence, that such act or
omission was not an offence and no penalty
40
was payable under the law in force at the
time when it was committed and hence they
cannot be punished by the levy of penalty
under a law which is given retrospective
effect. They principally rely on Article 20
(1) in support of their case. Article 20
(1) is modelled on the basis of section 9 (3)
of Article 1 of the Constitution of the
United States of America which reads: "No
bill of attainder or ex post facto law shall
be passed.” This clause has been understood
in the United States of America as being
applicable only to legislation concerning
crimes. (See Calder v. Bull 3 Dall 386 : IL
Ed. 648(1798)). The expression 'offence' is
not defined in the Constitution. Article
367 of the Constitution says that unless the
context otherwise provides for words which
are not defined in the Constitution, the
meaning assigned in the General Clauses Act,
1897 may be given. Section 3 (38) of
the General Clauses Act defines 'offence' as
any act or omission made punishable by any
law for the time being in force. The
marginal note of our Article 20 is
'protection in respect of conviction for
offences'. The presence of the words
'conviction' and 'offences', in the marginal
note 'convicted of an offence', 'the act
charged as an offence' and 'commission of
offence' in clause (1) of Article 20,
'prosecuted and punished' in clause (2)
of Article 20 and 'accused of an offence' and
'compelled to be a witness against himself'
in clause (3) of Article 20 clearly suggests
that Article 20 relates to the constitutional
protection given to persons who are charged
with a crime before a criminal court. [See
H.M. Seervai: Constitutional Law of India
(3rd Edition) Vol. 1, page 759]. The word
'penalty' is a word of wide significance.
Sometimes it means recovery of an amount as a
penal measure even in a civil proceeding. An
exaction which is not of compensatory
character is also termed as a penalty even
though it is not being recovered pursuant to
41
an order finding the person concerned guilty
of a crime. In Article 20 (1) the expression
'penalty' is used in the narrow sense as
meaning a payment which has to be made or a
deprivation of liberty which has to be
suffered as a consequence of a finding that
the person accused of a crime is guilty of
the charge.
26. In Maqbool Hussain v. The State of Bombay
1953 SCR 730, the question for consideration
was whether when the Customs authorities
confiscated Certain goods under the Sea
Customs Act there was a prosecution and the
order of confiscation constituted a
punishment within the meaning of clause (2)
of Article 20. Negativing the said plea, this
Court observed at SCR pages 738-739:
"The very wording of Article 20 and the words
used therein:- "convicted”, "commission of
the act charged as an offence", "be subjected
to a penalty", "commission of the offence”,
"prosecuted and punished", "accused of any
offence", would indicate that the proceedings
therein contemplated are of the nature of
criminal proceedings before a court of law or
a judicial tribunal and the prosecution in
this context would mean an initiation or
starting of proceedings of a criminal nature
before a court of law or a judicial tribunal
in accordance with the procedure prescribed
in the statute which creates the offence and
regulates the procedure."
44. In V.K. Agarwal, Assistant Collector of customs
v. Vasantraj Bhagwanji Bhatia And Others 1988 (3) SCC
467, the Court was faced with an acquittal of the
42
accused person under Section 111 and 135 of the Customs
Act and yet he was sought to be prosecuted under
Section 85 of the Gold (Control) Act, 1968. The Court
inter alia held as follows:
8. We have also concluded that a separate
charge could have been framed in respect of
the distinct offence under Gold Control
Act Under the circumstances the plea raised
by the defence cannot succeed. The two
conclusions reached by us brings the matter
squarely within the parametres of the law
settled by this Court decades ago in S. L.
Apte's case 1961 (3) SCR 107. In that case
the element of 'dishonesty' was required to
be established under section 409 of Indian
Penal Code whereas it was not required to be
established under Section 105 of the Indian
Insurance Act. In this backdrop this Court
has enunciated the law in the context of the
plea based on Article 20(2) of the
Constitution, Section 26of General Clauses
Act and section 403(2) of the Criminal
Procedure Code in no uncertain terms:
"If, therefore, the offences were distinct
there is no question of the rule as to
double-jeopardy as embodied in Art. 20(2) of
the Constitution, being applicable.
The next point to be considered is as regards
the scope of s. 26 of the General Clauses
Act. Though s. 26 in its opening words refers
to "the act or omission constituting an
offence under two or more enactments", the
emphasis is not on the facts alleged in the
two complaints but rather on the ingredients
which constitute the two offences with which
a person is charged. This is made clear by
the concluding portion of the section which
43
refers to "shall not be liable to be punished
twice for the same offence". If the offences
are not the same but are distinct, the ban
imposed by this provision also cannot be
invoked. It therefore follows that in the
present case as the respondents are not being
sought to be punished for "the same offence"
twice but for two distinct offences
constituted or made up of different
ingredients the bar of the provision is
inapplicable.
In passing, it may be pointed out that the
construction we have placed on Art. 20(2) of
the Constitution and s. 26 of the General
Clauses Act is precisely in line with the
terms of s. 403(2) of the Criminal Procedure
Code which runs:
403(2) A person acquitted or convicted of any
offence may be afterwards tried for any
distinct offence for which a separate charge
might have been made against him on the
former trial under section 235, sub-section
(1)".
There is no manner of doubt that section
403(1) does not come to rescue of the
respondents 1 to 3 whereas section 403(2) of
the Code clearly concludes the matter against
them.”
45. In a recent judgment of this Court reported in
State of Jharkhand V. Lalu Prasad Yadav 2017 (8) SCC 1
this Court conducted a survey of earlier case law and
this is what the court inter alia held:
44
“40.8 In Monica Bedi v. State of A.P.;2011
(1) SCC 284, this Court considered the
meaning of the expression “same offence”
employed in Article 20(2) and observed that
second prosecution and conviction must be for
the same offence. If the offences are
distinct, there is no question of the rule as
to double jeopardy being applicable. This
Court has observed thus: (SCC pp. 293 & 295,
paras 26 & 29)
“26. What is the meaning of the expression
used in Article 20(2) “for the same offence”?
What is prohibited under Article 20(2) is,
that the second prosecution and conviction
must be for the same offence. If the offences
are distinct, there is no question of the
rule as to double jeopardy being applicable.
29. It is thus clear that the same facts
may rise to different prosecutions and
punishment and in such an event the
protection afforded by Article 20(2) is not
available. It is settled law that a person
can be prosecuted and punished more than once
even on substantially same facts provided the
ingredients of both the offences are totally
different and they did not form the same
offence.”
46. In State (NCT of Delhi) V. Sanjay 2014 (9) SCC
772, a criminal prosecution was launched under the
Indian Penal Code and/or Mines and Minerals
(Development & Regulation) Act 1957 (hereinafter called
‘MMDR Act’) for mining from river beds without valid
licence and permits under the latter Act. There was no
complaint from the authorised officer under the Act.
45
This Court took the view that the ingredients
constitute the offence under the MMDR Act and the
ingredients of dishonestly removal of sand and gravel
from the river bed without the consent which is the
property of the State is a distinct offence under the
Indian Penal Code, therefore, the Magistrate on receipt
of the Police Report for the commission of the offence
under Section 378 IPC can take cognizance without
awaiting the complaint which may be filed by the
authorised officer under the MMDR Act. The court inter
alia held as follows:
“52. It is a well-known principle that the
rule against double jeopardy is based on a
maxim nemo debet bis vexari pro una et eadem
causa, which means no man shall be put in
jeopardy twice for one and the same offence.
Article 20 of the Constitution provides that
no person shall be prosecuted or punished for
the offence more than once. However, it is
also settled that a subsequent trial or a
prosecution and punishment has no bar if the
ingredients of the two offence are distinct.”
47. Now let us examine the scheme of the Customs
Act, 1962.
46
The Customs Act, 1962 purports to consolidate and amend
the law relating to customs. Section 11 of the Customs
Act provides as follows:
11. Power to prohibit importation or
exportation of goods.— (1) If the Central
Government is satisfied that it is necessary
so to do for any of the purposes specified in
sub-section (2), it may, by notification in
the Official Gazette, prohibit either
absolutely or subject to such conditions (to
be fulfilled before or after clearance) as
may be specified in the notification, the
import or export of goods of any specified
description.
(2) The purposes referred to in sub-section
(1) are the following:—
(a) the maintenance of the security of India;
(b) the maintenance of public order and
standards of decency or morality;
(c) the prevention of smuggling;
(d) the prevention of shortage of goods of
any description;
(e) the conservation of foreign exchange and
the safeguarding or balance of payments;
(f) the prevention of injury to the economy
of the country by the uncontrolled import or
export of gold or silver;
(g) the prevention of surplus of any
agricultural product or the product of
fisheries;
(h) the maintenance of standards for the
classification, grading or marketing of goods
in international trade;
(i) the establishment of any industry;
47
(j) the prevention of serious injury to
domestic production of goods of any
description;
(k) the protection of human, animal or plant
life or health;
(l) the protection of national treasures of
artistic, historic or archaeological value;
(m) the conservation of exhaustible natural
resources;
(n) the protection of patents, trade marks
and copyrights;
(o) the prevention of deceptive practices;
(p) the carrying on of foreign trade in any
goods by the State, or by a Corporation owned
or controlled by the State to the exclusion,
complete or partial, or citizens of India;
(q) the fulfilment of obligations under the
Charter of the United Nations for the
maintenance of international peace and
security;
(r) the implementation of any treaty,
agreements or convention with any country;
(s) the compliance of imported goods with any
laws which are applicable to similar goods
produced or manufactured in India;
(t) the prevention of dissemination of
documents containing any matter which is
likely to prejudicially affect friendly
relations with any foreign State or is
derogatory to national prestige;
(u) the prevention of the contravention of
any law for the time being in force; and
(v) any other purpose conducive to the
interests of the general public.”
48
48. Chapter IV-B came to be inserted with effect
from 03/01/1969. It contains Section 11H. Section
11H(a) provides that unless the context otherwise
requires “illegal export” means the export of any goods
in contravention of the provisions of this Act or any
other law for the time being in force. Section 11(i)
deals with the powers of Central Government to specify
goods having regard to the magnitude of illegal export
of certain class of goods or description in which case
it would become specified goods for which there are
separate restrictions contained in Section 11J, 11K and
11M. Section 11N falling under Chapter IVC provides
the Central government with power to exempt. It reads
as follows:
“11N. Power to exempt.- If the Central
Government is satisfied that it is
necessary in the public interest so to
do, it may, by notification in the
Official Gazette, exempt generally,
either absolutely or subject to such
conditions as may be specified in the
notification, goods of any class or
description from all or any of the
provisions of chapter IVA or Chapter
IVB.”
49
49. There are various provisions which relate to
levy of duty, assessment of duty, remission of duty
etc. with which we need not be detained. Section 39 of
the Customs Act provides that the master of a vessel
shall not permit the loading of any export goods, other
than baggage and mail bags, until an order has been
given by the proper officer granting entry-outwards to
such vessel. Section 40 of the Customs Act
contemplates that export goods are not be loaded unless
duly passed by the proper officer. Section 50 deals
with the procedure for clearance of export goods. Sub-
section (2) & (3) of Section 50 reads as follows:
“50. (2) The exporter of any goods, while
presenting a shipping bill or bill of
export, shall make and subscribe to a
declaration as to the truth of its
contents.
(3) The exporter who presents a shipping
bill or bill of export under this section
shall ensure the following, namely:-
(a) the accuracy and completeness of the
information given therein;
50
(b) the authenticity and validity of any
document supporting it; and
(c) compliance with the restriction or
prohibition, if any, relating to the
goods under this Act or under any
other law for the time being in
force.”
50. Chapter XIII containing Section 100 to 110A
provides for searches, seizure and arrest. Section 100
deals with power to search suspected persons entering
or leaving India, etc. Section 103 provides power to
screen or X-ray bodies of suspected persons for
detecting secreted goods. Section 104 confers the
power to arrest by an officer of the Customs empowered
in this regard. Section 108 which is subject matter of
many judgments of courts provides for power to summon a
person to give evidence and produce documents.
51. Chapter XIV has the chapter heading
“Confiscation of Goods and Conveyances and Imposition
51
of Penalties”. Section 113 provides for confiscation
of goods attempted to be improperly exported etc.
52. Section 114 AA provides for penalty for use of
false and incorrect material. It came to be inserted
by Act 25 of 2006 only with effect from 30/07/2006.
Section 117 deals with penalties for contravention etc.
which are not expressly provided. Section 119 deals
with confiscation of goods used for concealing smuggled
goods. Section 121 deals with confiscation of sale-
proceeds of smuggled goods. The word ‘smuggling’ has
been defined in Section 2 (39) reads as follows:
2(39) “smuggling”, in relation to any
goods, means any act or omission which
will render such goods liable to
confiscation under section 111 or
section 113;
53. Section 125 provides for the power to give an
option to pay fine in lieu of confiscation.
52
54. Chapter XIVA deals with settlement of cases.
Various powers of the Settlement Commission are set out
in the provisions falling under the Chapter. Section
127(h) provides for granting immunity from prosecution
and penalty.
55. Chapter XVI provides for ‘Offences and
Prosecutions’. It is thereunder that Sections 132 and
135 appears:
“132. False declaration, false documents, etc.—
Whoever makes, signs or uses, or causes to be
made, signed or used, any declaration,
statement or document in the transaction of any
business relating to the customs knowing or
having reason to believe that such declaration,
statement or document is false in any material
particular, shall be punishable with
imprisonment for a term which may extend to two
years, or with fine, or with both.”
“135. Evasion of duty or prohibitions. —
(1) Without prejudice to any action that may be
taken under this Act, if any person—
(a) is in relation to any goods in any way
knowingly concerned in misdeclaration of value
or in any fraudulent evasion or attempt at
evasion of any duty chargeable thereon or of
any prohibition for the time being imposed
under this Act or any other law for the time
being in force with respect to such goods; or
(b) acquires possession of or is in any way
concerned in carrying, removing, depositing,
53
harbouring, keeping, concealing, selling or
purchasing or in any other manner dealing with
any goods which he knows or has reason to
believe are liable to confiscation under
section 111 or section 113, as the case may be;
or
(c) attempts to export any goods which he knows
or has reason to believe are liable to
confiscation under section 113; or
(d) fraudulently avails of or attempts to avail
of drawback or any exemption from duty provided
under this Act in connection with export of
goods, he shall be punishable, —
(i) in the case of an offence relating to,—
(A) any goods the market price of which
exceeds one crore of rupees; or
(B) the evasion or attempted evasion of duty
exceeding thirty lakh of rupees; or
(C) such categories of prohibited goods as
the Central Government may, by notification
in the Official Gazette, specify; or
(D) fraudulently availing of or attempting to
avail of drawback or any exemption from duty
referred to in clause (d), if the amount of
drawback or exemption from duty exceeds
thirty lakh of rupees, with imprisonment for
a term which may extend to seven years and
with fine: Provided that in the absence of
special and adequate reasons to the contrary
to be recorded in the judgment of the court,
such imprisonment shall not be for less than
one year;
(ii) in any other case, with imprisonment for a
term which may extend to three years, or with
fine, or with both.
(2) If any person convicted of an offence under
this section or under sub-section (1) of
section 136 is again convicted of an offence
under this section, then, he shall be
54
punishable for the second and for every
subsequent offence with imprisonment for a term
which may extend to seven years and with fine:
Provided that in the absence of special and
adequate reasons to the contrary to be recorded
in the judgment of the court such imprisonment
shall not be for less than one year.
(3) For the purposes of sub-section (1) and
(2), the following shall not be considered as
special and adequate reasons for awarding a
sentence of imprisonment for a term of less
than one year, namely: —
(i) the fact that the accused has been
convicted for the first time for a reference
under this Act;
(ii) the fact that in any proceeding under
this Act, other than a prosecution, the
accused has been ordered to pay a penalty or
the goods which are the subject matter of
such proceedings have been ordered to be
confiscated or any other action has been
taken against him for the same act which
constitutes the offence;
(iii) the fact that the accused was not the
principal offender and was acting merely as a
carrier of goods or otherwise was a secondary
party to the commission of the offence;
(iv) the age of the accused.”
56. Section 137 provides inter alia that no court can
take cognizance of any offence under Section 132, 133,
134 or Section 135 or Section 135A except with the
previous sanction of the Principal Commissioner of
Customs or Commissioner of Customs. Sub-Section(3)
55
provides for compounding of the offence by the officers
mentioned. Section 137 reads as under:
“137. Cognizance of offences. —
(1) No court shall take cognizance of any
offence under section 132, section 133, section
134 or section 135 or section 135A, except with
the previous sanction of the Principal
Commissioner of Customs or Commissioner of
Customs.
(2) No court shall take cognizance of any
offence under section 136,—
(a) where the offence is alleged to have been
committed by an officer of customs not lower
in rank than Assistant Commissioner of
Customs or Deputy Commissioner of Customs,
except with the previous sanction of the
Central Government;
(b) where the offence is alleged to have been
committed by an officer of customs lower in
rank than Assistant Commissioner of Customs
or Deputy Commissioner of Customs, except
with the previous sanction of the Principal
Commissioner of Customs or Commissioner of
Customs.
(3) Any offence under this Chapter may, either
before or after the institution of prosecution,
be compounded by the Principal Chief
Commissioner of Customs or Chief Commissioner
of Customs on payment, by the person accused of
the offence to the Central Government, of such
compounding amount and in such manner of
compounding as may be specified by rules.
Provided that nothing contained in this sub-
section shall apply to—
(a) a person who has been allowed to compound
once in respect of any offence under sections
135 and 135A;
56
(b) a person who has been accused of committing
an offence under this Act which is also an
offence under any of the following Acts,
namely:—
(i) the Narcotic Drugs and Psychotropic
Substances Act, 1985 (61 of 1985);
(ii) the Chemical Weapons Convention Act,
2000 (34 of 2000);
(iii) the Arms Act, 1959 (54 of 1959);
(iv) the Wild Life (Protection) Act, 1972 (53
of 1972);
(c) a person involved in smuggling of goods
falling under any of the following, namely:—
(i) goods specified in the list of Special
Chemicals, Organisms, Materials, Equipment
and Technology in Appendix 3 to Schedule 2
(Export Policy) of ITC (HS) Classification of
Export and Import Items of the Foreign Trade
Policy, as amended from time to time, issued
under section 5 of the Foreign Trade
(Development and Regulation) Act, 1992 (22 of
1992);
(ii) goods which are specified as prohibited
items for import and export in the ITC (HS)
Classification of Export and Import Items of
the Foreign Trade Policy, as amended from
time to time, issued under section 5 of the
Foreign Trade (Development and Regulation)
Act, 1992 (22 of 1992);
(iii) any other goods or documents, which are
likely to affect friendly relations with a
foreign State or are derogatory to national
honour;
(d) a person who has been allowed to compound
once in respect of any offence under this
Chapter for goods of value exceeding rupees one
crore;
57
(e) a person who has been convicted under this
Act on or after the 30th day of December,
2005.”
57. Section 140 of the Customs Act which deals with
offence by Companies is identically worded as Section
28 of the Antiquities Act.
58. At this juncture we may notice the provisions
of the 1947 Act in some greater detail. Section 3
provided that no person shall export any antiquity
except under the authority of a licence granted by the
Central Government. Section 4 read as follows:
“4. Application of Act VIII of 1878.- All
antiquities the export of which is prohibited
under section 3 shall be deemed to be goods of
which the export has been prohibited under
Section 19 of the Sea Customs Act, 1878, and
all the provisions of that Act shall have
effect accordingly, except that, the provisions
of section 183 of that Act notwithstanding, any
confiscation authorised under that Act shall be
made, unless the Central Government, on
application to it in such behalf, otherwise
directs.”
59. Section 5 of the 1947 Act dealt with Penalty
and Procedure. It read as follows:
58
“5. Penalty and Procedure.- (1) If any person
exports or attempts to export an antiquity in
contravention of Section 3, he shall, without
prejudice to any confiscation or penalty to
which he may be liable under the provisions of
the Sea Customs Act, 1878, as applied by
Section 4, be punishable with imprisonment for
a term which may extend to one month, or with
fine which may extend to five thousand rupees,
or with both.
(2) No Court shall take cognizance of an
offence punishable under this section except
upon complaint in writing made by an officer
generally or specially authorised in this
behalf by the Central Government, and no Court
inferior to that of a Presidency Magistrate or
a Magistrate of the first class shall try any
such offence.”
60. Under Section 4 of the 1947 Act, all
antiquities, the export of which is prohibited under
Section 3 were to be deemed as goods which were
prohibited Section 19 of the Sea Customs Act where all
the provisions of the Sea Customs Act were to have
effect except Section 183 which correspond to Section
125 of the present customs Act. Section 19 of the Sea
Customs Act, 1878 read as follows:
“19. The Central Government may from time to
time, by notification in the Official Gazette,
prohibit or restrict the bringing or taking by
sea or by land goods of any specified
description into or out of India across any
59
customs frontier as defined by the Central
Government.”
61. We may also notice that Section 5 of the 1947
Act is pari materia with Section 25 of the Antiquities
Act in regard to the crucial elements namely `without
prejudice to any confiscation or penalty’ both in
Section 5 of the 1947 Act and in Section 25 of the
Antiquities Act.
62. In Section 5 of the 1947 Act, the legislature
has employed the very same words namely confiscation or
penalty as has been employed in Section 25 of the
Antiquities Act. In the Sea Customs Act, 1878, in
Chapter XVI under the heading “Offences and Penalties”
Section 167 provided for various offences and the
penalties were in the form of monetary exaction or
confiscation and penalties by way of monetary exaction.
However, besides the same we notice that in respect of
some offences it is provided that such persons shall on
conviction before a Magistrate, be liable to a fine not
60
exceeding certain limits (See Sections 167(72) & (74)).
Section 167 (75) deal with cases where on conviction
before a Magistrate, sentence of imprisonment or fine
or both were provided. The extent of punishment
varied. The scheme of the Sea Customs Act, 1878 thus
differs from the present Customs Act 1962. In other
words, in Section 167 of the Sea Customs Act, penalty
in the sense of monetary exaction, confiscation, or
both and lastly imprisonment and/or fine were all
classified under common heading ‘penalties’.
63. In fact, we find that this Court in the
Assistant Collector of Customs, Calcutta vs. Sitaram
Agarwala and Another AIR 1966 SC 955 considered the
scheme of Sea Customs Act, 1878 as contained in
Section 167. Section 167 (8) contemplated the levy
of penalty by way of liability to confiscation and
penalty of three times not exceeding the value of
goods or not exceeding one thousand rupees. The
61
Court contrasted the said provision with Section 167
(81). The provision read as follows:
Offences Section of
this Act to
which
offence has
reference
Penalties
"(81). If any person knowingly, and
with intent to defraud the
Government of any duty payable
thereon, or to evade any
prohibition or restriction for the
time being in force under or by
virtue of this Act with respect
thereto acquires possession of,
or is in any way concerned in
carrying, removing, depositing,
harbouring, keeping or concealing or
in any manner dealing with any goods
which have been unlawfully removed
from a warehouse or which are
chargeable with a duty which has not
been paid or with respect to the
importation or exportation of which
any prohibition or restriction is
for the time being in force as
aforesaid; or
If any person is in relation to any
goods in any way knowingly concerned
in any fraudulent evasion or attempt
at evasion of any duty chargeable
thereon or of any such prohibition
or restriction as aforesaid or of
any provision of this Act applicable
to those goods,”
General such person shall on
conviction before a
Magistrate be liable to
imprisonment for any
terms not exceeding two
years or to fine or to
both;
The penalty provided in Column III for the same was
that on confiscation before a Magistrate he will be
liable to imprisonment for a term not exceeding two
62
years or to fine or both. This is what the Court had
to declare in regard to the aforesaid penalties :
“Then comes Ch. XVI dealing with offenses and
penalties. Offence enumerated in Ch. XVI are of
two kinds; first there are contraventions of
the Act and rules thereunder which are dealt
with by Customs officers and the penalty for
which is imposed by them. These may be
compendiously called customs offences. Besides
these there are criminal offences which are
dealt with by Magistrates and which result in
conviction and sentence of imprisonment and/or
fine. These two kinds of offences have been
created to ensure that no fraud is committed in
the matter of payment of duty and also to
ensure that there is no smuggling of goods,
without payment of duty or in defiance of any
prohibition or restriction imposed under Ch. IV
of the Act.”
Thus, this Court has held that there are custom
offences and criminal offences. The criminal
offences were dealt with by the Magistrate which may
culminate in conviction and imposition of
imprisonment and or fine. Thus, this being the
scheme of the Sea Customs Act, when Section 5 of the
Antiquity (Export Control) Act, 1947 provided that
prosecution for contravening Section 3 of the said
Act would be without prejudice to the imposition of
penalties and ordering confiscation the word
63
‘penalty’ could take in both the customs offences and
also the criminal offences. If it is interpreted as
embracing the criminal offences then the word
‘penalty’ would also embrace within its scope penalty
by way of imprisonment or fine imposed for the
commission of a criminal offence after a prosecution
before the Magistrate.
64. We may notice that under the Customs Act
1962, penalties and confiscation fall under Chapter
XIV. Penalties as contained in Chapter XIV would
correspond to customs offences in the Sea Customs
Act, 1878. As far as the criminal offences are
concerned, they are separately dealt with under
Chapter XVI. Yet the legislature has, in fact,
chosen to repeat the word ‘confiscation and penalty’
when it drafted Section 25 of the Antiquities Act.
65. There are two submissions we need to address
which are made on behalf of the appellant. By virtue
of Section 4, all the provisions of the Customs Act
64
except to the extent of inconsistency is provided full
play. By virtue of the same prosecution under Sections
132 and 135 would lie provided that the ingredients of
the offence contained in Sections 132 and 135 are found
to exist. The second submission is even the word
‘penalty’ which is contained in Section 25 should be
interpreted in a broader sense so as to encompass
prosecution as contemplated under Sections 132 and 135
of the Customs Act besides the penalty in the form of
monetary exaction.
66. In order to arrive at an appropriate conclusion
in this regard we must cull out the ingredients of the
offences under Sections 132 and 135 of the Act. The
ingredients of Section 132 are as follows:
1) Making, signing or using or causing to
be made, signed or used any
declaration statement or document;
2) The aforesaid act must be in
transaction of any business relating
to the customs;
65
3) The acts mentioned above must be done
with the knowledge or having reason to
believe that such a declaration
statement or document is false in any
material particular.
If we contrast Section 132 of the Customs Act with
Section 25 of the Act, it will be seen that the offence
under Section 25 of the Antiquity Act lies in exporting
or attempting to export any antiquity or art treasure
by violating Section 3 of the Act. When a person
exports or attempt to export an antiquity it is but
essential that he would be having a transaction with
relation to the customs. If in his transaction with
the customs in regard to export or attempted export of
any antiquity or art treasure he does any of the acts
contained in Section 132 of the Customs Act, can it be
said that he is being prosecuted for the same offence
as contained in Section 3 read with Section 25 of the
Antiquity Act. The answer is, No. Quite clearly the
ingredients of Section 25 of the Act and Section 132 of
the Customs Act are distinct and different from one
another. It may be true that it may be the same acts
66
or transaction which gives rise to the two distinct
offences but that may not matter.
67. The complaint in this case also adverts to
Section 50 of the Customs Act. Section 50 declares it
to be a duty on the part of the exporter to make and
subscribe to a declaration as to the truth of the
contents of the shipping bill or bill of export. The
exporter is to ensure the accuracy and completeness of
information given by him. He has also to ensure
compliance with Section 50(3)(c) in law. Section
50(3)(C) of the Customs Act, it may be noticed declares
that the exporter shall ensure compliance with the
restriction or prohibition if any relating to the goods
under the Customs Act or under any other law for the
time being in force. Certainly, the restrictions or
prohibition within the meaning of Section 50(3)(C)
would comprehend Section 3 read with Sections 25 and 26
of the Antiquities Act as Antiquities Act would
certainly be inter alia a law for the time being in
67
force within the meaning of Section 50(3)(c).
Certainly, such provisions are complementary and not
antithetical to or inconsistent with Section 25 of the
Antiquities Act. If an exporter gives a false
declaration or information, should not the law
effectively deal with him? Section 132 does precisely
that by making false declaration as provided therein
punishable. It is inconceivable as to how such a
provision namely Section 132 would be inconsistent with
Section 25 or 26 of the Antiquities Act. It is to be
noted at any rate that Section 25 apart from providing
for prosecution for the export or attempted export,
declares that the person concerned can be visited with
a confiscation proceedings and penalty. Even accepting
the contention of the respondent that what is permitted
under Section 25 is imposition of penalty in the sense
of monetary exaction, it is to be noted this is in
connection with the prosecution for the offence under
Section 25 read with Section 3 of the Antiquities Act.
In other words, when there is a prosecution under
Section 25 of the Antiquities Act, it will not bar the
68
imposition of confiscation and penalty in the form of
monetary exaction but that does not mean that
prosecution for a distinct and separate offence as
contained in Section 132 of the Customs Act is in any
way prohibited as being inconsistent with Section 25.
In this regard though for prosecution under the Customs
Act the sanctioning authority is different from the
authority to sanction prosecution under the Antiquities
Act, the authority to sanction prosecution under
Section 26 is only qua the offence under Section 25 of
the Antiquities Act. The authority competent to
sanction prosecution under the Customs Act is the
exclusive authority to countenance prosecution for
offences under the Customs Act. So, there can be no
conflict if a prosecution under Section 132 of the
Customs Act is maintained after proper sanction by the
competent authority under the Customs Act. It would
not in any way violate either Section 25 or Section 26
of the Act.
69
68. Section 133 deals with obstruction of officers
of custom. It provides that if any person obstructs
any person of the customs in exercise of the power
under the Act he is liable for punishment. Section 134
penalizes resistance or refusal to allow a radiologist
to screen or to take X-ray picture of his body as per
the order of the Magistrate under Section 103 by
resisting or refusing to allow action on the basis of
advice of a registered medical practitioner for
bringing out goods secreted inside his body as provided
under Section 103. Take a situation where a person
secretes an antiquity in his body and incurs the wrath
of section 134. Can he be heard to say that
prosecution under the Customs Act is barred? Since the
case does not involve prosecution under these sections,
we are not making any final pronouncement in regard to
the same.
70
69. The time is now ripe for us to look at the
complaint which has been filed by the appellant. The
complaint inter alia appears as follows:
One wooden box was intercepted on suspicion on
18/02/1995. In the courier manifest the contents of
the said wooden box were declared as ‘Stone Figure
Handicrafts’. Suspecting it to be an antiquity, the
officers of the Archaeological Survey of India were
called and it was declared to be an antiquity and
was identified as a sand stone head of Buddha.
Respondent’s statement was recorded under Section
108 of the Customs Act. The respondent had stated
that he was only a commission agent and he had
prepared a declaration as given by his client Mr.
Robert Jaeger. There are other allegations. It is
finally stated further as follows:
“……….
m. From the aforementioned facts,
it is clear that the accused, attempted
to export the seized antique piece.
I.e. Sand Stone Head of Buddha illegally
as elaborated below :
71
(i) The accused used a fictitious name viz. Mr.
Robert Jaeger to book the
antique piece in his name
for `whom he failed to
provide any
identification
particulars/ reference
details. He also failed
to produce any evidence
to prove that the said
antique piece was handed
over to him by the said
Robert Jaeger. In fact,
had Mr. Robert Jaeger
existed in reality the
accused would have
obtained a receipt from
him showing the purchase
of the seized antique
piece and also he would
have obtained as
encashment certificate
from him which he failed
to obtain/ produce-the
accused also did not
obtain any written
authority/ declaration
from the said Mr. Robert
Jaeger authorising him to
export the parcel on his
behalf.
(ii) The accused himself/ prepared the false
proforma Invoice in his
own handwriting and
signed the declaration on
the proforma invoice and
also signed the airway
bill knowingly that the
72
said piece was an
antique.
(iii) The ace used deliberately and knowingly concealed
the facts and issued a
false certificate to the
effect that the Sand
Stone Head of Buddha was
new and a non-antiquity.
n. Export, of the Antiquities is
prohibited until and unless authorised
by the Central Govt. by (virtue of
Section 3 of the Antiquities & Art:
Treasures Act, 1962 read with Section
3 of the Foreign Trade (Development &
Regulation) Act, 1992 by Virtue of
which the restrictions are deemed to
be issued under Section 11 of the
Customs Act, 1962 para 123 (Chapter
xi) of the export and Import policy
1992-97 (which is deemed to be issued
under Section 5 of the Foreign Trade
(Development & Regulation) Act, 1992)
specifically prohibits the export of
goods, which are restricted under any
other law for the time being in
force.”
70. Under Section 26 of the Act, a prosecution
under Section 25(1) can be instituted only by or with
the sanction of an officer of the Government as
prescribed in this behalf. The antiquities and Art
Treasure Rules 1973 came to be published on 31st August
73
1973 in the Gazette. Rule 15 which was inserted with
effect from 30/11/1978 declared that the Director
General of Archaeological Survey of India shall be the
officer competent in terms of Section 26(1) to
institute or to sanction institution of prosecution for
the offence under Sub-section (1) of Section 25 of the
Act.
71. Coming finally to Section 135(1)(a) of the
Customs Act, the third limb which alone is invoked in
this case, penalises fraudulently evading or attempting
to evade any prohibition for the time being imposed
under the Customs Act or any other law for the time
being in force in regard to such goods.
72. Now, in regard to the last part in the
complaint inter alia there is reference to the export
of antiquity being prohibited under Section 3 of the
Antiquities Act, read with Section 3 of the Foreign
Trade (Development & Regulation) Act 1992 by virtue of
74
which the restrictions are deemed to be issued under
Section 11 of the Customs Act, 1962 issued in paragraph
123 of Chapter XI of the Export And Import Policy 1992-
1997 which is deemed to be issued under Section 5 of
the Foreign Trade (Development & Regulation) Act 1992
specifically prohibiting the export of goods which are
restricted under any law for the time being in force.
Thereafter, what follows is crucial: -
“4. The accused did not declare the
recovered and seized antiquity as
required under Section 50 of the
Customs Act, 1962 and was knowingly
concerned in fraudulent evasion/
attempt at evasion of the prohibitions
imposed on the export of the above
said recovered and seized antiquity.
The accused has, thus, committed
offences punishable under Sections 132
and 135 (1)(a) of the Customs Act,
1962.”
Thus, the prosecution is maintained under Sections 132
and 135(1)(a) of the Customs Act, 1962.
73. Section 3 of the Foreign Trade (Development and
Regulation) Act, 1992 reads as follows: -
75
“3. Powers to make provisions relating to
imports and exports. -(1) The Central Government may, by Order published in the Official
Gazette, make provision for the development and
regulation of foreign trade by facilitating
imports and increasing exports.
(2) The Central Government may also, by Order published in the Official Gazette, make
provision for prohibiting, restricting or
otherwise regulating, in all cases or in
specified classes of cases and subject to such
exceptions, if any, as may be made by or under
the Order, the import or export of goods or
services or technology:
Provided that the provisions of this sub-
section shall be applicable, in case of import
or export of services or technology, only when
the service or technology provider is availing
benefits under the foreign trade policy or is
dealing with specified services or specified
technologies.
(3) All goods to which any Order under sub- section (2) applies shall be deemed to be goods
the import or export of which has been
prohibited under section 11 of the Customs Act,
1962 (52 of 1962) and all the provisions of
that Act shall have effect accordingly.
(4) without prejudice to anything contained in any other law, rule, regulation, notification
or order, no permit or licence shall be
necessary for import or export of any goods,
nor any goods shall be prohibited for import or
export except, as may be required under this
Act, or rules or orders made thereunder.”
74. Of relevance to this case is sub section 3 of
Section 3. It purports to declare that all goods to
76
which any order under sub-section (2) applies are to be
deemed as goods the import and export of which is
prohibited under Section 11 of the Customs Act. Para
123 of the Import-Export policy 1992-1997 read as
follows:
“123. All goods may be exported without any
restriction except to the extent such exports
are regulated by the Negative List of Exports
or any other provision of this Policy or any
other law for the time being in force.
The Director General of Foreign Trade may,
however, specify through a Public Notice the
terms and conditions according to which any
goods not included in the Negative List of
Exports may be exported without a licence. Such
terms and conditions may include Minimum Export
Price (MEP), registration with specified
authorities, value addition, quantitative
ceilings and compliance with other laws, rules,
regulations.”
Goods placed in the negative list are those goods which
are completely prohibited items. It is to be borne in
mind that Section 3 of the Antiquities Act does not
completely prohibit export of antiquity or art treasure
and it countenances export by the Central Government or
by persons authorised.
77
75. Therefore, the prosecution is launched in
regard to Section 135(1)(a) on the basis that Section 3
of the Antiquities Act prohibits export of antiquity
and this is read with Section 3 of the Foreign Trade
and Development Act 1992 read with Export and Import
Policy for the year 1992-1997 bringing in Section 11 of
the Customs Act.
76. In the last limb of Section 135(1)(a) of the
Customs Act, 1962, the ingredients of the offence are
the fraudulent evasion or attempt at evading any
prohibition for the time being imposed under the
Customs Act or under any other law for the time being
in force with respect to such goods. On the basis of
the Import-Export Policy for the year 1992-1997 which
we have referred to in para 123 thereof read with
Section 3 of The Foreign Trade (Development and
Regulation) Act, 1992, the restriction as to export
of antiquities is deemed to be issued under Section
11 of the Customs Act, 1962. Therefore, the export of
78
antiquity and art treasures became prohibited by the
deeming provisions of Section 3(3) of The Foreign
Trade (Development and Regulation) Act, 1992 under
Section 11 of the Customs Act, 1962. Section
135(1)(a), in so far as, the prosecution is concerned
under the third limb can be said to be under Section
11 of the Customs Act read with Section 135(1)(a) no
doubt with the aid of Section 3(1) of the Antiquities
Act also. It would make it a case of prosecution for
fraudulently evading or attempting to evade a
prohibition contained in the Customs Act, 1962 though
invoking Section (3) of the Antiquities Act also. The
second part of the last limb of Section 135(1)(a)
permits prosecution for fraudulent evasion or attempt
to evade the prohibition contained in any other law
for the time being in force. The said prohibition in
the facts of this case would attract the prohibition
contained in Section 3 of the Antiquities Act. It may
be noted that as far as a prosecution under Section
25 of the Antiquities Act read with Section 3 of the
said Act is concerned, the ingredients of the offence
79
consist of exporting or attempting to export
antiquities or art treasures. In contrast to the
same, the ingredients of the offence under Section
135(1)(a) contains an additional and different
element, namely, fraudulently evading or attempting
to evade the prohibition in the matter of exporting
the goods or attempting to export the goods which are
prohibited. Be it on the basis of deemed prohibition
under Section 11 of the Customs Act or on the basis
of prohibition contained in Section 3 of the
Antiquities Act only to sustain a prosecution in the
third limb thereof of Section 135(1)(a), it is
incumbent on the prosecution to establish that the
accused fraudulently evaded or attempted to evade the
prohibition against export. Therefore, in the said
sense, the ingredients of the offences under Section
135(1)(a) and the offence under Section 3 read with
Section 25 of the Antiquities Act are different and
distinct.
80
77. The question, however, would arise whether
having regard to the mandate of Section 4 of the
Antiquities Act, the prosecution under Section
135(1)(a) when it is on the basis of fraudulently
evading or attempting to evade the prohibition
contained in Section 3 of the Antiquities Act would
be inconsistent with Section 25 read with Section 26
of the Antiquities Act. A prosecution under Section
25 of the Antiquities Act is to be done on the basis
of sanction of Director General of Archaeological
Survey of India who is the statutory sanctioning
authority. Like a prosecution under Section 132 of
the Customs Act, a prosecution under 135(1)(a) must
be on the basis of sanction given by the competent
authority under the Customs Act, and not the
Antiquities Act.
78. The last aspect which may be necessary to
notice, the provision of Section 24 of the Antiquities
Act. Section 24 deals with the power to decide whether
an article is an antiquity or art treasure. It declares
81
that if any question arises whether under any article,
object or thing or manuscript record or other document
is or is not an antiquity or art treasure or is or is
not an art treasure, the matter must be referred to the
Director General of Archaeological Survey of India or to
an officer not below the rank of Director authorized by
the Director General and his decision for the purpose
of the Act on such question shall be final. Section 24
makes a declaration about the decision of the named
authorities being final for the purposes of this Act. A
perusal of the complaint, in fact, would show that
there is a case for the appellant that they have got
stone head of Buddha examined and there is an opinion
by authorized nominee of the Director General of
Archaeological Survey of India, finding it to be an
antiquity and on the basis of request made by the
appellant officers and reference has been made
specifically to Section 24 of the Antiquities Act.
Section 24 as noticed confers power on the Director
General or his authorized nominee to determine the
question as to whether the articles etc. is an
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antiquity or not or an art treasure or not. This
determination which is to be treated as final is for
the purposes of the Act. Undoubtedly, one of the
purposes of the Act would be a prosecution under
Section 25 of the Act. In this case, the case of the
appellant is that the prosecution is under Sections 132
and 135(1)(a) of the Customs Act, 1962. Whether it is
necessary for the Customs Authorities to procure the
opinion of the Director General of Archaeological
Survey of India or his authorized officer for a
prosecution under the Customs Act?
79. We have noticed the contents of the complaint.
There is undoubtedly reference to the prohibition
contained against export of antiquity, inter alia,
under the Antiquities Act. Under Section 4 of the
Antiquities Act, the Customs Act has been made
applicable except to the extent of the inconsistency.
The inter play between two enactments, can be
understood as follows – while the prosecution under the
Customs Act in regard to the Antiquity or art treasure
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may be permissible, when a question arises as to
whether an article is an antiquity or not or an art
treasure or not, the provisions contained under Section
24 of the Antiquities Act would be applicable and the
question must be decided by the Director General of
Archaeological Survey of India or his authorized
nominee and finality would be attached therewith. The
Director General or his authorized officers would be
the authorities who would have the necessary knowledge,
experience and could give an authoritative opinion in
the case of dispute as to whether an article is or is
not an antiquity or art treasure. By this process, we
would think that we can give full play on a harmonious
construction to both the provisions and what is more
giving the primacy to the antiquities Act where it is
called for accordingly.
80. It may be noticed that the concept of
‘inconsistency’ is found in Article 254 of the
Constitution of India. Article 254 has a marginal note
which speaks about inconsistencies between laws made by
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Parliament and laws made by legislatures of the State.
The Article goes on to state that if the law made by
the State is repugnant to the law made the Parliament,
the law made by the Parliament to the extent of
repugnancy shall prevail. This is no doubt subject to
sub-Article (2). The said Article being a
constitutional provision dealing with the complex
subject of the quasi federal structure we have in India
in part may not be entirely apposite for interpreting
the provision of Section 4 which speaks about
inconsistency between the Customs Act, 1962 and the
Antiquities Act. However, we may only refer to a
Constitution Bench judgment of this Court in K.
Karunanidhi vs. Union of India and Another 1979 (3)
SCC 431. This Court proceeded to hold that the Tamil
Nadu Men (Criminal Misconduct) Act, 1973 was not
repugnant to the Indian Penal Code, Prevention of
Corruption Act and Criminal Law (Amendment) Act, 1952
and it was in addition to and not in derogation of any
law in force. The Court inter alia held in paragraph
24 as follows:
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“24……..Before any repugnancy can arise, the
following conditions must be satisfied:-
1. That there is a clear and direct
inconsistency between the Central Act and the
State Act.
2. That such an inconsistency is absolutely
irreconcilable.
3. That the inconsistency between the
provisions of the two Acts is of such a
nature as to bring the two Acts into direct
collision with each other and a situation is
reached where it is impossible to obey the
one without disobeying the other.
81. Finally, it summed up with the conclusions in
paragraphs 35 which reads as under:
“35. On a careful consideration, therefore, of
the authorities referred to above, the
following propositions emerge:-
1. That in order to decide the question of
repugnancy it must be shown that the two
enactments contain inconsistent and
irreconcilable provisions, so that they
cannot stand together or operate in the same
field.
2. That there can be no repeal by implication
unless the inconsistency appears on the face
of the two statutes.
3. That where the two statutes occupy a
particular field, but there is room or
possibility of both the statutes operating in
the same field without coming into collision
with each other, no repugnancy results.
4. That where there is no inconsistency but a
statute occupying the same field seeks to
create distinct and separate offences, no
question of repugnancy arises and both the
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statutes continue to operate in the same
field.
This Court also held:
36. In the light of the propositions enunciated
above, there can be no doubt that the State Act
creates distinct and separate offences with
different ingredients and different punishments
and it does not in any way collide with the
Central Acts……”
No doubt the Court in the said case took note of the
provision which provided for saving of other laws and
came to the conclusion that the intention that the
State Act which was undoubtedly the dominant
legislation would only be “in addition and not in
derogation of any other law for the time being in
force” which manifestly included the Central Acts,
namely, the Indian Penal code, The Prevention of
Corruption Act and the Criminal Law (Amendment) Act,.
82. We may also notice the following test which has
been laid down in the decision of this court reported
in AIR 1959 SC 648 which has in fact been adverted in a
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recent judgment of this Court in Innoventive Industries
Limited v. ICICI Bank and Another 2018 (1) SCC 407.
Paragraph 43 of the said judgment reads as under:
“43. In Deep Chand v. State of U.P., 1959 Supp.
(2) SCR 8, this Court referred to its earlier
judgments in Zaverbhai Amai Das v. State of
Bombay 1955 (1) SCR 799 and Tika Ramji v. State
of U.P. 1956 SCR 393 and held:
29….“Repugnancy between two statutes may thus
be ascertained on the basis of the following
three principles:
(1) Whether there is direct conflict between
the two provisions;
(2) Whether Parliament intended to lay down
an exhaustive code in respect of the subject
matter replacing the Act of the State
Legislature; and (3) Whether the law made by
Parliament and the law made by the State
Legislature occupy the same field.”
83. While it may be true that the Antiquities Act
is a comprehensive law, it cannot be treated as a
complete or exhaustive code. Of course, the principles
relating to repugnancy have been expounded in the
context of conflicting claims to legislative power
between two legislatures. In this case both the
Customs Act 1962 and Antiquities Act have been made by
Parliament.
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84. We have expounded the ingredients of Sections
132 and 135(1)(a) of the Customs Act. The view we are
taking would give full play to the Customs Act to the
extent that it is not inconsistent with the Act as
contemplated under Sector 4. The view which we are
declaring does not do violence to the provisions of
Section 25 of the Act. The contrary view which has
gained acceptance at the hands of the High Court, in
our view, fails to give meaning and full play as
intended to the Customs Act as provided in Section 4 of
the Act. Furthermore, the principle that a transaction
or the same set of facts can give rise to more than one
distinct offence provided the legislative intention in
this regard is clear from the provisions which creates
such offences cannot be lost sight of.
85. The upshot of the above discussion is as
follows:- Prosecution under Sections 132 and 135(1)(a)
of the Customs Act, 1962, is not barred in regard to
the antiquities or art treasures. Accordingly, we allow
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the appeal and set aside the impugned order. The
complaint filed may be proceeded with as per law.
However, we make it very clear that pronouncement of
this order shall not come in the way of the Court
deciding the matter on its merits. The Court will
proceed to consider the matter on its own and shall not
be influenced by any observation which may have been
made in this order regarding merits.
…………………………….J. (Ashok Bhushan)
…………………………J. (K.M. Joseph)
New Delhi; February 27, 2019