COMMR.OF CENTRAL EXCISE,NAGPUR Vs M/S UNIVERSAL FERRO & ALLIED CHEM.LD.&AN
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE B.R. GAVAI, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: C.A. No.-000848-000852 / 2009
Diary number: 16336 / 2008
Advocates: B. KRISHNA PRASAD Vs
S. NARAIN & CO.
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1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 848852 OF 2009
COMMISSIONER OF CENTRAL EXCISE, NAGPUR ...APPELLANT(S)
VERSUS
M/S UNIVERSAL FERRO & ALLIED CHEMICALS LTD. & ANR. .... RESPONDENT(S)
J U D G M E N T
1. Being aggrieved by the judgments and orders dated
21.10.2005 and 7.7.2006 passed by the Customs, Excise,
Service Tax Appellate Tribunal, West Zonal Bench at Mumbai
(hereinafter referred to as “CESTAT”) thereby, allowing the
appeals filed by the respondent – Assessee and its Chairman
being Appeal Nos.E26912693/03 arising out of Orderin
Original No.1420 of 2003 dated 23.6.2003, OrderinOriginal
2
No.21 of 2003 dated 23.6.2003 and Appeal No. E/1976/04
arising out of OrderinOriginal Nos.1920/2004 dated
15.3.2004 and dismissing the appeal filed by the Revenue
being Appeal No. E/1607/06Mum arising out of order of the
Commissioner (Appeals), Customs & Central Excise, Nagpur
dated 14.2.2006 in Appeal No. SVS/91/NGPB/2006, the
Revenue is before this Court.
2. The facts in brief giving rise to the present appeals
are as under: The respondent – Universal Ferro & Allied Chemicals
Ltd., Maneck Nagar, Tumsar (hereinafter referred to as
“UFAC”) is 100% Export Oriented Unit (“EOU” for short)
approved by the Secretariat for Industrial Approvals,
Department of Industrial Development in the Ministry of
Industry, Government of India. UFAC was engaged in the
manufacture/processing and clearance of Ferro Manganese
and Silicon Manganese falling under Chapter 72 of the
Schedule to the Central Excise Tariff Act, 1985. UFAC
cleared these items for export as well as in Domestic Tariff
3
Area (hereinafter referred to as “DTA”) on payment of Central
Excise duty.
3. The Central Intelligence Unit of the Central Excise
Headquarters visited the unit of UFAC on 19.9.2001 on
getting information from the Central Excise Audit party that
UFAC being an EOU was indulging in the jobwork activity of
conversion of raw material supplied by M/s Tata Iron & Steel
Company Ltd., Jamshedpur (hereinafter referred to as
“TISCO”). In the view of the Revenue, the same was not
allowed in terms of EXIM Policy of 19972002 (hereinafter
referred to as “EXIM Policy”)
4. During the course of scrutiny of the records, the
officers noticed, that UFAC was having a Memorandum of
Agreement dated 28.12.1999 with TISCO for conversion of
Manganese Ore/Coke into prime Silicon Manganese. As per
the agreement, TISCO was to supply Manganese Ore and
Coke/Coal free of cost at its site at Maneck Nagar. Rest of
the raw materials and consumables i.e. Quartzite, Charcoal,
Carbon paste, Dolomite, Fluxes, Refractories and
4
Transformer Oil required for the conversion of Manganese
Ore/Coke into Silicon Manganese for TISCO was to be used
by UFAC from their own purchases obtained under CT3 as
and where applicable. As per the agreement, UFAC was to
charge job charges to TISCO at the rate of Rs.14,090/ per
metric tonne (“PMT” for short) which was inclusive of cost of
material added by UFAC. The job work charges were to be
recovered from TISCO on commercial invoices. In the
invoices, Silicon Manganese was to be charged at the rate of
Rs.20,623/ PMT which also included cost of ingredients
supplied by TISCO. The said invoices were prepared under
erstwhile Rule 100E of the Central Excise Rules.
5. The activities of the UFAC had come to a standstill
for some period and it restarted its production in August,
1999 and was declared a sick company by the Board for
Industrial and Financial Reconstruction (BIFR) under the
provisions of the Sick Industrial Companies (Special
Provisions) Act, 1985 (SICA). It is not in dispute that the
UFAC carried out conversion of the raw materials supplied by
5
TISCO, on TISCO making the payment of conversion charges
of Rs.14,090/ PMT of Silicon Manganese. However, while
dispatching the Silicon Manganese to TISCO, excise duty was
paid on the value of Rs.20,623/ PMT which included cost of
raw materials supplied by TISCO as well as the inputs used
by UFAC from their own purchases.
6. The Commissioner, Central Excise & Customs,
Nagpur, issued a show cause notice to the UFAC dated
9.10.2001 in respect of the Silicon Manganese cleared during
September 2000. It was stated in the said show cause notice,
that the Circular No.67/98Cus dated 14.9.1998, issued by
the Central Board of Excise & Customs, New Delhi
(hereinafter referred to as “the Board”) had permitted the
EOUs to undertake jobwork on behalf of a DTA unit only in
textile, readymade garments, agroprocessing and granite
sectors and by another Circular No.74/99 dated 5.11.1999
the said facility was extended to EOUs to undertake jobwork
on behalf of a DTA unit in aquaculture, animal husbandry,
electronics hardware and software sectors. The show cause
6
notice therefore stated, that the sector in which respondent –
Assessee had carried out the jobworks was not covered by
either of the Circulars and, as such, the said jobworks were
in violation of EXIM Policy. The show cause notice called
upon the respondent – Assessee to show cause, as to why the
said Silicon Manganese should not be charged to full Central
Excise duty as per the proviso to Section 3(1) of the Central
Excise Act, 1944 (hereinafter referred to as “the Act”) by
denying the benefit of Notification No.8/97 dated 1.3.1997
(hereinafter referred to as “the said Exemption Notification”).
7. The show cause notice also called upon the UFAC to
show cause, as to why the central excise duty amounting to
Rs.23,08,443/ short paid on Silicon Manganese cleared in
DTA during September 2000, should not be recovered under
Section 11A of the Act. It also called upon to show cause, as
to why the goods i.e. 296 MT Silicon Manganese valued at
Rs.61,04,408/ cleared in DTA during the aforesaid period
(i.e. September 2000) should not be held liable for
confiscation. The said show cause notice also required to
7
show cause, as to why penalty should not be imposed on the
UFAC under Rule 209 of the Central Excise Rules, 1944 read
with Section 38A of the Act.
8. In all, ten (10) show cause notices of various dates,
last being 2.12.2003 for the identical charges for different
periods (i.e. from March 2000 to May 2003) were issued.
9. In response to the show cause notices, UFAC had
submitted its written replies stating therein, that in the show
cause notices no violation of Central Excise Law has been
alleged. It was submitted, that the removals in the DTA were
in accordance with the permission granted by the
Development Commissioner and, as such, there was no
ground for denial of the concessional rate of duty laid down
in the said Exemption notification. It was further submitted,
that since the issue was based on the interpretation of the
provisions of EXIM Policy, it was necessary to obtain ruling of
the Development Commissioner on the issue. It was
submitted, that since the Development Commissioner had
clarified that the removals made by UFAC to TISCO were in
8
accordance with the permission under the EXIM Policy, there
was no occasion to proceed further.
10. However, the Commissioner while passing the order
inoriginal came to a finding that the conversion work
performed by UFAC was nothing but the job work and that
the said job work done by an EOU was governed by para
9.17(b) of the EXIM Policy. He found, that under para 9.17(b)
of the EXIM Policy, an EOU was permitted to do job work for
a DTA unit only for the purposes of exporting the finished
goods directly from EOU. However, since after the job work
the finished goods were not exported by the EOU but cleared
to a DTA unit for home consumption, the UFAC had
contravened the provisions of the EXIM Policy. He also came
to a finding, that the sector in which UFAC had undertaken
the job work was not covered by the Circular dated 14.9.1998
and as extended by another Circular dated 5.11.1999, issued
by the Board. He also came to a conclusion that since there
was no sale of the goods but only return of the goods after job
work, it was not a sale and, as such, contrary to the
9
provisions of the EXIM Policy. He, therefore, vide order
dated 23.6.2003 confirmed the demand for
Rs.11,56,08,497/ along with interest. He also imposed
penalty of Rs.50 lakhs on UFAC. He further held, that the
goods i.e. 15792.85 MTs of Silicon Manganese valued at
Rs.32,31,30,000/ were liable for confiscation. However,
since the said goods were not available for confiscation,
redemption fine of Rs.50 lakhs in lieu of confiscation was
imposed. Two more similar orders confirming demand as
raised under subsequent show cause notices were also
passed vide order dated 23.6.2003 and 15.3.2004. In the
second order dated 23.6.2003 being OrderinOriginal No.21
of 2003, personal penalty of Rs. 5 lakh was also imposed on
the Chairman of UFAC, Dhunjishaw M. Naterwala.
11. Being aggrieved thereby, the UFAC as well as the
Chairman of UFAC, Dhunjishaw M. Naterwala preferred
appeals before the learned CESTAT.
12. The Commissioner (Appeals) had set aside the
demand raised by the Revenue in respect of duty free carbon
10
paste procured by UFAC under the CT3 certificate in terms
of Notification No.1/95CE dated 4.1.1995 for use in the
conversion process of Manganese ore. Being Aggrieved
thereby, the Revenue filed appeal before the CESTAT being
Appeal No.E/1607/2006. By the impugned judgment dated
21.10.2005, the demand orders against UFAC were reversed
by the CESTAT. Also, the CESTAT dismissed the Revenue’s
Appeal No. E/1607/2006 by order dated 7.7.2006, referring
to its order and judgment dated 21.10.2005 in UFAC’s
appeal, Hence, the present appeals.
13. We have heard Shri K. Radhakrishnan, learned
Senior Counsel appearing for the appellant Revenue and
Shri M.H. Patil, learned counsel appearing on behalf of the
respondent – UFAC.
14. The main contention raised by Shri Radhakrishnan,
learned Senior Counsel on behalf of the Revenue is that, in
view of proviso to subsection (1) of Section 3 of the Act, the
duty which is liable to be levied and collected on any
excisable goods manufactured by a 100% EOU and brought
11
to any other place in India shall be leviable as per the duties
of Customs, which are leviable under the Customs Act, 1962
on like goods produced and manufactured outside India, if
imported into India. It is contended, that the proviso to
Section 5A of the said Act specifically provides, that no
exemption granted under Section 5A shall apply to the
excisable goods which are produced or manufactured by a
100% EOU and brought to any other place in India. He
further submits, that in the transaction between the UFAC
and TISCO, there is no transfer of property in goods to the
UFAC and, as such, it cannot be considered to be a sale
under Section 4 of the Sale of Goods Act, 1930. The learned
Senior Counsel therefore submits, that the order passed by
the CESTAT deserves to be set aside and the ordersin
original passed by the Commissioner (Appeals) need to be
maintained.
15. It is further contended by Shri Radhakrishnan,
learned Senior Counsel, that the words “allowed to be sold in
India” in clause (ii) of proviso to subsection (1) of Section 5A
12
of the Act have been substituted by words “brought to any
other place in India” with effect from 11.5.2001. He therefore
submits, that in view of change in law from 11.5.2001, the
statutory force of the said Exemption Notification is lost from
11.5.2001. In his submission, the said Exemption
Notification would stand impliedly repealed with effect from
11.5.2001. He relies on the judgments of this Court in the
cases of (1) M. Karunanidhi vs. Union of India & Anr.1; (2)
Dharangadhra Chemical Works vs. Dharangadhar
Municipality and Anr.2; and (3) Ratan Lal Adukia vs.
Union of India3. He further submits, that the terms “allowed
to be sold in India” and “brought to any other place in India”
have been considered by this Court in the cases of Siv
Industries Ltd. vs. Commissioner of Central Excise &
Customs4 and Sarla Performance Fibers Limited and ors.
vs. Commissioner of Central Excise, SuratII5 and as such,
1 (1979) 3 SCC 431 2 (1985) 4 SCC 92 3 (1989) 3 SCC 537 4 (2000) 3 SCC 367 5 (2016) 11 SCC 635
13
the UFAC would be liable to pay duty as if the goods were
imported into India.
16. Shri M.H. Patil, on the contrary submits, that the
case of the present appellant is covered by paragraph 9.9(b)
of the EXIM Policy and not by paragraph 9.17(b) of the EXIM
Policy. He further submits, that all the transactions made by
UFAC were made only after the valid permissions were
granted by the Joint Development Commissioner, SEEPZ.
Learned counsel further submits, though initially vide
Circular dated 14.9.1998 (No.67/98Cus) the permission to
undertake job work to EOU/EPZ from the DTA units was
restricted only to units in textile, readymade garments, agro
processing and granite sectors and subsequently vide
Circular dated 5.11.1999 (No.74/99Cus) it was extended to
certain other units; by a subsequent Circular dated
22.5.2000 (No.49/000Cus), the said facility was extended to
all the sectors. He submits, that this fact has not been taken
into consideration by the Authority passing the Ordersin
Original. It is submitted that the Sponsoring Authority i.e.
14
the Development Commissioner, SEEPZ had clarified the
position that the activity which was carried out by the UFAC
was permissible under paragraph 9.9(b) of the EXIM Policy.
17. To counter the submission that there is no transfer of
property in goods, Shri Patil submits, that the ‘sale’ and
‘purchase’ in the present case will have to be construed with
reference to the definition of ‘sale’ and ‘purchase’ under the
Central Excise Act and not under the Sale of Goods Act,
1930. Lastly, Shri Patil submits, that UFAC is entitled to the
benefits of said Exemption Notification and, as such, the
findings as recorded by the learned CESTAT warrant no
interference.
18. We shall first deal with the submission of Shri K.
Radhakrishnan, learned Senior Counsel appearing for the
Revenue, to the effect that since in the transaction between
UFAC and TISCO there is no transfer of property in goods,
the same cannot be termed as ‘sale’ and therefore would not
be covered under paragraph 9.9 (b) of the EXIM Policy. Shri
15
Radhakrishnan, in that respect, would rely on the provisions
of the Sale of Goods Act, 1930.
19. We do not find any merit in the submission of Shri
Radhakrishnan in this regard. It will be relevant to note that
clause (h) of Section 2 of the Central Excise Act, 1944
specifically defines the terms ‘sale’ and ‘purchase’. Section
2(h) of the Act reads thus:
“2(h) “sale” and “purchase”, with their grammatical variations and cognate expressions, mean any transfer of the possession of goods by one person to another in the ordinary course of trade or business for cash or deferred payment or other valuable consideration;”
20. The perusal of the definition makes it clear that when
there is a transfer of possession of goods in the ordinary
course of trade or business either for cash or for deferred
payment or any other valuable consideration, the same would
be covered by the terms ‘sale’ and ‘purchase’ within the
meaning of the Central Excise Act, 1944. Undisputedly, in
the present case, there is a transfer of Manganese Ore by
16
TISCO to UFAC for the purposes of processing the same and
converting it into Silicon Manganese. Undisputedly, the same
is also for a valuable consideration. 21. In this respect, it will be apposite to refer to the
judgment of this Court in the case of Commissioner of
Central Excise, New Delhi vs. Connaught Plaza
Restaurant Private Limited, New Delhi6 wherein this Court
observed thus: “46. We are unable to persuade ourselves to agree with the submission. It is a settled principle in excise classification that the definition of one statute having a different object, purpose and scheme cannot be applied mechanically to another statute. As aforesaid, the object of the Excise Act is to raise revenue for which various goods are differently classified in the Act. The conditions or restrictions contemplated by one statute having a different object and purpose should not be lightly and mechanically imported and applied to a fiscal statute for nonlevy of excise duty, thereby causing a loss of revenue. [See Medley Pharmaceuticals Ltd. v. CCE and Customs [(2011) 2 SCC 601] (SCC p. 614, para 31) and CCE v. Shree Baidyanath Ayurved Bhavan Ltd. [(2009) 12 SCC 419] ] The provisions of PFA, dedicated to food adulteration, would require a technical and scientific understanding of “ice cream” and thus, may require different standards for a good to be marketed as “icecream”. These provisions are for ensuring quality control and
6 (2012) 13 SCC 639
17
have nothing to do with the class of goods which are subject to excise duty under a particular tariff entry under the Tariff Act. These provisions are not a standard for interpreting goods mentioned in the Tariff Act, the purpose and object of which is completely different.”
22. This Court has held, that it is a settled principle in
excise classification that the definition of one statute having a
different object, purpose and scheme cannot be applied
mechanically to another statute. It has further been held,
that the conditions or restrictions contemplated by one
statute having a different object and purpose should not be
lightly and mechanically imported and applied to a fiscal
statute. 23. It is also equally well settled that the first principle of
interpretation of plain and literal interpretation has to be
adhered to. We are therefore of the considered view, that the
narrower scope of the term ‘sale’ as found in the Sale of
Goods Act, 1930 cannot be applied in the present case. The
term ‘sale’ and ‘purchase’ under the Central Excise Act, 1944,
if construed literally, it would give a wider scope and also
18
include transfer of possession for valuable consideration
under the definition of the term ‘sale’.
24. The next issue that requires consideration is as to
whether under the EXIM Policy, UFAC was entitled to carry
out the jobwork for TISCO and whether it was entitled to
exemption from payment of duty under the Exemption
Notification.
25. It will be relevant to refer to the relevant clauses of
Chapter 9 of the EXIM Policy. As per para 9.1 of the said
EXIM Policy, units undertaking to export their entire
production of goods may be set up under the EOU Scheme.
As per para 9.9, the entire production of EOU units is
required to be exported subject to the following:
“(a) Unless specifically prohibited in the LOP/LOI, rejects may be sold in the Domestic Tariff Area (DTA), on prior intimation to the Customs authority. Such sales shall be counted against DTA sale entitlement under paragraph 9.9(b) of the Policy. Sale of rejects shall be subject to payment of duties as applicable to sale under para 9.9(b).
(b) DTA sale upto 50% of the FOB value of exports may be made subject to payment of applicable duties and fulfilment of minimum NFEP prescribed in Appendix 1 of the Policy…..”
19
26. It will also be relevant to refer to para 9.17 (b) of the
EXIM Policy, which reads thus:
“(b) EOU/EPZ units may undertake jobwork for export, on behalf of DTA units, with the permission of Assistant Commissioner of Customs, provided the goods are exported direct from the EOU/EPZ units. For such exports, the DTA units will be entitled for refund of duty paid on the inputs by way of Brand Rate of duty drawback.”
27. It can therefore be seen, that under para 9.9(a) of the
EXIM Policy, EOU is entitled to sell the rejects in the DTA on
prior intimation to the Customs authorities. Such sales are
to be counted against DTA sale entitlement under paragraph
9.9(b) of the EXIM Policy. The sale of rejects shall be subject
to payment of duties as applicable to sale under paragraph
9.9(b) of the EXIM Policy.
28. Under paragraph 9.9(b) of the EXIM Policy, DTA sale
upto 50% of the FOB value of exports is also permitted
subject to payment of applicable duties and fulfilment of
minimum Net Foreign Exchange earning as a Percentage of
exports (NFEP) as prescribed in Appendix1 of the Policy.
20
29. Under paragraph 9.17 (b), the EOU/EPZ units are
also entitled to undertake jobwork for export, on behalf of
DTA units, with the permission of Assistant Commissioner of
Customs, provided the goods are exported direct from the
EOU/EPZ units and for such exports, the DTA units will be
entitled for refund of duty paid on the inputs by way of Brand
Rate of duty drawback.
30. It can thus clearly be seen, that paragraph 9.9(b) and
paragraph 9.17(b) of the EXIM Policy operate in totally
different fields. Under paragraph 9.9 (b), an EOU is entitled
to sell upto 50% of the FOB value of exports to DTA subject to
payment of applicable duties and fulfilment of minimum
NFEP as prescribed in AppendixI of the Policy, whereas
under paragraph 9.17(b), an EOU is entitled to undertake
jobwork for export, on behalf of DTA units, with the
permission of Assistant Commissioner of Customs, provided
the goods are exported direct from the EOU/EPZ units. In
such type of exports, the DTA units would be entitled for
21
refund of duty paid on the inputs by way of Brand Rate of
duty drawback.
31. The orderinoriginal states that since the UFAC has
not exported the final product of Manganese raw material
received by it from TISCO, it had violated the provisions of
paragraph 9.17 (b) and 9.9(b) of the EXIM Policy. We will
have to examine the correctness of the said finding. For that,
it will also be relevant to examine as to whether under
paragraph 9.9 (b) of the EXIM Policy, an EOU is entitled to
carry a jobwork on behalf of another unit in DTA.
32. The orderinoriginal refers to Circular No.67/98cus
dated 14.9.1998 and Circular No.74/99cus dated 5.11.1999.
However, the Commissioner, it appears, that while passing
the order has not noticed the subsequent Circular
No.49/2000Cus dated 22.5.2000. It will be relevant to refer
to paragraph 10 and 11 of the said Circular dated 22.5.2000.
“10. Under para 9.17(d), the EOU/EPZ units in specific sectors were allowed to undertake job work for export on behalf of DTA units. This paragraph has been amended to extend this facility to all sectors. It has also been provided
22
that DTA units shall be entitled to brand rate of duty draw back.
11. The EOU /EPZ units in textiles, ready made garments and granite sectors were allowed to undertake job work on behalf of DTA units by Board’s Circular 69/98Cus., dated 14th September 1998. This facility was subsequently extended to the EOU/EPZ units in aquaculture, animal husbandry, hardware, software sector vide Board’s Circular No. 74/99Cus., dated 5th Nov., 1999. Now, it has been decided to extend this facility to EOU/EPZ units in all sectors. Further, it has been decided that the DTA units shall be entitled to avail of the brand rate of duty drawback for such jobwork undertaken by EOUs/EPZ units concerned. Board’s Circulars 67/98Cus., dated 1491998 and 74/99Cus., dated 5 111999 stand modified to the above extent.”
(emphasis supplied)
33. In view of paragraph 10 of the Circular dated
22.5.2000, the facility of undertaking jobwork by EOU/EPZ
units which was restricted to specific sectors has been
amended and the said facility has been extended to all
sectors. It has also been provided, that DTA units shall be
entitled to brand rate of duty draw back. Similarly,
paragraph 11 of the Circular dated 22.5.2000 also provides,
that the facility which was given to EOU/EPZ to undertake
23
jobwork on behalf of DTA units in textiles, readymade
garments and granite sectors which was subsequently
extended to the EOU/EPZ units in aquaculture, animal
husbandry, hardware and software sectors vide Circular
dated 5.11.1999, was extended to EOU/EPZ units in all
sectors. It has further been provided, that DTA units shall be
entitled to avail of the brand rate of duty drawback for such
jobwork undertaken by EOUs/EPZ units concerned. It also
provides, that earlier circulars issued by the Board stood
modified to the said extent.
34. We find, that failure on the part of the Commissioner,
who passed the orderinoriginal, to notice the Circular dated
22.5.2000 has resulted in passing an erroneous order. It
also appears, that after the show cause notice was issued to
UFAC, the Commissioner had sought a clarification from the
Sponsoring Authority i.e. the Development Commissioner,
SEEPZ vide communication dated 6.11.2001. It will be
relevant to refer to the communication dated 28.11.2001
addressed by Joint Development Commissioner to the
24
Additional Commissioner (CIU), Office of the Commissioner of
Customs and Central Excise, Nagpur, relevant part of which
reads thus:.
“Sub: Manufacture of goods of DTA Unit by an EOU on conversion basis – Provisions of Para 9.17(b) of the EXIM Policy 19972002 – Correspondence regarding. M/s Universal Ferro Ltd., Tumsar
*********
Kindly refer to letter C.No. II(39)/25/CIU/2001, dated 6th November, 2001, addressed to Development Commissioner, SEEPZ SEZ. Ministry of Commerce has clarified that the EXIM Policy permits the kind of operation being undertaken by the unit and it should be permitted.”
35. UFAC had also sought a clarification to this effect
from the Sponsoring Authority. It will be relevant to refer to
the communication dated 23.10.2001, addressed by the Joint
Development Commissioner, SEEPZ, relevant part of which
reads as under:
“Kindly refer to your query regarding DTA sale. The position clarified to Central Excise, Nagpur, is as follows:
‘The general question raised was whether while selling in DTA under DTA
25
sale permission issued in terms of Para 9.9 (b) of the EXIM Policy, a unit can take supply of raw material from a Company in the DTA and give back the finished product (its approved as per LOP and also covered by the DTA sale permission).
The unit is free to procure raw material in terms of Para 9.2 of Policy. The raw material is meant for production either export or clearance under valid DTA permission. The unit may convert the RM into its approved product and clear the same against valid DTA sale permission (under para 9.9(b) after paying applicable duty on assessable value of finished product, i.e. value of RM + conversion charges. There is no bar on this activity under the EXIM Policy.’”
(emphasis supplied)
36. It is not in dispute that all transactions between
UFAC and TISCO have been entered into after the necessary
permission was obtained from the Development
Commissioner. As a matter of fact, the orderinoriginal
itself mentions thus: “The M/s. UFAC was a 100% EOU engaged in the manufacture of Ferro Manganese & Silico Manganese and clearances thereof for export as well as in DTA on payment of Central Excise duty. The unit was also doing job work for M/s TISCO in respect of Silico Manganese on the basis of Memorandum of Agreement dated 28.12.99 entered into with M/s. TISCO. These clearances of the goods
26
manufactured on the basis of job work had been effected on payment of duty vide Notification no.8/97Central Excise dated 1.3.97 against permission for DTA sales granted by the Development Commissioner SEEPZ, Mumbai from time to time.”
37. It could thus be clearly seen, that the Original
Authority itself has found that clearance of the goods
manufactured on the basis of jobwork had been effected on
payment of duty vide Exemption Notification of 1997 against
permission for DTA sales granted by the Development
Commissioner, SEEPZ, Mumbai from time to time.
38. The combined reading of paragraph 9.9(b) of the
EXIM Policy, the Circulars issued by the Board, particularly,
the Circular dated 22.5.2000 and reply to the query of the
Customs Authorities by the Development Commissioner,
SEEPZ would clearly show, that the UFAC was entitled to
carry out the jobwork on behalf of TISCO on payment of duty
as provided under Exemption Notification of 1997.
39. In this respect, it will also be apposite to refer to the
Circular dated 6.5.2003 (No.38/2003Cus) issued by the
27
Board which would further clarify the position, relevant part
of which reads thus:
“I am directed to say that cases have been brought to the notice of the Board that in case of stock transfer of goods to a DTA unit, EOUs were not being allowed the benefit of payment of concessional duty under notification No. 2/95 – Central Excise, dated 411995 even though the EOU had a valid DTA sale permission and had earned the DTA sale entitlement as provided under paragraph 6.8 of the Exim Policy 2002 2007 (Paragraph 9.9 of the Exim Policy 1997 2002) and fulfil other conditions specified in aforesaid notification. The benefit of concessional rate of duty was being denied on the ground that stock transfer of goods is not a sale and thus, not eligible for concessional rate of duty in terms of the above notification.
2. The matter has been examined by the Board. Notification 2/95 – C.E., dated 141995 provided for 50% exemption on….. “goods allowed to be sold in India under and in accordance with the provisions of sub paragraphs (a), (b), (d) and (h) of para 6.8 (earlier para 9.9) of the Exim Policy”…. The notification, therefore, allowed concessional duty only when goods were sold into DTA in accordance with para 6.8 (or 9.9) of the policy. What is covered in para 6.8 (or 9.9) of the policy has been clarified by Ministry of Commerce in Appendix 14IH of the Handbook of procedures, 2002 – 2007 (Appendix 42 of the Hand Book of Procedures Vol – I – 1997 2002) that it covers any clearance to another DTA unit. Thus it is
28
not open to the Department to interpret the Exim Policy in any other manner than what has been mentioned in Appendix 14 – IH (or 42). The word DTA sale has been loosely used in the Exim Policy and there is no definition of DTA sale in the Policy. Appendix 14IH (or 42) clarifies that it not only covers transfers through sales to DTA units but also through other means. It would be illogical to contend that the concession is available if the goods are transferred on sale to an independent unit but it would not be available when removed on stock transfer to another division / unit of the same company.”
40. We will now deal with the next submission made by
Shri K. Radhakrishnan, learned Senior Counsel, to the effect
that under proviso to subsection (1) of Section 3 of the
Central Excise Act, 1944, an EOU is liable to pay duty on the
goods brought to a DTA, as if the goods were produced and
manufactured outside India and were imported into India as
per the provisions of the Customs Act, 1962 and that under
Section 5A of the Central Excise Act, 1944, the Central
Government has no power to grant exemption from payment
of duty to an EOU.
29
41. To consider the submission, it will be relevant to refer
to the relevant part of Sections 3 and 5A of the Central Excise
Act, 1944, which read thus: “3. Duty specified in the Fourth Schedule to be levied.(1) There shall be levied and collected in such manner as may be prescribed a duty of excise to be called the Central Value Added Tax (CENVAT) on all excisable goods (excluding goods produced or manufactured in special economic zones) which are produced or manufactured in India as, and at the rates, set forth in the Fourth Schedule:
Provided that the duty of excise which shall be levied and collected on any excisable goods which are produced or manufactured by a hundred per cent exportoriented undertaking and brought to any other place in India, shall be an amount equal to the aggregate of the duties of customs which would be leviable under the Customs Act, 1962 (52 of 1962) or any other law for the time being in force, on like goods produced or manufactured outside India if imported into India, and where the said duties of customs are chargeable by reference to their value, the value of such excisable goods shall, notwithstanding anything contained in any other provision of this Act, be determined in accordance with the provisions of the Customs Act, 1962 and the Customs Tariff Act, 1975 (51 of 1975).”
***
5A. Power to grant exemption from duty to excise.(1) If the Central Government is
30
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 (to be fulfilled before or after removal) as may be specified in the notification, excisable goods of any specified description from the whole or any part of the duty of excise leviable thereon:
Provided that, unless specifically provided in such notification, no exemption therein shall apply to excisable goods which are produced or manufactured
(i) In a free trade zone or a special economic zone and brought to any other place in India; or
(ii) by a hundred per cent exportoriented undertaking and brought to any other place in India.
ExplanationIn this proviso, “free trade zone”, “special economic Zone” and “hundred per cent exportoriented undertaking” shall have the same meanings as in Explanation 2 to sub section (1) of Section 3.”
42. A perusal of subsection (1) of Section 3 of the Act
would show, that subsection (1) of Section 3 provides for levy
and collection of duty of excise in such manner as may be
prescribed to be called the Central Value Added Tax
(CENVAT) on all excisable goods, which are produced or
31
manufactured in India as, and at the rates, set forth in the
Fourth Schedule. However, the said subsection (1) of
Section 3 excludes the applicability thereof, to the goods
produced or manufactured in special economic zones. The
proviso to subsection (1) of Section 3 of the Act is applicable
to the excisable goods, which are produced or manufactured
by a 100% exportoriented undertaking when such goods are
brought to any other place in India. It provides, that in such
a case, an amount equal to the aggregate of the duties of
customs which would be leviable under the Customs Act,
1962 or any other law for the time being in force, on like
goods produced or manufactured outside India if imported
into India and where the said duties of customs are
chargeable by reference to their value, the value of such
excisable goods shall, notwithstanding anything contained in
any other provision of this Act, be determined in accordance
with the provisions of the Customs Act, 1962 and the
Customs Tariff Act, 1975.
32
43. Relying on the proviso to subsection (1) of Section 3
of the Act, it is the contention of Shri Radhakrishnan that
since UFAC has supplied the goods to TISCO, which is any
other place in India, it will be liable to pay the import duty as
if the goods were imported in India.
44. However, for considering the said submission, it will
also be necessary to refer to Section 5A of the Act, which is
already reproduced above. SubSection (1) of Section 5A of
the Act provides, that 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, to be fulfilled before
or after removal, as may be specified in the notification,
excisable goods of any specified description from the whole or
any part of the duty of excise leviable thereon. The proviso
thereto provides, that unless specifically provided in such
notification, no exemption therein shall apply to excisable
goods which are produced or manufactured in a free trade
zone or a special economic zone and brought to any other
33
place in India; or by a hundred per cent exportoriented
undertaking and brought to any other place in India.
45. It is the submission of Shri Radhakrishnan that a
combined reading of proviso to subsection (1) of Section 3 of
the Act and proviso to subsection (1) of Section 5A of the Act,
would not entitle the Central Government to grant any
exemption to an EOU when it brings the goods to any other
place in India (i.e. DTA) and the duty that would be leviable
would be as if the said goods were imported in India.
46. We are of the considered view, that if such an
interpretation is accepted, the words “unless specifically
provided in such notification” in subsection (1) of Section 5A
will have to be ignored and the said words would be rendered
otiose. It is a settled principle of law that while interpreting a
provision due weightage will have to be given to each and
every word used in the statute.
47. In this respect, we may gainfully refer to the following
observations of the Constitution Bench of this Court in the
case of Hardeep Singh vs. State of Punjab and others7:
7 (2014) 3 SCC 92
34
“42. To say that powers under Section 319 CrPC can be exercised only during trial would be reducing the impact of the word “inquiry” by the court. It is a settled principle of law that an interpretation which leads to the conclusion that a word used by the legislature is redundant, should be avoided as the presumption is that the legislature has deliberately and consciously used the words for carrying out the purpose of the Act. The legal maxim a verbis legis non est recedendum which means, “from the words of law, there must be no departure” has to be kept in mind.
43. The court cannot proceed with an assumption that the legislature enacting the statute has committed a mistake and where the language of the statute is plain and unambiguous, the court cannot go behind the language of the statute so as to add or subtract a word playing the role of a political reformer or of a wise counsel to the legislature. The court has to proceed on the footing that the legislature intended what it has said and even if there is some defect in the phraseology, etc., it is for others than the court to remedy that defect. The statute requires to be interpreted without doing any violence to the language used therein. The court cannot rewrite, recast or reframe the legislation for the reason that it has no power to legislate.
44. No word in a statute has to be construed as surplusage. No word can be rendered ineffective or purposeless. Courts are required
35
to carry out the legislative intent fully and completely. While construing a provision, full effect is to be given to the language used therein, giving reference to the context and other provisions of the statute. By construction, a provision should not be reduced to a “dead letter” or “useless lumber”. An interpretation which renders a provision otiose should be avoided otherwise it would mean that in enacting such a provision, the legislature was involved in “an exercise in futility” and the product came as a “purposeless piece” of legislation and that the provision had been enacted without any purpose and the entire exercise to enact such a provision was “most unwarranted besides being uncharitable”. (Vide Patel Chunibhai Dajibha v. Narayanrao Khanderao Jambekar [AIR 1965 SC 1457] , Martin Burn Ltd. v. Corpn. of Calcutta [AIR 1966 SC 529] , M.V. Elisabeth v. Harwan Investment and Trading (P) Ltd. [1993 Supp (2) SCC 433 : AIR 1993 SC 1014] , Sultana Begum v. Prem Chand Jain [(1997) 1 SCC 373] , State of Bihar v. Bihar Distillery Ltd. [(1997) 2 SCC 453 : AIR 1997 SC 1511] , Institute of Chartered Accountants of India v. Price Waterhouse [(1997) 6 SCC 312] and South Central Railway Employees Coop. Credit Society Employees' Union v. Registrar of Coop. Societies [(1998) 2 SCC 580 : 1998 SCC (L&S) 703 : AIR 1998 SC 703] .)”
48. We therefore find, that the interpretation as sought to
be placed by Shri Radhakrishnan would render the term
36
“unless specifically provided in such notification” in sub
section (1) of Section 5A otiose or useless. Such an
interpretation would not be permissible. We find, that the
harmonious construction of subSection (1) of Section 5A of
the Act and the proviso thereto would be, that an EOU which
brings the excisable goods to any other place in India would
not be entitled for a general exemption notification unless it is
so specifically provided in such a notification.
49. In this respect, it will be relevant to refer to
Exemption Notification of 1997 as amended by Notification
No.21/97C.E. dated 11.4.1997, relevant part of which reads
thus:
“Effective rate of duty on certain goods produced in FTZ or EOU. – In exercise of the powers conferred by subsection (1) of section 5A of the Central Excise Act, 1944 (1 of 1944), the Central Government, being satisfied that it is necessary in the public interest so to do, hereby exempts the finished products, rejects and waste or scrap specified in the Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) and produced or manufactured, in a hundred per cent exportoriented undertaking or a free trade zone wholly from the raw materials produced or manufactured in India, and allowed to be sold in India under and in accordance with the
37
provisions of subparagraphs (a), (b), (c), (d) and (f) of paragraph 9.9 or of paragraph 9.20 of the Export and Import Policy, 1st April, 1997 – 31st
March, 2002, from so much of the duty of excise leviable thereon under section 3 of the Central Excise Act, 1944 (1 of 1944), as is in excess of an amount equal to the aggregate of the duties of excise leviable under the said Section 3 of the Central Excise Act or under any other law for the time being in force on like goods, produced or manufactured in India other than in a hundred percent exportoriented undertaking or a free trade zone, if sold in India.”
50. The bare reading of the aforesaid Notification would
amply make it clear, that the Central Government after being
satisfied that it was necessary in the public interest so to do,
thereby exempted the finished products, rejects and waste or
scrap which was produced or manufactured in a hundred per
cent exportoriented undertaking or a free trade zone wholly
from the raw materials produced or manufactured in India
and allowed to be sold in India under and in accordance with
the provisions of subparagraphs (a), (b), (c), (d) and (f) of
paragraph 9.9 or of paragraph 9.20 of the EXIM Policy, from
so much of the duty of excise leviable thereon under Section
3 of the Central Excise Act, 1944, as is in excess of an
38
amount equal to the aggregate of the duties of excise leviable
under the said Section 3 of the Central Excise Act or under
any other law for the time being in force on like goods,
produced or manufactured in India other than in a hundred
per cent exportoriented undertaking or a free trade zone, if
sold in India.
51. It could thus be seen, that the said notification
specifically provides grant of exemption to the EOUs from the
payment of duties, which are in excess of what is leviable
under subsection (1) of Section 3 of the Central Excise Act,
1944 on like goods, produced or manufactured in India. In
our considered view, since the said Exemption Notification
specifically mentions, that the goods produced or
manufactured by an 100% EOU, which are allowed to be sold
in India in accordance with para 9.9(b) of the EXIM Policy,
the proviso would be inapplicable thereby, requiring the
duties to be paid, as are required to be paid under sub
Section (1) of Section 3 of the said Act. The conditions which
39
can be culled out for enabling to get the benefit of the said
Exemption Notification are as under:
(i) The finished products, rejects and waste or scrap
specified in the Schedule to the Central Excise Tariff
Act, 1985 should be produced or manufactured in the
100% exportoriented undertaking or a free trade zone; (ii) The said finished products should be manufactured
wholly from the raw materials produced or
manufactured in India; (iii) They are allowed to be sold in India under and in
accordance with the provisions of subparagraphs (a),
(b), (c), (d) and (f) of paragraph 9.9 or of paragraph 9.20
of the EXIM Policy.
52. Undisputedly, in the present case, the transaction
between UFAC and TISCO satisfies all the three conditions.
The goods are produced and manufactured by UFAC, an
100% exportoriented unit; they are manufactured wholly
from the raw materials produced or manufactured in India
and, thirdly, they have been allowed to be sold in India in
40
accordance with the provisions of paragraph 9.9(b) of the
EXIM Policy.
53. We will now consider the submission of Shri
Radhakrishnan, learned Senior Counsel, that in view of
substitution of the words “allowed to be sold in India” by
“brought to any other place in India”, the said Exemption
Notification shall stand impliedly overruled/repealed.
54. No doubt, that the reliance placed by the learned
Senior Counsel on the judgments of this Court to the effect
that if there are inconsistencies in two statutes, the later
would prevail is well placed. This Court in Deep Chand vs.
State of Uttar Pradesh8 has laid down the following
principles to ascertain whether there is repugnancy or not:
“(1) Whether there is direct conflict between the two provisions;
(2) Whether the legislature intended to lay down an exhaustive code in respect of the subject matter replacing the earlier law;
(3) Whether the two laws occupy the same field.”
8 AIR 1959 SC 648
41
The said view has been consistently followed by this
Court in catena of judgments.
55. We do not find, that there would be any conflict in
the amended provisions of clause (ii) of the proviso to sub
section (1) of Section 5A of the Act and the said Exemption
Notification. In any case, by the 2001 Amendment, the
legislature has not laid down any exhaustive code in respect
of the subject matter in replacing the earlier law. It appears,
that the said Amendment has been incorporated to bring the
said clause (ii) of subSection (1) of Section 5A in sync with
the words used in clause (i) of the proviso to subsection (1) of
Section 5A of the Act and the words used in the proviso to
subsection (1) of Section 3 of the Act. In that view of the
matter, we find, that the said contention is without
substance.
56. Insofar as the reliance placed by the learned Senior
Counsel on the judgment of this Court in the case of Siv
Industries Ltd. (supra) so as to distinguish the terms
“allowed to be sold in India” and “brought to any other place
42
in India” is concerned, we find, that the said judgment would
rather support the case of the respondent – Assessee. It
would be relevant to refer to the following observation in
paragraph 18 of the said judgment, which reads thus:
“Thus it is apparent that debonding and permission to sell in India are two different things having no connection with each other. It also becomes apparent that in view of the EOU Scheme as modified from time to time and corresponding amendments to Section 3 of the Act the expression “allowed to be sold in India” in the proviso to Section 3(1) of the Act is applicable only to sales made up to 25% of production by 100% EOU in DTA and with the permission of the Development Commissioner. No permission is required to sell goods manufactured by 100% EOU lying with it at the time approval is granted to debond.”
57. It is to be noted that the case that fell for
consideration before this Court was with regard to debonding.
What this Court has held is, that no permission is required to
sell goods manufactured by 100% EOU lying with it, at the
time approval is granted to debond. It has been held, that
the expression “allowed to be sold in India” in the proviso to
43
Section 3(1) of the Act was applicable only to sales made upto
25% of production by 100% EOU in DTA and with the
permission of the Development Commissioner. Admittedly, in
the present case, the sales made by UFAC to TISCO are
within the permissible limits and with the permission of the
Development Commissioner.
58. The view taken by this Court in the case of Sarla
Performance Fibers Limited (supra) is a similar view, taken
following the decision of this Court in Siv Industries Ltd.
(supra). As such, the said judgment also is of no assistance to
the case of the appellant.
59. In that view of the matter, we do not find, that the
CESTAT has committed any error in reversing the ordersin
original passed by the Commissioner. The appeals are,
therefore, dismissed.
…....................CJI. [S.A. BOBDE]
......................J. [B.R. GAVAI]
44
......................J. [SURYA KANT]
NEW DELHI; MARCH 06, 2020