M/S BHUWALKA STEEL INDUSTRIES.LTD Vs UNION OF INDIA
Bench: J. CHELAMESWAR,ABHAY MANOHAR SAPRE
Case number: C.A. No.-007823-007823 / 2014
Diary number: 1704 / 2014
Advocates: M. P. DEVANATH Vs
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7823 OF 2014
M/s. Bhuwalka Steel Industries Ltd. & Another ... Appellants
Versus
Union of India & Others ... Respondents
WITH
CIVIL APPEAL NO.7825 OF 2014
CIVIL APPEAL NO.7824 OF 2014
J U D G M E N T
Chelameswar, J.
1. These three appeals are factually interconnected and also raise a
common question of law.
2. The appellants in Civil Appeal No.7823/2014 M/s. Bhuwalka Steel
Industries Ltd. originally owned three (3) industrial units (Hot Re-rolling
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Steel Mills) located in the State of Karnataka. Subsequently, two of
those units came to be acquired by the appellants in the other two
appeals in this batch. Further details of the acquisition may not be
relevant for the purpose of this judgment.
3. The production activity carried on by the three industrial units of
these appellants is subject to levy of excise duty under the Central
Excise & Salt Act, 1944 (hereafter ‘THE ACT’). Section 31 of THE ACT is
the basic charging section.
4. However, by the Finance Act, 1997, Section 3A2 came to be
introduced in THE ACT.
“Section 3A. Determination of annual capacity of production of the factory for levy of Excise duty.— (1) Notwithstanding anything contained in Section 3, where the Central Government, having regard to the nature of the process of manufacture or production of excisable goods of any specified description, the extent of evasion of duty in regard to such goods or such other factors as may be relevant, is of the opinion that it is necessary to safeguard the interest of revenue, specify, by notification in the Official Gazette, such goods as notified
1 Section 3 insofar as it is relevant for the purpose of this judgment read at the relevant point of time:
“Section 3. Duties specified in the First Schedule and the Second Schedule to the Central Ex- cise Tariff Act, 1985 to be levied.- (1) There shall be levied and collected in such manner as may be prescribed, -
(a) a duty of excise on all excisable goods which are produced or manufactured in India as, and at the rates, set forth in the First Schedule to the Central Excise Tariff Act, 1985;”
2 Ins. By Act 18 of 2008, sec. 79 (w.e.f. 10-5-2008). Earlier section 3A was inserted by Act 81 of 1956. sec. 2 (w.e.f. 22-12-1956) and was omitted by Act 58 of 1960, sec. 2 and Sch. I (w.e.f. 26-12-1960) and was again inserted by Act 26 of 1997, sec. 81 (w.e.f. 14-5-1997) and was amended by Act 10 of 2000, sec. 93 (w.e.f. 1-4-2000) and was again omitted by Act 14 of 2001, sec. 121 (w.e.f. 11-5-2001).
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goods and there shall be levied and collected duty of excise on such goods in accordance with the provisions of this section.
(2) Where a notification is issued under sub-section (1), the Central Government may, by rules, provide for determination of the annual capacity of production, or such factor or factors relevant to the annual capacity of production of the factory in which such goods are produced, by the Commissioner of Central Excise and such annual capacity of production shall be deemed to be the annual production of such goods by such factory:
Provided that where a factory producing notified goods is in operation only during a part of the year, the production thereof shall be calculated on proportionate basis of the annual capacity of production.
(3) The duty of excise on notified goods shall be levied, at such rate as the Central Government may by notification in the Official Gazette specify, and collected in such manner as may be prescribed:
Provided that, where a factory producing notified goods did not produce the notified goods during any continuous period of not less than seven days, duty calculated on a proportionate basis shall be abated in respect of such period if the manufacturer of such goods fulfils such conditions as may be prescribed.
(4) Where an assessee claims that the actual production of notified goods in his factory is lower than the production determined under sub-section (2), the Commissioner of Central Excise shall, after giving an opportunity to the assessee to produce evidence in support of his claim, determine the actual production and redetermine the amount of duty payable by the assessee with reference to such actual production at the rate specified in sub-section (3).
(5) Where the Commissioner of Central Excise determines the actual production under sub-section (4), the amount of duty already paid, if any, shall be adjusted against the duty so redetermined and if the duty already paid falls short of, or is in excess of, the duty so redetermined, the assessee shall pay the deficiency or be entitled to a refund, as the case may be.
(6) The provisions of this section shall not apply to goods produced or manufactured,—
(i) in a free-trade zone and brought to any other place in India; or
(ii) by a hundred per cent export-oriented undertaking and
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allowed to be sold in India. Explanation 1. – For the removal of doubts, it is hereby clarified
that for the purposes of Section 3 of the Customs Tariff Act, 1975 (51 of 1975), the duty of excise leviable on the notified goods shall be deemed to be the duty of excise leviable on such goods under the Schedule to the Central Excise Tariff Act, 1985 (5 of 1986), read with any notification for the time being in force.
Explanation 2. – For the purposes of this section the expressions “free trade zone” and “hundred per cent export-oriented undertaking” shall have the meanings assigned to them in section 3.”
[emphasis supplied]
Section 3A authorised the identification of a certain class of goods and
levy and collection of excise duty on such goods otherwise than in
accordance with the scheme of levy and collection contemplated under
Section 3 of THE ACT. It appears from the language of Section 3A,
Parliament believed that manufacturers of certain classes of goods are
evading payment of excise duty. It authorised the Government of India
to identify the goods, the manufacturers of which are resorting to
evasion of excise duty. Section 3A(1) stipulated that such identified
goods are to be notified in the Official Gazette (hereafter “NOTIFIED
GOODS”). Section 3A(3) as it stood at the relevant point of time
stipulated that the Central Government may by a notification in the
official gazette specify the rate of duty to be levied on NOTIFIED GOODS
and the method and manner of the collection thereof.
In other words, notwithstanding the prescription of the rates of duty
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pursuant to Section 3 and the procedure for the assessment of duty
liability and the mode of collection of such assessed duty, Government of
India is authorised under Section 3A to prescribe different rates of duty
and different modes of assessment and collection of duty on the
NOTIFIED GOODS.
Under sub-section (2), the Government of India was authorised to
make rules providing for either the determination of the “annual capacity
of production” (hereafter ACP) or ‘the factors relevant to the ACP’ of the
factory in which NOTIFIED GOODS are produced. The determination of
the ACP is required to be made by the “Commissioner of Central Excise”. It
further declared that a factory where ACP is determined shall be
presumed to annually produce the NOTIFIED GOODS equivalent in
quantum to its ACP.
Sub-section (4) stipulates that in a case where an assessee “claims
that the actual production of his factory is lower than” the ACP, the
assessee is entitled to seek the determination of the actual production
of the NOTIFIED GOODS in “his factory” by adducing appropriate
evidence. Upon such claim being made, the Commissioner of Central
Excise is required to determine the actual production of the assessee’s
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factory and also “redetermine the amount of duty payable by the
assessee with reference to such actual production”.
5. Admittedly, the goods manufactured by the three appellants fall
under the same class and described under the Excise Tariff Act as
“non-alloy steel hot re-rolled products” and they were NOTIFIED GOODS
at the relevant point of time.
6. In exercise of the powers conferred under Section 3A(2) of THE
ACT, a set of Rules came to be framed by the Government of India w.r.t.
the goods manufactured by the appellants before us known as the Hot
Re-Rolling Steel Mills Annual Capacity Determination Rules, 1997
(hereafter “RULES of 1997”) under a notification dated 1.8.1997.
Initially, the said notification contained four Rules for “determining the
annual capacity of production of a factory” with the aid of “hot-Re-Rolling
Mill”.
7. A month later, on 30.8.1997, Rule 5 which is the bone of
contention in the present case came to be inserted in the said rules:
“5. In case, the annual capacity determined by the formula in sub-rule (3) of rule 3 in respect of a mill, is less than the actual production of the mill during the financial year 1996-97, then the annual capacity so determined shall be deemed to be equal to the actual production of the mill during the financial year 1996-97.”
[emphasis supplied]
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The true meaning and purport of the rule shall be examined later.
8. It is also necessary to take note of the fact that a set of Rules
known as Central Excise Rules, 1944 were framed by the Government of
India in exercise of the power conferred under various provisions of the
Central Excise Act, 1944. Rule 96ZP of the said rules prescribes an
elaborate procedure to be followed by the manufacturers of ‘Non-Alloy
Steel Hot Re-rolled products” falling under various heads of the Excise
Tariff Act, 1985. The said Rule occurs in Chapter XI of the Rules of
1944. Chapter XI was inserted in the Rules w.e.f. 01.08.1997.
9. Section 3A(3) authorised the Central Government to specify the rate
at which the central excise duty is leviable on NOTIFIED GOODS by
notification. Obviously, it is in exercise of the power under Section
3A(3), Rule 96ZP was made prescribing a fixed rate of duty per metric
tonne on the goods manufactured by the appellant. It provides for the
levy of excise duty at different rates on the goods falling under the same
description at Rs.400/- and Rs.300/- per metric tonne respectively
under Rule 96ZP(1) and (3) depending upon the assessee’s choice
regarding the time of the payment of duty. Rule 96ZP seeks to levy the
excise duty at a concessional rate of Rs.300/- per metric tonne.
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10. Rule 96ZP prescribes a levy not on the basis of the value of the
specified goods but on the quantum of production. It further authorises
the levy and collection of duty at different rates depending upon the
mode of payment of the duty chosen by the manufacturer. In other
words, Rule 96ZP creates two classes of manufacturers of the goods
falling within the sweep of the Rule, though both the classes of
manufacturers produce goods of the same description. One class who
choose to pay the duty on monthly basis (falling under sub-rule (3)) and
the other class paying duty in a manner otherwise specified under the
various other sub-rules of Rule 96ZP.
11. Undisputedly, Rule 96ZP is applicable to the products of the
appellants herein. It is sufficient for our purpose to note that under
Rule 96ZP(1)3, the manufacturer of the goods falling under the ambit of
Rule 96ZP is required to debit an amount calculated at the rate of
Rs.400/- per metric tonne on the “non-alloy steel hot re-rolled products”
at the time of the clearance of the goods from his factory. Under
paragraphs I and II of Rule 96ZP(1), the manner of payment of the duty
3 Rule 96ZP(1) A manufacturer of non-alloy steel hot re-rolled products falling under sub-heading Nos. …………… of the Schedule to the Central Excise Tariff Act, 1985 (5 of 1986), shall debit an amount calculated at the rate of Rs. 400/- per metric tonne at the time of clearance of ….products ….from his factory ….subject to the condition that the total amount of duty liability shall be calculated and paid in the following manner :-
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so debited is stipulated. For example, for the period commencing from
1st September, 1997 to 31st March, 1998, a manufacturer is required to
pay by 31st March 1998 a total amount calculated at the rate of Rs.400/-
per metric tonne on the ACP of his factory. The full details of the other
paragraphs of sub-rule (1) may not be necessary for the purpose of this
judgment.
12. Under sub-Rule (3)4, a manufacturer is given an option to pay the
duty in 12 equal monthly instalments. It further stipulates that if a
manufacturer chooses to pay the duty on monthly basis, the same shall
be calculated at the rate of Rs.300/- per metric tonne multiplied by the
ACP of the factory. Each instalment is payable on or before the 10 th of
each succeeding month. In other words, sub-rule (3) provides for the levy
of a concessional rate of excise duty on manufacturers who are willing to
opt for a scheme of making the payment of tax on a monthly basis
instead of postponing the payment till the end of the year as prescribed
under sub-rule (1). However, sub-rule (3) also imposes a limitation on
4 Rule 96ZP(3) Notwithstanding anything contained elsewhere in these rules, a manufacturer may, in the beginning of each month from 1st day of September, 1997 to the 31st day of March, 1998 or any other financial year, as the case may be, and latest by the tenth of each month, pay a sum equivalent to one-twelfth of the amount calculated at the rate of Rs.300/- multiplied by the annual capacity in metric tonnes, as determined under sub-rule (3) of rule 3 of the Hot Re-rolling Mills Annual Capacity Determination Rules, 1997, and the amount so paid shall be deemed to be full and final discharge of his duty liability for the period from the 1st day of September, 1997 to the 31st day of March, 1998, or any other financial year, as the case may be, subject to the condition that the manufacturer shall not avail of the benefit, if any, under the proviso to sub-section (3) or under sub-section (4) of the section 3A of the Central Excise Act, 1944 (1 of 1944).
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those manufacturers who opt for the benefit of a reduced rate of duty by
disabling them from availing the benefit of the procedure contemplated
in sub-section (4) of Section 3A of THE ACT – that is disputing the
correctness of the determination of the ACP of the factory made under
the RULES of 1997.
13. It is in this background of the provisions of law, these appeals are
required to be decided.
14. In all these appeals, the ACP of the concerned factories was
determined by different orders. Obviously the ACP so determined was
less than the actual production of each one of the factories for the
financial year 1996-97. Therefore, the ACP was “deemed” to be the same
as the actual production for the financial year 1996-1997 in view of the
mandate contained under Rule 5 of the RULES of 1997.
15. Aggrieved by the determination of the ACP each of the appellants
pursued multiple legal proceedings:
1. They appealed to the CESTAT;
2. They invoked the authority of the Commissioner of
Central Excise under sub-section (4) of Section 3A; and
3. Simultaneously, they filed writ petitions
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challenging the validity of the abovementioned Rule 5 in
the Karnataka High Court.
16. The writ petitions came to be dismissed by the judgment dated
07.12.2005 of the learned Single Judge of the Karnataka High Court.
Aggrieved, the appellants herein carried the matter by way of an
intra-court appeal to a Division Bench of the Karnataka High Court. By
the judgment under appeal, a Division Bench of the Karnataka High
Court dismissed the appeals. Hence these appeals.
17. The validity of Rule 5 of the RULES of 1997 is challenged both
before the High Court and before us on two grounds:
1. That the Rule is ultra vires the authority conferred under Section 3A of THE ACT; and
2. That the Rule is violative of Article 14 of the Constitution of India.
Because the Rule creates two classes of manufacturers:-
(i) whose ACP is determined to be more than their actual production in the financial year 1996-97.
(ii) Whose ACP is determined to be less than their actual production for the financial year 1996-97; and
imposes an irrational tax burden on the 2nd of the abovementioned two classes of manufacturers falling within the ambit of the RULES of 1997.
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18. We shall first deal with the submission that Rule 5 of the RULES of
1997 is ultra vires Section 3A of THE ACT.
It is argued that Rule 5 creates a fiction when it stipulates:
“… the annual capacity so determined shall be deemed to be equal to the actual production of the mill during the financial year 1996-97.”
[emphasis supplied]
19. According to the appellants, Section 3A(2) of THE ACT itself creates
a fiction for the purpose of determining the ACP while authorizing the
Government of India to make rules for the determination of ACP.
Therefore, the RULES cannot prescribe a further fiction. The appellants
placed heavy reliance for this proposition on a judgment of this Court
reported in Agricultural Market Committee v. Shalimar Chemical
Works Ltd., (1997) 5 SCC 516.
20. On the other hand, it is argued by the respondent that Rule 5
though textually appears to be creating a fiction, in substance, it only
stipulates a factor relevant for determination of ACP and, therefore, is
clearly intra vires.
21. To determine the issue, it is required to examine the scheme of
Section 3A of THE ACT, the relevant Rules framed thereunder and the
mischief which Parliament sought to control while enacting Section 3A.
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In the context, we must keep in mind the general scheme of THE ACT.
22. Section 3 of THE ACT, as it existed at the relevant point of time
authorised the levy and collection of a duty of excise on all excisable
goods which are produced or manufactured in India. The expression
“excisable goods” is defined under Section 2(d) of THE ACT. At the
relevant point of time, it read as follows:
“Section 2(d). “excisable goods” means goods specified in the First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) as being subject to a duty of excise and includes salt;”
The rates of duty for the various classes of goods are stipulated from
time to time under the Central Excise Tariff Act, 1985. Section 4 of THE
ACT stipulated the method and manner of determination of the value of
the goods for the purpose of the determination of the duty liability of the
manufacturers who manufacture or produce goods which are chargeable
to duty w.r.t. their value.
23. Determination of the quantum of the goods manufactured is an
essential exercise for collecting the excise duty, because the taxable
event for levy and collection of excise duty is the manufacture or
production of goods. Therefore, the need to determine the actual
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quantum of the goods manufactured. The Act and the Rules made
thereunder prescribe different methods for the determination of the
quantum of production/manufacture of excisable goods undertaken by
any person (manufacturer) for the purpose of determining the tax
liability of such a person.
24. Parliament from time to time took notice of the fact that some of the
manufacturers/producers of excisable goods are evading duty by
suppressing the information of the quantum of actual
production/manufacture of goods undertaken by them. Therefore,
Section 3A was introduced which authorised a different mode of levy,
assessment and collection of excise duty on NOTIFIED GOODS. Under
the Scheme of Section 3A, the need to constantly monitor the actual
quantum of NOTIFIED GOODS produced/manufactured is obviated by
declaring that the ACP of factory is deemed to be the annual production
of the factory for the purpose of levy and collection of excise duty.
25. RULES of 1997 prescribed the procedure by which the ACP is to be
determined. Rule 3 prescribed a formula based on various factors
mentioned therein for the determination of the ACP. The appellants
have no grievance regarding the procedure stipulated for the
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determination of the ACP. Their only grievance is against Rule 5 which
mandates that the ACP determined in accordance with Rule 3 be
discarded in the circumstances mentioned under Rule 5.
26. The appellant submitted that Section 3A(2) creates a legal fiction by
declaring that the annual production of factory in which NOTIFIED
GOODS are produced is the same as that of the ACP of that factory.
Rule 5 creates a further fiction which is not either authorised by Section
3A or permissible for a non-sovereign law making body making
subordinate legislation in exercise of the delegated power conferred
under a statute. We must make it clear that the appellants did not
challenge the constitutionality of Section 3A(2).
27. The appellants placed heavy reliance on paragraph 28 of
Agricultural Market Committee.
“28. The Government to whom the power to make rules was given under Section 33 and the committee to whom power to make bye-laws was given under Section 34 widened the scope of “presumption” by providing further that if a notified agricultural produce is weighed, measured or counted within the notified area, it shall be deemed to have been sold or purchased in that area. The creation of legal fiction is thus beyond the legislative policy. Such legal fiction could be created only by the legislature and not by a delegate in exercise of the rule-making power. We are, therefore, in full agreement with the High Court that Rule 74(2) and Bye-law 24(5) are beyond the scope of the Act and, therefore, ultra vires. The reliance placed by the assessing authority as also by the appellate and revisional authority on these provisions was wholly misplaced and they are not justified in holding, merely on the basis of weighment of “copra” within the notified area committee that
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the transaction of sale took place in that market area.”
28. The argument of the appellants with respect to Rule 5 appears to be
two-fold: (i) a legal fiction (deeming provision) can only be created by
legislation but not by subordinate legislation; and (ii) even otherwise a
fiction created by the subordinate legislation cannot be in contravention
of the provisions of the parent enactment5.
29. We are in total agreement with the principle laid down by this
Court in paragraph 28 of Agricultural Market Committee.
30. However, the question in this case is – whether Section 3A(2)
and/or Rule 5 really create fictions. To understand the same, the
5 Rule 5 was challenged on the following grounds: - (Written Submissions of the appellant)
A . Section 3A (2) deems the annual production capacity as the actual production and the manufacturer has to pay duty on the annual production capacity without reference to actual production. But Rule 5 introduces a further deeming that the 1996-97 production shall be deemed to be actual production if the 1996-97 production is higher than the production capacity determined as per rule 3. A subordinate legislation cannot introduce a deeming provision and that too contrary to the deeming provision in the plenary legislation. The statutory presumption under Section 3A is of a limited character and being a fiscal legislation has to be strictly construed in the sense that any factory which is not contemplated by the Act cannot be taken into consideration to raise a presumption for levy of excise duty. Being a delegated legislation the delegate which has been authorised to make subsidiary rules has to work within the scope of the Act or the policy laid thereunder. The delegate under the grab of making rules cannot legislate on the field covered by the Act and has to restrict itself to the mode of implementation of the Act”. The creation of the legal fiction under Rule 5 is beyond scope of the legislative policy to levy excise duty on certain notified goods on the capacity of production determined under the formula specified in rule 3. Such legal fiction can be created only by a legislature and not by a delegate in exercise of rule making power. Also Section 3A (2) only authorises the Central government to make rules providing for determination of the annual capacity of production or such factor relevant to the annual capacity of production. The section 3A(2) does not authorize the Central government to create further legal fiction on the annual capacity of production which is exclusively within the domain of the legislature. Thus the legal fiction created in rule 5 that in case the annual capacity determined by the formula in sub rule 3 of rule 3 in respect of a mill, is less than the actual production of the mill during the financial year 1996-97, then the annual capacity so determined shall be deemed to be equal to the actual production of the mill during the financial year 1996-97 is beyond the scope of the delegate and is therefore liable to be declared ultra vires, arbitrary violative of article 14, unconstitutional and bad in law.
Reference may be made to (1997) 5 SCC 516
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context and purpose of Section 3A and Rule 5 is required to be
examined. The Scheme and purpose of Section 3A is already examined
at para 20. Rule 5 stipulated that if the ACP determined in accordance
with the preceding four Rules is less than the actual production of a
particular assessee for the financial year 1996-1997, the authority
determining the ACP is required to abandon the figure of ACP arrived at
by employing the procedure contained in Rules 1 to 4 and adopt the
actual production achieved by the assessee for the financial year
1996-976 to be the ACP of that assessee.
31. The words “shall be deemed to be” occurring in both Section 3A(2)
and Rule 5 appear to create a fiction. But in our opinion, on a true and
proper construction (as rightly argued by the respondent) they do not
create a legal fiction. In Consolidated Coffee Ltd. & Another v. Coffee
Board, Bangalore, (1980) 3 SCC 358, it was held: (page 371, para 11)
“… the word “deemed” is used a great deal in modern legislation in different senses and it is not that a deeming provision is every time made for the purpose of creating a fiction. A deeming provision might be made to include what is obvious or what is uncertain or to impose for the purpose of a statute an artificial construction of a word or phrase that would not otherwise prevail, but in each case it would be a question as to with what object the legislature has made such a deeming provision. In St. Aubyn v. Attorney-General, 1952 AC 15, 53 : (1951) 2 All ER 473, 498, Lord Radcliffe observed thus:
6 The relevance of the financial year 1996-97 in the context of the RULES is that the RULES are made and brought into force with effect from the 1st of August, 1997. The financial year 1996-1997 is the financial year immediately preceding the making of the RULES of 1997.
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“The word “deemed” is used a great deal in modern legislation. Sometimes it is used to impose for the purposes of a statute an artificial construction of a word or phrase that would not otherwise prevail. Sometimes it is used to put beyond doubt a particular construction that might otherwise be uncertain. Sometimes it is used to give a comprehensive description that includes what is obvious, what is uncertain and what is, in the ordinary sense, impossible.”
In our opinion, Section 3A(2) only embodies a rule of evidence which
command the department to presume certain facts. Such presumptions
are not unknown to law. Section 1147 of the Indian Evidence Act, 1872
enacts a rule of evidence which requires a court to presume the
existence of any fact which the Court thinks likely to have happened
regard being had to common course of natural events etc. The
presumption created under Rule 5 is similar to the one contained in
illustration (d)8 to Section 114 of the Evidence Act.
32. There is a clear distinction in law between a legal fiction and
presumption9. “A distinction commonly taken between the fiction and
the legal presumption runs something as follows: A fiction assumes
7 Section 114. Court may presume existence of certain acts:- The court may presume the existence of any fact which it thinks likely to have happened, regard being had to the common course of natural events, human conduct and public and private business, in their relation to the facts of the particular case.
8 Illustration (d) – That a thing or state of things which has been shown to be in existence within a period shorter than that within which such things or state of things usually cease to exist, is still in existence.
9
Nandlal Wasudeo Badwaik v. Lata Nandlal Badwaik & Another, (2014) 2 SCC 576. “We must understand the distinction between a legal fiction and the presumption of a fact. Legal fiction assumes existence of a fact which may not really exist. However, a presumption of a fact depends on satisfaction of certain circumstances. Those circumstances logically would lead to the fact sought to be presumed. Section 112 of the Evidence Act does not create a legal fiction but provides for presumption.” (Para 18)
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something which is known to be false; a presumption (whether
conclusive or rebuttable) assumes something which may possibly be
true. This distinction is regarded as being reinforced, as it were, in the
case of the rebuttable presumption because such a presumption
assumes a fact which probably is true.”10 “Presumptions are closely
related to legal fictions … but they operate differently”11. “Fictions always
conflict with reality, whereas presumptions may prove to be true”12.
Legal fictions create an artificial state of affairs by a mandate of the
legislature.
“… an assumption of fact deliberately, lawfully and irrebuttably made contrary to the facts proven or probable ……. with the object of bringing a particular legal rule into operation … the assumption being permitted by law …”
They compel everybody concerned including the courts to believe the
existence of an artificial state of facts contrary to the real state of facts.
When a fiction is created by law, it is not open to anybody to plead or
argue that the artificial state of facts created by law is not true, barring
the only possible course if at all available is to question the
constitutionality of the fiction. It is settled law that only sovereign
legislative bodies can create legal fictions but not a subordinate law 10 Fullet, L.L., Legal Fictions, Illinois Law Review (Vol. XXV No.4, December 1930) 11 Del Mar, Maksymilian, Legal Fictions and Legal Change, International Journal of Law in Context (2013) 12 Vermeer-Künzli, Annemarieke, As If: The Legal Fiction in Diplomatic Protection, European Journal of International Law (2007)
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making body.
33. Whereas presumptions are rules of evidence for determining the
existence or otherwise of certain facts in issue in a litigation.
“Presumptions13 were inferences which the judges were directed to draw from certain
states of facts in certain cases, and these presumptions were allowed a certain
amount of weight in the scale of proof; such a presumption and such evidence
amounted to full proof, such another to half full, and so on.”14 Nothing is brought
to our notice to say that a non-sovereign law making body can not make
a rule of evidence containing a presumption. In our opinion,
Agricultural Market Committee is not an authority for the proposition
that a presumption cannot be created by subordinate legislation.
34. Rules of evidence are the principles of law which command the
courts or other bodies whose duty is to determine the existence or
otherwise of certain facts. The Anglo saxon legal system recognises that
13 Presumptions are of four kinds according to English law. 1. Conclusive presumptions. These are rare, but when they occur they provide that certain modes of proof
shall not be liable to contradiction. 2. Presumptions which affect the ordinary rule as to the burden of proof that he who affirms must prove. He
who affirms that a man is dead must usually prove it, but if he shows that the man has not been heard of for seven years, he shifts the burden of proof on his adversary.
3. There are certain presumptions which, though liable to be rebutted, are regarded by English law as being something more than mere maxims, though it is by no means easy to say how much more. An instance of such a presumption is to be found in the rule that recent possession of stolen goods unexplained raises a presumption that the possessor is either the thief or a receiver.
4. Bare presumptions of fact, which are nothing but arguments to which the Court attaches whatever value it pleases.
14 Stephen, James Fitzjames, The Indian Evidence Act With An Introduction on the Principles of Judicial Evidence, (Calcutta, Thacker, Spink & Co.) Chapter IV p. 132
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facts could be established either by direct or circumstantial evidence.
Presuming certain facts, if they are so commanded by law has always
been recognised by our legal system to be one of the accepted processes
for those bodies charged with the duty of collecting evidence. Therefore,
law making bodies make provisions incorporating presumptions
wherever they believe it appropriate. But such practices have well
recognised qualifications and limitation. Section 114 of the Evidence Act
embodies some of the basic principles of the law of presumptions and
the limitations thereon. Technically, the Evidence Act may or may not be
applicable to every body charged with the responsibility of collecting
evidence. But the principles underlying the provisions do constitute
valuable guides. They are based on sound principles of jurisprudence
deduced from the observation of human conduct, natural course of
events and logic etc.
35. Presumptions are of two kinds, rebuttable and irrebuttable.
Normally any presumption is rebuttable unless the legislature creates an
irrebuttable presumption. It is a different question – whether an
irrebuttable presumption could be created by a non-sovereign
law-making body? That question has not been argued before us and,
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therefore, we do not examine that proposition.
36. Under the scheme of THE ACT, the actual quantum of production
of an industry (manufacturer) is one of the essential factors for
determining the tax liability of the manufacturer. Both Section 3A(2)
and Rule 5 deal with the procedure for the determination of the quantum
of production of a factory producing NOTIFIED GOODS. To determine
the exact quantum of goods produced by any manufacturer, there are
various possible ways:
1. Constant manual observation or account keeping is the most basic process by which the quantum of goods manufactured could be determined;
2. Adoption of a statistical measure for establishing the quantum of goods:
The statistical method could be based on the consumption factors of either the raw material required for the production of the goods or the quantum of electrical or other energy utilized by the industry for manufacturing the goods etc.; and
3. By drawing an appropriate presumption having regard to the technical data relating to the machinery employed by the manufacturer etc.
37. Section 3A of THE ACT authorises the Government to make rules
for determining the ACP of the manufacturers. It further declares that
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the ACP so determined “shall be deemed to be the annual production of
such goods by such factory”. In other words, sub-section (2) commands
that a factory whose ACP is determined in accordance with the rules
made thereunder must be believed to produce the same quantum of
goods equal to the ACP for every succeeding year. The question is –
whether such a declaration creates a legal fiction or only a presumption
(rule of evidence)?
38. We have already noticed that by definition a “fiction always conflicts
with the reality whereas presumption may be proved to be true”. It
therefore follows that there is no possibility of a fiction being rebutted by
evidence. The belief flowing from Section 3A(2) regarding the annual
production of a manufacturer could be rebutted by adducing evidence.
Section 3A(4) provides for such rebuttal. Therefore, in our opinion,
Section 3A(2) embodies only a rule of evidence (presumption) but does
not create a legal fiction. The language employed by the draftsman is
likely to mislead to a conclusion that a fiction is created. But on a true
and proper construction of the entire Section 3A the only possible
conclusion is that Section 3A(2) embodies only a presumption (rule of
evidence).
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39. Under the Scheme of the RULES OF 1997, the first four rules
stipulated the procedure for determining the ACP of the manufacturers
of the class to which the appellants belong, by adopting the third of the
abovementioned three procedures (mentioned in para 36 supra). The
lawmaker was conscious of the fact that the actual quantum of goods
that can be manufactured in a factory does not solely depend on the ACP
of the factory. It depends upon a number of other variable factors too.
For example, though the machinery employed by a manufacturer has the
technical capacity to produce a certain quantum (maximum production)
of goods, in a given interval of time, the manufacturer may not always
achieve the maximum production because of the non-availability of
either the requisite energy to operate the factory or finance or
raw-material etc. The first four rules of the RULE OF 1997 create a
scheme of evidence by which a presumption (based on the technical
specification of the manufacturers’ machinery) of the possibility of a
certain quantum of production is to be made. However, the lawmaker
visualized that in certain cases such a process may lead to a conclusion
that the ACP of a manufacturer is less than the actual production that
was achieved by employing the same machinery at an earlier point of
time - a conclusion inconsistent with the established factual data.
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Therefore, it is stipulated under Rule 5 that in such circumstances the
ACP of the factory must be “deemed to be” equivalent to the actual
production achieved in the financial year prior to the coming into force
the RULES OF 1997. Rule 5 recognises the possibility of an error in
arriving at the ACP by applying the formula contained in Rule 3.
Because the formula itself is based on certain assumptions. Therefore,
Rule 5 provides that the determination of the ACP made in accordance
with the procedure contained in Rule 3 is liable for correction in some
cases, in the circumstances indicated therein.
40. But the benefit of Section 3A(4) i.e. the right to rebut the
presumption regarding the annual production is denied to a sub-class
of manufacturers falling under Rule 96ZP(3)) who are also a part of a
larger class falling under the Scheme of Rule 96ZP of the Central Excise
Rules, 1944.
41. But for the declaration of sub-rule (3) of Rule 96ZP, an assessee
whose ACP is determined in accordance with the Rule 3 of the RULES of
1997 would be entitled under sub-section (4) of Section 3A of THE ACT,
to seek the determination of his actual production and the tax liability
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thereon.
42. The determination of the ACP is a one time affair. It appears from
the factors indicated in the Rule 3 that the ACP would remain unaltered
so long as there is no change in the machinery employed and the
‘number of utilized hours” of the machinery remains constant. But the
“number of utilized hours” could vary from time to time depending upon
various factors, such as, the availability of electric power, capital or
labour etc. Such variations could result in a situation that the actual
production of the factory for any given interval of time is less than the
ACP. Therefore, it is declared under Section 3A(4) that an assessee is
entitled to seek determination of the actual production of his factory if
it is less than the ACP.
43. In our opinion, such an opportunity provided under Section 3A(4) is
a recurring opportunity available to the assessee from time to time. We
reach this conclusion in view of the language of sub-section (4) more
particularly “the Commissioner of Central Excise shall … determine the amount of
duty payable by the assessee with reference to such actual production at the rate
specified under Section 3”. Obviously, the determination of amount of duty
payable by the assessee is not a one time affair. Such a determination is
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to be made periodically. Therefore, the opportunity of placing evidence
for the establishment of actual production for a period relevant for the
assessment must be available to the assessee from time to time.
44. Whether such a statutory right is in any way curtailed by Rule
96ZP(3) of the Rules of 1944 is required to be examined. Rule 96ZP(3)
is relevant in the context of the assessment of duty for those
assessees who choose to opt for the payment of the excise duty on a
monthly basis. The duty payable by such assessees would be Rs.300
x ACP in metric tonnes. Rule 96ZP(3) stipulates that an assessee
seeking to avail the scheme (concessional rate of duty) under Rule
96ZP(3) is required to make application in the prescribed format. The
Rule is silent about the point of time at which such an application is
required to be made. But sub-rule (3) stipulates the time within
which the duty is required to be paid, i.e., in the “beginning of each
month” and “latest by the tenth of each month”.
45. Whether an assessee who chooses once to pay duty in terms of
Rule 96ZP(3) can be compelled to pay duty calculated in accordance
with the said rule for all times to come without any regard to the actual
production? is a question which requires examination.
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46. It is possible that in a given case an assessee choosing at a given
point of time to make payment of duty on monthly basis calculated in
terms of sub-rule (3) but a few months later (for that matter even a
month later), for various legitimate reasons, production may fall
considerably below the ACP (of the assessees factory). It is possible, in
some cases there can be total cessation of the manufacturing activity for
reasons beyond the control of the assessee. If the option exercised by
an assessee under Rule 96ZP(3) is held to be good for eternity it would
not only lead to illogical consequences but also to an unconstitutional
collection of taxes without there being a taxable event. We do not see
anything in Rule which prevents the assessee from opting out of the
Scheme of Rule 96ZP(3).
47. After availing the scheme for a month by paying the duty in
advance, if the assessee ends up in a situation of not being able to
produce the quantum of goods equivalent to 1/12 of his ACP, we see no
reason which compels the assessee to continue the availment of
concessional rate of duty (for the next month) on a quantum of
production which he is unable to achieve. In our opinion the assessee
must have an option to make the payment of duty in accordance with
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Rule 96ZP(1) at a higher rate but on the actual production. For those
assessees who chose to pay the duty at higher rate in accordance with
sub-rule (1) the benefit of section 3A(4) is available. The rule does not
bar it. However the question remains how frequently the assessee is
entitled to exercise such an option; whether it is annual or monthly is a
matter which requires a further examination.
48. It is argued by the learned counsel for the respondent in view of the
two judgments of this Court reported in Commissioner of Central
Excise & Customs v. Venus Castings (P) Ltd., (2000) 4 SCC 206,
Union of India & Others v. Supreme Steels and General Mills &
Others, (2001) 9 SCC 645, the question regarding the vires of sub-rule
(3) of Rule 96ZP of the Central Excise Rules, 1944 is no more res-integra.
It is also submitted by the respondent that this Court has already
declared that the assessee who makes a choice once to avail the scheme
under sub-rule (3) cannot go back on his choice15.
49. In both the abovementioned cases, this Court was dealing with
15 Union of India & Others v. Supreme Steels and General Mills & Others, (2001) 9 SCC 645, “Para 3. .. The manufacturer cannot opt twice during one financial year first choosing to pay in accordance with
sub-rule 3 of Rule 96ZO and thereafter to switch over to actual production basis under Section 3A(4) of the Act, in case it is less than the duty payable under sub-rule 3 of Rule 96ZO. The said sub rule is quite clear that the option under it is available subject to the condition that once having opted for it, benefit if any under sub-s. (4) of Section 3A of the Central Excise Act, 1944 shall not be available. …”
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Rule 96ZO(3) of the Central Excise Rules, 1944. Neither the vires of
Rule 96ZP(3) nor its interpretation actually fell for consideration of this
Court in either of the abovementioned cases. However, in Venus
Castings, at para 9, a reference was made to Rule 96ZP and this Court
observed that “Rules 96ZO and 96ZP provide for procedure to be followed by the
manufacturer of ingots and billets and hot re-rolled products respectively. The
scheme envisaged under these provisions is identical”.
50. With utmost respect to the learned Judges, we find it difficult to
accept the finding that the scheme of both the Rules is identical. There
are broad similarities between the Rules but they are not identical and
we shall point out and deal with the difference later.
51. In Venus Castings, this Court held that both the abovementioned
Rules contain scheme of “two alternative procedures to be adopted at the option
of the assessee” and concluded that “the manufacturers, if they have availed the
procedure under Rule 96ZO(3) at their option, cannot claim the benefit of
determination of production capacity under Section 3A(4) of the Act which is
specifically excluded”.
“11. … What can be seen is that the charge under the Section is clearly on production of the goods but the measure of tax is dependent on either actual production of goods or on some other basis. The incidence of tax is, therefore, on the production of goods. It cannot be said that collection of tax based on the annual furnace capacity is not relatable to the production of goods and does not carry the purpose of the Act. In
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holding whether a relevant rule to be ultra vires it becomes necessary to take into consideration the purpose of the enactment as a whole, starting from the preamble to the last provision thereto. If the entire enactment is read as a whole indicates the purpose and that purpose is carried out by the rules, the same cannot be stated to be ultra vires of the provisions of the enactment. Therefore, it is made clear that the manufacturers, if they have availed of the procedure under Rule 96ZO(3) at their option, cannot claim the benefit of determination of production capacity under Section 3A(4) of the Act which is specifically excluded.”
Two things are required to be noticed from the above. This Court made
references to Rule 96ZP in the earlier paragraphs of the judgment but
when it came to the conclusion, it only dealt with Rule 96ZO(3) but not
Rule 96ZP(3). Secondly, Section 3A(4) of THE ACT does not deal with the
determination of the production capacity of the factory. It only deals
with the right of the assessee to establish that notwithstanding the
determination of the ACP, the actual production achieved is less than
the ACP determined. The Court concluded “that if the entire enactment is
read as a whole indicates the purpose and that purpose is carried out by the Rules,
the same cannot be stated to be ultra vires of the provisions of the enactment.”
52. With respect, we are of the opinion that such a statement of law
has no basis either in precedent or on any settled principles of
interpretation of statutes. On the other hand, it is in conflict with a long
settled line of authorities that subordinate legislation which is in conflict
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with the parent enactment is unsustainable16.
53. The decision in Supreme Steels was rendered by a Bench of three
learned Judges. The vires of Rule 96ZO was directly in issue in
Supreme Steels17. This Court in Venus Castings noted18 that “in these
proceedings the validity of the provisions of the Rules is not in challenge but only
their interpretation and application have to be examined”. However, the learned
Judges in Supreme Steels opined that the controversy was finally
settled by the judgment of this Court in Venus Castings.
54. Apart from the various problems noticed by us in the
abovementioned two judgments, there are marked differences in the
language employed under Rule 96ZP(3) and the scheme appears to be
different from the one adopted under the scheme of Rule 96ZO(3).
55. Rule 96ZO deals with levy, assessment and collection of excise duty
16 Hukam Chand Etc. v. Union of India & Others, AIR 1972 SC 2427 : (1972) 2 SCC 601, Para 8 …….The underlying principle is that unlike Sovereign Legislature which has power to enact laws with
retrospective operation, authority vested with the power of making subordinate legislation has to act within the limits of its power and cannot transgress the same. The initial difference between subordinate legislation and the statute laws lies in the fact that a subordinate law making body is bound by the terms of its delegated or derived authority and that court of law, as a general rule, will not give effect to the rules, thus made, unless satisfied that all the conditions precedent to the validity of the rules have been fulfilled (see Craies on Statute Law, p. 297, Sixth Edition).
Also See: Godde Venkateswara Rao v. Government of Andhra Pradesh & Others, AIR 1966 SC 828, para 10 17
Vires of Rule 96ZO of the Central Excise Rules has also been challenged on the ground that it is inconsistent with the provisions of the Act. - Para 1
18 In para 7
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on the manufacture of non-alloy steel ingots and billets. Duty on such
goods is payable at the rate of Rs.750/- per metric tonne. Sub-rule (3)
prescribes levy and collection of a lump sum of Rs.5 lakhs per month in
cases of those manufacturers who have a total furnace capacity of three
metric tonnes installed in their factories. However, such a scheme is
available at the option of the assessee. In other words, a manufacturer
has a choice to make a lump sum payment of Rs.5 lakhs, irrespective of
his actual production for that month, in two instalments instead of
paying the duty at the rate of Rs.750/- per metric tonne of the actual
production of the manufacturer. Whether the capacity of three metric
tonnes in the said sub-rule is the capacity of the factory per day or per
month or per annum is not very clear from the language of the Rule.
The expression does not appear to be defined under the Rules.
56. Coming to Rule 96ZP(3), it also provides an option to the assessee
falling under the Rule to pay the duty at the concessional rate of Rs.300
per metric tonne contrary to the liability of the assessees who do not opt
to avail the procedure under sub-rule (3) to pay Rs.400 per metric tonne.
But both the classes of assessees are required to pay the total duty
calculated on the ACP of the factory. While those who choose to pay the
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lower rate of tax under sub-rule (3) pay the tax every month and those
who do not opt to avail the scheme under sub-rule (3) are required to
pay tax long after duty actually falls due as indicated under sub-rule (1)
and (2).
57. The only similarity between Rules 96ZO(3) and 96ZP(3) is that both
the Rules seek to eliminate the benefit of the procedure under Section
3A(4) of THE ACT in cases of those assessees who choose to opt for levy
and collection of excise duty in accordance with the sub-rules (3) which
are exceptions to the general Rules of levy and collection of duties
provided under Rules 96ZO and 96ZP.
58. Therefore, we find it difficult to accept the submission of the
respondent that the issue is covered by the judgments of this Court in
Venus Castings and Supreme Steels. In our opinion, for the reasons
mentioned above, these two judgments require a further examination.
Apart from that, these judgments did not deal with vires of Rule 96ZP(3).
However, in view of the fact that Supreme Steels is a decision rendered
by a Bench of three learned Judges, we deem it appropriate that the
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question of law be settled by a Bench of an appropriate strength. We,
therefore, direct the Registry to place the matter before Hon’ble the Chief
Justice of India for further orders.
….....................................J. (J. CHELAMESWAR)
……. ………….....................J. (ABHAY MANOHAR SAPRE)
New Delhi March 24, 2017
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