M/S. STEEL AUTHORITY OF INDIA LTD. (UNIT BHILAI STEEL PLANT) ISPAT BHAWAN . THROUGH ITS SR. MANAGER (F AND A) Vs COMMISSIONER OF CENTRAL EXCISE RAIPUR
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE K.M. JOSEPH
Case number: C.A. No.-002150-002150 / 2012
Diary number: 34505 / 2010
Advocates: M. P. DEVANATH Vs
B. KRISHNA PRASAD
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1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2150 OF 2012
M/S. STEEL AUTHORITY OF INDIA LTD. ..APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE,
RAIPUR ..RESPONDENT(S)
WITH
CIVIL APPEAL NO.2562/2012
CIVIL APPEAL NO.600/2013
CIVIL APPEAL NO.1522-23/2013
CIVIL APPEAL NO.599/2013
JUDGMENT
K.M. JOSEPH, J.
1. A Bench of two judges doubted the
correctness of the judgment rendered by a Bench of
two learned judges of this Court in CCE v. SKF India
Ltd. 2009 (13) SCC 461 (hereinafter referred to as
2
the “SKF Case”) as also the another judgment
rendered by the same Bench in CCE v. International
Auto Ltd. 2010 (2) SCC 672 and on the said basis to
resolve the controversy the matter stood posted
before us.
2. Very briefly put, the question which we are
called upon to consider and resolve is as to whether
interest is payable on the differential excise duty
with retrospective effect that become payable on the
basis of escalation clause under Section 11AB of the
Central Excise Act, 1944 (hereinafter referred to
as “the Act”).
3. In this batch of appeals, we will treat C.A.
No.2150/2012 as the leading case. We will refer to
the said case as the SAIL Case. In the said case
originally, the appellant company which is
manufacturer of various products including rail
3
sold the same to the Indian Railways. The products
were cleared on sale from 1st January, 2005 to July
2006. The goods were cleared on the payment of
excise duty on the payment of price which was fixed
based on their circular dated 24.04.2005.
Subsequently, the prices were enhanced by way of
price circular dated 20.07.2006. The revision came
into effect with retrospective effect. It is based
on the same that SAIL deposited Rs.142 crores by way
of excise duty. This was done in August 2006.
Thereupon, the officers of the department indulged
in correspondence with SAIL seeking details
regarding the clearances which were effected. On
the basis of material made available, SAIL was
called upon to remit interest under Section 11AB of
the Act. SAIL filed its objections. It is after
considering the objections, the authority found
that SAIL was liable to pay interest on a sum of
4
Rs.142 crores calculated based on the date of
removal of the goods during the period from January,
2005 to July,2006. Various objections raised by
the appellants were dealt with and they were found
merit less. An appeal was carried before the
Tribunal. The Tribunal relied upon the judgment of
this Court in SKF India Ltd. Case (supra) and
accordingly dismissed the appeal. Thereafter when
the matter came up before this Court, a Bench of two
learned judges after elaborately hearing the matter
doubted the correctness of the decision in SKF case
and also International Auto and hence the cases were
referred to us in the decision reported in 2015 (16)
SCC 107. We heard learned counsel for the parties.
4. In SKF case also the assessee on the basis
of revision of prices with retrospective effect paid
the differential duty on being called upon to pay
the said amount. Thereafter the Revenue called
5
upon the assesee to pay interest under Section 11AB
of the Act. A Bench of two learned judges after
considering Sections 11A and 11AB disapproved the
judgment of the Bombay High Court in CCE v. Rucha
Engineering P.Ltd. holding inter alia as follows:
“11. Section 11-A puts the cases of
non-levy or short-levy, non-payment or
short-payment or erroneous refund of duty
in two categories. One in which the
non-payment or short-payment, etc. of
duty is for a reason other than deceit;
the default is due to oversight or some
mistake and it is not intentional. The
second in which the non-payment or
short-payment, etc. of duty is “by reason
of fraud, collusion or any wilful
misstatement or suppression of facts, or
contravention of any of the provisions of
the Act or of Rules made thereunder with
intent to evade payment of duty”; that is
to say, it is intentional, deliberate
and/or by deceitful means. Naturally, the
cases falling in the two groups lead to
different consequences and are dealt with
differently.
12. Section 11-A, however allow the
assessees-in-default in both kinds of
cases to make amends, subject of course
to certain terms and conditions. The
cases where the non-payment or
short-payment, etc. of duty is by reason
of fraud, collusion, etc. are dealt with
under sub-section (1-A) of Section 11-A
6
and the cases where the non-payment or
short-payment of duty is not intentional
under sub-section (2-B).
13. Sub-section (2-B) of Section 11-A
provides that the assessee-in-default
may, before the notice issued under
sub-section (1) is served on him, make
payment of the unpaid duty on the basis
of his own ascertainment or as
ascertained by a Central Excise Officer
and inform the Central Excise Officer in
writing about the payment made by him and
in that event he would not be given the
demand notice under sub-section (1). But
Explanation 2 to the sub-section makes it
expressly clear that such payment would
not be exempt from interest chargeable
under Section 11-AB, that is, for the
period from the first date of the month
succeeding the month in which the duty
ought to have been paid till the date of
payment of the duty.
17. We are unable to subscribe to the
view taken by the High Court in Rucha
Engg. [ First Appeal No. 42 of 2007
decided on 3-4-2007] It is to be noted
that the assessee was able to demand from
its customers the balance of the higher
prices by virtue of retrospective
revision of the prices. It, therefore,
follows that at the time of sale the goods
carried a higher value and those were
cleared on short-payment of duty. The
differential duty was paid only later
when the assessee issued supplementary
invoices to its customers demanding the
balance amounts. Seen thus, it was
clearly a case of short-payment of duty
7
though indeed completely unintended and
without any element of deceit, etc. The
payment of differential duty thus clearly
came under sub-section (2-B) of Section
11-A and attracted levy of interest under
Section 11-AB of the Act.”
5. The same Bench in International Auto case
came to reiterate the same view in the latter
decision. The Bench also proceeded to distinguish
the decision in MRF Ltd. v. Collector of Central
Excise, Madras 1997 (5) SCC 104. This is what the
court has laid down in regard to MRF case in
paragraph 9.
“9. In our view, with the entire change
in the scheme of recovery of duty under
the Act, particularly after insertion of
Act 14 of 2001 and Act 32 of 2003, the
judgment of this Court in MRF
Ltd. [(1997) 5 SCC 104 : (1997) 92 ELT
309] would not apply. That judgment was
on interpretation of Section 11-B of the
Act, which concerns claim for refund of
duty by the assessee. That judgment was
in the context of the price list approved
on 14-5-1983. In that case, the assessee
had made a claim for refund of excise duty
on the differential between the price on
the date of removal and the reduced price
8
at which tyres were sold. The price was
approved by the Government. In that case,
the assessee submitted that its price
list was approved by the Government on
14-5-1983, but subsequent thereto, on
account of consumer resistance, the
Government of India directed the assessee
to roll back the prices to pre-14-5-1983
level and on that account, price
differential arose on the basis of which
the assessee claimed refund of excise
duty which stood rejected by this Court
on the ground that once the assessee had
cleared the goods on classification, the
assessee became liable to payment of duty
on the date of removal and subsequent
reduction in the prices for whatever
reason cannot be made a matter of concern
to the Department insofar as the
liability to pay excise duty was
concerned.”
6. A Bench of two learned judges who have
referred the cases felt that the MRF decision would
continue to prevail, the value at the time of removal
of the goods alone would govern the Situation which
is a fundamental principle which continues to hold
good till now. The additional duty to be paid in
future cannot be treated as attracting the concept
of “short payment”. Though the differential duty may
9
be payable but the interest is not payable. The
interest clock would start ticking from the date the
differential duty is due, that is, the day on which
the parties agree upon the escalated price and not
before. The expression “ought to have been paid”
found in Section 11AB was not considered by this
Court in SKF case, it was pointed out. The Court
felt that SKF Case runs contrary to the Constitution
Bench decision in JK Synthetics and interest cannot
be demanded by way of damages or compensation.
7. In our view, the following questions will
fall to be decided by us:
1) Whether the decision in SKF case and also in
International Auto lay down the correct law
having regard to the decision of this Court in
MRF case which was in fact rendered by a Bench
of three Judges.
10
2) The effect of the judgment in JK Synthetics
v. State of Rajathan as also the other
judgments cited before us in regard to demand
for interest under fiscal statutes.
3) Whether the determination of duty under
Section 11A(2) is necessary to sustain the
demand for interest under Section 11AB of the
Act.
4) The impact of Rule 7 of the Central Excise
rules which contemplates provisional
assessment.
5) Whether payment of differential duty can be
treated as a case of payment of duty under the
head “short paid”.
6) The effect of decisions under the Income Tax
Act relating to accrual of income and the
impact of accrual of income under the Income
11
Tax Act on the liability under Section 11AB of
the Act having regard to the statutory scheme
under the Act and the Rules.
8. Before we proceed to deal with the matter in
greater detail, we must at once notice the following
finding in the reference order passed by this Court
in Steel Authority of India vs. CCE (supra):
“21. In the first instance, he pointed out that in these appeals, there can be two
distinct types of transactions:
(a) where the price of the goods is
“fixed” at the time and place of removal,
and as a result of subsequent negotiations
(often protracted) the price is
retrospectively revised by the buyer;
(b) where the price at the time and place
of removal is “not fixed” (price subject to
escalation clause), and the final price is
agreed between the seller and buyer
subsequently.
According to him in the cases falling in the
first category, even the differential duty
is not payable. However, all these
appeals fall in the second category and,
therefore, we are not indulging in any
discussion pertaining to the first
12
category. We may also point out that in
all these appeals, the period in dispute
(i.e. the period in which supplementary
invoices on account of price revision were
raised) is post the introduction of the
“transaction value” definition in Section
4 of the 1944 Act but before 2010.
22. It is a common case of the parties and
even the learned counsel for the assessee
admits that in non-fixed price scenario,
differential duty is liable to be paid on
subsequent revision of price which the
assessee had already paid the differential
duty at or about the time when revised price
was agreed upon by the seller and the buyer.
The question, however, is as to whether
interest thereon is payable from the date
of clearance of goods when duty was paid on
the basis of invoice, till the date when
differential duty was paid.”
Therefore, we proceed further in this matter on the
basis that the price at the time of removal is not
fixed. That is, the price is subject to revision
under the escalation clause. There is also
admittedly no dispute raised either before the Bench
which referred the matter or before us by the learned
counsel for the appellant that differential duty is
13
indeed payable on the subsequently revised price
which is to operate with retrospective effect.
9. At this juncture we think it apposite to
refer to the facts in MRF case (MRF Limited v.
Collector of Central Excise, Madras). MRF Case was
decided on 12.3.1997 and it is reported in 1997 (5)
SCC 104. The appeal was filed in this Court against
the order passed by the Tribunal dated 24.9.1986.
By the impugned order the assessee’s claim for
refund of excess duty paid on differential price on
the date of removal and the reduced price was
rejected. The case set up by the assessee was that
the price list was approved on 14.5.1983.
Subsequently, there was resistance by the
consumers. The Ministry of Commerce, Government of
India, thereupon directed the manufacturer-
assessee pursuant to a decision taken in a meeting
of Manufacturers to bring down the prices to the pre
14
14.5.1983 level. On the basis of the same a
difference in the prices arose. This led to a claim
for refund. The Tribunal was of the view that the
prices at the time of removal alone mattered. The
subsequent reduction in the prices for whatever
reason was totally irrelevant. Thereafter, the
court proceeded to hold as follows:
“2. We have heard the learned counsel for
the assessee. Once the assessee has
cleared the goods on the classification
and price indicated by him at the time of
the removal of the goods from the factory
gate, the assessee becomes liable to
payment of duty on that date and time and
subsequent reduction in prices for
whatever reason cannot be a matter of
concern to the Central Excise Department
insofar as the liability to payment of
excise duty was concerned. This is the
view which was taken by the Tribunal in
the case of Indo Hacks Ltd. V. CCE (1986)
25 ELT 69 (Trib)and it seems to us that
the Tribunal’s view that the duty is
chargeable at the rate and price when the
commodity is cleared at the factory gate
and not on the price reduced at a
subsequent date is unexceptionable.
Besides as rightly observed by the
Tribunal the subsequent fluctuation in
the prices of the commodity can have no
relevance whatsoever so far as the
15
liability to pay excise duty is
concerned. That being so, even if we
assume that the roll back in the price of
tyres manufactured by the appellant
Company was occasioned on account of the
directive issued by the Central
Government, that by itself, without
anything more, would not entitle the
appellant to claim a refund on the price
differential unless it is shown that
there was some agreement in this behalf
with the Government and the latter had
agreed to refund the excise duty to the
extent of the reduced price. That being
so, we see no merit in this appeal brought
by the assessee and dismiss the same with
no order as to costs.”
10. We may at once notice a feature which stands
out. In the MRF case at the time when the goods were
removed, the prices were fixed and there was
absolutely no occasion for the assessee or the
department to even contemplate a price revision
either upwards or downwards. The price was not
provisional. Therefore, we would think that out of
the two situations which are noted in paragraph 21
of the Reference Order, the first situation would
be comparable to the facts of the decision obtaining
16
in MRF case. In case where the price is fixed there
would be no occasion for the assessee to seek refund
but here in the case before us, admittedly the case
does not fall under the first category even
according to the appellants. It could be said that
the price was subject to variation based on the
operation of the price escalation clause. Now the
time is ripe for us to consider the statutory
framework under the Act and the Rules made under the
Act. Section 2(h) of the Act defines sale and
purchase as follows:
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.”
11. Interestingly, unlike under the definition
of Sale of Goods Act, 1930, “sale” under the Act
takes place on transfer of possession. However we
17
need not say anything further as it is not necessary
for the cases at hand. Section 3 is the charging
section. With effect from 1.7.2000 under the Finance
Act of 2000, Section 4 of the Act which is crucial
for our case reads as follows:
“4. Valuation of excisable goods for
purpose of charging of duty of excise –
(1) Where under this Act, the duty of
excise is chargeable on any excisable
goods with reference to their value,
then, on each removal of the goods, such
value shall –
(a) In a case where the goods are
sold by the assessee, for delivery at
the time and place of the removal, the
assessee and the buyer of the goods are
not related and the price is the sole
consideration for the sale, be the
tansaction value;
(b) In any other case, including the
case where the goods are not sold, be the
value determined in such manner as may
be prescribed
(2) The provisions of this section shall
not apply in respect of any excisable
goods for which a tariff value has been
fixed under sub-section (2) of section 3.
(3) For the purpose of this section,-
18
(a) “assessee” means the person who
is liable to pay the duty of excise under
this Act and includes his agent;
(b) xxx xxx xxx
(c) xxx xxx xxx
(d) “transaction value” means the
price actually paid or payable for the
goods, when sold, and includes in
addition to the amount charged as price,
any amount that the buyer is liable to
pay to, or on behalf of, the assessee,
by reason of, or in connection with the
sale, whether payable at the time of the
sale or at any other time, including,
but not limited to, any amount charged
for, or to make provision for,
advertising or publicity, marketing and
selling organization expenses,
storage, outward handling, servicing,
warranty, commission or any other
matter; but does not include the amount
of duty of excise, sales tax and other
taxes, if any, actually paid or actually
payable on such goods.”
12. Section 11A was inserted in the year 1980 and
it underwent changes. Section 11A of the Act as it
stood at the relevant time read as follows:
“11A. Recovery of duties not levied or
not paid or short-levied or shot-paid or
erroneously refunded – (1) When any duty
of excise has not been levied or paid or
19
has been short-levied or short-paid or
[erroneously refunded, whether or not
such non-levy or non-payment, short-levy
or short payment or erroneous refund, as
the case may be, was on the basis of any
approval acceptance or assessment
relating to the rate of duty on or
valuation of excisable goods under any
other provisions of this Act or the rules
made thereunder], a Central Excise
Officer may, within [one year] from the
relevant date, serve notice on the person
chargeable with the duty which has not
been levied or paid or which has been
short-levied or short-paid or to whom the
refund has erroneously been made,
requiring him to show cause why he should
not pay the amount specified in the
notice:
Provided that where any duty of
excise has not been levied or paid or has
been short-levied or shot-paid or
erroneously refunded by reason of fraud,
collusion or any wilful mis-statement or
suppression of facts, or contravention of
any of the provisions of this Act or of
the rules made thereunder with intent to
evade payment of duty by such person or
his agent, the provisions of this
sub-section shall have effect [as if,
{***]] for the words [one year], the words
“five years” were substituted.
[Provided further that where the amount
of duty which has not been levied or paid
or has been short-levied or short-paid or
erroneously refunded is one crore rupees
or less a notice under this sub-section
20
shall be served by the Commissioner of
Central Excise or with his prior approval
by any officer subordinate to him:
Provided also that where the amount
of duty which has not been levied or paid
or has been short-levied or short-paid or
erroneously refunded is more than one
crore rupees, no notice under this
sub-section shall be served without the
prior approval of the Chief Commissioner
of Central Excise.]
(2) The [Central Excise Officer] shall,
after considering the representation, if
any, made by the person on whom notice is
served under sub-section (1), determine
the amount of duty of excise due from such
person (not being in excess of the amount
specified in the notice) and thereupon
such person shall pay the amount so
determined.
(3) For the purposes of this section,-
(i) “refund” includes rebate of
duty of excise on excisable goods
exported out of India or on excisable
materials used in the manufacture of
goods which are exported out of India;
(ii) “relevant date” means,-
[(a) in the case of excisable goods on
which duty of excise has not been
levied or paid or has been
short-levied or short-paid -
(A) where under the rules made under this Act a periodical
return, showing
21
particulars of the duty
paid on the excisable goods
removed during the period
to which the said return
relates, is to be filed by
a manufacturer or a
producer or a licensee of a
warehouse, as the case
may be, the date on which
such return is so filed;
(B) where no periodical return as aforesaid is filed, the
last date on which such
return is to be filed under
the said rules;
(C) in any other case, the date on which the duty is to be
paid under this Act or the
rules made thereunder;]”
13. Section 11AB is undoubtedly the most crucial
Section as far as this case is concerned. Section
11AB read as follows:
“11AB. Interest on delayed payment of
duty,– (1) Where any duty of excise has
not been levied or paid or has been
short-levied or shot-paid or erroneously
refunded by reason of fraud, collusion or
any wilful mis-statement or suppression
of facts, or contravention of any of the
provisions of this Act or the rules made
thereunder with intent to evade payment
22
of duty, the person liable to pay duty as
determined under sub-section (2) of
section 11A shall, in addition to the
duty, be liable to pay interest [at such
rate not below eighteen per cent, and not
exceeding thirty-six per cent, per annum,
as is for the time being fixed by the
Central Government, by notification in
the Official Gazette], from the first day
of the month succeeding the month in which
the duty ought to have been paid under
this Act or the rules made thereunder or
from the date of such erroneous refund,
as the case may be, but for the provisions
contained in sub-section (2) of section
11A, till the date of payment of such
duty.
(2) For the removal of doubts, it is
hereby declared that the provisions of
sub-section (1) shall not apply to cases
where the duty became payable before the
date on which the Finance (No.2) Bill,
1996 receives the assent of the
President.”
Explanation 1 and 2 are not extracted.
14. It is also now relevant to notice certain
rules under the Central Excise Rules, 2002. Rules
4,5,6,7 and 8 read as under:
“RULE 4. Duty payable on removal.-
(1) Every person who produces or
manufactures any excisable goods, or who
stores such goods in a warehouse, shall
pay the duty leviable on such goods in the
23
manner provided in rule 8 or under any
other law, and no excisable goods, on
which any duty is payable, shall be
removed without payment of duty from any
place, where they are produced or
manufactured, or from a warehouse, unless
otherwise provided :
Proviso and Explanation omitted.
(1A) XXX XXX XXX
(2) Notwithstanding anything contained
in sub-rule (1), where molasses are
produced in a khandsari sugar factory,
the person who procures such molasses,
whether directly from such factory or
otherwise, for use in the manufacture of
any commodity, whether or not excisable,
shall pay the duty leviable on such
molasses, in the same manner as if such
molasses have been produced by the
procurer.
(3) Omitted
(4) XXX XXX XXX
RULE 5. Date of determination of duty and
tariff valuation. —
(1) The rate of duty or tariff value
applicable to any excisable goods, other
than khandsari molasses, shall be the
rate or value in force on the date when
such goods are removed from a factory or
a warehouse, as the case may be.
(2) The rate of duty in the case of
khandsari molasses, shall be the rate in
force on the date of receipt of such
24
molasses in the factory of the procurer
of such molasses.
Explanation. - If any excisable goods are
used within the factory, the date of
removal of such goods‘ shall mean the date
on which the goods are issued for such
use.
(3) omitted.
RULE 6. Assessment of duty.- The assessee
shall himself assess the duty payable on
any excisable goods:
Provided that in case of cigarettes, the
Superintendent or Inspector of Central
Excise shall assess the duty payable
before removal by the assessee.
Provisional assessment.
RULE 7. Provisional assessment.-
(1) Where the assessee is unable to
determine the value of excisable goods or
determine the rate of duty applicable
thereto, he may request the Assistant
Commissioner of Central Excise or the
Deputy Commissioner of Central Excise, as
the case may be, in writing giving reasons
for payment of duty on provisional basis
and the Assistant Commissioner of Central
Excise or the Deputy Commissioner of
Central Excise, as the case may be, may
order allowing payment of duty on
provisional basis at such rate or on such
value as may be specified by him.
(2) The payment of duty on provisional
basis may be allowed, if the assessee
executes a bond in the form prescribed by
25
notification by the Board with such
surety or security in such amount as the
Assistant Commissioner of Central Excise
or the Deputy Commissioner of Central
Excise, as the case may be, deem fit,
binding the assessee for payment of
difference between the amount of duty as
may be finally assessed and the amount of
duty provisionally assessed.
(3) The Assistant Commissioner of Central
Excise or the Deputy Commissioner of
Central Excise, as the case may be, shall
pass order for final assessment, as soon
as may be, after the relevant
information, as may be required for
finalizing the assessment, is available,
but within a period not exceeding six
months from the date of the communication
of the order issued under sub-rule (1):
Provided that the period specified in
this sub-rule may, on sufficient cause
being shown and the reasons to be recorded
in writing, be extended by the
Commissioner of Central Excise for a
further period not exceeding six months
and by the Chief Commissioner of Central
Excise or Chief Commissioner of Central
Excise for such further period as he may
deem fit.
(4) The assessee shall be liable to pay
interest on any amount payable to Central
Government, consequent to order for final
assessment under sub-rule(3), at the rate
specified by the Central Government by
notification under section 11AA or
Section 11AB of the Act from the first day
of the month succeeding the month for
26
which such amount is determined, till the
date of payment thereof.
(5) Where the assessee is entitled to a
refund consequent to order for final
assessment under sub-rule (3), subject to
sub-rule (6), there shall be paid an
interest on such refund as provided under
section 11BB of the Act from the first day
of the month succeeding the month for
which such refund is determined, till the
date of refund.
(6). Any amount of refund determined
under sub-rule (3) shall be credited to
the Fund:
Provided that the amount of refund,
instead of being credited to the Fund, be
paid to the applicant, if such amount is
relatable to –
(a) the duty of excise paid by the
manufacturer, if he had not passed on the
incidence of such duty to any other
person; or
(b) the duty of excise borne by the buyer,
if he had not passed on the incidence of
such duty to any other person.
RULE 8. Manner of payment .-
(1) The duty on the goods removed from the
factory or the warehouse during a month
shall be paid by the 5th day of the
following month:
Provided that in case of goods removed
during the month of March, the duty shall
be paid by the 31st day of March :
27
Provided further that where an assessee
is availing of the exemption under a
notification based on the value of
clearances in a financial year, the duty
on goods cleared during a calender month
shall be paid by the 15th day of the
following month except in case of goods
removed during the month of March for
which the duty shall be paid by the 31st
day of March.
Explanation – Not extracted
(1A) *** *** ***
(2) The duty of excise shall be deemed to
have been paid for the purposes of these
rules on the excisable goods removed in
the manner provided under sub-rule (1)
and the credit of such duty allowed, as
provided by or under any rule.
(3)If the assessee fails to pay the amount
of duty by the due date, he shall be liable
to pay the outstanding amount along with
an interest at the rate of two per cent
per month or rupees one thousand per day,
whichever is higher, for the period
starting with the first day after due date
till the date of actual payment of the
outstanding amount:
Provided that the total amount of
interest payable in terms of this
sub-rule shall not exceed the amount of
duty which has not been paid by the due
date:
Provided further that till such time the
amount of duty outstanding and the
interest payable thereon are not paid, it
28
shall be deemed that the goods in
que3stion in respect of which the duty and
interest are outstanding, have been
charged without payment of duty, and
where such duty and interest are not paid
within a period of one month from the due
date, the consequences and the penalties
as provided in these rules shall follow.
Illustrations – Not extracted
(4) The provisions of Section 11 of the
Act shall be applicable for recovery of
the duty as assessed under rule 6 and the
interest under sub-rule (3) in the same
manner as they are applicable for
recovery of any duty or other sums payable
to the Central Government.”
15. Excise duty is a duty on manufacture or
production of goods. It is, however, collected at
the point of removal of goods. When the duty of
excise is chargeable with reference to the value of
goods, Section 4 provides that on each removal of
the goods, the value will be determined either under
clause(a) or clause(b). We are in these cases
governed by clause(a). Section (4) yields the
following elements: -
29
(i) when the goods are sold;
(ii) for delivery;
(iii) at the time and place of removal;
(iv) the assessee (appellants in these cases
are the assesses) and the buyer not being
related;
(v) price is the sole consideration for the
sale, then the transaction value will be
the value for the determination of excise
duty.
The price may be what is actually paid or what
is payable for the goods when sold.
Apart from what is shown as the price the
transaction value would include:
(i) Any amount the buyer is liable to pay
to the assessee by reason of or in
connection with the sale whether at the
time of the sale or any other time.
30
(ii) Any amount payable on behalf of the
assessee by reason of or in connection
with the sale whether at the time of
sale or any other time.
(iii) The aforesaid amounts encompass
certain amounts which are specifically
enumerated namely, advertising,
publicity, marketing and selling,
organizational expenses, storage,
outward handling serving, warranty,
commission or any other matter.
16. Thus, the intent is to determine the value
by not only including the actual price paid or
payable but all amounts which are separately
enumerated and found mention as hereinbefore.
17. Now it is time to look at the effect of the
rules relevant for the purpose of this case. Rule
4 falls under the heading ‘duty payable on removal’.
31
It is contemplated that duty is to be paid on the
goods in the manner provided under Rule 8 or under
any law. No excisable good on which duty is payable
can be removed without payment of excise duty unless
otherwise provided. This would take us to Rule 8
as there is no case that any other law is applicable.
Rule 8 under the heading ‘manner of payment’
declares that duty on the goods removed from the
factory etc. during a month shall be paid by the 5th
day of the following month. Removal however in the
month of March will entail liability to pay by 31st
day of March. Sub-rule 3 of Rule 8 provides for
liability with the assessee who fails to pay the
amount by the due date. Sub rule 4 refers to
liability to pay interest. It is amply clear that
the expression ‘due date’ would be 5th day of the
month following the month during which the goods are
removed except with regard to the goods removed
32
during the month of March in which case the due date
would be 31st day of March.
18. The scheme of the rules further is that
assessment is to be done by the assessee itself by
way of self-assessment and the duty paid by the due
date (see Rule 6). What is to happen when the
asssessee is confronted with a situation when it is
unable to determine the value of the goods or find
the rate of duty. Rule 7 provides the solution.
The assessee can thereunder apply giving reasons and
seeking permission to make a provisional
assessment. The officer may, grant such
permission. Thereupon, duty is payable on a
provisional basis. The value or the rate would be
indicated by the officer in the order permitting
such provisional assessment. This is however made
subject to the assessee executing a bond binding the
assessee to pay the difference between the duty as
33
payable under the final assessment and the
provisional assessment. The final assessment is to
be made within six months from the date of
communication of the order permitting provisional
assessment under Rule 7(1). The period can be
extended by the Commissioner for six months and by
the chief Commissioner for which there is no time
limit.
Sub-rule (4) of Rule 7 is very crucial. It
provides as follows:-
1) The assessee shall be liable to pay interest
2) On any amount payable based on a final
assessment under Rule 7(3)
3) At the rate fixed under Section 11A or Section
11B of the Act
4) From the first date of the month succeeding the
month for which the amount is determined till
the date of payment thereof.
34
Rule 7(5) contemplates interest on refund based
on the final assessment.
19. Now it is important that we delve upon the
case of SAIL before the Commissioner, its stand in
the appeal and finally before this Court. As
already noticed SAIL sold and cleared rails to
Indian Railways based on the price circular dated
24/04/2005. The transaction in question related to
the period 01/01/2005 to July, 2006. Later, based
upon a revised price circular dated 20/07/2006, the
prices were revised and it took effect from
01/01/2005. The excise duty undoubtedly in a sum of
Rs. 142.78 crores came to be paid by SAIL in August
2006. However, upon receipt of notice under
Section 11AB of the Act calling upon it to pay more
than Rs. 15 crores as interest under Section 11AB.
SAIL raised various objections. It, in fact,
contended that this is not a case of short payment
35
of duty as the price at the time of actual removal
of goods formed the basis for which duty was duly
paid. It was not liable to pay the differential
duty. Rebutting the case of the department, it was
contended that it was not liable to resort to
provisional assessment under Rule 7. The
Commissioner however, took the view that the price
which were shown originally by SAIL was itself
provisional. It was a case where the assessee
should have invoked Rule 7 and proceeded to make the
provisional assessment. In appeal before the
Tribunal, the assessee-SAIL continued with its
contention that it actually was not liable to pay
the differential duty. The Tribunal as already
noticed following the judgment of this Court in SKF
case (supra) which came to be delivered by that time
dismissed the appeal of the assessee. Before the
Bench which referred the matters to this Bench
36
however, the appellants have made it clear that they
are indeed liable to pay the differential duty. We
have noticed that stand which has been expressly
recorded by this Court in paragraphs 21-22 of the
reference order.
20. Much reliance has been placed by the
appellants on the decision of this Court in J K
Synthetics. The first decision is the decision of
this Court in Associated Cement. The said decision
was rendered by a Bench of three learned judges.
There was a cleavage of opinion. Justice E.S.
Venkataramiah, as His Lordship then was wrote the
majority judgment. Justice P.N. Bhagwati as His
Lordship then was dissented. The case arose under
the Rajasthan Sales Tax Act. The two relevant
provisions to be noticed under the statute
considered by the said Bench are Sections 7 and
Section 11B of the Act. They read as follows:
37
"7. Submission of returns.-(1) Every registered dealer and such other dealer,
as may be required to do so by the
assessing authority by notice served in
the prescribed manner, shall furnish
prescribed returns, for the prescribed
periods, in the prescribed forms, in the
prescribed manner and within the
prescribed time to the assessing
authority:
Provided that the assessing authority may
extend the date for the submission of such
returns by any dealer or class of dealers
by a period not exceeding fifteen days in
the aggregate.
(2) Every such return shall be
accompanied by a Treasury receipt or
receipt of any bank authorised to receive
money on behalf of the State Government,
showing the deposit of the full amount of
tax due on the basis of return in the State
Government Treasury or bank concerned.
(2A) Notwithstanding anything contained
in sub-section (2), the State Government
may by notification in the official
Gazette require any dealer or class of
dealers specified therein, to pay tax at
intervals shorter than those prescribed
under sub-section (1). In such cases, the
proportionate tax on the basis of the last
return shall be deposited at the
intervals specified in the said
notification in advance of the return.
The difference, if any, of the tax payable
according to the return and the advance
tax paid shall be deposited with the
return and the return shall be
accompanied by the treasury receipt, or
receipts, of any Bank authorised to
38
receive money on behalf of the State
Government, for the full amount of tax due
shown in the return
(3) If any dealer discovers any omission,
error, or wrong statement in any returns
furnished by him under sub-section (1),
he may furnish a revised return in the
prescribed manner before the time
prescribed for the submission of the next
return but not later.
(4) Every deposit of tax made under
sub-section (2) shall be deemed to be
provisional subject to necessary
adjustments in pursuance of the final
assessment of tax made for any year under
section 10."
“11-B. Interest on failure to pay tax, fee
or penalty – (a) If the amount of any tax
payable under sub-sections (2) and (2-A)
of Section 7 is not paid within the period
allowed, or
(b)If the amount specified in any notice
of demand, whether for tax, fee or
penalty, is not paid within the period
specified in such notice, or in the
absence of such specification, within 30
days from the date of service of such
notice, the dealer shall be liable to pay
simple interest on such amount at one per
cent per month from the day commencing
after the end of the said period for a
period of three months and at one and a
half per cent per month thereafter during
the time he continues to make default in
the payments;
39
Provided that, where, as a result, of
any order under this Act, the amount, on
which interest was payable under this
section, has been reduced, the interest
shall be reduced accordingly and the
excess interest paid, if any, shall be
refunded;
Provided further that no interest
shall be payable under this section on
such amount and for such period in respect
of which interest is paid under the
provisions of Sections 11 and 14.”
21. In Associated Cement Ltd., the majority was
dealing with the case falling under Section 11B(a).
After analyzing the various provisions the majority
took the view that not only the assessee should have
paid the tax on the basis of the return but the return
must be a return which it ought to have filed in law
and on facts. Justice Bhagwati who dissented
however, took exception to this reasoning and found
that such an interpretation would raise conflicts
between the provisions contained in clause (a) and
clause(b) of Rule 11B. Justice Bhagwati in his
40
dissent pointed out the anomaly behind the reasoning
of the majority. In particular, we may point out
that it was noticed by the learned Judge that if the
reasoning of the majority is accepted, different
rates of interest would apply at different stages.
Furthermore, it was reasoned that an assessee cannot
do beyond paying the tax according to the return.
He cannot possibly divine what the assessing officer
will finally assess him to. In fact, in the later
judgment in JK Synthetics, the Constitution Bench
subscribed to the view expressed in the dissenting
judgment in ACC Ltd. case which it accepted as laying
down the correct position in law and overruled the
majority in Associated Cement Co. case. In the JK
Synthetics judgment also the case arose under the
Rajasthan Sales Tax Act though it arose under
Section 7(2)(A). The case in Associated Cement
case fell under under Section 7(2) of the Act. What
41
is relevant for our purpose are two aspects. One
is we must bear in mind the actual provisions of the
Rajasthan tax law which fell for consideration that
we have already set forth. We must advert to the
law which has been laid down in JK Synthetics.
Following is the discussion:
“16. It is well-known that when a statute
levies a tax it does so by inserting a
charging section by which a liability is
created or fixed and then proceeds to
provide the machinery to make the
liability effective. It, therefore,
provides the machinery for the assessment
of the liability already fixed by the
charging section, and then provides the
mode for the recovery and collection of
tax, including penal provisions meant to
deal with defaulters. Provision is also
made for charging interest on delayed
payments, etc. Ordinarily the charging
section which fixes the liability is
strictly construed but that rule of
strict construction is not extended to
the machinery provisions which are
construed like any other statute. The
machinery provisions must, no doubt, be
so construed as would effectuate the
object and purpose of the statute and not
defeat the same.
(See Whitney v. IRC [1926 AC 37 : 42 TLR
58] , CIT v. Mahaliram Ramjidas [(1940)
8 ITR 442 : AIR 1940 PC 124 : 67 IA
239], India United Mills
42
Ltd. v. Commissioner of Excess Profits
Tax, Bombay [(1955) 1 SCR 810 : AIR 1955
SC 79 : (1955) 27 ITR 20] and Gursahai
Saigal v. CIT, Punjab [(1963) 3 SCR 893
: AIR 1963 SC 1062 : (1963) 48 ITR 1] ).
But it must also be realised that
provision by which the authority is
empowered to levy and collect interest,
even if construed as forming part of the
machinery provisions, is substantive law
for the simple reason that in the absence
of contract or usage interest can be
levied under law and it cannot be
recovered by way of damages for wrongful
detention of the amount. (See Bengal
Nagpur Railway Co. Ltd. v. Ruttanji
Ramji [AIR 1938 PC 67 : 65 IA 66 : 67 CLJ
153] and Union of India v. A.L. Rallia
Ram [(1964) 3 SCR 164, 185-90 : AIR 1963
SC 1685] ). Our attention was, however,
drawn by Mr Sen to two cases. Even in those
cases, CIT v. M. Chandra Sekhar [(1985)
1 SCC 283 : 1985 SCC (Tax) 85 : (1985) 151
ITR 433] and Central Provinces Manganese
Ore Co. Ltd. v. CIT [(1986) 3 SCC 461 :
1986 SCC (Tax) 601 : (1986) 160 ITR 961]
, all that the Court pointed out was that
provision for charging interest was, it
seems, introduced in order to compensate
for the loss occasioned to the Revenue due
to delay. But then interest was charged
on the strength of a statutory provision,
may be its objective was to compensate the
Revenue for delay in payment of tax. But
regardless of the reason which impelled
the Legislature to provide for charging
interest, the Court must give that
meaning to it as is conveyed by the
language used and the purpose to be
achieved. Therefore, any provision made
in a statute for charging or levying
43
interest on delayed payment of tax must
be construed as a substantive law and not
adjectival law. So construed and applying
the normal rule of interpretation of
statutes, we find, as pointed out by us
earlier and by Bhagwati, J. in
the Associated Cement Co. case [(1981) 4
SCC 578 : 1982 SCC (Tax) 3 : (1981) 48 STC
466] , that if the Revenue's contention
is accepted it leads to conflicts and
creates certain anomalies which could
never have been intended by the
Legislature.
17. Let us look at the question from a
slightly different angle. Section 7(1)
enjoins on every dealer that he shall
furnish prescribed returns for the
prescribed period within the prescribed
time to the assessing authority. By the
proviso the time can be extended by not
more than 15 days. The requirement of
Section 7(1) is undoubtedly a statutory
requirement. The prescribed return must
be accompanied by a receipt evidencing
the deposit of full amount of ‘tax due’
in the State Government on the basis of
the return. That is the requirement of
Section 7(2). Section 7(2-A), no doubt,
permits payment of tax at shorter
intervals but the ultimate requirement is
deposit of the full amount of ‘tax due’
shown in the return. When Section 11-B(a)
uses the expression “tax payable under
sub-sections (2) and (2-A) of Section 7”,
that must be understood in the context of
the aforesaid expressions employed in the
two sub-sections. Therefore, the
expression ‘tax payable’ under the said
two sub-sections is the full amount of tax
due and ‘tax due’ is that amount which
44
becomes due ex hypothesi on the turnover
and taxable turnover “shown in or based
on the return”. The word ‘payable’ is a
descriptive word, which ordinarily means
“that which must be paid or is due, or may
be paid” but its correct meaning can only
be determined if the context in which it
is used is kept in view. The word has been
frequently understood to mean that which
may, can or should be paid and is held
equivalent to ‘due’. Therefore, the
conjoint reading of Sections 7(1), (2)
and (2-A) and 11-B of the Act leaves no
room for doubt that the expression ‘tax
payable’ in Section 11-B can only mean the
full amount of tax which becomes due under
sub-sections (2) and (2-A) of the Act when
assessed on the basis of the information
regarding turnover and taxable turnover
furnished or shown in the return.
Therefore, so long as the assessee pays
the tax which according to him is due on
the basis of information supplied in the
return filed by him, there would be no
default on his part to meet his statutory
obligation under Section 7 of the Act and,
therefore, it would be difficult to hold
that the ‘tax payable’ by him ‘is not
paid’ to visit him with the liability to
pay interest under clause (a) of Section
11-B. It would be a different matter if
the return is not approved by the
authority but that is not the case here.
It is difficult on the plain language of
the section to hold that the law envisages
the assessee to predicate the final
assessment and expect him to pay the tax
on that basis to avoid the liability to
pay interest. That would be asking him to
do the near impossible.”
45
22. In short, therefore, the principle may be
taken to be established that while levy of interest
is a part of the adjective law, yet to levy interest
there must be substantive provision. Demand for
interest can be made only if the legislature has
specifically intended collection of interest. We
must look at the statutory provisions.
23. In Purolator India Limited Vs. Commissioner
of Central Excise 2015 (10) SCC 715, a Bench of two
learned Judges was called upon to decide the
question as to whether cash discount and trade
discount are to be deducted for arriving at the
transaction value. The Bench went on to consider
section 4 of the Act prior to its amendment in 1973,
after the amendment in 1973 and also still further
after the amendment in the year 2000. After
elaborate consideration of the matter, the Bench
46
speaking through Justice Rohinton Fali Nariman held
as follows:
“14. It can be seen that the common thread
running through Section 4, whether it is
prior to 1973, after the amendment in
1973, or after the amendment of 2000, is
that excisable goods have to have a
determination of “price” only “at the
time of removal”. This basic feature of
Section 4 has never changed even after two
amendments. The “place of removal” has
been amended from time to time so that it
could be expanded from a factory or any
other premises of manufacture or
production, to warehouses or depots
wherein the excisable goods have been
permitted to be deposited either with
payment of duty, or from which such
excisable goods are to be sold after
clearance from a factory. In fact,
Section 4(2) pre-2000 made it clear that
where the price of excisable goods for
delivery at the place of removal is not
known, and the value thereof is
determined with reference to the price
for delivery at a place other than the
place of removal, the cost of
transportation from the place of removal
to the place of delivery is to be excluded
from such price. This is because the value
of excisable goods under the section is
to be determined only at the time and
place of removal. Even after the
amendment of Section 4 in 2000, the same
scheme continues. Only, Section 4(2) is
in terms replaced by Rule 5 of the Central
Excise Valuation (Determination of Price
of Excisable Goods) Rules, 2000.
47
* * * * *
18. It can be seen that Section 4 as
amended introduces the concept of
“transaction value” so that on each
removal of excisable goods, the
“transaction value” of such goods becomes
determinable. Whereas previously, the
value of such excisable goods was the
price at which such goods were ordinarily
sold in the course of wholesale trade,
post-amendment each transaction is
looked at by itself. However,
“transaction value” as defined in
sub-section (3)(d) of Section 4 has to be
read along with the expression “for
delivery at the time and place of
removal”. It is clear, therefore, that
what is paramount is that the value of the
excisable goods even on the basis of
“transaction value” has only to be at the
time of removal, that is, the time of
clearance of the goods from the
appellant's factory or depot as the case
may be. The expression “actually paid or
payable for the goods, when sold” only
means that whatever is agreed to as the
price for the goods forms the basis of
value, whether such price has been paid,
has been paid in part, or has not been paid
at all. The basis of “transaction value”
is therefore the agreed contractual
price. Further, the expression “when
sold” is not meant to indicate the time
at which such goods are sold, but is meant
to indicate that goods are the
subject-matter of an agreement of sale.
Once this becomes clear, what the learned
counsel for the assessee has argued must
48
necessarily be accepted inasmuch as cash
discount is something which is “known” at
or prior to the clearance of the goods,
being contained in the agreement of sale
between the assessee and its buyers, and
must therefore be deducted from the sale
price in order to arrive at the value of
excisable goods “at the time of removal”.
24. No doubt, there are decisions of the High
Court which followed in MRF Ltd. [see 2007 (207) ELT
31, Punjab and Haryana] to the effect that a
subsequent reduction in prices would not entitle the
assessee to lay a claim for refund. In 2010(257)
ELT 369, Karnataka, the Division Bench of Karnataka
High Court distinguished the judgment of this Court
in SKF India Ltd.(supra) by noting that in the said
case after the goods were initially cleared and
appropriate duty had been paid, subsequently the
price escalation was due to the increase in input
labour and other costs which was determined by the
All India Industrial Prices Indices and by the
Reserve Bank of India nominated by All India
49
Electrical Manufacturer Association. In terms of
the said direction, the court noted that
supplementary invoices were issued. It was noted
that the assessee had also paid differential price.
It is undoubtedly the case of the appellant that the
SLP carried against the said judgment has been
dismissed. We notice that this Court has given no
reasons while dismissing the SLP.
25. In India Carbon Ltd. & Ors. vs. State of
Assam 1997 (6) SCC 479 there was delay in payment
of central sale tax. The appellants were called
upon to pay interest of 24% per annum by the sale
tax authorities of the state of Assam under the Assam
Sales Tax Act. Following the judgment of the
Constitution Bench in J.K. Synthetics v. CCE (supra)
among other judgments, the court inter alia went on
to hold that there is no substantive provision in
the Central Act requiring payment of interest under
50
the Central Sales Tax Act. Though Section 9(2) was
pressed into service by the Revenue and the said
provision did refer to the power to recover interest
under the State Act noticing the absence of any power
to recover interest under the Central Act in respect
of tax due under the Central Act, the Court took the
view that interest could not be demanded from the
appellant.
CASE LAW UNDER THE INCOME TAX ACT.
26. Appellants have sought to derive support
from certain judgments rendered by this Court under
the Income Tax Act. In E.D. Sassoon & Co. Ltd. v.
CIT AIR 1954 SC 470, the appellant company which
was the managing agent of certain companies agreed
to transfer their agencies to two companies.
Amounts were received on formal deeds of conveyance
and transfer being executed in the year 1944. The
entire amount of the managing agency commission
51
received by the transferees were assessed by the
officers as income of the transferees for the year
1945-1946. In appeal the contention of the
transferees was accepted, in that it was found that
commission received by them should be apportioned
on the proportionate basis and they were to be
assessed on the commission earned during the period
they had worked as managing agents of the respective
companies. Proceedings were commenced against the
appellant who were transferors’ of the commission
agency in regard to the amounts of the commission
earned prior to the date of the respective
transfers. The case of the transferor inter alia
was that no part of the commission for the broken
period of 1943 was earned by them. The contract of
employment was an entire indivisible contract. The
Court had to consider the connotation of the word
“earned” which was used in Section 4 of the Income
52
Tax Act which fell for consideration. The majority
judgment inter alia held as follows:
“35. If therefore on the construction of
the Managing Agency Agreements we cannot
come to the conclusion that the Sassoons
had created any debt in their favour or
had acquired a right to receive the
payments from the Companies as at the date
of the transfers of the Managing Agencies
in favour of the transferees no income can
be said to have accrued to them. They had
no doubt rendered services as Managing
Agents of the Companies for the broken
periods. But unless and until they
completed their performance viz. the
completion of the definite period of
service of a year which was a condition
precedent to their being entitled to
receive the remuneration or commission
stipulated thereunder no debt payable by
the Companies was created in their favour
and they had no right to receive any
payment from the Companies. No
remuneration or commission could
therefore be said to have accrued to them
at the dates of the respective transfers.
40. It is no doubt true that the accrual
of income does not much later depend upon
its ascertainment or the accounts cast by
assessee. The accounts may be made up at
a much later date. That depends upon the
convenience of the assessee and also upon
the exigencies of the situation. The
amount of the income, profits or gains may
thus be ascertained later on the accounts
being made up. But when the accounts are
thus made up the income, profits or gains
53
ascertained as the result of the account
are referred back to the chargeable
accounting period during which they have
accrued or arisen and the assessee is
liable to tax in respect of the same
during that chargeable accounting
period. “The computation of the profits
whenever it may take place cannot
possibly be allowed to suspend their
accrual …”. “The quantification of the
commission is not a condition precedent
to its accrual”. (Per Ghulam Hassan, J.
in CIT v. K.R.M.T.T. Thiagaraja
Chetty and Co. [24 ITR 525 at p. 534] See
also Isaac Holden and Sons,
Ltd. v. Commissioners of Inland
Revenue[12 TC 768], and Commissioners of
Inland Revenue v. Newcastle Breweries
Ltd.[12 TC 927] What has however got to
be determined is whether the income,
profits or gains accrued to the assessee
and in order that the same may accrue to
him it is necessary that he must have
acquired a right to receive the same or
that a right to the income, profits or
gains has become vested in him though its
valuation may be postponed or though its
materialisation may depend on the
contingency that the making up of the
accounts would show income, profits or
gains. The argument that the income,
profits or gains are embedded in the sale
proceeds as and when received by the
Company also does not help the
transferees, because the Managing Agents
have no share or interest in the sale
proceeds received as such. They are not
co-sharers with the Company and no part
of the sale proceeds belongs to them. Nor
is there any ground for saying that the
Company are the trustees for the business
54
or any of the assets for the Managing
Agents. The Managing Agents cannot
therefore be said to have acquired a right
to receive any commission unless and
until the accounts are made up at the end
of the year, the net profits ascertained
and the amount of commission due by the
Company to the Managing Agents thus
determined. (See Commissioners of Inland
Revenue v. Lebus) [(1946) 1 AER 476
(Z3)”.
55. The whole difficulty has arisen
because the High Court could not
reconcile itself to the situation that
the transferees had not worked for the
whole calendar year and yet they would be
held entitled to the whole income of the
year of account; whereas the transferors
had worked for the broken periods and yet
they would be held disentitled to any
share in the income for the year. If the
work done by the transferors as well as
the transferees during the respective
periods of the year were taken to be the
criterion the result would certainly be
anomalous. But the true test under
Section 4(1)(a) of the Income Tax Act is
not whether the transferors and the
transferees had worked for any particular
periods of the year but whether any income
had accrued to the transferors and the
transferees within the chargeable
accounting period. It is not the work done
or the services rendered by the person but
the income received or the income which
has accrued to the person within the
chargeable accounting period that is the
subject-matter of taxation. That is the
proper method of approach while
considering the taxability or otherwise
55
of income and no considerations of the
work done for broken periods or
contribution made towards the ultimate
income derived from the source of income
nor any equitable considerations can make
any difference to the position which
rests entirely on a strict interpretation
of the provisions of Section 4(1)(a) of
the Income Tax Act.”
27. In Commissioner of Income Tax, Madras v. A.
Gajapathy Naidu, Madras AIR 1964 SC 1653, a Bench
of three learned Judges had to deal with the
following factual scenario. The respondent had
entered into a contract with the government for
supplying bread. He was maintaining his accounts
on mercantile basis. Amount due was credited to his
account sometime later. The respondent
represented to the Government complaining that he
was supplying bread at a loss. Therefore,
Government directed payment of compensation for the
loss which was supplied in 1948-1949. He received
a certain sum during the year 1950-1951. This
56
amount was included by the officer in the assessment
year 1951-1952. One of the contentions of the
appellant assessee was that he had received sum in
respect of the contract which was executed in the
year 1948-1949 and therefore it could not be
included in the assessment year 1951-1952. This
Court proceeded on the basis that amount received
by way of compensation was taxable. It went on to
consider the question whether the assessee had been
assessed correctly in the year 1951-1952. This
Court allowed the appeal and took the view that the
respondent-assessee was correctly assessed in the
year 1951-1952. It referred the case of E.D.
Sassoon & Co. Ltd. v. CIT (supra) which we have
already referred to. The Court held inter alia as
follows:
“8. Under this definition accepted by this
Court, an income accrues or arises when the
assessee acquires a right to receive the
same. It is common place that there are two
57
principal methods of accounting for the
income, profits and gains of a business-,
one is the cash basis and the other, the
mercantile basis. The latter system of
accountancy "brings into credit what is due
immediately it becomes legally due and
before it is actually received; and it
brings into debit expenditure the amount
for which a legal liability has been
incurred before it is actually disbursed."
The book profits are taken for the purpose
of assessment of tax, though the credit
amount is not realized or the debit amount
is not actually disbursed. If an income
accrues within a particular year, it is
liable to be-,assessed in the succeeding
year. When does the right to receive an
amount under a contract accrue or arise to
the assessee i.e., come into existence?
That depends upon the terms of a particular
contract. No other relevant provision of
the Act has been brought to our notice-for
there is none- which provides an exception
that though an assessee does not acquire a
right to receive an income under a contract
in a particular accounting year, by some
fiction the amount received by him in a
subsequent year in connection with the
contract, though not arising out of a right
accrued to him in the earlier year, could
be related back to the earlier year and made
taxable along with the income of that year.
But that legal position is sought to be
reached by a process of reasoning found
favour with English courts. It is said that
on the basis of proper commercial
accounting practice, if a transaction
takes place in a particular year, all that
58
has accrued in respect of it, irrespective
of the year when it accrues, should belong
to the year of transaction and for the
purpose of reaching that result closed
accounts could be reopened. Whether this
principle is justified in the English law,
it has no place under the Indian Income tax
Act. When an Income-tax Officer proceeds to
include a particular income in the
assessment, he should ask himself inter
alia, two questions, namely, (i) what is
the system of accountancy adopted by the
assessee? and (ii) if it is mercantile
system of accountancy, subject to the
deemed provisions, when has the right to
receive that amount accrued? If he comes to
the conclusion that such a right accrued or
arose to the assessee in a particular
accounting year, he shall include the said
income in the assessment of the succeeding
assessment year. No power is conferred on
the Income-tax Officer under the Act, to
relate back an income that accrued or arose
in a subsequent year to another earlier
year on the ground that the said income
arose out of an earlier transaction. Nor is
the question of reopening of accounts
relevant in the matter of as certaining
when a particular income accrued or
arose. Section 34 of the Act empowers the
Income-tax Officer to assess the income
which escaped assessment or was under-
assessed in the relevant assessment year.
Subject to the provisions of the section
and following the procedure prescribed
thereunder, he can include the escaped
income and re-assess the assessee on the
basis of which the earlier assessment was
59
made. So too, under s. 35 of the Act the
officers mentioned therein can rectify
mistakes either of their own motion or when
such mistakes are brought to their notice
by a party to the proceedings. For that
purpose the correct item may be taken into
consideration in the matter of assessment.
But strictly speaking even in those cases
there is no reopening of the accounts of the
assessee, but a re-assessment is made or
the mistake is corrected on the basis of the
actual income accrued or received by the
assessee. We do not see any relevancy of the
question of reopening of accounts in
considering the question when an assessee
acquired a right to receive an amount.
The Court also held inter alia as follows:
“9……We would prefer to base our conclusion
on the ground that we cannot extend the
meaning of the word "accrue" -or "arise"
in s. 4(1)(b)(i) of the Act so as to take
in amounts received by the assessee in a
later year, though the receipt was not on
the basis of the right accrued in the
earlier year. Such amounts are in law
received by the assessee only in the year
when they are paid. We cannot apply the
English decisions in the matter of
construction of the provisions of
the Indian Act, particularly when they
have received an authoritative
interpretation from this Court…”.
60
28. In Vikrant Tyres Ltd. v. First Income Tax
Officer, Mysore 2001(3) SCC 76 under an assessment
order under the Income Tax Act, 1961 the appellant
assessee paid the tax. On his appeal being allowed
the tax was refunded. The High Court reversed the
Appellate order. On fresh demands being made the
assessee repaid the tax as assessed and demanded.
The revenue demanded payment of interest under
Section 220(2) of Income Tax Act, 1961 for the period
commencing with the refund of the tax. This Court
allowed the appeal filed by the assessee and took
the view that no tax could be levied or imposed by
an act of Parliament without the words “clearly
disclosing such an intention”. Finding there was
no default in payment within the time by the assessee
it was found that invocation of Section 220 was
misplaced. This Court purported to follow the
decision in V.V.S. Sugars vs. Govt. of A.P. and
61
Others 1999(4) SCC 192 (India Carbon vs. VBS
Sugar). The last judgment we would advert to under
the Income Tax Act was rendered by one among us
(Chief Justice Ranjan Gogoi) and the decision is
P.G. & W. Sawoo (P) Ltd. v. CIT & Ors. 2017(13) SCC
284. The facts of the said case in a nutshell was
as follows:
The assessee had let out its premises to the
Government. The rent was enhanced with effect from
01.9.1987. The factum of enhancement was
communicated to the assessee by letter dated
29.3.1994. The Income Tax Officer purported to
reopen the assessment for the year 1989-1990. The
Court relying upon the judgment in E.D. Sassoon &
Co. Ltd. v. CIT (Supra) inter alia held as follows:
“7. Viewed from the aforesaid
perspective, it is clear that no such
right to receive the rent accrued to the
assessee at any point of time during the
assessment year in question, inasmuch as
such enhancement though with
62
retrospective effect, was made only in
the year 1994. The contention of the
Revenue that the enhancement was with
retrospective effect, in our considered
view, does not alter the situation as
retrospectivity is with regard to the
right to receive rent with effect from an
anterior date. The right, however, came
to be vested only in the year 1994.”
29. It was accordingly found that the notice to
reopen the assessment for the assessment year
1989-1990 was without jurisdiction.
30. We are of the view that the appellants are
not justified in seeking to derive support from the
judgments rendered by this Court under the Income
Tax Act. The impact of taxing of income under the
Income Tax Act would not be apposite for considering
the question which arises in these cases which is
whether interest can be levied under Section 11AB
of the Act in respect of the amounts which are short
paid or short levied inter alia. Even it be that
for the purpose of the Income Tax Act, it is only
63
when on the basis that party agreed to escalation
in price on a date which is after the date of the
removal of goods rendering it exigible to income tax
on a later date, it would be irrelevant for the
purpose of deciding the liability to pay interest
in terms of the clear provisions of the Act.
31. Now we may advert to the judgment of this
Court in E.I.D. Parry (India) Ltd. v. CCT 2005 (4)
SCC 779. The appellant therein was a manufacturer
of sugar. The minimum price of sugarcane which they
purchased from farmers was payable immediately.
Under Clause 5A of the Sugarcane (Control) Order
1966, additional price was payable which would be
determined only at the end of the year. On the
advice of the Government the manufacturer paid the
additional price as advance at the time of purchase
from the farmers and it was subsequently adjusted
under Clause 5A. In proceedings under the Tamil
64
Nadu General Sales Tax Act 1959, the assessee showed
the turnover on the basis of minimum price and paid
tax thereon. It did not pay tax on the additional
price which has been paid but it was included in the
turnover. When the price was fixed under Clause 5A,
the appellant filed revised return and paid tax.
Interest was sought to be charged under Section
24(3) on the price fixed under Clause 5A from the
date of purchase of sugarcane till the payment of
tax. The appellants contended before this Court
that the price determined under Clause 5A would be
known only after it was determined. Only then the
same would be includable in the returns. The
advances given on advice from Government were merely
ad hoc payments and did not constitute the price.
32. Under the Tamilnadu Sales Tax Act, the
dealers were given an option to pay tax in advance
65
on the basis of monthly return. Under Section 13(1)
which provided for advance payment of tax, the tax
could be collected in advance in monthly or
prescribed instalment. The assessing authority
could provisionally determine the amount, payable
in advance and intimate the dealer to pay the tax.
Sub-section (2) of Section 13 provided that the
dealer may at his option pay tax in advance on the
basis of his actual turnover for each month or for
such other period as prescribed. Tax under this
provision was to be paid on the basis of return to
be filed by him. It was also to become due without
any notice of demand to the dealer inter alia. The
Court proceeded to take the view that in the monthly
returns, the advance which was received by the
assessee should have been included as part of the
turnover. When it came to the question relating to
liability to interest, the Court referred to Section
66
24 of the Act. Section 24(3) provided for interest.
It read as follows:
“(3) On any amount remaining unpaid after
the date specified for its payment as
referred to in sub-section (1) or in the
order permitting payment in instalments,
the dealer or person shall pay, in
addition to the amount due, interest at
one-and-half per cent per month of such
amount for the first three months of
default and at two per cent per month of
such amount for the subsequent period of
default:
Provided that if the amount
remaining unpaid is less than one hundred
rupees and the period of default is not
more than a month, no interest shall be
paid:
Provided further that where a dealer
or person has preferred an appeal or
revision against any order of assessment
or revision of assessment under this Act,
the interest payable under this
sub-section, in respect of the amount in
dispute in the appeal or revision, shall
be postponed till the disposal of the
appeal or revision, as the case may be,
and shall be calculated on the amount that
becomes due in accordance with the final
order passed on the appeal or revision as
if such amount had been specified in the
order of assessment or revision of
assessment, as the case may be.”
67
33. Thereafter, the Court in E.I.D. Parry
(India)Ltd. V. Asst. Commercial of Commercial
Taxes, Chennai held as follows:
“….Under Section 24(1) if the tax has been
assessed or has become payable under the
Act, then the payment has to be made
within the said time as may be specified
in the notice of assessment and tax under
Section 13(2) has to be paid without any
notice of demand. However, as seen above,
the tax under Section 13(2), in the
absence of any determination by the
assessing authority, is tax as per the
returns. If default is made in payment of
such tax then interest becomes payable
under the Act. In the present case, it is
an admitted position that tax as per the
monthly return had been paid within time.
It is also an admitted position that there
was no assessment, even provisional, by
the assessing authority prior to the
final assessment made after the revised
returns had been filed. Interest becomes
payable under Section 24(3) on an amount
remaining unpaid after the date specified
for its payment under sub-section (1) of
Section 24. As seen above, sub-section
(1) of Section 24 deals with an assessed
tax or tax which has become payable under
the Act. In cases covered by Section 13(2)
tax must be paid without any notice of
demand. But as stated above, under
Section 13(2) tax is to be paid “on the
basis of such returns”. Tax as per the
returns has admittedly been paid. If the
returns were incomplete or incorrect as
now claimed the assessing authority had
68
to determine the tax payable and issue a
notice of demand. In the absence of any
assessment, even provisional, and a
notice of demand no interest would be
payable under Section 24(3). …”
34. Section 24(1) incidentally provided for a
notice of assessment save as it was otherwise
provided in Section 13(2). The tax under Section
13(2) was to be paid without any notice of demand.
The Court drew support from the decision in JK
Synthetics Ltd. (supra). We may also notice the
following discussion:
“..In this respect the principles laid
down in J.K. Synthetics Ltd.
case [(1994) 4 SCC 276] fully apply even
though the provisions of the Tamil Nadu
General Sales Tax Act and the Rajasthan
Act may not be identical. The principle
to be kept in mind is, that, when the levy
of interest emanates as a statutory
consequence and such liability is a
direct consequence of non-payment of tax,
be it under Section 215 of the Income Tax
Act or under Sections 7(2)/7(2-A) read
with Section 11-B(a) of the Rajasthan
Sales Tax Act, 1954 (as discussed in the
decision of this Court in J.K. Synthetics
Ltd. case [(1994) 4 SCC 276] ) or under
Sections 13(2)/24(3) read with Rule 18(3)
under the Tamil Nadu General Sales Tax
69
Act, 1959, then such a levy is different
from the levy of interest which is
dependent on the discretion of the
assessing officer. The default arising on
non-payment of tax on an admitted
liability in the case of self-assessment
falls under Section 24(3) read with Rule
18(3) which attracts automatic levy of
interest whereas the default in filing
incomplete and incorrect return falls
under Rule 18(4) which attracts
best-judgment assessment in which the
levy of interest is based on the
adjudication by the assessing officer.
Therefore, Rule 18(3) and Rule 18(4)
operate in different spheres…”
35. We are of the view that the scheme of the
Central Excise Act and the Rules are a separate code.
Section 11A is a provision for recovery. If there
is a non-levy, non-payment, short-levy or
short-payment, the same becomes recoverable under
Section 11A. If there is any of the four
contingencies referred to in Section 11A, then
Section 11AB is attracted. The working of the
parent Act is intricately intertwined with the
rules, the scope of which we have already referred
70
to. Therefore, if the value which is declared by
way of self-assessment, by way of rule 6 and on which
the duty is paid is not the full value then under
the scheme of Section 11A read with Section 11AB and
the Rules, the assessee incurs liability for
interest when in a case where there is full value
found and it dates back to the date of removal.
36. We have noticed that in this case admittedly
that at the time goods were removed the price was
not fixed. The assessee was fully conscious of the
fact that it was subject to variation. Assessee
must be imputed with knowledge that the value it was
declaring was amenable to upward revision. The
circumstances were indeed clearly both apposite and
appropriate for the assessee to invoke the
provisions of Rule 7 and seek an order for
provisional assessment. In fact, take the example
71
of manufacturer A and manufacturer B. Both remove
goods under contracts which contain escalation
clauses. Manufacturer A invokes Rule 7. It seeks
permission for removal of goods on provisional
assessment. Though an order of final assessment
has to be passed within a period of time it is capable
of being extended without any time limit.
Manufacturer-A on the basis of upward revision of
the price with retrospective effect and
acknowledging the value to be the value as
provisionally assessed and as enhanced by the
escalation arrived at under the escalation clause
pays the duty when the escalation comes into effect
on the difference in the value under Rule 7. Apart
from payment of the differential excise duty
manufacturer A becomes also liable to pay interest
from the date when the escalation would come into
play on the arrival at the higher price having
72
retrospective operation. Manufacturer B in
identical facts clears the goods on the basis of
self-assessment even though he is fully aware that
the value of the goods which is paid is not fixed
and is amenable to upward revision. He
deliberately chooses not to go in for provisional
assessment. Thereafter, he pleads that though he
was aware that the value is not fixed and the prices
on removal was tentative and was amenable to change
since he has paid duty on the tentative value he is
not liable to pay interest on the value of the goods
on the differential duty which he is admittedly
liable to pay. Is it contemplated?
37. It was by Act No.26 of 1978 that Sections
11A, 11B and 11C were inserted in the Act. Though
it was inserted by Act 26 of 1978, it was brought
into force only in 1980. The words “levy, not paid,
short levy and erroneously refunded” were not
73
expressions which were however introduced for the
first time through Section 11A. Rule 10 of the
Central Excise Rules 1944 made under the Act as it
read was as follows:
“10. Recovery of duties not levied or not
paid, or short-levied or not paid in full
or erroneously refunded.—(1) Where any
duty has not been levied or paid or has
been short-levied or erroneously
refunded or any duty assessed has not been
paid in full, the proper officer may,
within six months from the relevant date,
serve notice on the person chargeable
with the duty which has not been levied
or paid, or which has been short-levied,
or to whom the refund has erroneously been
made, or which has not been paid in full,
requiring him to show cause why he should
not pay the amount specified in the
notice:
Provided that—
(a) where any duty has not been levied or
paid or has been short-levied or has not
been paid in full, by reason of fraud,
collusion or any wilful misstatement or
suppression of facts by such person or his
agent, or
(b) where any person or his agent,
contravenes any of the provisions of
these rules with intent to evade payment
of duty and has not paid the duty in full,
or
74
(c) where any duty has been erroneously
refunded by reason of collusion or any
wilful misstatement or suppression of
facts by such person or his agent, the
provisions of this sub-section shall, in
any of the cases referred to above, have
effect as if for the words ‘six months’,
the words ‘five years’ were substituted.
Explanation.—Where the service of the
notice is stayed by an order of a court,
the period of such stay shall be excluded
in computing the period of six months, or
five years, as the case may be.
(2) The Assistant Collector of Central
Excise shall, after considering the
representation, if any, made by the
person on whom notice is served under
sub-rule (1), determine the amount of
duty due from such person (not being in
excess of the amount specified in the
notice) and thereupon such person shall
pay the amount so determined.
(3) For the purposes of this rule,—
(i) ‘refund’ includes rebate referred to
in Rules 12 and 12-A;
(ii) ‘relevant date’ means,—
(a) in the case of excisable goods on
which duty of excise has not been levied
or paid or on which duty has been
short-levied or has not been paid in full,
the date on which the duty was required
to be paid under these rules;
(b) in the case of excisable goods on
which the value or the rate of duty has
been provisionally determined under
75
these rules, the date on which the duty
is adjusted after final determination of
the value or the rate of duty, as the case
may be;
(c) in the case of excisable goods on
which duty has been erroneously refunded,
the date of such refund.”
38. Thus, Rule 10 did provide for recovery of
duties which were not levied or not paid or short
levied or erroneously refunded. What is the
position as far as the expression short paid to be
found in Section 11A of the Act is concerned? Was
there a counterpart in Rule 10? A perusal of Rule
10 would show that the expression ‘short paid’ as
such was not used in Rule 10 as it is used in Section
11A. However, we notice that Rule 10 did
contemplate recovery of duties which was assessed
but have not been paid in full.
39. Before we proceed to pronounce on the scope
of the expression ‘short paid’ in Section 11A, we
deem it appropriate also to refer to Rules 173-B and
76
173-C of the Central Excise Rules, 1944. The
relevant provisions thereof read as follows:
“173-B. Assessee to file list of goods
for approval of the proper officer.—(1)
Every assessee shall file with the proper
officer for approval a list in such form
as the Collector may direct, in
quintuplicate, showing—
(a) the full description of — (i) all
excisable goods produced or manufactured
by him, (ii) all other goods produced or
manufactured by him and intended to be
removed from his factory, and (iii) all
the excisable goods already deposited or
likely to be deposited from time to time
without payment of duty in his warehouse;
(b) the Chapter, Heading No. and
Sub-Heading No., if any, of the Schedule
to the Central Excise Tariff Act, 1985 (5
of 1986) under which each such goods fall;
(c) the rate of duty leviable on each such
goods; and
(d) such other particulars as the
Collector may direct.
(2) The proper officer shall, after such
inquiry as he deems fit, approve the list
with such modifications as are considered
necessary and return one copy of the
approved list to the assessee who shall,
unless otherwise directed by the proper
officer, determine the duty payable on
77
the goods intended to be removed in
accordance with such list.
(2-A) All clearances shall, subject to
the provisions of Rule 173-CC, be made
only after the approval of the list by the
proper officer. If the proper officer is
of the opinion that on account of any
inquiry to be made in the matter or for
any other reason to be recorded in
writing, there is likely to be delay in
according the approval, he shall, either
on a written request made by the assessee
or on his own accord, allow such assessee
to avail himself of the procedure
prescribed under Rule 9-B for provisional
assessment of the goods.
(3) Where the assessee disputes the rate
of duty approved by the proper officer in
respect of any goods, he may, after giving
an intimation to that effect to such
officer, pay duty under protest at the
rate approved by such officer.
(4) If in the list approved by the proper
officer under sub-rule (2), any
alteration becomes necessary because of—
(a) the assessee commencing production,
manufacture or warehousing of goods not
mentioned in that list, or
(b) the assessee intending to remove from
the factory any non-excisable goods not
mentioned in that list, or
(c) a change in the rate or rates of duty
in respect of the goods mentioned in that
list or, by reason of any amendment to the
Schedule to the Central Excise Tariff
Act, 1985 (5 of 1986), a change in the
Chapter, Heading No. and Sub-Heading No.
78
the assessee shall likewise file a fresh
list or an amendment of the list already
filed for the approval of such officer in
the same manner as is provided in sub-rule
(1).
(5) When the dispute about the rate of
duty has been finalized or for any other
reasons affecting rate or rates of duty,
a modification of the rate or rates of
duty is necessitated, the proper officer
shall make such modification and inform
the assessee accordingly.
(6) The Collector may exempt by a general
order any class of assessees, who
manufacture wholly goods which, for the
time being, are exempt from paying duty,
from filing the list under sub-rule (1):
Provided that as and when duty exemption
is withdrawn or modified or no longer
applicable, the assessee shall comply
with the provisions of sub-rule (4) as if
he had filed a list earlier and the list
had been approved with ‘nil’ rate of duty.
173-C. Assessee to file price list of
goods assessable ad valorem.—(1) Every
assessee who produces, manufactures or
warehouses goods which are chargeable
with duty at a rate dependent on the value
of the goods, shall file with the proper
officer a price list, in such form and in
such manner and at such intervals as the
Collector may require, showing the price
of each of such goods and the trade
discount, if any, allowed in respect
thereof to the buyers along with such
other particulars as the Central Board of
Excise and Customs or the Collector may
specify.
79
(2) Prior approval by the proper officer
of the price list filed by an assessee
under sub- rule(1) shall be necessary
only, where the assessee—
(i) sells goods to or through a related
person as defined in Section 4 of the Act;
or
(ii) uses such goods for manufacture or
production of other goods in his factory;
or
(iii) clears such goods for free
distribution; or
(iv) clears such goods in any other manner
which does not involve sale to a
non-related person; or
(v) clears the goods of the same kind and
quality from his factories located in the
jurisdiction of different Collectors of
Central Excise or Assistant Collectors of
Central Excise; or
(vi) submits a fresh price list or an
amendment of the price list already filed
with the proper officer and which has the
effect of lowering the existing value of
the goods.
*** *** ***
(5) Subject to the provisions of Rule
173-CC, an assessee specified in sub-rule
(2) shall not clear any goods from a
factory, warehouse or other approved
place of storage unless the price list has
been approved by the proper officer. In
case the proper officer is of the opinion
that on account of any enquiry to be made
in the matter or for any other reasons to
be recorded in writing, there is likely
to be delay in according approval, he
shall either on a written request made by
the assessee or of his own accord allow
80
such assessee to avail himself of the
procedure prescribed under Rule 9-B for
provisional assessment of the goods.”
40. We have already noticed that the new Central
Excise Rules have come into force known as Central
Excise Rules 2002. Under Rule 173-B of the
erstwhile Rules, the method of assessment and
payment of tax was essentially by the assessee
filing a classification list under Rule 173-B which
inter alia was to contain the rate of duty leviable.
The Rule further contemplated approval of the said
list with any modification as may be considered
necessary. The clearance was, subject to the
provision of Rule 173-CC, to be made only after the
approval by the competent officer. Equally under
rule 173(C), the assessee, the manufacturer or
producer or one who warehoused goods chargeable with
duty on the value of goods was to file a price list.
Prior approval was necessary only in certain
81
circumstances which included sale to or through
related person as defined in Section 4 of the Act.
Under Sub-rule 5 of Section 173-C again subject to
the provisions of Rule 173CC, the assessee covered
by Rule 173C(2) could not clear any goods from a
factory, warehouse or other approved place of
storage unless the price list was approved. Under
the new dispensation namely, Excise Rule 2002, we
have noticed that assessment was based on the value
and the rate of tax as declared by the assessee.
41. In the context of Rule 173B and 173C,
questions have arisen before this Court as to the
effect of notice issued under Rule 10 of the Excise
Rules, 1944 when the approved classification was
sought to be reopened. The Assistant Collector
sought to revise the net assessable value and
recover the differential duty. A Bench of two
82
learned Judges held in Rainbow Industries (P) Ltd.
v. CCE (1994)6 SCC 563, that once the price list was
approved and acted upon this reclassification would
be effective from the date of issue of the show cause
notice. A Bench of three learned Judges in Balarpur
Industries Ltd. v. Assistant Collector of Customs
and Central Excise & Ors. (1995) Supplement 3 SCC
429, sought to confine the aforesaid judgment to the
facts of the case. Finally, the matter was
considered by a Constitution Bench in the case of
Collector of Central Excise, Baroda v. Cotspun Ltd.
reported in (1999) 7 SCC 633. This Court approved
the view taken in Rainbow Industries (supra) and it
disapproved of Balarpur Industries noticing that it
did not advert to Rule 173-B. In the course of
judgment, the Court inter alia held as follows:
“12. Rule 173-B deals with
classification lists. It entitles the
proper officer of Excise to make such
enquiry thereon as he deems fit and
83
requires him to approve the list only
thereafter, and that with such
modifications as are considered
necessary. The assessee must determine
the excise duty that is payable by him on
the goods he intends to remove in
accordance with the approved
classification list. Sub-rule (5)
provides for modification of an approved
classification list.
13. Rule 10 is a provision for recovery
of duties that have not been levied or
paid in full or part. So far as is relevant
for our purposes, it provides that where
any duty has been short-levied, the
Excise Officer may, within six months
from the relevant date, serve notice on
the assessee requiring him to show cause
why he should not pay the amount that had
been short-levied. Rule 10 does not deal
with classification lists or relate to
the reopening of approved classification
lists. That is exclusively provided for
by Rule 173-B.
14. The levy of excise duty on the basis
of an approved classification list is the
correct levy, at least until such time as
to the correctness of the approval is
questioned by the issuance to the
assessee of a show-cause notice. It is
only when the correctness of the approval
is challenged that an approved
classification list ceases to be such.
15. The levy of excise duty on the basis
of an approved classification list is not
a short levy. Differential duty cannot be
84
recovered on the ground that it is a short
levy. Rule 10 has then no application.”
(Emphasis supplied)
42. A Bench of two learned Judges in the case of
M/s. Eastland Combines, Coimbatore v. Collector of
Central Excise, Coimbatore reported in AIR 2003 SC
843 after noticing the judgment in Ballarpur
Industries, Rainbow and also noticing the change
brought about by the Finance Act 10 of 2000 in
Section 11A, proceeded to take the view that in view
of the amendment, the basis for arriving at the
conclusion that Rule 10 does not deal with
classification list or relate to the reopening of
classification list is altered and the conditions
on which Cotspun (supra) judgment was rendered in
(1999)7 SCC 633 was fundamentally altered. The view
taken in M/s. Eastland Combines, Coimbatore (supra)
came to be doubted by another Bench of two Judges.
85
Consequently, again it was referred to a Bench of
three learned Judges and the reference came to be
answered in the decision reported in ITW Signod
India Limited vs. Collector of Central Excise
reported in (2004) 3 SCC 48. Thereunder, the Court,
after referring to the 1994 Rules, Section 11A which
was introduced in the Act, the amendment which was
brought about by Section 97 of the Finance Act, 2000,
found that Section 11A, as amended by the Finance
Act, 2000 brought about a completely different
situation in the course of the judgment of the Court
held inter alia as under:
“55. Section 11-A deals with a case when
inter alia excise duty has been levied or
has been short-levied or short-paid. The
word “such” occurring after the words
“whether or not” refers to non-levy,
non-payment, short-levy or short payment
or erroneous refund. It is, therefore,
not correct to contend that the word
“such” indicates only such short-levy
which has been held to be non-existent
in Cotspun [(1999) 7 SCC 633] having
regard to Rule 173-B. Such short-levy or
non-levy may be on the basis of any
86
approval, acceptance or assessment
relating to the rate of duty on or
valuation of excisable goods. Thus, any
approval made in terms of Rule 10
(sic 173-B), in the event, any mistake
therein is detected, would also come
within the purview of the expression
“such short-levy or short payment”. Such
notice is to be served on the person
chargeable with the duty which inter alia
has been short-levied or short-paid.”
57. The procedure laid down under Rule
173-B of the Rules has specifically been
included in the Act. Furthermore, by
reason of the amended Act a provision has
been made for reopening the approved
classification lists. It is a procedural
provision, in terms whereof statutory
authorities are required to determine as
to whether the earlier classification was
correctly done or not. The said authority
upon giving an opportunity of hearing to
the parties may come to the conclusion
that decision on the approval granted
need not be reopened and even if the same
is reopened, the reasons therefor are to
be stated. As the provision of Section
11-A is a recovery provision as regards
non-levy or non-paid or short-levy or
short-paid or erroneously refunded
duties by reason of the said amendment,
Parliament had merely provided that an
approval on the basis of a classification
list inter alia in case of a short-levy
can be recovered if a finding is arrived
at that the goods had undergone a
short-levy. For the aforementioned
purpose, Section 110 of the Finance Act,
validating actions taken under Section
11-A can be taken into consideration
87
whereby and whereunder a legal fiction is
created.”
(Emphasis supplied)
43. Section 11A, thus, was held to be a recovery
provision as regards non-levy, non-paid,
short-levy, short-paid or erroneously refunded
duty. Levy of excise duty under Rule 10 of the Excise
Rules, 1944 on the basis of approved classification
list or price list was found to be correct levy. It
did not give rise to short-levy. Undoubtedly, the
amended provisions of Section 11A empowered
recovery of duty even in a case where the
classification list has been approved earlier and
it would operate from the date of removal and not
from the date on which show cause was issued.
44. In the case of N.B. Sanjana, Assistant
Collector of Central Excise, Bombay & Ors. v. The
Elphinstone Spinning and Weaving Mills Co. Ltd.;
88
1978 E.L.T. (J 399), the contention of the assessee
was that neither Rule 9 nor Rule 10A (1944 Rules)
gave power to the Revenue to raise the demand notice
involved in the said case. The demand had to be made
if at all under Rule 10 and the demand having been
made long after three months, contrary to what was
prescribed in the said Rule, the notices were
illegal and void. The court inter alia held as
follows:-
“14. We are not inclined to accept the
contention of Dr. Syed Mohammad that the
expression 'levy' in Rule 10 means actual
collection of some amount. The charging
provision Section 3(i) specifically says
"There shall be levied and collected in
such a manner as may "be prescribed the
duty of excise. It is to be noted that
Sub-section (i) uses both the expressions
"levied and collected" and that clearly
shows that the expression "levy" has not
been used, in the Act or the Rules as
meaning actual collection. Dr. Syed
Mohammad is, no doubt, well founded in his
contention that if the appellants have
power to issue notice either under Rule
10A or Rule 9(2), the fact that the notice
89
refers specifically to a particular rule,
which may not be applicable, will not make
the notice invalid on that ground as has
been held by this Court in J.K. Steel Ltd.
v. Union of India (1969) 2 SCR 418 = (AIR
1970 SC 1173).
“If the exercise of a power can be traced
to a legitimate source, the fact that the
same was purported to have been exercised
under a different power does not vitiate
the exercise of the power in question.
This is a well settled proposition of law.
In this connection reference may usefully
be made to the decisions of this Court in
B. Balakotaiah v. The Union of India:
[1958]SCR 1052 = (AIR 1958 SC 232); and
Afzal Ullah v. State of U.P. [1964]4SCR
991 = (AIR 1964 SC 264).
The Court further proceeded to held as follows:-
“18. This now takes us to the question of
proper interpretation to be placed on the
expression "short-levied" and "paid" in
Rule 10. Does the expression
"short-levied" mean that some amount
should have been levied as duty as
contended by Dr. Syed Mohammad or will
that expression cover even cases where
the assessment is of 'nil duty', as
contended by Mr. Daphtary. What is the
meaning of the word "paid" in Rule 10 ?
It is contended on behalf of the
appellants that it means "actually paid",
whereas, according to the respondents, it
means "ought to have been paid". Taken
literally, the word "paid" does mean
90
actually paid in cash. That means that a
party or an assessee must have paid some
amount of duty whatever may be the
quantum. If this literal interpretation
is placed on the expression "paid" in rule
it is needless to state that it will
support in a large measure the contention
of Dr. Syed Mohammad that Rule 10
contemplates a short-levy in the sense
that the amount which falls short of the
correct amount has been assessed and
actually paid. In our opinion, the
expression "paid" should not be read in
a vacuum and it will not be right to
construe the said word literally, which
means actually paid. That word will have
to be understood and Interpreted in the
context in which it appears in order to
discover its appropriate meaning. If this
is appreciated and the context is
considered it is apparent that there is
an ambiguity in the meaning of the word
"paid". It must be remembered that Rule
10 deals with recovery of duties or
charges short levied or erroneously
refunded. The expression "paid" has been
used to denote the starting point of
limitation of three months for the issue
of a written demand. The Act and the Rules
provide in great detail the stage at which
and the time when the excise duty is to
be paid by a party. If the literal
construction that the amount should have
been actually paid is accepted, then in
case like the present one on hand, when
no duty has been levied, the Department
will not be able to take any action under
Rule 10. Rule 10-A cannot apply when a
short-levy is made through error or
misconstruction on the part of an
officer, as such a case is specifically
91
provided by Rule 10. therefore, in our
opinion, the proper interpretation to be
placed on the expression "paid" is "ought
to have been paid". Such an
interpretation has been placed on the
expression "paid" occurring in certain
other enactments as in Gursahai Saigal v.
Commissioner of Income-tax, Punjab
[1963] 3 SCR 893 = (AIR 1963 SC 1062), and
in Allen v. Thorn Electrical Industries
Ltd. (1968) 1 QB 487. In (1963) 3 SCR 893
= (AIR 1963 SC 1062, the question arose
as follows: In certain assessment
proceedings under the Indian Income-tax
Act, 1922, an assessee was charged with
interest Under Sub-section (8) of
Section 18A of that Act Under that
Sub-section interest calculated in the
manner laid down in Sub-section (6) of
Section 18A was to be added to the tax
assessed. Sub-section 3 of
Section 18A dealt with cases of a person
who has not been assessed before and he
was required to make his own estimate of
the tax payable by him and pay
accordingly. Sub-section (3) of
Section 18A was applicable to the
assessee in that case. However, he
neither submitted any estimate nor did he
pay any advance tax. Under Sub-section
(6) of Section 18A it was provided:
“Where in any year an assessee has paid
tax Under Sub-section(2) or Sub-section
(3) on the basis of his own estimate, and
the tax so paid is less than eighty
percent of the tax determined on the
basis of regular assessment simple
interest at the rate of six per cent per
annum from the 1st day of January in the
92
financial year in which the tax was paid
up to the date of the said regular
assessment shall be payable by the
assessee upon the amount by which the
tax so paid falls short of the said
eighty percent.”
“25. We may point out that if the
contention of Dr. Syed Mohammad that in
order to constitute short-levy, some
amount should have been assessed as
payable by way of duty so as to make Rule
10 applicable, is accented the result
will be rather anomalous. For instance if
due to collusion (which means collusion
between a party and an officer of the
Department) a sum of Rs. 2/-is managed to
be assessed by way of duty when really
more than thousand times that amount is
payable and if the smaller amount of duty
so assessed has been paid, the Department
will have to take action within three
months for payment of the proper amount
of duty. On the other hand, if due to
collusion again an order of nil
assessment is passed, in which case no
duty would have been paid, according to
the appellants Rule 10A will apply. We do
not see any reason to distinguish the
above two cases one from the other. Both
are cases of collusion and if an assessee
in collusion manages to have a petty
amount of duty assessed and paid he can
effectively plead limitation of three
months under Rule 10. Whereas in the same
case of collusion where no duty has been
levied there will be no period of
limitation. In our opinion, that will not
be a proper interpretation to be placed
on Rule 10A by us. By the interpretation
placed by us on Rule 10, the position will
93
be that an assessee who has been assessed
to a smaller amount as well as an assessee
who has been assessed to nil duty will all
be put on a par and that is what is
intended by Rule 10.”
(Emphasis supplied)
45. In fact, it is to be noticed, that Section
11A which was inserted by Act 26 of 1978 is
substantially the reproduction of Rule 10 of 1944
Rules. We notice, in fact, the following answers
given by Shri Satish Aggarwal, the Minister of State
in the Ministry of Finance, as regards, the reasons
for Act 26 of 1978 by which Section 11A was
inserted:-
“Shri Amrit Nahata made a frontal attack
on clause 24 and asked, why are you going
to increase the limit with regard to short
levy from six months to five years?
Previously, there was no limit. It was
only in August 1977 that the rules were
amended and provision made in the rules
to fix a time limit in the case of fraud.
Earlier, a case could be reopened even
after 20 years in the case of fraud. In
1977 the rules prescribed a time limit of
five years in the case of fraud.
Otherwise, the period was unlimited. When
we limited the period to five years, the
Committee on Subordinate Legislation
94
recommended that instead of
incorporating such an important
provision in the rules it should find a
place in the Act itself. That is why we
have brought in this amendment to the Act.
Otherwise, since those rules were laid on
the Table of the House by implication they
were approved by the House without any
amendment. So, that is more or less the
law now. We are only incorporating it in
the Act, as recommended by the Committee
on Subordinate Legislation.”
46. It is apparently thus that Section 11A came
to be inserted.
47. Coming to Section 11AB, it came to be
inserted by Act 33 of 1996. Thereafter, it was
amended by Act 10 of 2000, Act 14 of 2001, Act 20
of 2002 and Act 49 of 2005. We have already
extracted the relevant provisions of the said
section. Section 11A must necessarily be read with
Section 11AB. This is for the reason that interest
under Section 11AB is premised upon the duty of
excise not being levied or paid or short levied,
short paid or erroneously refunded. Such duty is
95
either determined under sub-Section(2) of Section
11A or without such determination it being paid
under Section 2B of Section 11A. In any of the
circumstances, namely, non-levy, non-payment,
short-levy and short-paid, any duty has been
determined or paid as has been provided under
Section 11A, necessarily the assessee becomes
liable to pay interest from the first date of the
month succeeding the month in which duty ought to
have been paid.
48. The question which we are necessarily called
upon to decide is when price is revised upward with
retrospective effect and the excise duty on the same
is paid immediately on a future date whether
interest is payable under Section 11AB from the
first day of the month succeeding the month in which
the duty ought to have been paid under the Act. To
keep the matter in focus, the exact question is which
96
is the month in which the duty ought to have been
paid.
49. Under the Rules, goods become exigible to
duty on removal. Assessment is to be done by
assessee itself by way of self-assessment. In a case
where duty is payable on the basis of the value, the
assessee is to apply the rate of duty to the value
and pay the duty on or before the sixth day of the
month succeeding the month in which removal of the
goods takes place. Undoubtedly, if the removal takes
place in March, the payment is to be made by 31st of
March.
50. We have also noticed what happens if there
is provisional assessment. In the case of
provisional assessment, the assessee entertains a
doubt regarding the actual value or the rate of duty.
He applies and he is permitted under the order to
remove goods on a provisional assessment. The
97
assessment is thereafter finalized. When the
provisional assessment is finalized, the assessee
becomes liable however to pay interest from the
first date of the month succeeding the month for
which the amount is determined. We have no doubt
in our mind that under Rule 7(4), the expression
“succeeding the month for which such amount” is
determined refer to the month of removal of the
goods. When the provisional assessment has such
consequences, it would occasion an invidious
discrimination to place an interpretation on
Section 11AB by which those assesses who go in for
provisional assessment under Rule 7 are called upon
to pay interest upon finalization of the assessment
with reference to the date of removal in a case where
the value is fully determined as a result of
escalation clause being worked resulting in an
upward revision of prices and under Section 11AB
98
payability arises with reference to the date of
decision to grant escalation. In other words, the
law will have to be interpreted in a manner that it
is fair and equal to similarly situated group of
assessees. Legislative intention, in this regard,
also cannot be otherwise. Legislature has clearly
in Section 11AB spelt out the time with reference
to the Act and the Rules. Under Section 11AB in the
case of short levy or short payment inter alia, the
expression “month in which the duty has become
payable” under the Act and the rules must be
understood as the month in which the duty is payable
under the Rules made under the Act. Thus, if goods
are removed in the month of January ordinarily
payment must be made by the 6th of February. If the
duty is not paid by the 6th of February, Section 11AB
must be understood as mulcting the assessee with
liability to pay interest from the first day of March
99
in the example we have given. If the assessee went
in for provisional assessment under rule 7, it
becomes liable from the 1st day of the month
following the month for which the amount is
determined.
51. The expression “the month in which the duty
ought to have been paid” under this Act, when it is
read alongwith Rule 8, which declares that the duty
on the goods removed from the factory or warehouse
during a month is to be paid on the 6th day of the
following month would mean that the Legislature has
understood the expression “the month in which the
duty ought to have been paid” under the Act in the
same sense as it is declared in Rule 8.
52. In this regard it is also pertinent to notice
the finding in the order of the original authority
that perusal of the Circular dated 01/07/2004 makes
it unambiguously clear that the price was understood
100
as provisional price. This belies quite clearly
the case of the appellant that the price was final.
Could the assessee in the light of the Circular even
for a moment in the same breath contend that the
assessee was unhesitatingly ready and able to
determine the price and hence the value. We would
think that it certainly presented a situation where
the assessee should have resorted to Rule 7.
53. As we have already noted, SAIL has paid the
differential duty of Rs.142.78 crores even without
waiting for any notice under Section 11A(1). The
assessee volunteered and made payment in October
2006. We find merit in the finding by the authority
that this is a case where therefore the payment made
by the assessee is to be treated as one falling under
Section 11A(2)b). This meant also that there was
no need for determination of the duty within the
101
meaning of Section 11A(2)(a) or issuance of notice
under Section 11A.
54. It is important to notice that when we
contrast Section 11A as it was introduced with
effect from 15.11.1980 with Section 11A after
amendment by Section 97 of the Finance Act, 2000,
we find that in the later avtar of Section 11A, the
following words have been inserted: -
“Whether or not such non-levy or non-payment, short-levy or short-payment or erroneous
refund, as the case may be, was on the basis
of any approval, acceptance or assessment
relating to the rate of duty on or valuation
of excisable goods under any other provisions
of this Act or the rules made thereunder.”
No doubt, it had the effect of taking away the
basis for the decision in the case of Collector of
Central Excise, Baroda v. Cotspun Ltd. reported in
(1999) 7 SCC 633, which took the view that a levy
based on the approved classification list, is not
short-levy. But its impact goes beyond the same.
102
Power under Section 11A to recover the duty which
has not been levied or not been paid or short-levied
or short-paid will be available inter alia
irrespective of, whether the aforesaid contingency
was or was not the result of any approval, acceptance
or assessment either relating to the rate of duty
or the valuation under the Act and the Rules. Thus,
even when there has been an assessment or acceptance
in relation to the rate of duty or valuation, it does
not stand in the way of invoking power under Section
11A.
55. Rule 12 declares that every assessee is to
file monthly returns. There is no provision in the
rule which contemplates an assessment as such based
on the return by the authorities. Assessment is
self-assessment by the assessee under Rule (6).
No doubt, in the case covered by Rule 7 there is a
provisional assessment followed by a final
103
assessment. The main ingredients for
self-assessment would appear to be (1) the rate of
duty (2) valuation (3) quantity of removal.
56. Are cases of non-levy, non-payment,
short-levy and short-payment mutually exclusive?.
In other words, can it be said that in a case of
non-payment, it would not be a case of non-levy? Do
they overlap? If there is non-levy, will there by
short levy at the same time. Finally, in a case of
short levy, can there also be short payment?
57. What is levy? We have already noticed that
in the decision of this Court in N.B. Sanjana
(supra), this Court rejected the argument of the
Revenue that levy in Rule 10 means collection of some
amount. The Court went on to hold that levy has not
been used in the Act or the rules as meaning actual
collection.
104
58. In a case where goods are removed
clandestinely, there would be no levy. Equally,
there will be non-payment. Thus, a case of non-levy
can overlap with non-payment. No doubt, there can
be cases where despite full levy there can be no
payment, may be by mistake or otherwise. Equally
thus, if there is no non-levy, there can be partial
payment. That would make it a case of short payment
as the payment does not match the amount of duty
levied as per the self-assessment carried out by the
assessee. A short levy ordinarily would be a case
where out of the ingredients of assessment, namely,
(1) rate of duty, (2) valuation and (3) quantity
removed, the components all or any are incorrectly
applied. As an instance if the full rate of duty
applicable is not applied though the valuation and
the quantity is correctly arrived at, it may fall
under short-levy. In one sense it could be said
105
that there is short-payment also, as if payment
could be understood as the amount which ought to have
been paid but it has not been paid, it may be a case
of short payment. But it may be more appropriate
to put it under short levy where the deficit in
payment is essentially in terms of a short-levy.
59. We are here concerned in these cases with one
of the ingredients of assessment, namely,
valuation. There is no dispute regarding the
quantity removed. There is no issue relating to
rate of duty. The dispute is relating to the
correct value. To appreciate it better, let us take
an example of an assessee who deliberately
undervalues the goods which he removed. This
results in assessee arriving at an amount which
would not be the correct amount. He pays this
incorrectly assessed amount. Would it be a case of
106
short levy or short payment? If short- levy is to
be understood as confined to cases where the
assessment is not the full assessment, taking into
account the parameters involved correctly, namely,
rate of duty, valuation and quantity it could be
classified as a case of short levy as one of the
components of proper assessment namely, valuation
has been incorrectly arrived at. The payment in
such a case is made in terms of the incorrectly
assessed figure. The payment matches the
assessment. In fact, it is worthwhile to recall
that under Rule 10 of 1944 Rules which we have
adverted to., the expression “short-payment” is not
used. Instead the words duty has not been paid in
full, has been used. No doubt, in a case where in
law though the amount which is paid is in harmony
with the amount which is assessed, it is not the
amount which ought to have been paid by the assessee.
107
The absence of full payment of duty or short payment
has indeed also in one sense taken place. In a case
where there is an escalation clause goods are
cleared on a provisional price. Consequently, the
value is provisional. There is a subsequent
escalation with retrospective effect. It will
affect the valuation which was employed in the
self-assessment by the assessee which would
necessarily be provisional. Enhancement of the
value will date back to the dates of removal in view
of the retrospective operation. Admittedly the
liability for payment of differential duty has
arisen. Upon the true value, in a case of
retrospective escalation of price though later
agreed being received and consequential
differential duty being admittedly payable, it
would result in Section 11A read with Section 11AB
applying.
108
60. It is true that the statutory authority has
found it to be a case of short payment. In the
notice issued claiming interest it is stated there
is short levy (see page 89 Vol.II SLP paper book).
Proceeding on the basis that it is a case of short
levy, Section 11A read with Section 11AB is
attracted and the interest clock ticks from the date
as we have found namely as provided in Rule 8 read
with Section 11AB. If the concept of short payment
is stretched to include all amounts which ought to
have been paid, it may also be treated as a case of
short payment though juridically it may be true that
it may strictly fall under short levy.
61. While it may be true that interest cannot be
demanded by way of damages or compensation and it
is also further true that unless there is a
substantive provision providing for payment of
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interest in a fiscal statute, interest cannot be
demanded, we would think in the context of the Act
and the Rules in question, under Section 11AB,
particularly, when there is no dispute relating to
liability to pay the differential duty and we notice
that absence of dispute is a fair acknowledgement
of the fact that the facts of the present cases are
unlike the situation in MRF decision where the price
was fixed at the time of removal, interest is payable
as provided in Section 11AB and from the point of
time indicated therein. But in these cases, the
price was variable under the escalation clause which
was very much within the knowledge of the assessee
and the demand for interest is sustainable.
62. As far as the scope of the second explanation
of Section 11A(2)(b) is concerned, it contemplates
payment voluntarily by the assessee. It is without
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any notice being issued under Section 11A. There
is also reference to liability on the part of the
assessee to pay interest under Section 11A(2)(b),
not only on the amount which is paid within the
meaning of Section 11A(2)(b) but on any short
payment as may be determined by the excise officer.
This only means that payment can by an assessee of
any of the four amounts with which we are more
concerned namely, non-levy, non-payment,
short-levy or short-payment. Since there is no
notice under Section 11A and non-determination of
the amount as such pursuant to which the amount is
paid it may happen that there may be shortfall in
the amount which is paid by the assessee in
comparison to what the assessee is legally required
to pay. The short payment which is therefore
referred to in the second Explanation to Section
11A(2)(B) can only be the aforesaid short payment
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and it is not referring to the short payment of duty
which was originally occasioned and which is the
subject matter of Section 11A(2)(b) and Section
11AB.
63. We are of the view that the reasoning of this
Court in the order referring the cases to us (to this
Bench) that for the purpose of Section 11AB, the
expression “ought to have been paid” would mean the
time when the price was agreed upon by the seller
and the buyer does not square with our understanding
of the clear words used in Section 11AB and as the
rules proclaim otherwise and it provides for the
duty to be paid for every removal of goods on or
before the 6th day of the succeeding month.
Interpreting the words in the manner contemplated
by the Bench which referred the matter would result
in doing violence to the provisions of the Act and
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the Rules which we have interpreted. We have
already noted that when an assessee in similar
circumstances resorts to provisional assessment
upon a final determination of the value
consequently, the duty and interest dates back to
the month “for which” the duty is determined. Duty
and interest is not paid with reference to the month
in which final assessment is made. In fact, any
other interpretation placed on Rule 8 would not only
be opposed to the plain meaning of the words used
but also defeat the clear object underlining the
provisions. It may be true that the differential
duty becomes crystalised only after the escalation
is finalized under the escalation clause but it is
not a case where escalation is to have only
prospective operation. It is to have retrospective
operation admittedly. This means the value of the
goods which was only admittedly provisional at the
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time of clearing the goods is finally determined and
it is on the said differential value that admittedly
that differential duty is paid. We would think that
while the principle that the value of the goods at
the time of removal is to reign supreme, in a case
where the price is provisional and subject to
variation and when it is varied retrospectively it
will be the price even at the time of removal. The
fact that it is known, later cannot detract from the
fact, that the later discovered price would not be
value at the time of removal. Most significantly,
section 11A and section 11AB as it stood at the
relevant time did not provide read with the rules
any other point of time when the amount of duty could
be said to be payable and so equally the interest.
We would concur with the views expressed in SKF
case(supra) and International Auto (supra). We
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find no merit in the appeals. The appeals will
stand dismissed.
…………………………………CJI.
(Ranjan Gogoi)
……………………………………………J.
(Uday Umesh Lalit)
………………………………………J.
(K.M. Joseph)
New Delhi;
May 08, 2019