Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7
PETITIONER:
M/S. BALLARPUR INDUSTRIES LTD.
Vs.
RESPONDENT:
THE COLLECTOR OF CUSTOMES (APPEALS), CUSTOMS HOUSE, MADRAS.
DATE OF JUDGMENT14/12/1994
BENCH:
VENKATACHALA N. (J)
BENCH:
VENKATACHALA N. (J)
SAHAI, R.M. (J)
CITATION:
1995 SCC Supl. (1) 446 JT 1995 (1) 164
1994 SCALE (5)263
ACT:
HEADNOTE:
JUDGMENT:
VENKATACHALA, J.:
1. This appeal under Section 130-E of the Customs Act,
1962 is directed against the order No.234/1986-B.2 rendered
on 10th April, 1986 by the Customs, Excise & Gold (Control)
Appellate Tribunal, New Delhi -- "the CEGAT", in CD(SB)(T)
Appeal No. 1933 of 1983 (B-2).
2. Whether there was justification for the CEGAT to
classify the article "Granite Press Roll" under Import
Tariff Item No. 68.01/16(1) of the Ist Schedule to the
Customs Tariff Act, 1975 as it stood prior to its amendment
on 28_2. 1986, as against its classification made by the
Collector (Appeals) under Import Tariff Item No. 84.31
thereof, is ’the question which needs our consideration and
decision in this appeal.
3. The appellant, a Company incorporated under the
Companies Act, 1913, has two paper manufacturing Units in
India. As ’Granite Press Roll’, which was required by the
appellant to be used as a part of the machinery in one of
its paper manufacturing Units, was not indigenously made,
the same was imported from United Kingdom by the appellant
for such use. The Granite Press Roll, so imported, is goods
or article which could be described thus:
Roll of 138" length and 22" diameter with
raised spigots, fitted by mild steel shafts
which are secured in position by means of mild
steel end-plates hand-fitted to the spigots
with mild steel nuts, the 3/8" cavity between
the steel shaft and the granite shell, having
been filled with concrete and the granite
shell being of 7.18/8" thickness and the mild
steel shall 7" thickness. Thus, it is a part
of machine made of parts of articles like
Granite, Steel and concrete.
4. Whatever be the description of the goods or article,
the Granite Press Roll, it is found by the CEGAT to be "a
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7
component pan of paper finishing machinery", its function
being to give final finish or polish to paper.
5. However, by its order under appeal, the CEGAT has
classified the said article, ’Granite Press Roll’ under
Import Tariff Item No. 68.01/16(1) as against its
classification made by the Collector (Appeals) under Import
Tariff Item No. 84.31.
6. Was the said change of classification of the article
- ’Granite Press Roll’ made by the CEGAT, uncalled for, as
was argued on behalf of the appellant by Ms. Indu Malhotra,
is the question which, now requires, our consideration.
7. As a proper consideration of the said question
becomes possible by reference to the relevant provisions in
the 1st Schedule to the Customs Tariff Act, 1975, it would
be advantageous to excerpt them at the out-set :-
"SECTION XIII
ARTICLES OF STONE, OF PLASTER, OF CEMENT, OF
ASBESTOS, OF MICA AND OF SIMILAR MATERIALS;
CERAMIC PRODUCTS; GLASS AND GLASSWARE.
CHAPTER 68;
ARTICLES OF STONE, OF PLASTER, OF CEMENT, OF
ASBESTOS.. OF MICA AND OF SIMILAR MATERIALS.
166
This Chapter does not cover:
(a) ........................
(n)
------------------------------------------------------------
Heading Sub-heading No. Rate of duty Central
No. and description (a) Standard Excise
of article (b) Preferential Tariff
areas Item.
------------------------------------------------------------
68.01/16 Articles of natural or 22F,
(ii) artificial stones, of 23C,
agglomerated natural 51.
or artificial
abrasives, of
plastering material
of cement of concrete
of asbestos, of
asbestoscement or
cellulose fibre
cement or of mica;
articles of vegetable
materials agglomerated
with mineral binders
mineral wools; expanded
mineral materials;
articles of other
mineral substances, not
elsewhere specified or
included;
(1) Not elsewhere (a) 100%
specified
(2) Grinding stones, (b) 40%
grinding wheels and
the like of natural
stone, of agglomerated
natural abrasives, and
segments or other finished
parts of such stones and
wheels but excluding hand
polishing stones,
whetstones, oil stones,
and hones."
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7
167
"SECTION XVI
MACHINERY AND MECHANICAL APPLIANCES; ELECTRICAL EQUIPMENT;
PARTS THEREOF
NOTES
1. This Section does not cover;
(a) .....................!
|
|
|
(o)
2. Subject to Note 1 to this Section, Note 1 to Chapter 84
and Note 1 to Chapter 85, parts of machiners not being parts
of the articles described in Heading No. 84.64 or parts of
the following articles falling within Heading No. 85.18/27
namely (i) insulators or insulated electric wire and the
like (ii) carbon articles used for electrical purposes, or
(iii) electrical conduit tubing and joints therefor are to
be classified according to the following rules:
(a) goods of a kind described in any of the Headings of
Chapter 84 and 85 (other than Heading Nos. 84.65 and 85.28)
are in all cases to be classified in their respective
Headings;
(b)other parts if suitable for use solely or principally
with a particular kind of machine, or with a number of
machines falling within the same Heading (including a
machine falling within Heading No. 84.59 or electrical goods
and apparatus falling within Heading no. 85.18/27) are to
be classified with the machines of that kind. However, goods
which are equally suitable for use principally with the
goods of Heading Nos. 85.13 and 85.15 are to be classified
in Heading No. 85.13;
(c) all other parts are to be classified in Heading No.
84.65 or 85.13;
" CHAPTER 84
BOILERS, MACHINERY AND MECHANICAL APPLIANCES; PARTS THEREOF
NOTES
1. This Chapter does not cover;
(a) millstones, grindstones articles falling within
Chapter 68;
(b) ................
|
|
|
(e)
168
2. ...........
|
|
|
|
5. ...........
------------------------------------------------------------
Heading Sub-heading No. Rate of duty Central
No. and description (a) Standard Excise
of article (b) Preferential Tariff
areas Item.
------------------------------------------------------------
84.01/02 .................
|
|
84.31 Machinery for making (a) 40%
or finishing cellulosic
pulp, paper or
paper-board
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7
|
|
|
.............."
-----------------------------------------------------------
CHAPTER 85
ELECTRICAL MACHINERY AND EQUIPMENT; PARTS THEREOF"
NOTES
1. This Chapter does not cover;
(a) ........................."
(underlining is ours)
8. No doubt, CEGAT has reached the conclusion that teh
article - "Granite Press Roll", falls for classification
under Chapter 68. The discussion found in CEGAT’s order
under appeal, that refers to the statutory rules of
classification of articles or goods under Tariff items of
Customs Act which formed the basis for its conclusion that
’Granite Press Roll’ has to be classified as an article
under Chapter 68, runs
"4. We have carefully considered the rival submissions. We
observe that heading 84.31 is specific for paper
making/finishing machinery but not for parts of such
machinery. The respondents have not imported paper
making/finishing machinery but only a part of such
machinery. There is no immutable rule in the Customs Tariff
that all parts of a machine must be assessed under the
heading for the machine. On the contrary, statutory Notes
1 and 2 in section XVI, Note 1 in Chapter 84 and Note 1 in
Chapter 85,which have an over-riding effect over the
headings themselves, lay down in general the order of
priority or classification of parts in the following
sequence ;-
(1) Parts made of certain materials like mineral products,
glass, ceramics, plastics etc. and parts of general use made
of base metals are to be classified in the respective
material composition heading.
(2) Subject to (1) above, parts having a
169
specific heading for themselves in Chapters 84 &
85 are to be classified under that heading.
(3) Other parts, if suitable for use solely
or principally with a particular kind of
machine are to be classified within the
heading of that machine.
(4) All other parts are to be classified in
heading No. 84.65 or 85.28."
5. The respondents are canvassing for the
course at (3) above. But that is permissible
only if the prior options at (1) and (2) above
are not available. No heading which is
specific for Granite Press Rolls, or for that
matter for parts of paper making/ finishing
machinery, has been shown to exist in the
Tariff. The course at (2) above is, therefore,
not available. The respondents argue that the
course at (1) is also not available because
the goods arc not made of stone alone but are
a composite product of stone and steel. We
find that the Rules for the interpretation of
the Customs Tariff Schedule, which are
statutory, do not permit exclusion of the
course at (1) above merely on that ground. We
reproduce below the relevant Rules :-
"2(a) .....................
(b) Any reference in a heading to a material
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7
or substance shall be taken to include a
reference to mixtures or combinations of that
material or substance with other materials or
substances. Any reference to goods of a given
material or substance shall be taken to
include a reference to goods consisting wholly
or partly of such material or substance. The
classification of goods consisting of more
than one material or substance shall be
according to the principles contained in rule
3.
3. When for any reason, goods are, prima
facie, classifiable under two or more
Headings, classification shall be effected as
follows:
(a) The Heading which provides that most
specific description shall be preferred to
Headings providing a more general description.
(b) Mixtures and composite goods which consist
of different materials or are made up of
different components and which cannot be
classified by reference to (a) shall be
classified as if they consisted of the
material or component which gives the goods
their essential character, in so far as this
criterion is applicable.
(c) When goods cannot be classified by
reference to (a) or (b), they shall be
classified under the Heading which occurs
latest among those which equally merit
consideration."
6. As already stated in the preceding
paragraph, there is no specific description
heading for Granite Press Rolls or even for
parts of paper making/finishing machinery in
general. Rule 3(a), therefore, does not apply.
The next course is to determine classification
in terms of Rule 3(b) read with Rule 2(b).
Now, in the Granite Press Roll, the functional
part is the roll made out of granite stone.
It is this part which imparts final finish to
paper. The centre shaft and end
170
plates only provide support to the roll and
enable its fitment in the paper finishing
machinery. The very name of the article
"Granitc Press Roll" is also suggestive of the
fact that it is the stone part which is the
major and the important component. We have,
therefore, no hesitation in saying that it is
the stone component which gives the goods
their essential character. As such, applying
Rules 2(b) and 3(b), the goods fall for
classification in Chapter 68 and by virtue of
Note l(a) to Chapter 84 they stand excluded
from that Chapter."
9. As is seen from Preamble to the above discussion in
para 4 of the order of CEGAT, what has made it (CEGAT) not
to classify ’Granite Press Roll’, machinery pan of paper
making or finishing, the imported article or goods under
Heading No. 84.31 in Chapter 84, is its view that there were
contrary rules in statutory Notes 1 and 2 in Section XVI,
Note 1 in Chapter 84 and Note 1 in Chapter 85 which had the
over-riding effect on the Headings themselves. Such contrary
rules which according to it had the over-riding effect over
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7
the Headings themselves arc those specified in sequence by
it in para 4 of the discussion itself as rules 1 to 4.
Again, as seen from the discussion in para 5 of the order,
CEGAT has found rules for the interpretation of Customs
Tariff Schedule being statutory, did not permit exclusion of
course at (1) above, that is, rule referred to in para 4 of
the order because that rule (1), to wit, "parts made of
certain materials like mineral products, glass, ceramics,
plastics etc. and pans of the general use made of these
metals", required classification under the respective
material composition heading. It is this assumed situation,
which has made it (CEGAT) reproduce the rules 2(b) and 3(a),
(b) and (c) requiring classification of materials or
substances, or pans of materials like mineral products,
glass, plastics etc. and parts of general use made of base
metals and apply the same to the classification of machine
pan -- ’Granite Press Roll’ under consideration, as could be
seen from the said discussion itself. Once again, as becomes
obvious from its aforesaid discussion at para 5, it is its
(CEGAT’s) assumption that rule (1) in para 4 relating to
materials and substances, given by it is applicable to
machine part (part of machinery) in Section XVI, which has
made it proceed to hold that ’Granite Press Roll’ falls in
Chapter 68 by reason of Note l(a) to Chapter 84.
10. As rightly pointed out on behalf of the, appellant
here (respondent before the CEGAT) which was not, rightly,
denied on behalf of the respondent here (appellant before
the CEGAT) that the rules referred to in the discussion
above by the CEGAT at para 4 of its order were rules which
were non-existent in statutory Notes 1 and 2 in Section XVI,
Note 1 in Chapter 84 and Note 1 in Chapter 85, although the
same were assumed to exist. When the basic rules which
formed the foundation for CEGAT to reach the conclusion that
’Granite Press Roll’ which was admittedly an imported
machine-part, was that which fell under Heading No.
68.01/16(1) and not under Heading No. 84.31, arc found not
to exist, the reasoning adopted by it in reaching that
conclusion also cannot stand. Consequently, we have to hold
that CEGAT’s conclusion reached in its order under appeal
that the imported article ’Granite Press Roll’ falls under
Tariff item in Chapter 68 is wholly wrong.
171
11. But, as rightly pointed out by CEGAT itself, the
rules which govern .the classification of machine-part like
the ’Granite Press Roll’ with which we are concerned, ought
to be the rules contained in Note 2 of Section XVI under
Chapter 84 or Chapter 85, which are already excerpted by us.
12. What, then, cannot be ignored is the requirement of
the provision in Note 2 to Section XVI, that subject to Note
1 to Section XVI, Note 1 to Chapter 84 and Note 1 to Chapter
85 parts of machine (not being excepted items) are to be
classified according to the rules given thereunder as (a),
(b) and (c). What Note 2 to Section XVI says, in other
words, is that machine parts in Section XVI, which are not
covered by articles specified in Note 1 to Section XVI, Note
1 to Chapter 84 and Note 1 to Chapter 85, are to be
classified according to rules given under Note 2 to Section
XVI itself, that is, rules (a), (b) and (c) thereof
13. Coming to Rule (a) of Note 2 to Section XVI, which is
also excerpted by us already, goods of a kind described in
any of the Headings of Chapters 84 and 85 (other than
Heading Nos. 84.65 and 85.28) are in all cases to be
classified in their respective Headings. Then, coming to
Rule (b) of Note 2 to Section XVI, which is also excerpted
by us already, other part of goods of a kind described in
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7
any of the Headings of Chapter 84, if suitable for use
solely or principally with a particular kind of machine
(described in Chapter 84) is required to be classified with
machine of that kind mentioned in Chapter 84. Therefore,
what has now to be examined is, when Heading No.
84.31 .describes the goods (article) classified thereunder
as "machinery for making or finishing cellulosic pulp, paper
or paper-board" whether the goods or article "Granite Press
Roll", which is held by CEGAT itself, to be a part or
component of paper making machinery, does warrant its
classification thereunder. In our view, when Note 2 to
Section XVI requires classification of parts of machines to
be made according to rules given thereunder and when rule
(a) thereunder requires goods (part of machine) of a kind
described in any of the Headings of Chapters 84 and 85
(other than Nos. 84.65 and 85.28) under respective Headings,
every machinery for making or finishing cellulosic pulp,
paper or paper-board, requires to be classified under
Heading 84.31. Then, coming to ’Granite Press Roll’ the
imported article under consideration, being a part of
machine of goods ’Machinery for making or finishing
cellulosic pulp. paper or paper-board’ which is suitable for
use solely or principally as machinery for finishing paper,
it requires to be classified with the machine described in
the Heading 84.31, as required by rule (b) to Note 2 of
Section XVI, inasmuch as, Granite Press Roll is described
by CEGAT itself as part of machine of paper making
machinery. Therefore, ’Granite Press Roll’, the imported
article, in our view, warrants its classification under
Chapter Heading 84.31, as held by the Collector (Appeals).
Thus, when classification of imported article - the Granite
Press Roll - ought to have been made under tariff item No.
84.31 of Chapter 84, as is held by us, CEGAT has gone wholly
wrong in classifying that article under import tariff item
No. 68.01/ 16(1) of the Ist Schedule to the Customs Tariff
Act, 1975, particularly when that article could not have
been regarded as an article of stone, as such, to become an
excepted item under Note 2 to Section XVI
172
read with Note l(a) to Chapter 84, warranting its
classification under Heading in Chapter 68 and according to
rules governing classification of materials or substances or
their parts.
14. Since ’Granite Press Roll’ is an imported article,
which is classified by us as Tariff item 84.31 of the 1st
Schedule to the Customs Tariff Act, 1975 as it stood prior
to its amendment on 28.2. 1986, the import duty payable
thereon is only 40% as provided thereunder.
15. In the result, we allow this appeal, set aside the
order of CEGAT under appeal, restore the order of the
Collector (Appeals), and direct the respondents to refund
the excess import duty collected on ’Granite Press Roll’ to
the appellant within one month from today. However, in the
facts of this appeal, no order as to costs is made.