Full Judgment Text
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PETITIONER:
KESORAM REYON (A UNIT OFM/S KESORAM INDUSTRIES LTD.)
Vs.
RESPONDENT:
THE COLLECTOR OF CUSTOMS,CALCUTTA
DATE OF JUDGMENT: 23/08/1996
BENCH:
BHARUCHA S.P. (J)
BENCH:
BHARUCHA S.P. (J)
SEN, S.C. (J)
CITATION:
JT 1996 (7) 519 1996 SCALE (6)123
ACT:
HEADNOTE:
JUDGMENT:
THE 23RD DAY OF AUGUST,1996
Present:
Hon’ble Mr.Justice S.P. Bharucha
Hon’ble Mr.Justice S.C. Sen
Mr.Dushyant Dave, Sr. Adovocate, Mr. Shahid Rizvi, Mr.Aseem
Malhotra Mr. Darshan Singh, Advocates with him for the
appellants.
Mr. M.G.Shanker Murthy and Mr.V.K.Verma, Adovocates for the
respondent.
J U D G M E N T
The following Judgment of the Court was delivered:
Kesoram Rayon (a unit of
M/s Kesoram Industries Ltd.)
V.
The Collector of Customs,
Calcutta.
J U D G M E N T
BHARUCHA.J:
This is an appeal against an order of the Customs,
Excise & Gold (Control) Appellate Tribunal. It raises a
question of some importance relating to the rate at which
Customs duty is to be levied on goods that remain in a
bonded warehouse beyond the permitted period.
The appellants imported and, on 25th May, 1984, filed a
bill of entry for 4832 bales of rayon grade wood pulp for
warehousing. The 4832 bales were warehoused on 16th June,
1984, in a private bonded warehouse of the appellants. Of
these, 4000 were cleared and we are concerned only with the
remaining 832 bales (now referred to as ’the said bales’).
The period of three months for which the said bales were
warehoused under the provisions of Section 61(1)(b) of the
Customs Act, 1962 (hereinafter referred to as ’the Act’)
came to an end on 15th September, 1984. On 8th May, 1985,
the Assistant Collector of Customs issued to the appellants
a demand notice under Section 72(1) of the Act. It recorded
that the said bales remained in the bonded warehouse
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although the period of warehousing had not been extended
beyond 15th September, 1984. The appellants had, therefore,
become liable to pay in respect of the said bales Customs
duty in the sum of Rs.6,73,885.80, countervailing duty in
the sum of Rs.1,63,657.98 and interest at the rate of 12 per
cent per annum in the sum of Rs.67,003.52 for the period
16th September, 1984, to 15th May, 1985, under the
provisions of Section 72(1)(b). Giving credit for the amount
of Rs.8,03,458.32 which had been deposited by the
appellants, the appellants were called upon to pay Rs.
1,01,88.98 plus interest after 15th May, 1985, till the date
of removal of the said bales from the bonded warehouse. If
the amount was not paid within 7 days of receipt of the
demand notice, it was recoverable in terms of the provisions
of Section 72(2), without prejudice to any other mode of
recovery. On 30th May, 1985, the appellants filed a bill of
entry for ex-bond clearance of the said bales for home
consumption. On 25th June, 1985, the appellants were served
with an order in respect of the bonded warehouse within
which the said bales were stored. The order recalled the
demand notice dated 8th May, 1985, and the deposit made by
the appellants thereunder. lt directed the Suprintendent of
the bonded warehouse to allow clearance of the said bales
after realisation of such amount as was due, It stated that
the bonded warehouse would be treated as de-licensed from
the date on which the said bales were cleared and action
regarding cancellation of the bond given by the appellant
was completed. The order concluded :
"It is clarified for removal of
doubts that the warehoused goods
which will be cleared on the basis
of the instant order will not be
cleared on ex-bond Bill of Entry as
this is not a case of clearance
under Section 68 of Customs Act,
’62 but on realisation of charges
under Section 72 ibid."
Between 29th June and 2nd July, 1985, the said bales were
removed from the boned warehouse.
On 25th May, 1984, when the bill of entry for
warehousing the said bales was filed, they were liable to
Customs duty. By virtue of an exemption notification dated
17th March, 1985, pulp derived from vegetable fibre was
exempted from the payment of Customs and additional duties.
The contention of the appellants before the authorities
below and the Tribunal was that the rate of Customs duty in
force on the date of removal of the said bales from the
bonded warehouses was the applicable rate, having regard to
the provisions of the Section 15(1)(b), and, by virtue of
the exemption notification aforementioned, no duty was
payable thereon. The Tribunal noted that the said bales were
removed from the bonded warehouse after the expiry of the
bonding period. They had not been cleared from the warehouse
under Section 68 but had been removed on the basis of the
order under Section 72. No ex-bond bill of entry for home
consumption had been filed by the appellants and no order
for clearance for home consumption had been made. Section
15(1)(b) became applicable when goods were cleared from a
warehouse under Section 68. After the expiry of the
warehousing period the said bales ceased to be warehoused
goods and were removed under the order passed under Section
72. In such a case, the applicable rate of duty was the rate
in force on the date of filing of the into-bond bill of
entry, as provided in Section 15(i)(b) read with the proviso
to Section 15(1) and Section 46. The Customs authorities had
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charged duty on the said bales at this rate under the
provisions of Section 72. Interest was also recoverable from
the appellants for storage of the said bales after expiry of
the bonding period. There was, therefore, no illegality in
the order of the Customs authorities and the appeal was
dismissed.
Section 2 of the said Act is its definition section.
Under sub-section (43), "warehouse" means a public warehouse
appointed under Section 57 or a private warehouse licensed
under Section 58. Under sub-section (44), "warehouse goods"
means goods deposited in a warehouse. Section 12 requires
that Customs duty shall be levied, at such rates as are
specified in the Customs Tarrif Act or any other law for the
time being in force, on goods imported into India. Section
15, insofar as is relevant, reads thus :
"SECTION 15. Date for determination
of rate of duty and tariff
valuation of imported goods. - (1)
The rate of duty and tariff
valuation, if any, applicable to
any imported goods, shall be the
rate and valuation in force,
(a) ................ ;
(b) in the case of goods cleared
from a warehouse under section
68, on the date on which the
goods are actually removed
from the warehouse;
.................................."
Section 18 deals with the provisional assessment of
duty. Sub-section (2), so far as is relevant, reads thus :
" SECTION 18. Provisional
assessment of duty, -
(1)................................
2).................................
(a)................................
(b) in the case of warehoused
goods, the proper officer may,
where the duty finally assessed is
in the excess of the duty
provisionally assessed, require the
importer to execute a bond, binding
himself in a sum equal to twice the
amount of the excess duty."
Section 46 requires the importer of goods other than
goods intended for transit or transhipment, to make entry
thereof by presenting to the proper officer a bill of entry
for home consumption or warehousing in the prescribed form.
Section 47, sub-section (1) reads thus :
"47. Clearance of goods for home
consumption. - (1) Where the proper
officer is satisfied that any goods
entered for home consumption are
not prohibited goods and the
importer has paid the import duty,
if any, assessed thereon and any
charges payable under this Act in
respect of the same, the proper
officer may make an order
permitting clearance of the goods
tor home consumption."
Chapter IX deals with warehousing. Under the terms of
Section 59 therein, the importer of goods entered for
warehousing and assessed to duty under Section 17 or Section
18 is required to execute a bond binding himself in the sum
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equal to twice the amount of the duty assessed on such goods
to observe all the provisions of the Act and the rules and
regulations in respect of such goods and to pay on or before
the date specified in the notice of demand all duties and
interest payable under Section 61 and rent and charges
claimable on account of such goods under the Act.
Section 61 reads thus :
"SECTION 61, Period for which goods
may goods may be left in the
warehouse in which they are
deposited or in any warehouse to
with they may be removed,
(a) in the case of-
(i) non-consumable stores; or
(ii) goods intended for supply to a
foreign diplomatic mission; or
(iii)goods intended for use in any
manufacturing process or other
operations in accordance with
the provisions of section 65;
(iv) goods intended for use in any
hundred per cent export
oriented undertaking; or
(v) goods which the Central
Government may, if it is
satisfied that it is necessary
or expedient so to do, by
notification in the Official
Gazette, specify for the
purposes of this clause, till
the expiry of one year.
Explanation.- For the purposes of
subclause (iv), "hundred per cent
export oriented undertaking" has
the same meaning as in Explanation
2 to sub-section (1) of section 3
of the Central Excises and Salt
Act, 1944 (t of 1944);
(b) in the case of any other
goods, till the expiry of
three months, after the date
on which the proper officer
made an order under section 60
permitting the deposit of the
goods in warehouse;
Provided that :
(i) in the case of any goods which
are likely to deteriorate, the
aforesaid period of one year
or three months, as the case
may be, may be reduced by the
Collector of Customs to such
shorter period as he may deem
fit;
(ii) in the case of any goods which
are not likely to deteriorate,
the aforesaid period of one
year or three months, as the
case may be, may, on
sufficient cause being shown,
be extended by the Collector
of Customs for a period not
exceeding six months and by
the Board for such further
period as it may deem fit;
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Provided further that when the
licence for any private warehouse
is cancelled, the owner of any
goods warehoused therein shall,
within seven days from the date on
which notice of such cancellation
is given or within such extended
period as the proper officer may
allow, remove the goods from such
warehouse to another warehouse or
clear them for home consumption or
exportation.
(2) Where any warehoused goods
remain in a warehouse beyond the
period of one year or three months
specified in clause (a) or clause
(b) of subsection (1) by reason of
the extension of the aforesaid
period or otherwise, interest at
such rate, not exceeding eighteen
per cent per annum as is for the
time being fixed by the Board,
shall be payable on the amount of
duty on the warehoused goods for
the period from the expiry of the
period of one year or, as the case
may be, three months, till the date
of the clearance of the goods from
the warehouse :
Provided that the Board may,
if it considers it necessary so to
do in the public interest, waive by
special order and under
circumstances of an exceptional
nature to be specified in such
order, the whole or part of any
interest payable under this sub-
section in respect of any
warehoused goods."
Section 62 states that all warehoused goods shall be
subject to the control of the proper officer and that no
person shall enter a warehouse or remove any good therefrom
without has permission. Section 68 reads thus :
"SECTION 68. Clearance of
warehoused goods for home
consumption. - The importer of any
warehoused goods may clear them for
home consumption if -
(a) a bill of entry for home
consumption respect of such
goods has been presented in
the prescribed form ;
(b) the import duty leviable on
such goods and all penalties,
rent, interest and other
charges payable in respect of
such goods have been paid; and
(c) an order for clearance of such
goods for come consumption has
been made by the proper
officer."
Section 71 requires that no warehoused goods shall be
taken out of a warehouse except on clearance for home
consumption or re-exportation or for removal to another
warehouse. Section 72 reads thus :-
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"SECTION 72. Goods improperly
removed from warehouse, etc. - (1)
in any of the following cases, that
is to say,-
(a) where any warehoused goods are
removed from a warehouse in
contravention of section 71 ;
(b) where any warehoused goods
have not been removed from a
warehouse at the expiration of
the period during which such
goods are permitted under
section 61 to remain in a
warehouse ;
(c) where any warehoused goods
have been taken under section
64 as samples without payment
of duty ;
(d) where any goods in respect of
which a bond has been executed
under section 59 and which
have not been cleared for home
consumption or exportation are
not duty accounted for to the
satisfaction of the proper
officer,
the proper officer may demand, and
the owner of such goods shall
forthwith pay, the full amount of
duty chargeable on account of such
goods together with all penalties,
rent, interest and other charges
payable in respect of such goods.
(2) If any owner fails tn pay any
amount demanded under sub-section
(1), the proper officer may,
without prejudice to any other
remedy, cause to be detained and
sold, after notice to the owner
(any transfer of the goods
notwithstanding) such sufficient
portion of his goods, if any, in
the warehouse, as the said officer
may select."
Learned counsel for the appellants submitted that the
said bales were liable to the rate of duty under the
provisions of Section 15(1)(b) : they had been actually
removed from a bonded warehouse and is was the date of such
actual removal which was determinative of the rate of duty
applicable to them. He drew support for his submission from
the decision of this Court in D.C.M. and Another vs. Union
of India and another, 1995 Supp.(3) SCC 223, where it was
held that a reading of Sections 15, 46 and 68 made it clear
that they provided an option tn the importer either to file
a bill of entry for home consumption straightaway (in which
case he had to pay the duty determined with reference to
that date) or to file a bill of entry for warehousing. In
the latter case, the goods were warehoused. Import duty
would be levied at the rate and on the basis of the
valuation determined in accordance with the provisions
prevailing on the date of clearance from the warehouse for
which purpose the importer mad to file a fresh bill of entry
home consumption. In other words, it was the date of filing
the bill of entry for home consumption which determined the
rate of duty in clauses (s) and (b) of Section 15. Inasmuch
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as the matter was left to the option of the importer and
also because a uniform principle was adopted by the Act,
there was no room for any legitimate grievance of
discrimination. There was no presumption that the rate of
duty always went up. It could also go down, in which case
the importer stood to gain.
Learned counsel for the appellants submitted, in the
alternative, that the rate of duty applicable to the said
bales was the rate in force on 8th May, 1985, being the date
on which the demand notice under Section 72 was issued to
the appellants.
Learned counsel for the Customs authorities submitted
that the permissible period of warehousing of the said bales
being over, Section 15(1)(b) had no application, nor was the
date of the demand notice under Section 72 relevant.
The Tribunal proceeded on the basis that no ex-bond
bill of entry for home consumption had been filed by the
appellants in the prescribed form and no order for clearance
for home consumption has been made by the proper officer on
the bill of entry. Learned counsel for the appellants
however, drew our attention to a letter dated and July,
1988, written by the Customs authorities in reply to an
inquiry by the appellants about their ex-bond bill of entry
for home consumption filed on 30th May, 1988, in respect of
the said bales. The letter state that the bill of entry
could not be traced in the Customs records but, "As per our
record, the said Bill of Entry for ex-Bond clearance for
home consumption for clearing 832 of Wood Pulp from the
Private Bonded Warehouse at Mogra was filed by you on
30.5.1985." By reason of this letter of the Customs
authorities, we proceed upon the basis that the appellants
had filed a bill of entry for home consumption on 30th May,
1985, in respect of the said bales, but there is nothing to
indicate that an order for clearance thereon had been made.
Section 61 prescribes the period for which goods may be
warehoused. They may be left in the warehouse in which they
are deposited for the period of one year if they are such
goods as are referred to in clause (a) of sub-section (1),
and for the period of three months counted from the date of
the order permitting warehousing if they are not such goods.
The first proviso to sub-section (1) contemplates the
reduction of the periods aforementioned, of one year and
three months respectively (now referred to as "the permitted
periods"), if the goods are likely to deteriorate. It also
permits, if the goods are not likely to deteriorate, an
extension of the permitted periods on sufficient cause being
shown; the Collector of Customs can extend the permitted
periods by six months and the Central Board of Excise and
Customs can do so for as long as it deems fit. By reason of
sub-section (2), interest is payable on the amount of duty
on the warehoused goods for the period from the expiry of
the permitted periods till the date of their clearance from
the warehouse, regardless of whether the goods have remained
in the warehouse beyond the permitted periods by reason of
extension of such periods otherwise.
Put briefly, so far as it is relevant for our purpose,
warehousing is permissible for only a stated period; the
period is extendible if cause for doing so is shown; and,
whether or not the permissible period has been extended,
interest on the amount of duty on the warehoused goods is
payable for the period subsequent to the permissible period
upto their clearance.
Section 72 deals with goods improperly removed from a
warehouse. Goods are improperly removed from a warehouse
under the terms of sub section (1) if they are removed
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without clearance under Section 71 (clause (a) ; if they are
taken as samples but without payment of duty (clause (c) ;
if a warehousing bond has been executed in respect of the
goods under Section 59 but they are not satisfactorily
accounted for (clause (d) ); and if they have not been
removed from the warehouse on the expiration of the
permitted period or its permitted extension (Clause (b) ).
In all such cases the Customs officer is empowered to
demand, and the importer shall pay, the full amount of duty
chargeable on the goods and interest, penalties, rent and
other charges thereon. If payment as demanded is not made,
it is recoverable by sale of other goods of the importer in
the warehouse.
Goods which are not removed from a warehouse within the
permissible period are treated as goods improperly removed
from the warehouse. Such improper removal takes place when
the goods remain in the warehouse beyond the permitted
period or its permitted extension. The importer of the goods
may be called upon to pay Customs duty on them and,
necessarily, it would be payable at the rate applicable on
the date of their deemed removal from the warehouse that is,
the date on which the permitted period or its permitted
extension came to an end.
Section 15(1)(b) applies to the case of goods cleared
under Section 68 from a warehouse upon presentation of a
bill of entry for home consumption; payment of duty,
interest, penalty, rent and other charges; and an order for
home clearance. The provisions of Section 68 and,
consequently, of Section 15(1)(b) apply only when goods have
been cleared from the warehouse within the permitted period
or its permitted extension and not when, by reason of their
remaining in the warehouse beyond the permitted period or
its permitted extension, the goods have been deemed to have
been improperly removed from the warehouse under Section 72.
The decision in the case of D.C.M. and another vs.
Union of India and another cited by learned counsel for the
appellants dealt with, and upheld, the constitutionality of
Section 15(1)(b). It did not deal with a situation where
goods continued to remain in a bonded warehouse beyond the
permitted per . It does not assist the appellants case.
The permitted period for warehousing the said bales
came to an end on 15th September, 1984, but the said bales
remained in the bonded warehouse thereafter. The said bales,
by reason of the provisions of Section 72, were deemed to
have been improperly removed from the bonded warehouse on
that day and subject to duty at the rate then in force. The
demand notice dated 8th May, 1985, called upon the
appellants to pay such duty. The order dated 25th June,
1985, pertaining to the appellants’ private bonded
warehouse, rightly made it clear that the said bales had not
been cleared therefrom on an ex-bond bill of entry under
Section 68 but under Section 72. While the appellants may
have filed an ex-bond bill of entry pertaining to the said
bales on 30th May, 1985, there is nothing on record that
suggests that clearance thereon under Section 68 was
ordered. Section 15(1)(b) has, therefore, no application.
The consequence of non-removal of warehoused good
within the permitted period or the permitted extension is,
by virtue of the terms of Section 72, certain. The date on
which it comes to end is the date relevant for determining
the rate of duty. When the duty is in fact demanded is not
relevant. The alternative submission on behalf of the
appellants must, therefore, also be rejected.
The tribunal took the view that the rate applicable to
the said bales was the rate applicable on the date the into-
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bond bill of entry in respect thereof was filed. This view
does not take into account the fact that the said bales were
permitted to be warehoused and that during the permitted
period of three months the appellants could have sought an
extension. It also does not take note of the terms of
Section 72(1)(b) : the said bales would be treated as having
been improperly removed from the bonded warehouse only when
they were not removed therefrom on the expiration of the
permitted period of three months. Since there was no change
in the rate of duty during those three months, there is no
alteration of the appellants’ liability.
The appeal is dismissed with costs.