THE COMMISSIONER OF CUSTOMS (IMPORT),MUMBAI vs. M/S SAMARTH INDUSTRIES

2011:BHC-OS:16512-DB
Dmt 1 customs appeals 18-09 & ors
.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGNAL CIVIL JURISDICTION
CUSTOMS APPEAL NO. 18 OF 2009
The Commissioner of Customs
(Import), Mumbai. ..  Appellant..
versus
M/s. Samarth Industries. ..  Respondent.
WITH
CUSTOMS APPEAL NO. 46 OF 2008
The Commissioner of Customs
(Import), Mumbai. ..  Appellant..
versus
M/s. Abhinav Ceramics. ..  Respondent.
WITH
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 2 customs appeals 18-09 & ors
.
CUSTOMS APPEAL NO. 49 OF 2008
The Commissioner of Customs
(Import), Mumbai. ..  Appellant..
versus
M/s. Nitco Tiles Ltd.,  ..  Respondent.
WITH
CUSTOMS APPEAL NO. 50 OF 2008
The Commissioner of Customs
(Import), Mumbai. ..  Appellant..
versus
M/s. Harsh International. ..  Respondent.
..........
Mr. Pradeep S. Jetly for the Appellants in all Appeals.
Mr. V. Sridharan, Sr. Adv. with Mr. Prakash Shah and
Mr. Jas Sanghavi i/by PDS Legal for Respondents.
WITH
WRIT PETITION NO. 2143 OF 2005
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 3 customs appeals 18-09 & ors
.
Nandlal B. Surekha. .... Petitioner.
Versus
The Union of India & Ors. ....  Respondents.
Mr. V. Sridharan, Sr. Adv. with Mr. Prakash Shah and
Mr. Jas Sanghavi i/by PDS Legal for Petitioner.
Mr. A.S. Rao for Respondents.
WITH
WRIT PETITION NO. 4027 OF 2004
Shreyas Trading Co. & Anr.  .... Petitioners.
Versus
The Union of India & Ors. ....  Respondents.
Mr. D.B. Shroff, Sr. Adv. with Mr. Karl Shroff, Mr. RAK Nazam ­
Es­ Sani i/by Mr. V.P. Sawant for the Petitioners.
Mr. V.H. Kantharia for Respondents.
.....
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 4 customs appeals 18-09 & ors
.
    CORAM :  DR.D.Y.CHANDRACHUD &
         A. A. SAYED, JJ.
            15 DECEMBER 2011.
ORAL JUDGMENT  : (PER  DR.D.Y.CHANDRACHUD, J.)
This order will govern the Appeals and the Writ 
Petitions under Article 226, which have been heard together. 
Learned Counsel stated that the facts in all these matters and, 
the questions of law raised are similar.  Hence, we propose to 
dispose of this batch of cases by a common judgment.   For 
the sake of convenience, the facts in Customs Appeal 18 of 
2009 are discussed.
 
2. This Appeal by the Commissioner of Customs is 
against an order of the Customs Excise & Service Tax Appellate 
Tribunal dated 1 August 2007.   The Tribunal has held, inter 
alia, that no Anti­dumping duty can be levied on imports made 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 5 customs appeals 18-09 & ors
.
during the period of the expiry of a provisional anti­dumping 
levy and the levy of a final anti­dumping duty under Rule 21 
of the Customs Tariff (Identification, Assessment and Collection 
of   Anti­dumping   Duty   on   Dumped   Articles   and   for 
Determination   of   Injury)   Rules,   1995   ( “ the   Anti­Dumping  
Rules ” ).  The Appeal by the Revenue was admitted on 6 April  
2009.  The following substantial questions of law, as modified 
to elucidate the submissions urged, arise :
(1) Whether   the   CESTAT,   Mumbai   was   justified   in 
setting aside the Anti­Dumping Duty imposed with 
respect to imports made by the Respondents during 
the period between the expiry of the provisional 
anti dumping duty and the imposition of a final 
anti dumping duty; 
(2) Whether  the CESTAT, Mumbai was justified in law 
in not granting the differential Anti­Dumping Duty 
arising   out   of   final   findings   in   view   of   the 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 6 customs appeals 18-09 & ors
.
provisions of Section 9A(3) of Customs Tariff Act, 
1975;
(3) Whether  the CESTAT, Mumbai was justified in law 
in not appreciating that a provisional assessment 
under Section 18 of the Customs Act, 1962 can be 
resorted to for the purpose of levy and collection of 
Anti­Dumping Duty ;
(4) Whether  the CESTAT, Mumbai was justified in law 
in not appreciating that Section 28 of Customs Act, 
1962 can be pressed into service for collection of 
Anti­Dumping Duty ;
(5) Whether  the CESTAT, Mumbai was justified in law 
in deviating from the Order passed by the Principal 
Bench (Anti­Dumping Branch), New  Delhi of the 
Tribunal in the case of M/s. Nitco Tiles Ltd. ”  
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 7 customs appeals 18-09 & ors
.
2. The learned Counsel appearing on behalf of the 
Revenue has submitted  –  and this position is not disputed by  
learned Counsel appearing on behalf of the Respondent that 
the first question of law will be dispositive of the issues that 
arise in the appeals filed by the Revenue.  Counsel appearing 
on behalf of the Revenue states that the second question of 
law is not pressed.   As regards the third and fourth questions, 
it   is   now   common   ground   between   Counsel   appearing   on 
behalf of the Revenue and Counsel appearing  on behalf of the 
Respondents that in view of the provisions of Section 9A(8) of 
the Customs Tariff Act, 1975, the view which has been taken 
by the Tribunal is unsustainable.  Sub­section (8) of Section 9A 
was substituted with effect from 1 January 1995 by the Finance 
Act (No.2), 2009 to provide that the provisions of the Customs 
Act,  1962  and  the   Rules  and  Regulations made  thereunder 
including those relating to the date for the determination of 
the   rate   of   duty,   assessment,   non­levy,   short   levy,   refunds, 
interests, appeals, offences and penalties shall, as far as may be, 
apply to the duty chargeable under the Section as they apply 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 8 customs appeals 18-09 & ors
.
in relation to the duty leviable under that Act.   In view of the 
amended provisions of Section 9A (8), the third and fourth 
questions would have to be answered in the negative.   The 
fifth question of law is consequential and relates to the first.  
3. On 6 August 2001 a public notice was issued by 
the Designated Authority initiating proceedings in regard to the 
import of Vitrified/Porcelain tiles originating in or exported 
from the People ’ s Republic of China and the United Arab  
Emirates.  The Designated Authority issued preliminary findings 
on 3 December 2001.  Following the preliminary findings, the 
Union Government imposed by a notification dated 2 May 2002 
a provisional anti­dumping duty under Section 9A(2) of the 
Customs Tariff Act read with Rules 13 and 20 of the Anti­
dumping Rules.   The Designated Authority rendered its final 
findings on 4 February 2003 and while concluding that an 
injury   had   resulted,   recommended   the   imposition   of   anti­
dumping duty.  The Union Government issued a notification on 
1 May 2003 imposing a final anti­dumping duty from the date 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 9 customs appeals 18-09 & ors
.
of the imposition of the provisional anti­dumping duty i.e. 2 
May 2002.  The question before the Court is as to whether the 
Central Government was within its jurisdiction in imposing a 
final anti­dumping duty between 2 November 2002 and 30 April 
2003.   This, according to the Respondents, is the gap period 
when the provisional duty had come to an end and until a 
final notification was issued by the Union Government on 1 
May 2003.
4. The principal issue which falls for determination in 
these proceedings is whether the levy of a final anti­dumping 
duty will cover the entire period from the date of the issuance 
of  the provisional anti­dumping  duty  as contended by  the 
Revenue or whether, as the Respondents submit, no duty can 
be levied for the period after the expiry of the imposition of 
the provisional duty until the final   anti­dumping duty has 
taken effect.
5. The   Customs   Tariff   Act,   1975   ( “ the   Act ” )   was  
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 10 customs appeals 18-09 & ors
.
amended by substituting Sections 9, 9A and 9B by the Customs 
(Amendment) Ordinance, 1994.   The Ordinance came into force 
on 1 January 1995.  The Ordinance was replaced by an Act.  
6. Sub­section (1) of Section 9A provides for an anti­
dumping duty on dumped articles.     Under the provision, 
where any article is exported from any country or territory to 
India at less than its normal value, then, upon the importation 
of such article in India, the Central Government is empowered 
by a notification in the Official Gazette, to impose an  anti­
dumping duty not exceeding the margin of dumping in relation 
to such article.  The expression  ‘ margin of dumping ’  is defined  
in Explanation (a) to mean the difference between the export 
price and the normal value of the article.   Bereft of detail, the 
export price in relation to an article means the price of the 
article exported from the exporting country.     The  ‘ normal  
value ’  means the comparable price in the ordinary course of  
trade for a similar article when meant for consumption in the 
exporting country.
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 11 customs appeals 18-09 & ors
.
7. Sub­section (2) of Section 9A empowers the Central 
Government to impose an anti­dumping duty on the basis of a 
provisional estimate of the normal value and the margin of 
dumping pending a final determination in accordance with the 
provisions of the section.   Sub­section (2) of Section 9A is as 
follows:
“ (2) The   Central   Government   may,   pending   the 
determination in accordance with the provisions of 
this section and the rules made thereunder of the 
normal   value   and   the   margin   of   dumping   in 
relation to any article, impose on the importation 
of such article into India an anti­dumping duty on 
the basis of a provisional estimate of such value 
and margin and if such anti­dumping duty exceeds 
the margin as so determined :­
(a) the   Central   Government   shall,   having 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 12 customs appeals 18-09 & ors
.
regard to such determination and as soon as 
may be after such determination, reduce such 
anti­dumping duty; and
(b) refund shall be made of so much of the 
anti­dumping duty which has been collected 
as is in excess of the anti­dumping duty as so 
reduced. ”
8. Under sub­section (3) of Section 9A, the Central 
Government is empowered by a notification in the Gazette to 
levy an anti­dumping duty retrospectively even from a date 
prior to the imposition of the anti­dumping duty under sub­
section (2) but not beyond the ninety days from the date of the 
notification where in the opinion of the Central Government 
two conditions are satisfied :
“ (i) there is a history of dumping which caused 
injury or that the importer was, or should have 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 13 customs appeals 18-09 & ors
.
been, aware that the exporter practices dumping 
and that such dumping would cause injury; and
(ii) the injury is caused by massive dumping of 
an article imported in a relatively short time which 
in   the   light   of   the   timing   and  the   volume   of 
imported article dumped and other circumstances is 
likely to seriously undermine the remedial effect of 
the anti­dumping duty liable to be levied. ”
9. Under   sub­section   (5),   the   anti­dumping   duty 
imposed unless revoked earlier, ceases to have effect on the 
expiry of five years from the date of imposition.   Sub­section 
(6) of Section 9A stipulates that the margin of dumping is to 
be ascertained and determined by the Central Government 
after such inquiry as it may consider necessary.  The Central 
Government is empowered to make rules for the purpose of 
the section.  The Rules may provide for the manner in which 
articles liable to be subject to anti­dumping duty may be 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 14 customs appeals 18-09 & ors
.
identified,  the  manner   in  which  the  export   price  and  the 
normal value of and the margin of dumping in relation to such 
articles   may   be   determined   and   for   the   assessment   and 
collection of anti­dumping duty.     As now substituted, sub­
section (8) of Section 9A provides that the provisions of the 
Customs Act and the Rules and Regulations made thereunder 
shall, as far as may be, apply to the duty chargeable under the 
Section as they apply in relation to the duty leviable under 
that Act.
10. In exercise of the powers conferred by Section 9A, 
the Union Government notified with effect from 1 January 
1995,   the     Customs   Tariff   (Identification,   Assessment   and 
Collection of Anti­dumping Duty on Dumped Articles and for 
Determination of Injury) Rules, 1995.  A Designated Authority is 
constituted by Rule 3.  Under Rule 4 the Designated Authority 
is, inter alia, vested with the duty (i) to investigate as to the 
existence, degree and effect of any alleged dumping in relation 
to import of any article;  (ii) to identify the articles liable for 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 15 customs appeals 18-09 & ors
.
anti­dumping  duty;    (iii)  to  submit  findings,  provisional  or 
otherwise, to the Central Government inter alia as regards the 
normal value, export price and the margin of dumping and as 
regards the injury or threat of injury to an industry established 
in India or material retardation to the establishment of an 
industry in India consequent upon the import of the article; 
(iv) to recommend the amount of anti­dumping duty equal to 
the margin of dumping or less, which if levied, would remove 
the   injury   to   the   domestic   industry   and   the   date   of 
commencement of such duty; and (v) to review the need for 
continuance of  anti­dumping  duty.     Under  Rule 12,   the 
Designated Authority has to render, in appropriate cases, a 
preliminary finding regarding export price, normal value and 
margin of dumping, and in respect of imports from specified 
countries, to also record a further finding regarding injury  to 
the domestic industry.     Rule 13 provides for the levy of 
provisional duty.   Under that Rule, the Central Government 
may on the basis of the preliminary findings recorded by  the 
Designated Authority, impose a provisional duty not exceeding 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 16 customs appeals 18-09 & ors
.
the margin of dumping.   Under the first proviso to Rule 13, no 
such duty can be imposed   before the expiry of sixty days 
from the date of a public notice issued by the   Designated 
Authority   regarding   its   decision   to   initiate   investigations. 
Under the Second proviso to Rule 13, the provisional duty is to 
remain in force only for a period not exceeding six months 
which   can   upon   the   request   of   exporters   representing   a 
significant percentage of the trade involved be extended to 
nine months.  Rule 17 empowers  the Designated Authority to 
issue final findings within one year  from the date of initiation 
of an investigation.   The Designated Authority is required to 
determine as to whether the article under investigation is being 
dumped in India.  The final finding determines :
(i) the export price, normal value and the margin of 
dumping of the article;
(ii) whether the import of the article in India,  in the 
case of imports from specified countries, causes or 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 17 customs appeals 18-09 & ors
.
threatens material injury to any industry established 
in India or materially retards the establishment of 
any industry in India;
(iii) a   causal   link,   where   applicable,   between   the 
dumped imports and injury; and
(iv) whether a retrospective levy is called for and if so, 
the reasons therefor and the date of commencement 
of such retrospective levy.
The Central Government is empowered in  its discretion to 
extend the aforesaid period of one year by six months.   
11. Under Rule 18, the Central Government is, within 
three months from the date of publication of final findings by 
the Designated Authority, empowered to impose by notification 
in the Official Gazette, an anti­dumping duty, upon importation 
in   India   of   the   article   covered   by   the   final   finding,   not 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 18 customs appeals 18-09 & ors
.
exceeding the margin of dumping determined under Rule 17. 
Under sub­rule (4) of Rule 18, if the final finding of   the 
Designated   Authority   is   negative   that   is   contrary   to   the 
evidence on the basis of which the investigation was initiated, 
the Central Government is under an obligation to withdraw the 
provisional   duty   imposed   within   forty­five   days   of   the 
publication  of final findings.   
12. The controversy in the present case turns upon the 
interpretation of Rule 20 and it would, therefore, be necessary 
to extract the provision in its entirety.
“ 20. Commencement of duty.­ (1) The anti­dumping 
duty levied under rule 13 and rule 19 shall take 
effect from the date of its publication in the Official 
Gazette.
(2) Notwithstanding anything contained in sub­
rule (1) ­
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 19 customs appeals 18-09 & ors
.
(a) where a provisional duty has been levied and 
where the designated authority has recorded 
a   final   finding   of   injury   or   where   the 
designated   authority   has   recorded   a   final 
finding   of   threat   of   injury   and   a   further 
finding that the effect of dumped imports in 
the absence of provisional duty would have 
led to injury, the anti­dumping duty may be 
levied   from   the   date   of   imposition   of 
provisional duty; 
(b) in   the   circumstances   referred   to   in   sub­
section (3) of section 9A of the Act, the anti­
dumping duty may be levied retrospectively 
from the date commencing ninety days prior 
to the imposition of such provisional duty;
Provided   that   no   duty   shall   be   levied 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 20 customs appeals 18-09 & ors
.
retrospectively   on   imports   entered   for   home 
consumption before initiation of the investigation;
Provided further that in the cases of violation 
of price undertaking referred to in sub­rule (6) of 
rule 15, no duty shall be levied retrospectively on 
the   imports   which   have   entered   for   home 
consumption before the violation of the terms of 
such undertaking.
[Provided also that notwithstanding anything 
contained   in   the   foregoing   proviso,   in   case   of 
violation of such undertaking, the provisional duty 
shall be deemed to have been levied from the date 
of violation of the undertaking or such date as the 
Central Government may specify in each case.] ”
Rule 21  provides for  refund of  duty  and  is  as 
follows : 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 21 customs appeals 18-09 & ors
.
“ 21.   Refund of duty. ­ (1) If the anti­dumping 
duty imposed by the Central Government on  the 
basis   of   the   final   findings   of   the   investigation 
conducted by the designated authority is higher 
than   the   provisional   duty   already   imposed   and 
collected,   the   differential   shall   not   be   collected 
from the importer.
(2) if, the anti­dumping duty fixed after the 
conclusion of the investigation is lower than the 
provisional duty already imposed and collected, the 
difference shall be refunded to the importer.
(3) If the provisional duty imposed by the 
Central   Government   is   withdrawn   in   accordance 
with the provisions of sub­rule (4) of rule 18, the 
provisional duty already imposed and collected, if 
any, shall be refunded to the importer. ”
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 22 customs appeals 18-09 & ors
.
13. On behalf of the Appellants, it has been submitted 
by learned Counsel that :
(i) The issue which arises before the Court is not res 
integra but is covered by a decision of a Division 
Bench of the Kerala High Court in Commissioner of 
1
Customs vs. Akash Trading Co.  ; 
(ii) Under sub­section (2) of Section 9A the Central 
Government   is   empowered,   pending   the 
determination in accordance with the provisions of 
the Section of the normal value and the margin of 
dumping to impose an anti­dumping duty on the 
basis of a provisional estimate of such value and 
margin ;
(iii) Under Rule 13 which provides for the levy of a 
1 2010 (253) E.L.T. 734 (Ker.)
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 23 customs appeals 18-09 & ors
.
provisional   duty,   the   Central   Government   is 
empowered to impose a provisional duty on the 
basis of the preliminary findings recorded by  the 
Designated   Authority,   albeit   for   a   period   of   six 
months;
(iv) Upon the publication of the final findings by  the 
Designated Authority, the Central Government may 
impose an anti­dumping duty not exceeding the 
margin of dumping as determined under Rule 17;
(v) Both,   the   provisional   duty   and   the   final   anti­
dumping duty, take effect from the publication in 
the Official Gazette under Rule 20 (1);
(vi) However,  Rule  20(2)  which overrides sub­rule (1) 
stipulates that in certain circumstances the anti­
dumping duty may be levied from the date of the 
imposition   of   the   provisional   duty.     Once   the 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 24 customs appeals 18-09 & ors
.
conditions which are spelt out in Rule 20(2)(a) are 
fulfilled,   the   date   of   commencement   of   the 
definitive anti­dumping duty has to be the date of 
imposition of the provisional anti­dumping duty and 
the definitive duty will remain in force for a period 
of five years.     The definitive anti­dumping duty 
would cover the period of five years commencing 
from the provisional anti­dumping duty without any 
break  or  hiatus.   Any  other   construction  would 
defeat   the   object   and   purpose   of   imposing   a 
definitive anti­dumping duty after investigation has 
found   that   the   statutory   requirements   for   the 
imposition have been duly fulfilled.
(vii) In   the   present   case,   there   is   a   finding   by   the 
Designated   Authority   that   the   conditions   which 
have   been   provided   for   in   Rule   20(2)(a)   were 
fulfilled.  Hence, the levy of the final anti­dumping 
duty   would   take   effect   from   the   date   of   the 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 25 customs appeals 18-09 & ors
.
imposition of the provisional duty and would cover 
the entire period without any break.   
14. On the other hand, it has been urged on behalf of 
the Respondents that :
(i) Rule 20(2)(a) should be interpreted in the light of 
the WTO agreement particularly clause 10.2 thereof 
since   the   object   of   enacting   the   provisions   of 
Section   9A   was   to   enforce   the   obligations   cast 
upon   India   as   a   member   of   the   World   Trade 
Organisation;
(ii) Even if there is a deviation in the language used 
in   the   rules   from   the   words   of   the   WTO 
agreement, if one of the meanings of Rule 20(2)(a) 
is consistent with the WTO agreement, that must 
be preferred;
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 26 customs appeals 18-09 & ors
.
(iii) The word  “ levied ”  in the context of Rule 20(2)(a)  
means the period for which the provisional duty 
was imposed and collected;
(iv) On the date when the imports took place, there 
was no liability to pay provisional duty because the 
period of six months had expired.  The final duty 
has   been   imposed   later   and   is,   therefore, 
retrospective.     Subordinate legislation cannot be 
retrospective unless the statute under which it is 
enacted authorises retrospectivity.  If a construction 
which   does   not   make   a   subordinate   legislation 
retrospective is available, that must be preferred;
(v) When the Act was enacted, Parliament had before 
it both, the provisions of the Ordinance and the 
Rules which were brought into force on 1 January 
1995.  Consequently, Parliament must be attributed 
with an intent to enforce the obligations contained 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 27 customs appeals 18-09 & ors
.
in the WTO agreement;
(vi) The expression  “ pending ”  in Section 9A(2) refers to  
the condition for the exercise of the power and not 
the duration for which a provisional duty can be 
imposed;
(vii) Alternatively,   it   has   been   urged   that   if   the 
contention   which   is   urged   on   behalf   of   the 
Revenue   is   accepted,   that   would   result   in   a 
situation where the definitive anti­dumping duty is 
rendered retrospective.   The Customs Tariff  Act, 
1975   does   not   authorise   the   imposition   of   a 
retrospective duty which must, therefore, be held to 
be ultra vires.  (This submission has been urged in 
support of the Petitions under Article 226).
The rival submissions now fall for determination.
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 28 customs appeals 18-09 & ors
.
15. Under Sub­section (1) of Section 9A of the Customs 
Tariff Act, 1975 Parliament empowered the Central Government 
to impose anti­dumping duty not exceeding the margin of 
dumping on an article exported into India by an exporting 
country at less than its normal value.   I n  sub­section (2) of 
Section 9A Parliament made a provision empowering the Union 
Government to impose an  anti­dumping duty on a provisional 
estimate of the normal value and the margin of dumping.  The 
duty under sub­section (2) of Section 9A is an interim measure 
because it is to be enforced pending the determination in 
accordance with the provisions of the Section.  The imposition 
of a duty under Section 9A (2) is on a provisional estimate.  A 
provisional estimate is a tentative evaluation which gives way 
to and merges in a final determination.   The duty under 
Section 9A (2) is pending the ultimate determination.   An 
enabling   provision   is   made   by   Parliament   authorising   the 
Central Government to impose a duty under Section 9A (2) to 
protect the public interest which the statute protects, till a final 
determination is made.   The enabling provision covers the 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 29 customs appeals 18-09 & ors
.
period   until   the   determination   in   accordance   with   the 
provisions of the Section is made.   Sub­section (3) of Section 
9A authorises the levy of an  anti­dumping duty even from a 
date prior to the imposition of an  anti­dumping duty under 
sub­section (2) but not beyond ninety days from the date of 
the notification under that sub­section.  The duty under sub­
section (3) is understood by Parliament to be   retrospective 
because   Parliament   has   authorised   imposition   of   the   duty, 
subject to the fulfilment of the requirements of sub­section (3), 
from a date even prior to the imposition of a provisional  anti­
dumping duty under sub­section (2).  At this stage, what merits 
emphasis is the legal position that while enacting Section 9A 
Parliament   expressly   contemplated   the   imposition   of   (i)   A 
provisional  anti­dumping duty which would be levied pending 
the final determination;  and (ii) The imposition of a definitive 
final  anti­dumping duty.   
16. The Anti­dumping Rules have been framed by the 
Central Government under the statutory authority conferred by 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 30 customs appeals 18-09 & ors
.
sub­section (6) of Section 9A.  Under sub­section (6) the Rules 
are framed for the purpose of the section.  Without prejudice 
to the generality of that provision  the Rules may provide for 
the manner in which articles liable to  anti­dumping duty may 
be identified, the manner in which the export price and the 
normal value  and the margin of dumping may be determined 
and for the assessment and collection of   the anti­dumping 
duty.   Section 9B however provides an overriding stipulation 
in that   notwithstanding anything contained in Section 9 or 
Section   9A,   the   Central   Government   shall   not   levy   any 
countervailing duty or anti­dumping duty under sub­section (1) 
on   the  import   of   any   articles  into   India   from  a   member 
country of the WTO   or from a country with whom the 
Government has a most favoured nation agreement unless in 
accordance with the Rules made under sub­section  (2)    a 
determination is made that import of an article into India 
causes   or   threatens   a   material   injury   to   any   established 
industry in India or materially retards establishment of industry 
in   India.     Similarly,   the   Central   Government   cannot   levy 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 31 customs appeals 18-09 & ors
.
countervailing  duty or an anti­dumping duty under sub­section 
(2) of Section 9A on the import of an article from specified 
countries unless in accordance with the Rules a preliminary 
finding had been made  of dumping and consequent injury to 
domestic industry and a further determination has also been 
made  that a duty is necessary to prevent injury being caused 
during the investigation.   
17. The relevant provisions of the Act including those 
of Section 9A were enacted in order to fulfill the obligations 
which were cast upon India as a member of the WTO and 
pursuant   to   the   Uruguay   Round   of   Multilateral   trade 
negotiations.  The Statement of objects and reasons adverts to 
the background in which the Legislation came to be enacted. 
The   Statement   of   objects   and   reasons   accompanying   the 
introduction of the Bill in Parliament provided that the Final 
Act,   embodying   the   results   of   the   Uruguay   Round   of 
Multilateral   Trade   Negotiations,   contains,   inter   alia   new 
agreements   on   anti­dumping,   subsidies   and   countervailing 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 32 customs appeals 18-09 & ors
.
measures.   Member  countries were required to ensure the 
conformity   of   their   laws,   regulations   and   administrative 
procedures with those provided in the Final Act.  India having 
acceded to join the World Trade Organisation with effect from 
1 January 1995, the Union Government was required to align 
its laws relating to countervailing duty and anti­dumping duty 
with the provisions contained in the Final Act.  Some of the 
changes which were introduced in the Customs Tariff Act, 1975 
and brought through the Ordinance included the levy of anti­
dumping and countervailing duties retrospectively in specified 
circumstances.  Such duties would cease to operate five years 
after the date of imposition unless reviewed before their expiry.
18. In addressing the task of statutory interpretation, 
certain important precepts have to be borne in mind by the 
Court.  Where legislation is enacted by Parliament to enable 
the Union Government to give effect to its obligations under 
an   International   convention,   the   language   used   in   the 
enactment  should  be construed, to  the  extent  that  this  is 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 33 customs appeals 18-09 & ors
.
possible,   in   the   sense   in   which   it   has   been   used   in   the 
international convention which the enactment seeks to enforce 
if the words of the enactment are reasonably capable of such a 
construction.   Lord Diplock, speaking for House of Lords in 
1

the Eschersheim   enunciated the principle which  under the 
common law  must govern, thus : 
“ As   the   Act   was   passed   to   enable   Her 
Majesty ’ s   Government   to   give   effect   to   the  
obligations   in   international   law   which   it   would 
assume on ratifying the Convention to which it was 
a signatory, the rule of statutory construction laid 
down   in   Saloman   v.   Customs   and   Excise 
Commissioners [1967] 2 Q.B. 116 and Post Office v. 
Estuary Radio Ltd. [1968] 2 Q.B. 740 is applicable. 
If there be any difference between the language of 
the   statutory   provision   and   that   of   the 
corresponding   provision   of   the   Convention,   the 
1 1976 WLR 430
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 34 customs appeals 18-09 & ors
.
statutory language should be construed in the same 
sense as that of the Convention if the words of the 
statute   are   reasonably   capable   of   bearing   that 
meaning. 
...............
Accordingly if the language used in the English list 
is capable of more than one meaning that meaning 
is   to   be   preferred   that   is   consistent   with   the 
language used to describe the corresponding claim 
in the Scottish list. ”
Under Article 51 (c) of the Constitution which forms part of 
the Directive Principles, the State shall endeavour to foster 
respect for international  law  and treaty  obligations in  the 
dealings of organised peoples with one another.   When the 
State seeks to enforce an international agreement by enacting 
legislation on the subject, the Court must of course give a 
contextual meaning to the language used.   Even as a matter 
of first principle, as noted in the judgment of Justice Bhagwati 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 35 customs appeals 18-09 & ors
.
1

in  Union of India v. Sakalchand Himatlal Sheth  , the words 
used in a statute cannot be read in isolation;  their colour and 
content are derived from their context.     While placing a 
contextual   interpretation   on   the   words   used,   the   Court 
nonetheless has a duty to fulfill the primary task which is to 
construe the meaning of the language used by Parliament in a 
statute.   The Court when it construes the terms of a statutory 
enactment is bound to give effect to the meaning of the words 
used by Parliament.   Where Parliament has made a departure 
from the language used in an International Convention, the 
Court which has to elucidate the meaning of the words used 
by Parliament cannot ignore the content and meaning of those 
words.   
19. The agreement on implementation of Article 6 of 
the General Agreement on Tariffs and Trade, 1994 provides that 
an anti­dumping measure shall be applied only under the 
circumstances   provided   in   Article   6   and   pursuant   to   the 
1 (1977) 4 SCC 193
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 36 customs appeals 18-09 & ors
.
investigation initiated and  conducted in accordance with the 
provisions   of   the   agreement.     Article   2   provides   for   the 
determination of dumping;  Article 3 provides for determination 
of injury;   Article 5 provides for the initiation and subsequent 
investigation; and  Article 7 provides for provisional measures. 
Article 7.1 stipulates that provisional measures may be applied 
only if (i) an investigation has been initiated following which a 
public notice giving affected parties an opportunity to submit 
their   information   and   evidence   has   been   issued;     (ii)   a 
preliminary   affirmative   determination   has   been   made   of 
dumping and of subsequent injury to the domestic industry 
and   (iii)   the   authorities   concerned   judge   such   measures 
necessary   to   prevent   injury   being   caused   during   the 
investigation.  Under Article 7.2  provisional measures may take 
the form of a provisional duty or, preferably, a security equal to 
the amount of the anti­dumping duty provisionally estimated, 
being not greater than the provisionally estimated margin of 
dumping.     Under Article 7.4 the application of provisional 
measures is to be limited to as short a period as possible, not 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 37 customs appeals 18-09 & ors
.
exceeding four months or, upon the request of the exporters 
representing a significant percentage of the trade involved, not 
exceeding six months and nine months respectively.   Article 10 
is titled  ‘ retroactivity ’ .  Article 10.2 provides that where a final  
determination of injury (but not of a threat thereof or of a 
material retardation of the establishment of an industry) is 
made or, in the case of a final determination of a threat of 
injury, where the effect of the dumped imports would, in the 
absence   of   the   provisional   measures,   have   led   to   a 
determination of injury  “ anti­dumping duties may be levied  
retroactively for the period for which provisional measures, if 
any, have been applied. ”    Article 10.3 provides that if the  
definitive anti­dumping duty is higher than the provisional 
duty paid or payable, or the amount estimated for the purpose 
of the security, the difference shall not be collected.
20. Parliament   in   India   enacted   Section   9A(2)   to 
provide for the imposition of an anti­dumping duty on the 
basis of a provisional estimate of the normal value and the 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 38 customs appeals 18-09 & ors
.
margin of dumping, pending a determination in accordance 
with the provisions of the section.   Rule 13 empowers the 
Central   Government   to   impose   a   provisional   duty   not 
exceeding   the   margin   of   dumping   on   the   basis   of   the 
preliminary   findings   recorded   by   the   Designated   Authority. 
Under the second proviso to Rule 13, the provisional duty is to 
remain in force  only for a period not exceeding six months 
which can be extended by the Union Government to nine 
months on a request of the exporters representing a significant 
percentage of    the trade.   Once a final finding has been 
recorded   by   the   Designated   Authority,   under   Rule   17,   the 
Central Government is empowered under Rule 18 to impose 
anti­dumping   duty   not   exceeding   the   margin   of   dumping 
within three months of the date of publication of final findings 
by the designated authority.   While under sub­rule (1) of Rule 
20 it is stipulated that anti­dumping duty shall take effect from 
the date of its publication in the Official Gazette, sub­rule (2) 
contains a non­obstante provision and which overrides sub­rule 
(1).   Under clause (a) of sub­rule (2) the anti­dumping duty 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 39 customs appeals 18-09 & ors
.
may be levied from the date of imposition of provisional duty 
in a situation where a provisional duty has been levied and 
where the designated authority has recorded a final finding of 
injury or where the designated authority has recorded a final 
finding of threat of injury and a further finding that the effect 
of dumped imports in the absence of provisional duty would 
have led to injury.   
21. The   construction   which   has   been   suggested   on 
behalf of the Respondents would lead to a manifest absurdity. 
The clear meaning of Rule 20(2)(a) is to authorise the levy of 
the anti­dumping duty from the date of the imposition of 
provisional duty.   This follows a finding by the Designated 
Authority either that there has been an injury or a finding of a 
threat of injury coupled with the finding that in the absence of 
a provisional duty, the dumped imports would have caused an 
injury.   Once the levy of an anti­dumping duty under Rule 
20(2)(a) relates back to the date of the imposition of provisional 
duty, there would be no reason or justification to hold that the 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 40 customs appeals 18-09 & ors
.
levy of the anti­dumping duty must sustain a break during the 
period between the expiry of the provisional   duty and the 
issuance of a notification imposing a final anti­dumping duty. 
If this construction were to be adopted, imports which were 
made during the period between the expiry of the provisional 
duty and the levy of the final anti­dumping duty would go 
unchecked   notwithstanding   the   fact   that   the   Designated 
Authority has found, upon investigation, injury or a threat of 
injury coupled with a further finding that in the absence of 
provisional duty, the dumped imports could have led to an 
injury.  Such a construction would militate against the object 
and purpose underlying the conferment of   power upon the 
Union Government under Section 9A to impose an   anti­
dumping duty not exceeding the margin of dumping.
22. The submission which has been urged on behalf of 
the Respondents is that clause (a) of sub­rule (2) of Rule 20 
begins with the words  “ where a provisional duty has been  
levied ” .   Learned Counsel submitted that the word  “ levied ”  
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 41 customs appeals 18-09 & ors
.
in Rule 20(2)(a) must mean a levy which is imposed and 
collected and not merely a levy which is imposed.   On this 
foundation it was urged that since no levy has been collected 
during the gap period following the expiry of the provisional 
levy, a provisional duty has not been levied within the meaning 
of Rule 20(2)(a) and hence the anti­dumping duty cannot cover 
the gap period.     We are unable to accept the submission. 
The word  “ levy ”  must receive a construction consistent with  
the context in which it is used.   Rule 4(1)(d) for instance 
authorises the Designated Authority to recommend the amount 
of  anti­dumping duty equal to the margin of dumping or less, 
which if levied, would remove the injury to the domestic 
industry, and the date of the commencement of the duty.  The 
marginal note to Rule 13 speaks of levy of provisional duty 
while the substantive part empowers the Central Government 
on the basis of the preliminary findings of the Designated 
Authority   to   impose   a   provisional   duty   not   exceeding   the 
margin of dumping.  Rule 18 which again speaks of levy of 
duty, authorises the Central Government upon the publication 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 42 customs appeals 18-09 & ors
.
of final findings by the Designated Authority to impose an 
anti­dumping duty.   When Rule 20(2)(a) refers to a situation 
where  “ a provisional duty has been levied ”  the rule adverts to  
the levy under sub­section (2) of Section 9A read with Rule 13. 
Sub­section (2) of Section 9A refers to the imposition of an 
anti­dumping duty on the basis of a provisional estimate of the 
normal value and the margin of dumping.   Under Rule 13, the 
Central   Government   can   impose   a   provisional   duty   not 
exceeding the margin of dumping.  In this context, when Rule 
20(2)(a)  speaks of the levy of the  anti­dumping duty from the 
date of the imposition of a provisional duty, the rule refers to 
the date with effect from which   the provisional duty was 
imposed.  The initial words of clause (a) only require that the 
provisional duty ought to have been levied before the  anti­
dumping duty may be levied from the date of the imposition 
of a provisional duty.  The fact that the provisional duty had 
come to an end upon the expiry of a period of six months 
makes no difference to the provisions of Rule 20(2)(a) for the 
simple reason that the  anti­dumping duty, once the conditions 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 43 customs appeals 18-09 & ors
.
specified in the rule are fulfilled, relates back to the date of 
the imposition of the provisional duty.
23. Under Rule 20 if the  anti­dumping duty which is 
imposed by the Central Government on the basis of the final 
findings   of   the   Designated   Authority   is   higher   than   the 
provisional duty already imposed and collected, the differential 
is not to be collected from the importer.  However, if the  anti­
dumping   duty   is   lower   than   the   provisional   duty   already 
imposed and collected, the differential is to be refunded to the 
importer.       Rule   21   has   carefully   used   the   expression 
“ provisional duty already imposed and collected ”  something  
which   is   not   present   in   Rule   20(2)(a).     Consequently,   in 
interpreting the provisions of Rule 20(2)(a), the Court must be 
guided by the normal and ordinary meaning of the words used 
which is that the  anti­dumping duty may be levied from the 
date from which the provisional duty was imposed.  
24. Learned   Counsel   appearing   on   behalf   of 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 44 customs appeals 18-09 & ors
.
Respondents   sought   to   place   reliance   on   a   decision   of   a 
Division Bench of this Court in Krishnakant Sakharam Ghag vs. 
1
  Union of India    .    In that case it was contended on behalf of 
the Petitioner that the provisions of Section 12 of the Central 
Excise Act, 1944 did not empower the Central Government to 
import the recovery provisions contained in Customs Act, 1962. 
Section 12 provided that the Central Government may by a 
notification in the Gazette declare that any of the provisions of 
the Customs Act, 1962 relating to the levy of an exemption 
from customs duty shall be applicable with such modifications 
and alterations as are considered necessary in regard to the 
like matters in respect of duties imposed under Section 3.  In 
that context, the Division Bench held that the natural meaning 
of the word  ‘ levy ’  is to collect and even judicially the word  
‘ levy ’   has   been   construed   to   mean   the   determination   of  
liability as well as the collection of tax.   The Division Bench, 
therefore, rejected the contention of the Petitioner there that 
when   Section   12   of   the  Excise  Act   empowers  the  Central 
1 2006 (206) E.L.T. 1117 (Bom.)
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 45 customs appeals 18-09 & ors
.
Government to apply the provisions of the Customs Act, 1962 
relating to levy, this should not include provisions for recovery 
or collection of tax.   The decision of the Division Bench in 
fact emphasises that the meaning of a statutory term must 
receive meaning in the context in which the words are used. 
In the context in which the words are used in Rule 20(2)(a), 
an   anti­dumping   duty   can   be   levied   from   the   date   of 
imposition of a provisional duty where the provisional duty has 
been levied, subject to the fulfilment of the other requirements. 
‘ Where a provisional duty has been levied ’  reflects a situation  
where, a duty was imposed in exercise of powers conferred by 
sub­section (2) of Section 9A read with Rule 13.  
25. The argument of retrospectivity is similarly lacking 
in substance.   Sub­section (2) of Section 9A empowers the 
Central Government to impose a duty on the basis of the 
provisional estimate pending a determination in accordance 
with the provisions of the Section.     Parliament, when it 
enacted sub­section (3) of Section 9A, considered that the levy 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 46 customs appeals 18-09 & ors
.
of an anti­dumping duty, prior to the date of imposition of the 
provisional duty under sub­section (2) would be retrospective 
and, therefore, confined the duration of the imposition of such 
a duty to a period of not more than ninety days from the date 
of the notification issued under sub­section (2).  The imposition 
of an anti­dumping duty following the final finding of the 
Designated Authority, with effect from the date on which the 
provisional   duty   was   imposed,   cannot   be   regarded   as 
retrospective.     What Rule 20(2)(a) does is to empower the 
Central   Government   to   impose  an  anti­dumping  duty   with 
effect from the date of the imposition of the provisional duty. 
The final anti­dumping duty on the imposition relates back to 
the   imposition   of   the   provisional   duty.       This   cannot   be 
regarded as retrospective in nature or character.
26. During the course of the hearing, we have perused 
the judgment of the  Kerala High Court in  Commissioner of 
1
Customs vs. Akash Trading Co.  .   In that case the issue which 
1 2010 (253) E.L.T. 734 (Ker.)
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 47 customs appeals 18-09 & ors
.
was raised by the Revenue was whether the Respondent was 
liable to pay anti­dumping duty on the import of Compact 
Florescent Lamps from the Peoples Republic of China and 
Hong Kong based on a final notification issued by the Central 
Government.   A provisional anti­dumping duty was imposed 
by a notification dated 20 December 2001 under sub­section (2) 
of Section 9A read with Rules 13 and 20.  The Respondents 
had effected import after the expiry of six months from the 
date   of   the   issuance     of   the   notification   imposing   the 
provisional duty.   Demands for duty were made against the 
Respondents.  The First Appellate Authority and the Tribunal 
held   that   anti­dumping   duty   was   not   payable   by   the 
Respondents on the ground that the notification imposing a 
provisional duty had expired   by the time the imports were 
made by the Respondents.   Allowing the appeal filed by the 
Commissioner of Customs, the Division Bench of the Kerala 
High Court held as follows :­
“ Rule 20(2)(a) gives authority to the Government to  
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 48 customs appeals 18-09 & ors
.
levy anti­dumping duty with effect from the date of 
imposition of provisional duty.  In fact, in our view, 
the contention of the respondents and assumption 
of   the   Tribunal,   that   levy   under   Annexure   B 
notification is retrospective is not correct because 
provision   for   levy   of   anti­dumping   duty   with 
retrospective effect is contained in Section 9A(3) 
read   with   Rule   20(b)   of   the   Rules,   whereas 
Annexure B is issued under Section 9A(5) read with 
Rule 20(2)(a) of the Rules.  In this case, there is no 
retrospective levy because retrospective levy can be 
only for period prior to the issue of notification 
providing for provisional anti­dumping duty.  Once 
an order under Section 9A(2) is issued imposing 
duty   provisionally   then   the   question   of 
retrospectivity does not arise and only Rule 20(2)(a) 
applies which authorises the Government to levy 
anti­dumping duty from the date of introduction of 
provisional duty which is the case here.
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 49 customs appeals 18-09 & ors
.
......................
once provisional   anti­dumping duty is levied for 
any goods, any subsequent import of such goods 
will   attract   anti­dumping   duty   if   final   orders 
provide   for   levy   with   effect   from   the   date   of 
provisional order.   We are therefore of the view 
that the Tribunal went wrong in holding that anti­
dumping duty cannot be levied or collected from 
the   respondents   after   expiry   of   Annexure   A 
notification. ”
We are in respectful agreement with the view of the Kerala 
High Court.
27. For these reasons, we are of the view that the 
Appeals by the Revenue would have to be allowed.  The first 
Question of Law which has been formulated, shall accordingly 
stand answered in the negative.  The second Question of Law 
has not been pressed on behalf of the Revenue.  The Third and 
::: Downloaded on - 26/06/2024 07:31:44 :::

Dmt 50 customs appeals 18-09 & ors
.
the Fourth Questions of Law wold have to be answered in the 
negative having regard to the substituted provisions of Sub­
section (8) of Section 9A of the Customs Tariff Act, 1975.  The 
fifth Question of Law shall stand answered in terms of the 
decision   of   the   first   Question   of   Law.     The   Appeals   are, 
accordingly, allowed in these terms.  There shall be no order as 
to costs.  As far as the Writ Petitions are concerned, for the 
reasons already indicated, Sub Rule (2) of Rule 21 of the Anti­
dumping Rules is not ultra vires the provisions of Section 9A(1) 
.  Similarly, the notification dated 1 May 2003 is not ultra vires 
the provisions of Section 9A (1).     Both the Petitions shall 
therefore stand dismissed.  No order as to costs.         
(Dr. D.Y. Chandrachud, J.)
       (A. A. Sayed, J.)
::: Downloaded on - 26/06/2024 07:31:44 :::