Full Judgment Text
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PETITIONER:
UNION OF INDIA AND ANR.
Vs.
RESPONDENT:
CENTURY MANUFACTURING COMPANY LTD.
DATE OF JUDGMENT14/05/1992
BENCH:
RANGNATHAN, S.
BENCH:
RANGNATHAN, S.
RAMASWAMI, V. (J) II
YOGESHWAR DAYAL (J)
CITATION:
1992 AIR 2055 1992 SCR (3) 282
1992 SCC (3) 418 JT 1992 (3) 382
1992 SCALE (1)1200
ACT:
Central Excises and Salt Act, 1944:
Section 3(2), 4 and First Schedule-Fixation of ad
valorem rate of tariff by Central Government-Adoption of
mode of fixation having nexus with manufacture or
production-Determination of value as provided under section
4 not the only basis-Power conferred on Government Fixation
at average price-Whether unrestricted and arbitrary-Whether
violative of Article 14 of the Constitution of India.
Constitution of India, 1950:
Article 14-Power conferred on Central Government under
section 3(2) of the Central Excises and Salt Act, 1944-
Fixation of ad valorem rate of duty-With reference to
average prices-Whether arbitrary, unrestricted and violative
of.
HEADNOTE:
In exercise of its power conferred under section 3(2)
of the Central Excises and Salt Act, 1944, the Central
Government issued notifications dated 28.11.1970 and
26.7.1971 fixing the tariff value on the basis of which
excise duty was to be levied on sulphuric acid and liquid
chlorine respectively.
The Respondent-assessee challenged the fixation of the
tariff values for the abovesaid two items, by filling Writ
petitions before the High Court. The main contentions of
the assessee were that excise duty being a duty on
manufacture or production, its levy could be based on the
cost of production or manufacture or production, its levy
could be based on the cost of production or manufacture
together with any margin of profit the manufacturer may be
able to make when he sells the goods in a whole-sale market
at or near the factory gate; that the tariff value fixed
under section 3(2) of the Act could also be only on the
basis mentioned above and could not be based on the sale
price of the goods much less on a weighted average sale
price;
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and that section 3(2) gave a wide and unfettered discretion
to the Central Government to fix the value at any figure it
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chose and so section 3(2) of the Act was violative of
Article 14 of the Constitution of India, as no guidelines
have been indicated in the statute.
The High Court allowed the Writ Petitions and gave
certain directions to the Central Government. Being
aggrieved against the said judgment of the High Court, the
Revenue has preferred the present appeals.
Allowing the appeals, this Court,
Held: 1. The tariff values of sulphuric acid and
chlorine were validly fixed under the respective
notifications issued by the Central Government. Section
3(2) of the Central Excises and Salt Act, 1944 and the
notifications dated 28.11.1970 and 26.7.1971 are valid and
constitutional. [299 D, E]
2.1. The High Court’s reasoning restricts the freedom
of rate fixation under section 3(1) to the mode of
determination of value set out in section 4 and to the
manufacturing cost and profit of an individual
manufacturer-assessee before the authorities. It overlooks
that, reading ss.3(1), 3(2) and 4 together, in the light of
Bombay Tyres, it is clear that the rate of excise duty need
not necessarily be ad valorem; that, even when it is ad
valorem, the mode of determination of value outlined in
section 4 is only one of the modes available to the Central
Government which comes into operation only where the value
of any item of goods is not otherwise specified in
notifications issued under section 3(2); and that even where
the value is to be determined under section 4, it can have
any nexus with the wholesale price and is not limited to
manufacturing cost and profit. The High Court has erred in
reading ss.3(1) and (2) as being subject to the parameters
of section 4. It is clear that section 3(1) read with the
schedule is very wide and unrestricted in its language and
permits the levy of duty on any basis that has nexus with
manufacture or production. Section 3(1) comes into
operation only in cases of goods where an ad valorem duty is
set forth in the schedule but, subject only to this
restriction, this sub-section too does not carry any
limitation as to the manner in which the value is to be
fixed, much less any limitation that the value should be
determined in the same manner as under section 4. [294 C-G]
2.2. Even section 4 does not restrict the levy to
manufacturing cost
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and profit. This section read with the relevant rules only
sets out the procedure by which the assessing officer has to
determine the value in individual cases that come up before
him. Naturally, in such cases, the statute proceeds on the
basis of the position in the individual case before the
officer. Whether it be the manufacturing cost plus profit
basis or the price basis, the officer determines the value
on the facts of the individual case without taking into
account similar considerations in the case of other
manufacturers. But it would not be correct to read this
limitation into section 3(2) as well. Section 3(2) is a
general provision which gives full liberty to Central
Government to determine the value in cases where the first
schedule prescribes an ad valorem levy. Section 4 does not
control or limit the power of the Central Government to fix
rates under section 3(2). Section 4 is subject to section
3(2) and is not attracted to cases where the value is
notified under section 3(2) and not vice versa. The High
Court was, therefore, not correct in finding fault with the
Central Government for having fixed the tariff value at a
figure related to an average of the prices at which the
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goods are sold to various manufacturers. There is nothing
in the statute which precludes the Government from fixing
the tariff value in this manner. [294 G, H; 295 A-C]
Union of India v. Bombay Tyres International Ltd.,
[1984] 1 SCR 347, relied on.
3.1. While section 3(2) confers a power on the Central
Government to fix tariff values for goods at its pleasure,
unrestricted to the terms of section 4, this cannot be done
at the whim and caprice of the Government. This discretion
has to be exercised by the Government in accordance with the
crucial guideline that is inbuilt into the statute and also
illustrated by the manner in which the determination is
provided for in section 4. The statute leaves one in no
doubt that the rate of duty is to be fixed ad valorem i.e.
on the basis of the value of the goods. It cannot be
disputed that the normal indication of the value of the
goods will be its price and, that the statute intends price
to be the relevant factor is clear from the language of
section 4 under which the statute itself fixes the value for
the majority of cases. The value may be derived with
reference to the wholesale price, the retail price or the
average price at which the goods are sold by the
manufacturer concerned or even by the price at which the
goods are sold by the manufacturer concerned or even by the
price at which the goods are sold by any particular person
or place or the average price which the goods command in the
whole country or any part thereof. It can be fixed at the
285
lowest of such prices, at the highest of such prices or at
some average (mean, media, mode etc.) of such prices as the
Government may consider appropriate in the case of any
particular commodity. [295 E-H; 296 A,B]
3.2. That the weighted average so fixed exceeds the
manufacturing cost and profit of a particular manufacturer,
can be no reason for doubting its validity. Equally, there
is no acceptable logic in the High Court’s suggestion that
it should be fixed at the lowest of the prices at which the
manufacturer is able to sell his goods in the wholesale
market. To apply such a measure will restrict the fixation
of the value at figures even less than those that can be
arrived at under section 4. The whole purpose of section
3(2) is to enable the Revenue to free itself from the
shackles of section 4, inter alia, in cases where the
Government feels that the application of that section would
lead to difficulties and harassments. It cannot be said
that the tariff value has been manipulated to enhance the
rate of duty. The Central Government has the undoubted
power to enhance the rates and the validity of a
notification having such an effect is not open to challenge
even if it is done under the "guise" of fixing a tariff
value. But there is no such guise or facade in this case
and the tariff value has been fixed on the basis of relevant
criteria having a nexus to the value of the goods. [298 D-G]
Veeran v. Union of India, (1981) 8 ELT 515, Kerala and
Gwalior Rayon Silk Mfg. (Weaving) co. Ltd. v. Union of
India, (1988) 34 ELT 562 M.P., approved.
Century Spinning & Mfg. Co. v. Union, (1979) 4 ELT (J)
199, reversed.
Subbarayan v. Union of India, (1979) 4 ELT (J) 473 Mad.
and Gwalior Rayon Silk Mfg. (Weaving) Co. Ltd. v. Union of
India, (1981) 5 ELT 52 M.P., overruled.
Union of India v. Vazir Sultan Tobacco Co. Ltd., 1978
Tax LR 1824, distinguished.
Roy v. Voltas Ltd., [1973] 2 SCR 1089 and Atic
Industries v. Asst. Collector, [1975] 3 SCR 563, referred
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to.
4. The generality of section 3(2) is unrestricted and
section 3(3) only explains a few possible ways in which that
power can be, and could always
286
have been, exercised. Likewise, the scheme of ss.3 and 4
leave no doubt that section 4 is without prejudice to the
provisions of section 3 and the newly inserted section 4(3)
only makes this abundantly clear. [299 A]
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 1432
and 33 of 1984.
From the Judgment and Order dated 15/27.11.1978 of the
Bombay High Court in Special Civil Application Nos. 1066/72
and 1276 of 1972.
A.K. Ganguli, P. Parmeshwaran, Dilip Tandon and Ms. A
Subhashini for the Appellants.
C.M. Lodha, S.S. Shroff, Rajiv Shakdhar and S.A. Shroff
for the Respondent.
The Judgment of the Court was delivered by
S. RANGANATHAN, J. These two appeals under Central
Excises & Salt Act, 1944 (hereinafter referred to as ’the
Act’) raise an interesting question as to the vires and
interpretation of s.3(2) of the Act. Under that provision,
the Central Government issued notifications dated 28.11.1970
and 26.7.1971 fixing the tariff value on the basis of which
excise duty was to be levied on sulphuric acid and liquid
chlorine respectively. In respect of the former, the tariff
value fixed was Rs. 260 per metric tonne where the strength
of the acid was 93% to 99% and a proportionately lower
figure where the strength of the acid was less. The tariff
value for chlorine was fixed at Rs. 500 per metric tonne.
It is necessary to set out the provisions of sections 3
and 4 of the Act, as they stood at the relevant time, to
enable a proper understanding of the issue raised. They
read thus:
3. Duties specified in the First Schedule to be
levied
(1) There shall be levied and collected in such
manner as may be prescribed duties of excise on all
excisable goods other than salt which are produced
or manufactured in India and a duty on salt
manufactured in, or imported by land into, any part
of India as and at the rates, set forth in the
First Schedule.
287
(1A) x x x
(2) The Central Government may, by notification in
the official Gazette, fix, for the purpose of
levying the said duties, tariff values of any
articles enumerated, either specifically or under
general headings in the First Schedule as
chargeable with duty ad valorem and may alter any
tariff values the time being in force.
4. Determination of value for the purpose of duty:
Where, under this Act, any article is chargeable
with duty at a rate dependent on the value of the
article, such value shall be deemed to be -
(a) the wholesale cash price, for which an article
of the like kind and quality is sold or is capable
of being sold at the time of the removal of the
article chargeable with duty from the factory, or
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any other premises of manufacture or production for
delivery at the place of manufacture or production,
or if a wholesale market does not exist for such
article at such place, at the nearest place where
such market exists, or
(b) where such price is not ascertainable, the
price at which an article of the like kind and
quality is sold or is capable of being sold by the
manufacturer or producer or his agent, at the time
of the removal of the article chargeable with duty
from such factory or other premises for delivery at
the place of manufacture or production, or if such
article is not sold or is not capable of being sold
at such place, at any other place nearest thereto.
Explanation - In determining the price of any
article under this section, no abatement or
deduction shall be allowed except in respect of
trade discount and the amount of duty payable at
the time of the removal of the article chargeable
with duty from the factory or other premises
aforesaid."
The effect of these two sections read with the
definition in s.2(d) of, and the First Schedule to, the Act
may be summarised thus : Excise duty is charged on all goods
specified in the First Schedule to the Act. It is a duty on
such goods produced or manufactured in India. It is levied
at the
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rates specified in the First Schedule. These rates are
charged in some cases on the basis of length, area, volume
and weight but, in most cases, the rate is ad valorem i.e.
dependent on the value of the goods. We are concerned here
with the last of these modes of rate fixation where the rate
is applied to the value. Naturally, in such cases, the
crucial question is : what is the value of the goods to
which the rate is to be applied? This question is answered
in two ways. S.3(2) empowers the Central Government, in
such cases, to fix the tariff value by Gazette notifications
issued from time to time. S.4 empowers the assessing
authority to determine the vales of the excisable goods in
individual cases on the basis of the wholesale cash price
for which the goods are sold at the factory gate.
The Century Spinning and Manufacturing Co. Ltd. (the
respondent, hereinafter referred to as ’the assessee’)
challenged the fixation of the tariff values of sulphuric
acid and liquid chlorine at the amounts referred to earlier.
Its contention, developed in three steps, was this: (a) that
an excise duty being a duty on manufacture or production,
its levy can be based on the cost of production or
manufacture together with any margin of profit the
manufacturer may be able to make when he sells the goods in
a wholesale market at or near the factory gate; (b) the
tariff value fixed under S.3(2) can also be only on this
basis and cannot be based on the sale price of the goods,
much less on a weighted average sale price as in the present
case; (c) if S.3(2) were to be interpreted differently in a
wide manner, as empowering the Central Government to fix
tariff values wholly at its discretion - unfetttered by the
formula indicated in (a) above - at any figure it chooses,
the sub-section should be struck down as violative of
article 14 as there are no guidelines indicated in the
statute for fixation of such tariff value.
The Bombay High Court, in its judgment [reported as
Century Spinning & Mfg. Co. v. Union, (1979) 4 ELT (J) 199]
accepted the first two steps in the assessee’s line of
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reasoning. It, therefore, allowed the writ petitions filed
by the assessee and gave certain directions. We are
informed that a similar view as to the scope of Section 3(2)
of the Act has also been taken in Subbarayan v. Union of
India, [(1979) 4 ELT (J) 473 (Mad) and Gwalior Rayon Silk
Mfg. (Weaving) Co. Ltd. v. Union of India, (1981) 5 ELT 52
(M.P.)]. Veeran v. Union of India, [(1981) 8 ELT 515 (Ker)
and Gwalior Rayon Silk Mfg. (Weaving) Co. Ltd. v. Union of
India, (1988) 34 ELT 562 (M.P.)] take a contrary view but
these decisions were rendered after an
289
amendment of 1973 (effective from October 1975) and are,
according to the assessee, distinguishable on that ground.
The issue, being one of some importance and constant
recurrence, the Union of India has preferred these appeals.
The High Court, in the judgment under appeal has been
greatly influenced by certain observations of this Court in
Roy v. Voltas Ltd., [1973] 2 S.C.R. 1089 and Atic Industries
v. Asst. Collector, [1975] 3 S.C.R. 563 explaining the
concept and nature of an excise duty. In the former of
these cases, this Court was concerned with an attempt of the
Revenue to ignore what was clearly a wholesale transaction
because it represented only 10% of the total sales and to
levy excise duty on the basis of retail sales which covered
the major percentage of the total production. Pointing out
the error of this and, after analysing the language of s.4
of the Act the Court observed:
"Excise is a tax on the production and manufacture
of goods (see Union of India v. Delhi Cloth and
General Mills, [1963] Supp 1 SCR 586 = AIR 1963 SC
791. Sec. 4 of the Act therefore provides that the
real value should be found after deducting the
selling cost and selling profits and that the real
value can include only the manufacturing cost and
the manufacturing profit. The section makes it
clear that excise is levied only on the amount
representing the manufacturing cost plus the
manufacturing profit and the excludes post-
manufacturing cost and the profit arising from
post-manufacturing operation, namely selling
profit. The section postulates that the wholesale
price should be taken on the basis of cash payment
thus eliminating the interest involved in wholesale
price which gives credit to the wholesale buyer for
a period of time and that the price has to be fixed
for delivery at the factory gate hereby eliminating
freight, octroi and other charges involved in the
transport of the articles. As already stated it is
not necessary for attracting the operation of
section 4(a) that there should be a large number of
wholesale sales. The quantum of goods sold by a
manufacture on whole-sale basis is entirely
irrelevant. The mere fact that such sales may be
few or scanty does not alter the true position."
(Emphasis added)
290
This Court adopted the above passage and further
elucidated it in the latter case. There, the court was
concerned with an attempt of the Revenue to levy duty, not
on the basis of the wholesale sale price, but on the basis
of the price at which the wholesale purchaser sold the goods
to distributors and large consumers. In this context the
court observed that if excise were levied on the basis of
second or subsequent wholesale price, it would load the
price with a post manufacturing element, namely, the selling
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cost and selling profit of the wholesale dealer. That would
be plainly contrary to the true nature of excise as
explained in voltas case and it would also violate the
concept of the factory gate sale which is the basis of
determination of the value of the goods for the purpose of
excise.
Unfortunately, the observations of this Court in the
above cases came to be understood as laying down a general
proposition that excise duty can be levied only with
reference to a hypothetical value of the manufactured goods
comprising of its manufacturing cost and manufacturing
profit and nothing more. This conceptual error was rectified
and the correct legal position expounded in Union of India
v. Bombay Tyres International Ltd., [1984] 1 S.C.R. 347. It
is true that, by the time this decision was rendered, s.4
had undergone certain amendments. But this makes no
difference to the point at issue before us and it will be
useful to extract certain relevant passage from this
judgment:
(a) The central issue between the parties is that case
was
"whether the value of an article for the purposes
of the excise levy must be determined by reference
exclusively to the manufacturing cost and the
manufacturing profit of the manufacturer or should
be represented by the entire wholesale price
charged by the manufacturer. The wholesale price
actually charged by the manufacturer consists of
not merely his manufacturing cost and his
manufacturing profit but includes, in addition, a
whole range of expenses and an element of profit
(conveniently referred to as "post manufacturing
expenses" and "post manufacturing profit") arising
between the completion of the manufacturing process
and the point of sale by the manufacturer.
On this issue, the contention urged on behalf of the
Union of India which was accepted by the court ran on the
following lines:
291
"Shri K. Parasaran, the learned Solicitor General
of India (when these cases were heard, and now the
Attorney General of India) has strongly contended
that the value of an excisable article for the
purposes of the levy must be taken at the price
charged by the manufacturer on a wholesale
transaction, the computation being made strictly in
terms of the express provisions of the statute and,
he says, there is no warrant for confining the
value to the assessee’s manufacturing cost plus
manufacturing profit. According to him, although
excise is a levy on the manufacture of goods, it is
open to Parliament to adopt any basis for
determining the value of an excisable article, that
the measure for assessing the levy need not
correspond completely to the nature of the levy,
and no fault can be found with the measure so long
as it bears a nexus with the charge.
and the court expressed its conclusion in the following
words:
"It is apparent, therefore, that when enacting a
measure to serve as a standard for assessing the levy the
Legislature need not contour it along lines which spell out
the character of the levy itself. Viewed from this
standpoint, it is not possible to accept the contention that
because the levy of excise is a levy on goods manufactured
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or produced the value of an excisable article must be
limited to the manufacturing cost plus the manufacturing
profit. We are of opinion that a broader based standard of
reference may be adopted for the purpose of determining the
measure of the levy. Any standard which maintains a nexus
with the essential character of the levy can be regarded as
a valid basis for assessing the measure of the levy. In our
opinion the original s.4 and the new s.4 of the Central
Excises and Salt Act satisfy this test."
(b) Dealing with the old and new section 4, the Court
had this to say:
"As we have said, it was open to the Legislature
to specify the measure for assessing the levy. The
Legislature has done so. In both the old s.4 and
the new s.4, the price charged by the manufacturer
on a sale by him represents the measure. Price and
sale are related concepts, and price has a definite
connotation. The "value" of the excisable article
has to be
292
computed with reference to the price charged by the
manufacturer, the computation being made in
accordance with the terms of s.4.
A contention was raised for some of the assessees, that
the measure was to be found by reading s.3 with s.4, thus
drawing the ingredients of s.3 into the exercise. We are
enable to agree. We are concerned with s.3(1), and we find
nothing there which clothes the provision with a dual
character, a charging provision as well as a provision
defining the measure of the charge."
(c) Touching upon A.K. Roy & Anr. v. Voltas Ltd.,
[1973] 2 S.C.R. 1089 and the passage from it which we have
quoted earlier, the Court observed:
"Those observations were made when the Court was
examining the meaning of the expression "wholesale
cash price". What the Court intended to say was
that the entire cost of the article to the
manufacturer (which would include various items of
expense composing the value of the article) plus
his profit on the manufactured article (which would
have to take into account the deduction of 22%
allowed as discount) would constitute the real
value had to be arrived at after off-loading the
discount of 22%, which in fact represented the
wholesale dealer’s profit. A careful reading of
the judgment will show that there was no issue
inviting the court’s decision on the point now
raised in these cases by the assessees."
(d) As to Atic Industries Ltd. v. H.H. Dove, Asstt.
Collector of Central Excise and Ors., [1975] 3 S.C.R. the
Court, after quoting extensively from the decision, pointed
out:
"This case also does not support the case of the
assessees. When it refers to post-manufacturing
expenses and post-manufacturing profit arising from
post - manufacturing operations, it clearly intends
to refer not to the expenses and profits pertaining
to the sale transaction effected by the
manufacturer but to those pertaining to the
subsequent sale transactions effected by the
wholesale buyers in favour of other dealers."
293
If we look now at the judgment under appeal in the
light of the above clarifications, it becomes clear that it
does not state the correct law. Its basic premise is based
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on wrong interpretation of s.3(1) and s.4. It observes:
"Section 3(1) of the Central Excise and Salt Act,
1944, provides that there shall be levied and
collected duties of excise on all excisable goods
which are produced or manufactured in India at the
rates set forth in the First Schedule. The
charging section, therefore, enables levy of excise
duty on production and manufacture of goods. It
is, therefore, clear that the levy of excise must
have relation to the production or the
manufacturing cost of the goods produced by a
manufacturer. Any levy of excise which takes into
account the factors which are not connected with
the production cost and profit on goods by the
manufacturer would not be legal."
It is true that the sub-section (1) of section 3 makes
a reference to the First Schedule. But, as already pointed
out, the first schedule specifies rates based on length,
area, volume and weight in a number of cases which may not
and need not have any relation to manufacturing cost and
profit. Even where the Schedule fixes a rate ad valorem
and the value is governed by s.4, there is no restriction of
the value to manufacturing cost and profit. The High Court
observes:
"Under S.4, it is the wholesale cash price which
is the assessable value. It is well sellted that
the "wholesale cash price" means the manufacturing
cost and the manufacturing profit, and the post-
manufacturing cost and the post-manufacturing
profit has got to be ignored for finding out the
assessable value for levying the excise duty at the
rates laid down in the Schedule."
Proceeding further, the Court ties up the value not only
to the manufacturing cost and profit but also ties it up to
the manufacturing cost and profit of the particular producer
who is the assessee. It observes:
"The valuation for the purpose of levying excise
duty thus solely depends on the production and the
manufacturing cost and manufacturing profit of the
product. This necessarily would exclude the
inflation of cost and profit by the weighted
average
294
method or otherwise. One producer or a
manufacturer has no control whatsoever over the
production or manufacture by another manufacturer
or producer. It appears to us clear that the value
for the purposes of the excise duty on a particular
product produced or manufactured by a purchaser or
a manufacturer must be arrived at on the basis of
manufacturing cost and manufacturing profit of that
particular purchaser or manufacturer. The Weighted
average basis necessarily introduces irrelevant
considerations, viz., the production or
manufacturing cost or manufacturing profit of
another manufacturer or producer altogether. This
in our view would be foreign to the concept of
excise as envisaged by the charging section 3(1)."
In short, the High Court’s reasoning restricts the
freedom of rate fixation under s.3(1) to the mode of
determination of value set out in s.4 and to the
manufacturing cost and profit of an individual manufacturer-
as-sessee before the authorities. It overlooks that,
reading ss.3(1), 3(2) and 4 together, in the light of Bombay
Tyres, it is clear that the rate of excise duty need not
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necessarily be ad valorem; that, even when it is ad valorem,
the mode of determination of value outlined in s.4 is only
one of the modes available to the Central Government which
comes into operation only where the value of any item of
goods is not otherwise specified in notifications issued
under s.3(2); and that even where the value is to be
determined under s.4, it can have any nexus with the
wholesale price and is not limited to the manufacturing cost
and profit. In out opinion, the High Court has erred in
reading ss.3(1) and (2) as being subject to the parameteres
of s.4. It is clear that s.3(1) read with the schedule is
very wide and unrestricted in its language and permits the
levy of duty on any basis that has a nexus with manufacture
or production as explained in Bombay Tyres. Section 3(2)
comes into operation only in cases of goods where an ad
valorem duty is set forth in the schedule but, subject only
to this restriction, this sub-section too does not carry any
limitations as to the manner in which the value is to be
fixed, much less any limitation that the value should be
determined in the same manner as under s.4. Even s.4 does
not restrict the levy to manufacturing cost and profit but,
this apart, this section, read with the relevant rules only
sets out the procedure by which the assessing officer is to
determines the value in individual cases that come up before
him. Naturally, in such cases, the statute proceeds on the
basis of the position
295
in the individual case before the officer. Whether it be
the manufacturing cost plus profit basis (as erroneously
thought by the High Court) or the price basis (as explained
in Bombay Tyres) the officer determines the value on the
facts of the individual case without taking into
account similar considerations in the case of other
manufactures. But it would not be correct to read this
limitation into s.3(2) as well. s.3(2) is a general
provision which gives full liberty to Central Government to
determine the value in cases where the first schedule
prescribes an ad valorem levy. Section 4 does not control
or limit the power of the Central Government to fix rates
under s.3(2). Section 4 is subject to s.3(2) and is not
attracted to cases where the value is notified under s.3(2)
and not vice versa. The High Court was, therefore, not
correct in finding fault with the Central Government for
having fixed the tariff value at a figure related to an
average of the prices at which the goods are sold by various
manufacturers. There is nothing in the statute which
precludes the Government from fixing the tariff value in
this manner.
But, then, says learned counsel, to read s.3(2) in the
manner indicated above, would make the provision vulnerable
to challenge on the basis of violation of Article 14 of the
Constitution. Such an interpretation, it is said, would
leave it open to the Central Government to fix tariff values
at its whim and caprice without any statutory guidelines
laying down the parameters of such fixation. We think that
the contention proceeds on a misconception. While we
undoubtedly say that s.3(2) confers a power on the Central
Government to fix tariff values for goods at its pleasure,
unrestricted to the terms of s.4, we do not say that this
can be done at the whim and caprice of the Government. The
discretion has to be exercised by the Government in
accordance with the crucial guideline that is inbuilt into
the statute and also illustrated by the manner in which the
determination is proved for in s.4. The statute leves one
in no doubt that the rate of duty is to be fixed ad valorem
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i.e. on the basis of the value of the goods. It cannot be
disputed that the normal indication of the value of the
goods will be its price and, that the statute intends price
to be the relevant factor is clear form the language of s.4
under which the statute itself fixes the value for the
majority of cases. But where one had got bogged down,
possibly due to certain earlier observations of this Court
in a different context, was in thinking that the value of
goods can only comprise of manufacturing cost and profit.
Actually it has been made to depend on the wholesale price
of the manufacturer concerned under s.4 (old and new).
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But this need not be the sole criterion. The value may be
derived with reference to the wholesale price, the retail
price or the average price at which the goods are sold by
the manufacturer concerned or even by the price at which the
goods are sold by any particular person or place or the
average price which the goods command in the whole country
or any part thereof. If can be fixed at the lowest of such
prices, at the highest of such prices or at some average
(mean, media, mode etc.) of such prices as the Government
may consider appropriate in the case of the particular
commodity.
In the case of the goods with which we are concerned,
the basis on which tariff value was fixed by the Government
was explained before the High Court, we may extract the
relevant passage:
"On rule being issued, affidavits in reply were
filed on behalf of the respondents in Special Civil
Application No. 1066 of 1972. The affidavit of
Shri S.R. Narayan, Under Secretary to the
Government of India, Central Board of Excise and
Customs, New Delhi, shows that notifications fixing
the tariff values in respect of sulphuric acid were
being issued from time to time since the year 1962.
These tariff values were fixed from time to time on
the basic of weighted average value of sulphuric
acid based on statistics collected. This weighted
average value was based on the data collected on
all-India basis. It is also contended in this
affidavit that it would be a practicable method to
fix tariff values on the basis of weighted average
on all- India basis by taking into consideration
the assessable values of the different
manufacturers and then taking a weighted average
thereof which would be a uniform rate of tariff for
all the manufacturers. It has been also pointed
out that in some of the sales in view of the tariff
value so fixed the petitioners have benefited as
they were required to pay excise duty at a rate
less than what would have been payable under
section 4. It was also pointed out that there is a
difference between the method of determining the
value under section 4 and under sub-section (2) of
section 3, and once the tariff value is fixed, the
determination of value under section 4 would be
irrelevant. In the affidavit, the fixation of
tariff value in respect of these items has been
justified on the ground that it is a useful method
to
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fix tariff value where the price fluctuation is
violent and it has been pointed out that the tariff
values have been fixed after a close study of price
fluctuations, and it cannot, therefore, be said
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that the Central Government has absolute and
unfettered discretion which is being used in an
arbitrary manner. A similar approach is found in
the affidavit of Shri S.R. Narayan is Special Civil
Application No. 1276 of 1972 in respect of
chlorine, and the fixation of the tariff values on
weighted average basis is justified on the ground
that it is the only workable method for determining
the assessable value which would be fair and
acceptable to all the manufacturing units
throughout the country. It has been contended that
by its very nature, such an average value is bound
to be higher or lower or even at par with the
selling prices of the various manufacturers, but
this cannot be helped if a uniform tariff rate is
to be fixed. It is further stated in the affidavit
that since 1962, notifications were issued by the
Central Government fixing the values of chlorine
and other products in gaseous form.
Representations were also made by certain
manufacturers and by the Western U.P. Chambers of
Commerce and Industries for fixation of tariff
values. The various Collectorates were asked to
furnish particulars regarding the assessable value
of the various gases manufactured in their
Collectorates, and after the data was collected
from them, tariff values were fixed for various
gases including chlorine. It was pointed out that
even in the case of chlorine, there has been a
considerable fluctuation in its price. This
contention was sought to be demonstrated by
reference to the information regarding the
manufacturing cost and manufacturing profit of
chlorine gas manufactured by the petitioners for
the period from January 1972 to April 1972. In the
month of January 1972, there was a fluctuation in
price from Rs. 50 to Rs. 900. in the month of
February, the price fluctuation was between Rs.250
to Rs.800; in the month of March 1972, it was
between Rs. 250 to Rs. 1,000, and in the month of
April 1972 the price fluctuation was between Rs.250
to Rs.800. It was contended that there is a
considerable fluctuation in prices and a uniform
rate of tariff value might at times also be to the
benefit of the petitioner-company when the
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manufacturing cost and the manufacturing profit
would be higher than the tariff value, although it
may be put to a loss when such value is actually
less than the tariff value. The respondents deny
the petitioners’ contention that the impugned
notifications issued under sub- section (2) of
section 3 of the Act were arbitrary or unreasonable
or that the provisions of sub-section (2) of
section 3 and sub-section (3) of section 3 were
ultra vires or violative of any provisions of the
Constitution of India. It is not necessary for us
to elaborately mention the other points made out in
the affidavits is reply having regard to the
arguments advanced by the counsel on both sides."
In our opinion, the tariff value has been notified
under s.3(2) for valid reasons and on germane grounds having
a nexus to the ’value’ of the goods and the High Court erred
in accepting the assessee’s plea that "the notifications are
arbitrary, perverse and display a non-application of mind on
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the part of the authorities as the tariff values fixed are
unrelated to the value or price or the manufacturing cost
and manufacturing profit of the products". That the
weighted average so fixed exceeds the manufacturing cost
and profit of a particular manufacturer, can be no reason
for doubting its validity. Equally, there is no acceptable
logic in the High Court’s suggestion that it should be fixed
at the lowest of the prices at which the manufacturer is
able to sell his goods in the wholesale market. To apply
such a measure will restrict the fixation of the value at
figures even less than those that can be arrived at under
s.4. The whole purpose of s.3(2) is to enable the Revenue
to free itself from the shackles of s.4, inter alia, in
cases where, as here, the Government feels that the
application of that section would lead to difficulties and
harassments. The criticism that the tariff value has been
manipulated to enhance the rate of duty has also no force.
The Central Government has the undoubted power to enhance
the rates and the validity of a notification having such an
effect is not open to challenge even if it is done under the
"guise" of fixing a tariff value. But, as already pointed
out by us, there is no such guise or facade in this case and
the tariff value has been fixed o the basis of relevant
criteria having a nexus to the value of the goods.
We have so far avoided any reference to s.3(3),
inserted in 1978, and s.4(3), inserted with effect from
1.10.1975, as these amendments came into effect later than
the period with which we are concerned and we wished
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to look at the provisions of the statute as they stood
before these amendments. In the light of our interpretation
outlined above, it will be seen that these amendments are
clarificatory in nature. The generality of s.3(2) is
unrestricted and s.3(3) only explains a few possible ways in
which that power can be, and could always have been,
exercised. Likewise, the scheme of ss.3 and 4 leave no
doubt that s.4 is without prejudice to the provisions of s.3
and the newly inserted s.4(3) only makes this abundantly
clear.
We have principally dealt with the reasoning of the
judgment under appeal and it is unnecessary to deal
specifically with the earlier decision of the M.P. High
Court viz. Gwalior Rayon Silk Mfg. (Wvg.) Co. v. Union of
India, (1981) 5 E.L.T. 52 M.P. and the Madras decision
Subbarayan v. Union, (1975) 4 E.L.T. (J) 473 which have
adopted a similar approach. The decision in Union of India
v. Vazir Sultan Tobacco Co. Ltd., (1978) Tax LR 1824 is not
directly in point. The second Gwalior Rayon decision (1988)
34 E.L.T. 562 (M.P.) and the Kerala decision Veeran v.
Union, (1981) 8 E.L.T. 515 set out the correct position
though they restrict themselves to a consideration of s.4 of
the Act after its amendment in 1973/1975.
For the reasons discussed above, we are of opinion that
the tariff values of sulphuric acid and chlorine were
validly fixed under the impugned notifications. S.3(2) of
the Act as well as the notifications are declared valid and
constitutional. The Judgment of the High Court under
appeal is set aside. The appeals are allowed but we direct
that the parties should bear their own costs.
G.N. Appeals allowed.
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