M/S.L.R.BROTHERS,INDO FLORA LTD. THROUGH ITS DIRECTOR vs. COMISSIONER OF CENTRAL EXCISE

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7157 OF 2008 M/s. L. R. Brothers Indo Flora Ltd.        … Appellant Versus Commissioner of Central Excise         …Respondent J U D G M E N T A. M. Khanwilkar, J. 1. This   appeal   takes   exception   to   the   Final   Order   No. C/203/08 dated 17.7.2008 passed by the Customs, Excise & 1 Service Tax Appellate Tribunal  in Customs Appeal No. 9 of 2008, whereby the customs duty levied upon the appellant  on the sale 2 of   cut   flowers   within   the   Domestic   Tariff   Area   had   been confirmed by the Tribunal. 2. The factual matrix leading to the present appeal is that the appellant ­ M/s. L.R. Brothers Indo Flora Ltd. is a 100% Export Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.09.01 17:01:04 IST Reason: 1 For short, “CESTAT” 2 For short, “DTA” 2 3 Oriented   Unit   and   engaged   in   production   of   cut  flowers   and flower buds of all kinds, suitable for bouquets and for ornamental purposes.   The   100%   EOU   is   required   to   export   all   articles produced by it. As a consequence whereof, it is exempted from payment of customs duty on the imported inputs used during production of the exported articles, vide Notification No. 126/94­ 4 Cus dated 3.6.1994 .  Under the said notification, exemption on levy of customs duty had been extended even to the inputs used in production of articles sold in domestic market, in accordance with   the   Export­Import   (EXIM)   Policy   and   subject   to   other conditions specified by the Development Commissioner. To wit, upon payment of excise duty in case of excisable goods; and in case of non­excisable goods, upon payment of customs duty on the inputs used for production, manufacturing or packaging of such articles at a rate equivalent to the rate of  customs duty that would have been leviable on such articles, if such articles were imported . The said notification was amended by Notification No. 5 56/01­Cus dated 18.5.2001 , by which the customs duty in case of   non­excisable   goods   became   leviable   on   inputs   used   for 3 For short, “EOU” 4 For short, “the exemption notification” 5 For short, “the amendment notification” 3 production,   manufacturing   or   packaging,   as   if   there   was   no exemption notification in place. The effect of this amendment was that the customs duty on inputs which was charged at the rate equivalent   to   the   duty   leviable   on   final   articles   under   the exemption notification, was now chargeable at the rate specified for the inputs. The EXIM Policy 1997­2002 provided that a 100% EOU in 3. floriculture sector was permitted to sell 50% of its produce in DTA, subject to achieving positive net foreign exchange earning of 20% and upon approval of the Development Commissioner. The appellant,   without   obtaining   the   approval   of   the   Development Commissioner and without maintaining the requisite net foreign exchange   earning,   made   DTA   sales   to   the   extent   of Rs.38,40,537/­   during   1998­99   to   2000­01   (upto   December 2000), in contravention of the provisions of EXIM Policy. Notably, the appellant subsequently sought ex­post facto approval from the Development Commissioner vide letter dated 6.2.2001. 4. Meanwhile,   the   Additional   Commissioner,   Central   Excise, Meerut­I issued a   show cause notice dated 16.3.2001 to the appellant to show cause as to why customs duty, interest and 4 penalty should not be imposed for the DTA sales made by the appellant   in   contravention   of   the   EXIM   Policy,   that   too   after having availed the exemptions under the exemption notification on the import of green house equipment, raw materials like Live Rose   Plants   and   consumables   like   planting   materials   and fertilizers.   After   according   opportunity   of   being   heard,   the Additional Commissioner adjudged the show cause notice and held that the DTA sales were made without permission of the Development Commissioner and in contravention of the EXIM Policy and therefore, customs duty is leviable upon the appellant for the said sales. It was further held that the appellant had wilfully suppressed facts and thus Section 28 of the Customs 6 Act, 1962  was invoked in the present case.  The relevant extract of   the   Order­in­Original   dated   18.10.2001   passed   by   the Additional   Commissioner,   Central   Excise,   Meerut   –   I   on   the aforesaid findings is reproduced hereunder: “3.1 I find that the party had imported the capital goods   and   also   imported   raw   materials   like   “Live Rose   Plants”   and   consumable   like   “Fertilizer   and Planting Materials” during 1996­97 to 2000­2001 and further that they made clearances towards Domestic Tariff Area sales without obtaining permission from the Competent Authority in the matter.   On scrutiny of the records, it was observed that before making any 6 For short, “the 1962 Act” 5 DTA sales it was required that 20% positive Net Foreign Exchange Earning (NFEP) should have been achieved i.e. annual value of export should have been 20% more than Rs.2,42,37,400/=   (+)   annual   value   of   imports   of   raw materials and consumables during the respective year and   the   said   noticee   had   exported   the   flowers   worth Rs.91,92,000/=   only   which   are   well   below   prorata annual value of Import of capital goods. 3.2 I also find that as per condition of the approval letter No. 119(1994)EOB/34/94 dated 04.5.94, issued by Govt.   of   India,   Ministry   of   Industries,   Department   of Industrial   Development,   Secretarial   for   Industrial approval, MUCC Section, New Delhi, the bonding period of M/s. L.R. Brothers Indo Flora Ltd., was fixed for 10 years during which they were required to achieve 62% value   addition   over   and   above   the   imports   and   other factors contributing towards the foreign exchange gone out of the country.  As per the specific condition of the approval letter, the party was required to export all of its production out of India subject to permissible limit   of   Domestic   Tariff   Area   Sales   (herein   after referred to as DTA Sales) and that, too, after specific permission from Development Commissioner of the EPZ concerned, on payment of applicable Customs &  The Export Import Policy 1997­ Central Excise duties. 2002 specifies the condition of DTA sales by an EOU. In this regard, I reproduce below the contents of the relevant paras of Export Import Policy 1997­2002….. 3.3  Therefore, in view of the above legal provisions of the Export Import Policy 1997­2002, it is amply clear that for earning DTA sales entitlement the EOU should fulfil the export obligations as prescribed in the letter of approval and also should have a positive NFEP which is 20% in case of floriculture units. 3.4  ..... As per Note 3 to paragraph 9.5 of the Export Import Policy, as discussed above, prorata annual value of imported capital goods (i.e. 1/5th of the total import of Capital   Goods   worth   Rs.12,11,87,000/­   comes   to Rs.2,42,37,400/­.   Therefore,   before   making   any   DTA sales   it   was   required   that   20%   positive   NFEP   should have been achieved i.e. the annual value of export should have been 20% more than Rs.2,42,37,400/­ + annual value of imports of raw materials and consumable during the respective year, whereas in all the four years since operation,   the   unit   had   exported   the   flowers   worth Rs.91.92 lakhs only which are well below the prorata 6 annual value of import of capital goods.   Therefore, in view of the specific provisions of the Export Import Policy 1997­2002, the unit was not entitled to sell any goods in DTA. 3.5  Moreover, the guidelines for sale of goods in the DTA by EOU are prescribed in Appendix 42 of Handbook of Procedure, Export Import Policy 1997­2002. Para (f) of the said Appendix 42 reads as: “An application for DTA sale shall be accompanied by a statement indicating the ex­factory value of the goods produced (excluding rejects) and   ex­factory   value   of   goods   actually   exported.   The statement   shall   be   certified   by   an   independent cost/chartered/cost and works accountant and endorsed by   the   Customs/Central   Excise   Officer   having jurisdiction   over   the   unit.   The   Development commissioner of the EPZ concerned will determine the extent of DTA sale admissible in value terms and issue goods   removal   authorization   in   terms   of   value   and quantity for sale in DTA.”  However in the present case as per records, the party failed to furnish the same application   as   well   as   permission,   if   any   to   this department and did not follow the procedure as laid down in the Hand Book of Procedure, Export Import Policy 1997­2002. 3.6  Apart from the above, the floriculture EOU may Import   Capital   Goods   and   Raw   Materials,   without payment   of   Customs   duties   in   terms   of   Custom Notification   No.   126/94   dated   3.6.94   and   accordingly M/s. L.R. Brother Indo, Flora Ltd., have imported green house equipment, raw materials like Liver Rose Plants and Consumable like planting materials and Fertilizers under the said notification. Para 3 of the said Notification reads as under :­ .... 3.7  Therefore, from the above provision, it is clear that the units working under the said Notification may sell their produced goods in DTA on payment of excise duty as leviable under Section 3 of Central Excise Act, 1944 if the goods are excisable and on payment of full Customs duties leviable on such goods as if imported as such   if   the   goods   are   non   excisable.   Cut   Flowers   or Flower Buds are not covered under Central Excise Tariff Act,   1985   as   Chapter   6   which   covers   such   types   of Flowers in Customs Tariff left blank in Central Excise Tariff Act and, therefore, such types of Flowers will be treated as non excisable in view of Section 2 (d) of the Central Excise Act, 1944. Therefore, full Customs duties 7 will be leviable on such Flowers, if sold in DTA treating such   flowers   as   imported   into   India,   in   terms   of Notification   No.   126/94­Cus   dated   03.6.94.   Further, M/s. L.R. Brothers Indo Flora Ltd., had made DTA sales during   the   year   1998­99   to   2000­01   (upto   December 2000)   in   contravention   to   the   aforesaid   provisions. Further,   they   failed   to   show   any   permission   from Development   Commissioner   for   sale   of   their   goods   in DTA.  It appears that the Development Commissioner has   granted   no   such   permission   to   them,   as   they have not earned the DTA sale entitlement due to very low   exports   in   comparison   to   high   quantum   of imports.  ...... 3.8  I have also come to conclusion that M/s. L.R. Brothers Indo Flora Ltd., Behat Road, Saharanpur have contravened   the   provisions   of   Import   &   Export   Policy 1997­2002   and   have   not   fulfilled   the   conditions   of Notification No. 126/94 dated 3.6.94. Hence the party is liable to pay the full customs duty on cut flowers sold in DTA, treating the flowers imported as such into India. Further, the said M/s. L.R. Brothers Indo Flora Ltd., have been indulged in wilful suppression of facts, as aforesaid, and sold the said goods viz., cut flowers falling under Ch. S.H. No. 0603.10 of the Customs Tariff, in D.T.A. in contravention of the provisions of Import Export Policy 1997­2002, without payment of Customs duty, hence extended period of five years as provided under proviso to section 28 of the Customs Act 1962 is invokable in the instant case.  Therefore, all obligations were cast on such a large undertaking to discharge   the   correct   duty   liability   i.e.   Customs   duty amounting   to   Rs.9,98,177.00.   Therefore,   demand   of Customs duty stands recoverable from them. They are st also liable to pay interest @ 24% from the 1  day of the month succeeding the month in which the duty ought to have been paid under Section 28AB of the Customs Act, 1962. ....” (emphasis supplied) 5. The  Additional  Commissioner,  by  way  of  aforesaid  order, confirmed the demand of customs duty of Rs.9,98,177/­ under Section 28, interest at the rate of 24% under Section 28AB and 8 penalty of Rs.9,98,177/­ under Section 114A of the 1962 Act. The appellant unsuccessfully carried the matter in appeal before the Commissioner (Appeals), Customs & Central Excise, Meerut­ I, wherein the Order­in­Original came to be confirmed by the Order­in­Appeal dated 29.7.2005 by holding thus: “5.  ....... In the light of the above facts, I find myself in   agreement   with   the   findings   of   the   adjudicating authority that the appellants have not earned the DTA sale entitlement due to very low exports in comparison to high   quantum   of   imports.   Thus,   the   alleged contravention   of   provisions   of   Import   &   Export   Policy 1997­2002   and   non­fulfilling   of   the   conditions   of   the Notification 126/94­Cus ibid is fully established against them. Therefore, the demand of Customs duty along with interest   in   this   case   as   per   the   impugned   order   is justified. As   regards   the   imposition   of   penalty   on   the appellants, I find that the charges of contravention of provisions   of   Export   &   Import   Policy   1997­2002   & Notification No. 126/94 Cus dt. 03.06.94 stand proved against the appellants. They were aware that they were not entitled to make DTA sales of the subjected goods, even then they made DTA sales of the same to evade payment of duty. Hon’ble Supreme Court in the case of Gujarat Travancore Agency vs. Commissioner of Income Tax 1989 (42) ELT 350 (SC), has held that the penalty under Section 271(1)(a) of the Income Tax Act is a civil obligation and unless there is something in language of the statute indicating the need to establish element of mensrea, it is generally sufficient to prove that a default in complying with the statute has occurred. In view of the ratio of the aforesaid judgment of Apex Court, the penalty has been rightly imposed upon the appellant. In view of the above, I find no infirmity in the order passed by the adjudicating authority and therefore disallow the appeal.” 9 6. The matter was further carried in appeal before CESTAT whereat the impugned order was passed confirming the order of the   authorities   below   whilst   also   holding   that   amendment notification is prospective and cannot be applied to the present case. The relevant extract of the impugned order is reproduced below: “5. We have  carefully  considered the submissions made from both the sides. Irrespective of whether the DTA clearances of cut­flowers were, in contravention of the EXIM Policy or otherwise, the cut­flowers being non­ excisable goods, their DTA clearance would attract, in terms of the provisions of para  3(a) of the exemption Notification   No.   123/94­CUS.,   only   the   Custom   Duty involved on the inputs used in the production of the cut­ flowers. The point of dispute is as to whether the Custom Duty payable on the inputs used in the production of the cut­flowers   which   had   been   cleared   to   DTA,   is   to   be taken as an amount equal to Custom Duty chargeable on the import of cut­flowers, as such, or it should be the actual   Custom   Duty   on   the   inputs   used   in   the production of cut­flowers cleared to DTA. 5.1 xxx xxx xxx 5.2  From reading of para 3(a) of the Notification No. 126/94­cus as it existed during the period of dispute i.e. during the period prior to 18.5.01 – and as it existed during period w.e.f. 18­5­01, it is clear that during the period of dispute, the notification contained a machinery provisions for determining, the Custom Duty chargeable on the inputs used in the production of non­excisable goods   cleared   to   DTA   and   as   per   this   machinery provision, the duty was to be in an amount equal to the Custom   Duty   chargeable   on   the   finished   goods,   as   if imported, as such. However, after the amendment of this Notification w.e.f. 18.5.01, the duty on the inputs used in the production of non­excisable goods cleared to the DTA was to be calculated on actual basis. The amendment to the Notification No. 126/94­CUS. w.e.f. 18.5.01 by the Notification No. 56/01 can have only prospective effect and it cannot be given retrospective effect. In view of this, 10 during the period of dispute, customs duty on the inputs used in the production of cut­flowers cleared to DTA has to be calculated as per the provisions of the Notification, as it existed during that period. 6.  The Tribunal's judgment in the case of   Vikram Ispat  (supra) is not applicable to the fact of this case, as in the present case what is being charged in respect of DTA  clearances of  the cut­flowers is  not the  customs duty  on  the cut­flowers,  but   the  custom   duty   on the inputs used in the production of those cut­flowers, which as per the provisions of Notification, as it existed at that time, was equal to the Customs Duty chargeable on the import   of   cut­flowers,   as   such.   In   the   Tribunal's judgment in case of  Zygo Flowers Ltd.  (supra) and  Cosco Blossoms   Pvt.   Ltd.   (supra),   the   implications   of   the wording of para 3(a) of the exemption notification during the period of dispute ­ “or where such articles [including rejects, waste and scrap material] are not excisable, on payment of Custom Duty on the said goods used for the purpose   of   production,   manufacture   or   packaging   of such articles in an amount equal to the Custom Duty leviable on such articles, as if imported, as such” had not been  considered.  If the  Appellant's  view  accepted,  the words “in an amount equal to the Custom Duty leviable on such articles, as if imported, as such” would become redundant. It is well settled principle of interpretation of statute that a statute has to be construed without adding any words to it or subtracting any words from it and an interpretation   which   makes   a   part   of   the   statute redundant has to be avoided. 7.  In view of the above discussion, we hold that the custom duty has been correctly charged in respect of DTA clearances of the cut­flowers and as such we find no infirmity   in   the   impugned   order.   The   appeal   is accordingly dismissed.” Thus, the levy of customs duty stood confirmed. 7. Being aggrieved, the appellant has approached this Court. The thrust of the argument of the appellant is that according to Paragraph 3 of the exemption notification, sales made in DTA would attract excise duty and since the cut flowers sold by the 11 appellant are non­excisable goods, no excise duty can be levied upon it. Further, according to the notification, in case of non­ excisable goods, the customs duty is leviable on the imported inputs.   In   the   present   case,   since   the   cut   flowers   are   home grown, customs duty cannot be levied upon them and therefore, the demand of customs duty cannot be sustained. Reliance is placed on the decisions of CESTAT in  Cosco Blossoms Pvt. Ltd 7   and   larger   bench   of vs.   Commissioner   of   Customs,   Delhi 8 Central Excise and Gold (Control) Appellate Tribunal  in  Vikram 9 . It is Ispat vs. Commissioner of Central Excise, Mumbai­III then   urged   that   the   exemption   notification   predicates   levy   of customs duty on non­excisable goods sold in DTA sales to the extent of the value of inputs and not to the extent of the value of final product. It is further urged that the amendment notification is merely clarificatory and hence it would apply retrospectively. To buttress this submission, the appellant had placed reliance on Circular   No.   31/2001­Cus   dated   24.5.2001   issued  by  Central 10 Board of Excise and Customs, New Delhi , which noted that the charge of customs duty on the inputs equal to the duty leviable 7 2004 (164) ELT 423 (Tri.-Del.) 8 For short, “the CEGAT” 9 2000 (120) ELT 800 (Tribunal-LB) 10 For short, the “CBEC Circular” 12 on the import of final product is putting floriculture EOUs at a disadvantageous position. The circular further envisages that the central   excise   notifications   provided   for   recovery   of   duty   on inputs procured duty free, whereas the exemption notification provided   for   recovery   on   inputs   equal   to   duty   on   the   final product. That the amendment notification was issued to address this anomaly and to harmonise the central excise and customs notifications. The appellant placed reliance on the Constitution Bench decision of this Court in   Commissioner of Income Tax (Central)   –   I,   New   Delhi   vs.   Vatika   Township   Private 11 Limited ,   wherein   it   had   been   observed   that   whenever   the legislator intends to confer benefit upon a person, it must be presumed to have retrospective effect. The appellant relied upon yet another decision of this Court in   Zile Singh vs. State of 12   to contend that the substitution of a clause Haryana & Ors. which clarifies about the intent of the legislature takes effect from the date of enactment of original provision. The appellant would further urge that Section 12 of the 1962 Act being the charging section, could only be applied if the goods are imported into India 11 (2015) 1 SCC 1 12 (2004) 8 SCC 1 13 and since the cut flowers are not imported, the show cause notice issued under the provisions of the 1962 Act is bad in law. In this regard, the appellant had placed reliance on   Commissioner of 13 Central   Excise   and   Customs   vs.   Suresh   Synthetics .   The appellant   further   relied   on   the   exposition   of   this   Court   in Uniworth   Textiles   Limited   vs.   Commissioner   of   Central 14 Excise, Raipur   to submit that Section 28 of the 1962 Act, extending limitation, can be invoked only in the case of deliberate default and urged that it cannot be invoked in the present case since there was no default. 8. Per   contra,   the   respondent   would   urge   that   in   the   fact situation of the present case, the department has correctly levied the customs duty, as the DTA sales made were in contravention of the EXIM policy and the appellant had no permission from the Development   Commissioner   to   clear   the   goods   in   DTA.   The respondent further  urged  that the   amendment seeks  to  bring about a substantive change, whilst pointing out that the CBEC Circular in its opening paragraph speaks about “carrying out” the amendment.   Further,   the   amendment   must   be   applied 13 2007 (216) ELT 662 (SC) 14 (2013) 9 SCC 753 14 prospectively. Reliance is placed upon the decision of this Court 15 in  Union of India & Anr. vs. IndusInd Bank Limited & Anr. , wherein  it  has   been  held   that  if   the   provision  is   remedial  in nature, it cannot be construed as clarificatory or declaratory and has to be applied prospectively. We have heard Mr. Rupesh Kumar, learned counsel for the 9. appellant and Mr. Ashok K. Srivastava, learned senior counsel for the respondent. 10. The issues that arise for consideration in this appeal are: (i) Whether   customs   duty   can   be   charged   on   the   non­excisable goods produced in India and sold in DTA by an EOU?; and (ii) Whether the amendment in terms of Notification No. 56/01­Cus dated   18.05.2001,   purporting   to   amend   the   criteria   for determination of duty on inputs, is prospective or retrospective in its application? 11. At the outset, it is apposite to refer to the stated notification. The relevant extract thereof reads as under: “ NOTIFICATION NO. 126/94­CUS DATED 3.6.1994 Exemption   to   import   of   specified   goods   for   use   in manufacture   of   export   goods   by   100%   E.O.Us.   ­  In exercise   of   the  powers   conferred   by   sub­section   (1)   of section 25 of the Customs Act, 1962 (52 of 1962), the 15 (2016) 9 SCC 720 15 Central Government, being satisfied that it is necessary in the public interest so to do, hereby exempts goods specified  in Annexure­I  to this  notification  (hereinafter referred to as the goods), when imported into India, for the   production   or   manufacture   of   articles   specified   in Annexure­II for export out of India or for being used in connection   with   the   production,   manufacture   or packaging of the said articles specified in Annexure­II for export out of India (hereinafter referred to as the specified purpose)   by   hundred   per   cent   Export   Oriented Undertakings   approved   by   the   Board   of   Approval   for hundred   per   cent   Export   Oriented   Undertakings, appointed by the notification of Government of India in the   former   Ministry   of   Industry   and   Civil   Supplies, (Department   of   Industrial   Development)   No. S.0.163(E)/RLIU/10(2)76, dated the 3rd March, 1976 or the Development Commissioner concerned as the case may be, from the  whole of the duty of customs leviable thereon under the First Schedule to the Customs Tariff Act, 1975 (51 of 1975) and the  additional duty, if any, leviable thereon under section 3 of the second mentioned Act,  , namely :­ subject to the following conditions (1)   the   importer   has   been   granted   the   necessary licence for the import of the said goods; (2) the importer, at the time of import of the said goods,   produces   to   the   Assistant   Commissioner   of Customs   a   certificate   from   the   Development Commissioner   to   the   effect   that   the   importer   has executed a bond in such form and for such sum as may be prescribed binding himself­ (a) to bring the said goods into his unit and to use  them for the specified purpose; and (b) to dispose of the said goods or the articles produced, manufactured or packaged  in   the unit or the waste, scrap or remanents arising out   of   such   production,   manufacture   or packaging in the manner as may, if any, be prescribed in the Export­Import Policy and in this notification; ….. xxx xxx xxx 3. Notwithstanding   anything   contained   in   this notification, the exemption contained herein shall also apply to the said goods which on importation into India are used for the purposes of production, manufacture or 16 packaging of articles and such articles (including rejects, waste   and   scrap   material   arising   in   the   course   of production, manufacture or packaging of such articles) even if not exported out of India are allowed to be sold in India under and in accordance with the Export­Import Policy and in such quantity and subject to such other limitations and conditions as may be specified in this behalf by the Development Commissioner, on payment of duty of excise leviable thereon under section 3 of the Central Excises and Salt Act, 1944 (1 of 1944) or  where such articles (including  rejects,   waste   and   scrap material) are   not   excisable, on payment of customs duty   on   the   said   goods   used   for   the   purpose   of production,   manufacture   or   packaging   of   such articles,   in   an   amount   equal   to   the   customs   duty leviable on such articles as if imported as such .) Explanation.­  For   the   purposes   of   this   notification, "Export­Import Policy" means Export and Import Policy, st st 1   April,   1997   ­   31   March,   2002,   published   by   the Government   of   India   in   the   Ministry   of   Commerce st   Notification No. 1/1997­2002, dated 31 March, 1997, as amended from time to time. …..” (emphasis supplied) 12. A bare perusal of the above notification would evince that apart from providing for duty free imports of inputs for an 100% EOU in order to export all the goods produced or manufactured by it, in addition, it also gives liberty to the 100% EOUs to clear their   goods   in   DTA   to   the   extent   permissible   by   and   in accordance with the EXIM policy. The EXIM policy, at paragraph 9.9 provided that for earning an entitlement to make sales in DTA,   the   unit   has   to   maintain   positive   net   foreign   exchange earning.   The   calculation   of   net   foreign   exchange   earning,   as defined at paragraph 9.29, is provided for at paragraph 9.5 of the 17 Policy, which had to be done as prescribed in Appendix I of the Policy. In case of cut flowers, it has been fixed at 20% since it would come within the category of “Products not covered above”. 13. On   a   combined   reading   of   the   notification   with   the conditions   laid   down   in   the   EXIM   policy,   it  is   clear   that   the fulfilment of the aforesaid conditions is a condition precedent to become   eligible   to   make   DTA   sales.   Resultantly,   if   goods   are cleared   in   DTA   sales   in   breach   of   the   aforesaid   conditions, customs duty would be leviable, as if such goods were imported goods. 14. Reverting to the first question, the appellant lays emphasis that the DTA sales made by an 100% EOU can only be amenable to excise duty and show cause notice under the provisions of the 1962 Act could not have been issued. This ground finds support in the decision of larger bench of the CEGAT in   Vikram Ispat (supra), which the appellant relies upon. In paragraph 16 of the said decision, it has been held as under: “16. Notification   No.   2/95­C.E.,   dated   4­1­95 provides that the goods manufactured and cleared by a 100% E.O.U. to DTA will be exempted from so much of duty of excise as is in excess of the amount calculated at the rate of 50% of each of duty of customs leviable read with any other notification for the time being in force on the like goods produced or manufactured outside India, 18 if imported into India provided that the amount of duty payable shall not be less than the duty of excise leviable on like goods produced or manufactured by the units in Domestic Tariff Area read with any relevant notification. It is, thus apparent that notification No. 2/95 provides a minimum limit of the rate of duty which has to be paid by the 100% E.O.U. while clearing the goods to DTA and this limit is provided by the duty of excise leviable on like good manufactured outside 100% E.O.U. However, if the aggregate of duty customs leviable on goods cleared by 100% E.O.U. is more than the duty of excise leviable on like goods, a 100% E.O.U. has to pay more duty. The Revenue wants to restrict the availment of Modvat credit to the components of additional duty of customs paid under Section 3 of the Customs Tariff Act by bringing the fiction that 100% E.O.U. is a place which is not in India and the sale therefrom within India is akin to import into India. We do not find any substance in this view of the Revenue.  The clearance of the goods by 100% E.O.U. are not import  in  the terms in which it has been defined   under   Section   2   (23)   of   the   Customs   Act, according to which import, with its grammatical and cogent expression means bringing into India from a place outside India. This is also apparent from the fact   that   when   the   goods   are   cleared   from   100% E.O.U.   to   any   place   in   India,   central   excise   duty under Section 3(1) of the Central Excise Act is levied and not the customs duty under the Customs Act. If it is to be regarded as import, then the duty has to be charged under Section 12 of the Customs Act, read with   Section   3   of   the   Customs   Tariff   Act.   The Revenue, it seems is confusing the measure of the tax with the nature of the tax. The nature of the duty levied on the goods from 100% E.O.U. is excise duty and   nothing   else,   whereas   for   determining   the quantum   of   duty   the   measure   adopted   is   duty leviable under Customs Act as held by the Supreme Court in many cases referred to above.   The method adopted   by   the   law   makers   in   recovering   the   tax cannot alter its character. Once it is held that the duty paid by the 100% E.O.U. in respect of goods cleared   to   any   place   in   India   is   excise   duty,   the question   of   dissecting   the   said   duty   into   different components of  basic  customs duty,  auxiliary duty, additional   duty   of   Customs   or   any   other   customs 19 duty does not arise.   The proforma of AR­1A on which the   reliance   was   placed   by   the   learned   D.R.,   cannot change the legal position that the duty levied on 100% E.O.U. is a duty of excise and not customs duty.” (emphasis supplied) However, this exposition has no application to the fact situation of   the   present   case,   in   as   much   as   there   had   been   no contravention of conditions of EXIM Policy and the issue was only about the nature of tax, in case of goods otherwise amenable to excise duty. 15. Concededly,   the   DTA   sales   pertaining   to   excisable   goods made in conformity with the conditions of the EXIM policy are exigible to excise duty, but once there is contravention of the condition(s)   of   the   EXIM   policy,   irrespective   of   the   goods produced being excisable or non­excisable, the benefit under the exemption notification is unavailable. In such a situation, the very goods would become liable to imposition of customs duty as if being imported goods. 16. We may now examine as to what would be the position in case of sale of non­excisable goods as per conditions specified under the EXIM policy. Assuming there was no contravention of the EXIM policy, in case of the goods cleared being non excisable, the Paragraph 3 of the exemption notification would come into 20 play and the duty would be leviable on the inputs used in such goods. It is relevant to bear in mind Section 12 of the 1962 Act here, being the charging section, as is set out hereunder:  “Section 12 – Dutiable Goods (1)      Except as otherwise provided in this Act, or any other law for the time being in force, duties of customs shall be levied at such rates as may be specified under the Customs Tariff Act, 1975 (51 of 1975), or any other law for the time being in force, on goods imported into, or exported from, India. (2)         The provisions of sub­section   (1)   shall apply in respect  of all  goods  belonging   to Government  as they apply in respect of goods not belonging to Government.” It is clear from the above provision that the goods which are imported shall be charged as specified under the Customs Tariff Act, 1975 or “any other law”, unless exempted under the 1962 Act or by “any other law”.  In the present case, the notification provides for exemption 17. on   import   of   inputs   and   at   the   same   time   prescribes   for adherence of certain conditions for availing the exemption. The notification further prescribes the rate at which the customs duty on the inputs used in the production of non­excisable goods sold in   DTA   is   to   be   charged.   Thus,   the   notification,   having   been issued in exercise of delegated legislation under Section 25 of the 1962 Act, has to be understood as “any other law”. Resultantly, 21 the appellant, having availed exemption under the notification, cannot evade customs duty on the imported inputs at the rate prescribed by the notification. 18. The   show   cause   notice   points   out   that   the   appellant imported raw materials like “Live Rose Plants” and consumables like   fertilizers   and   planting   materials,   however,   the   appellant advisedly chose to confine its argument to “cut flowers”, which, as contended, were grown on Indian soil and thus not amenable to customs duty. However, the demand made in the show cause notice “treating” cut flowers as deemed to have been imported was only for the purpose of quantification of the customs duty on the imported inputs and not imposition of the customs duty on the domestically grown cut flowers as such. 19. The  decision  of  CESTAT  in  the  case  of   Cosco Blossoms (supra) is of no avail to the appellant. In that case, the tribunal had relied upon the decision in  Vikram Ispat  (supra) and held that the cut flowers cleared in DTA sales cannot be charged with customs   duty,   without   considering   that   the   goods   were   non excisable.   Notably,   the   Tribunal   had   granted   liberty   to   the authorities to charge customs duty upon the imported inputs, if 22 used in production of the goods cleared in DTA, which supports the case of the respondent.   Paragraph 5 of the aforesaid order reads as under: “5.  It   is  well   settled   [2000   (120)   E.L.T.   800]   that goods   produced   in   an   EOU   cannot   be   treated   as imported goods and subjected to customs duty. The duty payable in respect of such goods is the duty of excise under   Section   3   of   the   Central   Excise   Act,   1944. Therefore, the duty demand made in the impugned order under Section 28 of the Customs Act is not sustainable. Accordingly, we set aside the impugned order and allow the present appeal.   However, we make it clear that revenue authorities will be at liberty to demand duty on   the   imported   inputs,   if   any,   used   in   the production of the cut­flowers in question . The appeal is disposed of as above.” (emphasis supplied) A priori, the demand in the present case, pertaining to the 20. non­excisable goods has rightly been made under the 1962 Act upon the imported inputs used in the production of goods sold in DTA in violation of condition(s) in the EXIM Policy. 21. The decision of CESTAT in   Suresh Synthetics   (supra) is not applicable to the present case. The goods in that case were Polyster   Textured   Yarn,   which   are   excisable   goods.   The investigations were made as per provisions of the Central Excise 16 Act,   1944 ,   however,   show   cause   notice   was   issued   under 16 For short, “the 1944 Act” 23 provisions of the 1962 Act. Thus, it was held that the demand is not maintainable as it was made under a defective show cause notice.  22. In   case   of   excisable   goods,   even   the   present   notification takes resort to Section 3 of the 1944 Act, as can be seen from the Paragraph 3 of  the notification  extracted  above. Whereas, the provisions of the 1962 Act are invoked only when the goods are non­excisable.  In the present case, since the cut flowers are non­ excisable goods, the demand for payment of customs duty had rightly been made vide show cause notice under the provisions of the 1962 Act. 23. Moving to the second question, the show cause notice was issued to the appellant prior to the issuance of the amendment notification. In this backdrop, let us now examine the contention of   the   appellant   that   the   amendment   notification   being retrospective in its application. The relevant portion of the said notification is reproduced hereunder: “ NOTIFICATION NO. 56 /2001­CUS DATED 18.5.2001 In exercise of the powers conferred by sub­section (1) of section 25 of the Customs Act, 1962 (52 of 1962), the Central Government being satisfied that it is necessary in the public interest so to do, hereby directs that each of the   notifications   of   the   Government   of   India   in   the Ministry of Finance (Department of Revenue), specified in 24 column (2) of the Table hereto annexed shall be amended or further amended, as the case may be, in the manner specified in the corresponding entry in column (3) of the said Table. TABLE

25

       24. As can be seen, the aforesaid notification posits of carrying out   amendments   and   substituting   the   charging   clause   of   the inputs   used   in   case   of   non­excisable   goods.   The   language employed   in   the   notification   does   not   offer   any   guidance   on whether the amendments as made were to apply prospectively or retrospectively. It is a settled proposition of law that all laws are deemed to apply prospectively unless either expressly specified to apply retrospectively or intended to have been done so by the legislature. The latter would be a case of necessary implication and it cannot be inferred lightly.  25. In this regard, the appellant has heavily relied upon the CBEC Circular to contend that the Government intended to apply the notification retrospectively as it was brought in to address an 26 anomaly, which existed  vis a vis  central excise notifications. The relevant portion of the CBEC Circular is extracted hereunder: “Circular No. 31/2001­Cus, dated 24­5­2001 xxx xxx xxx (xi)  Duty on DTA Clearance of Non­Excisable Goods; 25.  At present, the EOUs and units operating under EPZ/STP/EHTP   Schemes   are   allowed   to   sell   finished products   (including   rejects,   waste   &   scrap)   in   the Domestic   Tariff   Area   (DTA)   on   payment   of   applicable excise duty as per proviso to Section 3 of the Central Excise Act, 1944. However, the same is applicable if the goods being cleared into DTA are excisable goods. Under the present dispensation, the notifications providing duty free   import   of   goods   under   the   above   said   Schemes stipulate   that   where   the   finished   products   (including rejects, wastes & scrap) sought to be cleared in DTA are not excisable, such products are allowed to be cleared on payment  of  customs  duty  on the  inputs  used for   the purpose   of   production,   manufacture,   processing   or packaging   such   products   in   an   amount   equal   to   the customs duty leviable on such products as if imported as such. 26.  It has been brought to notice of the Board that in some Commissionerates, the floriculture units under the EOU Scheme are being asked to pay duty equivalent to   the   customs   duty   leviable   on   finished   goods   as   if imported as such, for clearance of cut­flowers, which is not an excisable commodity. It has also been stated that the DTA units are not required to pay any duty for sale of cut­flowers, as the same are not excisable. This is stated to have placed the floriculture units in EOUs at a serious disadvantageous position vis­a­vis DTA units. 27.  The matter has been examined. In the central excise notifications governing duty free procurement by EOUs and units under EPZ/STP/ETHP Schemes, there is   a   provision   to   recover   duty   on   the   inputs   & consumables   procured   duty   free   under   exemption notification,   which   have   gone   into   production   of   non­ excisable goods cleared into DTA.   In the notifications governing   duty   free   import   by   EOUs   and   the EPZ/STP/EHTP units, the anomaly, however, exists inasmuch as the notifications talk about payment of customs duty on the inputs used in the manufacture 27 of articles in an amount equal to the customs duty   In leviable on such articles as if imported as such. order   to   remove   this   anomaly,   all   the   notifications governing duty free import of goods by STP/EHTP/EPZ units   and   EOUs   including   those   in   Aquaculture   and Agriculture sector have been amended so as to bring the provisions   of   these   notifications   in   harmony   with   the provisions of corresponding Central Excise notifications. Notification No. 56/2001­Cus, dated 18­5­2001 may be seen for details." (emphasis supplied) Upon a bare reading of the circular, it can be noted that it 26. discusses the mechanism in force before the amendment, the reason for bringing in the change and the changes brought in. The circular does not mention that the earlier methodology in force was deficient or devoid of clarity in any manner. It rather says that the same was being disadvantageous to the EOU units as compared to the DTA units due to the difference in charging rates   in   the   respective   circulars.   Upon   considering   that,   the amendment  has   been  brought   in  to  establish   parity   with  the excise notifications and to vindicate the disadvantage that earlier regime was causing to EOU units. Merely because an anomaly has been addressed, it cannot be passed off as an error having been rectified. Unless shown otherwise, it has to be seen as a conscious   change   in   the   dispensation,   particularly   concerning the fiscal subject matters. The word “anomaly”  has been defined 28 in   Webster's   New   Twentieth   Century   Dictionary   to   mean “abnormality;   irregularity;   deviation   from   the   regular arrangement, general rule or the usual method”. 27. In the context of the subject circular, since it takes note of the previous arrangement and distinguishes it from the excise notifications, the meaning has to be taken as  deviation from the regular arrangement , which by no stretch of imagination can be treated as a mere mistake. To call the   amendment notification clarificatory or curative in nature, it would require that there had been   an   error/mistake/omission   in   the   previous   notification which is merely sought to be explained. 28. To   understand   if   the   Government   brought   in   the amendment notification  to  clarify that the  articles  were to be charged at the rate of duty provided for inputs and not for the final articles, it would be necessary to analyse the position prior to the amendment and to see if duty on inputs chargeable at the rate of final articles was an error that crept in. In this regard, we may refer to Section 3 of the 1944 Act as it stood during the relevant period, which is set out hereunder: 29 “Section 3.  Duties specified in the First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 to be levied­ (1) There shall be levied and collected in such manner as may be prescribed,­ (a) a duty of excise on all excisable goods which are produced or manufactured in India as, and at the rates, set forth in the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986); (b) a special duty of excise, in addition to the duty of excise  specified  in Clause  (a)  above,  on excisable goods   specified   in   the   Second   Schedule   to   the Central Excise Tariff Act, 1985 (5 of 1986) which are produced or manufactured in India, as, and at the rates, set forth in the said Second Schedule. Provided that the duties of excise which shall be levied and collected on any excisable goods which are produced or manufactured,­­ (i) in a free trade zone and brought to any other place in India; or (ii)   by  a  hundred   per cent  export­oriented undertaking and allowed to be sold in India, shall   be   an   amount   equal   to   the   aggregate   of   the duties   of   customs   which   would   be   leviable   Under Section 12 of the Customs Act, 1962 (52 of 1962), on like goods produced or manufactured outside India if imported   into   India,   and   where   the   said   duties   of customs are chargeable by reference to their value; the   value   of   such   excisable   goods   shall, notwithstanding   anything   contained   in   any   other provision of this Act, be determined in accordance with the provisions of the Customs Act, 1962 (52 of 1962) and the Customs Tariff Act, 1975 (51 of 1975). ” (emphasis supplied) The proviso to the charging section of the 1944 Act provides that an EOU making DTA sales shall be charged duty as if the goods were imported into India and in value equal to the customs duty chargeable thereto. No doubt, the said provision applies only in 30 cases of excisable goods, but the exemption notification providing for similar duty by terms thereunder for non­excisable goods, can be understood to have been made to equate the duty in case of excisable as well as non­excisable goods. Therefore, it must follow that the said provision was not an error that crept in but was intentionally   introduced   by   the   Government   to   determine   the charging rate, as discussed above. That being the position prior to amendment, the amendment brought in cannot be said to be clarificatory in nature. 29. The decision of this Court in   Zile Singh   (supra) is of no avail to the appellant. In as much as it was a case of poor choice of   words   by   the   draftsmen,   which   led   to   absurdity   in interpretation and a subsequent substitution of such words to make   the   intention   clear.   In   the   present   case,   as   discussed above, there was no error present in the prevailing dispensation and it was a policy decision to give relief to the EOU units from the date of its amendment. 30. In     (supra),  Constitution Bench of  this Vatika Township Court has analysed the principle concerning retrospectivity. The 31 appellant heavily relies upon the observation made at paragraph 30 of the decision, which reads thus: “30. ...   If   a   legislation   confers   a   benefit   on   some persons but without inflicting a corresponding detriment on some other person or on the public generally, and where to confer such benefit appears to have been the legislators' object, then the presumption would be that such   a   legislation,   giving   it   a   purposive   construction, would warrant it to be given a retrospective effect. …”. The   appellant   clearly   misinterprets   the   context   of   the   above observation by reading the same in isolation. To have a better understanding of the said principle, it is relevant to read the preceding   and   subsequent   paragraphs.   We   may   here   refer   to Paragraph 32 of the said decision, which is extracted below: “ 32. Let us sharpen the discussion a little more. We may note that under certain circumstances, a particular amendment can be treated as clarificatory or declaratory in   nature.   Such   statutory   provisions   are   labelled   as “declaratory statutes”. The circumstances under which provisions can be termed as “declaratory statutes” are explained by Justice G.P. Singh in the following manner: “ Declaratory statutes The presumption against retrospective operation is not applicable to declaratory statutes. As stated in RAIES C   and   approved   by   the   Supreme   Court:   ‘For modern purposes a declaratory Act may be defined as an Act to remove doubts existing as to the common law, or the meaning or effect of any statute. Such Acts are usually held to be retrospective. The usual reason for   passing   a   declaratory   Act   is   to   set   aside   what Parliament   deems   to   have   been   a   judicial   error, whether in the statement of the common law or in the interpretation of statutes. Usually, if not  invariably, such an Act contains a Preamble, and also the word “declared” as well as the word “enacted”.’ But the use 32 of the words ‘it is declared’ is not conclusive that the Act is declaratory for these words may, at times, be used to introduced new rules of law and the Act in the latter case will only be amending the law and will not necessarily be retrospective. In determining, therefore, the   nature   of   the   Act,   regard   must   be   had   to   the substance rather than to the form. If a new Act is ‘to explain’   an   earlier   Act,   it   would   be   without   object unless construed retrospective.  An explanatory Act is generally passed to supply an obvious omission or to   clear   up   doubts   as   to   the   meaning   of   the previous Act. It is well settled that if a statute is curative or merely declaratory of the previous law retrospective operation is generally intended. The language ‘shall be deemed always to have meant’ is declaratory, and is in plain terms retrospective. In the   absence   of   clear   words   indicating   that   the amending  Act is declaratory, it would  not be so construed   when   the   pre­amended   provision   was clear and unambiguous. An amending Act may be purely   clarificatory   to   clear   a   meaning   of   a provision of the principal Act which was already  A clarificatory amendment of this nature will implicit. have retrospective effect and, therefore, if the principal Act was existing law which the Constitution came into force, the amending Act also will be part of the existing law.” The   above   summing   up   is   factually   based   on   the judgments of this Court as well as English decisions.” Upon reading the observations at Paragraph 30 and juxtaposed with   paragraph   32,   it   is   crystal   clear   that   an   essential requirement for application of a legislation retrospectively is to show that the previous legislation had any omission or ambiguity or it was intended to explain an earlier act. In absence of the above ingredients,  a  legislation   cannot  be  regarded  as   having retrospective effect. 33 31. In   IndusInd   Bank   (supra),   this   Court,   while   examining whether   the   amendment   made   to   Section   28   of   the   Indian Contract Act, 1872 was prospective or retrospective, has noted that the said provision is remedial in nature and not clarificatory, since prior to the amendment, the rights and liabilities accrued were sought to be taken away. Paragraph 24 of the said decision is reproduced below: “ 24. On a conspectus of the aforesaid decisions, it becomes clear that Section 28, being substantive law, operates prospectively, as retrospectivity  is not  clearly made out by its language.    Being remedial in nature, and   not  clarificatory  or   declaratory  of   the   law,   by making certain agreements covered by Section 28( ) b void   for  the   first   time,   it  is  clear  that  rights   and liabilities  that  have   already  accrued   as  a  result  of agreements entered into between parties are sought to be taken away.    This being the case, we are of the view that both the Single Judge and the Division Bench were in error in holding that the amended Section 28 would apply.” We   are   in   agreement   with   the   respondent   that   this   decision squarely applies to the present case as prior to the amendment, the   DTA   sales   made   by   the   appellant   have   already   attracted liability at the prescribed charging rate, which in facts of the present   case   cannot   be   undone   in   reference   to   the   subject amendment. 34 32. It is relevant here to advert to a decision of Constitution Bench of this Court in   Commissioner of Central Excise, New 17 Delhi vs. Hari Chand Shri Gopal & Ors. ,  wherein it has been held that an exemption  clause ought to be  strictly  construed according to the language employed therein and in case of any ambiguity,   benefit   must   go   to   the   State.   It   will   be   useful   to reproduce   paragraphs   29   and   30   of   the   aforesaid   decision hereunder: “ 29. The law is well settled that a person who claims exemption   or   concession   has   to   establish   that   he   is entitled   to   that   exemption   or   concession.   A   provision providing for an exemption, concession or exception, as the case may be, has to be construed strictly with certain exceptions  depending   upon the  settings  on which  the provision has been placed in the statute and the object and purpose to be achieved.   If exemption is available on complying with certain conditions, the conditions have   to   be   complied   with.   The   mandatory requirements of those conditions must be obeyed or fulfilled exactly , though at times, some latitude can be shown,   if   there   is   a   failure   to   comply   with   some requirements   which   are   directory   in   nature,   the   non­ compliance   of   which   would   not   affect   the   essence   or substance of the notification granting exemption. 30.  In   Novopan   India   Ltd.   this   Court   held   that   a person,   invoking   an   exception   or   exemption provisions,   to   relieve   him   of   tax   liability   must establish   clearly   that   he   is   covered   by   the   said provisions and, in case of doubt or ambiguity, the   A   Constitution benefit   of   it   must   go   to   the   State. Bench of this Court in  Hansraj Gordhandas  v.  CCE and 17 (2011) 1 SCC 236 35 Customs  held that ( Novopan India Ltd. case , SCC p. 614, para 16) “ 16 . … such a notification has to be interpreted in the light of the words employed by it and not on   any   other   basis.   This   was   so   held   in   the context of the principle that in a taxing statute, there is no room for any intendment, that regard must be had to the clear meaning of the words and that the matter should be governed wholly by the language of the notification i.e. by the plain terms of the exemption.”  ” Applying   the   aforequoted   dictum   to   the   present   case,   the appellant was obliged to comply with the conditions prescribed by   the   EXIM   Policy,   to   avail   the   exemption   under   the   stated notification;   and   failure   to   do   so,   must   denude   them   of   the exemption so granted. Further, since the charging rate prescribed under   the   exemption   notification   is   under   question,   any ambiguity in regard to the date of application of the amendment thereto would necessarily have to be construed in favour of the State,   unless   shown   otherwise   by   judicially   acceptable parameters. 33. The next contention of the appellant is that Section 28 of the 1962 Act cannot be invoked to extend the limitation as there was no wilful mis­statement or suppression of facts on behalf of the appellant. The decision of this Court in   Uniworth Textiles 36 (supra),   has   been   relied   upon   by   the   appellant.   The   same explains the situations in which Section 28 of the 1962 Act can be   invoked.   It   had   been   held   in   the   said   decision   that   the extension of limitation for a period of five years can be done only in cases of deliberate default and not inadvertent non­payment. It was further held that the burden for proving mala fide conduct is on the revenue; and specific averments in that regard must find place in the show cause notice.  34. In the fact situation of the present case, the appellant was issued a show cause notice mentioning that it had suppressed the DTA sales of cut flowers to evade payment of duty. Had the appellant in good faith believed that no duty was payable upon the DTA sales of cut flowers, it would have sought prior approval of the Development Commissioner, which it failed to do. Even in the letter seeking ex­post facto approval, the appellant claimed that they had not used any imported input such as fertilizer, plant growth regulations, etc. in growing flowers sold in DTA, despite having imported green house equipment, raw materials like Live Rose Plants and consumables like planting materials and   fertilizers.   Therefore,   it   prima   facie   appeared   that suppression by the appellant was “wilful”. The burden of proving 37 to the contrary rested upon the appellant, which the appellant failed to discharge by failing to establish that the imported inputs were not used in the production of the cut flowers sold in DTA. In view thereof, the authorities below have rightly invoked Section 28 of the 1962 Act and allied provisions. 35. In light of the foregoing discussion and observations, we are of the view that CESTAT has rightly upheld the levy of customs duty. This appeal, therefore, deserves to be dismissed. It is so 36. ordered.     There   shall   be   no   order   as   to   costs.   Pending applications, if any, shall stand disposed of. ................................., J. (A.M. Khanwilkar)       ….............................., J. (Dinesh Maheshwari) New Delhi; September 1, 2020.