KUIL FIREWORKS INDUSTRIES vs. COLLECTION OF CENTRAL EXCISE & ANR.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: KUIL FIREWORKS INDUSTRIES Vs. RESPONDENT: COLLECTION OF CENTRAL EXCISE & ANR. DATE OF JUDGMENT: 12/09/1997 BENCH: S.C. AGRAWAL, G.T. NANAVATI ACT: HEADNOTE: JUDGMENT: J U D G M E N T S.C. AGRAWAL, j.:- This appeal is directed against the judgment of the Customs Excise and Gold Control Appellate Tribunal (hereinafter referred to as ’the Tribunal’) dated July 2,1976 in Appeal No.E/SB/1395/91/MAS. The appellant, Kuil Fireworks Industries, manufactures fireworks which fall under Heading 3604.14 of the Central Excise Tariff. By notification No. 167/86 dated March 1,1986 exemption from excise duty has granted in respect of various goods including goods falling under Heading 3604.10 provided that no process in or in relation to the manufacture of the said goods is ordinarily carried on which the aid of power. The appellant claimed exemption in respect of fireworks manufactured by it on the basis of the said notification on the ground that no process in relation to the manufacture of the said goods was ordinarily carried on with the aid of power. On September 2, 1987 the excise authorities dotained 6,222 wooden cases of fireworks valued at Rs.39,83,698-50 and a sum of Rs.5,97,555/- was demanded as excise duty payable on the said good on the ground that the goods were not entitled to exemption from excise duty under the said notification. The appellant filed a writ petition in the Madras High Court passes an interim order on September 29, 1987 and permitting the appellant to clear the goods for sale without payment of excise duty. In the meanwhile, notification No.167/86 dated March 1, 1986 was amended by notification No.222,87 dated September 17,1987 whereby exemption in respect of fireworks falling under Chapter 36.04 was withdrawn. Since the good had been permitted to be cleared on the basis of the interim order dated September 29, 1987 passed by the Madras High Court, the Superintendent of Central Excise issued a show cause notice dated February 16,1988 under Section 11A of the Central Excise Act Demanding duty of Rs.5,97,555/- being the duty on the goods detained on September 2,1987 valued at Rs.39,83,698.50 on the ground that the said goods were cleared after September, 1,1987 when the exception from duty was not available. The appellant submitted their reply to the said show cause notice wherein it was submitted that the goods were detained http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 by detention order dated September 2,1987 by the department and could be cleared only pursuances of the interim order dated September 29, 1987 passed by the High Court and that no duty was payable in respect of the said goods. The Assistant Collector Of Central Excise by order dated December 18,1990 confirmed the demand of duty of Rs.5,97,555/- granted under notification No.175/86 on the ground that the appellant a small scale industry. The said contention was, not raised before the lower authority and it could not be urged at the appellate stage. Shri. S. Muralidhar, the learned counsel appearing for the appellant has urged that the decision of the Calcutta High Court in Priyunka Overseas (P) Ltd. (supra) has been upheld by this Court in Priyanka Overseas Pvt.Ltd. & Anr. v. Union Of India & Ors., 1991 Supp.(1) SCC 102. The appellant in that case had, on December 17,1987, filed the bills of entry for home consumption as required under Section 68 of the Customs Act with a prayer for debonding the goods of 3935.364 MT which were stored in a private warehouse. The customs authorities, on that very day,i.e. December 17,1987, cancelled the license for warehousing the quantity of goods in respect of which the bills of entry were filed by cancelling the bond and deleting the said godown from the relevant licence issued for the quality of 11,500 MT. The keys of the godown were also handed over to the appellant simultaneously, as a result of which though the goods remained in the said godown but not as a warehouse and the appellant was allowed to remove the goods without payment of any duty. It was not disputed that the remaining goods were also stored in a private warehouse and the appellant had filed bills of entry and compiled with all the required formalities for debonding and clearance of the goods on January 28, 1988 and that the appellant was entitled to an order made in the show cause notice dated February 16,1987 in view of the decision of this court in Wallace Flour Mills Co.Ltd. v. Collection of Central Excise, Bombay Division II 1989 (4) SCC 592, wherein it was decided that the rate of duty prevalent on the date of removal is only applicable. It was held that since the goods were removed after September 17, 1987 excise duty was payable on the same. The Assistant Collection did not go into the merits of the claim of the appellant that they were not using power for manufacture of fireworks. The said order of the Assistant Collector of Central Excise was affirmed in appeal by the Collector (Appeals) in his order dated August 1,1991. Before the Tribunal reliance was placed by the appellant on the decision of the Calcutta High Court in Collector of Customs v. Priyanka Overseas (P) Ltd. 1989 (41) ELT.195 (Cal.) and it was urged that as the goods were detained illegally by the customers authorities, the appellant could not be penalised for the illegal act of the authorities and that since the goods were manufactured prior to September 17,1987 and in the normal course the goods would have been put in the market stream much before the withdraw of the exemption notification, the duty applicable will be at the rate when the goods were detained and from date of clearance of the goods. The Tribunal, however, rejected the appeal and held that the decision of the Calcutta High Court Priyanka Overseas (p) Ltd.(supra) could not be invoked in view of the decision of this Court in Wallace Flour Mills Company (supra) and Collector of Central Excise, Hyderabad & Ors. v. Vazir Sultan Tobacco Co. Ltd. Hyderabad & Ors, 1996(3) SCC 434, Wherein it has been laid down that the rate of duty applicable will be the one applicable on the date of clearance of the goods. Before the Tribunal the appellant http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 also sought to place reliance on the exemption cancelling the licence of the private warehouse enabling it to remove the goods. On these facts this Court Observed:- "Had the customs authorities passed order in accordance with law the same result would have followed as had been done on December 17,1987........... There is no valid reasons as to why the same procedure should not have been followed in respect of the remaining goods in respect of which the bills of entry were filed on January 28,1988 for debonding and clearance of goods. Merely because the officer failed to discharge his duties by making illegal demand for deposit of redemption fine, by making illegal demand for deposit of redemption fine, The appellant is there()/7?he deli,.+ out paying any duty as on January 28, 1988 no duty was payable on the goods." [p.124] The submission of Shri Muralidhar is that the principle laid down in the aforesaid decision of this Court in Priyanka Overseas apvt. Ltd & Anr. v. Union of India(supra) is applicable in the facts of this case because the goods had been wrongly and illegally detained by the customs authorities on September 2,1987 and by the time the goods were released for clearance on the basis of the interim order passed by the High Court on September 29,1987, the exception from duty under notification No.167/86 had been withdrawn by notification No.222/87 dated December 17,1987 . He has urged that the appellant cannot be made to suffer on account of illegal act of the excise authorities and that the principle laid down in Wallace Flour Mills Company (supra) and Vazir Sultan Tobacco Co.Ltd (supra) will have no application in the facts of this case. Shri K.N.Bhat, the learned Additional Solicitor General, does not dispute that in view of the decision Priyanka Overseas Pvt. Ltd.(supra) the appellant could not be made to suffer on account of an illegal act of detention of the goods by the excise authorities and the principle of Wallace Flour Mills Company (supra) and Vazir Sultan Tobacco Co. Ltd. (supra) will have no application in this case. The learned additional Solicitor General has, however, urged that even on September 2,1987 the appellant was not entitled to claim exception from duty in respect of goods which where detained since there was use of power in the manufacture of the goods. In this connection, the learned Additional Solicitor has placed reliance of on the decision of this Court in Standard Fireworks Industries Ors. v. Collector of Central Excise 1987 (28) ELT 56. We have Unable to accept the said contention of the learned Additional Solicitor General for the reason that the Assistant Collector of Central Excise has issued a show cause notice dated November 29,1987 demanding central excise duty of Rs. 11,94,122.94 on the fireworks declared from the factory of the appellant for the period from August 1, 1981 to September 16,1987 on the ground that certain operations were carried on with the aid of power outside the premises of the factory by outsiders and hence exemption under notification No. 167/88 dated march 1,1986 could not be http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 available. In their replay to the said show cause notice the appellant stated that they had not used power in any of the processes in the manufacture of the fireworks in their factories or outside their premises and it was claimed that the chemicals used for such manufacture were hand-pounded. By order dated December 18,1990, the Assistant Collector held that the it is incredible and highly improvable that flour mills which are run by power should under take hand- pounding and that the flour mills had undertaken the grinding of chemicals only by using power. It was also held that paper tubes, paper cones were also made by use of power and, therefore, the appellant was not entitled to exception under notification No. 167/86 dated March 1, 1986. The said order of the Assistant Collector was set aside in appeal by the Collector(Appeals) by order dated August 29, 1991. The Collector (Appeals) held: "Although it alleged that appellant purchased paper tubes from Standard Paper Containers, Sivakasi and made paper tubes though Paper Tubes Works, Sivakasi, no evidence confirming the above allegation was cited either in the show cause notice or in the original order". "The appellants denied making any tubes through paper Tubes Works, Sivakasi. In the absence of any evidence to the appellants version has to be accepted." "The conclusion that the Flour Mills run by power would not have undertake hand-pounding and ignoring the bills produced stating that they have been carefully managed will not prove the department case since it is based on presumption and suspension." "In view of the foregoing there is no evidence at all in the available records to the effect that power has been used in or in relation to the manufactures of fireworks by the appellant rendcring them incligible for exemption under notification N.167/86 dated March 1,1986." The said order of the Collector(Appeals) was not challenged by the department and has become final. In view of the order of the Collector (Appeals) dated August 29,1991, it cannot be said that in respect of goods which were detained on the basis or order dated September 2,1987 exception was not available under notification No.167/86 dated march 1,1986. The appeal is, therefore, allowed, the impugned judgement of the Tribunal is set aside and the demand raised by the Assistant Collector of Central Excise on the basis of the show cause notice dated February 16,1988 is quashed. he appellant had paid a sum of Rs.1,50,000/- towards the impugned demand of excise duty on March 30,1991 and a further sum of Rs. 50,000/- was paid by the appellant in pursuance of the intcrim order of the Tribunal dated January 27,1992. In pursuance of the order dated April 25,1997 passed by this Court the appellant has furnished a bank guarantee of Rs.1,50,000/-. Since the demand has been quashed, it is directed that the amount of Rs.2,00,000/- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 whose has been deposited by the appellant be furnished by the appellant shall stand discharged. No order as to costs.