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CASE NO.: Appeal (civil) 7432  of  2000

PETITIONER: BHARTI TELECOM LTD.

       Vs.

RESPONDENT: THE COMMISSIONER OF CUSTOMS

DATE OF JUDGMENT:       07/11/2001

BENCH: R.P. Sethi & Y.K. Sabharwal

JUDGMENT:

Y.K. Sabharwal, J.

The appellant imported Polypropylene under the Value Based Advance Licensing Scheme and avai led of duty free clearance of the goods claiming exemption under Notification No.203/92 date d 19th May, 1992.  According to the department, the appellant was not entitled to the benefi t of duty free import as it had violated condition no. (V) (a) of the said notification.  Th at condition was that the export obligation should have been discharged by exporting goods m anufactured in India in respect of which no input stage credit is obtained under Rule 56A or  57A of the Central Excise Rules, 1944. The department by show cause notice dated 3rd September, 1997 alleged that the appellant had  suppressed the fact that it had availed of modvat      credit on the inputs used in the man ufacture of the exported goods for wrongly availing duty free benefit against the licence. The appellant in response to the show cause notice stated that the advance licence was obtai ned by it on 1st June, 1993 and it had completed the export obligations by July, 1993.   The  appellant claimed that it had reversed the modvat credit and rectified the error in their r ecords as far back as in January-February 1994.  It was further claimed that the circular da ted 3rd January, 1997 issued by the Central Board of Excise and Customs had relaxed the cond itions of Notification No.203/92 in cases where the exporter reverses the modvat credit inco rrectly availed of by him with payment of interest at the rate of 20% of the amount of the m odvat credit.    In this view, the appellant sought cancellation of the show cause notice an d dropping the charges made against it in the said notice.

       The circular dated 3rd January, 1997 was followed by Amnesty Scheme dated 10th Janua ry, 1997 providing amnesty on reversal of modvat credit and payment of interest where export s were effected under the Value Based Advance Licence before 31st January, 1997.  The scheme  dated 10th January, 1997 provided the formula for the quantification of the modvat credit r equired to be reversed to avail the benefit of the scheme.  It further provides that in addi tion to reversal, an interest at the rate of 20% on the amount of modvat credit retained by  such exporters for the period between the date of exports and the date of reversal has to be  calculated and deposited by the exporters before 31st  January, 1997.  It further provides  that where credit has already been reversed, the exporters shall deposit the interest amount  calculated in the manner prescribed before 31st January, 1997.         The Commissioner found that the appellant did not fulfil the conditions of the Amnes ty Scheme.      The requirement of the scheme not having been fulfilled and the appellant ha d violated the terms of the exemption Notification No.203/92 by availing modvat credit contr ary thereto, the show cause notice was confirmed imposing custom duty and also the interest  and the penalty.         The appeal filed by the appellant before the Customs, Excise & Gold (Control) Appell

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ate Tribunal partially succeeded inasmuch as order of the Commissioner imposing penalty and  demanding interest was set aside but it was confirmed in respect of demand of duty liability  to the tune of Rs.52,41,600/-.         Challenging the order of the Tribunal, learned counsel for the appellant contends th at the respondent was not justified in denying the benefit of the Amnesty Scheme to its clie nt on the ground that it had reversed the modvat credit earlier to the enforcement of the sc heme.  There is considerable force in the contention.  The Amnesty Scheme recognises the alr eady reversed modvat credits.  The reversal of credit made by the appellant in 1994 has to b e treated at par with the reversal of credits made by exporters after coming into force of t he Amnesty Scheme. According to the Amnesty Scheme, the interest for the period between the date of  export, and the date of reversal has to be deposited by 31st January, 1997.  It  was not deposited by the said date.  It was deposited only on 7th February, 1997.  There is  no provision for relaxation or extension of time to deposit the amount of interest.  Such s chemes or exemption notifications have to be strictly construed.  The provision in the notif ication dated 10th January, 1997 for deposit of interest by a specified date has to be inter preted strictly in the manner stated in the notification and on no other basis.  It is well  settled that in a taxing statute, there is no room for any intendment and regard must be had  to the clear meaning of the words and that the matter should be governed only by the langua ge of the notification, i.e. by the plain terms of the exemption.  Learned counsel for the a ppellant, however, relied upon order dated 21st January, 1997 and 22nd January, 1997 passed  by this Court in M/s. Raj Exports v. National Aluminium Co. & Ors. [SLP (C) No.8755/1986] wh erein while disposing of the special leave petitions and connected petitions, it was directe d that the petitioners in those cases shall be entitled to release of the goods imported wit hout payment of the customs duty.  Counsel contends that the said order had reversed the dec ision of the High Court of Orissa in Raj Exports v. National Aluminium Co. Ltd. [1996 (87) E LT 349 (Ori.)] whereby the High Court had declined to grant relief to the exporter on accoun t of breech of the conditions of the same exemption notification.  The orders dated 21st and  22nd January, 1997 relied upon by the learned counsel were passed on the facts of the said  case without settling any principle and without reversing principles laid down by the Orissa  High Court.  It has not been held by this Court that even in case of non-compliance of the  conditions of exemption, the exporter shall be allowed to take benefit of the exemption.  Fu rther it may be noticed that in case of Raj Exports, interest had been deposited on 18th Jan uary, 1997, i.e., before the time prescribed in the Amnesty Scheme.         Learned counsel for the appellant lastly contends that the appellant had not violate d Notification No.203/92.  The submission is that the appellant was manufacturing goods both  for home consumption and also for export and it was not possible to segregate input utilize d in the manufacture of the final product which was exported, therefore, it was permissible  for the appellant to first avail the modvat credit and then to reverse it after export.  In  support, reliance is placed upon a decision of this Court in Chandrapur Magnet Wires (P) Ltd ., Nagpur v. Collector of Central Excise, Central Excise Collectorate, Nagpur [(1996) 2 SCC  159] and a departmental circular taken note of in that decision.  That circular reads as und er :

       "3.     The credit account under MODVAT rules may be maintained chapterwise.         MODVAT credit is not available if the final products are exempt or chargeable to nil  rate of duty.  However, where a manufacturer produces along with dutiable final products, f inal products which would be exempt from duty by a notification (e.g. an end use notificatio n) and in respect of which it is not reasonably possible to segregate the inputs, the manufa cturer may be allowed to take credit of duty paid on all inputs used in the manufacturer of  the final products, provided that credit of duty paid on the inputs in such exempted final p roducts."

Para 8 of the judgment relied upon by the learned counsel reads thus : "8. This circular deals with a case where the manufacturer produces dutiable final products  and also final products which are exempt from duty and it is not reasonably possible to segr egate inputs utilized in manufacture of the dutiable final products from the final products  which are exempt from duty.      In such a case, the manufacturer may take credit of duty pa id on all the inputs used in the manufacture of final products on which duty will have to be  paid.  This can be done only if the credit of duty paid on the inputs used in the exempted  products is debited in the credit account before the removal of the exempted final products. "

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       The appellant had at no stage took the plea that it was not reasonably possible for  it to segregate inputs utilized in the manufacture of the dutiable final products from the f inal products which are exempted from duty.  Now, the appellant cannot be permitted to raise  such a new plea.         For the aforesaid reasons, the appeal is dismissed with costs.

.....................J.  [R.P. Sethi]

.....................J.  [Y.K. Sabharwal]

November 7, 2001