http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5

CASE NO.:

Appeal (civil) 6745 of 1999

Appeal (civil) 6922 of 1999

PETITIONER:

M/s. Cadila Laboratories Pvt. Ltd.

RESPONDENT:

C.C.E. Vadodara

DATE OF JUDGMENT: 13/02/2003

BENCH:

S.N. Variava & B.N. Agrawal

JUDGMENT:

J U D G M E N T

S. N. Variava, J.

Civil Appeal No. 6745 of 1999 is against the judgment of the

Customs Excise & Gold (Control) Appellate Tribunal (CEGAT) dated 20th July,

1999, whereas Civil Appeal No. 6922 of 1999 is against the judgment of CEGAT

dated 30th July, 1999.

The Appellants in these Appeals manufacture various drugs. In

Civil Appeal No. 6745 of 1999 the concerned drugs are Mebendazole,

Thrimethoprim, Tinidazole and Dexa-methazone. In the process of manufacture

of above drugs certain intermediate products come into existence. For the

purposes of this Appeal the intermediate products are Thiourea Derivatives, 3-4

Diamino Benzophenone, Anilino Compound, Brown Oil and Epoxy Derivatives.

In Civil Appeal No. 6922 of 1999 the concerned drug is Ethambutol

Hydrochroride. In the process of manufacture an intermediate product viz. D-2

Aminobatanol Tartrate is also manufactured.

The question in these two Appeals is whether excise duty is payable

on these intermediate products and whether the Respondents were entitled to the

extended period under Section 11A of the Central Excise and Salt Act, 1944. The

questions being common in both the Appeals they are being disposed off by this

common Judgment. In both the cases it has been held by the CEGAT that the

Appellants were liable to pay excise duty and that the claim was not time barred.

Before the Orders of the Tribunal are considered it is necessary to set out the law

on the subject.

In the case of Union Carbide India Limited vs. Union of India and others

reported in 1986 (2) SCC 547 the question was whether excise duty was payable

on Aluminium cans produced from aluminium. The cans were in a crude and

elementary form. By a further process they were then made into torch bodies. It

was held that in order to attract excise duty the article must be manufactured and it

must be capable of sale to a consumer. It was held that the expression goods in the

Central Excise and Salt Act, 1944 only covers an article which can ordinarily

come to the market to be bought and sold. It was held that the burden of showing

that the goods are marketable was on the department. In this case the department

had shown that on one occasion, the Appellants (therein) had ordered such

aluminium cans from one M/s. Krupp Group of Industries. It had also been shown

that in the past the Appellant had submitted a price list to the department, which

price list included a margin of profit. It was held that this was not sufficient to

show that the product was marketable. It was held that the instance of purchase

from M/s. Krupp Group of Industries was a works contract and nothing more. It

was held that merely because the Appellant had submitted a price list under a

mistaken belief would not show that the goods were marketable. It was held that

as there was no sufficient material to show that the goods were marketable excise

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5

duty was not payable on the aluminium cans.

In the case of Bhor Industries Ltd., Bombay vs. Collector of Central Excise,

Bombay reported in 1989 (1) SCC 602, the Appellants manufactured leather

clothes, laminated jute mattings and PVC tapes. In the process of manufacture of

such products, an intermediate product viz. a PVC film was manufactured. The

question was whether the Appellant (therein) was liable to pay excise duty on such

PVC film. The department had shown that PVC films or sheets were available in

the market. However, what was available in the market was a finished, embossed

and printed PVC films whereas what was manufactured by the Appellant was a

crude PVC film which had much less tensile strength than that of the PVC film

available in the market. On behalf of the department it was submitted that if the

good was one which fell within the Schedule, then excise duty would be payable.

This argument was repelled. It was held that for the goods to be excisable they

must be known in the market and must be capable of being sold in the market as

goods. It was held that actual sale in the market was not necessary and that even

though it may be used for captive consumption, they would be liable to excise

provided they were capable of being sold in the market or known in the market as

goods. It was held that the excise duty would be leviable on manufacture of goods

as known in the market. It was further held that it was the duty of the department

to adduce proof or evidence that the PVC films were goods which were

marketable.

In the case of Collector of Central Excise, Baroda vs. M/s. Ambalal

Sarabhai Enterprises (P) Ltd. reported in 1989 (4) SCC 112, the Respondents

were manufacturing Sorbitel. An intermediate product "starch hydrolysate" was

manufactured. The department contended that the intermediate product was

glucose and excise was payable on it. The question before the Court was whether

the starch hydrolysate manufactured by the Respondents was goods within the

meaning of Central Excise and Salt Act. It was shown that starch hydrolysate

manufactured by the Respondents was highly unstable and fermented if kept for a

day or two. On behalf of the department it was submitted that the test was not

whether the product was unstable and resulted in fermentation but whether it was

capable of being marketed. It was held that goods with unstable character can be

theoretically marketed but that one had to take a practical approach. It was held

that the evidence showed that hydrolysed starch fermented and decomposed and at

higher concentration it crystalised within two or three days. It was held that this

was evidence indicating propensity of its not being marketed. It was held that this

was good evidence to conclude that it would be unlikely to be marketable. The

Court noted that the department had made no enquiry whatsoever as to whether

starch hydrolysate was ever marketed by anybody. It was held that the department

merely relied on the fact that starch hydrolysate was stored in tanks. It was held

that this was not sufficient as it had been shown that such storage was only for a

period of few hours and only as a step in the process of transfer. It was held that

the burden of showing that the starch hydrolysate was marketable was on the

department. It was held that as no enquiry had been made nor any evidence

produced the department had not discharged the burden. It was held that starch

hydrolysate manufactured by the Respondents were not goods within the meaning

of Central Excise and Salt Act.

In the case of Union of India and another vs. Delhi Cloth & General Mills

Co. Ltd and another reported in 1997(5) SCC 767, the question was whether an

intermediate product "calcium carbide" was excisable. It was shown that the

calcium carbide manufactured by the Respondents was not of a purity that

rendered it marketable. It was held that the rationale for levying excise duty is that

the goods, which are manufactured, must be a distinct commodity as such known

in common parlance or to the commercial community for the purposes of buying

and selling. It was held that the manufacture of calcium carbide by the

Respondents was not of the purity nor was it packed in air-tight container so as to

make it marketable. It was held that the commodity must be marketable as it is

and not become marketable by a further process.

In the case of Collector of Central Excise, Baroda vs. United Phosphorus

Ltd. reported in 2000 (4) SCC 18 certain intermediate products came into

existence in the process of manufacture of insecticides, fungicides, weedicides and

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5

pesticides. The question was whether those intermediate products were excisable.

It was held that even though an intermediate product may be one which is

specified in the Schedule it was still not subject to duty unless it satisfied the test

of marketability. It was held that the burden of showing that the goods were

marketable was on the department and that in the absence of any proof by the

department it could not be held that the goods were marketable. It was held that

merely because some of the items were entitled to draw back duty under a

Notification did not mean that the test of marketability was satisfied.

Thus the law is that in order to be excisable, not only goods must be

manufactured i.e. some new product brought into existence, but the goods must be

marketable. By marketable it does not mean that the goods must be actually

bought and sold in the market. But the goods must be capable of being bought or

sold in the market. The law also is that goods which are in the crude or unstable

form and which require a further processing before they can be marketed, cannot

be considered to be marketable goods merely because they fall within the

Schedule to the Excise Act.

The Appellants have all along contented that the intermediate product

manufactured by them are in crude and unstable form. They have shown that the

intermediate products manufactured by them have a shelf-life of only a few hours

unless and until by a further processing they are purified. In respect of some of

the products they have shown that they are in an impure form. They have also

filed affidavits of traders to show that some of the products are not marketable.

We have seen the Order passed by the Collector on 18th September, 1991 in

Civil Appeal No. 6922 of 1999. By the Order dated 18th September, 1991, the

Collector had accepted the Appellants case and dropped the show cause

proceedings. However, thereafter the Central Board of Excise and Customs

exercised powers under Section 35-E and had the matter referred to the Tribunal.

We have also seen the Order dated 19th August, 1993 passed by the Collector in

Civil Appeal No. 6745 of 1999. In this Order the Collector has relied on a report

of a chemical analyser, statements made by one Shri Champaklal Maniklal, a

Manager of the Appellant and a Customs Notification bearing No.14/88-C.

Reliance is also placed on fact that Appellants store their products in cans for

some period of time. Reliance was also placed on the fact that at one stage the

Appellants had bought one of the products from the market. On this material the

Collector concludes that "these facts make it evident that the impugned products

can conceivably be sold to another industrial user who needs that kind of product".

It is an admitted position that the department has (1) made no efforts

to ascertain whether any of the intermediate products are available in the market;

(2) even if available whether or not products available in the market are the same

as that produced by the Appellant; (3) none of the intermediate products

manufactured by the Appellants were got analysed by a chemical analyser. It is

admitted that the Report of the chemical analyser, relied on, was based only on the

write up given by the Appellant. In his cross-examination the chemical analyser

admits that there was no facility available in his laboratory to carry out tests to

establish the identity of the products. He also admits that, except for 3-4 Diamino

Benzophenone there was no reference available, regarding other intermediate

products, in the technical literature available in the laboratory.

At this stage it must be mentioned that the Customs Notification

relied upon does not refer to all the products. Reliance on such a Notification may

be relevant and may show marketability if the goods are identical. However

where a question is raised that goods available in the market are finished or refined

product whereas what is manufactured is in a crude and unrefined form, the

burden would be on the department to show that what is available in the market is

the same as the goods manufactured. In this case, no attempt is made to find out

whether any of these products are bought or sold in the market and more

importantly it has not been verified, by drawing samples of Appellants' products

and getting them chemically analysed, whether their claim is false. It has not been

ascertained whether or not Appellants' products are in crude and unstable form

and/or whether these products had a shelf life of only a few hours. Mere fact that

they are stored in tins or cans for a short period would not ipso facto lead to the

conclusion that the products were stable.

It is admitted that the Appellants had bought one of the products

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5

from the market at one stage. However, they have explained that what was bought

was in a purer form and the product they manufacture does not have that purity.

It was for the department to check this. The department has chosen not to do so.

The burden being on the department it will have to be held that they have not

discharged that burden. The Order passed only on the basis that these goods "can

conceivably be sold" cannot be sustained in the light of the law which has been set

out hereinabove.

The Tribunal thereafter has passed a very perfunctory Order accepting the

reasoning of the Collector. In that Order, the Tribunal has held as follows:

"that marketability is essentially a question of fact to be decided in

the facts of each case. In the present matters the fact of purchase of

some of the impugned products from the market, their storage,

weighment and storage indicate that the impugned goods can

ordinarily come to the market to be bought and sold. We are,

therefore, of the view that the Department has discharged its onus to

prove that the impugned products are marketable."

In Civil Appeal No.6922 of 1999 the Tribunal has adopted the same

reasoning. For the above reasons we hold that it has not been established that the

intermediate products manufactured by the Appellants are marketable. The

demand raised in the show cause notices cannot thus be sustained.

The other question raised by the Appellant is that the extended period under

Section 11-A of the Central Excise and Salt Act was not available to the Revenue.

The law on the subject is also very clear.

In the case of Collector of Central Excise, Hyderabad vs. M/s. Chemphar

Drugs and Liniments, Hyderabad reported in 1989 (2) SCC 127 the Assessee had

not declared the goods under a belief that the exempted goods were not required to

be declared. It has been held that the period of five years, under the proviso to

Section 11-A, requires the commission of some positive and deliberate act of

fraud, collusion, misstatement, suppression or contravention of a provision of the

Act. It is held that mere inaction or failure on the part of the manufacturer or

producer is not sufficient to extend the period of limitation. It is held that whether

there was any fraud or collusion or wilful misstatement or suppression, is a

question of fact depending on the facts and circumstances of each particular case.

It is held that mere non-declaration of goods did not amount to any conscious or

deliberate withholding of information.

In the case of M/s. Padmini Products vs. Collector of Central Excise,

Bangalore reported in 1989 (4) SCC 275, the question was whether dhoop sticks

were excisable. The Assessee, in the belief that they were Agarbatis, had not filed

any declaration and had not paid any excise on the same. One of the questions

was whether the extended period, under the proviso to Section 110A, was

available to the Revenue. After setting out the above mentioned judgment, this

Court held that there was scope for belief that there was no need to take out a

licence or pay duty at the time of removing dhoop sticks. It was held that the

Assessee was not guilty of either fraud or collusion, or wilful misstatement or

suppression of fact or contravention of any provisions of the Act and the Rules. It

was held that mere failure to pay duty or take out the licence did not amount to

fraud, collusion, misstatement, suppression or contravention of provisions of the

Act. The argument that failure to take out a licence and taking the goods out of

the factory gate without payment of duty was itself sufficient to infer that the

Assessee came within the mischief of the proviso, was negatived.

In the case of Tamil Nadu Housing Board vs. Collector of Central Excise,

Madras and another reported in 1995 (Supp. 1) SCC 50, the Assessee had two

manufacturing units one for commercial purposes and another for its own use.

The Assessee obtained a licence for the commercial unit but did not obtain a

licence for the unit which was for its own use. The Assessee claimed that it had

been so advised by somebody in the Excise Department. The Assessee did not

lead evidence of the officer who was supposed to have been so informed by the

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5

Excise Department. It was held that mere non examination of an officer could not

give rise to an inference that the Assessee was intentionally evading payment of

duty. It was held that the onus was on the Department to prove that there was a

deliberate act of fraud, collusion, misstatement, suppression or contravention of

the Act. It was held that if there was any scope for doubt then the proviso to

Section 11-A of the Act would not be attracted. It was held that the department

was not entitled to the extended period.

In the case of Collector of Central Excise vs. H.M.M. Limited reported in

1995 (Supp. 3) SCC 322, the show cause notice did not specifically state as to

which of the default enumerated in the proviso to Section 11-A was committed by

the Assessee. It was held that such a notice was not sufficient as the Assessee

must know what case he has to meet. It was held that mere failure to make a

declaration would not justify an inference that the intention was to evade payment

of duty.

In this case, the Appellants had pointed out that in the same compound they

have a sister concern which is also manufacturing identical intermediate product.

That sister concern had been examined by the officers of the same Circle. That

sister concern had disclosed what intermediate products were coming into

existence. Thereafter no show cause notice was issued to the sister concern nor

were they told that these products were excisable. The Appellants have contended

that they were therefore under a bonafide belief that these intermediate products

were not excisable. It was also pointed out that prior to 1.3.1986, all the

intermediate products were exempted from payment of excise duty. Thereafter the

final product was exempted with the intention of regulating price of these drugs.

The Appellants claim that they were under a belief that intermediate products

continued to be also exempted as otherwise the price of the final product would go

up. The Appellants also claim that they were under a belief that as their

intermediate products were crude and in an unstable form and not marketable, the

same were not excisable. The Appellant also by their letters dated 21st April, 1987

and 23rd December, 1987 had pointed out that these intermediate products came

into existence in the manufacture of final product.

The only ground on which it has been held that the extended period

was applicable is there was suppression by non filing of the classification list and

that in their letters dated 21st April, 1987 and 23rd December, 1987, it has not been

set out that these intermediate products were separated and stored in plastic or tin

containers. In our view these are not sufficient for the purpose of invoking the

extended period of limitation. It could not be denied that no duty was sought to be

levied on the same products manufactured by the sister concern. Therefore it

could not be said that the belief of the Appellants was not bonafide. Further the

premises of the Appellants were visited on 7th April, 1987. The officers saw that

the intermediate products were being temporarily stored in plastic or tin

containers. Thereafter by the letter dated 21st of April, 1987, it is pointed out that

these intermediate products are being manufactured. There was thus no deliberate

act of fraud, collusion, misstatement, suppression or contravention of the Act.

Mere fact of not filing of the classification lists is not sufficient to bring into play

the extended period of limitation. It is therefore held that the extended period of

limitation, under the proviso to Section 11-A, was not available.

In this view of the matter, both the Appeals are allowed. The demand made

in the show cause notices are set aside. There shall be no order as to costs.