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 &

Service Tax Appellate Tribunal

1

 in Customs Appeal No. 9 of 2008,

whereby the customs duty levied upon the appellant  on the sale

of   cut   flowers   within   the   Domestic   Tariff   Area

2

  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

1 For short, “CESTAT”

2 For short, “DTA”

2

Oriented Unit

3

  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

Cus dated 3.6.1994

4

.  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.

56/01­Cus dated 18.5.2001

5

, 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.

3.The EXIM Policy 1997­2002 provided that a 100% EOU in

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

Act, 1962

6

 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 &

Central Excise duties. The Export Import Policy 1997­

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

also liable to pay interest @ 24% from the 1

st

 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

vs.   Commissioner   of   Customs,   Delhi

7

  and   larger   bench   of

Central Excise and Gold (Control) Appellate Tribunal

8

 in Vikram

Ispat vs. Commissioner of Central Excise, Mumbai­III

9

. It is

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

Board of Excise and Customs, New Delhi

10

, 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

Limited

11

,   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

Haryana & Ors.

12

 to contend that the substitution of a clause

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

Central  Excise and  Customs vs.  Suresh Synthetics

13

.  The

appellant   further   relied   on   the   exposition   of   this   Court   in

Uniworth   Textiles   Limited   vs.   Commissioner   of   Central

Excise, Raipur

14

 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

in Union of India & Anr. vs. IndusInd Bank Limited & Anr.

15

,

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.

9.We have heard Mr. Rupesh Kumar, learned counsel for the

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, subject to the following conditions, namely :­

(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,

1

st 

April,   1997   ­   31

st 

March,   2002,   published   by   the

Government   of   India   in   the   Ministry   of   Commerce

Notification No. 1/1997­2002, dated 31

st 

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”. 

17.In the present case, the notification provides for exemption

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)

20.A priori, the demand in the present case, pertaining to the

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

Act,   1944

16

,   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

Sr.NoNotification No.

and Date

Amendment

(1) (2) (3)

xxx Xxx xxx

8. 126/94­Cus

dated   the   3

rd

June, 1994

In the said notification,­

(a)   in   the   first   paragraph,   in

condition   (6),   after   clause   (d),

the following shall be inserted,

namely:­

" (e) permit destruction of rejects

and   waste   without   payment   of

duty within the unit, or outside

the   said   unit,   where   it   is   not

possible   or   permissible   to

destroy the same within the said

unit, in the presence of Customs

or Central Excise officer.";

(b)   in   paragraph   2,   in   the

proviso,   for   the   words   and

figures   "duty   of   15%   ad

valorem", the words and figure

"duty of 5% ad valorem" shall be

substituted;

(c)  in   paragraph   3,   in   clause

(a), for the words "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.", the following shall be

substituted, namely:­

"customs   duty   equal   in

amount   to   that   leviable   on

25

inputs   obtained   under   this

notification and used for the

purpose   of   production,

manufacture   or   packaging   of

such   articles,   which   would

have   been   paid,   but   for   the

exemption   under   this

notification,   shall   be   payable

at   the   time   of   clearance   of

such articles.

….."

(emphasis supplied)

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

leviable on such articles as if imported as such.   In

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)

26.Upon a bare reading of the circular, it can be noted that it

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  Vatika Township  (supra), Constitution Bench of this

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

CRAIES 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

implicit. A clarificatory amendment of this nature will

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

Delhi vs. Hari Chand Shri Gopal & Ors.

17

, 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

benefit   of   it   must   go   to   the   State.  A   Constitution

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.

36.This appeal, therefore, deserves to be dismissed. It is so

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.