1

REPORTABLE

SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 9237 OF 2019

[ARISING OUT OF S.L.P. (CIVIL) NO.21622 OF 2012]

M/S. UNICORN INDUSTRIES       …APPELLANT

VERSUS

UNION OF INDIA & OTHERS       …RESPONDENTS

WITH

CIVIL APPEAL NO.  9238  OF 2019

[ARISING OUT OF S.L.P. (CIVIL) NO. 28966 OF 2012]

J U D G M E N T

Arun Mishra, J.

1.Leave granted.

2.The question involved in the appeals is with respect to the levy of

education cess, higher education cess, and National Calamity Contingent

Duty (NCCD) on it.   The appeals arise out of common judgment.   The

High Court has held that duties in question are not part of the exemption

notification.  The writ petitions have been dismissed.  Hence, the appeals

have been preferred.

3.The   Government   of   India   in   order   to   promote   industrial

2

development   in   the   North   Eastern   Region,   announced   vide   Office

Memorandum dated 24.12.1997, specific fiscal incentives including total

exemption   from   tax   to   the   new   industrial   units   and   substantial

expansion of existing unit in the North Eastern Region for a period of 10

years from the date of commencement of production.   Government of

Sikkim vide Notification dated 17.2.2003, notified new industrial policy

whereby all fiscal incentives available to the industries in the North

Eastern Region would be available to the units set up in the State of

Sikkim.

4.The   Central   Government   issued   a   Notification   dated   9.9.2003,

granting exemption from payment of duty of excise for goods specified in

the notification and cleared from a unit located in the Industrial Growth

Centre or other specified areas within the State of Sikkim.   Under the

notification, a manufacturer of specified goods was required to pay excise

duty on the goods cleared from its unit.  The manufacturer has to first

utilize the Cenvat Credit for discharging duty liability on final products,

and the remaining amount of duties had to be paid through Personal

Ledger   Account   (PLA)   or   Current   Account,   i.e.,   in   cash.     Thus,   the

exemption scheme was to discharge the liability on the final product and

then claim or avail the refund or re­credit of the duties paid in cash.

3

5.The   Unicorn   Industries   established   a   unit   in   2006   for

manufacturing   “Indian   Mouth   Freshener”   an   excisable   commodity

covered under Chapter 21 of the First Schedule of Central Excise Tariff

Act, 1985.  It was registered under the Central Excise Act.  In June 2006,

the appellant had started manufacturing its product.

6.The   appellant   has   submitted   that   following   excise   duties   were

recovered   under   diverse   names/nomenclature   and   rates   on   Indian

Mouth Freshener manufactured and cleared by the appellant:

a.Basic Excise Duty @ 37.5 % ad valorem;

b.National   Calamity   Contingent   Duty   (NCCD)   @   23%  ad

Valorem (under Section 136 of the Finance Act, 2001);

c.Additional Excise Duty (Pan Masala & Tobacco Products) @

5.5% ad valorem (under Section 85 of the Finance Act, 2005);

and

d.Education Cess @ 2%  ad valorem  (under Section 91 of the

Finance Act, 2004) aggregating to 68% ad valorem.

7.As per Notification No.71/2003­CE dated 9.9.2003, the appellant

was entitled to refund of the abovesaid duties of excise.  The respondents

4

extended benefits and used to grant refund to the appellant as per the

abovementioned notification.   The Excise Authorities used to issue a

certificate of re­utilization of excise duty for the particular month.  The

appellant used to re­credit the amount of excise duty.

8.The Deputy Commissioner of Central Excise issued a show cause

notice dated 2.1.2007, requiring the appellant to repay the amount of

NCCD for the period July, 2006 to December, 2006, on the ground that

exemption   was   not   permissible   under   the   notification   for   the   units

located in the State of Sikkim.  The appellant filed a writ petition before

the High Court for quashing the abovementioned communication dated

2.1.2007.   The High Court disposed of the same with liberty to show

cause to the said communication.   The appellant filed its reply. On

4.7.2007, the Commissioner, Central Excise issued show cause notice, it

was   submitted   that   grounds   phrased   in   the   response   were

unsustainable.   The appellant was asked to show cause why amount

should not be recovered under Section 11­A of the Central Excise Act

along with the interest and penalty.

9.Notification No.71/2003­CE came to be amended on 25.4.2007 by

Notification No.21/2007, excluding Pan Masala falling under Chapter

XXI   of   the   Tariff   from   the   purview   of   the   notification.     Thus,   the

5

exemption on Pan Masala came to an end vide Notification No.21/2007

dated 25.4.2007, which was challenged by way of separate Writ Petition

No.22 of 2007. The High Court vide judgment and order dated 11.5.2012

allowed the Writ Petition (C) No.22 of 2007 and held that the appellant

was entitled to exemption from payment of excise duty on manufacture

of   Pan   Masala   for   ten   years   from   the   date   of   commencement   of

commercial production, i.e., 27.6.2006.

10.The  appellant submitted  that 14 separate claims  were  filed for

refund of additional excise duty and education cess on the ground these

levies are also duties of excise, for which exemption had been granted for

ten years.  The appellant filed Writ Petition (C) No.24 of 2007 before the

High Court of Sikkim at Gangtok for quashing Notification No.71/2003­

CE, confining the exemption to "under any of the said Acts” mentioned in

paragraph 1 of the notification. The prayer was made for a declaration

that the exemption notification was applicable to NCCD, additional excise

duty (Pan Masala) and education cess and the Notification No.71/2003­

CE was repugnant to the Industrial Policy decision declared by Union of

India (respondent no.1) and State of Sikkim (respondent no.4).   The

appellant claimed that excise duty exemption would include all levy in

nature of excise duty, levied and collected on goods manufactured in

6

India.

11.Vide Notifications dated 27.3.2008 and 10.6.2008, the benefit of

Cenvat Credit was withdrawn.  The appellant challenged the notification

through Writ Petition (C) No.11 of 2008.  The High Court was pleased to

allow the said petition vide judgment and order dated 15.11.2010.

12.Akshay Ispat and Ferro Alloys Private Limited, the manufacturer of

Ferro Silicon, an excisable commodity, has filed other appeal.   It had

obtained permanent registration under the Central Excise Rules 2002 on

11.3.2004.   The Government of India introduced education cess under

Chapter VI of Section 91 of the Finance Act, 2004.  The appellant did not

claim the benefit of the education cess for the period August 2004 to

March 2006.  After that, it started taking the re­credit of the education

cess w.e.f. 1.4.2006.  On 12.9.2006, the Superintendent, Central Excise,

sent a communication directing the appellant to pay the education cess

with interest and penalty for August, 2006.  The appellant submitted its

reply.  After that, show cause notice dated 31.10.2006, was issued to the

appellant regarding default in payment of education cess for August,

2006   and   September,   2006   and   proceedings   were   initiated   for

infringement   under   Section   91(3)   of   the   Finance   Act,   2004.     The

7

appellant   sent   a   reply;   however,   on   6.12.2006,   another   show   cause

notice   was   issued.     The   appellant   after  that   claimed   on  19.12.2006

repayment of education cess for the period August, 2004 to March, 2006.

In   March 2007,   the   Government   of   India   introduced   secondary   and

higher   education   cess   under   Section   126   of   the   Finance   Act,   2007.

Section 128(1) of the Finance Act, 2007 indicated how the said cess was

to be calculated.   The respondents demanded by issuance of further

notice education cess and secondary and higher education cess.   The

appellant filed a writ application in the High Court.   By the impugned

judgment, the same has been dismissed.  The High Court dismissed the

Writ  Petition  (C)  No.24  of  2007,  and  another concerning  NCCD and

education cess, secondary and higher education cess and held that they

were not included under exemption Notification No.71/2003­CE and the

appellant had illegally availed the benefits of the exemption in respect to

it.  Aggrieved by the dismissal of the writ petitions, the appeals have been

preferred. 

13.Learned counsel appearing on behalf of the appellant submitted

that NCCD, education cess, and secondary and higher education cess

form part of the excise duty.  Hence, the decision of the High Court is

bad in law.  Reliance has been placed on SRD Nutrients Private Limited v.

8

Commissioner of Central Excise, Guwahati,  (2018) 1 SCC 105 and the

decision of this Court in Bajaj Auto Limited v. Union of India & others,

2019 SCC OnLine SC 421,  decided on 27.3.2019.  It is submitted that

the education cess was introduced by Sections 91 and 93 of the Finance

Act, 2004 and higher education cess by the Finance Act, 2007 and the

NCCD was imposed under Section 136 of the Finance Act, 2001.   The

imposition is in the nature of a duty of excise and in addition to any

other duty of excise chargeable under the Central Excise Act, 1944 (‘the

Act of 1944’).  It is further provided that the provisions of the Act of 1944

and Rules made thereunder relating to refunds and exemptions from

duties and imposition of penalty, shall, as far as may be, apply with

respect to the abovementioned duties in question.   Reliance has also

been   placed   on   circulars   dated   10.8.2004   and   8.4.2011,   issued   by

Central Board of Excise and Customs, on the subject of education cess

and secondary and higher education cess.

14.Learned counsel appearing on behalf of respondents has submitted

that   the   decision   of   the   High  Court   is   appropriate   and   no   case   for

interference   is   made   out.     The   benefit   of   exemption   granted,   w.e.f.

9.9.2003 from payment of excise duty was withdrawn vide notification

dated 25.4.2007.   Tobacco and Tobacco products including cigarettes,

9

cigars and  gutkha, were excluded from the benefit of exemption of the

excise duty.  The notification dated 25.4.2007 was set aside by the High

Court.  The decision of the High Court has been reversed by this Court in

Union of India v. Unicorn Industries  (Civil Appeal No. 7432 of 2019),

decided on 19.9.2019.   Apart from that, when exemption notifications

were   issued,   the   NCCD,   education   cess   and   secondary   and   higher

education cess were not even imposed, as such, it could not be said that

they were covered under the exemption notification.  The duty described

above had been imposed by separate legislation, which was not covered

under the exemption notification.  It was an additional duty imposed in

the nature of excise duty.  They were not covered under the exemption

notification.   As such, the High Court has rightly dismissed the writ

application filed by the appellants.   Hence, no case for interference is

made out.

15.It   is   not   disputed   that   the   Government   of   India   took   a   policy

decision,   Ministry   of   Industry,   Department   of   Industrial   Policy   and

Promotion vide Office Memorandum dated 24.12.1997, concerning new

industrial   policy   and   concessions   in   the   North­Eastern   region.     The

decision was taken for converting the Growth Centres and IIDCs into

total tax­free zones for the next ten years.   All industrial activities in

10

these zones would be free from income tax and excise duty for ten years

from the commencement of production.

16.The benefit of the said notification was extended to the State of

Sikkim   vide   notification   dated   17.2.2003.     Following   benefits   were

extended to the new and the existing industrial units:

“i)   New   industrial   units   and   existing   industrial   units   on   their

substantial   expansion   as   defined,   set   up   in   Growth   Center,

Industrial   Infrastructure   Development   Centers   (IIDCs)   and   other

locations   like   Industrial   Estates,   Export   Processing   Zones,   Food

Parks, IT Parks, etc., as notified by the Central Government are

entitled   to   100%   (hundred   percent)   income   tax   and   excise   duty

exemption for a period of 10 years from the date of commencement

of commercial production.   Thrust Sector Industries as mentioned

in Annexure­II are entitled to similar concessions in the entire State

of Sikkim without area restrictions.”

17.The Government decided to exempt 100 per cent income tax and

excise duty for ten years. In accordance with the policy decision the

Notification   No.71/2003   was   issued   on   9.9.2003   by   the   Central

Government in exercise of powers conferred by Section 5A(1) of the Act of

1944 read with Section 3(3) of the Additional Duties of Excise (Goods of

Special Importance) Act, 1957 (‘the Act of 1957’) and Section 3(3) of the

Additional Duties of Excise (Textiles and Textiles Articles) Act, 1978 (‘the

Act of 1978’), exempted goods specified in the First Schedule and the

Second Schedule to the Central Excise Tariff Act, 1985, other than goods

specified in Annexure I in the State of Sikkim.   The exemption from

11

payment of so much of excise duty or additional duty of excise, as the

case may be, leviable thereon under any of the said Act.  The relevant

portion is extracted hereunder:

“Notification No.71/2003 – Central Excise

In exercise of the powers conferred by sub­section (1) of section 5A

of the Central Excise Act, 1944 (1 of 1944), read with sub­section (3)

of section 3 of the Additional Duties of Excise (Goods of Special

Importance) Act, 1957 (58 of 1957) and sub­section (3) of Section 3

of the Additional Duties of Excise (Textiles and Textiles Articles) Act,

1978 (40 of 1978), the Central Government, being satisfied that it is

necessary in the public interest so to do, hereby exempts the goods

specified   in  the  First  Schedule   and   the  Second  Schedule   to  the

Central   Excise   Tariff   Act,   1985   (5   of   1986),   other   than   goods

specified in Annexure I appended hereto, and cleared from a unit

located in the Industrial Growth Centre or Industrial Infrastructure

Development   Centre   or   Export   Promotion   Industrial   Park   or

Industrial   Estate   or   Industrial   Area   or   Commercial   Estate   or

Scheme Area, as the case may be, in the State of Sikkim, specified

in Annexure – II appended hereto, from so much of the duty of

excise or additional duty of excise, as the case may be,  leviable

thereon under any of the said Acts as is equivalent to the amount of

duty paid by the manufacturer of the said goods, other than the

amount   of  duty   paid   by   utilization   of   CENVAT   credit   under   the

CENVAT Credit Rules, 2002.”

(emphasis supplied)

18.Section 136 of the Finance Act, 2001 provides imposition of the

NCCD.  Section 136 is extracted hereunder:

“136.  National Calamity Contingent Duty.­(1) In the case of goods

specified in  the Seventh  Schedule, being goods manufactured or

produced, there shall be levied and collected for the purposes of the

Union, by  surcharge, a duty of excise, to be called the National

Calamity Contingent Duty (hereinafter referred to as the National

Calamity Duty), at the rates specified in the said schedule.

(2)  The National Calamity Duty chargeable on the goods specified in

the Seventh Schedule  shall be in addition to any other duties of

excise chargeable on such goods under the Central Excise Act, 1944

(1 of 1944) or any other law for the time being in force.

(3)   The provisions of the Central Excise Act, 1944 (1 of 1944) and

12

the rules made thereunder, including those relating to refunds and

exemptions from duties and imposition of penalty, shall, as far as

may be, apply in relation to the levy and collection of the National

Calamity Duty leviable under this section in respect of the goods

specified in the Seventh Schedule as they apply in relation to the

levy and collection of the duties of excise on such goods under that

Act or those rules, as the case may be.”

(emphasis supplied)

19.The education cess came to be imposed vide notification dated

10.9.2004 issued under the Finance Act, 2004.  Sections 91 and 93 are

extracted hereunder:

“91.  Education Cess­(1) Without prejudice to the provisions of sub­

section   (11)  of  Section  2,   there  shall  be   levied  and  collected,   in

accordance with  the provisions of this Chapter as  surcharge for

purposes of the Union,  a cess to be called the Education Cess, to

fulfil the commitment of the Government to provide and finance

universalized quality basic education.

(2)  The Central Government may, after due appropriation made by

Parliament by law in this behalf, utilize, such sums of money of the

Education Cess levied under sub­section (11) of Section 2 and this

Chapter  for the purposes  specified  in  sub­section  (1), as it may

consider necessary.

***

93.  Education Cess on Excisable Goods­ (1)  The Education Cess

levied under Section 81, in the case of goods specified in the First

Schedule to the Central Excise Tariff Act, 1985 (5 of 1986), being

goods manufactured or produced, shall be a duty of excise (in this

section referred to as the Education Cess on excisable goods), at the

rate of two per cent, calculated on the aggregate of all duties of

excise (including special duty of excise or any other duty of excise

but excluding Education Cess on excisable goods) which are levied

and collected by the Central Government in the Ministry of Finance

(Department of Revenue) under the provisions of the Central Excise

Act, 1944 (1 of 1944) or under any other law for the time being in

force.

(2)  The Education Cess on excisable goods shall be in addition to

any   other   duties   of   excise   chargeable   on   such   goods  under   the

Central Excise Act, 1944 (1 of 1944) or any other law for the time

being in force.

(3)  The provisions of the Central Excise Act, 1944 (1 of 1944) and

13

the rules made thereunder, including those relating to refunds and

exemptions from duties and imposition of penalty shall, as far as

may be, apply in relation to the levy and collection of the Education

Cess  on excisable goods as they apply in relation to the levy and

collection of the duties of excise on such goods under the Central

Excise Act, 1944 or the rules, as the case may be.”

(emphasis supplied)

20.The   Central   Government   introduced   the   secondary   and   higher

education cess at the rate of 1 per cent of the total excise duty under

Sections 126 and 128 of the Finance Act, 2007, which are reproduced

hereunder:

"126. (1) Without prejudice to the provisions of sub­section (12) of

section 2, there shall be levied and collected, in accordance with the

provisions of this Chapter as surcharge for purposes of the Union, a

cess to be called the Secondary and Higher Education Cess, to fulfil

the   commitment   of   the   Government   to   provide   and   finance

secondary and higher education.

(2) The Central Government may, after due appropriation made by

Parliament by law in this behalf, utilize, such sums of money of the

Secondary and Higher Education Cess levied under sub­section

(12) of section  2 and this Chapter for the purposes specified  in

subsection (1) as it may consider necessary.

XXXXXX XXXXXX XXXXXX XXXXXX

128. (1) The Secondary and Higher Education Cess levied under

section 126, in the case of goods specified in the First Schedule to

the Central Excise Tariff Act, 1985, being goods manufactured or

produced, shall be a duty of excise (in this section referred to as the

Secondary and Higher Education Cess on excisable goods), at the

rate of one per cent., calculated  on the aggregate of all duties of

excise (including special duty of excise or any other duty of excise

but excluding Education Cess chargeable under section 93 of the

Finance (No.  2) Act, 2004 and  Secondary and Higher Education

Cess   on   excisable   goods)   which   are   levied   and   collected   by   the

Central   Government   in   the   Ministry   of   Finance   (Department   of

Revenue), under the provisions of the Central Excise Act, 1944 or

under any other law for the time being in force.

14

(2) The Secondary and Higher Education Cess on excisable goods

shall be in addition to any other duties of excise chargeable on such

goods, under the Central Excise Act, 1944 or any other law for the

time   being   in   force   and   the   Education   Cess   chargeable   under

section 93 of the Finance (No. 2) Act, 1944.

(3) The  provisions  of the Central Excise Act, 1944 and the rules

made   thereunder,   including   those   relating   to  refunds   and

exemptions from duties and imposition of penalty shall, as far as

may be, apply in relation to the levy and collection of the Secondary

and Higher Education Cess on excisable goods as they apply in

relation to the levy and collection of the duties of excise on such

goods   under   the   Central   Excise   Act,   1944   or   the   rules   made

thereunder, as the case may be."

21.  The appellant challenged the exemption Notification No.71/2003

dated 9.9.2003, before the High Court only to the extent that it limits the

exemption only in relation to basic excise duty under the Excise Act,

additional duties under the Act of 1957 and the additional duties under

the  Act of  1978.   It is submitted that though various  Finance  Acts

imposed   these   duties,   they   were   recoverable   as   excise   duty,

notwithstanding their nomenclature.   The notification dated 17.2.2003

indicated that 100 per cent income tax and excise duty exemption for ten

years was granted.   The exemption should cover the NCCD, education

cess   and   the   secondary   and   higher   education   cess   imposed   by   the

notifications issued under Finance Acts of 2001, 2004, and 2007.  

22.The main question arising for consideration is when 100 per cent

exemption had been granted for excise duty for a period of 10 years,

15

whether the exemption notification issued for the State of Sikkim on

9.9.2003 shall be confined to the basic excise duty under the Act of

1944, additional duty under the Act of 1957 and additional duty under

the Act of 1978, which were specifically mentioned in the notification

issued on 9.9.2003, or it also include cess/duty imposed by Finance Acts

of 2001, 2004 and 2007.

23.The submission raised on behalf of appellant is that the duty and

cess in the nature of excise duty cannot be realized, particularly in view

of the provisions in the Finance Acts of 2001, 2004 and 2007 relating to

refund and exemption, which have made applicable, the provisions of the

Act of 1944 and the Rules made thereunder relating to exemption.  As

such, in view of the decisions of Division Bench of this Court in  SRD

Nutrients   Private   Limited  (supra)   and  Bajaj   Auto   Limited  (supra),   the

decision of the High Court deserves to be set aside.

24.It is not in dispute that when initial exemption notification was

issued in 1997 for the North­Eastern States, which was later on applied

to the State of Sikkim on 9.9.2003.  The benefits from payment of excise

duty and additional excise duty were confined to the basic excise duty

payable under the Acts of 1944, 1957 and 1978.  There was no reference

16

made to NCCD imposed under the Finance Act, 2001.  Apart from that,

when   the   notification   came   to   be   issued,   the   education   cess   and

secondary and higher education cess, which came to be imposed by

Finance Acts of 2004 and 2007, were not in vogue.

25.A Division Bench of this Court in  SRD Nutrients Private Limited

(supra) has considered the Finance Acts of 2004 and 2007, by which

education   and   secondary   and   higher   education   cess   were   imposed.

Under the Industrial Policy dated 1.4.2007 for the North­Eastern States,

the  notification dated 25.4.2007,  issued  by the  Central Government,

came up for consideration before this Court.  The said notification and

the industrial policy, have been dealt with in paragraphs 4 and 5 of the

SRD Nutrients Private Limited (supra), which are extracted hereunder:

“4.  Industrial Policy dated 1­4­2007 for the North­Eastern States,

including the State of Assam, was announced by the Ministry of

Commerce   and   Industry   (Department   of   Industrial   Policy   and

Promotion), Government of India to set up a special package for the

North­Eastern   States   to   accelerate  industrial   development   of  the

State. As per this package, new industrial units were entitled to

100% excise duty exemption for a period of ten years from the date

of commencement of commercial production. Pursuant to the said

Industrial Policy, the Central Government issued Notification No.

20/2007­Ex. Dated 25­4­2007 granting exemption from duties of

excise   levied   under   the   Central   Excise   Act,   1944   (hereinafter

referred to as “the Act”) read with Section 3(3) of the Additional

Duties   of   Excise   (Goods   of   Special   Importance)   Act,   1957   and

Section 3(3) of the Additional Duties of Excise (Textiles & Textile

Articles) Act, 1978 to goods cleared from the notified areas within

the North­Eastern States. The said Notification provided that the

assessee would be entitled to refund of duty paid other than the

duty paid by way of utilisation of CENVAT credit under the CENVAT

Credit Rules, 2004.

17

5.  Reproduction of the first three paragraphs of this Notification

would be sufficient, which are as follows:

“NOTIFICATION No.: 20/2007­CE dated 25­4­2007

North­East — Exemption to all goods, except as specified,

cleared   from   Assam,   Tripura,   Meghalaya,   Mizoram,

Manipur,   Nagaland,   Arunachal   Pradesh   or   Sikkim   from

duty paid other than by utilisation of CENVAT credit.

In   exercise   of   the   powers   conferred   by   sub­section   (1)   of

Section 5­A of the Central Excise Act, 1944 (1 of 1944), the

Central Government, being satisfied that it is necessary in the

public interest so to do, hereby exempts the goods specified in

the First Schedule to the Central Excise Tariff Act, 1985 (5 of

1986) other than those mentioned in the Annexure and cleared

from   a   unit   located   in   the   States   of   Assam   or   Tripura   or

Meghalaya or Mizoram or Manipur or Nagaland or Arunachal

Pradesh or Sikkim, as the case may be, from so much of the

duty   of   excise   leviable   thereon   under   the   said   Act   as   is

equivalent to the amount of duty paid by the manufacturer of

goods other than the amount of duty paid by utilisation of

CENVAT credit under the CENVAT Credit Rules, 2004.

2. In cases where all goods produced by a manufacturer are

eligible for exemption under this Notification, the exemption

contained in this Notification shall be available subject to the

condition   that,   the   manufacturer   first   utilises   whole   of   the

CENVAT credit available to him on the last day of the month

under   consideration   for   payment   of   duty   on   goods   cleared

during such month and pays only the balance amount in cash.

3. The exemption contained in this notification shall be given

effect to in the following manner, namely—

(a) the manufacturer shall submit a statement of the duty paid

other than the amount of duty paid by utilisation of CENVAT

credit under the CENVAT Credit Rules, 2004, to the Assistant

Commissioner or the Deputy Commissioner of Central Excise,

as the case may be, by the 7th of the next month in which the

duty has been paid other than the amount of duty paid by

utilisation of CENVAT credit under the CENVAT Credit Rules,

2004;

(b) the Assistant Commissioner of Central Excise or the Deputy

Commissioner   of  Central  Excise,   as  the   case  may   be,   after

such verification, as may be deemed necessary, shall refund

the amount of duty paid other than the amount of duty paid

18

by   utilisation   of   CENVAT   credit   under   the   CENVAT   Credit

Rules,   2004,   during   the   month   under   consideration   to   the

manufacturer by the 15th of the next month:

Provided that in cases, where the exemption contained in this

Notification is not applicable to some of the goods produced by

a manufacturer, such refund shall not exceed the amount of

duty paid less the amount of the CENVAT credit availed of, in

respect of the duty paid on the inputs used in or in relation to

the manufacture of goods cleared under this Notification;

(c) if there is likely to be any delay in the verification, Assistant

Commissioner of Central Excise or the Deputy Commissioner

of Central Excise, as the case may be, shall refund the amount

on  provisional basis by  the 15th  of  the next month  to  the

month   under   consideration   and   thereafter   may   adjust   the

amount of refund by such amount as may be necessary in the

subsequent refunds admissible to the manufacturer.”

Circulars have also been referred to in the decision of this Court in

SRD Nutrients Private Limited (supra).  The same is extracted hereunder:

“17. It is clear from the arguments of the counsel for the parties that

divergent views are expressed by the CESTAT as well as High Courts.

Even one Bench of the same Tribunal has differed from its earlier

Division Bench decision. In this scenario, it becomes important as to

how  the   Department  has  viewed   the  position   regarding   education

cess and higher education cess which is payable as a surcharge on

the excise duty, once the excise duty is exempted. Two circulars are

relevant   in   this   behalf,   one   is   Circular   dated   10­8­2004   which

clarifies that education cess is part of excise duty. In this circular,

certain   clarifications   are   given   by   the   Ministry   of   Finance

(Department   of   Revenue),   Government   of   India   and   the   relevant

portion thereof reads as under:

“Subject:  Issues   relating   to   imposition   of   education   cess   on

excisable goods and on imported goods, as pointed out by the

trade and the field formations—Reg.

The undersigned is directed to state that subsequent to Budget

2004 announcements, a number of representations/references

have been received from the trade as well as from the field

formations   pertaining   to   imposition   of   education   cess   on

excisable goods and on imported goods. The points raised and

the clarifications thereon are as follows:

19

Issue (1): Whether education cess on excisable goods is leviable

on goods manufactured prior to imposition of cess but cleared

after imposition of such cess?

Clarification: Education cess on excisable goods is a new levy.

In similar cases, it has been held by the Supreme Court that if

a levy is not there at the time the goods are manufactured or

produced in India, it cannot be levied at the stage of removal of

the   said   goods.   Thus,   education   cess   is   not   leviable   on

excisable goods manufactured prior to imposition of cess but

cleared after imposition of such cess.

Issue (2): Whether goods that are fully exempted from excise

duty/customs duty or are cleared without payment of excise

duty/customs   duty   (such   as   clearance   under   bond   or

fulfilment of certain conditions) would be subjected to cess.

Clarification: The education cess is leviable at the rate of two

per   cent   of   the   aggregate   of   all   duties   of   excise/customs

(excluding certain duties of customs like anti­dumping duty,

safeguard duty, etc.),  levied and collected. If goods are fully

exempted from excise duty or customs duty, are chargeable to

NIL   duty   or   are   cleared   without   payment   of   duty   under

specified procedure such as clearance under bond, there is no

collection of duty. Thus, no education cess would be leviable

on   such   clearances.   In   this   regard,   letter   D.O.   No.

605/54/2004­DBK   dated   21­7­2004   issued   by   Member

(Customs) may also be referred to.”

(emphasis in original)”

In the circular dated 10.8.2004, reference has been made to the

notification issued by Member (Customs), wherein it is stated that there

is no collection of excise duty; hence, no education cess would be leviable

on such clearances.

Circular dated 8.4.2011 had been issued by the Central Board of

Excise and Customs with respect to service tax.   In case service tax

stands exempted, education cess and secondary and higher education

cess shall not be levied.  

20

26.This Court in  SRD Nutrients Private Limited  (supra) has observed

that the circulars bind department. When there is no excise duty, the

education cess and secondary and higher education cess could not have

been demanded.  This Court observed thus:

“21. One aspect that clearly emerges from the reading of these two

circulars is that the Government itself has taken the position that

where whole of excise duty or service tax is exempted, even the

education   cess   as   well   as   secondary   and   higher   education   cess

would   not   be   payable.   These   circulars   are   binding   on   the

Department.

22. Even otherwise, we are of the opinion that it is more rational to

accept the aforesaid position as clarified by the Ministry of Finance

in   the   aforesaid   circulars.   Education   cess   is   on   excise   duty.   It

means that those assessees who are required to pay excise duty

have to shell out education cess as well. This education cess is

introduced by Sections 91 to 93 of the Finance (No. 2) Act, 2004. As

per Section 91 thereof, education cess is the surcharge which the

assessee is to pay. Section 93 makes it clear that this education

cess   is   payable   on   "excisable   goods,"   i.e.,   in   respect   of   goods

specified   in   the   First   Schedule   to   the   Central   Excise   Tariff   Act,

1985.   Further,   this   education   cess   is   to   be   levied   @   2%   and

calculated on the aggregate of all duties of excise which are levied

and collected by the Central Government under the provisions of

the Central Excise Act, 1944 or under any other law for the time

being   in   force.   Sub­section   (3)   of   Section   93   provides   that   the

provisions   of   the   Central   Excise   Act,   1944   and   the   Rules   made

thereunder, including those related to refunds and duties, etc. shall

as   far   as   may   be   applied   in   relation   to   levy   and   collection   of

education   cess   on   excisable   goods.   A   conjoint   reading   of   these

provisions   would   amply   demonstrate   that   education   cess   as   a

surcharge is levied @ 2% on the duties of excise, which are payable

under the Act. It can, therefore, be clearly inferred that when there

is no excise duty payable, as it is exempted, there would not be any

education cess as well, inasmuch as education cess @ 2% is to be

calculated on the aggregate of duties of excise. There cannot be any

surcharge when basic duty itself is NIL.

***

24. We are in agreement with the aforesaid reasons accorded by the

Rajasthan   High   Court   since   it   is   in   consonance   with   the   legal

principle enunciated by this Court. For this purpose, we may refer

21

to the judgment in CCE v. TELCO (1997) 5 SCC 275. In that case,

issue pertained to valuation of cess which was levied @ 1/8 per cent

of ad valorem “value” of the Central excise duty. The Court held that

the calculation of 1/8 per cent ad valorem of the motor vehicle for

the purposes of the levy and collection of the automobile cess must

be made that was being calculated since automobile cess was to be

levied  and calculated as if  it  was  excise  duty.  As a fortiori,  the

education cess and higher education cess levied @ 2% of the excise

duty would partake the character of excise duty itself.”

27.In  Bajaj   Auto   Limited  (supra),   a   Division   Bench   of   this   Court

considered the question of liability towards NCCD, education cess and

secondary and higher education cess on manufacturing establishment

which is exempted from payment of central excise duty under the Act of

1944.     The   matter   arose   from   the   State   of   Uttarakhand;   an   Office

Memorandum   dated   7.1.2003   was   issued,   by   which   100   per   cent

outright excise duty exemption for ten years was granted from the date of

commencement   of   the   commercial   production.     Notification   dated

10.6.2003 issued under Section 5A has been reproduced in the decision

mentioned above, the same is extracted hereunder:

 “GENERAL EXEMPTION NO. 41

Exemption to goods other than specified goods cleared from units

located in the Industrial Growth Centre or Industrial Infrastructure

Development   Centre   or   Export   Promotion   Industrial   Park   or

Industrial   Estate   or   Industrial   Area   or   Commercial   Estate   or

Scheme Area of Uttarakhand and Himachal Pradesh.—In exercise of

the powers conferred by sub­section (1) of section 5A of the Central

Excise Act, 1944 (1 of 1944) read with sub­section (3) of section 3 of

the Additional Duties of Excise (Goods of Special Importance) Act,

1957 (58 of 1957) and sub­section (3) of section 3 of the Additional

Duties of Excise  (Textiles and Textiles Articles)  Act, 1978  (40 of

1978), the Central Government, being satisfied that it is necessary

in the public interest so to do, hereby exempts the goods specified

in the First Schedule and the Second Schedule to the Central Excise

Tariff   Act,   1985   (5   of   1986),   other   than   the   goods   specified   in

22

Annexure­I appended hereto, and cleared from a unit located in the

Industrial Growth Centre or Industrial Infrastructure Development

Centre or Export Promotion Industrial Park or Industrial Estate or

Industrial Area or Commercial Estate or Scheme Area, as the case

may   be,   specified   in   [Annexure­II   and   Annexure   III]   appended

hereto, from the whole of the duty of excise or additional duty of

excise, as the case may be, leviable thereon under any of the said

Acts.”

The Division Bench has relied upon the decision of SRD Nutrients

Private Limited  (supra).   The decision of the Rajasthan High Court in

Banswara Syntex Ltd. v. Union of India,  2007 SCC OnLine Raj. 365,

which was considered in SRD Nutrients Private Limited (supra), was also

referred to, besides the circular of 2004.  This Court has observed thus:

“21. We may notice that the primary reasoning contained in the

impugned   order   is   common   for   the   three   cesses,   i.e.,   NCCD;

Education  Cess and Secondary & Higher Education Cess. These

were in the nature of surcharges levied in other Acts, which have

not been specifically excluded under the Notification in question.

That reasoning does not prevail, more so because of the judgment in

SRD Nutrients Pvt. Ltd. The question, thus, is whether, even though

the NCCD is in the nature of an excise duty, its incidence being on

the product, rather than on the value of the excise duty, that itself

would make any difference to the applicability of the NCCD to excise

exempt units.

22. On a proper appreciation of the judicial pronouncement in SRD

Nutrients Pvt. Ltd., we are not inclined to take a different view from

the   one   taken   for   Education   Cess   and   Secondary   &   Higher

Education Cess, even while considering the issue of NCCD.

23. We may notice that this Court, in SRD Nutrients Pvt. Ltd. gave

its imprimatur to the view expressed by the Rajasthan High Court

in  Banswara Syntex Ltd.  The rationale is that while there may be

surcharges   under   different   financial   enactments   to   provide   the

Government  with   revenue  for  specified   purposes,  the same   have

been notified as leviable in the nature of a particular kind of duty.

In the case of NCCD, it is in the nature of an excise duty. It has to

bear   the  same  character  as  those  respective  taxes  to  which   the

surcharge is appended. NCCD will not cease to be an excise duty,

but is the same as an excise duty, even if it is levied on the product.

23

Thus, when NCCD, at the time of collection, takes the character of a

duty on the product, whatever may be the rationale behind it, it is

also subject to the provisions relating to excise duty, applicable to it

in the manner of collection as well as the obligation of the taxpayer

to discharge the duty. Once the excise duty is exempted, NCCD,

levied as an excise duty, cannot partake a different character and,

thus, would be entitled to the benefit of the exemption notification.

The exemption notification also states that the exemption is from

the “whole of the duty of excise or additional duty of excise.” We

may also note that the exemption itself is for a period of ten years

from the date of commercial production of the unit.

24. We are, thus, of the view that the appellant would not be liable

to pay the NCCD.”

28.The Division Bench of this Court has rendered both the above

decisions.   The most unfortunate part is that the binding decision of

larger bench consisting of three­Judges of this Court in Union of India v.

Modi Rubber Limited,  (1986) 4 SCC 66, dealing with the similar issue,

was   not   placed   for   consideration   before   this   Court   when   the

abovementioned decisions came to be rendered.

29.This   Court   in  Modi   Rubber   Limited  (supra)   has   considered   the

similar question in the backdrop of the facts that what is the meaning of

the   expression   ‘duty   of   excise’   employed   in   the   notifications   dated

1.8.1974 and 1.3.1981, issued by the Government of India under Rule

8(1) of the Central Excise Rules.  A question arose whether expression

‘duty of excise’ is limited in its connotation only to basic duty levied

under  the Central Excises and Salt Act, 1944 or it also covers special

24

duties   of   excise   levied   under   the   various   Finance   Bills   and   Acts,

additional duty of excise levied under the Act of 1957 and other kind of

duty of excise levied under the Central enactments.

30.In Modi Rubber Limited (supra), the company was the manufacturer

of tyres, which product was subject to a duty of excise under the Central

Excises and Salt Act, 1944.  The word ‘duty’ under the said Act is defined

in Rule 2(v) to mean “the duty payable under Section 3 of the Act”.  The

exemption is dealt with under Rule 8 of Central Excise Rules, exempting

various categories of excisable goods from the whole or any part of the

duty of excise leviable on such goods.  The notification dated 1.8.1974,

came up for consideration before this Court in  Modi Rubber Limited

(supra), which is extracted hereunder:

“3…..

Notification No. 123/74­C.E. dated August 1, 1974

In the exercise of the powers conferred by sub­rule (1) of Rule 8

of the Central Excise Rules, 1944, the Central Government hereby

exempts tyres for motor vehicles falling under sub­item (1) of Item

No.16 of the First Schedule to the Central Excises and Salt Act,

1944   (1   of   1944),   from   so   much   of   the   duty   of   excise   leviable

thereon as is in excess of fifty­five per cent ad valorem.”

The notification was confined to the exemption of duty of excise

under the Act of 1944 in excess of 55 per cent ad valorem. Subsequently,

the notification dated 1.3.1981, was issued by the Central Government

exempting specified goods from so much of the duty of excise leviable

thereon as is more than the duty specified in the corresponding entry in

25

column 5.

31.This Court in Modi Rubber Limited (supra) considered the question

that since 1963, the special duty of excise was levied  inter alia  on the

manufacture of tyres from year to year up to 1971 by various Finance

Acts passed from time to time.  It was discontinued from 1972 to 1978,

and the Finance Act, 1978, again revived it.  After that, it continued to be

levied from year to year right up to the period.   The special duties of

excise came to be imposed under Section 32 of the Finance Act, 1979,

which   came   up   for   consideration   before   this   Court   in  Modi   Rubber

Limited (supra).  The same is extracted hereunder:

“32. Special Duties of Excise.— (1) In the case of goods chargeable

with a duty of excise under the Central Excises Act as amended

from time to time, read with any notification for the time being in

force issued by the Central Government in relation to the duty so

chargeable   there   shall   be   levied   and   collected   a  special   duty   of

excise equal to five per cent of the amount so chargeable on such

goods.

(2) Sub­section (1) shall cease to have effect after the 31st day of

March, 1980, except as respects things done or omitted to be done

before such cesser; and Section 6 of the General Clauses Act, 1897,

shall apply upon such cesser as if the said sub­section had then

been repealed by a Central Act.

(3) The Special duties of excise referred to in sub­section (1) shall

be  in addition to any duties of excise chargeable on such goods

under the Central Excises Act or any other law for the time being in

force.

(4) The provisions of the Central Excises Act and the rules made

thereunder,   including   those   relating   to   refunds   and   exemptions

from duties, shall, as far as may be, apply in relation to the levy and

collection of the special duties of excise leviable under this section

in respect of any goods as they apply in relation to the levy and

collection of the duties of excise on such goods under that Act or

those rules as the case may be.”

26

(emphasis supplied)

32.The   provisions   of   Section   32   are  pari   materia  to   the

abovementioned provisions of the Finance Act(s) in question.  The special

duty under Section 32 of Finance Act, 1979 imposed was in addition to

any duties of excise chargeable on such goods under the provisions of

the Central Excises Act and the Rules made thereunder, with respect to

refunds and exemptions from duties, shall, as far as may be, apply to the

levy   and   collection   of   special   duties   of   excise   leviable   under   the

provisions of Section 32 of the Finance Act, 1979.

33.The assessee Modi Rubber Limited (supra) claimed that in view of

the notification dated 1.8.1974, assessee was exempted from payment

not only in respect of basic excise duty levied under the Central Excises

and Salt Act, 1944, but also in respect of special duty of excise levied

under  the   relevant   Finance   Acts,   because   the   language   used   in   the

notification was not restrictive and it referred generally to ‘duty of excise’

without   any   qualification,   therefore,   it   covered   all   duties   of   excise

whether levied under the Central Excises and Salt Act, 1944 or under

any other Central enactments.  The dispute pertained to the period from

November 1979 to October 1982.

27

34.The   Assistant   Collector   of   Excise,   in   the   case   of  Modi   Rubber

Limited (supra), held that exemption granted under the notification dated

1.8.1974, was not available in respect of special duty of excise levied

under the Finance Acts. The assessee thereupon filed a writ petition in

the Delhi High Court, challenging the order of the Assistant Collector of

Excise.  The Delhi High Court upheld the claim of the assessee. It took

the view that the expression ‘duty of excise’ included not only basic duty

of excise levied under the Central Excises and Salt Act, 1944, but also

the special duty of excise levied under the various Finance Acts and any

other   duties   of   excise   levied   under   Central   enactment.     Meanwhile,

Parliament   also   enacted   the   Central   Excise   Laws   (Amendment   and

Validation) Act, 1982 laying down statutory rules which should guide the

court in interpreting notifications granting exemption from payment of

duty of excise and prescribing the conditions on which a notification

granting exemption from payment of duty of excise can be construed as

applicable to duty of excise levied under any Central law making the

provisions of the Central Excises and Salt Act, 1944 and the Rules made

thereunder applicable to the levy and collection of duty of excise under

such Central Law.

35.The question arose for consideration before this Court as to what is

28

the real import of the expression ‘duty of excise’ in the notifications dated

1.8.1974  and  1.3.1981  and  whether  it  includes  the  duties  of  excise

leviable not only under the Central Excises and Salt Act, 1944, but also

under any other enactment. 

36.This   Court   in  Modi   Rubber   Limited  (supra)   has   considered   the

purport of the notifications and the specific provisions mentioned therein

and held that exemption has to be considered in the light of provisions of

Central Excise Rules, 1944, as envisaged under Rule 2(v) of Central

Excise Rules, 1944.  It cannot, in the circumstances, bear an extended

meaning to include special excise duty and auxiliary excise duty.  This

Court observed thus:

“6. The first question that arises for consideration on these facts is

as to what is the true import of the expression "duty of excise" in

the notifications dated August 1, 1974, and March 1, 1981. It is

only if this expression is held to include duties of excise leviable not

only under the Central Excises and Salt Act, 1944 but also under

any other enactments that the question would arise whether the

Central   Laws   (Amendment   and   Validation)   Act,   1982   is

constitutionally invalid. We, therefore, asked the learned counsel

appearing on behalf of the parties to confine their arguments only to

the first question of interpretation of the expression ‘duty of excise’

in the notifications dated August 1, 1974 and March 1, 1981.

7.  Both these notifications, as the opening part shows, are issued

under Rule 8(1) of the Central Excise Rules, 1944 and since the

definition   of   ‘duty’   in   Rule   2,   clause   (v)   must   necessarily   be

projected in Rule 8(1) and the expression “duty of excise” in Rule

8(1) must be read in the light of that definition, the same expression

used in these two notifications issued under Rule 8(1) must also be

interpreted in the same sense, namely, duty of excise payable under

the Central Excises and Salt Act, 1944 and the exemption granted

under both these notifications must be regarded as limited only to

29

such   duty   of   excise.   But   the   respondents   contended   that   the

expression ‘duty of excise’ was one of large amplitude and in the

absence of any restrictive or limitative words indicating that it was

intended to refer only to duty of excise leviable under the Central

Excises and Salt Act, 1944, it must be held to cover all duties of

excise   whether   leviable   under   the   Central   Excises   and   Salt   Act,

1944 or under any other enactment. The respondents sought to

support this contention by pointing out that whenever the Central

Government   wanted   to   confine   the   exemption   granted   under   a

notification to the duty of excise leviable under the Central Excises

and   Salt   Act,   1944,   the   Central   Government   made   its   intention

abundantly clear by using appropriate words of limitation such as

“duty of excise leviable ... under Section 3 of the Central Excises

and Salt Act, 1944” or “duty of excise leviable ... under the Central

Excises and Salt Act, 1944” or “duty of excise leviable ... under the

said   Act”   as   in   the   Notification   No.   CER­8(2)/55­C.E.   dated

September 17, 1955, Notification No. 255/77­C.E. dated July 20,

1977, Notification No. CER­8(1)/55­C.E. dated September 2, 1955,

Notification   No.   CER­8(9)/55­C.E.   dated   December   31,   1955,

Notification  No. 95/61­C.E. dated April 1, 1961, Notification No.

23/55­C.E. dated April 29, 1955, and similar other notifications.

But, here said the respondents, no such words of limitation are

used in the two notifications in question and the expression “duty of

excise”   must,   therefore,   be   read   according   to   its   plain   natural

meaning as including all duties of excise, including special duty of

excise and auxiliary duty of excise. Now, it is no doubt true that in

these   various   notifications   referred   to   above,   the   Central

Government has, while granting exemption under Rule 8(1), used

specified language indicating that the exemption, total or partial,

granted under each such notification is in respect of excise duty

leviable under the Central Excises and Salt Act, 1944. But, merely

because, as a matter of drafting, the Central Government has in

some notifications specifically referred to the excise duty in respect

of which exemption is granted as “duty of excise” leviable under the

Central Excises and Salt Act, 1944, it does not follow that in the

absence of such words of specificity, the expression “duty of excise”

standing by itself must be read as referring to all duties of excise. It

is not uncommon to find that the legislature sometimes, with a view

to   making   its   intention   clear   beyond   doubt,   uses   language  ex

abundanti cautela though it may not be strictly necessary and even

without it the same intention can be spelt out as a matter of judicial

construction   and   this   would   be   more   so   in   case   of   subordinate

legislation by the executive. The officer drafting a particular piece of

subordinate legislation in the Executive Department may employ

words with a view to leaving no scope for possible doubt as to its

intention or sometimes even for greater completeness, though these

words   may   not   add   anything   to   the   meaning   and   scope   of   the

subordinate legislation. Here, in the present notifications, the words

duty of excise leviable under the Central Excises and Salt Act, 1944’

30

do not find a place as in the other notifications relied upon by the

respondents. But, that does not necessarily lead to the inference

that   the   expression   “duty   of   excise’   in   these   notifications   was

intended   to   refer   to   all   duties   of   excise   including   special   and

auxiliary   duties   of   excise.   The   absence   of   these   words   does   not

absolve us from the obligation to interpret the expression “duty of

excise”   in   these   notifications.   We   have   still   to   construe   this

expression — what is its meaning and import — and that has to be

done,  bearing   in   mind   the   context  in   which   it  occurs.   We   have

already   pointed   out   that   these   notifications   having   been   issued

under Rule 8(1), the expression ‘duty of excise’ in these notifications

must bear the same meaning which it has in Rule 8(1) and that

meaning clearly is — excise duty payable under the Central Excises

and Salt Act, 1944 as envisaged in Rule 2 clause (v). It cannot in the

circumstances bear an extended meaning so as to include special

excise duty and auxiliary excise duty.”

37.This Court in Modi Rubber Limited  (supra) further considered the

question when the notification was issued on 1.8.1974, there was no

special duty of excise leviable on tyres, it came to be introduced in 1978

under various Finance Acts.   It was held that the notification could not

be read as comprehending the special duty of excise on the date of the

notification and came to be levied four years later.  This Court also laid

down that the presumption is that when the Central Government issues

a notification granting exemption from payment of excise duty under

Rule   8(1)   of   Rules   of   1944,   the   Central   Government   would   have

considered whether exemption should be granted and if so, to what

extent and can only be with reference to the duty of excise which is then

leviable, not a duty to be imposed in future.  This Court in Modi Rubber

Limited  (supra) strongly repelled the argument that it would cover the

31

duties to be imposed in the future not prevailing at the relevant time

thus:

“8.  Moreover, at the date when the first notification was issued,

namely, August 1, 1974, there was no special duty of excise leviable

on tyres. It came to be levied on tyres with effect from the financial

year 1978 under various Finance Acts enacted from year to year. It

is   therefore   difficult   to   understand   how   the   expression   “duty   of

excise” in the notification dated August 1, 1974 could possibly be

read as comprehending special duty of excise which did not exist at

the date of this notification and came to be levied almost four years

later. When special duty of excise was not in existence at the date of

this notification, how could the Central Government, in issuing this

notification,   have   intended   to   grant   exemption   from   payment   of

special excise duty? The presumption is that when a notification

granting exemption from payment of excise duty is issued by the

Central   Government   under   Rule   8(1),   the   Central   Government

would have applied its  mind to  the question whether exemption

should be granted and if so, to what extent. And obviously, that can

only be with reference to the duty of excise, which is then leviable.

The Central Government could not be presumed to have projected

its mind into the future and granted exemption in respect of excise

duty which may be levied in the future, without considering the

nature and extent of such duty and the object and purpose for

which such levy may be made and without taking into account the

situation which may be prevailing then. It is only when a new duty

of excise is levied, whether special duty of excise or auxiliary duty of

excise or any other kind of duty of excise, that a question could

arise   whether   any   particular   article   should   be   exempted   from

payment of such duty of excise and the Central Government would

then have to apply its mind to this question and having regard to

the nature and extent of such duty of excise and the object and

purpose for which it is levied and the economic situation including

supply   and   demand   position   then   prevailing,   decide   whether

exemption from payment of such excise duty should be granted and

if so, to what extent. It would be absurd to suggest that by issuing

the   notification   dated   August   1,   1974   the   Central   Government

intended to grant exemption not only in respect of excise duty then

prevailing but also in respect of all future duties of excise which

may be levied from time to time.”

38.This   Court   in  Modi  Rubber  Limited  (supra)   also   considered   the

32

provisions of Section 32 of the Finance Act, 1979, levying special duty

making applicable to the provisions of the Act of 1944 and the Rules

made thereunder, relating to refunds and exemptions from duties. They

shall, as far as may be, apply in relation to the levy and collection of the

special duty of excise as they apply to the levy and collection of the duty

of excise under the Act of 1944.   It was held that reference to the

provisions under section 32 of the Finance Act as to the source of power

under which notifications dated 1.8.1974 and 1.3.1981 were issued, it

could not be held that exemption granted under these two notifications

was extendable to Finance Act, 1979. It was limited only to the duty of

excise payable under the Act of 1944. The expression 'duty of excise' in

these   two   notifications   could   not   legitimately   be   construed   as

comprehending special duty of excise.  Merely reference to the source of

power is not enough to attract the exemption and what exemption has

been granted to be read from the notification issued therein.  This Court

has further laid down that in case notification granting exemption issued

under the Central Excise Rules, 1944 without reference to any other

statute, the exemption must be read as limited to the duty of excise

payable under the Central Excises and Salt Act, 1944.  It cannot cover

such special or another kind of duty of excise.   This Court in  Modi

Rubber Limited (supra) has discussed the provisions of the Finance Act,

33

1979 thus:

“9.  We have already pointed out, and this is one of the principal

arguments   against   the   contention   of   the   respondents,   that   by

reason of the definition of “duty” in clause (v) of Rule 2 which must

be   read   in   Rule   8(1),   the   expression   “duty   of   excise”   in   the

notifications dated August 1, 1974 and March 1, 1981 must be

construed as duty of excise payable under the Central Excises and

Salt Act, 1944. The respondents sought to combat this conclusion

by relying on sub­section (4) of Section 32 of the Finance Act, 1979

— there being an identical provision in each Finance Act levying

special duty of excise — which provided that the provisions of the

Central Excises and Salt Act, 1944 and the rules made thereunder

including   those   relating   to   refunds   and   exemptions   from   duties

shall, as far as may be, apply in relation to the levy and collection of

special   duty   of   excise   as  they   apply   in   relation   to   the   levy   and

collection of the duty of excise under the Central Excises and Salt

Act, 1944. It was urged on behalf of the respondents that by reason

of this provision, Rule 8(1) relating to exemption from duty of excise

became applicable in relation to the levy and collection of special

duty of excise and exemption from payment of special duty of excise

could therefore be granted by the Central Government under Rule

8(1) in the same manner in which it could be granted in relation to

the duty of excise payable under the Central Excises and Salt Act,

1944. The argument of the respondents based on this premise was

that the reference to Rule 8(1) as the source of the power under

which the notifications dated August 1, 1974 and March 1, 1981

were issued could not therefore be relied upon as indicating that the

duty of excise from which exemption was granted under these two

notifications was limited only to the duty of excise payable under

the Central Excises and Salt Act, 1944 and the expression “duty of

excise” in these two notifications could legitimately be construed as

comprehending   special   duty   of   excise.   This   argument   is,   in   our

opinion, not well­founded and cannot be sustained. It is obvious

that when a notification granting exemption from duty of excise is

issued by the Central Government in exercise of the power under

Rule 8(1) simpliciter, without anything more, it must, by reason of

the   definition   of   ‘duty’   contained   in   Rule   2   clause   (v)   which

according to the well recognised canons of construction would be

projected in Rule 8(1), be read as granting exemption only in respect

of duty of excise payable under the Central Excises and Salt Act,

1944. Undoubtedly, by reason of sub­section (4) of Section 32 of the

Finance Act, 1979 and similar provision in the other Finance Acts,

Rule   8(1)   would   become   applicable   empowering   the   Central

Government to grant exemption from payment of special duty of

excise, but when the Central Government exercises this power, it

would  be  doing  so  under   Rule  8(1)  read   with   sub­section  (4)   of

Section 32 or other similar provision. The reference to the source of

34

power in such a case would not be just to Rule 8(1), since it does

not of its own force and on its own language apply to granting of

exemption in respect of special duty of excise, but the reference

would have to be to Rule 8(1) read with sub­section (4) of Section 32

or other similar provision. It is significant to note that during all

these years, whenever exemption is sought to be granted by the

Central   Government   from   payment   of   special   duty   of   excise   or

additional duty of excise, the recital of the source of power in the

notification   granting   exemption   has   invariably   been   to   Rule   8(1)

read with the relevant provision of the statute levying special duty of

excise or additional duty of excise, by which the provisions of the

Central Excises and Salt Act, 1944 and the rules made thereunder

including   those   relating   to   exemption   from   duty   are   made

applicable. Take for example, the Notification  bearing No. 63/78

dated  August  1,  1978  where  exemption   is  granted  in  respect  of

certain excisable goods “from the whole of the special duty of excise

leviable thereon under sub­clause (1) of clause 37 of the Finance

Bill, 1978”.   The source of the power recited in this notification is

“sub­rule (1) of Rule 8 of the Central Excise Rules, 1944 read with

sub­clause (5) of clause 37 of the Finance Bill, 1978”. So also in the

Notification   bearing   No.   29/79   dated   March   1,   1979   exempting

unmanufactured   tobacco   “from   the   whole   of   the   duty   of   excise

leviable thereon both under the Central Excises and Salt Act, 1944

and Additional Duties of Excise (Goods of Special Importance) Act,

1957”,   the   reference   to   the   source   of   power   mentioned   in   the

opening part of the notification is “sub­rule (1) of Rule 8 of the

Central Excise Rules, 1944 read with sub­section (3) of Section 3 of

the Additional Duties of Excise (Goods of Special Importance) Act,

1957”. The respondents have in fact produced several notifications

granting exemption in respect of special duty of excise or additional

duty of excise and in each of these notifications, we find that the

source of power is described as sub­rule (1) of Rule 8 of the Central

Excise Rules, 1944  read with  the relevant provision of the statute

levying special duty of excise or additional duty of excise by which

the provisions of the Central Excises and Salt Act, 1944 and the

Rules made thereunder including those relating to exemption from

duty are made applicable. Moreover, the exemption granted under

all these notifications specifically refers to special duty of excise or

additional duty of excise, as the case may be. It is, therefore, clear

that where a notification granting exemption is issued only under

sub­rule (1) of Rule 8 of the Central Excise Rules, 1944 without

reference to any other statute making the provisions of the Central

Excises   and   Salt   Act,   1944   and   the   Rules   made   thereunder

applicable   to   the   levy   and  collection   of  special,   auxiliary   or  any

other kind of excise duty levied under such statute, the exemption

must be read as limited to the duty of excise payable under the

Central Excises and Salt Act, 1944 and cannot cover such special,

auxiliary or other kind of duty of excise. The notifications in the

present case were issued under sub­rule (1) of Rule 8 of the Central

35

Excise   Rules,   1944   simpliciter   without   reference   to   any   other

statute   and   hence   the   exemption   granted   under   these   two

notifications must be construed as limited only to the duty of excise

payable under the Central Excises and Salt Act, 1944.”

This Court in  Modi Rubber Limited  (supra) has also considered

when the exemption is granted under the particular provision; it would

not cover any other kind of duty of excise imposed under separate Acts.

This Court observed thus:

“10. We may incidentally mention that in the appeals a question of

interpretation was also raised in regard to the Notification bearing

No. 249/67 dated November 8, 1967 exempting tyres for tractors

from “so much of the duty leviable thereon under item 16 of the

First Schedule to the Central Excises and Salt Act, 1944 as is in

excess of 15 per cent”. The argument of the respondents in the

appeals was that the exemption granted under this notification was

not limited to the duty of excise payable under the Central Excises

and Salt Act, 1944 but it also extended to special duty of excise,

additional duty of excise and auxiliary duty of excise leviable under

other enactments. This argument plainly runs counter to the very

language   of   this   notification.   It   is   obvious   that   the   exemption

granted under this notification is in respect of “so much of the duty

leviable thereon under item 16 of the First Schedule to the Central

Excises and Salt Act, 1944 as is in excess of 15 per cent” and these

words describing the nature and extent of the exemption on their

plain natural construction, clearly indicate that the exemption is in

respect of duty of excise leviable under the Central Excises and Salt

Act, 1944 and does not cover any other kind of duty of excise. No

more   discussion   is   necessary   in   regard   to   this   question   beyond

merely referring to the language of this notification.”

The appeals were allowed, and it was held that exemption was not

available in respect of special duty of excise or additional duty of excise

or auxiliary duty of excise.  A three­Judge Bench in Rita Textiles Private

Limited v. Union of India, 1986 SCC Supp. 557, has followed the decision

36

of  Modi Rubber Limited  (supra).   The decision in  Modi Rubber Limited

(supra)   squarely   covers   the   issue   and   is   rendered   by   a   Co­ordinate

Bench.

39.Rule   8   of   Central   Excise   Rules,   1944,   authorises   the   Central

Government to grant an exemption to any excisable goods from the whole

or   any   part   of   duty   leviable   on   such   goods.     Rule   8   is   extracted

hereunder:

“8. Power to authorise an exemption from duty in special cases.—(1)

The Central Government may from time to time, by notification in

the official Gazette, exempt (subject to such conditions as may be

specified in the notification) any excisable goods from the whole or

any part of duty leviable on such goods.

(2) The Central Board of Excise and Customs may by special

order   in   each   case   exempt   from   the   payment   of   duty,   under

circumstances of an exceptional nature, any excisable goods.”

The word ‘duty’ is defined under Rule 2(v) to mean the duty as

levied under the Act.

40.Notification dated 9.9.2003 issued in the present case makes it

clear that exemption was granted under Section 5A of the Act of 1944,

concerning additional duties under the Act of 1957 and additional duties

of excise under the Act of 1978.  It was questioned on the ground that it

provided for limited exemption only under the Acts referred to therein.

There is no reference to the Finance Act, 2001 by which NCCD was

37

imposed, and the Finance Acts of 2004 and 2007 were not in vogue.  The

notification was questioned on the ground that it should have included

other duties also.   The notification could not have contemplated the

inclusion of education cess and secondary and higher education cess

imposed by the Finance Acts of 2004 and 2007 in the nature of the duty

of excise.  The duty on NCCD, education cess and secondary and higher

education cess are in the nature of additional excise duty and it would

not   mean   that   exemption   notification   dated   9.9.2003   covers   them

particularly when there is no reference to the notification issued under

the Finance Act, 2001.   There was no question of granting exemption

related to cess was not in vogue at the relevant time imposed later on

vide Section 91 of the Act of 2004 and Section 126 of the Act of 2007.

The provisions of Act of 1944 and the Rules made thereunder shall be

applicable to refund, and the exemption is only a reference to the source

of power to exempt the NCCD, education cess, secondary and higher

education cess.  A notification has to be issued for providing exemption

under   the   said   source   of   power.   In   the   absence   of   a   notification

containing   an   exemption   to   such   additional   duties   in   the   nature   of

education cess and secondary and higher education cess, they cannot be

said to have been exempted.  The High Court was right in relying upon

the decision of three­Judge Bench of this Court in Modi Rubber Limited

38

(supra), which has been followed by another three­Judge Bench of this

Court in Rita Textiles Private Limited (supra).

41.The Circular of 2004 issued based on the interpretation of the

provisions made by one of the Customs Officers, is of no avail as such

Circular has no force of law and cannot be said to be binding on the

Court.   Similarly, the Circular issued by Central Board of Excise and

Customs in 2011, is of no avail as it relates to service tax and has no

force   of   law   and   cannot   be   said   to   be   binding   concerning   the

interpretation of the provisions by the courts.  The reason employed in

SRD Nutrients Private Limited (supra) that there was nil excise duty, as

such, additional duty cannot be charged, is also equally unacceptable as

additional duty can always be determined and merely exemption granted

in   respect   of   a   particular   excise   duty,   cannot   come   in   the   way   of

determination of yet another duty based thereupon.   The proposition

urged that simply because one kind of duty is exempted, other kinds of

duties automatically fall, cannot be accepted as there is no difficulty in

making the computation of additional duties, which are payable under

NCCD, education cess, secondary and higher education cess.   Moreover,

statutory notification must cover specifically the duty exempted. When a

particular kind of duty is exempted, other types of duty or cess imposed

39

by different legislation for a different purpose cannot be said to have

been exempted.

42.The decision of larger bench is binding on the smaller bench has

been held by this Court in several decisions such as Mahanagar Railway

Vendors’ Union v. Union of India & Ors. (1994) Suppl. 1 SCC 609, State of

Maharashtra & Ors. v. Mana Adim Jamat Mandal , AIR 2006 SC 3446 and

State of Uttar Pradesh & Ors. v. Ajay Kumar Sharma & Ors.   (2016) 15

SCC 289.   The decision rendered in ignorance of a binding precedent

and/or ignorance of a provision has been held to be  per incuriam  in

Subhash Chandra & Ors. v. Delhi Subordinate Services Selection Board &

Ors.  (2009)   15   SCC   458,  Dashrath   Rupsingh   Rathod   v.   State   of

Maharashtra  (2014) 9 SCC 129, and  Central Board of Dawoodi Bohra

Community & Ors. v. State of Maharashtra & Ors. (2005) 2 SCC 673.  It

was held that a smaller bench could not disagree with the view taken by

a larger bench.  

43.Thus,   it   is   clear   that   before   the   Division   Bench   deciding  SRD

Nutrients Private Limited and Bajaj Auto Limited  (supra), the previous

binding decisions of three­Judge Bench in Modi Rubber (supra) and Rita

Textiles Private Limited (supra) were not placed for consideration.  Thus,

40

the decisions in  SRD Nutrients Private Limited and Bajaj Auto Limited

(supra) are clearly  per incuriam. The decisions in  Modi Rubber  (supra)

and Rita Textiles Private Limited (supra) are binding on us being of Co­

ordinate Bench, and we respectfully follow them.  We did not find any

ground to take a different view. 

44.Resultantly, we have no hesitation in dismissing the appeals.  The

judgment and order of the High Court are upheld, and the appeals are

dismissed. No costs.

…..………………………J.

(Arun Mishra)

…..………………………J.

      (M.R. Shah) 

New Delhi;       .....………………………J.

December 6, 2019       (B.R. Gavai)