1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 6267 OF 2020

Suborno Bose   … Appellant(s)

Versus

Enforcement Directorate & Anr.         …Respondent(s)

J U D G M E N T

A. M. KHANWILKAR, J.

1.This appeal emanates from the complaint proceedings initiated

by the adjudicating authority being Deputy Director, Enforcement

Directorate Foreign Exchange Management Act, under Section 16(3)

of the Foreign Exchange Management Act, 1999 (for short, “the FEMA

Act”).  

2.A   show­cause   notice   dated   19.5.2004   was   issued   to   the

appellant, stating that the adjudicating authority was satisfied that

there was a prima facie contravention of Section 10(6) of the FEMA

Act read with Sections 46 and 47 of the said Act and paragraphs A­10

2

and A­11 (Current Account Transaction) of the Foreign Exchange

Manual 2003­04 in the complaint filed against the company named

M/s. Zoom Enterprises Limited (for short, “the Company”) of which,

the appellant was the Managing Director.   The appellant filed his

reply   to   the   said   show­cause   notice   on   10.6.2004,   inter   alia,

contending that the Company had purchased 2 Nos. of Water Cooled

Screw Chiller Unit Model and other accessories for a cost of 374000

FRF from Carrier S.A. of France and Air Handling and Fan Coil Unit

for US$ 35766 from Carrier Corporation, Syracuse, New York.  The

import   was   done   under   Export   Promotion   Capital   Goods   (EPCG)

Licence   under   Open   General   Licence   (OGL).     The   goods   were

imported, but kept in warehouse, as the Company, which at the

relevant time was under Mr. Aniruddha Roy Chowdhury and others,

failed to take steps to get the goods released.  The appellant took over

the project only in July, 2002 and afterwards, he spent nearly 5

crores of rupees for the project work.  Due to financial constraints, in

February, 2003, a request was made to Tourism Finance Corporation

of   India   Limited   (TFCI)   for   sanction   of   a   bank   guarantee   of

Rs.40,00,000/­   (Rupees   forty   lakhs   only)   to   get   the   shipment   in

question cleared from the Customs Department, but for the reasons

beyond the control of the Company and the appellant in particular,

3

the shipment could not be cleared.   A request was made to the

Customs authority to help the Company to get the goods cleared, in

case the clearing agent is unable to take necessary steps on their

behalf.  In the end, a request was made in the reply to grant more

time   to   get   the   goods   cleared   and   to   submit   the   Bill   of   Entry

(Exchange Control Copy) with the authorised dealer.  

3.The   reply   to   the   show­cause   notice   filed   on   behalf   of   the

Company   including   for   the   appellant   and   the   submissions   made

before   the   adjudicating   authority   were   duly   considered   by   the

adjudicating authority in its Order (Original) dated 30.12.2004.  The

adjudicating authority concluded that the noticee Company and the

appellant had violated the provisions of Section 10(6) of the FEMA Act

read with Sections 46 and 47 of the said Act read with paragraphs A­

10 and A­11 (Current Account Transaction) of the Foreign Exchange

Manual 2003­04 having found that the goods had arrived in India,

but the Company failed to submit Bill of Entry and did not take

delivery   of   the   goods.     The   import   formalities   would   have   had

completed only after submission of Bill of Entry.  Thus, though the

goods   for   which   foreign   exchange   was   remitted   had   reached   the

destination of the users, but the same were not released and as such

kept   in   bonded   warehouse.     That   resulted   in   contravention

4

warranting issuance of show­cause notice to the Company and the

appellant.     Resultantly,   the   adjudicating   authority   passed   the

following order: ­

“ORDER

In view of my above findings, I hold M/s Zoom enterprises

Ltd., and their Managing Director Sri Suborno Bose guilty of

the   charge.   In   exercise   of   powers   conferred   on   me   under

section 13(I) of the Foreign Exchange Management Act, 1999. I

impose on them the following amount of penalty. 

1)M/s Zoom Enterprise Ltd. Rs.10,00,000/­ Rupees 

Ten Lakhs

2)Sri Suborno Bose Rs.10,00,000/­(Rupees 

Ten Lakhs)

The penalty amount so imposed in terms of the provisions

of section 13(I) of the said Act shall be deposited in the office

of the Deputy Director, Directorate of Enforcement, Calcutta

by   cheques/demand   draft   issued   in   favour   of   the   Chief

Enforcement   Officer  (Admn.),   3

rd

  M.S.O.  Building,   6

th

  floor,

C&D Wing, Salt Take, Calcutta 700064 within 45 days from

the date of receipt of this order.”

4.The Company, as well as, the appellant carried the matter in

appeal before the Special Director (Appeals), FEMA & Commissioner

of Income­Tax, Delhi being Appeal Nos. SD(A)/Kol/04/05/112 and

SD(A)/Kol/04/05/113.     The   appellate   authority   vide   order   dated

13.6.2005 dismissed both the appeals and was pleased to uphold the

decision of the adjudicating authority.  After adverting to the admitted

facts, the appellate authority proceeded to consider the requirements

of the relevant provisions necessitating submission of Bill of Entry to

effectuate the remittance and complete the import of the goods for

5

which the remittance was made.  The appellate authority observed as

follows: ­

“7.As   per   the   provisions   of   Section   10(6)   of   FEMA,   the

foreign exchange acquired from an authorized dealer has to be

utilized for the purpose it was released or otherwise it should

have   been   surrendered   to   the   authorized   dealer.   The

Regulation   6(1)   in   the   FEMA   (Realisation,   Repatriation   &

Surrender of Foreign Exchange) Regulation 2000 issued by

RBI  on  3.5.2000, prescribe that  the transaction  should be

completed   within   a   period   of   sixty   days   from   the   date   of

acquisition   or   purchase   of   foreign   exchange.   The   RBI   has

issued a master circular No.7/2004­05 dated 1.7.2004 but the

Circular No.9 A.P. (DIR Series) (2000­01) issued on 24.8.2000

by   the   RBI,   prescribing   guidelines   for   the   import   of

goods/currency, is applicable at the relevant time when the

appellant   company   imported   the  goods.   Certain   obligations

and requirements have been prescribed for the purchaser of

the foreign exchange in Para A.3 and A.17. As per para A.17

(ii), it is obligatory on the purchaser of foreign exchange for all

imports with value exceeding US$5000, to submit exchange

control copy of the bill of entry for home consumption, to the

authorized   dealer.   If   such   original   bill   of   entry   is   not

submitted within six months from the date of remittance the

authorized dealer has to report the same to the RBI. 

8.In the present case the foreign exchange was remitted

on 18/4/2000 and 19/6/2000 for import of refrigerating

machinery,   but   instead   of   taking   the   delivery   of   the

imported goods, these were warehoused. The management

of the company as argued by the Ld. Counsel, changed

hands   in   October,   2001.   As   per   the   requirements   of

section  10(6) of  FEMA RBI regulation  dt.  3.5.2000 and

circular dt. 24.8.2000,  supra  the formalities  for import

have to be completed within six months of remittance of

foreign   exchange.   If   the   appellant   is   unable   to   comply

with   these   requirements   under   FEMA   and   the   RBI,

necessary approval of the authorized dealer and the RBI is

necessary. Though the imports were made in 2000 but no

steps have been taken till 2005 either to take delivery of

the   goods   so   imported   and   warehoused   or   for   taking

necessary extension/approval from RBI/authorized dealer.

As far as the change in management of the company is

concerned, the change took place in late 2001 but even

after the change in management, the then Chairman, Sh.

Anirudh   Rai   Choudhary,   remained   Director   of   the   new

6

company up to 2004, as is mentioned in the annual report

for the year 2003­04,  a copy enclosed  with  the  appeal

petition. The Managing Director of the changed company

was well aware of the goods so imported and warehoused

as a reply were submitted to the Enforcement Authorities

as early as in July, 2002. 

9.As far as financial constraints are concerned it is seen

from the MOU dt. 22.10.2001 that the appellant company

was   transferred   from   the   old   management   to   the   new

management after the shares were transferred for about

six crores of rupees. From the annual report for the year

2003­04, it is seen that loans of Rs.7.33 crores were taken

and invested a capital work­in­progress shown at Rs.13.07

crores.   The   company   also   advanced   Rs.1.20   crores

Substantial   investment   was   made   in   the   capital   work

including   air   conditioners,   furniture   and   electrical

installation, etc, etc. In spite of availability of sufficient

funds during this period the appellant company did not

take   any   step   to   take   delivery   of   the   imported   goods

which are lying in the warehouse since 2000. Note was

given   in   Schedule   11   to   the   annual   accounts   that   the

liability   against   bank   guarantee   and   customs   duty   in

respect   of   import   of   air   conditioning   plant   was   not

provided in the accounts. The sequence of such events

clearly show that the appellant company and its Managing

Director responsible for running the company did not take

reasonable   steps   of   delivery   of   the   imported   goods   so

warehoused and thereafter to submit bill of entry to the

authorized dealer. 

10.It is therefore evident that the appellants did not comply

with   the   requirements   of   section   10(6)   of   FEMA,   RBI

regulation   dt.   3.5.2000   and   circular   dt.   24.8.2000,   supra.

Even when the show cause notice was issued by the AA steps

were   not   taken   to   take   delivery   of   the   goods   from   the

warehouse and to submit the bill of entry to the authorized

dealer. It is therefore held that the appellant company is guilty

of   contravening   these   provisions   of   FEMA   and   guidelines

issued by the RBI supra. The AA is justified in imposing the

penalty at Rs.10 lakhs on the appellant company which is

confirmed.   The   appeal   filed   by   the   appellant   company   is

accordingly dismissed. 

11.As far as the other appellant is concerned Sh. Suborno

Bose was the Managing Director and responsible for the

conduct of business of the company. He is so guilty of

contravention of provisions of FEMA and guidelines of RBI

7

thereof, supra. It is therefore held that AA is justified in

imposing   the   penalty   of   Rs.10   lakhs   on   the   appellant

Managing Director which is confirmed. The appeal filed by

the Managing Director is accordingly dismissed.

12.The Ld. Counsel has referred to certain decisions under

Excise and Custom Act. These cases have not been discussed

as the violation under FEMA and RBI guidelines depends on

the facts of each individual case. The appeal being decided on

the merits of the case under consideration. 

13.It is necessary to mention here that the foreign exchange

was remitted in 2000, the goods were imported in 2000 and

were warehoused in 2000 when Sh. Anirudh Rai Choudhary,

was   the   then   Chairman   of   the   company.   He   remained

Chairman till October, 2001 when the management changed

as per MOU. Sh. Anirudh Rai Choudhary remained Director of

the new  company  till 2004  as  in  evident  from  the annual

report for the year 2003­04. As he was in­charge and was

responsible for the conduct of business of the company at the

time foreign exchange was remitted and goods were imported,

he also seems to be responsible for the violation of provisions

of   FEMA   and   RBI   guidelines   supra.   The   AA   may   consider

initiation of adjudication proceedings against Sh. Anirudh Rai

Choudhary. 

14.Since   the   relevant   appeals   have   been   decided   their

applications   for   stay   have   become   infructuous.   The   AA   is

directed to give effect to this order.”

(emphasis supplied)

5.Being aggrieved, the Company, as well as the appellant carried

the matter before the High Court at Calcutta (for short, “the High

Court”) by way of FEA Nos. 17/2007 and 18/2007.   Both appeals

were dismissed by the High Court vide judgment and order dated

17.9.2008.  It noted the rival submissions and observed thus: ­

“After hearing the learned Counsel for the parties and after

going through the materials on record placed before us, we are

of the opinion that the violation which has been done by the

appellant/petitioner,   cannot   be   stated   to   be   a   technical

violation and it is well­settled law that contravention of the

said   Act   or   Foreign   Exchange   Regulation   Act,   1973   has

created a strict liability. The violation of these two Acts would

8

come within the meaning of economic offence and cannot be

treated as technical offence. 

Hence, in our considered opinion, after initial committal

and/or   contravention   of   Section   10(6)   of   the   said   Act,   the

violation   continues   till   the   time,   compliance   is   made.

Therefore, we hold that taking over the charge of the appellate

company in the year 2002, cannot absolve the appellant from

the   liability   and,   in   our   considered   opinion,   the   appellant

company   correctly   held   as   guilty   on   the   face   of   the

continuance of the offence. 

Hence, we are of the considered opinion that the Learned

Tribunal correctly came to the conclusion and we do not find

that there is any reason whatsoever to interfere with the order

so   passed   by   the   Learned   Tribunal.   Accordingly,   both   the

appeals are dismissed. 

For the reasons stated hereinabove, both the appeals are

disposed of.” 

Against the decision of the High Court, the Company, as well as the

appellant preferred separate special leave petitions before this Court.

The special leave petition filed by the Company, being SLP(C) No.

6897/2009 came to be dismissed on 30.3.2009.  By the same order,

the Court issued notice on the special leave petition being SLP(C) No.

6551/2009 filed by the appellant, from which the present appeal has

arisen.  The order reads thus: ­

“Special Leave Petition (C) No.6897 of 2009 is dismissed. 

Keeping   in   view   the   contentions   raised   before   us   while

dismissing S.L.P. (C) No.6897 of 2009, issue notice in S.L.P.

(C) No.6551 of 2009.”

Resultantly, what remains to be decided in the appeal preferred by

the appellant is limited to his argument that the appellant herein

could not be made liable for the contravention committed by the

erstwhile management of the Company.  

9

6.We have heard learned counsel for the parties.

7.Be it noted that the contravention relates to the period of the

year 2000, whereas, the appellant took over the management of the

Company   in   terms   of   the   Memorandum   of   Understanding   dated

22.10.2001 entered into in that behalf.   The appellant wanted to

argue that in the facts of the present case, there was no contravention

of Section 10(5) of the FEMA Act or any other provision necessitating

action   under   Section   10(6)   of   the   said   Act   muchless   initiating

complaint   procedure.     Ordinarily,   the   appellant   could   have   been

allowed to pursue such argument, but for the dismissal of the special

leave petition filed by the Company.   In that, consequent to the

dismissal   of   the   petition   filed   by   the   Company,   the   finding   and

conclusion recorded by the adjudicating authority as upheld by the

first   appellate   authority,   and   of   the   High   Court   recording

contravention committed by the Company and for which complaint

action was just and proper including the imposition of penalty as

awarded against the Company and the appellant has attained finality.

That cannot be reopened muchless at the instance of the present

appellant.   This is reinforced by the order issuing notice on the

special leave petition filed by the present appellant, dated 30.3.2009.

10

It is indicative of the fact that the contentions specific to absolve the

appellant from the complaint action could be examined.  

8.In other words, the core issue that needs to be considered in the

present appeal is limited to the defence of the appellant that he could

not be made responsible for the stated contravention. For, he became

the Managing Director of the Company much later i.e. on 22.10.2001.

For examining that argument, we may have to advert to Sections

10(5) and 10(6) of the FEMA Act.  The same read thus: ­

“10. Authorised person.­

xxx xxx xxx

(5)An   authorised   person   shall,   before   undertaking   any

transaction   in   foreign   exchange   on   behalf   of   any   person,

require that person to make such declaration and to give such

information as will reasonably satisfy him that the transaction

will not involve, and is not designed for the purpose of any

contravention or evasion of the provisions of this Act or of any

rule,   regulation,   notification,   direction   or   order   made

thereunder, and where the said person refuses to comply with

any   such   requirement   or   makes   only   unsatisfactory

compliance therewith, the authorised person shall refuse in

writing   to   undertake   the   transaction   and   shall,   if   he   has

reason to believe that any such contravention or evasion as

aforesaid is contemplated by the person, report the matter to

the Reserve Bank.”

(6)Any person, other than an authorised person, who has

acquired   or   purchased   foreign   exchange   for   any   purpose

mentioned   in   the   declaration   made   by   him   to   authorised

person under sub­section (5) does not use it for such purpose

or   does   not   surrender   it   to   authorised   person   within   the

specified period or uses the foreign exchange so acquired or

purchased   for   any   other   purpose   for   which   purchase   or

acquisition of foreign exchange is not permissible under the

provisions of the Act or the rules or regulations or direction or

order made thereunder shall be deemed to have committed

contravention of the provisions of the Act for the purpose of

this section.”

11

Additionally, it will be useful to advert to Section 42 of the FEMA Act,

which reads thus: ­

“42.  Contravention   by   companies.—(1)   Where   a   person

committing a contravention of any of the provisions of this Act

or   of   any   rule,   direction   or   order   made   thereunder   is   a

company, every person who, at the time the contravention was

committed,   was   in   charge   of,   and   was   responsible   to,   the

company for the conduct of the business of the company as

well   as  the   company,   shall   be   deemed   to  be   guilty   of   the

contravention and shall be liable to be proceeded against and

punished accordingly: 

Provided that nothing contained in this sub­section shall

render any such person liable to punishment if he proves that

the contravention took place without his knowledge or that he

exercised all due diligence to prevent such contravention.  

(2)   Notwithstanding   anything   contained   in   sub­section   (1),

where a contravention of any of the provisions of this Act or of

any   rule,   direction   or   order   made   thereunder   has   been

committed   by   a   company   and   it   is   proved   that   the

contravention has taken place with the consent or connivance

of, or is attributable to any neglect on the part of, any director,

manager,   secretary   or   other   officer   of   the   company,   such

director,   manager,   secretary   or   other   officer   shall   also   be

deemed to be guilty of the contravention and shall be liable to

be proceeded against and punished accordingly.

Explanation.—For the purposes of this section— 

(i) “company” means any body corporate and includes a firm

or other association of individuals; and

(ii) “director”, in relation to a firm, means a partner in the

firm.”

A fair reading of Section 10(5) envisages that the authorised person

before undertaking any transaction in foreign exchange on behalf of

any person, must require that person to make a declaration and to

give such information as will reasonably satisfy the authorised person

that the transaction will not involve, and is not designated for the

purpose of any contravention or evasion of the provisions of the FEMA

12

Act or of any rule, regulation, notification, direction or order made

thereunder.  If such satisfaction is not reached, the authorised person

need not proceed with the proposed transaction and must report

about the same to the Reserve Bank.  

9.The real provision which needs to be reckoned for answering the

controversy brought before this Court is Section 10(6) of the FEMA

Act.   This provision is a deeming provision pointing towards the

specified circumstances,  which would  result  in having committed

contravention of the provisions of the FEMA Act or for the purpose of

the stated Section.  The specified circumstances are (i) when a person

acquires or purchases foreign exchange for any purpose mentioned in

the declaration made by him to authorised person does not use it for

such purpose; (ii) that person does not surrender the acquired or

purchased foreign exchange to authorised person within the specified

period, and (iii) the person uses the acquired or purchased foreign

exchange for any other purpose for which purchase or acquisition of

foreign exchange is not permissible under the provisions of the FEMA

Act or the rules or regulations or direction or order made thereunder.

Each of these are standalone circumstances.  

10.In the present case, the finding of fact is that the import of goods

for which the foreign exchange was procured and remitted was not

13

completed as the Bill of Entry remained to be submitted and the

goods were kept in the bonded warehouse and the Company took no

steps to clear the same.  As a result, Section 10(6) of the FEMA Act is

clearly   attracted   being   a   case   of   not   using   the   procured   foreign

exchange for completing the import procedure.  It is also possible to

take the view that the Company should have taken steps to surrender

the foreign exchange to the authorised person within the specified

time   as   provided   in   Regulation   6   of   the   Foreign   Exchange

Management   (Realisation,   Repatriation   and   Surrender   of   Foreign

Exchange)   Regulations,   2000   (for   short,   “the   FEMA   Regulations”)

issued by the Reserve Bank of India.  The said regulation reads thus:

­

6.Period of surrender in certain cases: ­   (1) Any person

who   has   acquired   or   purchased   foreign   exchange   for   any

purpose   mentioned   in   the   declaration   made   by   him   to   an

authorised person under sub­section (5) of section 10 of the

Act does not use it for such purpose or for any other purpose

for   which   purchase   or   acquisition   of   foreign   exchange   is

permissible under the provisions of the Act or the rules or

regulations   or   direction   or   order   made   thereunder,   shall

surrender   such   foreign   exchange   or   the   unused   portion

thereof to an authorised person within a period of sixty days

from the date of its acquisition or purchase by him. 

(2) Notwithstanding anything contained in sub­regulation (1),

where  the  foreign  exchange  acquired   or   purchased   by   any

person from an authorised person is for the purpose of foreign

travel, then, the unspent balance of such foreign exchange

shall,   save   as   otherwise   provided   in   the   regulations   made

under the Act, be surrendered to an authorised person­ 

(i).within ninety days from the date of return of the

traveller to India, when the unspent foreign exchange is in

the form of currency notes and coins; and 

14

(ii).within one hundred eighty days from the date of

return of the traveller to India, when the unspent foreign

exchange is in the form of travellers cheques.” 

The appellant has placed reliance on the text of Section 42 of the

FEMA Act to bolster his argument that only such person who was in

charge of the Company at the time the contravention was committed,

would be responsible for the action.

11.The High Court has opined that the contravention referred to in

Section 10(6) by its very nature is a continuing offence.   We agree

with that view.  It is indisputable that the penalty provided for such

contravention is on account of civil obligation under the FEMA Act or

the rules or regulations or direction or order made thereunder.  If the

delinquency is a civil obligation, the defaulter is obligated to make

efforts by payment of the penalty imposed for such contravention.  So

long   as   the   imported   goods   remained   uncleared   and   obligation

provided under the rules and regulations to submit Bill of Entry was

not discharged, the contravention would continue to operate until

corrective steps were taken by the Company and the persons in

charge of the affairs of the Company.  The High Court has adverted to

the exposition in  Chairman, SEBI Vs. Shriram Mutual Fund &

Anr.

1

.  In this decision, while dealing with the question as to whether

mens   rea  is   essential   for   imposing   penalty   for   breach   of   civil

1 (2006) 5 SCC 361

15

obligations,   the   Court   adverted   to   the   dictum   in  Director   of

Enforcement vs. M.C.T.M. Corporation Pvt. Ltd. & Ors.

2

, which in

turn had quoted the exposition in Corpus Juris Secundum , Vol. 85,

page 580, paragraph 1023, which reads thus: ­

“A penalty imposed for a tax delinquency is a civil obligation,

remedial and coercive in its nature, and is far different from

the penalty  for   a crime  or a  fine  or  forfeiture provided as

punishment for the violation of criminal or penal laws.”

In the same judgment, the Court has also taken note of the decision

in M/s. Gujarat Travancore Agency, Cochin vs. Commissioner of

Income   Tax,   Kerala,   Ernakulam

3

,   which   had   opined   that   the

intention of the legislature such as the one under consideration is to

emphasise the fact of loss of revenue and to provide a remedy for

such loss, although element of coercion is present in the penalty.  In

Securities and Exchange Board of India vs. Cabot International

Capital Corporation

4

, the Court delineated principles as follows: ­

“47. Thus, the following extracted principles are summarised:

(A)Mens rea is an essential or sine qua non for criminal

offence. 

(B)A   straitjacket   formula   of   mens   rea   cannot   be   blindly

followed in each and every case. The scheme of a particular

statute may be diluted in a given case. 

(C)If, from the scheme, object and words used in the statute,

it appears that the proceedings for imposition of the penalty

are adjudicatory in nature, in contradistinction to criminal or

quasi­criminal proceedings, the determination is of the breach

2 (1996) 2 SCC 471

3 (1989) 3 SCC 52

4 (2005) 123 CompCas 841 (Bom)

16

of the civil obligation by the offender. The word ‘penalty’ by

itself   will   not   be   determinative   to   conclude   the   nature   of

proceedings   being   criminal   or   quasi­criminal.   The   relevant

considerations   being   the   nature   of   the   functions   being

discharged   by   the   authority   and   the   determination   of   the

liability of the contravenor and the delinquency.

(D)Mens rea is not essential element for imposing penalty for

breach of civil obligations or liabilities. 

(E)There can be two distinct liabilities, civil and criminal,

under the same Act.” 

As aforementioned, the contravention referred to in Section 10(6) of

the FEMA Act is a continuing actionable offence.  If so, the Company

and the persons managing the affairs of the Company remain liable to

take corrective measures in right earnest.  Considering the admitted

fact that the appellant took over the management of the Company on

22.10.2001   and   was   fully   alive   to   the   default   committed   by   the

Company, yet failed to take corrective steps in right earnest.  Notably,

being conscious of such contravention, the appellant had sought

indulgence of the authorities for more time.  It must follow that the

appellant cannot now be heard to contend that no liability could be

fastened on him individually.   Indeed, regulation 6 of the FEMA

Regulations provides for the period within which the foreign exchange

ought to be surrendered if the Company was not wanting to take

delivery of the goods imported.  That, however, does not mean that

the contravention ceased to exist beyond the specified period.  On the

other hand, after the specified period as predicated in regulation 6

17

had   expired,   it   would   be   a   case   of   deemed   contravention   until

rectified.  

12.It is not the case of the appellant that he is not an officer or a

person in charge of and responsible to the Company for the conduct

of the business of the Company, as well as, the Company on or after

22.10.2001.     Considering   the   fact   that   the   appellant   admittedly

became   aware   of   the   contravention   yet   failed   to   take   corrective

measures until the action to impose penalty for such contravention

was initiated, he cannot be permitted to invoke the only defence

available in terms of proviso to sub­Section (1) of Section 42 of the

FEMA Act that the contravention took place without his knowledge or

that he exercised all due diligence to prevent such contravention.  In

the reply filed to the show­cause notice by the appellant, no such

specific plea has been taken.  

13.The appellant then invited our attention to the reply filed on

behalf of the Company on 27.1.2004 in which it is vaguely asserted

that   on   the   date   when   the   Memorandum   of   Understanding   was

signed, no disclosure was made that the import was done under

EPCG licence and the obligations under the said licence remained to

be   fulfilled.     To   get   benefit   of   the   proviso   to   Section   42(1),   the

appellant should have pleaded and proved that the contravention took

18

place without his knowledge or that he exercised all due diligence to

prevent   such   contravention   and   made   every   effort   to   rectify   the

contravention in right earnest.

14.Be that as it may, once it is held that the contravention is a

continuing offence, the fact that the appellant was not looking after

the affairs of the Company in the year 2000 would be of no avail to

the appellant until corrective steps were taken in right earnest after

his taking over the management of the Company and in particular

after becoming aware about the contraventions.   The appellant has

placed reliance on the dictum of this Court in M/s. Hindustan Steel

Ltd. vs. State of Orissa

5

.  This decision has been distinguished in

the case of Shriram (supra) as can be discerned from paragraph 34

of the reported judgment, which reads thus: ­

“34.The Tribunal has erroneously relied on the judgment in

Hindustan Steel Ltd. v. State of Orissa, (1969) 2 SCC 627 which

pertained   to   criminal/quasi­criminal   proceedings.   That

Section 25 of the Orissa Sales Tax Act which was in question

in the said case imposed a punishment of imprisonment up to

six months and fine for the offences under the Act. The said

case has no application in the present case which relates to

imposition   of   civil   liabilities   under   the   SEBI   Act   and   the

Regulations and is not a criminal/quasi­criminal proceeding.”

We are in agreement with the view so expressed.  

5 (1969) 2 SCC 627 (paragraph 8)

19

15.To sum up, we hold that no error has been committed by the

adjudicating authority in finding that the appellant was also liable to

be proceeded with for the contravention by the Company of which he

became the Managing Director and for penalty therefor as prescribed

for the contravention of Section 10(6) read with Sections 46 and 47 of

the FEMA Act read with paragraphs A­10 and A­11 (Current Account

Transaction) of the Foreign Exchange Manual 2003­04.   The first

appellate authority and the High Court justly affirmed the view so

taken by the adjudicating authority.

16.Accordingly, this appeal fails and the same is dismissed with no

order as to costs.

................................., J

     (A.M. Khanwilkar)      

................................., J

      (Dinesh Maheshwari)   

New Delhi;

March 05, 2020.