Custom, Excise & Service Tax Tribunal
M/S Mawana Sugars Ltd vs Cce & St, Ltu, Delhi on 27 October, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. III DATE OF HEARING/DECISION : 27/10/2014. Service Tax Appeal No. 56681 of 2013 (SM) [Arising out of the Order-in-Appeal No. CE/APPL/LTU/78/2012 dated 02/01/2013 passed by The Commissioner, Central Excise, New Delhi.] For Approval and signature : Honble Shri Rakesh Kumar, Member (Technical) 1. Whether Press Reporters may be allowed to see : the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of : the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordships wish to see the fair : copy of the order? 4. Whether order is to be circulated to the : Department Authorities? M/s Mawana Sugars Ltd. Appellant Versus CCE & ST, LTU, Delhi Respondent
Appearance Shri Mayank Garg, Advocate for the appellant.
Shri V.P. Batra, Authorized Representative (DR) for the Respondent.
CORAM : Honble Shri Rakesh Kumar, Member (Technical) Final Order No. 54417/2014 Dated : 27/10/2014 Per. Rakesh Kumar :-
The appellant are a sugar mill engaged in manufacture of sugar cane and molasses chargeable to Central Excise duty. During period from 01/10/08 to 30/10/09 they took Cenvat credit of Rs. 8,01,508/- on the manpower supply service availed by them from manpower supply contractors. This manpower had been used for three categories of works. The first category of jobs for which the manpower supply was used was cane area survey, sugar cane development by educating the farmers by various means to get good quality sugar cane. The second type of jobs for which the manpower supply was used was for the jobs related to supply of sugar cane to the factory, its weighment and unloading at the factory. The third type of jobs for which the manpower supply was used was cleaning of the yard within the sugar mill. The Department was of the view that the jobs for which the manpower supply by the contractors was used have no nexus whatsoever with the manufacture of sugar and molasses and, therefore, these services would not be eligible for Cenvat credit. Accordingly, after issue of show cause notice dated 06/09/10, the Jurisdictional Additional Commissioner vide order-in-original dated 31/1/12 confirmed the Cenvat credit demand of the above amount alongwith interest and imposed penalty of equal amount on the appellant under Rule 15 (2) of Cenvat Credit Rules, 2004 readwith Section 11AC of Central Excise Act, 1944. On appeal being filed to Commissioner (Appeals) against this order of the Additional Commissioner, the same was upheld vide order-in-appeal dated 02/1/13. Against this order of the Commissioner (Appeals), this appeal has been filed.
2. Heard both the sides.
3. Shri Mayank Garg, Advocate, the learned Counsel for the appellant, pleaded that as regards the service of cleaning of the factory yard, in accordance with the provisions of the Factories Act, a manufacturer is required to keep the factory premises neat and clean and, therefore, the manpower employed for keeping the yard within the factory neat and clean has to be treated as having been used in or in relation to manufacture of the final products and, hence, same would be eligible for Cenvat credit, that the Tribunal in the case of CCE, Salem vs. ITC Ltd. reported in 2011 (268) E.L.T. 89 (Tri. Chennai) has held that the supply of JCB for yard cleaning and internal road levelling, plastic removal and cleaning of yard, would be eligible for Cenvat credit, that as regards the second category of jobs for which the manpower supply was used, these jobs were relating to weighment of the sugar cane and unloading of sugar cane at the factory, that these services are relating to procurement of inputs, which was specifically covered by the definition of input service during the period of dispute, that as regards the manpower used for cane area survey and sugar cane development work, this activity has close nexus with the business of manufacture of sugar, as good quality sugar cane is a must for any sugar factory, that Honble Bombay High Court in the case of CCE, Nagpur vs. Ultratech Cement Ltd. reported in 2010 (260) E.L.T. 369 (Bom.) in para 28 and 29 of the judgment has held that the definition of input service in Rule 2 (l) of Cenvat Credit Rules, 2004 is very wide and covers not only services which are directly or indirectly used in or in relation to manufacture of final product, but also includes the services which are used in relation to the business of manufacture of final product, be it prior to manufacture of final product or after the manufacture of final product and to put it differently, the definition of input service is not restricted to services used in or in relation to manufacture of final products, but extends to all services used in relation to the business of manufacturing the final product and that the expression activities in relation to business in the definition of input service postulates activities which are integrally connected with the manufacturing business of the assessee, and if an activity is not integrally connected with the business of the manufacture of final product, that activity would not qualify to be a input service under Rule 2 (l) of the Cenvat Credit Rules, that in this judgment the Honble Bombay High Court also discussed the Apex Courts judgment in the case of Maruti Suzuki Ltd. vs. Commissioner reported in 2009 (240) E.L.T. 641 (S.C.) and observed the fact that definition of input service is wider than the definition of input would make no difference in applying the ratio laid down in the case of Maruti Suzuki Ltd. (supra) while interpreting the scope of input service and accordingly in the light of the judgment of Apex Court in the case of Maruti Suzuki Ltd. the services having nexus or integrally connected with the manufacture of final products as well as business of manufacture of final product would qualify, as input service under Rule 2 (l) of the Cenvat Credit Rules, 2004, that the activity of cane area survey and sugar cane development has close nexus with the business of manufacture of sugar, as good quality sugar cane is necessary for the business of manufacture of sugar and that in view of this, the manpower supply service used for cane area survey and sugar cane development would also qualify for Cenvat credit. He, therefore, pleaded that the impugned order is not correct.
4. Shri V.P. Batra, the learned DR, defended the impugned order by reiterating the findings of the Commissioner (Appeals) and pleaded that the sugar cane area survey and sugar cane development in respect of which Cenvat credit has been taken are welfare activities having no nexus with manufacture of the appellants final products and, therefore, these services would not be eligible for Cenvat credit. He also drew attention to the list of invoices annexed with the show cause notice and pointed out that in a number of cases the nature of work has no nexus with the manufacture of sugar. He also pleaded that in terms of the Apex courts judgment in the case of Maruti Suzuki Ltd. (supra), an input or input services for being eligible for Cenvat credit must have nexus with the manufacture of final product while the services availed in this case have no such nexus whatsoever. Shri Batra also pleaded that the appellant have not produced any evidence to prove that the cost of the services in respect of which Cenvat credit had been taken by them, had been included in the price of their final product and for this reason also, Cenvat credit would not be eligible for Cenvat credit. He, therefore, pleaded that there is no infirmity in the impugned order.
5. I have considered the submissions from both the sides and perused the records.
6. As regards cleaning of the yard within the factory, as per the provisions of the factories act provision of Section 11 of the Factories Act it is the responsibility of a manufacturer to keep the factory premises neat and clean, therefore, the cleaning of the factory has to be treated as activity in or in relation to manufacture of the final product. Therefore, the Cenvat credit in respect of this activity would be admissible.
7. As regards the weighment of sugar cane and its unloading at the factory, this activity has to be treated as activity in relation to manufacture of sugar and molasses. Therefore, I hold that Cenvat credit would be admissible in respect of this activity also and the same has been wrongly denied.
8. As regards the cane area survey and sugar can development by educating the farmers and by other means, the purpose of this activity is to ensure supply of good quality sugar cane, which is a must for any sugar manufacturing business. In view of this, this activity has to be treated as having nexus with manufacturing business of the appellant. During the period of dispute, the definition of input service covered activities relating to business and interpreting this expression, Honble Bombay High Court in the case of Ultratech Cement Ltd. (supra) has in para 28 and 29 of the judgment held that thus the substantive part of the definition of input service covers services used directly or indirectly in or in relation to manufacture of final product. Whereas the inclusive part of input service covers various services in relation to the business of manufacturing of final product. In other words, the definition of input service is very vide and covers not only services which are directly or indirectly used in or in relation to manufacture of final product but also includes various services used in relation to business of manufacture of final product, be it prior to manufacture of final product or after the manufacture of final product and to put it differently, the definition of input service is not restricted to services used in or in relation to manufacture of final products, but extends to all services used in relation to the business of manufacturing the final product and that the expression activities in relation to business in the definition of input service postulates activities which are integrally connected with the business of the assessee. If the activity is not integrally connected with the business of the manufacture of final product, the service would not qualify to be a input service under Rule 2 (l) of the Cenvat Credit Rules. In this judgment the Honble Bombay High Court also discussed the Apex Courts judgment in the case of Maruti Suzuki Ltd. vs. Commissioner reported in 2009 (240) E.L.T. 641 (S.C.) wherein it was held that an input to be eligible for Cenvat credit must have nexus with the manufacture of final product. Honble Bombay High Court after discussing this judgment has observed that in our opinion the ratio laid down by the Apex court in the case of Maruti Suzuki Ltd. (supra) in the context of definition of input in Rule 2 (l) of Cenvat Credit Rules, 2004 would equally apply while interpreting the expression activities relating to business in Rule 2 (l) of 2004 rules. No doubt that inclusive part of the definition of input is restricted to the inputs used in relation to manufacture of final product, whereas the inclusive part of the definition of input service extends to the services used prior to/during the course of/after the manufacture of final product. The fact that the definition of input service is wider than the definition of input would make no difference in applying the ratio in the case of Maruti Suzuki Ltd. (supra), while interpreting the scope of input service. Accordingly we hold that the services having nexus or integrally connection with the manufacture of final products as well as the business of manufacture of final product would quality to be input services under Rule 2 (l) of 2004 Rules. The emphasis in this judgment of Honble Bombay High Court is that in case of input service Cenvat Credit, what has to be seen is as to whether the service claimed to be an input service has nexus either with the manufacture of final product or with the business of manufacture of final product, while in the case of input Cenvat credit nexus with the manufacture of final product is required not the nexus with the business of manufacture of final product. In this case, the question of eligibility for Cenvat credit of the activities of sugar cane area survey and sugar cane development has to be seen on the basis as to whether these activities have nexus with the business of manufacture of sugar. In my view, while these activities may not have nexus with manufacture of sugar, these activities certainly have nexus with the business of manufacture of sugar, as the supply of good quality sugar cane with good sugar recovery is a must for the business of manufacture of sugar. Therefore, I hold that the Cenvat credit in respect of these activities would be admissible.
8.1 As regards, the learned DRs submission that there is no evidence that the cost of these services was part of the price of the final product, it is well settled that any expenditure incurred by a manufacturer is deemed to be included in the price charged by him from his customers and therefore the manufacture is not required to prove that the expenses incurred by him on various inputs and input services used in the manufacture of the final product has been included in the price charged by him.
9. In view of the above discussion, the impugned order is not sustainable. The same is set aside. The appeal is allowed.
(Dictated and pronounced in open court) (Rakesh Kumar) Member (Technical) PK ??
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