Arun Kumar vs Mundra on 6 June, 2024

[Cites 18, Cited by 0]

Custom, Excise & Service Tax Tribunal

Arun Kumar vs Mundra on 6 June, 2024

CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST ZONAL BENCH : AHMEDABAD

REGIONAL BENCH - COURT NO. 3

CUSTOMS Appeal No. 11786 of 2017-DB

[Arising out of Order-in-Original/Appeal No MUN-CUSTM-000-COM-01-17-18 dated
28.04.2017 passed by Commissioner of CUSTOMS-MUNDRA]

Arun Kumar .... Appellant
Superintendent (audit), A-312, Apna Nagar,
Gandhidham, KUTCH, GUJARAT

VERSUS

Commissioner of Customs, Mundra .... Respondent
Office of the Principal Commissionerate of Customs,
Port User Buld. Custom House Mundra, Mundra
Kutch, Gujarat -370421

APPEARANCE :

Shri D.K. Trivedi, Advocate for the Appellant
Shri Anoop Kumar Mudvel, Superintendent (AR) for the Respondent

CORAM: HON'BLE MR. RAMESH NAIR, MEMBER (JUDICIAL)
HON'BLE MR. C.L. MAHAR, MEMBER (TECHNICAL)

DATE OF HEARING : 11.03.2024
DATE OF DECISION: 06.06.2024

FINAL ORDER NO. 11158/2024

C.L. MAHAR :

Brief facts of the matter are that working on a specific intelligence the

department has detained the export consignments of M/s. Dynamic

International. As per the intelligence the declared export consignment of

Ladies Fancy Scarves in seven containers contained waste clothes (rags) for

which the exporter has filed shipping bills to avail benefit of duty drawback.

The exporter namely M/s. Dynamic International, Surat had filed 36 shipping

bills through Customs Broker M/s. DP Logistics for export of declared Ladies

Fancy Scarves wherein the declared value of the export consignment was

Rs. 19.60 Crores involving duty drawback of Rs. 1.85 Crores. The

department examined the export consignment and on examination the
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goods were found to be waste clothes "chindi" instead of declared Ladies

Fancy Scarves. The goods were seized as per the provisions of Section

110(1) of the Customs Act, 1962, under the reasonable belief that the same

has been mis-declared with intent to avail undue benefit of duty drawback.

During the course of investigation, statements of various persons namely

Shri Nitesh Gangwani, working as an executive of DP Logistics, statement of

Shri Arun Kumar, Superintendent, Preventive (appellant), Shri Vishal Punjabi

proprietor of M/s. Dynamic International, Shri Sumit Valecha etc. were

recorded as per the provisions of Section 108 of Customs Act, 1962. After

the investigation, show cause notice dated 12.02.2016 was issued to various

persons including the appellant for omission and commission committed by

them with regard to mis-declaration of export consignments with intent to

avail undue benefit of duty drawback scheme. The matter got adjudicated

vide impugned order-in-original dated 23.05.2017 whereunder a penalty of

Rs. 25Lakh has been imposed on Shri Arun Kumar (appellant) under Section

114(iii) of Customs Act, 1962. The appellant is before us against the above

mentioned impugned order-in-original.

2. Shri D.K. Trivedi, learned advocate appearing on behalf of the

appellant submitted that appellant was working as Superintendent in the

audit Section of Customs House, Mundra and he has no role either in

assessment of export consignment or in clearance of export consignment

and therefore, he has not committed any omission or commission in

rendering the subject export consignment liable for confiscation and

therefore it was wrong on the part of the Adjudicating Authority to impose

penalty on him only on the basis of statements given by certain persons

which were retracted before the matter was adjudicated.
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2.1 Learned advocate has submitted that it was only on the basis of

statement dated 20.08.2015 and 26.08.2015 of Shri Nitesh Gangwani (H-

Card holder of M/s. DP Logistics), it has been alleged that appellant abetted

in an attempt to export mis-declared export consignment for availing

monetary benefit in the form of availing undue duty drawback benefit.

2.3 After the issue of impugned show cause notice, the department has

also initiated disciplinary proceedings against the appellant in accordance

with Rule 14 of CCS (CCA) Rules, 1965. It has been submitted that before

the Inquiry Officer, Shri Nitesh Gangwani had remained present. He was

allowed to be examined by the Presenting Officer and then Shri Nitesh

Gangwani was further put to cross-examine by the Defense Assistant of the

appellant. Learned advocate submitted that in the Examination-in-Chief as

well as cross-examination Shri Nitesh Gangwani has specifically denied that

the appellant was involved in the entire matter of exporting chindis in the

guise of scarves and claiming drawback.

2.4 Learned advocate further submitted that apart from statement of Shri

Nitesh Gangawani the other evidences which have been submitted by the

department before the Adjudicating Authority was the call details of Shri

Nitesh Gangwani and Shri Arun Kumar. It has been contended that the said

whatsapp chats and messages would clearly show that there is nothing

incriminating in these messages to indicate the involvement of the appellant

with regard to misdeclaration of subject export consignment. The learned

advocate has therefore, emphasized that no inference can be drawn from

the said chat messages of mobile record of Shri Nitesh Gangwani and Shri

Arun Kumar with regard to his involvement in the scandal of the

misdeclaration of export consignment.
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2.5 The entire case of the department is that M/s. Dynamic Industries in

whose name the export shipping bills were filed by the person involved in

misdeclaring the export consignment and M/s. Dynamic Industries was not

real exporter and one Shri Vishal Punjabi was real mastermind behind the

entire offence of misdeclaration of the export consignment. The

investigation conducted revealed that Shri Vishal Punjabi, his brother, his

nephew and his wife whose statements were recorded under Section 108 of

Customs Act, 1962 none of these persons even knew the appellant.

2.6 Learned advocate contended that it was the case of the department

that Vishal Punjabi wanted to export chindis by misdeclaring the same as

fancy scarves and thus claiming undue duty drawback benefit. It has been

alleged that Shri Vishal Punjabi contacted one Shri Sumit Valecha and Shri

Sumit Valecha in turn asked Shri Arun Kumar (appellant herein) for

appointment with Customs Broker who can get arrange clearance of the

misdeclared cargo. It has been alleged that appellant has introduced Shri

Sumit Valecha to Shri Nitesh Gangwani for undertaking clearance of the

misdeclared cargo. The learned advocate has said that department has

failed to adduce any evidence to suggest that appellant was aware about the

misdeclaration of export consignment. The whatsapp chats and messages

retrieved of the appellant and various other persons call records and the

perusal of the same clearly indicates that appellant was nowhere involved in

misdeclaration of the export consignment. It has further been submitted

that statement of owner of Customs House agent M/s. DP Logistics was

recorded during the course of investigation and the CHA has nowhere named

the appellant and there is nothing in the statement of the owner of CHA firm

which can lead to inference that appellant was involved in the said scandal

or he had any knowledge of misdeclaration.
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2.7 During the course of departmental enquiry, the Preventive Officer Shri

Jyoti Prakash was also examined and then cross-examined before the

enquiry officer. From the cross-examination it is clear that the allegation

which has been made in the impugned show cause notice that Shri Nitesh

Gangwani offered bribe amount at the instance of Shri Arun Kumar

(Appellant) has been found completely incorrect and wrong. At the end, it

has been submitted by the learned advocate that since the appellant was not

aware and involve in abetment of offence of misdeclaration of the export

consignment therefore, imposition of penalty of Rs. 25 Lakh under the

provisions of Section 114(iii) of the Customs Act, 1962 is legally not

sustainable and requested that same need to be set-aside as the career and

livelihood of an officer is at stake. The learned advocate has submitted that

entire case of the department against the appellant is based on various

statements of accused persons recorded during the course of investigation.

A request was made for cross-examination of these persons whose

statements were recorded by the department as evidence however

opportunity of cross-examination of these persons was not accorded by the

Adjudicating Authority. The learned advocate submitted that the provisions

of Section 138B of the Customs Act, 1962 has not been followed by the

Adjudicating Authority and in these very facts, the findings given by him for

imposition of penalty under Section 114(iii) of the Customs Act is not

sustainable.

2.8 Learned advocate has relied upon various case laws which are as

follows:-

(a) Vinod Solanki vs. Union of India 2009 (13) STR 337 (S.C.).

(b) Rajeev Kumar vs. Commissioner of Customs (Preventive), New
Delhi 2022 (382) ELT 209 (Tri - Delhi).
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(d) Mahabir Prasad vs. Commissioner of Customs (Preventive), INB,
Patna 2000 (126) ELT 803 (Tribunal).

(e) Narayan Das vs. Commissioner of Customs, Patna 2004 (178) ELT
554 (Tri - Kolkata).

2.9 Learned advocate further submits that as far as the WhatsApp

messages sought to be relied against the appellant, as already submitted

above, there is absolutely nothing in the said WhatsApp messages which

could lead to an inference that appellant was involved in the aforesaid

scandal or that appellant even had knowledge about the same. Without

prejudice to the same, it is submitted that even otherwise said WhatsApp

messages cannot be relied in evidence against the herein for the purpose of

imposing penalty on him u/s. 114(iii) (supra). It is so because the provision

of Section 138C of the Customs Act is not complied. Said Section 138C of

the Customs act, 1962 is para-materia to Section 65B if the Indian Evidence

Act, 1872. In this case, neither is said section 138C (supra) followed, nor is

Section 65B(supra) followed. As provided in explanation to section

138C(supra), "computer" means any device that receives, stores and

processes data applying stipulated process to the information and supplying

results of these processes. This means it includes a cell phone from which

chat messages were made and received. Since it is so, in order to consider

the chat messages as evidence, requirements of section 138C (2) are

required to be complied. It requires that the WhatsApp messages must be

produced by a cell phone during the period in which it was regularly used to

store or process WhatsApp messages by the person having lawful control

over the cell phone; the WhatsApp messages were regularly supplied to the

said cell phone; the cell phone was operating properly during the entire

period when it received and sent the WhatsApp messages: and the
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WhatsApp messages are derived from the messages supplied to the cell

phone in ordinary course of activity. As provided in Section 138C(4), if the

WhatsApp messages are required to be used as evidence, a certificate

certifying, identifying the WhatsApp messages and describing the manner in

which it were produced; giving particulars of cell phone involved in

production of the WhatsApp message to show that the WhatsApp message

was produced by the cell phone, dealing with the matters of subsection (2),

all the aforesaid conditions was required to be produced. However, as no

such certificate is produced, even otherwise, the WhatsApp messages are

not reliable as an evidence at all. Said submissions of the appellant find

support from following judgments

(a) Commissioner of Customs, Lucknow vs. Sanjay Soni 2022 (381)
ELT 509 (Tri-All.)

(b) Anvar P. V. vs. P. K. Basheer 2017 (352) ELT 416 (SC)

(d) S.N. Agrotech vs. Commissioner of Customs, New Delhi - 2018
(3661) ELT 761 (Tri-Del).

3. We have also heard learned DR in details who has reiterated the

findings given in the order-in-original.

4. Having heard both the sides, it transpires that one Shri Vishal Punjabi

wanted to export „Chindis‟ in the guise of scarves and claim duty draw back

by misdeclaring the export consignment. With intention to earn undue duty

draw back benefit, Shri Punjabi contacted to one Shri Sumit Valecha and

enquired about the CHA (Customs House Agent) who can help them in

completing the clearance formalities of export consignments. The case of
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the department is that Shri Sumit Valecha on behalf of Shri Vishal Punjabi

contacted Shri Arun Kumar (present appellant) and Shri Arun Kumar

introduced Shri Sumit Valecha to Shri Nitesh Gangwani, H-card holder of a

Customs Clearance Agent. From the entire proceedings, it transpires that

CHA firm M/s. DP Logistics and its owner did not know the appellant. The

appellant has never contacted the CHA M/s. DP Logistics and its owner. It

was only Shri Nitesh Gangwani who worked with M/s. DP Logistics and the

appellant was having some acquaintance and there are some references in

whatsapp chats in these proceedings.

4.1 We take not of the fact that entire case against the appellant has been

made on the basis of statements of various persons such as Shri Nitesh

Gangwani, Shri Sumit Valecha, Shri Jyoti Prakash Preventive Officer etc.

Second, evidence which has been adduced in the proceedings against the

appellant is the Whatsapp messages exchanged with Shri Nitesh Gangwani.

The Adjudicating Authority has imposed penalty of Rs. 25 Lakh under

Section 114(iii) of the Customs Act, 1962 for his omission and commission

as stated in the impugned show cause notice and order-in-original. The

learned Adjudicating Authority while examining the role of the appellant has

inter-alia mentioned as follows:-

"19.3 As already discussed hereinabove, Shri Arunkumar, Superintendent who was
posted at Mundra Port came into picture on account of his old contacts having with Shri
Sumit Valecha. Shri Arunkumar knew Sumit Valecha for the last 7 to 8 years. Shri
Arunkumar had a meeting with Shri Valecha. In the said meeting Shri Arunkumar
suggested the name of Shri Nitesh Gangwani for handling the work of Custom Broker
who is known to him for 8 years. Shri Arunkumar also shared mobile number of Shri
Nitesh Gangwani to Sumit Valecha for his contact. As per the statement of Shri Nitesh
Gangwani dated 20.08.2015 Shri Arunkumar insisted upon him to file the Shipping Bills
from Service Centre, Mundra only through Mis D.P. Logistics as against their routine
practice of filing Shipping Bills from Ahmedabad office. Also as already discussed above
Shri Arunkumar was in constant touch with Shri Sumit Valecha for collection of
information for preparation of export documents by Nitesh Gangwani. As per the said
whatsapp conversation Shri Arunkumar was receiving feedbacks from Shri Sumit
Valecha ESTE Bout the dispatch and arrival of containers at Mundra Port from time to
time. Shri Arunkumar also, as per the statement of Shri Nitesh Kumar dated 20.08.2015,
advised him to change and declare price of goods at Rs. 240/- per piece against
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proposed rates as 5.76 USD given by Shri Vishal Punjabi. A day before panchnama
realizing that the conspiracy was going to be exposed Shri Nitesh Gangwani, had a
telephonic talk with Shri Arunkumar and also met him at KPT, Colony, Gandhidham at
9.30 p.m. on 19.08.2015. In the said meeting Shri Arunkumar offered rupees one lakh
per container to Nitesh Kumar and asked him to contact the In-charge Preventive
Officer of Customs, posted at EXIM Yard (CFS) and asked him to also offer rupees one
lakh per container to the officer posted there. Accordingly Shri Nitesh Kumar
approached Shri Jyoti Prakash, In-charge Preventive Officer. The said officer in his
statement dated 09.02.2016, stated that he had refused such offer and taken up the
matter to Dy. Commissioner (Dock Examination), Customs, Mundra and, thereby, the
conspiracy was completely got exposed."

We find that appellant at the relevant time was neither posted for

assessment of export consignments nor he was responsible for physical

examination of the export consignment. He was posted primarily for post

clearance audit work which in turn has nothing to do with the day to day

clearances of export consignments i.e. to say that he could not directly

involve himself in helping the clearance of misdeclared export consignments

or for facilitating in misdeclaring the export consignment.

4.2 The learned Adjudicating Authority after examining statements of

various persons involved in misdeclaration of subject consignment reached

to the conclusion that appellant was part of conspiracy in misdeclaring the

export consignment for undue duty drawback benefits. We take note of the

fact that what transpires is Shri Vishal Punjabi is the master mind behind the

entire attempt for export of misdeclared export consignment and the

statements of Shri Vishal Punjabi and his brother clearly mentioned that

they did not know the appellant. In these circumstances, we primarily

believe that the appellant could not have been part of conspiracy of export

of misdeclared export consignment.

4.3 We also find that learned advocate has disputed the findings of the

learned Adjudicating Authority on the ground that learned Commissioner has

squarely relied upon the statement of various persons without any
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documentary evidences of appellant being involved in mis-declaration of

export consignment. It has further been added that statements on the basis

of which the appellant have been penalized are not admissible as an

evidence because the mandatory legal procedure as laid down in Section

138B of the Customs Act 1962 has not been followed by the Adjudicating

Authority. It will be relevant to have a glance at the provisions of Section

138B of the Customs Act, 1962 which reads as under:-

138B. Relevancy of statements under certain circumstances.
(1) A statement made and signed by a person before any Gazetted Officer of
customs during the course of any inquiry or proceeding under this Act shall be relevant,
for the purpose of proving, in any prosecution for an offence under this Act, the truth of
the facts which it contains, -
(a) when the person who made the statement is dead or cannot be found, or is
incapable of giving evidence, or is kept out of the way by the adverse party, or
whose presence cannot be obtained without an amount of delay or expense
which, under the circumstances of the case, the Court considers unreasonable;
or

(b) when the person who made the statement is examined as a witness in the
case before the Court and the Court is of opinion that, having regard to the
circumstances of the case, the statement should be admitted in evidence in the
interests of justice.

(2) The provisions of sub-section (1) shall, so far as may be, apply in relation to any
proceeding under this Act, other than a proceeding before a Court, as they apply in
relation to a proceeding before a Court.

It can be seen that the above provisions of Section 138B expressly provides

the circumstances in which statements recorded before the any Gazetted

officer shall be relevant for the purpose of establishing the truth in a

particular case. It is also an established legal principal that for a case which

is primarily based on the statements of various persons, cross-examination

of these persons ought to be provided by the Adjudicating Authority for

reaching at truth of the matter. It is essential for the Revenue that the

Adjudicating Authority has himself to satisfy regarding the veracity of such

statements for considering the statement as an evidence.
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4.4 We also take note of the decision of the Hon‟ble Apex Court in the case

of Andaman Timber Industries vs. CCE, Kolkata-ii reported at 2015 (324)

ELT 641 (SC) which is as follows:-

"6. According to us, not allowing the assessee to cross-examine the witnesses by the
Adjudicating Authority though the statements of those witnesses were made the basis
of the impugned order is a serious flaw which makes the order nullity inasmuch as it
amounted to violation of principles of natural justice because of which the assessee was
adversely affected. It is to be borne in mind that the order of the Commissioner was
based upon the statements given by the aforesaid two witnesses. Even when the
assessee disputed the correctness of the statements and wanted to cross-examine, the
Adjudicating Authority did not grant this opportunity to the assessee. It would be
pertinent to note that in the impugned order passed by the Adjudicating Authority he
has specifically mentioned that such an opportunity was sought by the assessee.
However, no such opportunity was granted and the aforesaid plea is not even dealt with
by the Adjudicating Authority. As far as the Tribunal is concerned, we find that rejection
of this plea is totally untenable. The Tribunal has simply stated that cross-examination of
the said dealers could not have brought out any material which would not be in
possession of the appellant themselves to explain as to why their ex-factory prices
remain static. It was not for the Tribunal to have guess work as to for what purposes the
appellant wanted to cross-examine those dealers and what extraction the appellant
wanted from them.

7. As mentioned above, the appellant had contested the truthfulness of the
statements of these two witnesses and wanted to discredit their testimony for which
purpose it wanted to avail the opportunity of cross-examination. That apart, the
Adjudicating Authority simply relied upon the price list as maintained at the depot to
determine the price for the purpose of levy of excise duty. Whether the goods were, in
fact, sold to the said dealers/witnesses at the price which is mentioned in the price list
itself could be the subject matter of cross-examination. Therefore, it was not for the
Adjudicating Authority to presuppose as to what could be the subject matter of the
cross-examination and make the remarks as mentioned above. We may also point out
that on an earlier occasion when the matter came before this Court in Civil Appeal No.
2216 of 2000, order dated 17-3-2005 [2005 (187) E.L.T. A33 (S.C.)] was passed remitting
the case back to the Tribunal with the directions to decide the appeal on merits giving
its reasons for accepting or rejecting the submissions.

8. In view the above, we are of the opinion that if the testimony of these two
witnesses is discredited, there was no material with the Department on the basis of
which it could justify its action, as the statement of the aforesaid two witnesses was the
only basis of issuing the show cause notice."

Similarly, following the above decision, the Hon‟ble Punjab & Haryana
High Court, in the case of Jindal Drugs Pvt. Limited vs. UOI - 2016
(340) ELT 67 (P&H), passed the following judgment:-

"19. Clearly, therefore, the stage of relevance, in adjudication proceedings, of the
statement, recorded before a Gazetted Central Excise Officer during inquiry or
investigation, would arise only after the statement is admitted in evidence in
accordance with the procedure prescribed in clause (b) of Section 9D(1). The rigour of
this procedure is exempted only in a case in which one or more of the handicaps
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referred to in clause (a) of Section 9D(1) of the Act would apply. In view of this express
stipulation in the Act, it is not open to any adjudicating authority to straightaway rely on
the statement recorded during investigation/inquiry before the Gazetted Central Excise
Officer, unless and until he can legitimately invoke clause (a) of Section 9D(1). In all
other cases, if he wants to rely on the said statement as relevant, for proving the truth
of the contents thereof, he has to first admit the statement in evidence in accordance
with clause (b) of Section 9D(1). For this, he has to summon the person who had made
the statement, examine him as witness before him in the adjudication proceeding, and
arrive at an opinion that, having regard to the circumstances of the case, the statement
should be admitted in the interests of justice.

20. In fact, Section 138 of the Indian Evidence Act, 1872, clearly sets out the
sequence of evidence, in which evidence-in-chief has to precede cross-examination, and
cross-examination has to precede re-examination.

21. It is only, therefore, -

(i) after the person whose statement has already been recorded before a
Gazetted Central Excise Officer is examined as a witness before the adjudicating
authority, and

(ii) the adjudicating authority arrives at a conclusion, for reasons to be
recorded in writing, that the statement deserves to be admitted in evidence,
that the question of offering the witness to the assessee, for cross-examination,
can arise.

22. Clearly, if this procedure, which is statutorily prescribed by plenary
Parliamentary legislation, is not followed, it has to be regarded, that the Revenue has
given up the said witnesses, so that the reliance by the CCE, on the said statements, has
to be regarded as misguided, and the said statements have to be eschewed from
consideration, as they would not be relevant for proving the truth of the contents
thereof.

23. Reliance may also usefully be placed on Para 16 of the judgment of the
Allahabad High Court in C.C.E. v. Parmarth Iron Pvt Ltd., 2010 (260) E.L.T. 514 (All.),
which, too, unequivocally expound the law thus :

"If the Revenue choose (sic chose?) not to examine any witnesses in
adjudication, their statements cannot be considered as evidence."

24. That adjudicating authorities are bound by the general principles of evidence,
stands affirmed in the judgment of the Supreme Court in C.C. v. Bussa Overseas
Properties Ltd., 2007 (216) E.L.T. 659 (S.C.), which upheld the decision of the Tribunal in
Bussa Overseas Properties Ltd. v C.C., 2001 (137) E.L.T. 637 (T).

25. In the light of the above, respondent no. 2 is directed to adjudicate the show
cause notice issued to the writ petitioners by following the procedure contemplated by
Section 9D of the Act and the law laid down by various judicial authorities in this regard,
including the principles of natural justice, in the following manner :

(i) In the event that the Revenue intends to rely on any of the statements,
recorded under Section 14 of the Act and referred to in the show cause notices
issued to Ambika and Jay Ambey, it would be incumbent on the Revenue to
apply to Respondent No. 2 to summon the makers of the said statements, so
that the Revenue would examine them in chief, before the adjudicating
authority, i.e., before Respondent No. 2.
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(ii) A copy of the said record of examination-in-chief, by the Revenue, of the
makers of any of the statements on which the Revenue chooses to rely, would
have to be made available to the assessee, i.e., to Ambika and Jay Ambey in this
case.

(iii) Statements recorded during investigation, under Section 14 of the Act,
whose makers are not examined-in-chief before the adjudicating authority, i.e.,
before Respondent No. 2, would have to be eschewed from evidence, and it
would not be permissible for Respondent No. 2 to rely on the said evidence
while adjudicating the matter. Neither, needless to say, would be open to the
Revenue to rely on the said statements to support the case sought to be made
out in the show cause notice.

(iv) Once examination-in-chief, of the makers of the statements, on whom
the Revenue seeks to rely in adjudication proceedings, takes place, and a copy
thereof is made available to the assessee, it would be open to the assessee to
seek permission to cross-examine the persons who have made the said
statements, should it choose to do so. In case any such request is made by the
assessee, it would be incumbent on the adjudicating authority, i.e., on
Respondent No. 2 to allow the said request, as it is trite and well-settled position
in law that statements recorded behind the back of an assessee cannot be relied
upon, in adjudication proceedings, without allowing the assessee an opportunity
to test the said evidence by cross-examining the makers of the said statements.
If at all authority is required for this proposition, reference may be made to the
decisions of the Hon'ble Supreme Court in Arya Abhushan Bhandar v. U.O.I.,
2002 (143) E.L.T. 25 (S.C.) and Swadeshi Polytex v. Collector, 2000 (122) E.L.T.
641 (S.C.)."

4.5 The learned advocate during the course of hearing submitted that

examination in chief of Shri Jyoti Prakash and Shri Nitesh Gangwani which

has taken place on 24.10.2019 and 26.09.2019 as well the cross-

examination on the same date before the inquiry officer in a case of

departmental proceedings initiated against the appellant, as per Rule 14(18)

of CCS (CCA) Rules, 1965, the answer of questions 2 and 5 of cross-

examination of Shri Jyoti Prakash, then Preventive Office Dock examination,

Customs Mundra, are reproduced here below:-

"Q.2 Now please say whether Shri Nitesh Gangwani told you that he
offered you the bribe amount at the instance of Shri Arun Kumar, then
Superintendent, Customs, Mundra?
Ans: No.

Q.5. Did Shri Arun Kumar, then Superintendent, Customs, Mundra
ever approach you for any work relating to alleged attempted export of
waste clothes by M/s. Dynamic International, Surat?
Ans : No."
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Similarly, Shri Nitesh Gangwani during the course of examination in chief,
answered the question No. 4 as follows:-

Q.4 You are shown photocopy of your further statement dated
26.08.2013 recorded under section 108 of the Customs Act, 1962.
Please go through the same and confirm whether it is your statement
and whether what is stated in the said statement are true and correct.
Please also put your dated signature on the last page of the said
statement in token of having gone through

Ans: I have gone through photocopy of the statement dated
26.08.2013 shown to me. I confirm that the signatures on the said
statement dated 26.08.2013 are mine. But I state that I have not
agreed to the contents of earlier statement dated 20.08.2015 but my
signature was obtained under pressure on the earlier statement at the
time of recording this statement dated 26.08.2015. 1 Rather state that
answer to Q.No.13 of this statement is not as stated by me t prepared
the invoice after Shri Vishal Punjabi informed me on phone about the
revised rate, i.e., US $ 3.79 per piece. I also state that answer to
Q.No.14 is not as stated by me. Shri Arun Kumar has never told me
that he has talked to the partner. I know that Shri Vishal Punjabi is the
exporter. My signatures were obtained on all pages of this statement
under pressure by the officers of Customs, Mundra. Contents of
statement 26.08.2015 are otherwise true and correct, except to the
extent stated above. I have put my dated signature on the last page of
this statement in token of having gone through the same.

4.6 Though the above cross-examination which is only pertaining to
departmental inquiry it indicates that Adjudicating Authority is required first
to examine the witnesses in chief and also form an opinion that in the given
facts and circumstances of the matter the statements of various persons can
be relied upon as an evidence and thereafter the witnesses be offered for
cross-examination by the appellant. Since it is matter of record that that the
entire case against the appellant is based solely on the statements of the
witnesses and in spite of request made to the Adjudicating Authority for
their examination in chief and cross-examination, the Adjudicating Authority
has not examined the crucial witnesses nor they were offered for cross-
examination and therefore, we are of the opinion that considering the
15
Appeal No. C/11786/2017

statements as an evidence against the appellant without following the
procedure laid down under section 138B of Customs Act, 1962, is against
the accepted legal practices and judicial pronouncements made by various
Courts and therefore we hold that none of the statement is admissible as an
evidence against the appellant.

4.7 Now coming to the second evidence which has been adduced by the
department for alleging that the appellant has been part of the conspiracy in
the case of mis-declaration of export consignment is the whatsapp messages
which are being exchanged between the appellant and Shri Nitesh
Gangwani. The learned Adjudicating Authority has got certain portions of
messages which are reproduced below:-
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Appeal No. C/11786/2017

We find that above exchanges of messages nowhere specifically

mentions that the appellant is involved in misdeclaration of export

consignment.

4.8 We also take note of the fact that Section 138C which is reproduced

below, provides certain procedures for admissibility of computer print-out as

an evidence:-
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Appeal No. C/11786/2017

"138C. Admissibility of micro films, facsimile copies of documents and computer
print outs as documents and as evidence.

(1) Notwithstanding anything contained in any other law for the time being
in force,-

(a)a micro film of a document or the reproduction of the image or images
embodied in such micro film (whether enlarged or not); or

(b)a facsimile copy of a document; or

(c)a statement contained in a document and included in a printed material
produced by a computer (hereinafter referred to as a "computer print out"), if
the conditions mentioned in sub-section (2) and the other provisions contained
in this section are satisfied in relation to the statement and the computer in
question,

shall be deemed to be also a document for the purposes of this Act and the rules made
thereunder and shall be admissible in any proceedings thereunder, without further
proof or production of the original, as evidence of any contents of the original or of any
fact stated therein of which direct evidence would be admissible.

(2) The conditions referred to in sub-section (1) in respect of a computer print out
shall be the following, namely:-

(a) the computer print out containing the statement was produced by the
computer during the period over which the computer was used regularly to store
or process information for the purposes of any activities regularly carried on over
that period by the person having lawful control over the use of the computer;

(b) during the said period, there was regularly supplied to the computer in
the ordinary course of the said activities, information of the kind contained in
the statement or of the kind from which the information so contained is derived;

(c) throughout the material part of the said period, the computer was
operating properly or, if not, then any respect in which it was not operating
properly or was out of operation during that part of that period was not such as
to affect the production of the document or the accuracy of the contents; and

(d) the information contained in the statement reproduces or is derived from
information supplied to the computer in the ordinary course of the said
activities.

We are of the view that retrieval of the data from mobile phone of a person

is as good as taking out data print out from a hard disk ofa computer. We,

are therefore of the view that the procedure laid down under Section 138C

(supra) should have been followed. Since the procedure as mentioned

above has not been followed by the Adjudicating Authority, it looses its

evidentiary value.
18
Appeal No. C/11786/2017

4.9 While holding the above view, we also rely upon this Tribunal decision

in the case of S.N. Agrotech vs. CC, New Delhi - 2018 (361) ELT 761 (Tri.

Del.) which passed the following decision:-

"8. On close reading of Section 138C of the Act, 1962, it is seen that the Legislature
had prescribed the detailed procedure to accept the computer printouts and other
electronic devices as evidences. It has been stated that any proceedings under the Act,
1962, where it is desired to give a statement in evidence of electronic devices, shall be
evidences of any matter stated in the certificate. In the present case, we find that the
provisions of Section 138C of the Act were not complied with to use the computer
printouts as evidence. The Ld. Counsel for the appellants submitted that there is a gross
illegality committed during the retrieval of the electronic documents. It appears from
the Panchnama and record of proceedings that the alleged date recovered from
electronic documents, so seized, were copied in a hard disk in presence of one person
and, thereafter, it was opened in front of other persons. It is noted that the certificate
was not prepared during the seizure of the electronic devices, as required under the
law.

9. The investigation is normally started after collecting the intelligence/information
from various sources. The investigating officers are procuring the evidences in the
nature of documents, statements, etc., to establish the truth. During the evolution of
technology, the electronic devices were used as evidence. In this context, the law is
framed to follow the procedure, while using the electronic devices as evidence for
authenticity of the documents, which would be examined by the adjudicating authority
during adjudication proceeding. In the instant case, it is found that the entire case
proceeded on the basis of the electronic documents as evidence. But the investigating
officers had not taken pain to comply with the provisions of the law to establish the
truthfulness of the documents and merely proceeded on the basis of the statements.
Hence, the evidence of electronic devices, as relied upon by the adjudicating authority
cannot be accepted.

10. The Hon'ble Supreme Court in the case of Anvar P.V. (supra), while dealing with
Section 65B of the Evidence Act, 1872 (Pari materia to Section 138C of the Act, 1962),
observed as under :

"14. Any documentary evidence by way of an electronic record under the
Evidence Act; in view of Sections 59 and 65A, can be proved only in accordance
with the procedure prescribed under Section 65B. - Section 65B deals with the
admissibility of the electronic record. The purpose of these provisions is to sanctify
secondary evidence in electronic form, generated by a computer. It may be noted
that the section starts with a non obstante clause. Thus, notwithstanding anything
contained in the Evidence Act, any information contained in an electronic record
which is printed on a paper, stored, recorded or copied in optical or magnetic media
produced by a computer shall be deemed to be a document only if the conditions
mentioned under sub-section (2) are satisfied, without further proof or production
of the original.

15. Under Section 65B(4) of the Evidence Act, if it is desired to give a statement in
any proceedings pertaining to an electronic record, it is permissible provided the
following conditions are satisfied :

(a) There must be a certificate which identifies the electronic record containing the
statement;
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Appeal No. C/11786/2017

(b) The certificate must describe the manner in which the electronic record was
produced;

(d) The certificate must deal with the applicable conditions mentioned under
Section 65B(2) of the Evidence Act; and

(e) The certificate must be signed by a person occupying a responsible official
position in relation to the operation of the relevant device.

16. It is further clarified that the person need only to state in the certificate that
the same is to the best of his knowledge and belief. Most importantly, such a
certificate must accompany the electronic record like computer printout, compact
disc (CD), video compact disc (VCD), pen drive, etc., pertaining to which a statement
is sought to be given in evidence, when the same is produced in evidence. All these
safeguards are taken to ensure the source and authenticity, which are the two
hallmarks pertaining to electronic record sought to be used as evidence. Electronic
records being more susceptible to tampering, alteration, transposition, excision,
etc., without such safeguards, the whole trial based on proof of electronic records
can lead to travesty of justice.

17. Only if the electronic record, is duly produced in terms of Section 65B of the
Evidence Act, would the question arise as to the genuineness thereof and in that
situation, resort can be made to Section 45A - opinion of Examiner of Electronic
Evidence.

18. The Evidence Act does not contemplate or permit the proof of an electronic
record by oral evidence if requirements under Section 65B of the Evidence Act are
not complied with, as the law now stands in India.

...........................................

"22. The evidence relating to electronic record, as noted hereinbefore, being a special provision, the general law on secondary evidence under Section 63 read with Section 65 of the Evidence Act shall yield to the same. Generalia specialibus non derogant, special law will always prevail over the general law. It appears, the Court omitted to take note of Sections 59 and 65A dealing with the admissibility of electronic record. Sections 63 and 65 have no application in the case of secondary evidence by way of electronic record; the same is wholly governed by Sections 65A and 65B. To that extent, the statement of law on admissibility of secondary evidence pertaining to electronic record, as stated by this Court in Navjot Sandhu case, does not lay down the correct legal position. It requires to be overruled and we do so. An electronic record by way of secondary evidence shall not be admitted in evidence unless the requirements under Section 65B are satisfied. Thus, in the case of CD, VCD, chip, etc., the same shall be accompanied by the certificate in terms of Section 65B obtained at the time of taking the document, without which, the secondary evidence pertaining to that electronic record, is inadmissible."

11. Upon perusal of the judgment of the Hon'ble Supreme Court in the case of Anvar P.V. (supra), we note that the Apex Court has categorically laid down the law that unless the requirement of Section 65B of the Evidence Act is satisfied, such evidence cannot be admitted in any proceeding. We note that the Section 138C of the Customs Act is pari 20 Appeal No. C/11786/2017 materia to Section 65B of the Evidence Act. Consequently, the evidence in the form of computer printouts, etc., recovered during the course of investigation can be admitted as in the present proceedings only subject to the satisfaction of the sub-section (2) of Section 138C. This refers to the certificate from a responsible person in relation to the operation of the relevant laptop/computer. After perusing the record of the case, we note that in respect of the electronic documents in the form of computer printouts from the seized laptops and other electronic devices have not been accompanied by a certificate as required by Section 138C(2) as above. In the absence of such certificate, in view of the unambiguous language in the judgment of the Hon'ble Supreme Court (supra), the said electronic documents cannot be relied upon by the Revenue for confirmation of differential duty on the appellant. In the present case, the main evidence on which, Revenue has sought to establish the case of undervaluation and misdeclaration of the imported goods is in the form of the computer printouts taken out from the laptops and other electronic devices seized from the residential premises of Shri Nikhil Asrani, Director in respect of which the requirement of Section 138C(2) has not been satisfied. On this ground, the impugned order suffers from uncurable error and hence, is liable to be set aside.

12. The Ld. AR for Revenue relied upon the decision of the Tribunal in the case of M/s. Laxmi Enterprises (supra) in which the Tribunal upheld the charge of undervaluation and demand for differential duty. In the said decision, Tribunal overruled the objection of the appellant in connection with Section 138C, by holding that the documents printedout from laptop will be admissible as evidence in view of the fact that the truth of such documents stand admitted by the proprietor in his statement.

We have gone through the said decision of the Tribunal and we note that the judgment of the Hon'ble Supreme Court in the case of Anvar P.V. (supra) has not been cited and was never brought to the notice of the Bench. Consequently, we are of the view that the decision in the case of Laxmi Enterprises is not applicable to the facts of the present case.

13. It is submitted by the Ld. Counsel for the appellant that the adjudicating authority had not examined the witnesses, as per the provisions of Section 138B of the Act, 1962. He has relied upon the decision of Hon'ble Delhi High Court, in the case of J&K Cigaratte v. Collector of Customs - 2009 (242) E.L.T. 189 = 2011 (22) S.T.R. 225 (Del.). In that case, the Hon'ble High Court, while dealing with Section 9D(1) of the Central Excise Act, 1944 (Pari matria to Section 138B of the Customs Act, 1962) have held that the procedure as prescribed in the statute is required to be followed for proving the truth of the statement. The said decision of the Hon'ble Delhi High Court has also been relied upon by the Hon'ble Punjab & Haryana High Court, in the case of G-Tech Industries v. Union of India - 2016 (339) E.L.T. 209 (P & H). We find force in the submissions of the Ld. Counsel for the appellant that the adjudicating authority had not followed the procedures prescribed under Section 138B of the Act, 1962. We have already observed that the demand of duty cannot be sustained, as the evidences as available for the alleged undervaluation cannot be accepted under the law, as per the mandates of Section 138C of the Act. Hence, there is no need to discuss the said issues, as raised by the appellants regarding consideration of the provisions of Section 138B ibid."

5. In view of the above discussion, we hold that the statements and whatsapp messages on the basis of which the penalty has been imposed cannot be taken as an evidence against the appellant without following due legal procedure laid down under the Customs Act, 1962 as discussed in 21 Appeal No. C/11786/2017 preceding paras. Accordingly, we hold that the impugned order-in-original, so far as imposition of personal penalty of Rs. 25 Lakh under Section 114(iii) of the Customs Act, 1962 is legally not sustainable and therefore, we set-

aside the same. The appeal is accordingly allowed.

(Pronounced in the open court on 06.06.2024) (Ramesh Nair) Member (Judicial) (C L Mahar) Member (Technical) KL

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Arun Kumar vs Mundra on 6 June, 2024