Customs, Excise and Gold Tribunal - Mumbai
National Leather Cloth Mfg. Co. vs Commissioner Of Central Excise Mumbai on 12 April, 2001
ORDER
Gowri Shankar, Member (Technical)
1. The application is for waiver of deposit of duty of Rs. 36,871-, demanded on the ground that the applicant could not take modvat credit of the duty paid on the plastic used by it to package the leather cloth on the ground that it was not required for manufacture of the leather cloth. The applicant's contention is that packaging is an input if its cost is included in the value of the finished product and this has been done.
2. On earlier occasions, the Tribunal had asked for deposit of 50% of the duty paid. Accordingly we consider it appropriate to ask for deposit of Rs. 19000/- within a month from today. On compliance being reported on 22.5.2001, we waive deposit of the remaining amount and stay its recovery.