Custom, Excise & Service Tax Tribunal
Raj Metals & Alloys vs Jaipur I on 29 April, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH,
COURT NO. I
E-HEARING
CUSTOMS APPEAL NO. 51286 OF 2023
[Arising out of the Order-in-Appeal No. 124-125(BSM)CUS/JPR/2022 dated
30/9/2022 passed by The Commissioner (Appeals), Central Excise & CGST,
Jaipur - 302 005.]
M/s Raj Metals & Alloys, ......Appellant
G-158, Bagru Extension, RIICO Industrial Area,
Bagru, Jaipur,
Rajasthan - 303 007.
Versus
The Commissioner of Customs ....Respondent
NCR Building, Statue Circle,
C-Scheme, Jaipur (Rajasthan) - 302 005.
WITH
CUSTOMS APPEAL NO. 51300 OF 2023
[Arising out of the Order-in-Appeal No. 124-125(BSM)CUS/JPR/2022 dated
30/9/2022 passed by The Commissioner (Appeals), Central Excise & CGST,
Jaipur - 302 005.]
Shri Mahaveer Jamnalalji Jain, ...Appellant
Partner of M/s Raj Metals & Alloys,
G-158, Bagru Extension, RIICO Industrial Area,
Bagru, Jaipur,
Rajasthan - 303 007.
Versus
The Commissioner of Customs ....Respondent
NCR Building, Statue Circle,
C-Scheme, Jaipur (Rajasthan) - 302 005.
APPEARANCE:
Shri Anil Balani, Advocate for the appellant.
Shri Rakesh Kumar, Authorized Representative for the
Department
CORAM:
HON'BLE MS. BINU TAMTA, MEMBER (JUDICIAL)
HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL)
FINAL ORDER NO. 55653-55654/2024
2 C/51286/2023 & one other
DATE OF HEARING: 04.01.2024
DATE OF DECISION: 29.04.2024
P.V. SUBBA RAO
M/s. Raj Metals and Alloys.1, filed Customs Appeal No.
51286 of 2023 and Shri Mahaveer Jamnalalji Jain, partner of
the importer filed Customs Appeal No. 51300 of 2023 to
assail the order in appeal2 passed by the Commissioner
(Appeals), Jaipur whereby he upheld the orders-in-original3
dated 2.3.2022 passed by the Additional Commissioner and
rejected the appeals filed by the importer and Shri Jain.
2. The importer claims to be an actual user of aluminium
scrap registered as such with the Rajasthan State Pollution
Control Board for storing aluminium scrap and for
manufacturing aluminium ingots. It imported aluminium scrap
described as ‗Thorn' and filed a Bill of Entry dated 30.12.2020
to clear it. The Institute of Scrap Recycling Industries, Inc. 4,
Washington classifies various types of aluminium scrap and
has a standard nomenclature for them. Generally, scrap of
aluminium is traded using the terms prescribed by ISRI.
‗Thorn' imported by the importer was one of the categories of
aluminium prescribed by ISRI.
3. Import of goods into India can be regulated under
various laws but the primary regulation is by the Foreign Trade
1. Importer
2. Impugned orders
3. OIO
4. ISRI
3 C/51286/2023 & one other
Policy formulated under the Foreign Trade (Development and
Regulation) Act, 19925. As per this policy, goods are classified
based on the HSN but further sub-classified up to 8 digit level
and against each good, the policy is specified as ‗free' i.e.,
there are no restrictions on import or ‗restricted' which means
the goods can be imported only if one has an import licence
from the Director General of Foreign Trade or ‗prohibited'
which means that the goods cannot be imported at all. Often
any restrictions on imports under any other law is also
indicated as ‗Policy notes' in the ITC (HS) classification
published by the DGFT. These policy notes are not relevant for
this appeal.
4. Section 11 of the Customs Act, 19616 also empowers the
Central Government to prohibit imports either absolutely or
conditionally. Regardless of under which law the imports are
prohibited or regulated, it is enforced by the Customs under
the Customs Act because Customs officers control the entry
points for the goods. Section 111 of the Customs Act provides
for confiscation of goods for various violations including the
violation of any prohibition on imports under the Customs Act
or under any other law for the time being in force. For
instance, if there is a violation of import restrictions under the
FTDR Act, such imported goods become liable to confiscation
5. FTDR Act
6. Customs Act
4 C/51286/2023 & one other
under section 111 of the Customs Act and consequently, they
can be seized under section 110 of the Customs Act.
5. It needs to be pointed out that while FTDR Act has three
categories of goods ‗free', ‗restricted' and ‗prohibited', the
Customs Act has only ‗prohibited goods' and everything else is
considered freely importable. The term ‗prohibited goods' is
defined in section 2 (33) as follows:
(33) ―prohibited goods‖ means any goods the import or
export of which is subject to any prohibition under
this Act or any other law for the time being in force
but does not include any such goods in respect of
which the conditions subject to which the goods are
permitted to be imported or exported have been
complied with;
6. Thus, for instance, if the goods are ‗restricted' under the
FTDR Act and the importer has no import licence as required,
then they will be ‗prohibited goods' under the Customs Act and
the consequences follow. On the other hand, if the importer
has the required licence, they will not be ‗prohibited goods'
under the Customs Act. Similarly, if there are any
requirements for import of goods under any other law and
those requirements (say, requirement of a licence, permission,
type approval, NOC, etc.) are not met, such goods fall under
the category of ‗prohibited goods' under section 2(33) of the
Customs Act and the consequences follow. If the requirements
are met, then they will not be ‗prohibited goods'.
5 C/51286/2023 & one other
7. Import of Aluminium scrap is either ‗free' or ‗restricted'
under the FTP depending on the type of scrap. Scrap of ISRI
code Tablet, Tabloid, Taboo, Taint, etc. are classified under
ITC (HS) classification 76020010 and their import is free.
Other types of scrap not covered by 76020010 are classifiable
under ITC (HS) 76020090 as ‗other waste and scrap' and their
import is restricted. ‗Thorn' imported by the appellant does
not fall under 76020010 and it falls under 76020090 and its
import was restricted, i.e., one would require a licence from
the DGFT to import it.
8. The importer classified the Thorn under 76020010
instead of the correct classification of 76020090. The officers
noticed the discrepancy while assessing the Bill of Entry and
asked the importer to produce copy of the licence and the
importer could not do so because it had no licence to import
Thorn.
9. The consignment was seized under section 110 and
handed over to the custodian of the Inland Container Depot,
Jaipur for safe custody. Samples of the scrap were sent to the
chemical examiner, Team Test House, which is a government
approved laboratory for testing. The test report showed that
the scrap had 98.8% aluminium and some other metals. As
per the importer's test report, it was about 94% aluminium
and the rest other material.
6 C/51286/2023 & one other
10. As the aluminium content was different from what was
declared, it was proposed to reject the transaction value under
Rule 12 of the Customs Valuation (Determination of Value of
Imported Goods) Rules, 20077 and re-determine it under Rule
9 of the Valuation Rules based on the methodology suggested
by the Directorate General of Valuation. The importer agreed
to this method of valuation by a letter dated 29.12.2020 and
further said that they did not want a show cause notice8 or a
speaking order under Section 17(5) with respect to the
valuation.
11. After investigation, an SCN was issued by the
department proposing to:
a) Reject the classification of the imported aluminium
scrap Thorn under Customs Tariff Item9 76020010
and re-classify it under CTI 76020090;
b) confiscate the imported goods under sections 111(d),
111(m) and 111(o) of the Customs Act;
c) reject the value of Rs. 10,77,132.99 declared by the
appellant under Rule 12 and re-determine it under
Rule 9 as Rs. 27,48,405/- and charge duties of Rs.
5,83,999/-;
d) impose penalty under section 112 (a) (i) of the
Customs Act on the importer;
e) impose penalty under section 114AA of the Customs
Act on the importer; and
f) impose penalties under section 112 (b) (i) and 114AA
on Shri Jain.
7. Valuation Rules
8. SCN
9. CTI
7 C/51286/2023 & one other
12. The Additional Commissioner passed the OIO confirming
the proposals except the one of demanding duty. Although he
changed the classification and valuation as proposed in the
SCN, he did not demand any duty possibly for the reason that
he confiscated the goods absolutely. Once the goods are
confiscated absolutely, the title in them vests in the
Government and the importer has no responsibility to pay the
duty. If however, if the goods are allowed to be redeemed on
payment of fine, the importer will have to pay not only the fine
but also the applicable duties.
13. The OIO was upheld by the Commissioner (Appeals) in
the impugned order.
Submissions on behalf of the appellant
14. Learned counsel for the appellant made the following
submissions.
a) The appellant had imported Thorn under a genuine
mistake without realising that it was not freely
importable and its import was restricted.
b) The appellant had no intention to evade any law and
all the documents including the Bill of Entry declared
the imported goods as Thorn.
c) Import of Thorn was not prohibited or banned but
was only restricted and therefore, an option to
redeem the goods should have been granted.
8 C/51286/2023 & one other
d) The appellant is registered with the State Pollution
Control Board for manufacture of aluminium ingots
from aluminium scrap. While Thorn cannot be freely
imported by all, it can be imported by actual users
holding registration with Pollution Control Board.
e) Alternatively, permission should have been granted
for re-export of the imported Thorn.
f) The department's case is self-contradictory because
on the one hand, it says the scrap is Thorn and on
the other, it says that the aluminium content was
98.8% and as per ISRI definition, in Thorn the
aluminium percentage is about 33%.
g) Penalty under section 114AA can be imposed only in
the case of exports and it cannot be imposed on
imports.
h) Imposing penalty under both section 112 and 114AA
is not correct.
i) As the goods were absolutely confiscated, the
discussion about valuation is meaningless. The
enhancement of value was based on test reports
which were not accepted by the importer.
j) Since penalty has been imposed on the importer,
further imposition of penalty on the partner also is
not correct.
9 C/51286/2023 & one other
k) The appeal may be allowed and the impugned order
may be set aside with consequential reliefs to the
appellant.
Submissions on behalf of the Revenue
15. Learned counsel for the appellant made the following
submissions.
a) The importer imported Thorn whose import was
restricted and attempted to clear it by wrongly
classifying it under 76020010 (which pertains to
freely importable types of scrap but not Thorn).
b) The appellant also undervalued it and when it was
proposed to reject the transaction value and re-
determine it under Valuation Rule 9, the appellant
had given a consent letter not only accepting the
enhanced value but also waiving the SCN and the
issue of a speaking order.
c) Since the import of scrap was restricted, the
adjudicating authority confiscated it and had not
allowed its redemption because it might be hazardous
to the society at large unless imported through a
proper licence.
d) Since the goods have been confiscated, the penalty
under section 112 (b) automatically follows.
e) Since the importer was a regular importer of
aluminium scrap it must be aware of the classification
10 C/51286/2023 & one other
of the scrap and it had mis-classified Thorn so as to
circumvent the restriction on its import.
f) The appellant's contest of the valuation cannot be
sustained as the appellant had accepted the valuation
in writing making it unnecessary for the department
to produce any additional evidence. Had the appellant
not accepted, the department would have conducted
further enquiries and produced evidence to justify the
valuation. As held by the Supreme Court in
Commissioner vs Systems & Components Pvt.
Ltd.10, once the valuation is accepted, it need not be
again proved.
g) The appeal may be dismissed and the impugned
order may be upheld.
Findings
16. We have considered the arguments advanced by both
sides. The issues to be decided in this appeal are:
a) Rejection of the classification of Thorn imported by
the importer under 76020010 and its re-classification
under 76020090 of the Customs Act.
b) Rejection of the declared assessable value under
Valuation Rule 12 and its re-determination at Rs.
27,48,405/- under Valuation Rule 9.
c) Absolute confiscation of the imported Thorn under
sections 111(d), (m) and (o).
d) Imposition of penalty of Rs. 4,00,000/- under section
112 (a) (i) on the importer.
10. 2004 (165) ELT 136 (SC)
11 C/51286/2023 & one other
e) Imposition of penalty of Rs. 5,50,000/- under section
114AA on the importer.
f) Imposition of penalty of Rs. 2,50,000/- under section
112 (a) (i) on Shri Jain.
g) Imposition of penalty of Rs.3,50,000/- under section
114AA on Shri Jain.
Re-classification of Thorn
17. There is no dispute about the rejection of the
classification of the imported Thorn under CTI 7602 00 10
and its reclassification under CTI 7602 00 90. The importer's
only contention is that it had mistakenly classified it under CTI
7602 00 10. Therefore, the re-classification must be upheld.
Rejection of the transaction value under Valuation Rule
12 and re-determination of the value under Valuation
Rule 9
18. The submission of the learned counsel for the appellant
on this question is that since the goods were absolutely
confiscated, the enhancement of value is meaningless. His
second submission is that the enhancement of value was
based on a test report which was not accepted by the
importer.
19. Learned authorised representative draws attention of the
bench to the letter dated 29.12.2020 signed by the authorised
signatory for the appellant categorically accepting the re-
determined value. This states that:
12 C/51286/2023 & one other
a) the importer was informed of the grounds for
rejection of the declared value under Valuation Rule
12 and Section 14 of the Customs Act;
b) that they have gone through the details of
contemporaneous imports of similar/identical goods
and that they agree that their declared value is liable
to rejected and the value has to be enhanced under
section 17(5);and
c) therefore, they are in agreement with the proposed
enhancement of the value which they accept and that
they did not want any personal hearing or a speaking
order and the Bill of Entry may be assessed
accordingly.
20. Learned authorised representative submits that it is not
open for the importer to now contest the value after having
categorically accepted it and further having waived the
personal hearing or speaking order.
21. We find this an interesting case. The two elements to be
modified in the Bill of Entry were classification and value.
There is never any dispute about the classification and the
importer's contention was only that it had classified under an
incorrect CTI by mistake. The importer also categorically
accepted the value. Thus, the assessment could have been
completed without even issuing a speaking order (which the
importer had waived).
22. The only points of contention were the confiscation of the
goods and penalties which could have been decided by issuing
a SCN under section 124. However, while issuing the SCN, the
department put the importer yo notice with regard to value
also. Thus, while the importer waived the requirement of
notice, personal hearing and order, the department, on its
13 C/51286/2023 & one other
part, gave up the waiver given by the importer and put the
importer to notice also on the question of valuation in the SCN.
Having given up on the waiver given by the importer and
issuing a notice, the department has to consider the reply and
submissions and decide the issue.
23. The Additional Commissioner did consider all aspects of
the valuation and rejected the transaction value under
Valuation Rule 12 in view of the results of the test report and
thereafter, found that the value must be re-determined under
Valuation Rules 4 to 9 sequentially. Rule 4 provides for
valuation based on contemporaneous imports of identical
goods while Rule 5 provides for valuation based on
contemporaneous imports of similar goods. The Additional
Commissioner recorded that since Thorn was a restricted
item, there were no contemporaneous imports of identical or
similar goods. Valuation Rule 6 is not a method of valuation
and it only states that if the value cannot be determined under
Valuation Rules 3,4 or 5, it shall be determined under
Valuation Rule 7 or Valuation Rule 8 and at the request of the
importer, Valuation Rule 8 can be applied without applying
Valuation Rule 7 first. Valuation Rule 7 is a deductive method
and it provides for determination of value based on the value
of such goods sold in India and after making certain
deductions. Valuation Rule 8 provides for computed value
based on the cost of production of such goods in India. The
Additional Commissioner, having recorded that these were not
14 C/51286/2023 & one other
possible in this case, followed Valuation Rule 9 which is the
residual method. He determined the value as per the method
recommended by the Directorate General of Valuation in such
cases based on the aluminum content of the imported scrap
and the London Metal Exchange (LME) prices of the metal.
24. We find that the method followed by the Additional
Commissioner for determining the value is correct and proper
and this decision has been correctly upheld by the
Commissioner (Appeals) in the impugned order. We find no
reason to interfere with the valuation.
Absolute confiscation of the imported Thorn
25. Absolute confiscation of the goods under Sections
111(d), 111(m) and 111(o) is assailed by the importer and
according to it, the confiscated goods should have been
allowed to be redeemed on payment of fine. Revenue, on the
other hand, asserts that import of Thorn was restricted and
even when the importer was given adequate opportunity to
produce any licence from the DGFT to import Thorn, it could
not.
26. Before us, learned counsel also made a submission that
‗Thorn can be imported by actual users' and since the
importer was an actual user, it can import it. We find this claim
baseless. Restriction in import is under the FTP as indicated in
the ITC (HS) classification of aluminium scrap. Nothing in
this supports the claim that Thorn can be imported by Actual
15 C/51286/2023 & one other
Users. Learned counsel also could not produce any evidence to
support his claim. It therefore, appears to be more of his
opinion as to what the law should be and not what the law is.
27. Since the appellant also claimed that the confiscated
Thorn should have been allowed to be redeemed on payment
of fine under section 125, we now proceed to examine this
issue. Section 125 reads as follows:
125. Option to pay fine in lieu of confiscation.--
(1) Whenever confiscation of any goods is authorised by
this Act, the officer adjudging it may, in the case of
any goods, the importation or exportation whereof
is prohibited under this Act or under any other law
for the time being in force, and shall, in the case of
any other goods, give to the owner of the goods or,
where such owner is not known, the person from whose
possession or custody such goods have been seized, an
option to pay in lieu of confiscation such fine as the
said officer thinks fit:
Provided that where the proceedings are deemed to be
concluded under the proviso to sub-section (2) of section
28 or under clause (i) of sub-section (6) of that section in
respect of the goods which are not prohibited or
restricted, the provisions of this section shall not apply:
Provided further that, without prejudice to the provisions
of the proviso to sub-section (2) of section 115, such fine
shall not exceed the market price of the goods
confiscated, less in the case of imported goods the
duty chargeable thereon.
(2) Where any fine in lieu of confiscation of goods is
imposed under sub-section (1), the owner of such
goods or the person referred to in sub-section (1),
shall, in addition, be liable to any duty and charges
payable in respect of such goods.
(3) Where the fine imposed under sub-section (1) is not
paid within a period of one hundred and twenty days from
the date of option given thereunder, such option shall
become void, unless an appeal against such order is
pending.
16 C/51286/2023 & one other
Explanation.--For removal of doubts, it is hereby declared
that in cases where an order under sub-section (1) has
been passed before the date on which the Finance Bill,
2018 receives the assent of the President and no appeal is
pending against such order as on that date, the option
under said sub-section may be exercised within a period
of one hundred and twenty days from the date on which
such assent is received.
28. Thus, if the confiscated goods are ‗prohibited', the option
of redemption may be given and if they are not, the option
shall be given. As discussed earlier, the term ‗prohibited' under
section 2(33) of the Customs Act includes those goods where
the import is permitted subjected some conditions and such
conditions are not fulfilled. If the conditions are fulfilled then
they will not be ‗prohibited goods'. Thorn is a restricted good,
i.e., it could be imported with a licence from DGFT. Since the
importer had not obtained the licence, the imported Thorn
was ‗prohibited good' and the option of redemption under
section 125 may be given or may not be given as per the law.
To examine this prayer that redemption should have been
allowed and take a balanced view, it would be necessary to
examine why the Thorn was confiscated. This requires us to
examine the sections under which Thorn was confiscated
under sections 111(d), (m) and (o). These sections read as
follows:
111. Confiscation of improperly imported goods,
etc.--The following goods brought from a place outside
India shall be liable to confiscation:--
.....
17 C/51286/2023 & one other
(d) any goods which are imported or attempted to be imported or are brought within the Indian customs waters for the purpose of being imported, contrary to any prohibition imposed by or under this Act or any other law for the time being in force;
.....
(m) any goods which do not correspond in respect of value or in any other particular with the entry made under this Act or in the case of baggage with the declaration made under section 77 in respect thereof, or in the case of goods under transhipment, with the declaration for transhipment referred to in the proviso to sub-section (1) of section 54;
......
(o) any goods exempted, subject to any condition, from duty or any prohibition in respect of the import thereof under this Act or any other law for the time being in force, in respect of which the condition is not observed unless the non-observance of the condition was sanctioned by the proper officer;
29. According to the Revenue, the goods were liable to confiscation under three clauses (d), (m) and (o) of section
111. We find that clause (d) makes the goods imported into India contrary to any prohibition under the Customs Act or under any other law for the time being in force. Import of Thorn was restricted under the FTP and therefore, it could not have been imported without a licence. Since Thorn was imported in violation of the prohibition under FTP, it was liable to confiscation under section 111(d).
30. Section 111(m) makes any goods which did not correspond in value or in any other particular with the entry made under the Act. When goods are imported or have to be exported, some papers have to submitted to the Customs for 18 C/51286/2023 & one other clearance and this process is called ‗making an entry' under the Customs Act. One makes an entry by filing the Bill of Entry under section 46 to clear imported goods and makes an entry by filing the Shipping Bill under section 50 to export goods. The importer is also required to self-assess the duty payable under section 17 (1) of the Customs Act and the proper officer can re-assess the duty. There is no separate method by which the importer can self-assess duty. The Bill of Entry filed under Section 46 contains not only the details of the goods such as the nature, quality, quantity, exporter, country of origin, etc. but also contains some fields such as Customs Tariff Item, value of the goods, exchange rate, exemption notifications which apply, etc. Once these fields are also filled, the system calculates the amount of duty payable. Thus, the Bill of Entry contains:
a) Facts regarding the goods- the description, quality, quantity, country of origin, etc.; and
b) Opinions of the importer such as classification, exemption notifications which apply, etc.
31. While facts can be verified as correct or incorrect, classification, etc. are merely matters of opinion. The importer self-assesses goods as per his understanding and the officer can re-assess the duty as per his understanding.
32. Section 111(m) renders such goods liable to confiscation which do not correspond to the entry made in the Bill of Entry in any particular. For instance, if 1000 kg is imported and the
19 C/51286/2023 & one other declaration in the Bill of Entry is for a lesser quantity or if gold is imported and ‗silver' is declared in the Bill of Entry or a chemical of Analytical Grade is imported and what is declared is ‗Industrial Grade', such goods are clearly liable to confiscation under section 111(m). Similarly, if the transaction value is, say, $ 100,000 and the value is declared in the Bill of Entry as $ 70,000/- the goods do not correspond in value to the declaration. However, nothing in Section 111(m) makes goods liable to confiscation for an incorrect classification of goods or claiming an incorrect exemption notification, etc.
33. It is impossible for the importer to anticipate what classification the assessing officer will find correct during re- assessment or if the assessing officer will apply or deny a particular notification or if the assessing officer will accept the declared value or reject it under Valuation Rule 12 and if he does reject, what method would he adopt to re-determine the value and how much will be re-determined value. When the importer self-assesses goods, it can only be as per his understanding and not by anticipating what the assessing officer will decide during re-assessment. Importers are not experts in assessment and may make mistakes. The remedy against incorrect self-assessment is re-assessment.
34. The imported goods cannot be confiscated under section 111(m) because of a wrong classification or claim of an ineligible exemption notification. In this case, the importer 20 C/51286/2023 & one other imported Thorn and entered an incorrect classification at the 8-digit level in the Bill of Entry and gave a value as per its transaction value. When examining the self-assessment, the incorrect classification was discovered.
35. The importer declared the value as per its transaction value. This transaction value was rejected by the officer and its value was re-determined. Thus, the two deviations from the declaration of the importer in the Bill of Entry are- the change in classification and re-determination of value by the officer. Simply because the officer has changed the classification and the valuation, the goods do not become liable to confiscation under section 111(m) because the goods did correspond to the declarations and only the classification and the valuation which are matters of opinion were changed by the officer.
36. The imported Thorn was also confiscated under section 111(o). It provides for confiscation of any goods which are exempted from duty or any prohibition subject to conditions and where such conditions were not fulfilled. Import of Thorn was ‗restricted' as per the FTP which meant it could be imported only if one has a licence. The appellant clearly did not have a licence to import. Therefore, it was correctly liable to confiscation under section 111(o).
37. Thus, we find that the Thorn imported by the appellant was correctly confiscated under section 111(d) and 111(o) but 21 C/51286/2023 & one other its confiscation under section 111(m) was not correct. The question which arises is, if in this factual matrix, was the absolute confiscation of the imported Thorn correct or it could have been released on payment of redemption fine.
38. According to learned counsel, it should have been released on payment of redemption fine. According to learned authorised representative, it was not released on redemption fine because it might be hazardous to the society at large unless imported through a proper licence. We do not find anything in the SCN or the impugned order to show that the imported Thorn was hazardous. The ISRI describes Thorn as follows:
ISRI Code- Thorn Item ALUMINUM BREAKAGE Shall consist of aluminum with miscellaneous contaminants like iron, dirt, plastic and other types of contaminants. Material can either be sold based on aluminum recovery or content as agreed upon by buyer and seller. Must contain a minimum of 33% aluminum unless otherwise agreed upon by buyer and seller.
39. Nothing in the description shows Thorn is hazardous. It is essentially aluminium breakage scrap with contaminants such as iron, dirt, plastic and other contaminants and it should have at least 33% aluminium content. The consignment in dispute, had 98.8% aluminium as per the test report relied upon by the adjudicating authority. Therefore, it has about 1.2% of other material such as iron, dirt, plastic or other contaminants. The test report also does not say that it has any 22 C/51286/2023 & one other hazardous material. The importer is a manufacturer of ingots of aluminium and has a licence from the State Pollution Control Board. We find no reason to believe that aluminium scrap with only 1.2% of other material such as iron, plastic, etc. will be hazardous to the society if released into the hands of a manufacturer of ingots. On the other hand, import of Thorn requires a licence which the importer did not have and hence it was confiscated.
40. In the factual matrix of this case, considering all relevant factors, we find that it would meet the ends of justice if the confiscated Thorn valued at Rs. 27,48,405 is allowed to be redeemed by the importer under section 125 on payment of a fine of Rs. 4,00,000/-. Needless to say that as per section 125(2), if the importer opts to redeem the Thorn, he will have to, in addition, pay the duties on it.
Penalties under section 112(a) (i) and 114AA on the importer and Shri Jain
41. In the impugned order the following penalties were imposed.
Section Penalty on the Penalty on Shri Jain
importer (Rs.) (Rs.)
112(a) (i) 4,00,000 2,50,000
114AA 5,50,000 3,50,000
Section 112 (a) (i) reads as follows;
23 C/51286/2023 & one other
112. Penalty for improper importation of goods, etc. Any person,--
(a) who, in relation to any goods, does or omits to do any act which act or omission would render such goods liable to confiscation under section 111, or abets the doing or omission of such an act, or
(b)...
shall be liable,--
(i) in the case of goods in respect of which any prohibition is in force under this Act or any other law for the time being in force, to a penalty not exceeding the value of the goods or five thousand rupees, whichever is the greater;
42. The importer imported Thorn without the required licence and therefore it is squarely covered by section 112(a). Penalty not exceeding the value of the goods could be imposed under this section. The value of the goods as determined by the impugned order is Rs. 27,48,405/- and therefore, a penalty of Rs. 4,00,000/- is within the limits and is in the factual matrix, in our opinion, just and proper.
43. It needs to be pointed out the section lays down that certain persons in certain circumstances will be liable to penalty. It does not say that a penalty shall be imposed. Discretion lies with the adjudicating and appellate authorities to impose penalty or not and also to decide the quantum of penalty.
44. As far as the penalty on Shri Jain is concerned, we find that he was a partner of the importer and in that capacity, he played the role in importing the goods. We do not find 24 C/51286/2023 & one other sufficient justification to also impose penalty on Shri Jain under section 112 (a) (i). We, therefore, set aside the penalty on Shri Jain under this section.
45. Section 114AA reads as follows:
114AA. Penalty for use of false and incorrect material.--If a person knowingly or intentionally makes, signs or uses, or causes to be made, signed or used, any declaration, statement or document which is false or incorrect in any material particular, in the transaction of any business for the purposes of this Act, shall be liable to a penalty not exceeding five times the value of goods.
This section provides for penalty on a person who:
(a) Makes, signs or uses or causes to be made, signed or used a false or incorrect declaration, statement or document;
(b) In connection with the transaction of business under this Act; and
(c) With knowledge or intent
46. Clearly, neither the importer nor Shri Jain made any false or incorrect declaration. The importer only made an erroneous classification which is not a declaration or document but is its self-assessment. The importer also declared the value as per its transaction value which the officer deemed it necessary to re-determine. The importer can only declare the value based on what he knows and there was no mis- declaration. Thus, we find that there is no mis-declaration, let alone, one with intent either by the importer or by Shri Jain. Therefore, the penalties imposed under section 114AA on the 25 C/51286/2023 & one other importer and Shri Jain cannot be sustained and need to be set aside and we do so.
47. In view of the above, both appeals are disposed of as below:
(a) CUSTOMS APPEAL NO. 51286 OF 2023 filed by the importer is partly allowed and the impugned order is modified to the extent of allowing redemption of the confiscated goods on payment of redemption fine of Rs.
4,00,000/- under section 125 and setting aside the penalty imposed under section 114AA.
(b) CUSTOMS APPEAL NO. 51300 of 2023 filed by Shri Jain is allowed and the penalties imposed on Shri Jain under sections 112 (a) (i) and 114AA are set aside.
(c) Both appellants will be entitled to consequential benefits, if any.
(Order pronounced in open court on 29/04/2024.) (BINU TAMTA) MEMBER(JUDICIAL) (P.V. SUBBA RAO) MEMBER (TECHNICAL) PK