Custom, Excise & Service Tax Tribunal
Jungheinrich Lift Truck India P Ltd vs Commissioner Of Customs(Import) Acc ... on 1 October, 2025
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH
CUSTOMS APPEAL NO: 85809 OF 2020
[Arising out of Order-in-Original No: CC-VA/10/2020-21 Adj.(I) ACC dated 18th
June 2020 passed by the Commissioner of Customs (Import), Air Cargo
Complex, Mumbai]
Jungheinrich Lift Truck India Pvt Ltd
203/204 2nd Floor, Delphi A Wing, Central Avenue
Hiranandani Business Park, Powai, Mumbai - 400706 ... Appellant
versus
Commissioner of Customs (Import)
Air Cargo Complex, Sahar, Andheri (E)
Mumbai - 400099 ...Respondent
WITH
(i) Customs Appeal No: 85820 of 2020 (Manojit Acharya);
(ii) Customs Appeal No: 85747 of 2020 (Bullet Cargo
Movers Pvt Ltd) and (iii) Customs Appeal No: 85746 of
2020 (Intra Express Logistics Ltd)
APPEARANCE:
Shri T. Vishwanathan, Mr Akhilesh Kangazia and Ms Apoorva Parihar,
Advocates for the appellant
Shri Piyush Bhadhe, Joint Commissioner (AR) of the Department
CORAM:
HON'BLE MR JUSTICE DILIP GUPTA, PRESIDENT
HON'BLE MR C J MATHEW, MEMBER (TECHNICAL)
FINAL ORDER NOS: 86375-86378/2025
DATE OF HEARING: 03/04/2025
DATE OF DECISION: 01/10/2025
PER: C J MATHEW
C/85746-85747, 85809 & 85820/2020
2
Impugning order1 of Commissioner of Customs (Import), Air
Cargo Complex, Mumbai, M/s Jungheinrich Lift Truck India Pvt Ltd
assails the revision of assessment with fastening differential duty
of ₹ 3,09,60,921 under section 28(4) of Customs Act, 1962, along
with applicable interest under section 28AA of Customs Act, 1962,
on them besides imposition of penalty of like amount under
section 114A of Customs Act, 1962 and other penalties under
section 114AA of Customs Act, 1962 on 'parts of forklift' imported
between 25th June 2014 and 30th June 2017 through Air Cargo
Complex (ACC), Mumbai and ₹ 7,75,290 on consignments
imported through Jawaharlal Nehru Customs House (JNCH),
Nhava Sheva between 25th August 2014 and 30th June 2017. The
differential duty was determined by re-appraisal of the value for
the purpose of additional duties of customs under section 3(1) of
Customs Tariff Act, 1975 in accordance with section 3(2) of
Customs Tariff Act, 1975, specifying the manner in which the
goods were to be valued in the special circumstances of excise
duty on like articles manufactured or produced in India being
leviable to duty at the appropriate rate of excise duty on the value
of 'retail sale price (RSP)' with abatement to the extent permitted
in accordance with section 4A of Central Excise Act, 1944. The
impugned order re-determined the value thereof to be ₹
38,06,21,670 and ₹ 1,33,06,443 on the imports effected through
respective ports of entry. In doing so, the computation relied
1
[order-in-original no. CC-VA/10/2020-21 Adj.(I) ACC dated 18th June 2020]
C/85746-85747, 85809 & 85820/2020
3
upon rule 6 of Central Excise Valuation (Determination of Retail
Sale Price of Excisable Goods) Rules, 2008. The other appellants
challenge the penalties imposed on them under the relevant
provisions.
2. In the impugned order, the issue framed for determination
was correctness of claim of the importer that the said goods were
not required to comply with prescription of declaration for 'pre-
packaged commodities' in the Legal Metrology (Packaged
Commodities) Rules, 2011, issued under the Legal Metrology Act
2009, and, therefore, to be assessed for the purpose of 'additional
duty of customs' by any yardstick other than that accepted for
charging of 'basic customs duty (BCD)' at the time of import. It
was on affirmation of coverage by the said stipulations that the
impugned order determined revision of duty liability by reference
to the pricelists circulated by the appellant herein.
3. According to Learned Counsel for the appellant, the
impugned order had erred inasmuch as all the imports had been
effected - spare parts and other parts - for, and intended to be
supplied to, existing customers of 'forklift trucks' and other cargo
moving equipment of theirs. It was his contention that these
could, by no stretch be intended to be covered by the Legal
Metrology Act, 2009, premised upon 'sale, distribution and
delivery' as well as 'storage' in 'pre-pack' form and that, for all
practical purposes, these were captive consumers inasmuch as the
contract of sale of the original equipment bound the appellants
C/85746-85747, 85809 & 85820/2020
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herein to supply the parts thereof; it was not in the interest of the
consumer himself to place orders for such replacement in the open
market and consequently the law, intended to protect consumers,
who, but for such stipulations are not in a position to assert their
buying rights, would not apply to the persons who are already
consumers of theirs.
4. Learned Counsel pointed out that levy of additional duties
of customs on the basis of 'retail sale price (RSP)' on pre-packaged
commodities, commenced in 2001 and the valuation system
devised in Customs Tariff Act, 1975 was intended to reflect
applicability only to the extent that clearance of goods
domestically manufactured were required to. He relied upon the
decision of the Hon'ble Supreme Court in Jayanti Food
Processing (P) Ltd v. Commissioner of Central Excise,
Rajasthan2 mandating stipulated adherence to Legal Metrology
Act, 1009 as necessary and essential pre-requisite for such
assessment. Learned Counsel submitted that, absent
'prepackaged commodity', there is no packing involved in sale and
distribution after clearance for home consumption and any
packing or wrapping present at the time of import is solely for
protection during transportation and storage. It was pointed out
that, in such circumstances, there was no need for declaration of
any particular essential for enabling a consumer to make a
rationale decision on purchase let alone of price and, more so, in
2
[2007 (215) ELT 327 (SC)]
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circumstances of sale contracted by the appellant. He relied upon
the decision of the Tribunal in Commissioner of Customs (I),
Nhava Sheva v. King Kaveri Trading Co3 and in Fine
Equipments (India) Pvt Ltd v. Principal Commissioner of
Customs, Nhava Sheva in final order4 disposing off appeal5
against order6 of Commissioner of Customs, Nhava Sheva-I. It
was further contended that, in view of the specific and peculiar
market to which they cater, the activity did not amount to retail
sale but is 'after sale service' which is out of the purview of Legal
Metrology Act, 2009. Reliance placed on the decision of the
Hon'ble High Court of Karnataka in EWAC Alloys Ltd v. Union
of India7 and in Commissioner of Central Excise, Bangalore
- II v. Mysore Cements Ltd8. It was further contended that no
power was vested in customs officers to re-determine 'retail sale
price (RSP)' either directly in section 3 of Customs Tariff Act, 1975
or indirectly by reference to powers vested in central excise
officers under the authority of Central Excise (Determination of
Retail Sale Price of Excisable Goods) Rules, 2008. Reliance was
placed upon the decision of the Tribunal in ABB Ltd v.
Commissioner of Customs, Bangalore9 holding that
'17. We find that in view of the Central Excise
(Determination of Retail Sale Price of Excisable Goods)
3
[2019 (370) ELT 1049 (Tri.-Mumbai)]
4
[no. A/87592-87593/2023 dated 12th December 2023]
5
[customs appeal no. 86734 of 2017]
6
[order-in-original no. 181/2016-17/CC/NS-I/JNCH dated 02nd March 2017]
7
[2012 (275) ELT 193 (Kar)]
8
[2010 (259) ELT 30 (Kar)]
9
[2011 (272) ELT 706 (Tri.-Bang.)]
C/85746-85747, 85809 & 85820/2020
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Rules, 2008 issued on 1-3-2008, it is abundantly clear that
in the absence of such rules issued in terms of sub-section
(4) of Section 4A of the CEA, there was no statutory
machinery to determine the retail sale price in respect of
goods manufactured and cleared by a manufacturer
without declaring the RSP on such goods. In the absence
of a similar machinery to determine the relevant RSP in
CTA, no demand of differential CVD could have been validly
raised. In this connection, we rely on the following
observations of this Tribunal in the case of Millennium
Appliances India Ltd. v. Commissioner of C. Excise,
Hyderabad [2009 (248) E.L.T. 713 (Tri.-Bang.)] on the
applicability of Central Excise (Determination of Retail Sale
Price of Excisable Goods) Rules, 2008 prior to 1-3-2008 :
"It can be noted that these rules came into force with effect
from 1-3-2008. We are of the considered opinion that if
these rules came to be effective on 1-3-2008, the
ascertaining of value of similar goods has to be done so,
with effect from 1-3-2008 and cannot be used to determine
the value for the clearances made prior to 1-3-2008. We
find strong force in the contention raised by the learned
Counsel that the decision of the Tribunal in the case
of Aditya Cement - 2007 (218) E.L.T. 166 (T) (supra)
would squarely cover the issue in favour of the appellants.
The relevant ratio in Para 9 of the said decision is
reproduced :-
"9. It can be seen from the above reproduced rule that it
was in context of the definition of "person liable for paying
the Service Tax". This provision in itself may not suffice
revenue to direct the appellant to discharge the service tax
liability as service receiver, on the face of the fact that
notification under Section 68(2) of the Finance Act, 1994,
was issued by the Central Government only on 31-12-
2004. If the contention of the learned SDR is to be
accepted, then there was no necessity for the Government
to issue Notification No. 36/2004-S.T. notifying the service
receiver from non-resident having no office, to pay Service
tax, as receiver. By issuing the said Notification, Central
Government intended to tax the service receiver from non-
resident, with effect from 1-1-2005, which, in corollary
would be that no service tax is payable by this category
prior to 1-1- 2005. If that by (sic) so, then the amount paid
by the appellant is not a tax, which the revenue cannot
kept (sic) with it."
18. Excerpts from the Apex Court's judgment in the case
of National Insurance Co. Ltd. (supra) were cited by the
revenue in support of the claim that the retail sale price
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could be validly determined even in the absence of Central
Excise (Determination of Retail Sale Price of Excisable
Goods) Rules, 2008 following the principles informing the
legislative policy prescribing RSP as the value. We find that
the judgment elaborately deals with interpretation of the
language of a statute in such a manner to effectuate the
intention of the legislature. In the case on hand, we are not
faced with the task of interpreting a provision which can
accommodate more than one meaning. We are also faced
with the argument of the assessee that when RSP was not
declared on the packages, the same had to be ascertained
in the manner prescribed in the statute. As regards the
CVD levied under CTA on goods notified for RSP based
assessment, CTA does not have similar provisions as
contained in the Central Excise (Determination of Retail
Sale Price of Excisable Goods) Rules, 2008. In Millennium
Appliances India Ltd. case (supra) relied on by the
assessee, this Tribunal had held that for the period prior to
1-3-2008, the provisions brought into force on 1-3-2008
could not be applied. As regards the need to determine the
RSP not declared on the package by the assessee for the
period prior to 1-3-2008, we are not able to distinguish the
case on hand from Millennium Appliances India Ltd. case.
In that case also RSP was not declared on the package and
had to be determined. Following the above decision of the
Tribunal, we hold that the impugned order adopted a
method to determine the RSP without sanction of law.
as well as in DS Chandok & Sons v. Commissioner of Customs
(Export Promotion), Mumbai10 which held
'7. Furthermore, the mandate by which an assessing
authority was enabled, under Customs Valuation
(Determination of Price of Imported Goods) Rules, 1988,
to revisit the value declared in the entry under section 46
10
[2021 (9) TMI 417 - CESTAT MUMBAI]
C/85746-85747, 85809 & 85820/2020
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of Customs Act, 1962 is limited to assessment of 'basic
customs duty' under section 12 of Customs Act, 1962. Any
revision in the assessable value for determination of 'basic
customs duty' would correspondingly impact 'additional
duties of customs' too. That inheres in the legislative intent
couched in section 3(2) of Customs Tariff Act, 1975.
However, while inserting the proviso to section 3(2) of
Customs Tariff Act, 1975, carving out an exception to the
general scheme for valuation where rates of 'additional
duty of customs' are ad valorem, that reference to value
under Customs Act, 1962 had, necessarily, to be dispensed
with for parity with domestic manufacture as stipulated in
section 3(1) of Customs Tariff Act, 1975. Recourse to rules
of valuation framed under the authority of section 14 of
Customs Act, 1962 was, thus, precluded and the sanctity
of 'declared' 'retail selling price' protected from being re-
determined.
8. As re-labelling of the specified goods would amount
to manufacture after import, it is not that recourse was
unavailable to remedy any breach of parity. The adoption
of 'retail selling price' of other re-sellers and, that too, while
the impugned goods were yet to be cleared for home
consumption on the presumption that the importer
intended to enhance the 'retail selling price' at the point of
sale appears to be a mis-direction on the part of the
original authority and the confirmation thereof, by the first
appellate authority, bears the same taint as to warrant the
setting aside of the impugned order.
5. Learned Authorized Representative submitted that the claim
of the appellant was inadmissible inasmuch as the impugned order
has categorically found the goods to be covered by the mandate
for levy authorized by section 3(1) of Customs Tariff Act, 1975
and fulfilling the intent of proviso in section 3(2) of Customs Tariff
Act, 1975 owing to which differential duty was empowered for
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9
recovery under section 28 of Customs Act, 1962 by the
adjudicating authority. It was pointed out that the claim of the
appellant to be institutional/industrial consumer was not tenable
in the absence of conformity with the relevant Explanation in Legal
Metrology (Packaged Commodity) Rules, 2011. It was also argued
that there no dispute that the goods themselves did not bear
endorsement of sale other than in retail channel which may have
been verifiable defence for the appellant. Pointing out to the
statements of individuals that had been relied upon, he submitted
that the customers had not affirmed that condition of sale included
supply of parts. Reliance was placed on the decision of the Hon'ble
Supreme Court in Commissioner of Central Excise,
Pondicherry v. Acer India Ltd11 and in Commissioner of
Central Excise v. Johnson & Johnson Ltd12.
6. The peculiar construct of the proceedings is not that the
allegation of short-payment of duties is assailed with claim that,
additional duty of customs is not chargeable under section 3(1) of
Customs Tariff Act, 1975. It is not the construct of the grounds for
recovery that the imported goods did not bear 'retail sale price
(RSP)' therein for, in consignments already cleared, that,
admittedly, is not verifiable. In the construct of grounds of appeal,
the mandate of affixing, among other particulars, retail sale price
(RSP)', is sought to be delinked from their obligations upon
11
[2004 (172) ELT 289 (SC)]
12
[2005 (180) ELT 20 (SC)]
C/85746-85747, 85809 & 85820/2020
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import. The proceedings were initiated for recovery of 'additional
duty of customs' under the authority of section 3(1) of Customs
Tariff Act, 1975 on the 'retail sale price (RSP)' instead of on the
'transaction value' to which 'basic customs duty (BCD)' had been
added and liability discharged thereon by the appellant. There is,
however, no provision under Customs Act, 1962 requiring the
importer to affix 'retail sale price (RSP)' on the impugned goods,
or, for that matter, on any goods, and Customs Tariff Act, 1975 is
applicable, for the purpose of this dispute, only to
'......(1) Any article which is imported into India shall, in
addition, be liable to a duty (hereafter in this section
referred to as the additional duty) equal to the excise duty
for the time being leviable on a like article if produced or
manufactured in India and if such excise duty on a like
article is leviable at any percentage of its value, the
additional duty to which the imported article shall be so
liable shall be calculated at that percentage of the value of
the imported article:
xxxxx
Explanation--In this sub-section, the expression the excise
duty for the time being leviable on a like article if produced
or manufactured in India means the excise duty for the
time being in force which would be leviable on a like article
if produced or manufactured in India or, if a like article is
not so produced or manufactured, which would be leviable
on the class or description of articles to which the imported
article belongs, and where such duty is leviable at different
rates, the highest duty.
(2) For the purpose of calculating under sub-sections (1)
and (3), the additional duty on any imported article, where
such duty is leviable at any percentage of its value, the
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value of the imported article shall, notwithstanding
anything contained in section 14 of the Customs Act, 1962
(52 of 1962), be the aggregate of --
(i) the value of the imported article determined under sub-
section (1) of section 14 of the Customs Act, 1962 (52 of
1962) or the tariff value of such article fixed under sub-
section (2) of that section, as the case may be; and of
1962), and any sum chargeable on that article under any
law for the time being in force as an addition to, and in the
same manner as, a duty of customs, but does not include-
-
(ii) any duty of customs chargeable on that article under section 12 of the Customs Act, 1962 (52 of 1962).....
Provided that in case of an article imported into India,--
(a) in relation to which it is required, under the provisions of the Legal Metrology Act, 2009 (1 of 2010)] or the rules made thereunder or under any other law for the time being in force, to declare on the package thereof the retail sale price of such article; and
(b) where the like article produced or manufactured in India, or in case where such like article is not so produced or manufactured, then, the class or description of articles to which the imported article belongs, is--
(i) the goods specified by notification in the Official Gazette under subsection (1) of section 4A of the Central Excise Act, 1944 (1 of 1944), the value of the imported article shall be deemed to be the retail sale price declared on the imported article less such amount of abatement, if any, from such retail sale price as the Central Government may, by notification in the Official Gazette, allow in respect of such like C/85746-85747, 85809 & 85820/2020 12 article under sub-section (2) of section 4A of that Act;
Explanation--Where on any imported article more than one retail sale price is declared, the maximum of such retail sale price shall be deemed to be the retail sale price for the purposes of this section...' (emphasis supplied) in section 3 therein and, in the context of claim of the appellant, leaving no room for doubt that value, for determination of additional duty of customs on such goods, shall be deemed to be the 'retail sale price (RSP)' declared as exception to the general basis of assessment on 'transaction value' mandated by section 14 of Customs Act, 1962 adjusted for 'basic customs duty (BCD)' and, further, that Customs Tariff Act, 1975 is merely hitched to Legal Metrology Act, 2009 for access to notification, enumerating goods intended for coverage of special scheme of valuation for central excise and adjustment for price prevailing at other than 'place of removal, under section 4A of Central Excise Act, 1944 which itself is a marriage of convenience that, from rigour and robustness of oversight envisaged in the latter till the last point of retail, offers price inoculated against the infection of misdeclaration as value for assessment to duties of central excise.
7. This dichotomy was not always so. The proviso in section 3(2) of Customs Tariff Act, 1975 supra, carving out exception from uniform valuation scheme prevailing till then for all imported C/85746-85747, 85809 & 85820/2020 13 articles, was incorporated by Finance Act, 200113 and to keep up with the treatment accorded to domestic manufacture for levy of duties under Central Excise Act, 1944 with incorporation of section 4A14 therein. Under the authority of this latter provision, notifications enumerating the articles carved out for segregation from standard valuation mechanism and abatement from 'retail sale price (RSP)' came to be issued and which, in turn, was, by the construct supra in the proviso, to be deployed for assessment of imported goods to additional duty of customs. The impugned proceedings were premised on such authority for 'post-clearance' revision vesting in 'proper officer' in section 28 of Customs Act, 1962 as that empowering 'proper officer' for recovery of duties, not paid or short-paid, under Central Excise Act, 1944. In context, we note that Central Excise Valuation (Determination of Retail Sale Price of Excisable Goods) Rules, 2008, notified15 under the authority of enablement incorporated16 in section 4A of Central Excise Act, 1944, and the lack of machinery provision between 14th May 2003 and 1st March 2008, let alone for any prior period, was considered by a Larger Bench of the Tribunal in Ocean Ceramics Ltd17 v. Commissioner of Central Excise, Rajkot to bar recovery thus '90. The reference made by the Division Bench to the Larger Bench of the Tribunal is, accordingly, answered in 13 [Finance Act, 2001 (Act 14 of 2001), section 116 with effect from 1st March 2001] 14 [Finance Act, 1997 (Act 26 of 1997), section 82 with effect from 14 th May 1997]h 15 [notification no. 13/2008-CE (NT) dated 1st March 2008] 16 [Finance Act, 2003 (Act 32 of 2003), section 137 with effect from 14th May 2003] 17 [2024 (1) TMI 1280 - CESTAT AHMEDABAD] C/85746-85747, 85809 & 85820/2020 14 the following manner:
(i)...It is not permissible to ascertain the retail sale price of goods removed from the place of manufacture, without declaring the retail sale price of such goods on the packages or declaring a retail sale price which is not the retail sale price or tampering with, obliterating or altering the retail sale price declared on the package of such goods after their removal from the place of manufacture, in respect of clearances made prior to 01.03.2008, on which date the Central Excise (Determination of Retail Sale Price of Excisable Goods) Rules, 2008 came into force; .....' and, in response to contention of inherent legal authority subsisting for recovery of duties of central excise for earlier period.
Furthermore, the notification issued under section 4A of Central Excise Act, 1944 is central to the fastening of liability to additional duty of customs - both for abatement and the goods intended to covered by the special method supra; here, in the prevailing notification18 'retail sale price (RSP)' has been clarified as the 'maximum price at which the excisable goods in packaged form may be sold to the ultimate consumer and includes............and the price is the sole consideration for sale.' (emphasis supplied). It may also be borne in mind that section 28 of Customs Act, 1962 permits recovery of duties short-paid or not paid at the time of assessment under section 17 and clearance under section 47 of Customs Act, 1962 owing to which the 'proper officer' resumes authority that vested then in the assessing authority to re- determine rate of duty and value. Therefore, the scope of 18 [notification no. 49-CE (NT) dated 24th December 2008] C/85746-85747, 85809 & 85820/2020 15 adjudication in the present dispute was circumscribed by the constraints on assessment binding the assessing officer.
8. It is evident from a harmonious reading of section 3(1) of Customs Tariff Act, 1975, and section 3(2) therein, that additional duty of customs 'equal to the excise duty for the time being leviable on a like article if produced or manufactured in India' was not intended to be the amount of duty to be discharged by a domestic manufacturer on clearance of like goods but only for applicable rate of duty of excise to be charged on the value of the imported goods; thus, till section 3(2) of Customs Tariff Act, 1975 was varied in the manner supra, there was no scope for dispute over valuation for assessment of 'additional duty of customs' except in consequence of controversy attending on assessment of 'basic customs duty (BCD)' leviable on imported goods. The rationale law relating to legal metrology, legislated for the Union as Standards of Weights and Measures Act, 1956, dates back to preparation for signing the Convention of the Metre by adoption of the metric system for uniformity after re-organization of the states of the Union and which, though intended for standardizing units of mass and measure initially that was extended to physics, was added to by substituting enactment19 providing for 'packaged commodities' to be regulated by detailing particulars thereon. The rules framed thereunder as well as the later legislated Legal Metrology Act, 2009, viz., Standards of 19 [Standards of Weights and Measures Act, 1976] C/85746-85747, 85809 & 85820/2020 16 Weights and Measures (Packaged Commodity) Rules, 1977 and Legal Metrology (Packaged Commodity) Rules, 2011, obliged manufacturer to imprint specified details on 'pre-packaged commodities' as a consumer welfare measure with an eponymous agency established to ensure compliance by empowering physical inspection till final sale. This assurance of integrity of declaration on packages, among which is 'retail sale price (RSP)' as ceiling, by intervention-driven preference for compliance combined with the chargeability of duty of central excise upon any subsequent alteration 'deemed to be manufacture' persuaded legislative sanction for assessment by resort to 'retail sale price (RSP)' for levy of duties of central excise at stage of clearance by manufacturer that may well be several stages away from final sale. The benefit of convenience and reduction in disputes over valuation is perceptible.
9. After all, in a tax statute designed to charge duties on manufactured goods at the stage of sale, the transfer of possession, along with invoicing and assumption of duty liability, at a price not more than that imprinted on 'packaged commodity' together with regulatory oversight, vesting in legal metrology officials for enforcement by them, providing wherewithal for charging of further duties of central excise on deemed manufacture, should have sufficed as earnest of compliance with both statutes. That disputes of a new genre emerged has more to do with inexorable instinct for revenue maximization and C/85746-85747, 85809 & 85820/2020 17 venturing beyond range of section 4A of Central Excise Act, 1944 by benchmarking prescriptions in legal metrology statute to shift between the two valuation systems. It may not be gainsaid that assessment to additional duty of customs is amenable to such transactional delineation as to permit similar grafting and that it was more attributable to legislative design of empowerment not traversing beyond ascertainment of conformity of declared 'retail selling price (RSP)' with such particular printed on 'pre-packaged' imported goods. The stipulations in legal metrology statute does not bind seller in international transaction. Even if imported goods are not in compliance thereof, it devolves on importer to make good the deficiency before clearance for home consumption in accordance with section 47 of Customs Act, 1962. The importer, thus, makes a declaration of 'retail selling price (RSP)' either from having instructed seller to print such on the package or from having had to undertake such printing after arrival; either way, it is not externally determined and occurs well before any transaction of further sale. Such 'price' lacks the rigour of an independent 'transaction value' contemplated in section 14 of Customs Act, 1962 both by provenance as well as by absence of benchmark and want of surrogate. When legislative sanction is for self-assessment to be effected against self-declaration with no benchmark for ascertainment until after clearance and any discrepancy thereafter being cause for charging duties of central excise as 'deemed manufacture', there is no scope for revisit of assessment effected at the time of clearance of imported goods C/85746-85747, 85809 & 85820/2020 18 either then under section 17(4) of Customs Act, 1962 or later under section 28 of Customs Act, 1962.
10. Moreover, in the absence of provisioning, for 'surrogate value', akin to Customs Valuation (Determination of Value of Imported Goods) Rules, 2007, the lack of machinery provision for re-assessment before clearance for home consumption handicaps equally any attempt to do so under section 28 of Customs Act, 1962 after clearance. This is the ratio of the decision in re Ocean Ceramics Ltd of a Larger Bench of the Tribunal supra. Recourse cannot be had to any of the specific options in Central Excise (Determination of Retail Selling Price of Excisable Goods) Rules, 2008 which, having been framed under Central Excise Act, 1944, is not exercisable by officers of customs, let alone rule 6 therein offered as justification by adjudicating authority
11. Emerging from this backdrop of law set out in section 3(1) of Customs Tariff Act, 1975 read with section 3(2) therein is the proposition that declared value, whether of 'retail sale price (RSP)' or in terms of section 14 of Customs Act, 1962, should, for levy of additional duty of customs, be accepted and intervention is warranted, insofar as the former is concerned, only to secure conformity with particulars of price on the package of pre- packaged commodities. Insofar as such articles being found after clearance to be without such details on package as is stipulated in Legal Metrology (Packaged Commodity) Rules, 2011 are concerned, detriment in accordance with section 111 of Customs C/85746-85747, 85809 & 85820/2020 19 Act, 1962 alone may be contemplated. Section 28 of Customs Act, 1962 does not merit invoking in the absence of empowerment to re-determine 'surrogate price' through legislated mechanism; neither is the interests of the exchequer, in the context of nature and purposes of the levy, prejudiced sufficiently to sanction supply of any contrived lack with some price under authority of another law or without any validation. The disputed valuation in the impugned proceedings is secondary to, and contingent upon, fitment of the impugned goods within coverage of notification issued under the authority of section 4A of Central Excise Act, 1944.
12. The appellant contends that the impugned goods, viz. parts of forklift trucks or other cargo moving equipment, are neither 'pre-packaged' nor meant for 'sale, distribution or delivery' to customers. The adjudicating authority held that the importer was obliged to declare 'retail sale price (RSP)' as marked on the package to determine levy of additional duty of customs which, in the factual matrix of claim of the appellant, did not exist on the commodities; at best and in the circumstances of imported goods having been consumed, no purpose is served by fastening 'retail sale price (RSP)', such as it is, on the goods after consumption and 'transaction value' adjusted for 'basic customs duty (BCD)' may be deemed to be the 'retail sale price (RSP)' on which duty has already been discharged. No evidence of impugned goods having been sold at the price adopted for computation of duty in C/85746-85747, 85809 & 85820/2020 20 the impugned show cause notice is available for affirmation of differential duty as being in accordance with law and procedure.
13. It is noted that applicability of chapter 2 of the Legal Metrology (Packaged Commodities) Rules, 2011 is limited to 'packages intended for retail sale' and it has not been evidenced that the impugned goods did pass through channel that conforms to 'retail sale' set out in rule 2(l) of the said Rules. Neither can it be discountenanced that the impugned goods were not supplied to customers of their supply of original equipment and, hence, within the ambit of exclusion extended to 'industrial consumer' exempted from stipulatory marking under rule 3 of Legal Metrology (Packaged Commodities) Rules, 2011.
14. Consumers of the appellant are either rendering service or are manufacturers. It is not in dispute that the customers of the appellant would be using the impugned goods for incorporation in 'forklift trucks' or 'material handling equipment' which are used either in factory of production or for servicing of customers. They cannot, therefore, be excluded from the category of 'institutional customers' or 'industrial customers' as set out in rule 3 of Legal Metrology (Packaged Commodities) Rules, 2011. It was for the customs authorities to demonstrate that the buyers for whom the intended goods were procured are not institutional consumers or industrial consumers. The adjudicating authority has not adjudged so but rejected the claim on the finding that the impugned goods were not used in production of 'forklift trucks' or C/85746-85747, 85809 & 85820/2020 21 other material handling equipment for sale; though 'manufacturer' is found in the relevant provision, reference is not restricted to central excise point of view.
15. Leaving all these aside, the impugned order has placed emphasis on exemption notifications and strict adherence thereof. This, in our view, is patent misconstruction of the provisions of law as well as administration of additional duties of customs in accordance with section 3(2) of Customs Tariff Act, 1975. The decision of the Hon'ble Supreme Court in Sarabhai M. Chemicals v. Commissioner of Central Excise, Vadodara20, asserting that exemption notification should be strictly interpreted, was rendered in the context of claim of the appellant therein that the specific entry in notification issued under section 5A of Central Excise Act, 1944 merited strict compliance and '18. We do not find any merit in the preliminary submission made on behalf of the appellant.....' merely disposed off claim of the appellant therein that the expression 'normally' should be read up.
16. The notification referred to herein is not exemption notification but promulgating notification issued as statutory instruments. The notification enumerating the goods that are to be covered by section 4A of Central Excise Act, 1944 is not an 20 [2005 (179) ELT 3 (SC)] C/85746-85747, 85809 & 85820/2020 22 exemption notification. The notification providing for abatement, considering the objective of Central Excise Act, 1944, is also one issued under the authority of section 4A of Central Excise Act, 1944. These are by no means exemption notifications and the foundation laid by the adjudicating authority on such premise erase the consequent findings. Likewise, reliance placed by the adjudicating authority on interpretation of 'manufacture' in Central Excise Act, 1944 for determination that consumers of the appellant are not industrial consumers is not relevant for the purpose of section 3(2) of Customs Tariff Act, 1975.
17. All of these is academic in the light of lack of machinery provision for re-determination of 'retail sale price (RSP)' that impedes re-visit of assessment of additional duties of customs. Such negation of authority is not of prejudice, as pointed out supra, to the interests of the exchequer or to the purpose of law. No case has been made out that the enforcement authority under Legal Metrology Act, 2009 had found these goods to be covered by the statute and, thereby, in breach of the statute. There is no evidence that the goods had, at any stage, been sold at a price which was forced on their customers through lack of dissemination. There is no authority drawn from the provisions of Customs Act, 1962 or any of the rules framed thereunder to appropriate empowerment to re-assess value of impugned goods. The authority to re-assess the value under Customs Act, 1962 is limited to Customs Valuation (Determination of Value of Imported C/85746-85747, 85809 & 85820/2020 23 Goods) Rules, 2007 and refers only to 'transaction value' which is of relevance only to section 14 of Customs Act, 1962.
18. In the facts and circumstances as set out supra, the adjudicating authority has not established the empowerment invoked under section 3(2) of Customs Tariff Act, 1975 nor of the competence to re-determine the value for the purpose of assessment under section 17(4) of Customs Act, 1962 from which power was further drawn to recover duty, not paid or short-paid, under section 28 of Customs Act, 1962. In view of this jurisdictional lack of competence to re-assess the duty on the goods, the recovery of differential duty and the fastening of consequence of such recovery, as well as confiscation of goods, fails. Accordingly, the impugned order is set aside and the appeals allowed.
(Order pronounced in the open court on 01/10/2025) (JUSTICE DILIP GUPTA) President (C J MATHEW) Member (Technical) */as