M/S. SOUTH EASTERN COALFIELDS LTD. vs. COMMNR. OF CENTRAL EXCISE,TRICHY/MADURAI

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 807 OF 2006 WESTERN COALFIELDS LTD. ……Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE TRICHY/MADURAI .….Respondent(s) WITH CIVIL APPEAL NO(s). 7625 OF 2005 CIVIL APPEAL NO(s). 3217­3218 OF 2010 CIVIL APPEAL NO(s). 8439­8440 OF 2011 CIVIL APPEAL NO(s). 9693­9694 OF 2011 CIVIL APPEAL NO(s). 4992 OF 2012 CIVIL APPEAL NO(s). 4826 OF 2012 J U D G M E N T Rastogi, J. 1. The   present   batch   of   appeals   are   directed   against   the judgment and order passed by the Customs, Excise and Service Tax   Appellate   Tribunal,   at   South   Zonal   Bench,   Chennai 1 Digitally signed by NEETU KHAJURIA Date: 2019.02.20 17:50:24 IST Reason: Signature Not Verified

(hereinafter being referred to as “Tribunal”) rejecting the claim of the appellant (buyer) for refund of the claim of the central excise duty   under   Section   11B   of   the   Central   Excise   Act, 1944(hereinafter being referred to as “the Act”) which was paid under protest by the manufacturer(M/s. Fenner (India) Ltd.). 2. The short point   for consideration in the present batch of appeals is whether the period of limitation of six months shall apply where the refund of central excise duty has been claimed by the buyer and paid by the manufacturer(M/s. Fenner (India) Ltd.) under protest. 3. With the consent of the parties, we are dealing with the facts of Civil Appeal No. 7625 of 2005 as all other are analogous on facts and law. 4. The appellant is a Public Sector Undertaking engaged in coal mining.  The price of coal is fixed by the Coal Ministry and the appellants sell the goods on the price fixed by the Ministry and no central  excise  duty  is payable  on  coal.    M/s.  Fenner (India)   Ltd.(manufacturer)   cleared   their   finished   goods   viz. 2

feneplsat PVC impregnated conveyor beltings classifying the same under   sub­heading   3920.12   on   the   Central   Excise   Tariff   Act, 1985 as suggested by the department and paid the duty under protest.   The dispute with regard to classification of feneplast PVC   impregnated   conveyor   beltings   came   to   this   Court   and finally   decided   vide   judgment   dated   28th March,   1995(M/s. Fenner (India) Ltd. Vs. Collector of Central Excise, Madurai reported in 1995 (Suppl.) 2 SCC 567) holding that the conveyor beltings would be classifiable under sub­heading 3922.90 for the period from December 1986 to February 1987 and under sub­ heading no. 3926.90 for the period from 10th  February 1987 to June,   1987   and   also   for   the   later   period.   Indisputedly,   M/s. Fenner (India) Ltd. pending classification deposited central excise duty under protest and had never applied for its refund after the classification dispute was finally decided by this Court of which a reference has been made. 5. The appellant herein is the buyer of conveyor beltings from M/s. Fenner (India) Ltd. filed application for claim of refund on 20th  December,   1996   for   the   period   20th  July   1988   to   15th January   1994   on   the   premise   that   the   payment   was   made 3

towards   central   excise   duty   by   the   manufacturer(M/s. Fenner(India)   Pvt.   Limited,   Madurai)   under   protest   due   to pending   classification   of   PVC   impregnated   conveyor   beltings dispute in the Court of law and after issue of classification has been settled by this Court in favour of the manufacturer M/s. Fenner   (India)   Ltd.   by   judgment  dated   28th  March,   1995,   the central excise duty collected should be refunded by the excise department and there is no bar in claiming of refund in terms of the   amendment   made   under   Section   11B   of   the   Act   and limitation of six months shall not apply where duty has been paid under protest. 6. In furtherance of the application, show cause notice dated 17th February, 1997 was served by the Department holding that since   the   appellant   did   not   pay   any   duty   and,   therefore,   is precluded from making any application under Section 11B of the Act and after affording opportunity of hearing order in original came   to   be   passed   by   the   Authority   dated   4th  August,   1997 rejecting   the   refund   application   filed   by   the   appellant   on   the ground of limitation and also on unjust enrichment. The appeal preferred by the appellant against order dated 4th August, 1997 4

before the Appellate Authority, Chennai came to be rejected on the ground of limitation under Order dated 18th  January, 1999 and confirmed by the Appellate Tribunal under order impugned dated 8th August, 2005 placing reliance on the judgment of this Court   in  Commissioner   of   Central   Excise,   Mumbai­II  Vs. Allied Photographics India Ltd. 2004(4) SCC 34.  The subject matter of challenge is in appeal before us. 7. The main thrust of submission of learned counsel for the appellant is that since the manufacturer of the conveyor beltings had paid duty under protest, the restriction of limitation of six months under 2nd proviso to Section 11B(1) may not apply to the refund claim filed by the appellant buyer and further submitted that the only relevant question would be as to whether excise duty for which refund claim is made has been paid under protest or not and if the answer is in affirmative, the protest made by the manufacturer at the time of payment of duty has to be taken into consideration even to determine whether the buyer has filed the refund claim within time. 5

manufacturer and the right of the buyer are separate and distinct and   indisputedly,   the   application   was   filed   by   the appellant(buyer) much after the period of six months from the date of purchase of goods which was time barred in terms of 2nd proviso to Section 11B(1) of the Act and rightly rejected by the competent authority and affirmed by the Tribunal and needs no further interference. 10. Before   we   proceed   to  examine   the   question,  it  would   be apposite to take note of relevant provision of Section 11B of the Act applicable at the relevant time(pre­amended) which reads as under:­ “SECTION 11B. Claim for refund of duty. — (1) Any person claiming refund of any duty of excise may make an application for refund of such duty to the [Assistant Commissioner of Central Excise or Deputy Commissioner of Central Excise] before the expiry of [six months] [from the relevant date] [[in such form and manner]   as   may   be   prescribed   and   the   application shall be accompanied by such documentary or other evidence   (including   the   documents   referred   to   in section 12A) as the applicant may furnish to establish that the amount of duty of excise in relation to which such refund is claimed was collected from, or paid by, him   and   the   incidence   of   such   duty   had   not   been passed on by him to any other person : Provided that where an application for refund has been made before the commencement of the Central Excises and   Customs   Laws   (Amendment)   Act,   1991,   such application shall be deemed to have been made under this sub­section as amended by the said Act and the 7

same   shall   be   dealt   with   in   accordance   with   the provisions of sub­section (2) substituted by that Act:] [Provided further that] the limitation of [six months] shall not apply where any duty has been paid under protest. (2) If, on receipt of any such application, the [Assistant Commissioner   of   Central   Excise   or   Deputy Commissioner of Central Excise] is satisfied that the whole or any part of the duty of excise paid by the applicant   is   refundable,   he   may   make   an   order accordingly and the amount so determined shall be credited to the Fund : Provided   that   the   amount   of   duty   of   excise   as determined by the [Assistant Commissioner of Central Excise   or   Deputy   Commissioner   of   Central   Excise] under   the   foregoing   provisions   of   this   sub­section shall, instead of being credited to the Fund, be paid to the applicant, if such amount is relatable to – (a)….. (b)…. (c )…. (d)…. (e) the duty of excise borne by the buyer, if he had not passed on the incidence of such duty to any other person; (f)…. (3) …. (4) … (5) For the removal of any notification issued under clause (f) of doubts, it is hereby declared that the first proviso   to   sub­section   (2),   including   any   such notification   approved   or   modified   under   sub­section (4), may be rescinded by the Central Government at any time by notification in the Official Gazette.] [Explanation. — For the purposes of this section, ­ (A) …. (B) “relevant date” means, ­ (a) … 8

(i) … (ii) … (iii) …. (b) …. (c) …. (d)…. (e)   in   the   case   of   a   person,   other   than   the manufacturer, the date of purchase of the goods by such person;]  in the case of goods which are exempt from payment of duty  (eb) …. (ec) …. (f) ….” 11. It is   not  disputed   that  the   excise   duty   was   paid   by   the manufacturer(M/s.   Fenner   (India)   Ltd.)   under   protest   to   the department and the dispute with regard to the classification of the product finally came to be decided by this Court in  M/s. Fenner India’s case(supra) and the manufacturer M/s. Fenner (India) Ltd. never moved any application for refund of the excise duty at any given point of time.  The appellant herein is the buyer and purchased conveyor beltings from the manufacturer M/s. Fenner   (India)   Ltd.   during   the   period   20th  July,   1988   to   15th January, 1994 indicated in Civil Appeal No. 7625 of 2005.  The period for   which  the   refund   of   excise  duty   has   been  claimed 9

differs but in all the cases, applications have been filed by the appellant(buyer) much after the period of limitation which was six months from the date of purchase of goods at the time of filing of the application to claim refund under Section 11B of the Act. 12. Section 11B deals with the claim of refund of duty as paid on his own accord by any person for refund of such duty to the competent authority before the expiry of six months from the relevant date as prescribed but where the duty was paid under protest in terms of the 2nd proviso to Section 11B(1), the period of limitation may not apply. Although the buyer can also apply for refund provided the duty of excise is borne by the buyer and he had not passed on the incidence of such duty to any other person as referred to under Section 11B(2)(e) and the application has been moved within the period of six months from the relevant date of purchase of the goods by such person in terms of Section 11B(5)(B)(e) of the Act.   The scheme of Section 11B makes a distinction between right of the manufacturer to claim refund from right of the buyer to claim refund treating them separate and distinct for making an application for refund exercising their 10

right under Section 11B of the Act and it has been examined by the   three­Judge   Bench   of   this   Court   in  Commissioner   of Central   Excise,   Mumbai­II  Vs.  Allied   Photographics   India Ltd. case(supra) as under:­ “Therefore,   Section   11­B(3)   stated   that   no   refund shall   be   made   except   in   terms   of   Section   11­B(2). Section 11­B(2)( e ) conferred a right on the buyer to claim refund in cases where he proved that he had not passed on the duty to any other person.   The entire scheme of Section 11­B showed the difference between the rights of a manufacturer to claim refund and the right   of   the   buyer   to  claim   refund   as  separate   and distinct.   Moreover, under Section 4 of the said Act, every   payment   by   the   manufacturer   whether   under protest or under provisional assessment was on his own account.   The accounts of the manufacturer are different   from   the   accounts   of   a   buyer(distributor). Consequently,   there   is   no   merit   in   the   argument advanced   on   behalf   of   the   respondent   that   the distributor was entitled to claim refund of “on­account” payment   made   under   protest   by   the   manufacturer without complying with Section 11­B of the Act.”

It was further held as under:­ “Having come to the conclusion that the respondent was bound to comply with Section 11B of the Act and having   come   to   the   conclusion   that   the   refund application dated 11­2­1997 was time­barred in terms of Section 11B of the Act, we are not required to go into the merits of the claim for refund by the respondent who has alleged that it has not passed on the burden of duty to its dealers.” 13. It   may   be   appropriate   to   notice   that   the   view   earlier expressed by the two­Judge Bench of this Court in  National Winder  Vs.  Commissioner   of   Central   Excise,   Allahabad 11

2003(11) SCC 361 was held to be per incuriam in Commissioner of Central Excise, Mumbai­II Vs. Allied Photographics India Ltd. case(supra). 14. In the instant case, indisputedly the application was filed by the appellant as a buyer of the goods(conveyor belts) from M/s. Fenner (India) Ltd. who paid the duty under protest much after a period of limitation(six months) as prescribed under the mandate of law disentitles the claim of refund to the appellant as prayed for in view of the judgment of this Court in  Commissoiner of Central   Excise,   Mumbai­II  Vs.  Allied   Photographics   India Ltd. case(supra) holding that the purchaser of the goods was not entitled   to   claim   refund   of   duty   made   under   protest   by   the manufacturer without complying the mandate of Section 11B of the Act, 1944. 15.  In our considered view, the appeals are without substance and deserve to be rejected.   Consequently, the appeals fail and are accordingly dismissed. 12

………………………….J. (A.M. KHANWILKAR) ………………………….J. (AJAY RASTOGI) NEW DELHI February 20, 2019 13