M/S. SARVESH REFRACTORIES (P) LTD. vs. COMMNR. OF CENTRAL EXCISE & CUSTOMS

Being aggrieved by the order dated 10 th September 2001 passed by the Customs, Excise & Gold (Control) Appellate Tribunal (Now known as Customs, Excise & Service Tax Appellate Tribunal) [for short ‘the Tribunal] in Appeal No.E-294/2001, the assessee-appellant has filed the present appeal.

The appellant purchased ‘Loadall’ from M/s. Escorts JCB Ltd. The cost element of the ‘Loadall’ included excise duty to the tune of Rs.1,79,328/-. The appellant claimed MODVAT credit in respect of the said item under Rule 57Q of the Central Excise Rules, 1944 (for short, ‘the Rules’).

Since the said item had been classified by M/s. Escorts JCB Ltd., the manufacturer and supplier, under Heading 84.29 and had paid duty under the said heading, the authority-in-original, viz., Dy. Commissioner disallowed the MODVAT credit to the appellant by observing that the said Heading 84.29 has been specifically ousted from the definition of "capital goods" under Rule 57Q of the Rules. The Dy. Commissioner also imposed a penalty of Rs.50,000/- under Rule 173Q(bb) of the Rules.

On appeal filed by the appellant, the Commissioner (Appeals) observed that ‘Loadall’ being an improvised version of material handling equipment would properly fall under Heading 84.27 and not under Heading 84. 29. It was further observed that forklift truck or crane or similar material handling equipments have been held to be eligible capital goods. On this finding, the Commissioner (Appeals) held that the appellant would be entitled to claim MODVAT credit.

Revenue, being aggrieved, filed an appeal before the Tribunal which was accepted by setting aside the order of the Commissioner (Appeals) and restoring that of the authority-in-original. It was held that the ‘Loadall’ having been classified by the Central Excise Officer having juri iction over the manufacturer’s factory as falling under Heading 84.29, the appellant, who is the consumer of those goods, could not get the classification of the manufacturer changed from 84.29 to 84.27. 6. The finding recorded by the Tribunal is unexceptionable. We agree with the view taken by the Tribunal that the appellant could not get the classification of ‘Loadall’ changed to Heading 84.27 from 84.29, as declared by the manufacturer. Insofar as the penalty imposed by the authority-in-original is concerned, we are of the view that a case for imposition of penalty is not made out and accordingly the same is set aside and deleted. Rest of the order of the Tribunal restoring the order of the authority-in-original is confirmed.

Counsel for the appellant has raised an alternate argument on the interpretation of Rule 57Q of the Rules which had not been raised either in

The appeal is disposed of accordingly with no order as to costs.