LAWS(CE)-2006-7-241

STATUS POLYMERS Vs. COMMISSIONER OF CENTRAL EXCISE

Decided On July 27, 2006
Status Polymers Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

(1.) WE have heard both sides in this application.

(2.) PRIMA facie we find that the agency functions proceed beyond the activities of Del Credere Agent. The Commissioner has confirmed the demand on the entire amount received for the services rendered by this agent. Prima facie we find that amounts received towards Del Credere Agency Service cannot be levied to service tax as held by the Tribunal in the case of Raja Rajeshwari International Polymers (P) Ltd. v. CCE, Bangalore . However for other services, the tax liability may arise. That will have to be heard and decided. In this view of the matter, we would consider that the applicant should be asked to pay a deposit of Rs. 1 lakh (Rupees One lakh only) out of total service tax demand, penalty and other liabilities arrived as sufficient to meet the requirement of Section 35F of the Central Excise Act, 1944 as applicable to Service Tax. Subject to such deposit and compliance thereof reported on 27 -9 -2006 further pre -deposit of duty shall stand waived and recovery thereof stayed pending the appeal and the matter would be listed for regular hearing.

(3.) STAY application is disposed off accordingly.