COMMISSIONER OF CENTRAL EXCISE Vs. CEGAT

JUDGEMENT

(1.) Notice had been sent to the respondent by registered post acknowledgement due. The acknowledgement has not been received. That, however, does not necessarily warrant the inference that the notice has not been served. The cover has not been returned. In the circumstances, we consider it reasonable to inter that notice has been served on the respondent.

(2.) We have heard the counsel for the Revenue. The Tribunal has held that despite a declaration not having been filed under Rule 57G of the Central Excise Rules, 1944 a manufacturer is entitled to claim Modvat credit. This is a matter which gives rise to a question of law which requires our consideration.

(3.) The Tribunal is, therefore, directed to refer the following question of law, and submit a statement of case together with the relevant records and documents :