GARMENTS CRAFT Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THE appellants were manufacturing processed man -made and cotton fabrics with the aid of power and steam. On 2 -1 -91, central excise officers visited their premises and found that they had neither taken licence nor were paying central excise duty on clearances of the said goods. Therefore, certain quantities of fabrics were seized and total duty liability of Rs. 7,40,833.07 was assessed by the Central excise officers. The appellants thereafter deposited the said amount in the State Bank of Bikaner and Jaipur on 21 -1 -91 vide TR -6 Challan. A show cause notice was issued to the appellants proposing to confiscate the seized fabrics, appropriating the amount of Rs. 7,40,833.07 voluntarily deposited by them towards duty liability and for imposition of penalty. The case was adjudicated confiscating the seized goods but allowing to be redeemed on payment of a fine of Rs. 50,000/ -, imposing a penalty of Rs. 25,000/ - and appropriating the amount of Rs. 7,40,833.07, which was voluntarily deposited by the appellants. Against the adjudication order of the Collector, the appellants filed appeal before the Tribunal and the Tribunal under its Order No. 748/98 -D, dated 22 -9 -2000 set aside the penalty and redemption fine. It was pleaded before the Tribunal that they are entitled to refund of duty of Rs. 1,69,914.57 on the fabrics, which were not manufactured but were purchased from the market. The Tribunal came to the conclusion that no refund of duty can be ordered in these proceedings. The duty voluntarily paid by the appellants even before the issue of show cause notice has to be claimed by the appellants in terms of provisions of Section 11B as held by the apex Court in case of Mafatlal Industries Ltd. v. Union of India. Consequently, they set aside the impugned order so far as demand of duty of Rs. 1,69,914.57 was concerned for re -examining the plea of the appellants and deciding it de novo in accordance with the principles of natural justice. This issue which was remanded back was decided under Order -in -Original No. 115/2000, dated 9 -10 -2000 by the Joint Commissioner and he came to the conclusion that no details has been furnished by the assessee that the concerned goods were got fabricated and there is a difference in the duty quantum. As there is a difference in the duty quantified by the CEGAT's order and that claimed by the assessee in their reply dated 20 -9 -91 to the show cause notice, it is necessary that the assessee should file refund claim with proper officer, who will decide the issue as per provisions of Section 11B of the Central Excise Act. The appellants accordingly filed refund claim of Rs. 1,69,914.57 on 8 -12 -2000. This refund claim was examined by the Asstt. Commissioner and a show cause notice dated 11 -12 -2001 was issued to the appellants that on scrutiny of refund claim, it is observed that they had quantified the refund amount on the basis of CEGAT's Final Order but have not submitted any separate quantification chart showing quantity, value, rate of fabrics, as to how the quantum of refund amount claimed by them. The refund application in prescribed proforma has been filed by the assessee on 18 -12 -2001 whereas the duty was paid on 21 -1 -91, which has not been paid under protest nor the assessee followed any procedure as required under Rule 233B of the Central Excise Rules. It was, therefore, proposed to reject their claim on the ground of time limitation. After considering the reply to the show cause notice, the Asstt. Commissioner found that the refund claim is time -barred. The appeal filed by the appellants against this order was also dismissed by the Commissioner (Appeals).

(2.) IT is pleaded that the appellants had paid the duty of Rs. 7,40,883.07 under protest and since they were pursuing adjudication and appellate remedies on this account, therefore, requirement of Rule 233B of the Central Excise Rules, 1944 have been fulfilled and the refund is a consequential refund due to the order of Tribunal. Therefore, the time limit of six months is not applicable. Ld. Advocate relied on the following decisions:

(3.) IT was pleaded on behalf of the Revenue that under Order No. 748/98 -D, dated 22 -9 -98 1998 (29) RLT 259, the Tribunal in Para 4.1 of the order has made it clear that, "we agree with the ld. JDR that no refund of duty can be ordered against these proceedings. The refund of duty voluntarily paid by the appellants before issue of show cause notice has to be claimed by the appellants in terms of provisions of Section 11B as held by the Apex Court in the case of Mafatlal Industries Ltd. ." It was pleaded that from this decision, it is very clear that the refund is not a consequential refund. It was also pleaded that in view of decision of Mafatlal Industries Ltd. (supra), the time limit of six months from the relevant date has to be considered for refund claim being in time. Therefore, the lower authorities have correctly denied the refund on the ground of time bar.