UNIQUE INVESTMENT CENTRE Vs. CCE

JUDGEMENT

(1.) THIS appeal by the assessee is directed against the order -in -appeal of the Commissioner of Central Excise dated 05.10.2006 upholding the order -in -original of the Assistant Commissioner dated 30.06.2006 confirming the Service Tax demand of Rs. 68,341/ - with interest thereon.

(2.) THE appellant is a sub -broker and the point for consideration is whether as a sub -broker he is liable to pay Service Tax. The dispute relates to the period from October, 2004 to September, 2005.

(3.) THE case of the Department is that in terms of Clause (101) of Section 65 of the Finance Act, as amended by The Finance (No. 2) Act, 2004, effective from 10.09.2004, 'stock -broker' includes sub -broker and, therefore, the appellant comes under the purview of the definition of 'stock -broker' under the Act.