Section 37B ORDER No. 59/1/2003-CX
F.No.6/6/2003-CX.I
Government of India
Ministry of Finance & Company affairs
Department of Revenue
Central Board of Excise & Customs
3rd March, 2003.
37B ORDER No. 59/1/2003-CX
Subject:- Inclusion of
freight and insurance charges in the assessable value.
In exercise of the powers conferred under Section 37B of the Central Excise Act,
1944, Central Board of Excise and Customs considers it necessary, for the
purpose of uniformity in connection with valuation of excisable goods to issue
the following instructions.
2.
Attention is invited to CBEC"s Circular No.533/29/2000-Cx dated 24.5.2000
regarding Central Excise Valuation - amended definition of "place of removal"
decision of CEGAT.
3.
The said Circular had been issued with reference to CEGAT"s Order No.1222/99A
dated 24.08.99 in case of M/s.Escorts JCB Limited vs. CCE, New Delhi. The said
judgment of Tribunal was appealed against (CA No.7230/1999) by the assessee
before the Hon"ble Supreme Court. Supreme Court have, vide its Order in Civil
Appeal No.7230 of 1999 and C.A.No.1163 of 2000 reported in 2002(146)ELT31(SC)
decided the issue on 24.10.2002 setting aside the order of Tribunal.
4.
While giving the judgment the Hon"ble bench of Supreme Court have observed (in
para 13 of the said judgment) that
"in view of the
discussions held above in our view the Commissioner of Central Excise and
CEGAT erred in drawing an inference that the ownership in the property
continued to be retained by the assessee till it was delivered to the buyer
for the reason that the assessee had arranged for the transport and transit
insurance. Such a conclusion is not sustainable".
In this judgement Hon"ble Supreme Court also quoted section 39 of "Sales of
Goods Act, 1930" and held that the machinery, handed over to the carrier/
transporter is as good as delivery to the buyer in term of section 39 of
the Sales of Goods Act, apart from terms and conditions of sale .
5.
Similarly in Civil Appeal No.4808-4809 of 2000 with C.A.No.1858-1859 of 2001,
7898 of 2001 and 4221 of 2002 against the order of Tribunal in case of Prabhat
Zarda Factory Limited Vs. Commissioner of Central Excise reported vide
2000(119)ELT191(T-LB), the Hon"ble Supreme Court have in their order reported
vide 2002(146)ELT497(SC) held, on 14.11.2002, that :
"In these matters, the
question is whether freight and insurance charges are to be included in the
assessable value for the purposes of excise. This question is covered by the
judgment of this Court in the case of Escort JCB Ltd. vs. Commissioner of
Central Excise, Delhi 2002 (146)ELT31(SC). The only difference which has
been pointed out is that in the case of Escorts case (Supra) the sale was at
the factory gate whereas in this case the sale was from the depot. Learned
Counsel for the appellants admit that the freight and insurance charges upto
the Depot would be includible in the assessable value for the purposes of
excise. However, the sale being at the Depot, the freight and insurance for
delivery to the customers from the Depot would not be so includible as per
the said judgment."
6.
The Central Board of Excise and Customs have in consultation with Additional
Solicitor General, decided not to file review petition against the said Supreme
Court judgements.
7.
"Assessable value" is to be determined at the "place of
removal". Prior to 1.7.2000, "place of removal" [section 4
(4)(b)-sub clauses (i), (ii) and (iii)], was the factory gate, warehouse or the
depot or any other premises from where the goods were to be sold. Though
the definition of "place of removal" was amended with effect from
1.7.2000, the point of determination of the assessable value under section 4
remained substantially the same. Section 4 (3)(c)(i)[as on 1.7.2000] was
identical to the earlier provision contained in section 4(4)(b)(i), section 4
(3)(c)(ii) was identical to the earlier provision in section 4(4)(b)(ii) and
rule 7 of the Central Excise Valuation (Determination of Price of Excisable
Goods) Rules, 2000, took care of the situation covered by the earlier section
4(4)(b)(iii). In the Finance Bill, 2003 (clause 128), the definition "place
of removal" is proposed to be restored, through amendment of section 4 to
the position as it existed just prior to 1.7.2000.
8.
Thus, it would be essential in each case of removal of excisable goods to
determine the point of "sale". As per the above two Apex Court
decisions this will depend on the terms (or conditions of contract) of the sale.
The 'insurance' of the goods during transit will, however, not be the sole
consideration to decide the ownership or the point of sale of the goods.
9.
Based on the above clarifications, pending cases may be disposed off. Past
instructions, circulars and orders of the Board on the issue may be considered
as suitably modified.
10.
Suitable Trade Notice may be issued for the information and guidance of the
trade.
11.
Receipt of this Order may please be acknowledged.
12.
Hindi version will follow.
Suraksha Katiyar
Under Secretary to the Govt. of India.
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