M.S. Sanklecha, J.@mdashIssue raised in this appeal This appeal by the revenue u/s 130A of the Customs Act, 1962 ("the Act") against the order dated 6th June, 2006 of the Customs Excise and Service Tax Appellate Tribunal ("the Tribunal") has been admitted on 19th November, 2009 on the following substantial question of law.
Whether the Tribunal has correctly interpreted the said Notification while holding that the activity undertaken by the respondent amounted to job work and the value addition clause of the said notification does not provide that the value addition should not include the value of Indigenous material procured and used in the manufacture of final product exported?
Brief facts leading to the present appeal are as follows:
a) The respondent is engaged in the manufacture of chemicals. The respondent entered into a job work contract with one M/s. Agriguard Limited, Ireland to manufacture pesticide formulation on job basis. Under the contract M/s. Agriguard Limited, Ireland were to supply two principal raw materials free of costs to the respondent from abroad. The imported goods were exempted from payment of customs duty under Notification No. 32/97/Cus. dated 1/4/1997 subject to the condition that the imported goods are used for execution of an export order placed on the importer by the supplier of goods by jobbing. Further, the value addition in the resultant product exported should not be less than 10% of the CIF value of goods imported in relation to manufacturing of exported goods. On import of the raw material supplied free of charge by M/s. Agriguard Limited, Ireland for the purposes of jobbing, the Dy. Commissioner of Customs denied the benefit of exemption under Notification No. 32/97/Cus. by an order dated 24/5/2000 on the ground that where substantial inputs/raw materials are procured locally by the importer in execution of the export order, the activity would not amount to jobbing under Notification No. 32/97/Cus. dated 1/4/1997. In support of the above conclusion, the Dy. Commissioner placed reliance upon the decision of the Apex Court in the matter of
2. Being aggrieved by the order dated 24/5/2000, the respondent filed an appeal to the Commissioner of Customs (Appeals). By an order dated 18/9/2001, the Commissioner of Customs (Appeals) allowed the respondent''s appeal. The Commissioner of Customs (Appeals) held that the decision of the Apex Court in the matter of Prestige Engineering India Limited (supra) is not applicable to the present facts as it dealt with job work as defined under Central Excise Notification and not a Customs notification. Further the value addition in the case of the respondent was more than 32.15% of the CIF value of the imported good, thus achieving more than 10% value addition required by the Notification No. 32/97/Cus. dated 1/4/1997. Consequently, it was held that the respondent is entitled to benefit of exemption under Notification No. 32/1997/Cus. dated 1/4/1997 in respect of the imported goods.
3. Being aggrieved by the order of the Commissioner of Customs (Appeals) dated 7/9/2000 the revenue preferred an appeal to the Tribunal. The Tribunal by its order dated 6th June, 2006 dismissed the revenue''s appeal. The Tribunal held that the Notification No. 32/97/Cus. dated 1/41997 required the value addition of at least 10% more in the value of resultant exported products than the value of the imported goods while the value addition was admittedly 32.15% in the present case. The other plea that the activity under taken by the respondent cannot be considered as job work in view of the decision of the Apex Court in the matter of Prestige Engineering (supra) was also negatived by holding that the above decision was rendered in the context of the excise notification and not in respect of the customs notification. Besides the Tribunal further held that indigenous raw material/inputs used in the export product is less than 30% and therefore, it cannot be held that the activity under taken by the respondent would not amount to job work.
4. Mr. Pradeep Jetly, Advocate for the appellant in support of the appeal submits as under :
a) The activity undertaken by the respondent cannot be considered to be an activity of job work as substantial amount of work/activity was contributed by indigenous material which was not less than 30% of the exported product;
b) Reliance was placed upon the decision of the Apex Court in the matter of Prestige Engineering (supra) to contend that where the job worker contributes his own raw material to the article supplied by the customer and such raw material is substantial then the activity could not be classified as an activity of job work; and
c) The value addition as provided in the notification is incapable of fulfillment as the export product also contained indigenous raw material.
5. As against the above Mr. Subodh Joshi, Advocate appearing for the respondent while opposing the appeal submits as under:
a) The decision of the Apex Court in the matter of Prestige Engineering (supra) is inapplicable to the present facts as is dealt with an Central Excise Notification No. 119/95/CE dated 30/4/1997 which specifically defined job work for the purposes of central excise notification.
b) The Customs Notification No. 32/1997/Cus. dated 1/4/1997 does not define the word jobbing and consequently general meaning of the word job work/jobbing is to be applied and its meaning is not to be restricted in any manner; and -
c) The respondent-assessee has satisfied/fulfilled the requirement of value addition in the export product being at least 10% more then CIF value of the imported goods. In this case, the value addition is admittedly 32.15%. In view of the above, Mr. Joshi submits that the order of the Tribunal calls for no interference.
6. We have considered the above submissions. The Customs Notification No. 32/97/Cus. dated 1/4/1997 exempted imported goods from payment of customs duty provided they are used for execution of export order on jobbing basis. The benefit of Notification No. 32/97/Cus. dated 1/4/1997 is essentially being denied firstly on the ground that the activity undertaken by the respondent is not an activity of jobbing as substantial raw material i. e. 30% are locally procured and therefore, the activity carried out by the respondent would not be an activity of jobbing. The word jobbing has not been defined under the Customs Notification No. 32/97/Cus. dated 1/4/1997 and therefore, one would have to apply general meaning of the word jobbing which would mean carrying out work i. e. predetermined job as directed by the supplier of raw material and returning the resultant product to the supplier. The aforesaid activity is admittedly being carried out by the respondent. However, the revenue''s contention that the activity carried out by the respondent is not job work in view of the decision of the Apex Court in the matter of Prestige Engineering India Limited (supra) is misplaced. In the above decision the Apex Court was dealing with Notification issued under the Central Excise Act namely Notification No. 119/75 dated 30/4/1975. For the purpose of the aforesaid notification the word job work has been defined in the explanation to the notification. Explanation to the notification No. 119/75 dated 30/4/1975 is a restricted definition and it requires job worker to work on the goods supplied by the supplier and return the same after the raw material has under gone manufacturing process. There is no such definition of jobbing provided in Notification No. 32/97/Cus. dated 1/4/1997. In any event as held by the Supreme Court in the matter of
7. In view of the above, we answer the substantial question of law as framed for our consideration in the affirmative i.e. in favour of the respondent-assessee and against the appellant-revenue. The appeal is disposed of in the above terms. No order as to costs.
