S. Ravindra Bhat, J.@mdashThe question of law sought to be urged by the Revenue in this appeal u/s 35(G) of the Central Excise Act is ""whether
the term ""vocational training institute"" in Notification No. 24/2004-ST covers the respondent"" and ""whether the courses offered by it are exempt
for the period 01.07.2003 to September, 2008"". The assessee in this case at the relevant time in 2003 was running courses which is to impart
procedural and practical skill based training in areas such as export import management, retail management and merchandising. Concededly, these
courses were not accredited or certified by any Central or State Government or statutory authority such as AICTE. The appellant-Service Tax
Department issued a notice alleging that the respondent had not paid service tax for the relevant period even though the activities carried on by it
are taxable service u/s 65(zzc).
2. It appears that the Section 65(zzc) was introduced w.e.f. 1.7.2003 by the Finance Act, 2003. It was notified to come into force w.e.f. 1.7.2003
by a Notification No. 7/2003 dated 20.6.2003. The assessee relied upon an earlier Notification, i.e., no. 9/2003 as well as the subsequent
Notification No. 10/2004 to contend that its Institution was not covered by the section However, the adjudicating authority confirmed the demand
upon the assessee. It, therefore, approached the Tribunal which relied upon its previous judgment in Wigan & Leigh College (India) Ltd. v. Joint
Commissioner, S.T., Hyderabad, 2007(8) TMI 61 (CESTAT).
3. Counsel for the Revenue contends that the impugned judgment of the Tribunal following Wigan & Leigh and distinguishing other judgments
which took a different view is incorrect. It was contended that according to the Revenue''s understanding the exemption Notification applied in
terms only to vocational training imparted by Institutes such as ITI and State sponsored or recognized educational training institute generally
imparting technical and vocational skills immediately after the 10+2 grade. Learned counsel submitted that a coaching centre or a commercial
training centre cannot be construed as widely as the assessee''s institution which imparts managerial and management skills akin to MBA. He relied
upon an order of CESTAT in M/s. Sadhana Educational and People Development Services Ltd. v. Commissioner of Central Excise, 2013(12)
TMI 735 of the Mumbai Bench in this regard and stated that Wigan & Leigh has been dissented by this order.
4. Section 65(zzc) as it originally stood when it was notified w.e.f. 1.7.2003 reads as follows:-
(26) ""commercial training or coaching"" means any training or coaching provided by a commercial training or coaching centre;
5. It would be relevant to notice that concurrently with the introduction or levy of vocational institutions in 2003, the Government deemed it fit to
exempt that activity almost simultaneously by the Notification dated 20.6.2003. The only condition that Notification attached was that it would be
enforced till 29.2.2003; in all other particulars it was nearly identical with the exemption Notification of 10.9.2004 quoted in the preceding portion
of this judgment. On 4.2.2004 by a Notification No. 1/2004-ST, the period of validity of the previous Notification was extended to 30.6.2004. It
was in these circumstances that on 10.9.2004 exemption Notification No. 24/2004-ST relied upon by the assessee was brought into force. We
may also notice that subsequently in 2010 by a Notification, the following Explanation was substituted in place of the Explanation that existed
earlier:-
Notification: 3/2010-S.T. dated 27-Feb-2010
No. 24/2004-ST, ., amended
In exercise of the powers conferred by sub-section (1) of section 93 of the Finance Act, 1994 (32 of 1994), the Central Government, on being
satisfied that it is necessary in the public interest so to do, hereby makes the following amendment in the notification of the Government of India in
the Ministry of Finance (Department of Revenue) No. 24/2004-Service Tax, dated the 10th September, 2004, published in the Gazette of India,
Extraordinary, vide number G.S.R.598(E), dated the 10th September, 2004, namely:-
In the said Notification, in the Explanation, for (i) and the definition against it, the following item shall be substituted, namely:-
(i) vocational training institute"" means an Industrial Training Institute or an Industrial Training Centre affiliated to the National Council for Vocational
Training, offering courses in designated trades as notified under the Apprentices Act, 1961 (52 of 1961).
2. This notification shall come into force on and from the date of its publication in the Gazette of India.
6. Simultaneously, the Department also issued another Notification on 27.2.2010 amending the previous Notification of 10.9.2004 to the following
effect:-
In exercise of the powers conferred by sub-section (1) of section 93 of the Finance Act, 1994 (32 of 1994), the Central Government, on being
satisfied that it is necessary in the public interest so to do, hereby makes the following amendment in the notification of the Government of India in
the Ministry of Finance (Department of Revenue) No. 24/2004-Service Tax, dated the 10th September, 2004, published in the Gazette of India,
Extraordinary, vide number G.S.R.598(E), dated the 10th September, 2004, namely:-
In the said Notification, in the Explanation, for (i) and the definition against it, the following item shall be substituted, namely:-
(i) vocational training institute"" means an Industrial Training Institute or an Industrial Training Centre affiliated to the National Council for Vocational
Training, offering courses in designated trades as notified under the Apprentices Act, 1961 (52 of 1961).
2. This notification shall come into force on and from the date of its publication in the Gazette of India.
7. It is evident from the above narration that the levy was sought to be introduced for the first time w.e.f. 1.7.2003. Simultaneously, vocational
training institutes defined specifically by a Notification No. 9 were exempted. It is not in dispute that the exemption continues even till date. The
only difference being that by the latest Notification of 2010, the expression had been narrowed to mean that ""those institutes affiliated to the
National Council for Vocational Training and offering courses in designated trade as noticed in the Apprentice Act"".
8. As to what is vocational has been left advisedly open to the authorities. Wigan & Leigh was a case where the institution was unrecognized and
not affiliated to AICTE or any technical body. The contention-that was ultimately accepted by the Tribunal as to the meaning of the expression
vocational training institute"" of ""coaching centre"" is found in the following extract of that judgment:-
2. The Senior Counsel pointed out that the Notification does not envisage registration of a ''Vocational Training Institute''. He submits that so long
as the trainees who achieve skills seek employment or undertake self employment directly after such training or coaching, then they are eligible for
the benefit of the Notification. It is his submission that the training which is being granted to the trainee is only with an objective to find a vocation.
The appellant is a training institute and providing coaching and training in business management and fashion technology, advertising graphic design,
media studies to the students. They are covered under the category of ""Vocational Training or Coaching Services"". The question in this appeal only
pertains to the extension of benefit of Notification No. 9/2003-S.T, dated 20.6.2003 and the Commissioner (A) has given a narrow interpretation
to deny the benefit solely on the ground that the assessee are not registered with AICTE as a ''Vocational Institute''. He submits that the order is
not legal and proper.
9. The Tribunal noticing the specific term of what is meant by vocational training institute, i.e., computer training institute or recreation training
institute or a coaching centre, was of the opinion that so long as the broad nature of the activity is to impart skills to enable the beneficiaries to seek
employment or undertake self employment directly, the conditions were satisfied. In M/s. Sadhna Educational and People Development Services
Ltd. v. Commissioner of Central Excise, 2013(12) TMI 735, the findings of the Tribunal-whose order is an elaborate one-mostly containing the
extract of the entire syllabus and brochure of the institution is as follows:-
8. Learned Advocate for the appellant has quoted a catena of case laws listed earlier. We have gone through each of the cases. We find the facts
of the present case are distinguishable as none of these cases cover a general M.B.A. program with content of the program as wide and academic
as in the present case. We do not consider it necessary to discuss each of these cases here.
10. It is evident that the term ""vocational training institute"" included the commercial training or coaching centers which provide vocational coaching
or training meant to ""impart skills to enable the trainees to seek employment or to have self employment directly after such training or coaching"".
The notion of such training institute having been recognized or accredited to nowhere emerges from such a broad definition. The further
Notification of 2010 substitutes the existing explanation to the term ""vocational training institute"" and narrowing it to those institutes affiliated to
National Council for Vocational Training offering courses in designated trade in fact supports the assessee. Had the intention been to exempt only
such class or category of institutions, the appropriate authority would have designed such a condition in the original Notification of 2003 and
Notification No. 10 of 2004 which had been relied upon in this case.
11. For these reasons, this Court is of the opinion that the Tribunal did not fall into error in following its previous ruling in Wigan & Leigh (supra).
The question of law framed is accordingly answered against the Revenue and in favour of assessee. The appeal is accordingly dismissed along with
all the pending applications.
