1. Ernest K Gann, author of Fate is the Hunter, would never have imagined that the title - ‘Rule books are paper - they will not cushion a
sudden meeting of stone and metal’ â€" of one of the chapters of this iconic work is an apt description of the parallel tracks on which the rival
contentions in this appeal concerning the entitlement for concessional rate of duty on the import of, coincidentally, paper has traversed. Indeed, this
product of plant fibre â€" whether from papyrus in the ancient times or from wood in our own â€" on which has been documented the celebrations
and controversies, as well as the ideas and incidents, of civilization is so indispensable to daily living as to offer little room for contentious
distinguishment. And so it was until treaty negotiators of the Indo-Japanese Comprehensive Economic Partnership Agreement (CEPA), 2011
excepted paper that had been manufactured from pulp obtained by chemical processing or, when mixed with other pulp, containing no more than a
tenth of the fibre content obtained by mechanical or chemi-mechanical process from concessional rate of duty extended to other varieties of ‘coated
paper’ enumerated within heading 4810 of the First Schedule to Customs Tariff Act, 1975.
2. Though the circumstances in which this appeal has surfaced before us, impugning order-in-appeal no. 72 (SM) CUS/JPR/2020 dated 27th
November 2020 of Commissioner of Central Excise & CGST (Appeals), Jaipur, is no less significant than the factual matrix narrated therein, it is of
no harm to take note of the facts first. Of the consignments of ‘coated paper’ imported by M/s PLG Impex, a proprietary concern of Shri
Giriraj Gupta, against bills of entry no. 6932911/18.02.2020, 7146553/07.03.2020 and 7158311/07.03.2020, the former two, presented in rolls/reels,
were detained pursuant to instruction dated 21st November 2019 requiring ‘no objection’ from Directorate of Revenue Intelligence (DRI)
before being given ‘out of charge’ while the third, being in the form of sheets, was released on self-assessment without demur. It is seen that
the paper manufactured by M/s Mitsubishi Paper Mill with brand of “TruGloss’ and those branded as ‘Hi-Alpha’, ‘Kinman Vivid’
and ‘Kinmari Matt’ by M/s Hokuetsu Corporation were procured through M/s Spring Cosmo International, Japan against orders placed by the
appellant with M/s SAPP Trading, UK.
3. The declaration in the impugned bills of entry sought clearance on payment of duty at the effective rate prescribed for tariff item 4810 29 00 of the
First Schedule to Customs Tariff Act, 1975 corresponding to ‘paper and paperboard’ (other than light-weight coated paper)
‘… of a kind used for writing, printing or other graphic purposes, of which more than 10% by weight of the total fibre content consists of
fibres obtained by a mechanical or chemi-mechanical process’
and residuary tariff item 4810 99 00 of the First Schedule to Customs Tariff Act, 1975 corresponding to ‘paper and paperboard’ (other than
kraft and multi-ply) not used for writing, printing or other graphic purposes. All goods covered by the description
‘paper and paper board, coated on one or both sides with kaolin (China clay) or other inorganic substances, with or without a binder and
with no other coating, whether or not surface-coloured, surface-decorated or printed, in rolls or rectangular (including square) sheets of any
size’
corresponding to heading no. 4810 of the First Schedule to Customs Tariff Act, 1975 are entitled to the concessional rate of duty in notification no.
69/2011-Cus dated 29th July 2011 except for
‘paper or paper board of a kind used for writing, printing or other graphic purposes, not containing fibres obtained by a mechanical or
chemi-mechanical process or of which not more than 10% by weight of the total fibre content consists of such fibres’ in ‘rolls’ ‘
corresponding to sub-heading no. 4810 13 of the First Schedule to Customs Tariff Act, 1975; the proceedings before the lower authorities rested solely
on recourse to this exception.
4. The value declared, the country of origin and coverage within the description corresponding to heading 4810 of the First Schedule to Customs Tariff
Act, 1975 is uncontroverted. The reclassification has been built upon the alleged absence of pulp produced by mechanical or chemi-mechanical
process in the impugned consignments of paper with consequent denial of preferential duty of 1.8% from April 2019 onwards and of 2.7% during
2018-19 for levy at the standard rate of 10% instead.
5. It would appear that the availing of exemption afforded by notification no. 69/2011-Cus dated 29th July 2011, for implementation of the
Comprehensive Economic Partnership Agreement (CEPA) with Japan, alarmed the investigating agency sufficiently for assessing authorities to
resort to provisional assessment under section 18 of Customs Act, 1962 on furnishing of appropriate security for the differential duty in several
instances of similar imports. The appellant herein, instead of being amenable to such tentative determination of levy, preferred to discharge the duty
liability at the standard rate of duty in the tariff. The import of 18.86 tons of ‘coated paper gloss’, valued at Rs.12,25,792.43 in bill of entry no.
6932911/18.02.2020, was cleared on payment of duty of Rs. 2,98,113 (including basic duty of Rs. 1,22,579) at the standard rate applicable to tariff
item 4810 13 90 of the First Schedule to Customs Tariff Act, 1975 even though the goods, covered by invoice no. 4134-4891/16.01.2020 of M/s SAPP
Trading, UK, was traced to CEPA no. 19041142317120161/28.01.2020 issued by Japanese Chamber of Commerce. The import of 14.52 tons of
‘coated paper gloss’ valued at Rs.7,01,634.50, 4.75 tons of ‘coated paper matt’ valued at Rs.2,50,574.28 and 0.66 tons of ‘coated
paper gloss’ valued at Rs.34,740.39 in bill of entry no. 7146553/07.03.2020 was cleared on payment of duty of Rs.170637.40 (including basic duty
of Rs. 70,163.40) and Rs. 2,40,026 (including basic duty of Rs. 25,057.40 and Rs. 3474) respectively at the standard rate applicable for tariff item 4810
13 90 of the First Schedule to Customs Tariff Act, 1975 even though the goods, covered by invoice no. 4136-4889/16.01.2020 of M/s SAPP Trading,
UK, was traced to CEPA no. 19042242117801410/ 28.01.2020 issued by Japanese Chamber of Commerce.
6. Typically, in such standoff over classification with the ‘proper officer’, an importer desiring to secure possession of the goods has only two
options: either to agree with re-assessment or to discharge the higher duty liability before taking recourse to appellate remedy. With either, the
‘proper officer’ cannot be on less than firm ground for the ‘speaking order’ to pass muster in statutory appeal if the importer fails to be
convinced that the proposed revision in classification is appropriate. The only other course of action is, and only in the specifically enumerated
circumstances, to resort to provisional assessment under section 18 of Customs Act, 1962 which may also be subject to appellate challenge should an
early finalization not be on the horizon. Doubtlessly, the assessing authority was cognizant of ongoing investigations but, owing to uncertainty of
closure, was unable to insist upon deferment of the final assessment. It is, therefore, not surprising that order dated 22nd May 2020, narrates that
‘The goods imported vide BE No. 7158311 dated 07.03.2020 have been found to be coated paper in sheets of KINMARI Brand of
Hokueisa corporation, Japan classified under the tariff heading 48101990, whereas the matter is being investigated by the DRl (DZU). New
Delhi is in respect of import of paper in roils/ reels coated on one side or both sides, imported from Japan, accordingly, the goods imported
under this BE are not in dispute and correctly classified, thus, the same has been cleared by allowing exemption under CEPA under
Notification NO. 69/2011 - Customs dated 29.07.2011.
The goods imported vide BE No. 6932311 dated 18.02.Z020 and 7146553 dated 07.03.2020 importing from M/s. Mitsubishi Japan, and
M/s, Hokeutsu Corp., Japan Through M/s. SAPP trading , UK have been declared as coated paper gloss and coated paper matt in Reels/
rolls and classified under tariff heading 4S109900 & 48102300 and claimed exemption under CEPA under notification No. 69/2011 -
Customs dated 29,07.2011, whereas an investigation in respect of import of said goods by the importer M/s. PLG Impex is pending before
Directorate of Revenue Intelligence (DRI), Delhi Zonal Unit (DZU), New Delhi regarding mis-declaration and mis-classification of the said
goods under Tariff heading 48102900 or 48101390 instead of correct classification 481013S0 under which the importer was earlier
classifying, with an intent to evade customs duty by wrongly availing CEPA benefit under Notification No. 69/2011 - Customs dated
29.07.2011, whereas during investigation it has been admitted by the proprietor of M/s. PL.G Impex, that Japanese origin coated paper
imported by them was mainly manufactured by two Japan based paper mills namely M/s. Hokuetsu corporation & M/s. Mitsubishi paper
mills ltd,, and said has been manufactured from chemical pulp only, whereas the two tariff headings under which goods classified by the
importer are applicable only if fibre obtained by mechanical or chemi-mechanical process is more than 10% of the total fibre.
and, noting that
‘……the proprietor admitted that the Japanese origin coated paper imported by them was manufactured mainly by two Japan based
paper mills, namely, M/s Hokuetsu Corporation and M/s. Mitsubishi Paper Mills limited and said goods have been manufactured from
chemical pulp only.’
before summarizing that
‘Accordingly, DRI, (DZU) new Delhi vide letter dated 12.03.2020 has been requested to impart guidance regarding clearance of the
above goods and DRI (DZU), New Delhi vide letter dated 12.03.2020 has informed that live- consignment and future consignment of the
importer (M/s PLG Impex) in respect of import of coated paper in reels / rolls form of Japan Origin, may be dealt by taking suitable
measures, in the interest of revenue.
Further, it has been, noticed that various consignments of the importer has been seized by the DRI at Mundra port and Chennai port and
were provisionally released after submission of requisite bond and bank guarantee. Accordingly, importer vide this office letter dated
16.03.2020 has been requested that Since the investigation is pending before DRI in similar matter, therefore, either submit bond & Bank
guarantee for the differential duty of Tariff rate & rate under CEPA Exemption under Notification No. 69/2011 - Customs dated
29.07.2011 for provisional assessment till final outcome of investigation or deposit full rate of duty.
The importer vide letter dated 17.03.2020 & 19.03.2020 has requested to release the goods provisionally but has not submitted requisite
bond undertaking as per Circular No. 17/2020 dated 03.04.2020 and bank guarantee in compliance of this office letter 16.03.2020.’
implies that the classification adopted by the importer was not found acceptable solely owing to the alert from the investigating agency, prompted by
the recent departure from the classification bearing higher burden of levy, and an inculpatory admission to the investigating agency by the proprietor of
the importing entity. While there is no estoppel on seeking the privilege of concessional rate of duty, the importer had not been placed on notice that
the purported admission was to be used to its detriment and the explanations offered by, and documents tendered on behalf of, the manufacturers
appear to have been kept out of consideration in the ‘speaking order’, mandated by section 17(5) of Customs Act, 1962 upon clearance of
goods without the benefit of concessional duty, that was challenged in the first appeal. The lack of success before the Commissioner of Central Excise
& CGST (Appeals), Jaipur has brought the impugned order-in-appeal no. 72(SM)CUS/JPR/2020 dated 27th November 2020 before us.
7. In the face of disregard of the specific averments and several documents for controverting the assertion that the impugned goods had been
manufactured entirely from chemically extracted wood pulp, of the lack of scrutiny of the rival descriptions in the tariff or of any ascertainment of the
composition of the imported ‘paper’, it fell to the first appellate authority to render the first finding of the ‘paper’ having been
manufactured entirely of pulp obtained by chemical process to justify the classification adopted for derailing the entitlement to concessional rate of
duty. It is the deployment of ‘chemically processed’ pulp that is the sole distinction between the respective sub-headings within which the
original claim and the revised assessment are situated. And in the choice between the two, in accordance with General Rules for Interpretation of the
Harmonized System, lies the resolution of this dispute.
8. As is usual in disposition of classification disputes, three sets of representative samples had been drawn for ascertainment of physical/chemical
properties of the impugned goods and it was on the foundation of the test report dated 15th October 2020 furnished by the Central Revenue Control
Laboratory (CRCL), coupled with the alleged failure to provide any acceptable certification to the contrary, that the impugned order justifies the denial
of concessional rate of duty.
9. The first attempt in soliciting the opinion of the Central Revenue Control Laboratory (CRCL) on 3rd June 2020, on the direction of the first appellate
authority, proved futile as the seals on the samples were found to be broken; the second attempt on 10th July 2020 did not elicit any response and it
was only upon reminder for early disposal that the non-receipt of sample was reported. The last sample did yield ‘test report’ dated 15th
October 2020 that was, thereafter, made available to the importer on 23rd October 2020 on directions of Commissioner of Central Excise & GST
(Appeals) even as that authority had, between 11th September 2020 and 17th September 2020, completed the mandated personal hearings.
10. The first appellate authority took note of the statements of Shri Giriraj Gupta, recorded under section 108 of Customs Act, 1962 by officers of
Directorate of Revenue Intelligence, in which he is said to have admitted that the ‘paper’ imported by them is composed entirely of
‘chemically extracted’ pulp. The impugned order also took note of the lack of elaborate description in the bill of entry that would have enabled
discriminating determination of the tariff item among the several enumerations of ‘coated paper’ and the reluctance to produce ‘fibre analysis
certificate’ which had prompted the manufacturer, as well as the importer, and the competent authority issuing the certification of origin to claim
coverage under subheading other than 4810 13 of the First Schedule to Customs Tariff Act, 1975 to infer deliberate concealment with intent to avail
concession for which they were not eligible. It also noted that, while the importer did not appear to be coy about admitting that ‘coated paper in
sheet form’, in which the pulp composition was immaterial to classification, was entirely composed of chemical pulp, similar alacrity was
distinguishably absent when it pertained to ‘coated paper’ in rolls obtained from the same manufacturer in which the proportion of chemical pulp
made all the difference between entitlement and non-entitlement to concessional rate of duty.
11. In the course of proceedings before the first appellate authority, it was informed by the importer that the ‘article information sheet report’
dated 23rd July 2019 detailing the composition of ‘coated paper’ as inclusive of wood pulp, calcium carbonate, aluminum silicate, starch and
latex, the ‘letter of declaration’ dated 29th November 2019 reporting the classification as 4810 99 in view of use for pouches and flexible
packing which would not be ‘paper for writing, printing or other graphical purposes’, production flowchart dated 30th November 2019 showing
the complete manufacturing process and the supplementary copy of ‘letter of declaration’ dated 6th February 2020 re-iterating the HSN
classification - all emanating from M/s Mitsubishi Paper Mills - and ‘notice of judgement on product origin’ issued to the manufacturer by Japan
Chamber of Commerce in support of the claimed classification were not credible enough to counter the test report. It was also pointed out that the
application of M/s Hokuetsu Corporation with Japanese Chamber of Commerce dated 22nd November 2019 elaborating on the production of the
paper as conforming to sub-heading 4810.19 and 4810.29 supplied to the importer and the copies of ‘notice of judgement on produce origin’
issued by Japanese Chamber of Commerce furnished to the investigation authorities appear to have been similarly discarded. For doing so, the alleged
failure to provide the certification that was the basis of these documents was held by the first appellate authority to suffice.
12. With this elaborate, and near exhaustive, backdrop, we proceed to resolve the dispute with the assistance of the arguments put forth on behalf of
both sides.
13. Learned Counsel for the appellant contended that the denial of concessional duty, without any tenable evidence of ineligibility and entirely on
conjectures, fails the test of judicious determination mandated in section 12 of Customs Act, 1962. According to him, the appellant had been compelled
to disclaim the entitlement under protest and seek judicial determination as the investigation agency did not appear to have neither the evidence nor
even the inclination for closure of the controversy in the immediate future. The obvious disinclination on the part of the assessing officer to have the
samples tested and obdurate subordination of statutory responsibility to the influence of the investigating agency was, in his opinion, consequence of
that lack. In support of this contention, he drew attention to the justification insinuated by the first appellate authority into the record of proceedings for
substitution of the tariff item without the pre-requisite of submitting the reasons for discarding evidence furnished by the appellant in support of the
declared classification and to the frailty of the evidence of ‘chemical processing’ that was interpolated without validation through opportunity to
controvert. He claimed that the conclusion in the test report â€" incomplete for not having responded to the specific query that was within their remit
and unsubstantiated by suppression of the method for determination of pulp content - had been contrived by the first appellate authority to press the
denial of the entitlement to concessional duties at the instance of the investigative agency evident in irresponsible procrastination to conceal lack of
concrete evidence and informed inquiry for ensuring their unconcealed objective.
14. He further contended that the several documents, submitted to and emanating from the authority nominated under the Agreement for certifying the
origin, had categorically placed the goods within the ‘six digit level’ subheading of the Harmonized Code of Commodity Description System
declared in the bill of entry and that the customs authorities, by selective validation of contents to suit their convenience, had eroded their own
credibility as administrators of the law. This, he further pointed out, was evident in appropriation, and discarding, of the descriptions at the
‘heading’ and ‘subheading level’ for enabling denial of a benefit afforded by a constitutionally sanctified international agreement binding
on the Republic. He argued that the imports comprised of ‘coated paper’ which was to be used for purposes other than writing, printing or any
other graphical representation and of ‘coated paper’ for such use manufactured out of pulp that was produced by ‘mechanical/chemi-
mechanical process’ as evidenced by the flowcharts furnished by the manufacturer. He concluded with the contention that, except by
controverting the composition, and extent, of fibre from which the ‘paper’ was produced, the certification of content by the manufacturer,
supplemented by certification on the part of the Japanese Chamber of Commerce, entitles the appellant to the privilege accorded by the Agreement
for which reliance was placed on the decision of the Hon’ble Supreme Court in HPL Chemicals Ltd v. Commissioner of Central Excise,
Chandigarh, 2006 (197) ELT 324 (SC) holding that
‘29. This apart, classification of goods is a matter relating to chargeability and the burden of proof is squarely upon the Revenue. If the
Department intends to classify the goods under a particular heading or sub-heading different from that claimed by the assessee, the
Department has to adduce proper evidence and discharge the burden of proof. In the present case the said burden has not been discharged
at all by the Revenue. On the one hand, from the trade and market enquiries made by the Department, from the report of the Chemical
Examiner, CRCL and from HSN, it is' quite clear that the goods are classifiable as “Denatured Salt†falling under Chapter Heading No.
25.01. The Department has not shown that the subject product is not bought or sold or is not known or is dealt with in the market as
Denatured Salt. Department’s own Chemical Examiner after examining the chemical composition has not said that it is not denatured
salt. On the other hand, after examining the chemical composition has opined that the subject matter is to be treated as Sodium
Chloride.’
and on the decision in Hindustan Ferodo Ltd v. Collector of Central Excise, Bombay, 1997 (89) ELT 16 (SC) which held that
‘3. It is not in dispute before us, as it cannot be, that the onus of establishing that the said rings fell within Item 22F lay upon the
Revenue. The Revenue led no evidence. The onus was not discharged. Assuming therefore, that the Tribunal was right in rejecting the
evidence that was produced on behalf of the appellants, the appeal should, nonetheless, have been allowed.
xxxx
7. Learned Counsel for the Revenue submitted that the matter be remanded to the Tribunal so that the evidence on record may be
reappreciated. As we have stated, no evidence was led on behalf of the Revenue. There is, therefore, no good reason to remand the
matter.’
15. According to Learned Authorized Representative, the order of assessment could not be faulted for not foreclosing an investigation that was
prompted, and justifiably so, by the abrupt departure from the past practice of clearance under a sub-heading that turned out to be the solitary
exception among ‘coated paper’ otherwise entitled to preferential rate of duty in furtherance of the bilateral trade agreement with Japan and for
having relied upon the purported admission by the proprietor during investigation that the ‘coated paper’ imported by them had been
manufactured out of pulp extracted entirely from ‘chemical processing’ of wood. In support of the confirmation of the revision in classification
by the first appellate authority, he pointed out that the report of the customs laboratory did indicate that the samples were found to be entirely
‘chemical’ and that the declaration in the entry under section 46 of Customs Act, 1962 appeared to have been deliberately cursory to mislead
the assessing authority into acceptance thereof. To sustain this line of argument, he drew attention to the reluctance on the part of the importer to
furnish any document, other than clarifications obtained from the manufacturer after the commencement of investigation into the impugned goods, that
would have controverted the proposed re-classification. He placed reliance on several authoritative texts to take us through the process of production
of pulp, the principal component of ‘paper’, as also the Explanatory Notes to chapter 47 of the Harmonized Commodity Description and Coding
System, more familiarly referred to as Harmonized System (HS) of Nomenclature, to distinguish the different methods â€" mechanical, chemi-
mechanical and chemical â€" employed in the industry for extraction of cellulose from wood. It was contended by him that the flow charts also
evinced that the manufacturers did, indeed, undertake ‘chemical processing’ in their production process. According to him, the Explanatory
Notes pertaining to chapter 48 of the Harmonized System (HS) Nomenclature, clarifying that ‘paper and paperboard’, covered by 4810.13,
4810.14, 4810.19, 4810.22 and 4810.29, are in the “uncoated†state, no different from those covered by heading 48.02’ to posit that the ‘ash
content’, elicited in the laboratory test, eliminates the possibility of the pulp having been obtained by a ‘mechanical or chemi-mechanical’
process. He relied upon the judgement of the Hon’ble Supreme Court in Commissioner of Customs (Import), Mumbai v. Dilip Kumar &
Company, 2018 (361) ELT 577 (SC) and in LR Brothers Indo Flora Ltd v. Commissioner of Central Excise, 2020 (373) ELT 721 (SC) to support his
contention that the imperative of strict conformity to the conditions of eligibility was sine qua non for seeking benefit of exemption notification.
16. The proposition of Learned Authorized Representative that the ‘ash content’ of the representative sample, as reported by the Central
Revenue Control Laboratory (CRCL), is the benchmark for ascertainment of the predominance of ‘chemical’ processed wood pulp in the
imported paper proceeds from the juxtaposing of ‘coated’ paper of headings 4810.13, 4810.14, 4810.19, 4810.22 and 4810.29 with the
‘uncoated’ paper of heading 48.02 in the Explanatory Notes to Harmonised System of (HS) Nomenclature as the authority to rely upon the
parameters in note 5 of chapter 48 of the First Schedule to Customs Tariff Act, 1975 is, for several reasons, not acceptable. To begin with, that line of
argument, not even hinted at in the findings of the lower authorities, had not been offered to the appellant at any stage hitherto. To permit that to
influence the proceedings at during the second appeal stage is tantamount to acknowledging the propriety of the trend that has marked the progress of
this dispute: interpolation of alternative submissions to shore up the denial initiated at the instance of the investigating agency. We are also not
convinced that the said Explanatory Note is intended for application of the technical parameters of ‘uncoated paper’ when it could as well be
intended to offer a distinction for grafting a national policy into the tariff by enumeration of items or in assigning of tax rates. Intuitively too, the ‘ash
content’ generated by combustion of ‘coated’ paper, containing, as it does, the coating material, should be higher than that from
‘uncoated’ paper and no logical progression to segregation of ‘chemically’ processed pulp from other pulp is apparent.
17. We concur with Learned Authorized Representative that benefit of concessional rate of duty can be accorded only upon strict conformity with the
conditions of the relevant notification. The threshold eligibility of origin is not in dispute and there is no quarrel that, but for the revision of tariff entry,
no ground exists for denial of the privileges flowing from the Agreement. The eligibility or ineligibility, therefore, flows from classification which turns
solely on the process by which pulp used in production of the impugned goods had been obtained. Classification, mandated by section 12 of Customs
Act, 1962, is the essence of assessment to duties of customs and attended by valuation, within the aegis of section 14 of Customs Act, 1962 should the
levy be ad valorem. The rigour of the obligation cast upon Revenue by the statute for discarding classification is not to be diluted by counterposing the
responsibility cast on the importer, by the judicial determination referred to by Learned Authorized Representative, for validating their right to an
exemption or concession. These two aspects of determination of duty liability exist in mutually exclusive spheres and the connection between them is
the broader canvas of levy of customs duties. The principle espoused in the judgements cited by Learned Authorized Representative is not relevant to
this dispute.
18. For concluding the present proceedings, we are required to determine the legality and propriety of the approach adopted by the first appellate
authority in the impugned order for upholding the classification redetermined by the assessing authority to deny eligibility to concessional rate of duty.
The decisions in HPL Chemicals Ltd and in Hindustan Ferodo Ltd mandate that it is for Revenue to discharge the burden of justifying the
appropriateness of the proposed alternative classification in conformity with the General Rules for Interpretation of the Harmonized System and it
does not secure acceptance merely by discrediting the classification claimed by the assessee. In the present dispute, that onus can be discharged only
by establishing that at least 90% of the fibre content of the pulp used for manufacture of the impugned goods has been derived from ‘chemical
processing’ of wood.
19. The emphasis placed by the original authority on the inculpatory statement of the proprietor of the importing entity has been dwelt upon in the
impugned order to validate the test result thus
‘18……The test report corroborates the statement given the proprietor of M/s. PLG Impex before the Directorate of Revenue
intelligence (DZ) wherein he had admitted that said goods have been manufactured from chemical pulp only. Thus it is quite evidence that
the consignments being imported by the appellant under the above referred Bill of Entry are appropriately classifiable under Customs Tariff
Heading 481013 and not under 481029 or 481099’
even without placing the importer on notice that it was intended to be used to their detriment in the proceedings. The context of the purported
admission is, thus, not apparent on record and, with denial opportunity of defence, the extent of corroboration remains undeterminable. Consequently,
the test report and the said admission, posited by the first appellate authority as mutually validating the conclusion that pulp was derived from
‘chemical processing’, stands on unstable ground to weaken the reliability of either.
20. The documents that were made available by the importer to the investigation agency as counter to the purported admission had been discarded
thus
‘14. Further, in the documents submitted by Appellant through their representation dated 10,02.2020 filed before the DRI, in one of the
documents viz. supplementary copy of declaration letter dated 06.02.2020, purported So be issued by the manufacturer M/s Mitsubishi
Paper Mills, Japan, it has been clearly mentioned that the paper manufactured by them is produced through Chemical pulp. This clearly
proves that the impugned goods did not contain fibres obtained by a mechanical or chemi-mechanical process or of which not more than
10% by weight of the total fibre content consists of such fibres and the goods were appropriately classifiable under sub-heading 481013 of
the Customs Tariff Act…’
to retain the relevancy of the admission for corroborating the test report. Further discrediting of the validity of those documents thus
‘The appellant submitted various documents, but they never furnished any document relevant to decide the classification i.e. fibre
analysis certificate issued by the manufacturer. Further, it is evident that the Appellant is not an end user of the impugned goods and merely
a trader. Accordingly, the claim of the manufacturer M/s Mitsubishi Paper Mills, Japan, as shown in the supplementary copy of declaration
letter dated 06.02.2020, that the paper is going to India for end usage of flexible packaging and small pouch manufacturing, appears to be
influenced by the Appellant….’
appeared to be intended for supplementing the gap in the investigation. The assumption of the mantle of investigator by the first appellate authority by
in designating a particular document as the sole acceptable evidence and drawing adverse inference from its absence appears to go beyond the limited
authority statutorily conferred by section 128A (3) of Customs Act, 1962. The further observation that
‘….the documents viz. pulp component ratio or fibre analysis certificate or mill analysis report pertaining to the earlier import has not
been submitted by the appellant before DRI or before the undersigned as was asked to furnish the same during the course of personal
hearing. This shows that the appellant is not inclined to submit the required fibre analysis reports deliberately since the onus to prove that
the declaration submitted by the importer is correct is on the importer so the appellant has to prove that the coated paper imported by the
appellant has fibres more than 10% obtained from mechanical or chemi-mechanical process which the appellant has failed to
prove….’,
blurring the line separating investigation and appellate jurisdiction, is also contrary to the mandate in HPL Chemicals Ltd and in Hindustan Ferodo
Ltd.
21. The certification evincing the origin of the goods, and based on production process intimated by the manufacturer, is the threshold qualification for
preferential rate of duty. The rules of origin stipulate ascertainment of the source, and extent, of content in a manufactured. The partial acceptance of
origin in the certificate while casting aspersions on the classification therein is not consistent with treaty mandate of presumption of authenticity unless
expressly established otherwise.
22. The order of assessment revised the classification without the assistance of the samples and, in the light of our observations on the reliability of the
admission statement as well as the aspersions cast by the first appellate authority on the documentation emanating from the manufacturers, this
subsequently obtained test report is all that remains in the kitty of customs authorities as evidence of conformity of the impugned goods with the
description corresponding to the tariff item adopted for assessment. The anchor of that evidence is the finding by the laboratory that the ‘paper’
is chemical. The first appellate authority did not consider it necessary to ascertain the methodology of that determination even though the report was
bereft of any explanation. Nor is there any submission that standard tests for determination of the ‘pulp’ as having been extracted by
‘chemical process’ was available in the laboratory. Such unqualified reliance on a single sentence in the test report which abdicates the
statutorily empowered determination in favour of the laboratory certification is not dissimilar to the abdication of empowerment to assess in favour of
the investigation agency as both remain in the lee of statutory accountability. Hence the finding that
‘17. The appellant was provided with the copies of Test reports to offer their comments on the reports, instead of offering any comments,
during the course of personal hearing it was only said that 'the report does not give Customs Tariff hearing and does not disclose end use
of the product'. The CRCL or the any Testing lab is not required to classify the product (sample) or give opinion about the end use of the
product, they are required to give the composition, contents of the product (sample) which has clearly been given in the Test Report. As such
the contention of the appellant that the report is inconclusive is not acceptable.
18. Ongoing through the above test reports issued by CRCL, New Delhi it is evident that the consignments imported by the appellant are of
Paper composed wholly of chemical pulp, coated on one or both sides with kaolin (china clay) and other inorganic substance (i.e. calcium
carbonate) in rolls and do not contain fibres obtained by mechanical or chemi-mechanical process or of which nor more than 10% by
weight of the total fibre content consist of such fibres.’
based on
’16. I further find that the Test Report in respect of Bill of Entry No.6932911 dated 18.02.2020 (Lab No.CL-577 I/24.9.2020) issued by
the Central Revenue Control Laboratory, New Delhi clearly specifies that ""The sample in the form of cut piece of white paper having glossy
surface on one side. It is composed wholly of chemical pulp and is coated on one side with inorganic substances (Kaolin and calcium
carbonate)"": in respect of sample drawn from the consignment covered under Bill of Entry No.7146553 dated 07.03.2020 (Lab No.CL-578
1/24.9.2020) it clearly stated that ""The sample in the form of cut piece of white paper. It is composed wholly of chemical pulp and is coated
on both sides with inorganic substances (Kaolin and calcium carbonate)""; in respect of sample drawn from the consignment covered under
Bill of Entry No.7146553 dated 07.03.2020 (Lab No.CL-579 I/24.9.2020) it clearly stated that "" The sample in the form of cut piece of white
paper having glossy surface on both sides. It is composed wholly of chemical pulp and is coated on both sides with inorganic substances
(Kaolin- and calcium carbonate)""; and in respect of sample drawn from the consignment covered under Bill of Entry No.7146553 dated
07,03.2020 (Lab No.CL-580 I/24.9.2020) it clearly statedt hat ""The sample in the form of cut piece of white paper having glossy surface on
both sides. It is composed wholly of chemical pulp and is coated on both sides with inorganic substances (Kaolin and calcium carbonate)"".
The complete test reports dated 15.10.2020 issued by CRCL New Delhi pertaining to the samples drawn from the above Bill of Entry are
shown hereunder for reference:’
indicates non-application of mind. These pitfalls inhere in proceedings that are not borne out of a show cause notice followed by an assessment order
founded on the description corresponding to the appropriate tariff item in the First Schedule to Customs Tariff Act, 1975. The superstructure erected
on such foundations cannot but bear the risk of unstable, and uneasy, existence.
23. Evolving technology in the paper industry, and particularly in qualitative improvement for catering to existing uses as well as new applications, has
had to focus attention on the ‘yellowing’ and ‘brittleness’ associated with passage of time that affect paper made from pulp obtained by
‘mechanical processing’ of wood. It is seen from the interesting, and educative, material placed before us by Learned Authorized
Representative that wood pulp is mixed with fillers and binders to form slurry that, upon evaporation at high speed on meshes, becomes the paper that
we are all familiar with. We also gather from the technical literature that ‘lignin’, which naturally binds the fibre in plants and tends to adhere in
wood pulp, is responsible for this hazard of ageing. The ‘mechanical processing’ of wood does little to the ‘lignin’ content in pulp and,
while ‘chemi-mechanical processing’ has some impact, only ‘chemical processing’ can render ‘lignin free’ fibre. It is, therefore,
the presence of ‘lignin’ in paper that is the distinction for differentiating between that manufactured from pulp obtained by ‘mechanical
process’ or ‘chemi-mechanical process’ and from ‘chemical processing’ of wood.
24. ‘Ash content’ of paper is the residue of combustion at very high temperatures; it does not indicate the presence of ‘lignin’ alone but
of all minerals and substances in paper. The literature made available to us does not also correlate ‘lignin’ to ‘ash content’ and there is
nothing on record to suggest that ascertainment of ‘lignin’ content in paper is possible by standard testing or that the content of the
representative samples reported by the customs laboratory was the outcome of such testing. No such submission has been made on behalf of
Revenue or has been elaborated upon in proceedings before the lower authorities. The absence of any submission, and reference in the submitted
material, on this technical aspect suggests that, after transformation into paper, ‘lignin’ content of pulp is not ascertainable. Had it been
otherwise, that would have been the priority in any investigation and the passing of time since November 2019 does not appear to have sufficed for
this fundamental ascertainment. The unqualified, and unexplained, inclusion of ‘chemical’ in the test report does not find acceptance as
indicative of ‘lignin’, or its absence, in the paper imported by the appellant.
25. Yet, the universal customs classification code did segregate paper produced from pulp of ‘chemical’ or, substantially of ‘chemical
processing’, and paper produced from pulp of ‘mechanical or chemi-mechanical processing’ and the possibility of distinguishing the two is
implicit thereby. It was, probably, owing to the uniformity of rates of duty for the articles covered within heading 4810 of the First Schedule to
Customs Tariff Act, 1975 that such disputation did not arise to bring the mechanism for distinguishing to the fore. The distinction between the two is
now manifest in the rates of duty applicable to imports from Japan and, to the extent that the preferential rate is linked to the origin which itself is to be
accepted on the basis of prescribed certification, the classification too would have to rest on that same certification.
26. The descriptions in the relevant tariff items are emphatically unambiguous, the rules of classification clearly delineate the distinction and the onus
for disturbing classification is unequivocally enunciated as the law of the land. The classification can be revised only by determination of the process
by which the pulp was extracted. The cursory finding in the test report is not reliable in the absence of standard test for determination of the source of
pulp deployed for manufacture of the impugned goods. The ‘coated paper’, as certified by the competent authority designated under the
Comprehensive Economic Partnership Agreement (CEPA), does not conform to the description corresponding to sub-heading 8410.13 of First
Schedule to Customs Tariff Act, 1975. The denial of the benefit of the concessional rate of duty being improper, the impugned order is set aside and
appeal allowed with consequential relief.
(Order pronounced in the open court on 29th November 2021)
