Central Excise Commr., Pune v. Abhi Chemical and Pharmaceuticals Pvt. Ltd., (SC) BS81995
SUPREME COURT OF INDIA

Before:- S.N. Variava, Dr. A.R. Lakshmanan and S.H. Kapadia, JJ.

Civil Appeal No. 564 of 1999. D/d. 21.2.2005.

Commissioner of Central Excise, Pune - Appellant

Versus

Abhi Chemical and Pharmaceuticals Pvt. Ltd. - Respondent

For the Appellant :- R. Venkataramani, Sr. Advocate, A. Subba Rao, Ashok Panigrahi, G. Umapathy, S. Gowtham, P. Parmeswaran, B. Krishna Prasad, Advocates.

For the Respondent :- Makarand D. Adkar, S.D. Singh, Vijay Kumar and Vishwajit Singh, Advocates.

Central Excise Tariff Act, 1986, Schedule I, Tariff Heading 29.36, Tariff Heading 23.02 - Excise duty - Product 'Recovit' - Whether animal feed or inter-mixture of vitamins - Recovit containing in addition to inter-mixture of vitamins other ingredients also such as anti-oxidants solvents and stabilisers, cannot be called as only inter-mixture of vitamins - It is animal feed and would fall under Tariff Heading 23.02, not 29.36.

[Paras 4, 13 and 14]

Cases Referred :-

Collector of Central Excise, Bangalore v. Tetragon Chemie P. Ltd., (2001) 132 ELT 525 : 2001 (5) Scale 18.

Tetragon Chemie (P) Ltd. v. CCE, Bangalore, 1999 (82) ECR 98 (Tribunal).

JUDGMENT

Dr. AR. Lakshmanan, J. - This civil appeal is directed against the judgment and final order No. 243/99-D in Appeal No. E/2546/93-D, dated 11-03- 1999 passed by the Customs, Excise and Gold (Control) Appellate Tribunal (for short 'the CEGAT') at New Delhi.

2. The respondent is the manufacturer of Dailymix. Four show cause notices were issued alleging that they had mis-classified their products under C.S.H. No. 2302.00 and cleared at nil rate of duty. The show cause notices added that these products are intermixture of vitamins and, therefore, correctly classifiable under C.S.H. No. 2936.00 and as such chargeable to duty at the rate of 15% advance (BED) + 5% BED (SED).

3. The Assistant Commissioner in his order dated 24-1-1991 held that the products Dailymix and Briplex were correctly classifiable under Chapter Sub-heading 2302.00. He, however, confirmed the demand of Rs. 2,04,129.18. In respect of 'RECOVIT'with which we are concerned in this appeal, he held that it is classifiable under Chapter Sub-heading 2936.00 as animal feed supplement. The conclusion of the Assistant Commissioner was arrived at on the basis of Dy. Chief Chemist's report which stated that Recovit may be considered as an organic chemical (inter-mixture of vitamins) marked as Annexure-P2. The assessee filed an appeal before the Commissioner (Appeals) who, by his order dated 27-7-1993, set aside the order of the Assistant Commissioner and held that Recovit was correctly classifiable under Chapter Sub-heading 2302.00 as animal feed. The revenue filed an appeal against the order of the Commissioner (Appeals) which has been decided by the CEGAT vide its order dated 11-3-1999. The Tribunal has dismissed the appeal of the Department relying upon the decision of a larger Bench of the Tribunal in the case of Tetragon Chemie (P) Ltd. and Ors. v. CCE, Bangalore and Ors., reported in 1999 (82) ECR 98, dated 13-11-1998. The Tribunal has further held that the contention of the revenue that Recovit is merely a mixture of vitamins alone is not borne out on facts. The Tribunal held that such a product, however, if it contains other things such as anti-oxidants, solvents, stabilisers and used as animal feed will not be classified under Chapter Sub-Heading 2936, but will be correctly classified under Tariff heading 23.02. Aggrieved by the order of the Tribunal, the Revenue has come up in appeal.

4. As stated earlier, we are concerned in this appeal in regard to the classification of a product known as Recovit. Now the question is whether animal feed (Recovit) is classifiable under Tariff Heading 29.36 as inter-mixture of vitamins or under Tariff Heading 23.02 as animal feed.

5. We heard Mr. R.Venkataramani, learned Senior Counsel for the appellant and Mr. Makarand D. Adkar, learned counsel for the respondent.

6. Learned Senior Counsel appearing for the appellant invited our attention to the show cause notices issued and the orders passed by all the authorities including the Tribunal and submitted that both the Commissioner (Appeals) and the CEGAT have totally ignored the Dy. Chief Chemist's report dated 6-12-1990 in respect of Dailymix, Recovit etc. and that Recovit should be treated as animal feed supplement containing vitamins and minerals. He would further submit that both the Commissioner (Appeals) and the CEGAT have erred in placing total reliance on the judgment of Tetragon Chemie (P) Ltd. (supra). According to the learned Senior Counsel, the product in that case consists of a mixture of vitamins, minerals and various other ingredients which is not similar to the product 'Recovit' as the same consists of only intermixtures of vitamins and, therefore, it is correctly classifiable under Chapter Sub-heading 2936.00. Before proceeding further in considering the submission made by learned Senior Counsel for the appellant, it is better to reproduce both the entries.

"Heading No.

Sub-heading No.

Description of goods

Rate of duty

(1)

(2)

(3)

(4)

23.01

2301.00

Residues and waste from the food industries, including bagasse, other waste of sugar manufacture and oil cakes

12%

23.02

2302.00

Preparations of a kind used in animal feeding, including dog and cat food

Nil



XI. PROVITAMINS, VITAMINS AND HORMONES

29.36

2936.00

Provitamins and vitamins, natural or reproduced by synthesis (including natural concentrates), derivatives thereof used primarily as vitamins, and intermixtures of the foregoing, whether or not in any solvent"

15%


7. The assessee has declared these three products in that classification list which had been approved by the Assistant Collector. They are:-

8. According to the assessee, the classification list for these products has already been approved by the Assistant Collector and, therefore, the Assistant Collector is not competent to change his own decision. The assessee had claimed the classification of these products under Chapter Sub-heading 2302 as animal feed supplement and the Department had claimed that the correct classification would be under Chapter Sub-heading 2936 as organic chemicals. It is stated that the product is used as animal feed only and is meant for consumption by animals. It is not fit for human consumption. It basically consists of mixture of vitamins, minerals, anti-oxidants and stabilisers. The Assistant Collector has wrongly classified the product under Chapter 29 as intermixture of vitamins merely because it consists of solvents, stabilisers and anti-oxidants. It was further stated that once powder is meant for use as an animal feed supplement, it should be classified under Chapter Sub-heading 2302. In our view, the products which have mixture of vitamins and minerals with addition of other ingredients and which are used for animal feed and are not fit for human consumption are to be classified as animal feed supplement under Chapter Heading 2302 and not under Chapter 29.

9. Learned Senior Counsel for the Department sought to place reliance upon the report of the Dy. Chief Chemist which has been annexed. It has come on record that the product Recovit basically consists of mixture of vitamins, solvents, anti-oxidants and stabilisers. It has also come on record that Recovit is used as animal feed only and is being consumed by animals only. It is a finding of fact recorded by the Commissioner (Appeals) and also by the Tribunal. It may not be out of place to mention that the composition of product was argued before the Tribunal. However, the Department could not contradict or dislodge the findings recorded by the Commissioner (Appeals). Both the Commissioner (Appeals) and the Tribunal examined the facts of the case and decided the matter in favour of the assessee.

10. Our attention was invited to the reply-affidavit filed by the assessee in this appeal. It is seen that a Trade Notice No. 34/1990 was issued by the Collector of Central Excise and Customs, Pune whereby it was clarified by the Department that the product having vitamins, stabilisers, anti-oxidants and solvents merits classification under Chapter 29 Heading 29.36 and not under Heading 23.02 of the schedule to the Central Excise Tariff Act, 1985. Apparently based on the above trade notice, a show cause notice was issued which led to the present appeal. Trade Notice No. 34 of 1990 reads as follows :-

"OFFICE OF THE COLLECTOR OF CENTRAL EXCISE AND CUSTOMS, PUNE PMC'S COMMERCIAL BUILDING, HIRABAUG, TILAK ROAD, PUNE - 2.

**********

PUNE CENTRAL EXCISE AND CUSTOMS, COLLECTORATE TRADE NOTICE NO. 34/1990 ( 1/Ch. 23/90)

Sd/-

(L. Joyaseelan)

Additional Collector, Central Excise and Customs, Pune.

Pune, the 30th June, 1990."

11. Trade Notice No. 34 of 1990 seems to have been issued on the basis of the Board Circular No. 1 of 1990, dated 1-1-1990. The Central Board of Excise and Customs vide its Circular No. 188/22/96-CX, dated 26-3-1996 has clarified that when premix contains in addition to active substances, stabilisers, anti-oxidants etc. and if such preparations are of a kind used in animal feeding the same is classifiable under Heading 23.02. The said circular reads as follows:-

Animal Feed Supplements

Government of India

Ministry of Finance

Department of Revenue

Central Board of Excise and Customs, New Delhi

Sd/-

(S.C. Bhatia)

Under Secretary to the Govt. of India"

12. It may be extremely relevant to point out that the Board's Circular No. 1 of 1990 dated 1-1-1990 stands modified accordingly. Similarly, the Dy. Director General of Foreign Trade vide its policy Circular No. 44 (RE 99/1997-2002, dated 25-11-1999 has re-confirmed that if such pre-mixes are for use exclusively for animal feed as supplements, the same continued to be classified under Heading 23.09 of the Customs Tariff Act, 1975. Policy circular No. 44 runs as follows:-

Sd/-

(O.P. Hisaria)

13. It may also be relevant to point out that on 27-9-1990, the Central Excise Department has drawn a sample of the product Recovit and the same was sent for chemical analysis to the Deputy Chief Chemist at Mumbai. While drawing the sample, a test memo was prepared by the Inspector under F. No. BR II/CL/Abhi/90, dated 27-9-1990. It can be seen from the said test memo that the said product Recovit had in addition to the inter-mixture of vitamins other ingredients such as anti-oxidants, solvents and stabilisers and that the product prepared cannot, therefore, be called as only intermixture of vitamins.

14. The said test memo reads as follows :-

"OFFICE OF THE SUPERINTENDENT OF CENTRAL EXCISE,

BHOSARI RANGE II, BHOSARI, PUNE - 411 039

TEST MEMO

Bhosari,

the 27-9-1990

1.

Name of the factory & address

:

Abhi Chemical & Pharmaceutical Pvt. Ltd. T36 - 38, MIDC, Bhosari, Pune - 26.

2.

Description of sample

:

Animal Feed Supplement - Recovit.

3.

Identification mark, if any

:

Batch No. 338-A.

4.

Date of Drawal and Batch No.

:

27-9-90 Batch No. 338-A

5.

No. of containers

:

4 Nos.

6.

Quantity

:

100 ml.

7.

The sample is to be tested for

:

The party has classified this product under Chapter Heading 2302.00. The classification may please be confirmed.

8.

Other information



(i)

Chemical nature & %age of ingredients in the product

:

As per separate sheet attached.

(ii)

Brief outline of manufacturing Process

:

As per separate sheet attached.

(iii)

Mode of its application (and use)

:

Animal feed supplement

(iv)

Any printed literature if Available may be sent.

:

Label enclosed.


For Abhi Chemical & Pharmaceutical Pvt. Ltd.
Sd/-
(Authorised Signatory)

:

Sd/-
Inspector of Central Excise Bhosari Range II, Bhosari, Pune-39



DECLARATION

S.No.

Name of ingredients

Chemical nature

% in product

1.

Tween - 80 (Polysorbate)

Brownish yellow oily liquid

34.97%

2.

Bulytated Hydroxy Anisol

Crystalline powder

0.02%

3.

Bulytated Hydroxy Toulene

Crystalline powder

0.02%

4.

Vitamin A Palmitate

Yellow oily substance

2.57%

5.

Vitamin B3

White powder

0.01%

6.

Vitamin B12

Red orange powder

0.0026%

7.

Vitamin E Acetate

Pale yellow golden Viscuss liquid

4.37%

8.

Glycerine

Colourless viscuss liquid

26.85%

9.

Sodium Ascorbate

White crystalline powder

9.62%

10.

Gracial Acetic Acid

Colourless liquid

0.34%

11.

Water


21.23%



OUTLINE OF MANUFACTURING PROCESS

Step 1.

Mix Vit A, Vit E, Vit D3, BHA & BHT completely in vessel.

Step 2.

Warm Tween - 80 upto 40 degree C and add to it mixture No. 1 in a thin stream. Stirr it well.

Step 3.

Add Glycerine in a thick stream with stirring in 2.

Step 4.

Take 60 Ltrs water (D'mineralised) add to it Sodium Ascorbate dissolve it completely adjust FH to 6.0 with Glacial Acetic Acid add this soln. to main soln. Stir for 15 minutes. And filter then add vit B12 (Prepare with small qty. of D.M. water and add to main soln.) Product is kept over night & ready for filling.



15. The order passed by the larger Bench of the CEGAT dated 13-11-1998 was also placed before us. We have gone through the same and we approve the classification laid down by the CEGAT in regard to the subject-matter of controversy and the principles laid down therein. In fact, the said order of the larger Bench was challenged before this Court. This Court in Collector of Central Excise, Bangalore v. Tetragon Chemie P. Ltd., reported in 2001 (132) ELT 525 (Three-Judge Bench) upheld the view taken by the Tribunal that the products in question are animal feed supplements and that the animal feed supplements were rightly included in Tariff Item 23.02 being preparation of a kind used in animal feeding including dogs and cats food. The Bench has agreed with the conclusion of the Tribunal that even food supplements like the products of the respondents therein which are used in animals feeding would fall under Heading 23.02. This Court while affirming the decision of the Tribunal dismissed the civil appeals.

16. For the foregoing reasons, we are of the opinion that the contentions in the civil appeal are apparently contrary to the stand taken by the Department in the circulars mentioned supra and we, therefore, have no hesitation in dismissing the appeal as bereft of any merits. However, we say no costs.

Appeal dismissed.