M/S.Terra Films Pvt. Ltd. vs Commissioner Of Customs
2011 Latest Caselaw 1991 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


+                        CUSAA No.14/2010


                                      Reserved On: 31.03.2011
%
                                  Date of Decision: 06.04.2011

M/s.Terra Films Pvt. Ltd.                      .... APPELLANT
               Through: Mr.Sandeep Jha, Advocate

                              Versus

Commissioner of Customs                             .... RESPONDENT
              Through: Mr.Mukesh          Anand    with Mr.Jayendra,
                       Advocates

CORAM:
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE M.L. MEHTA


1.   Whether reporters of Local papers be                 YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?               YES

3.   Whether the judgment        should    be             YES
     reported in the Digest?


M.L. MEHTA, J.

*

1. This is an appeal under Section 130 of the Customs Act, 1962

(hereinafter referred to as "the Act") against the order of

Customs, Excise & Service Tax Appellate Tribunal (hereinafter

referred to as "CESTAT") dated 11.11.2009.

2. The facts leading to the filing of the present appeal need to be

mentioned in brief. The appellant is a manufacturer of c-

extruded multilayer film having their factory in specified area of

Himachal Pradesh and availing exemption from customs duty. It

exported commodities under 7 shipping bills during the period of

September 2004 to April 2005. In the shipping bills, they had

mentioned about the scheme under which exports were made as

"DEPB/DEEC". The goods stood exported to the destination

under this scheme. After a lapse of considerable period, the

exporter/appellant vide its letter dated 27th January, 2006

followed by some more letters requested for permission to

amend their DEEC/DEPB shipping bills into those DEEC/DEPB cum

drawback scheme. As per the Board Circular No.4/2004-Cus.

Dated 16th January, 2004 of CEBC, the Commissioner of Customs

rejected the exporter‟s request for conversion of shipping bill

from one export promotion scheme to another. Being aggrieved

by the Commissioner‟s order rejecting their request, the exporter

filed an appeal before the CESTAT. The CESTAT vide its order of

1st November, 2007 remanded the matter back to the

Commissioner of Customs to examine the claim of the appellant

as set out before CESTAT for amendment of the shipping bills

under Section 149 of the Act in accordance with law. While

remanding the case, the CESTAT also noted that the said circular

does not mention a statutory provision for denying any

conversion of shipping bills. CESTAT also noted that in any event

the claim of the exporter was for amendment under Section 149

and the same was required to be examined accordingly. On

remand, the Commissioner re-examined the entire issue - both

from the point of view of Circular as well as under Section 149 of

the Act. Personal hearing was also given to the exporter, who

maintained their case to be covered under Section 149 of the

Act. The Commissioner after detailed discussion, rejected the

request of the exporter for amendment of the shipping bills from

DEPB/DEEC into those of drawback scheme. While rejecting the

request of the exporter, the Commissioner vide his order dated

6th May, 2008 reasoned as under:

"10. As per the proviso to Section 149, amendment of shipping bill can be allowed after export goods have been exported only on the basis of documentary evidence which was in existence at the time the goods were exported. It is thus clear that amendment of shipping bill is not to be allowed in a routine manner after the export goods have been exported. It is observed that the exporter have in this context relied upon the decisions of Hon‟ble CESTAT in the cases of Hero Cycles Ltd. Vs. Commissioner of Customs, [2004(173) E.L.T. 342 (Tri-Del)], Smurti Pottery Works Vs. Commissioner of Customs, Kandla [2004(163) E.L.T. 184 (Tri-Del)], Sanghi Industries Ltd Vs. Commissioner of Customs [2005(179) E.L.T. 39 (Tri-Mumbai). I, however, observe that the facts and circumstances in the cases decided by

the Hon‟ble CESTAT and relied upon by the exporter, are different from and not comparable to the facts and circumstances of the instant case. In all the cases relied upon by the exporter, the Hon‟ble CESTAT allowed conversion/amendment under Section 149 only on the basis of documentary evidence which were in existence at the time goods were exported if the benefit of export promotion scheme could not be claimed and availed of by the exporter due to some bonafide omission/mistake/error that occurred at the time of filling of shipping bills and exportation of goods. In the instant case, however, no such situation exists, as is evident from the fact of the case detailed here-in-above. I therefore, find that the ratio of the decision of Hon‟ble CESTAT relied upon and cited by the exporter is not applicable in the instant case. Accordingly, I do not find it feasible to accede to the request of the exporter for amendment/conversion of the shipping bills under Section 149 of the Customs Act, 1962."

3. Against order of 6th May, 2008 of the Commissioner, exporter

preferred appeal before the CESTAT which came to be dismissed

vide the impugned order dated 11th November, 2009. The

CESTAT while agreeing with the findings of the Commissioner,

recorded the following reasons:

"It is to be observed that Importer/exporter cannot claim amendment as a matter of right. The word used namely, "proper office may", "in his discretion, authorize any document" to be amended indicate that the power to be exercised is only discretionary power. Commissioner has refused to exercise the discretion in favour for the appellant, he has relied on the guidelines prescribed by the Board vide Circular No.4/2004 dated 16.01.2004 issued vide F.No.609/176/02/DBK. He has held that the appellant does not come under the guidelines issued by the Board. In fact, he has held that it is amounts to "conversion of shipping bills" and not merely of amendment. One reason for not acceding to the request was that the goods have been already exported. The

apprehension of the learned SDR that in respect of the goods already exported during the year 2004 and 2005, to cause verification to fix the brand rate under the drawback rules is physically impossible deserves to be taken into account. In view of the above, the order of the Commissioner in not acceding to the request for amendment of shipping bills in terms of Section 149 cannot be held to be arbitrary. No case has been made out for exercise of discretion by the Tribunal in the light of the fact that as revealed from the records, none of the consignments have been subject to Customs verification at the time of export.

4. We have heard the learned counsel for the exporter and learned

counsel for the Department and perused the record. From the

facts as noted above, it is seen to be admitted case that it was

after a considerable period of time, i.e., more than one year after

the export of goods, the exporter filed application in January

2006 requesting for amendment of the said shipping bills. The

ground given by the exporter for such request was that there

had been a mistake in the documentation as they being new

exporter were not aware of the procedure. In fact, similar

submission was made before us also for the exporter. The

guidelines/instructions which were contained in the Board‟s

circular No.4/2004 dated 16th January, 2004 being applicable at

the relevant time were applied and the request for amendment

was rejected by the Commissioner. The Board‟s circular dated

16th January, 2004 envisages as under:

(A) "As regards permitting conversion of free shipping bills in to Advance Licence/DEPB/DFRC shipping bills is concerned, it is true over a period of time, with liberalization having been ushered in the Customs administration, clearance of goods is being permitted mostly on the basis of self- declaration made by the exporters on the shipping bills. Such self-assessment scheme necessarily casts the responsibility on the exporters to make up his mind at the time of filing shipping bills as to which export promotion incentive he likes to avail. With the introduction of the system of on-line assessment, such request for conversion at a later date creates difficulties and it is not advisable to encourage such conversion.

(B) It is, therefore, clarified that conversion of free shipping bills into Advance Licence/DEPB/DFRC shipping bills should not be allowed. As regards permitting conversion of shipping bills from one export promotion scheme to another is concerned, it is clarified that such conversion should only be allowed where the benefit of an export promotion scheme claimed by the exporter has been denied by DGFT/MOC or Customs due to any dispute. Such conversion may be permitted on merits by the Commissioner on case to case basis subject to the following conditions:

a. The request for conversion is made by the exporter within one month of the denial/rejection of the benefit claimed.

b. On the basis of available export documents etc., the fact of use of inputs is satisfactorily provided in the resultant export product.

c. The examination report and other endorsements made on the shipping bill/export documents prove the fact of export and the export product is clearly covered under relevant SION and DEPB Schedule as the case may be.

d. On the basis of shipping bill/export documents the exporter is fulfilling all conditions of the Export Promotion Scheme into which he is seeking conversion.

e. The exporter has not availed benefit for the export promotion Scheme under which the goods were exported and no fraud/misdeclaration/manipulation/ investigation is initiated against him in respect of such exports."

5. From the above, it may be seen that as per Clause B of the

circular that the conversion of free shipping bills into Advance

Licence/DEPB/DFRC shipping bills should not be allowed in

routine. As regards permitting conversion of shipping bills from

one export promotion scheme to another, this clause envisages

that such conversion to be allowed only where the benefit of

export promotion scheme claimed by the exporter has been

denied by DGFT/MOC or Customs due to any dispute. However,

in such a case, conversion may be permitted by the

Commissioner on case-to-case basis, subject to conditions

enumerated in sub clauses (a) to (e). Even under Clause A, the

request for conversion from one scheme to another was not to

be done ordinarily in routine. It was primarily for the reason that

such conversion at a later date created difficulties. There is no

dispute with regard to submissions as made by the learned

counsel for the exporter/appellant that the circular could not

override the scope of the Section 149 of the Act and cannot be

generalised in every case of amendment of shipping bills. By

submitting these arguments, the learned counsel tried to

emphasise that the request of exporter for conversion of the

shipping bills from one scheme to another was that of

amendment under Section 149 of the Act and not only confined

to conversion within the scope of the aforesaid circular. In fact,

the matter was remanded by the CESTAT to the Commissioner

on such submission made by the exporter before the CESTAT.

Section 149 of the Act under which the exporter submits the

amendment to be permissible reads as under:

"Section 149. Amendment of documents - save as otherwise provided in Section 30 and 41, the proper officer may, in his discretion, authorize any document after it has been presented in the customs house to be amended.

Provided that no amendment of a bill of entry or a shipping bill of export shall be authorised to be amended after the imported goods have been cleared for home consumption or deposited in a warehouse, or the export goods have been exported, except on the basis of documentary evidence which was in existence at the time the goods were cleared, deposited or exported, as the case may be."

6. As per proviso of this Section 149, no amendment of a shipping

bill was to be allowed after the export goods have been exported

except on the basis of the documentary evidence, which was in

existence at the time the goods were exported. The submission

of the learned counsel for the appellant/exporter in this regard

was that the exporter was in possession of all the documents at

the time of export to show that it was entitled to claim under the

DEPB/DECC cum drawback scheme. From the plain reading of

Section 149, it may be seen that exporter could not claim

amendment in routine and as a matter of right. The discretion

vested in the Proper Officer to permit amendment in any

document after the same has been presented in the Customs

house. Though this discretion was to be exercised judiciously,

but it was qualified with the proviso that the amendment could

be allowed only if it was based on the documentary evidence in

existence at the time the goods were exported. The

Commissioner in the remand case has rightly observed that the

present case in fact relates to the request for conversion of

shipping bills from one export promotion scheme into another

and was not merely of an amendment in the shipping bill. The

request was made for conversion from one scheme to another

after the lapse of long period of more than one year. It was a

case of request for "conversion" and not of "amendment"

inasmuch by converting from one scheme to another, it was not

only addition of word „cum‟ duty drawback, but change of entire

status and character of the documents. Even if it was to be

taken as a case of amendment, the proper officer may not be in

possession of the documents sought to be amended after lapse

of such a long period, particularly when the goods already stood

exported. For enabling an exporter to draw the benefits of any

scheme, not only physical verification of documents would be

required, but as is noted by both the authorities below, the

verification of the goods of export as also their examination by

the Customs was necessarily required to be done. In the given

factual circumstances, that was rightly held to be impossible.

The Commissioner in the remand case rightly distinguished the

cases cited on behalf of the exporter from the facts of the

present. The finding of fact as arrived at by the Commissioner

has been rightly upheld by the CESTAT.

7. We do not see any perversity or illegality in the discretion

exercised by the Commissioner in rejecting the request of the

exporter of conversion/amendment from one scheme to the

other after a lapse of more than one year. There is no reason to

interfere in the findings of the fact arrived at by the CESTAT.

Since, there is no question of law involved, the appeal is

dismissed. No orders as to costs. Ordered accordingly.

                                                       M.L.MEHTA
                                                        (JUDGE)



                                                        A.K. SIKRI
April 06, 2011                                           (JUDGE)
„Dev‟