LexCOLLECTOR OF CENTRAL EXCISE, CALCUTTA versus MULTIPLE FABRICS PVT. LTD. ETC.
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A B COLLECTOR OF CENTRAL EXCISE, CALCUTTA v. MULTIPLE FABRICS PVT. LTD. ETC. APRIL 28, 1987 [RANGANATH MISRA AND G.L. OZA, JJ.] Central Excise and Salt Act, 1944-Section 3 and First Schedule Item Nos. 22 and 68-P. V.C. Conveyor Belting-Whether 'man-made' fabrics-Assessability to.excise duty-Falls under residuary Item No. 68. 4 The respondents, manufacturers of P. V .C. Conveyor Belting, - C contended before the Customs, Excise and Gold (Control) Tribunal that J for purposes of excise duty under the Central Excise Tariff this item fell under Item 68. The Revenue submitted that the commodity was gover- ned by Item 22. The Tribunal recorded a finding of fact that P.V.C. ~ compounding was done simultaneously with the weaving of the fabric D from yarn and held that this item should be governed by the residuary Entry 68 for the purposes of excise duty. Dismissing the appeals by the Revenue, the Court, HELD: It is accepted that yarn is woven into fabric. Item 19 deals E with cotton fabrics while Item 22 deals with man-made fabrics. The Tribunal recorded a finding that P. V.C. compounding was done simultaneously with the weaving of the fabric from yarn, which clearly indicated that the process of manufacture was conversion from yarn to fabric as also the application of the P. V .C. Compound carried on at the same point. [ 1228F; 1227FG] F G In view of the higher percentage of P.V.C. Compound in the commodity, it becomes difficult to treat the ultimate goods as man- '°' made fabrics for holding that it is covered by Item 22. Upon this · analysis, the Tribunal was correct in holding that the goods were not covered by Item. 22 and, therefore, the residuary Item 68 applied. [ 1228G] CIVIL APPELLATE JURISDICTION:Civil Appeal No. 2089 of 1985. (with C.A. Nos. 99-100 of 1986 & 3340-46 of 1984). From the Judgment and Order dated 24. 11. 1983 Excise & Gold (Control) Appellate Tribunal in H No. ED (SB) 1255/83-D. of the Appeal 1226 - ' i C.C.E.v. MULTIPLE FABRICS (MISRA ,J.I 1227 Hemani Sharma, C.V. Subba Rao and K. Swamy for the Appellant. A ~ R.N. Banerjee and K.J. John for the Respondents. The Judgment of the Court was delivered by 8 RANGANATH MISRA, J. Each of these appeals under Section t 35-L (b) of the Central Excise and Salt Act, 1944 is directed against the decision of the Customs, Excise and Gold (Control) Appellate Tri- - bunal. The short question arising in each of them is as to whether ,- P.V.C. Conveyor Belting manufactured by the different respondents in these appeals comes within the purview of Item 22(3) or would be c governed by the residuary entry 68 for purposes of excise duty under ll( the Central Excise Tariff. According to the respondents the appro- priate Item is 68 while according to the Revenue Item 22 squarely covers the commodity. The Tribunal has accepted the stand of manu- facturers. That is how all these appeals have been carried by the Collector of Central Excise. D The Assistant Collector who initiated ,the proceeding in the show · cause notice reproduced the Departmental Chemical Examiner's + Certificate. Therein it was stated:- .,.__ "The sample is in the form of cut-piece of black coloured E Belting of width 10 c.ms. and thickness 9 m.m. It is com- posed of synthetic resin of P.V.C. type, reinforced with ~- textile fabric containing 42.3% by weight of cotton and rest viscose (man-made filament yarns of cellulosic origin). Percentage of textile fabric = 43.3. Percentage of P.V.C. F 1 Compound= 56.7%". This position has not been disputed at any stage nor even before us. The Tribunal has recorded a finding that P.V.C. compounding w_as done simultaneously with the weaving of the fabric from yarn which ~ clearly indicated that the process ofmanufacture was conversion from Ci • yarn to fabric as also the application of the P. V .C. Compound carried on at the same point of time. Learned counsel for the appellants who initially attempted to challenge this fact was ultimately obliged to accept the situation as a finding of fact. In fact before the Tribunal the departmental representative had relied upon this position as would appear from the judgment of the Tribunal. H 1228 SUPREME COUR'f REPORTS [1987) 2 S.C.R. It is not disputed that if the commodity would not be covered by A Item 22, residuary Item 68 of '.:Oe Schedule would be applicable. Item 22 provides thus:- B c D E "MAN-MADE FABRICS- "Man-made
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