AMICUS AI
Citation Codes
Neutral Citations
2005 INSC 86
Equivalent Citations
citation codes
Case Number
Disposition
Advocates
Judges
Acts
  • Central Excise Tariff Act, 1985
  • Section 5, Subsection 2 of the 1983 Income Tax Act
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Neutral Citations
2005 INSC 86
Equivalent Citations
citation codes
Case Number
Disposition
Advocates
Judges
Acts
  • Central Excise Tariff Act, 1985
  • Section 5, Subsection 2 of the 1983 Income Tax Act
Smart Summary

Factual and Procedural Background

The respondent manufactures “Recovit”, a preparation used exclusively in animal feeding. Four show-cause notices alleged that the product was mis-classified under Chapter Sub-Heading (CSH) 2302.00 (nil duty) instead of CSH 2936.00 (duty payable). On 24-1-1991 the Assistant Commissioner:

  • Accepted CSH 2302.00 for two other products (Dailymix and Briplex);
  • Held that Recovit fell under CSH 2936.00 and confirmed a duty demand of Rs 2,04,129.18.

The respondent’s appeal succeeded before the Commissioner (Appeals) on 27-7-1993, who ruled Recovit to be animal feed under CSH 2302.00. The Revenue’s further appeal was dismissed by the Customs, Excise and Gold (Control) Appellate Tribunal (CEGAT) on 11-3-1999, relying on a Larger Bench decision in Tetragon Chemie (P) Ltd. Aggrieved, the Revenue filed the present civil appeal.

Legal Issues Presented

  1. Whether “Recovit”, an animal feed preparation containing vitamins along with stabilisers, antioxidants and solvents, is classifiable under Tariff Heading 29.36 (pro-vitamins, vitamins and their intermixtures) or under Tariff Heading 23.02 (preparations of a kind used in animal feeding).

Arguments of the Parties

Appellant (Revenue)

  • Commissioner (Appeals) and CEGAT ignored the Deputy Chief Chemist’s report dated 6-12-1990 which described Recovit as nothing more than an intermixture of vitamins.
  • The Tribunal erred in relying on Tetragon Chemie; that case involved mixtures containing minerals and other ingredients, whereas Recovit allegedly comprised only vitamins and hence should fall under CSH 2936.00.

Respondent (Assessee)

  • The approved classification list already placed Recovit under CSH 2302.00, and the Assistant Collector could not subsequently alter his own approval.
  • Recovit is used solely in animal feed, is unfit for human consumption and contains vitamins, minerals, antioxidants and stabilisers; such compositions are rightly covered by Heading 23.02.
  • Latter departmental circulars (CBEC Circular No. 188/22/96-CX dated 26-3-1996) supersede earlier Trade Notice No. 34/1990 and endorse classification of premixes containing carriers/stabilisers under Heading 23.02.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Tetragon Chemie (P) Ltd. v. CCE, (1999) 82 ECR 98 (CEGAT, Larger Bench) Animal feed supplements containing vitamins plus other ingredients are classifiable under Heading 23.02 rather than 29.36. Relied upon by CEGAT and approved by the Supreme Court as laying down the correct classification test.
CCE v. Tetragon Chemie (P) Ltd., (2002) 10 SCC 331; 132 ELT 525 (SC) Affirmed the CEAGT decision that animal feed supplements fall under Heading 23.02. Cited by the Court to show that the principle has Supreme Court approval, reinforcing that Recovit should also be classified under Heading 23.02.

Court's Reasoning and Analysis

The Court examined the composition of Recovit, noting undisputed findings that, besides vitamins, it contains stabilisers, antioxidants, solvents and glycerine, and is consumed exclusively by animals. Referring to:

  • HSN Explanatory Notes to Heading 23.09 (corresponding to 23.02 of CET),
  • CBEC Circular No. 188/22/96-CX dated 26-3-1996 (which modified an earlier 1990 circular), and
  • The Larger Bench decision in Tetragon Chemie and its affirmation by the Supreme Court,

the Court reasoned that preparations used in animal feeding which contain carriers or additives alongside vitamins fall squarely under Heading 23.02. The Deputy Chief Chemist’s report did not negate the presence of such additional ingredients. Given that departmental circulars now align with this position, the Revenue’s insistence on Heading 29.36 was inconsistent with its own administrative guidance. Consequently, the Tribunal’s classification of Recovit under 23.02 was correct.

Holding and Implications

Appeal Dismissed. The Court upheld the CEGAT order classifying Recovit under Heading 23.02 and awarded no costs.

Implications: The judgment re-affirms that animal feed supplements containing vitamins together with carriers, stabilisers or antioxidants are to be classified under Heading 23.02. It aligns judicial interpretation with CBEC’s 1996 circular, ensuring consistency in future classification disputes but does not establish a new legal principle beyond affirming existing precedent.

To access the original judgment, please Sign In or Subscribe.

    Commissioner Of Central Excise, Pune v. Abhi Chemicals & Pharmaceuticals (P) Ltd. .

    Dr. Ar. Lakshmanan, J.— This civil appeal is directed against the judgment and Final Order No. 243 of 1999-D in Appeal No. E/2546 of 1993-D dated 11-3-1999 passed by the Customs, Excise and Gold (Control) Appellate Tribunal (for short “CEGAT”) at New Delhi.

    2. The respondent is the manufacturer of Dailymix. Four show-cause notices were issued alleging that they had misclassified their products under CSH 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 CSH 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 (sic intermixture of vitamins). The conclusion of the Assistant Commissioner was arrived at on the basis of the Deputy Chief Chemist's report which stated that Recovit may be considered as an organic chemical (intermixture of vitamins) marked as Annexure P-2. 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 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. v. CCE (1999) 82 ECR 98 (cegat) 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 antioxidants, 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 intermixture 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 CEGAT have totally ignored the Deputy 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 CEGAT have erred in placing total reliance on the judgment of Tetragon Chemie (P) Ltd. (1999) 82 ECR 98 (cegat) 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:

    (a) Dailymix: …
    (b) Recovit: It is a mixture of vitamins but it contains stabilisers and antioxidants also, in addition to solvents.
    (c) Briplex: …

    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, antioxidants 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 antioxidants. 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 Sub-Heading 2302 and not under Chapter 29.

    9. Learned Senior Counsel for the Department sought to place reliance upon the report of the Deputy Chief Chemist which has been annexed. It has come on record that the product Recovit basically consists of mixture of vitamins, solvents, antioxidants 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 Trade Notice No. 34 of 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, antioxidants 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 of 1990

    (1.Ch. 23/90)

    Subject: Central excise classification of intermixtures of vitamins used as animal feed supplements whether classifiable under Heading 23.02 or in Chapter 30 or Chapter 29 — regarding.
    A doubt has been raised regarding the correct classification of products which consist of only different vitamins in definite proportions and no other ingredients except the solvents or stabilisers or antioxidants. Such products are generally used as animal feed supplements. The doubt raised is whether such products which are mixtures of vitamins are classifiable under Heading 23.02 or as medicaments under Heading 30.03 or an intermixture of vitamins under Heading 29.36
    The matter has been examined and it is observed that such animal feed supplements which are just intermixture of vitamins only and that there are no other ingredients except solvents, stabilisers or antioxidants are specifically covered under Heading 29.36 of CET as intermixture of vitamins. Even though they are used as animal feed supplements, they can be classified under Heading 23.02 as preparations of a kind used in animal feeding, because this is a general heading. Intermixtures of vitamins are specified in so many words in Heading 29.36 and accordingly products of the type referred above are correctly classifiable under Heading 29.36
    All trade associations and Chambers of Commerce and Industries are requested to bring the contents of this trade notice to the notice of their member constituents.
    Hindi version is enclosed.
    Attested:sd/-
    Superintendent (Tech)(L. Joyaseelan)
    Central Excise and Customs, Pune 2Additional Collector

    Central Excise and Customs, Pune

    F.No V.Ch.23(8)2.TC/90Pune,

    30-6-1990.”

    11. Trade Notice No. 34 of 1990 seems to have been issued on the basis of 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, antioxidants, 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

    Circular No. 188/22/96-CX
    Dated 26-3-1996

    Government of India

    Ministry of Finance

    Department of Revenue

    Central Board of Excise and Customs, New Delhi

    Subject: Classification of animal feed supplements under Heading 23.02 or 29.36 or Chapter 30 — instructions — regarding.
    It has been brought to the notice of the Board that a large number of products with supplements/additives/premixes, etc. are being classified either under Heading 23.02 or Heading 29.36 or under Chapter 30 of the Central Excise Tariff in various Commissionerates.
    2. It would be recalled that in its Circular No. 1/90 dated 1-1-1990, issued from F.No 15/20/89-CX 1, the Board had observed that animal feed supplements which are just intermixtures of vitamins only without other ingredients, except solvents, stabilisers or antioxidants, cannot be classified under Heading 23.02 even though they are used as animal feed supplements. The Board had observed that such intermixtures of vitamins are specifically covered under Heading 29.36
    3. Trade interests have however represented that animal feed supplements use vitamins, provitamins, amino acids, antibiotics, ‘coccidiostats’, etc. in very small quantities (micro-quantities) and that the feed supplements contain other organic and inorganic feed ingredients as well. They have also represented that such micronutrients do not have any independent identity as pure chemicals, that they cannot be easily separated into individual pure chemicals: nor do they conform to standards laid down for medicaments. As such, it is claimed that animal feed supplements cannot be classified under Chapter 29 or Chapter 30 of the Central Excise Tariff merely because they contain the said micronutrients.
    4. The matter has been further examined by the Board in consultation with the Chief Chemist, Central Revenue Chemical Laboratory (CRCL), New Delhi.
    5. Heading 23.02 of the Central Excise Tariff i.e ‘preparations of a kind used in animal feeding including dog and cat food’ corresponds to Heading 23.09 ‘preparations of a kind used in animal feeding’ of HSN. As per Explanatory Notes under Heading 23.09 of HSN, the said heading covers complete animal feeds, supplementary animal feeds and preparations for use in making the complete feeds or supplementary feeds. The preparations for use in making complete feeds or supplementary feeds are known in the trade as ‘premixes’. These preparations are compound composition consisting of a number of substances — each type of these substances being present in the ‘premix’ in varying propositions to serve a particular purpose. The Explanatory Notes under Heading 23.09 of HSN (pp. 177-78) further indicate that premixes contain, in addition to the active substances (vitamins, amino acid, antibiotics, coccidiostats, etc.) and stabilisers, antioxidants, etc., certain organic or inorganic nutritive substances known as carriers which help in homogeneous dispersion and mixing of the active substances in the compound feeds to which the preparations referred to in the said Explanatory Notes are added.
    6. In this view of the matter, it would appear that preparations containing the active substances (vitamins or provitamins, amino acid, antibiotics, coccidiostats, etc.) along with the said carriers would fall under Heading 23.02 of CET provided such preparations are of a kind used in animal feeding. It may however be noted that Heading 23.098 of HSN excludes products of Chapter 29 and medicaments of Heading 30.03 or 30.04 Hence, while deciding the classification of the products claimed to be animal feed supplements it may be necessary to ensure that the said animal feed supplements are ordinarily commonly known to the trade as products for a specific use in animal feeding.
    7. In view of the foregoing discussions, the classification of each product being claimed as animal feed supplements may be decided on merits in the light of the above and in accordance with the Explanatory Notes to Heading 23.09 of HSN read with Chapter Note 1 of Chapter 23 of CET.
    8. The Board's Circular No. 1/90 dated 1-1-1990 stands modified to the extent indicated above.

    (S.C Bhatia)

    F.No 23/1/94-CX 1Under-Secretary to the Government 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 Deputy Director General of Foreign Trade vide its Policy Circular No. 44(RE-99)/1997-2002 dated 25-11-1999 has reconfirmed that if such premixes 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:

    “Policy Circular No. 44(RE-99)/1997-2002
    Dated 25-11-1999
    Attention is invited to Policy Circular No. 22(RE-99)/1997-2002 dated 27-7-1999, regarding classification of animal feed supplements.
    In this regard it is further clarified that ‘premixes’ containing vitamins or provitamins, amino acids, coccidiostats, etc. for use exclusively in animal feed as supplements continue to be classified under Heading 23.09, as per Explanatory Notes to Harmonised Commodity Description and coding system.
    This issues with the approval of DGFT.

    (O.P Hisaria)

    Deputy Director General of Foreign Trade

    F.No 01/89/180/00072.AM99.PC I-A
    Dated 25-11-1999
    Issued by:
    Ministry of Commerce
    Directorate General of Foreign Trade
    New Delhi.”

    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 BRII/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 intermixture of vitamins other ingredients such as antioxidants, 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,

    F.No BRII/CL/Abhi/9027-9-1990
    The Deputy Chief Chemist,
    Central Excise Laboratory,
    Estrella Batteries Compound,
    Dharawi Road, Matunga,
    Bombay 400 019
    Dear Sir,
    A sample of Recovit has been sent by hand delivery dated 27-9-1990 for test.

    1. Name of the factory and address Abhi Chemicals and Pharmaceuticals 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. 27-9-1990, 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 Sub-Heading 2302.00 The classification may please be confirmed. 8. Other information (i) Chemical nature and percentage 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 Chemicals and Pharmaceuti-cals Pvt. Ltd. sd/- (authorised signatory) sd/- Inspector of Central Excise Bhosari Range II, Bhosari Pune 39

    Declaration

    Four representative samples of Recovit at Abhi Chemicals and Pharmaceuticals Pvt. Ltd. have been drawn by the Inspector of Central Excise, Bhosari Range II, Bhosari, Pune 411 039 and these have been sealed in our presence. One of the sealed samples have been given to us. We are perfectly satisfied with the manner of sampling.
    For Abhi Chemicals and Pharmaceuticals Pvt. Ltd.
    sd/-
    (authorised signatory)
    Chemical Nature and Percentage of Ingredients in Recovit as Follows:
    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 viscous liquid 4.37% 8. Glycerine colourless viscous liquid 26.85% 9. Sodium ascorbate white crystalline powder 9.62% 10. Glacial acetic acid colourless liquid 0.34% 11. Water 21.23%
    Outline of Manufacturing Process
    Step 1 Mix Vitamin A, Vitamin E, Vitamin D3, BHA and BHT completely in vessel.
    Step 2 Warm tween — 80 up to 40 degrees C and add to it Mixture 1 in a thin stream. Stir it well.
    Step 3 Add glycerine in a think (sic) stream with stirring in 2.
    Step 4 Take 60 1 water (demineralised) add to it sodium ascorbate, dissolve it completely, adjust FH to 6.0 with glacial acetic acid, add this solution to main solution. Stir for 15 minutes and filter. Then add Vitamin B12 (prepare with small quantity of DM water and add to main solution). Product is kept overnight and ready for filling.
    For Abhi Chemicals and Pharmaceuticals Pvt. Ltd.
    sd/-
    (authorised signatory)”

    15. The order passed by the larger Bench of CEGAT dated 13-11-1998 (1999) 82 ECR 98 (cegat) was also placed before us. We have gone through the same and we approve the classification laid down by 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 CCE v. Tetragon Chemie (P) Ltd. (2002) 10 SCC 331, (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 dog and cat 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 animal 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.

    Use AI to get other relevant cases.

    Comments

    Commissioner Of Central Excise, Pune v. Abhi Chemicals & Pharmaceuticals (P) Ltd. .
    (Feb 21, 2005)