[Order per : T.K. Jayaraman, Member (T)]. - The appellants challenge the impugned order of the Commissioner (Appeals) dated 30-6-2003 wherein she has ordered that the transaction value of the sim cards imported by the appellant should be loaded by 17.83%. In the above order, the Commissioner (Appeals) has upheld the loading of the value by the original authority. However, she modified the loading factor of 20% fixed by the original authority to 17.83% as the appellants contended that there was an arithmetical mistake in the original authority’s order. The appellants have come before this Tribunal contending that the transaction value has to be accepted and there should not be any loading at all.
2. Shri B.V. Kumar, the learned Advocate appeared for the appellants and Smt. Shobha L. Chary, the learned JCDR for Revenue.
3. The appellants, M/s. Gemplus India Private Ltd. (GIPL in short), imported sim cards from their holding company M/s. Gem Plus SA and other related units. The fact that the appellants and the foreign suppliers are related is not in dispute. In view of the above fact, Rule 4(3) of the Customs Valuation Rules, 1988 had to be adopted. Revenue conducted investigations on the basis of the information supplied by the appellants and came to the conclusion that the relationship between the appellant and the foreign suppliers has actually influenced the facts. The original authority came to the conclusion that the variation in price offered to the appellant and other independent buyers in India ranges from 21% to 51%. On the basis of the data supplied by the appellants themselves, the original authority arrived at a figure of 39.67% as the average difference in price. This average is wrongly mentioned in para 6 as 35.67%. But in para 11 of the OIO, the correct figure of 39.67% has been indicated. The Adjudicating Authority rejected the transaction value and proposed to load the invoice value by 50% of the average actual difference, which is actually 20% (50% of 39.67%). Strangely, the appellants took advantage of the wrong figure mentioned in page 5 and were successful before the first Appellate Authority to reduce the loading factor to 17.83%. Be that as it may, the appellants challenge the very loading itself. The learned Advocate urged the following points :
(i) The Commissioner (Appeals) has not followed the provisions of Rule 4(3) of the Customs Valuation Rules, 1988. She has taken into consideration the data as mentioned in the OIO rather than the records and the documents submitted before her.
(ii) The appellants, after they receive purchase order for sim cards, undertake personalization of such cards as per customer’s requirement in their premises. After such personalization, the ‘Specimen Card’ is sent to their Principals in Singapore. Based on the ‘Specimen Card’, the overseas supplier develops the ‘Master’ which is shown to the customer in India. After approval by the customer in India, the overseas supplier ships the consignment in accordance with the purchase order. In respect of sim cards imported directly by unrelated buyers, the personalization of cards is carried out by the oversees suppliers at the manufacturing stage itself. In view of the above fact, the cost of personalization of cards directly imported by unrelated buyers is included in the value of the cards imported by them. As such, the price of the cards imported by the unrelated buyers is higher than the cards imported by the appellants.
(iii) The other reasons for the difference in price are as under :
(a) Sales Tax/Exchange Rate Advantage
(b) Bulk order and as such better negotiation
(c) Price negotiation by supplier due to urgency of the order.
(iv) While comparing the identical goods imported by unrelated buyers, the lower authority has taken into consideration only a particular quantity and variety of sim cards imported by the appellants on a particular date with that imported by unrelated buyers. In other words, he has taken into consideration, the Sim card Gemex 8K which was imported by the appellants on a particular date and amounting to 10,000, 40,000 & 20,000 nos. respectively while comparing it with the total quantities imported by the unrelated buyers viz. Bharti Mobile, BPL Cellular and BPL Mobile. The lower authority should have taken into account the total imports made by the appellants in a financial year and compare it with the imports made by unrelated buyers in India during the same financial year to arrive at the quantity level of imports.
(v) During the financial year 2000-2001, the appellants have imported Sim card Gemex 8K to the tune of 10,02,145 nos. valued at Rs. 14.29 crores approximately. If other types of cards are also taken into account, the number would be far higher. However, the lower authority had not taken into consideration this fact to arrive at the quantity level of imports.
(vi) From the above, it is very clear that the lower authority has not followed correctly Rule 5 of the Valuation Rules in re-determining the assessable value. The learned Advocate relied on the following judgments :
(a) Elite Packaging Industries v. CCE - (T)
(b) Punjab Niryat Ayat Pvt. Ltd. v. CC - (T)
(c) Polyvinyl Industrial Corpn. v. CC - (T)
(d) Eicher Tractors Ltd. v. CC, Mumbai - (S.C.)
(vii) The transaction value of the imports made by them as traders/ dealers cannot be compared with the transaction value of the imports made by the actual users. Reliance is placed on the decision in the case of Atco Industries Ltd. v. CC - (T).
4. The learned JCDR referred to the relevant provisions in the Customs Valuation Rules and said that the lower authority has fairly taken into consideration the fact of personalization of sim cards and the quantity imported by the appellants in allowing 50% of the average price variation as loading factor of the transaction value of the appellants. Referring to the figures mentioned in the OIO, she stated that all these data have been supplied by the appellants themselves. A perusal of the figures reveal that even though the other unrelated buyers had imported higher quantity of sim cards, the price charged to them also is much higher. Therefore, there is no substance in the appellants’ plea that because of higher commercial level, the price charged to them is lower. According to her, the loading of the transaction value at 17.83% is correct and the decision has to be upheld.
5. We have gone through the records of the case carefully. The undisputed fact is that the appellant and the foreign supplier are related as per the Customs Act/Customs Valuation Rules, 1998. The next question is to decide whether the relationship has affected the price of the imported goods. In order to appreciate the issue involved in this case, we furnish the following facts :
6. The appellant, Gemplus India Private Ltd. is a company incorporated in India. Gemplus SCA is a company incorporated in France. Gemplus Technologies Asia Pte. Ltd. (GTA in short) is a company incorporated in Singapore. There is a collaboration agreement between the appellant (GIPL) and Gem Plus SCA. The collaboration Agreement is for the following purposes :-
(i) Personalization of smart cards (software encoding)
(ii) Research & Development in software for the group
(iii) Local production of smart cards, if and when the market shall justify it.
As per the collaboration agreement, Gemplus SCA shall provide to GIPL, technical know how and other assistance. There is a Product Supply Agreement between the appellants viz. GIPL and GTA, Singapore. Before undertaking the manufacture of smart cards in India and other related services, GIPL wanted to test the market conditions prevailing in India by importing sim/smart cards software and hardware from GTA and its subsidies. For the above purpose, the appellant entered into a Product Supply Agreement with GTA. This is the background for the import of sim cards by the appellant. In this appeal, we are mainly concerned with valuation of the imported goods. The following is the relevant clause regarding the price of the imported goods.
3. The price at which the products, cards and services are imported by GIPL from GTA shall be as mutually agreed upon by the parties hereto, depending upon the prevailing market driven prices, demand by customers etc.
4. The price as finalized between the parties and as specified by GTA shall be paid by GIPL within 60 days (or as when it is required without any interest for the delayed period of receipt of the goods and invoice raised by GTA on GIPL for a particular consignment.
7. From the above, it is very clear that the price of the imported items is mutually agreed between the supplier and the importer depending upon the prevailing market driven prices, demand by customers. In their letter to the Deputy Commissioner (Special Valuation Branch), the appellants have stated that “on the basis of the market requirement, quantity, price and the competition that prevails, the price is negotiated and finalized on purely principal to principal basis. The orders to our suppliers are processed based on the purchase order received from our customers with quantity and price. Our supplier invoices us on FOB/CIF basis after deducting the necessary margin, sales tax/octroi and duty. The pricing methodology adopted is based on OECD transfer price Guidelines. Gemplus India takes risk of exchange variation, customs duty risk, receivable risk, direct expenses of salesmen/operations (including Travel and Communication) and other risk of local tax variations on its own account”. They have also stated in the questionnaire submitted to the DC, Customs, the methodology of transfer price in the case of the imported products. This method is indicated as Transfer pricing-Priceless method. It is stated that as per this method, the price taken into account is the customer’s sales price negotiated by the sales person with the external (non group) customer. A specific margin is fixed by the Tax Department for each range of products. Therefore, there is not any basis to come to the conclusion that the relationship between the foreign supplier and the appellant has influenced the price of the imported goods. The quantity of sim cards imported by the appellant is as follows :
| Year | Quantity |
| 1997-98 | 2650 |
| 1998-99 | 153800 |
| 1999-2000 | 1745506 |
| 2000-2001 | 1648894 |
| 2001-2002 | 2100724 |
The details of imports by other importers are as follows :
| Name of the party | Quantity imported | Date |
| 1.Bharati Mobile | 80,000 | 13-6-2000 |
| 2.BPL Cellular | 80,000 | 24-2-2001 |
| 3.BPL Mobile | 90,000 | 30-3-2000 |
Comparison of the figures revealed that while the appellant imported 16,48,894 sim cards in the year 2000-2001, for the same period, all the other independent buyers imported 2,50,000 cards only. In view of the above reason, it is very difficult to compare the prices of the cards imported by the appellants and the other independent buyers. The appellant, who has a Product Supply Agreement with the supplier, is a regular importer whereas the imports of others are very negligible. We cannot expect the same prices in both the cases by reason of difference in commercial level and quantity of imports. Moreover, in order to apply Rule 5 of the Customs Valuation Rules, we have to take into account the commercial level and the quantity of goods being valued. As rightly contended by the appellant, the transaction value of the imports made by them as traders/dealers cannot be compared with the transaction value of the imports made by the actual users. In other words, Commercial levels are not comparable. The Tribunal, in the case of Atco Industries Ltd. v. CC - (T), held that the transaction value in respect of 24 sets of balances cannot be compared with the invoices pertaining to only one set in applying Rule 5. In the case of Elite Packaging Industries v. CCE - (T), the Hon’ble Tribunal was concerned with imports by the appellants of 500 MTs. The import price was sought to be confirmed by the department with another import made by yet another importer in respect of only 34 MTs. It was held that the department was wrong in having applied by similar goods test under Rule 6 read with Rule 5(1)(b). The Tribunal held that not only the quantities were different but even the grades were different and so similar goods test was not applicable. The appellants have also urged the point that in respect of cards directly imported by unrelated buyers, cost of personalization is included in the value of the cards imported by them. As such, the price of the said cards imported by them is higher than the cards imported by the appellants.
8. In summing up, we observe that :-
1. Though the appellant and the foreign supplier are related, the price of the imported goods is fixed based on market driven prices leading to the conclusion that the relationship has not influenced the price.
2. The appellants regularly import the goods in huge quantities for testing the market conditions. In doing so, they function as traders of the goods imported. But, the independent buyers who imported goods directly are actual users. The trader and the actual user are not at the same commercial level.
3. The quantity of import by independent buyers is quite negligible compared to the quantity of imports by the appellant. Imports of independent buyers are sporadic in nature. Imports of the Appellant are regular.
4. With regard to the direct imports by the independent buyers, the personalization has been done by the foreign supplier. Hence, the price in respect of direct import is higher than that of the appellants.
9. In view of the above, the conditions for applying Rule 5 of the Valuation Rules are not satisfied. In Basant Industries v. Additional Collector of Customs, Bombay - (S.C.). It has been observed that stray instance of imported higher value not to be adopted totally ignoring other attendant circumstances.
10. In view of the above observations, there are no grounds to reject the transaction value. We allow the appeal with consequential relief.