M/S Asian Organo Industries vs. The Principal Commissoner Of Customs

1 It   is   the   case   of   the   writ   applicant   that   it   is   engaged   in   the manufacture of lead sulphate. The writ applicant claims that it is eligible for the IGST refund claim on the basis of the shipping bills i.e. on the export of goods. According to the writ applicant, the shipping bills filed by an exporter of the goods are deemed to be an application for refund of   the   integrated   tax   paid   on   the   goods   exported   out   of   India,   as provided in Rule 96A of the CGST Rules, 2017.

2 The grievance of the writ applicant is that the respondent No.2 has declined to the refund of the IGST amount paid on the shipping bills. The details of which can be found in para 2.5 of the memorandum of the writ application.

3 According to the writ applicant, upon inquiry, it has come to know that the refund has been declined for the reason that the writ applicant had availed drawback at the rate of 1.10%. It is the case of the writ applicant that it has claimed lower rate of drawback in accordance with the Notification No.131/2016 dated 31st October 2016. It was a mistake on the part of the writ applicant to declare in the shipping bills that it had availed higher drawback of selecting A instead of B. According to the writ applicant, it was an inadvertent error committed by it. 4 We have heard Ms. Hetvi Sancheti, the learned counsel appearing for the writ applicant and Mr. Ankit Shah, the learned Senior Standing Counsel appearing for the respondents. 5 The   principal   argument   of   Ms.   Sancheti,   the   learned   counsel appearing for the writ applicant is that the entire controversy is squarely covered by a Division Bench decision of this Court rendered in the case C/SCA/20500/2019 ORDER of  M/s.   Amit   Cotton   Industries   vs.   Principal   Commissioner   of of India  [Special Civil Application No.1014 of 2020 decided on 15th December 2020]. The order reads thus:

It appears from the materials on record that the writ­applicant wants  the   respondent­authorities  to   sanction   the  refund   of   Integrated Goods and Service Tax [herein after referred to as the  ‘IGST’] paid in respect of the goods exported I.e. ‘Zero Rated Supplies’ vide the shipping Bill No.7452830, dated 19/07/2017. It is the case of the writ­applicant that the respondents authorities have illegally withhold the refund of the IGST referred to above. The claim of the writ­applicant came to be rejected under Section54 of the Central Goods and Service Tax Act, 2017 [herein after referred to as the ‘CGST Act’] read with Section16 of the Integrated Goods and Service Tax Act, 2017. It appears from the materials on record that such claim came to be declined on the ground that the writ­applicant had claimed higher duty drawback. According to the writ­applicant, there is no legal embargo to avail the drawback at higher rate on one hand and availing refund of the IGST paid with regard to the ‘Zero Rated Supply ’ I.e. the goods exported out of India on the other.

It is pointed out by the learned counsel appearing for the writ­ applicant  that some time in July 2017, the writ­applicant had exported goods and effected ‘Zero Rated Supply’ under Section16 of the IGST of the finished goods of a total invoice value of Rs.29,73,166/. The total taxable value of the said export is Rs.25,19,632/. It is pointed out that the goods supplied by the registered person were neither Nil Rated goods nor exempt supplies.   The   said   supplies   are   affected   by   payment   of   the   IGST   in accordance with the provision contained in Section 16(3)(b) of the Act. According to the said provision, a registered person making  ‘Zero Rated Supply’ has an option to claim refund in accordance with Section16(3)(b) of the Act in a manner as to he may supply goods or services or both, on payment of the Integrated Tax and claim refund of such tax paid on the goods or services or both supplied, in accordance with Section 54 of the CGST Act.

As provided in Rule 96 of the CGST Rules, 2017, the shipping bill filed by an exporter of goods shall be deemed to be an application for refund of the Integrated Tax paid on the goods exported out of India and such application shall be deemed to have been filed only when the person in charge of conveyance carrying the export goods duly files an export manifest or an export report covering the number and the date of shipping bills or bills of export and the applicant has furnished a valid return in the Form – GSTR3 or Form GSTR3B. It is submitted that however while filing the shipping bill the Custom House Agent (hereinafter referred to as the C/SCA/20500/2019 ORDER ‘CHA’)   inadvertently   failed   to   disclose   the   details  of   IGST   paid   I.e. Rs.4,53,534/and  was filed disclosing only the drawback amount. It is further submitted that however the aforesaid  mistake was rectified and had been properly disclosed in its return filed under the CGST Act for the month of July, 2017 in the Form GSTR­01 and GSTR­3B.

It is submitted that owing to the fact that various IGST refunds were stuck due to mismatch of invoice and shipping bill, the Central Board of Excise & Customs (hereinafter referred to as ‘the CBIC’) vide Circular No.05/2018Customs,   dated   23.02.2018   provided   an   alternative mechanism to give the exporters an opportunity to rectify such errors committed in the initial stages which required the petitioner to submit a concordance table mapping between the GST invoices and Shipping Bill. Such concordance table was duly filed by the petitioner on 19.03.2018. 6. The respondents have invoked the Circular No.37/2018Customs dated   09/10/2018   to   deny   the   refund.   In   para4.5   of   the   reply,   the respondent  authorities  have  relied  on  the  Notification  131/2016–Cus. (N.T.) dated 31.10.2016, which specified the rate of drawback subject to the notes and conditions mentioned in the notification. It is submitted that in light of the Notification 131/2016–Cus.(N.T.) dated 31/10/2016, the petitioner has not availed the higher duty drawback as the rates of higher and lower duty drawback remains the same I.e. 2 percent. The stance of the   respondents   is   that   the   condition   no.7   of   the   notification   dated 31/10/2016   mentions   that   if   any   exporter   claims   drawback   under Column (4) and (5), it means that the drawback includes the Customs, Central   Excise   and   Service   Tax  component  and   it’s   called  the   Higher drawback. Similarly, if any exporter claims drawback under Column (6) and (7), it means the drawback included Customs only and it’s called the Lower drawback. After the introduction of the IGST, the condition 11 of the   Notification   131/2016–Cust   (N.T.)   dated   31/10/2016   has   been amended by the Notification 59/2017, dated 29/06/2017. The Condition No.11(d) mentions that the drawback under Column (4) and  (5) i.e. Higher Drawback is not applicable to the goods if goods is  exported by claiming refund of the integrated goods and services tax paid on such exports. Adverting to the Circular No.37/2018­Customs contentions were raised that the exporters had availed the option to take drawback at higher   rate   in   place   of   the   IGST   refund   out   of   their   own   volition. Considering the fact that the exporters have made aforesaid declaration while claiming the higher rate of drawback, it has been decided that it would not be justified allowing the exporters to avail the IGST refund after initially claiming the benefit of higher drawback.

We   are   of   the   view   that   the   controversy   raised   in   this   writ­ Customs  reported in  [2019] 107 taxmann.com 167 (Gujarat). We C/SCA/20500/2019 ORDER quote the relevant observation. “23. Section 16 of the IGST Act, 2017, referred to above provides for  zero rating of certain supplies, namely exports, and supplies made to the Special Economic Zone Unit or Special Economic Zone Developer and the manner of zero rating.

It is not in dispute that the goods in question are one of zero rated supplies. A registered person making zero rated supplies is eligible to claim refund under the options as provided in subclauses (a) and (b) to clause (3) of Section 16 referred to above.

Section 54 of the CGST Act, 2017, provides that any person claiming refund of any tax and interest, if any, paid on such tax or any other amount paid by him, shall make an application before the expiry of two years from the relevant date in such form and manner as may be prescribed. If, on receipt of any such application, the proper officer is satisfied that the whole or part of the amount claimed as refund is refundable, he may make an order accordingly and the amount so determined will have to be credited to the Fund referred to in Section 57 of the CGST Act, 2017. 26. Rule 96 of the CGST Rules provides for a deeming fiction. The shipping bill that the exporter of goods may file is deemed to be an application for refund of the integrated tax paid on the goods exported out of India. Section 54 referred to above should be read along with Rule 96 of the Rules. Rule 96(4) makes it abundantly clear   that   the   claim   for   refund   can   be   withheld   only   in   two circumstances as provided in subclauses (a) and (b) respectively of clause (4) of Rule 96 of the Rules, 2017. 27. In   the   aforesaid   context,   the   respondents   have   fairly conceded that the case of the writ­applicant is not falling within sub­clauses (a) and (b) respectively of clause (4) of Rule 96 of the Rules, 2017. The stance of the department is that, as the writ­ applicant had availed higher duty drawback and as there is no provision for accepting the refund of such higher duty drawback, the writ­applicant is not entitled to seek the refund of the IGST paid in connection with the goods exported, I.e. ‘zero rated supplies’.

If the claim of the writ­applicant is to be rejected only on the basis of the circular issued by the Government of India dated 9th October, 2018 referred to above, then we are afraid the submission canvassed on behalf of the respondents should fail as the same is not sustainable in law.

We are not impressed by the stance of the respondents that C/SCA/20500/2019 ORDER although the writ­applicant  might have returned the differential drawback amount, yet as there is no option available in the system to  consider  the claim, the  writ­applicant  is not entitled  to the refund of the IGST. First, the circular upon which reliance has been placed, in our opinion, cannot be said to have any legal force. The circular   cannot   run   contrary   to   the   statutory   rules,   more particularly, Rule 96 referred to above.

Rule 96 is relevant for two purposes. The shipping bill that the exporter may file is deemed to be an application for refund of the integrated tax paid on the goods exported out of India and the claim   for   refund   can   be   withheld   only   in   the   following contingencies: (a)   a   request   has   been   received   from   the   juri ictional Commissioner of central tax, State tax or Union territory tax to withhold the payment of refund due to the person claiming refund in accordance with the provisions of subsection (10) or subsection (11) of Section 54; or (b) the proper officer of Customs determines that the goods were exported in violation of the provisions of the Customs Act, 1962. *****  ***** *****  *****  *****

We   take   notice   of   two   things   so   far   as   the   circular   is concerned. Apart from being merely in the form of instructions or guidance to the  concerned department, the circular is dated 9th October 2018, whereas the export took place on 27th  July 2017. Over and above the same, the circular explains the provisions of the drawback and it has nothing to do with the IGST refund. Thus, the circular will not save the situation for the respondents. We are of the view that Rule 96 of the Rules, 2017, is very clear.”

Mr. Parth Bhatt has one more argument to canvass. According to him, in Amit Cotton Industries [Supra], the assessee had returned the amount   towards   the   difference   of   higher   and   lower   duty   drawback, whereas, in the instant case, the writ­applicant  has not returned the amount of the difference of higher and lower duty drawback.

We are not impressed by such submission because the rates of higher and lower duty drawback remains the same i.e. two percent and no occasion would arise to refund the differential amount as argued by the learned counsel  appearing for the revenue. The Circular  No.37/2018­ Customs, dated 09/10/2018 referred to above by the Competent Authority would apply only to the cases, where the exporters have availed the option C/SCA/20500/2019 ORDER to take drawback at the higher rate in place of the IGST refund out of their own volition. In the instant case, the assessee had never availed the option to take drawback at higher rate in place of the IGST refund. In such circumstances, the Circular is not applicable to the facts of the present case.

Even as per the Condition No.7 of the Notification 131/2016–Cus. (N.T.) dated 31/10/2016, if the rate indicated in the columns (4) i.e. higher duty drawback and (6) I.e. lower duty drawback are the same, then it shall necessarily imply that the same pertains only to the Customs component   and   is   available   irrespective   of   whether   the   exporter   has availed of the CENVET facility or not.

The   petitioner   had   exported   Rope   Making   Machine   HSN   Code 84794000 which attracts the same rate under both the columns (4) & (6) respectively  I.e. 2 per cent. Thus it is evident that the petitioner has claimed drawback of the customs component only for their exports and there arises no question of denying the refund of IGST. The rationale for not allowing the refund of IGST for those exporters, who claim higher duty drawback   is   that   the   higher   duty   drawback   reflects   the   elements   of Customs, Central Excise and Service Tax taken together and since higher duty drawback is already being availed than granting the IGST refund would amount to double benefit as the Central Excise and Service Tax has been subsumed in the GST. In the case of the writ­applicant, the drawback rates being the same, it represents only the Customs elements, which did not get subsumed in the GST and thus, the writ­applicant cannot be said to have availed double benefit I.e. of the IGST refund and higher duty drawback.

In the result, this petition succeeds and is hereby allowed. The respondents are directed to immediately sanction the refund towards the IGST paid in respect to the goods exported I.e.’Zero Rated Supplies’ made vide the shipping bills. It appears that the writ­applicant has also prayed to pay interest at the rate of 9% on the amount of refund from the date of shipping bill till the date on which the amount is actually paid. We   may  only   say   that  if   the   refund   of  the   principal   amount   is   not sanctioned and actually paid to the writ­applicant within the period of six weeks from the date of the receipt of this order, then interest would start accumulating   at   the   rate   of   9%   and   the   amount   shall   be   paid accordingly.” 8 According to Ms. Sancheti, not only the question of law involved, but even the facts of her writ applications are identical to the facts in the case of Awadkrupa Plastomech (supra). C/SCA/20500/2019 ORDER 9 Mr. Ankit Shah, the learned Senior Standing Counsel appearing for the respondents would submit that the respondent No.1 shall look into the matter and take an appropriate decision keeping in mind the ratio of the decisions of this Court rendered in the case of M/s. Amit Cotton Industries (supra). 10 We dispose of all the writ applications with a direction to the respondent   No.1   to   immediately   look   into   the   matters  and   pass  an appropriate order in accordance with law as regards the claim of the IGST refund keeping in mind the ratio of the decisions of this Court rendered in the case of M/s. Amit Cotton Industries (supra) as well as Awadkrupa Plastomech (supra). Let this exercise be completed within a period of six weeks from the date of receipt of the writ of this order. One copy of this order shall be furnished to Mr. Ankit Shah, the learned Senior Standing Counsel appearing for the respondents for its onward communication. One copy of this order shall also be furnished to Ms. Sancheti, the learned counsel appearing for the writ applicant. 11 It shall be open for Ms. Sancheti, the learned counsel to go before the respondent No.1 with the order and request for the refund, as prayed for in the present writ applications. 12 With   the   above,   all   the   writ   applications   stand   disposed   of.   The connected Civil Application also stands disposed of. (J. B. PARDIWALA, J) (ILESH J. VORA,J) CHANDRESH