Commissioner of Central Excise vs Hawkins Cookers Ltd.

Hemant Gupta, J.—Revenue is in appeal under Section 35(G) of the Central Excise Act, 1944 (for short the ''Act'') aggrieved against the order passed by the Customs Excise and Service Tax Appellate Tribunal (for short the ''Tribunal''), setting aside the penalty imposed as a consequence of payment of duty of 4% on parts of pressure cookers till September, 2002.

As per the tariff plan notified, the parts of pressure cookers were liable to duty @ 16% but vide the notification dated 1-3-2002, the concessional rate of duty at 4% were contemplated. This exemption was withdrawn vide the notification dated 27-4-2002 but the assessee continued to pay the duty at the concessional rate till September, 2002. The assessee has paid the amount of duty along with interest when the mistake came to their notice. The Adjudicating Authority has imposed the penalty for paying the less amount of duty even after withdrawal of the exemption vide the notification dated 27-4-2002. But in appeal against the order of the Adjudicating Authority, the Commissioner (Appeals) reduced the amount of penalty to Rs. 1.00 lac which amount has been set aside by the Tribunal in the order impugned in the present appeal. It has been found by the Tribunal that it was a case of inadvertent mistake and that there was no intention to evade the duty and therefore there is no case for imposition for the penalty.

We find that the reasoning given by the Tribunal cannot be said to be illegal or unwarranted. The assessee was entitled to exemption by virtue of notification dated 1-3-2002. The said notification was withdrawn on 27-4-2002. The non-payment of duty for some time after withdrawal of exemption will not lead to finding of intentional evasion of duty.

We do not find any substantial question of law arises for consideration.

Dismissed.