Santosh Hegde, J. - (1.) In regard to the interpretation of the second proviso to Rule 57G of the Central Excise Rules, 1944 (for short 'the Rules'), two different Benches of the Customs, Excise and Gold (Control) Appellate Tribunal (for short 'the tribunal') have taken conflicting views consequent to which the issue came to be referred to a larger Bench of the tribunal which by this order dated 11-7-2000 made in Appeal No. E/273/99-NB and other connected matters took the view that after the introduction of the said proviso, a manufacturer cannot take the Modvat credit after six months from the date of the documents specified in the first proviso to Rule 57G of the Rules.
(2.) Being aggrieved by the said order of the tribunal, the appellants have preferred these appeals questioning the correctness of that order.
(3.) Prior to the introduction of the second proviso to Rule 57G i.e. prior to 29-6-1995, a manufacturer was entitled to withdraw the said credit at any time without there being a limitation on such withdrawal. On 29-6-1995, second proviso to Rule 57G was introduced by substituting the then existing proviso and the newly introduced proviso read thus: "Provided further that the manufacturer shall not take credit after six months of the date of issue of any of the documents specified in first proviso to this sub-rule:";