- (1.) Civil Appeal No. 2416 of 2000 on 5.7.1996 the appellant filed an application for refund claim of Rs. 1,48,58,630. 94 after the final assessment was completed. The assistant Commissioner of Central Excise issued a show cause notice dated 9.7.1996 as to why the claim should not be rejected for non-compliance with Section 11b of the Central Excise Act, 1944. After considering the reply filed by the appellant, the Assistant Commissioner of Central Excise by his order dated 17th July, 1996 rejected the refund claim of the appellant on the ground that the refund claim had been made beyond the period of limitation and that appellant was unable to show that the amount of excise duty for which the refund was claimed, had not been passed on to any other person. On appeal, the commissioner of Central Excise, in his order dated 19th June, 1998 observed that on the date on which the Assistant Commissioner of central Excise made the above order (i. e. 17.7.1996) , the assessment was only provisional and that the assessment was finalised only on 25.7.1996. In the circumstances, the commissioner was of the view that the refund claim was not time barred. Following the law laid down by this Court in Mafatlal Industries ltd. and Ors. v. Union of India and Ors. [ (1997) 5 SCC 536]. he held that the concept of unjust enrichment would not be attracted on finalisation of provisional assessments. He consequently allowed the refund claim. On appeal the Customs, Excise and Gold (Control) Appellate Tribunal (hereinafter referred to as 'cegat') agreed with the view of the Commissioner and dismissed the appeal. Hence, the department is in appeal before us.
(2.) In Mafatlal Industries Ltd. (supra) a bench of nine learned Judges of this Court held that refund claims consequent upon the adjustment under sub-rule (5) of Rule 9b would not be governed by the restrictions of section 11a or Section 11b, as the case may be. This Court observed (vide paragraph 104) as under:- "rule 9-B provides for provisional assessment in situations specified in clauses (a) , (b) and (c) of sub-rule (1). The goods provisionally assessed under sub-rule (1) may be cleared for home consumption or export in the same manner as the goods which are finally assessed. Sub- rule (5) provides that "when the duty leviable on the goods is assessed finally in accordance with the provisions of these rules, the duty provisionally assessed shall be adjusted against the duty finally assessed, and if the duty provisionally assessed falls short of or is in excess of the duty finally assessed, the assessee shall pay the deficiency or be entitled to a refund, as the case may be". Any recoveries or refunds consequent upon the adjustment under sub-rule (5) of Rule 9-B will not be governed by Section 11- a or Section 11-B, as the case may be. "
(3.) In order to get over the situation arising under Mafatlal Industries Ltd. (supra) vide notification No. 45/99-CE (NT) dated 25.6.1999, an amendment was made in sub- rule (5) of Rule 9b by adding a proviso thereto. The effect of the proviso is that, even after finalisation of the provisional assessment under Rule 9b (5) , if it is found that an assessee is entitled to refund, such refund shall not be made to him except in accordance with the procedure established under sub-section (2) of section 11b of the Act.;