- (1.) 'Care or cure', is the clue for the resolution of the lis arising in these cases. If the product by name 'Moisturex' is held to be a medicament for cure, the decision goes in favour of the assessee and if the product is held to be one for care of the skin, the decision benefits the Central Excise. The Tribunal has held in favour of the assessee and, thus, the Central Excise is in appeals.
(2.) The Central Excise Tariff Act, 1985 (hereinafter referred to as 'CETA') under Chapter 30 of the Schedule (2) deals with pharmaceutical products for the purposes of tariff. At the relevant time, if a product is held to be medicament, then, the rate of duty was 15% and, if not, 70%. Heading 30.03 deals with the medicaments including veterinary medicaments. The same reads as follows: JUDGEMENT_544_TLPRE0_2013_1.html
(3.) 'Medicaments' is defined under Note 2(i) under Chapter 30 which reads as follows: "2. For the purposes of heading No. 30.03: (i) 'Medicaments' means goods (other than foods or beverages such as dietetic, diabetic or fortified foods, tonic beverages) not falling within heading No.30.02 or 30.04 which are either:- (a) products comprising two or more constituents which have been mixed or compounded together for therapeutic or prophylactic uses; or (b) unmixed products suitable for such uses put up in measured doses or in packings for retail sale or for use in hospitals." ;