- (1.) The dispute in this case is about the valuation of Aluminium rods. There is no dispute that at the material point of time there was a price control order in force relating to Aluminium rods. This was done by a in force relating to Aluminium rods. This was done by a notification issued by the Government of India on October 18, 1978. The grievance of the appellant is that although the law is well-settled that the controlled price should be taken as the normal price at which the goods are sold in wholesale trade, the tribunal has departed from that principal. The reason given for discarading the controlled price as the normal price was stated in the following words: "The Appellate Collector has categorically observed that from the records it was seen by him that the appellants realised extra amount of Rs. 805/- per M.T. as conversion charges in addition to the price fixed under the Aluminium (Control) Order."
(2.) It has been pointed out on behalf of the appellant that factually the tribunal has overlooked the point that the extra amount of Rs. 805/- M.T. was charged because of job work done by the assessee. That apart what the assessee has charged in a particular case becomes irrelevant when the price control order is in force. If somebody has sold an article at a price higher than the controlled price it cannot be taken to be the normal price. The law on this point is laid down by Section 4 of the Central Excises Act, 1944 which lays down rules of valuation of excisable goods. Clause (a) of sub-section (1) of Section 4 provides that the goods should be valued with reference to normal price thereof. This is the price at which such goods are ordinarily sold by the assessee to a buyer in the course of wholesale trade for delivery at the time and place of removal of the goods where the buyer is not a related person and the price is the sole consideration for the sale.
(3.) Therefore, what is to be seen is the price at which the goods are normally sold. If there is a Price Control Order in force, it is expected that the goods would ordinarily be sold at the controlled price. The point is placed beyond doubt by the proviso (ii) to Section 4(1) (a) of the Central Excises Act, 1944, which is as under: "(ii) Where such goods are sold by the assessee in the course of wholesale trade for delivery at the time and place of removal at a price fixed under any law for the time being in force or at a price, being the maximum, fixed under such law, then, notwithstanding anything contained in Clause (iii) of this proviso, the price or the maximum price, as the case may be, so fixed shall in relation to the goods so sold be deemed to be the normal price thereof.";