STATE OF RAJASTHAN Vs. JAIPUR UDYOG LIMITED

JUDGEMENT

(1.) We find no merit in this Appeal. The Respondent is carrying on the business of manufacturing of cement at Sawai Madhopur under the name and style "Jaipur Udyog Limited" and is registered under Section 7 of the Central Sales Tax Act 1956 (which will hereinafter be referred to as the Act). In the certificate of registration the business of the Respondent was described as "wholly manufacture of cement." The Respondent claimed liability to pay tax at the preferential rate of 1 per cent, under Section 8 (1) read with Section 8 (3) (b) of the Act which includes "machineries". The Respondent purchased from outside the State of Rajasthan earth-moving machinery comprising bull-dozer, dumpers and tipping wagons during the period August 5, 1957 to March 31, 1959 on payment of tax under the Act at the preferential rate. The Assessing Authority held that the Respondent was not entitled to have the benefit of the preferential rate of tax on the above-said purchases and imposed a penalty of Rs. 50,000/- under S. 10A of the Act. In Appeal the Deputy Commissioner, Sales-Tax (Appeals) modified the order of the Assessing Authority and reduced the penalty to Rupees 28,000/- on the ground that no penalty could be imposed on purchases effected before October 1, 1958 when Section 10-A was brought into force.

(2.) The Respondent filed a Review Petition before the Board of Revenue. That Petition was heard by a Division Bench. The Members forming the Division Bench differed in their conclusion as to whether the purchases in question were covered by the certificate given to the Respondent or not. One member took the view that they were covered by the certificate but the other member took the view that the same was not covered by the certificate. In view of this difference of opinion the matter was referred to the Chairman of the Board. The Chairman agreed with the view taken by one of the members that the purchases in question were not covered by the certificate and as such the Respondent was not entitled to get the benefit of the preferential rate. Thereafter, at the instance of the Respondent, the Board referred to the High Court the following two questions of law for its opinion:

(3.) Section 10A (1) of the Act reads: