SAGAR DYE-CHEM Vs. STATE OF KERALA

JUDGEMENT

(1.) IT is difficult to understand the imposition of penalty in a proceeding under section 29a of the Kerala General Sales Tax Act, 1963 which empowers the Intelligence Officer-in-charge, for the purpose of verification of the documents required under section 29 (2) to be in the possession of the person transporting the goods, for reaching satisfaction that there is no evasion of tax. This is in view of undisturbed findings, there being no dispute that the petitioner-assessee has paid the tax through his monthly returns, nay, this has been found consistently by all the three authorities.

(2.) THE Sales Tax Officer (Enquiry), Kozhikode specifies in the following manner : " It is true that they have accounted for the sales as evidenced from the books of account. But the action here was initiated under section 29a as the records accompanying the transport was not in accordance with the provisions of the Act. " Yet he finds fault in the delivery note in form No. 26 or at least the carbon copy of the bill was not found with the transport carrier. An amount of Rs. 4,693 was imposed as penalty on the owner of the goods. Before the first appellate authority the following was specifically submitted : " THE detention of the inspection may be correct as the transport was not accompanied by a printed copy of the bill. But absence of bill with the consignment by itself is not a reason to support a finding of evasion of tax at the stage of enquiry under section 29a (4 ). THEre should be a positive supported by valid data and material that there was attempt at evasion of tax. Such a finding is lacking in this case. THE very fact that the sales were accounted in the regular books of account prior to the time of detention itself will prove that there was no attempt at evasion of tax and that the absence of the printed bill with the consignment was caused only due to a mistake on the part of the concerned clerk. " and in regard thereto the appellate authority has also re-emphasised as follows : " Of course the appellant has accounted for the sales as per the records subsequently produced before the officer but this cannot nullify the attempted evasion of tax established by the officer. "