KOKIL RAM Vs. PROVINCE OF BIHAR

JUDGEMENT

(1.) This is a case stated by the Board of Revenue under Section 21 (3), Bihar Sales Tax Act, 1944. The question referred is :

(2.) The assessees are 13 dealers in betel leaves used in making up pan. It was found that they had been importing betel leaves from outside the Province of Bihar, and had been carrying on this business for a long time, with an annual gross turnover exceeding Rs. 5000 in the case of each of them during the financial year 1943-44, but they had failed to apply for registration under Section 7 of the Act. Accordingly, the Sales Tax Officer issued notices upon them on 14-3-1945, under Section 10 (5) of the Act calling upon them to file necessary returns for the quarter ending 31-12-1944. Instead 6f filing returns, the assessees filed objection petition on the ground that betel leaves come within the category of green vegetables and as-such were exempted from the levy of sales tax by Notfn. No. 7567 dated 8-7-1944, issued by the Government under Section 6 of the Act. Subsequently they filed before the Commissioner of Sales Tax, Chota Nagpur Division, a joint petition for determination of the question whether any tax was payable in respect of the sale of betel leaves. The Commissioner took the view that the notification in question was not intended to exclude betel leaves from taxation, and that the word "vegetables" in the notification was used in the ordinary popular sense of "a plant cultivated for food". He accordingly dismissed the petition. The assessees then moved the Board of Revenue in revision, but the Board took the same view. The assessees then filed an application under Section 21 (1) of the Act which has resulted in the present reference.

(3.) The notification referred to direct that no tax shall be payable on the sale of a number of classes of goods specified. Item 6 is "vegetables, green or dried other than medicinal preparations". Hence the question for decision is whether the word "vegetables" must be taken to include betel leaves. The word "vegetable" is used in two different senses : first, in a wide sense, as for example, when we speak of "the vegetable kingdom". According to this usage, it would include all plants. The second sense, and the more common usage, is as connoting only "herbaceous plants cultivated for food" (see Webster's Dictionary). It is perfectly clear from the notification that Government used the word in the more limited sense in accordance with the common usage. The notification includes 25 items, many of which are not food-stuffs, but all the items up to 8 are food-stuffs, and item 6, which we are considering, thus comes in the midst of the list of food-stuffs. Secondly, it is impossible to suppose that Government meant to exclude the entire vegetable kingdom. Lastly,--and this is most convincing--item 1 is