Britannia Industries Ltd. v. T.N. Pollution Control Board (SC) BS188661
SUPREME COURT OF INDIA

Before:- S.P. Bharucha, S.N. Phukan and Ruma Pal, JJ.

Civil Appeal Nos. 7237-38 of 1997. D/d. 15.2.2000.

Britannia Industries Ltd. - Appellants

Versus

T.N. Pollution Control Board - Respondents

Water (Prevention and Contract of Pollution) Cess Act, 1977, Schedule I Entry 15 - Vegetable product - Wheat flour used as an ingredient in the manufacture of biscuits, bred and cake is not a vegetable product.

[Para 5]

Cases Referred :-

Saraswati Sugar Mills v. Haryana State Board, (1992) 1 SCC 418 : 1991 Supp (1) SCR 523.

CCE v. Rajasthan State Chemical Works, (1991) 4 SCC 473 : 1991 Supp (1) SCR 124.

ORDER

Bharucha, J. - The appellant challenges the correctness of an order of a Division Bench of the High Court at Madras dismissing a writ petition filed by it. The appellant manufactures biscuits, bread and cake. It uses as ingredients for the purpose wheat flour, milk powder, sugar and vanaspati. It was assessed to cess under the Water (Prevention and Control of Pollution) Cess Act, 1977 on the basis that it was a specified industry that fell under the scope of Entry 15 of Schedule I thereof. Entry 15, at the relevant time, read, Processing of animal or vegetable products industry. Since the appellants appeal was not decided for about three years, it filed a writ petition. The writ petition directed the respondents to dispose of the appeal. Accordingly, the appeal was heard and dismissed, the Appellate Committee taking the view that wheat flour, sugar and hydrogenated vegetable oils were vegetable products and milk powder was an animal product, and these were further processed by the appellant for the manufacture of biscuits and bread. The appellant impugned the correctness of the order of the Appellate Committee by a writ petition filed in the High Court. The High Court took the view that wheat, sugar and hydrogenated vegetable oil were agricultural products, while milk powder was an animal product. By mixing and processing these, biscuits were manufactured. The word process denoted a continuous and regular action or succession of actions taking place or carried on in a definite manner and leading to the accomplishment of a result. The appellant, since it used milk powder and agricultural products and processed them, fell within the scope of the said Entry 15.

2. We think, in the first place, that the said Entry 15 needs to be analysed. Processing of animal or vegetable products industry must mean, in our view, an industry that processes animal/vegetable products. The question, therefore, is whether the appellant (a) processes, and (b) processes animal or vegetable products.

3. This Court was concerned with the said Act in the case of Saraswati Sugar Mills v. Haryana State Board, (1992) 1 SCC 418 : 1991 Supp (1) SCR 523. It noted: (SCC p. 426, paras 15-16).

This Court also said that the said Act was a fiscal enactment. In the context in which the word vegetable was used in the said Entry 15, a vegetable product meant a product of or made of or out of vegetables. Vegetables, as understood in common parlance, were not products of manufacture. Sugarcane was not, therefore, a vegetable, though it might be an agricultural product. The word vegetable, in the context, did not attract a botanical meaning.

4. In our view, wheat flour, which the appellant uses as an ingredient in the manufacture of biscuits, bread and cake, is not, therefore, a vegetable product. Wheat is not in common parlance understood to be a vegetable. Milk powder can be said to be the result of processing of an animal product, namely, milk, but it cannot be said to be an animal product.

5. Further, the manufacture of biscuits, bread and cake by the appellant using wheat flour and milk powder is not the processing of wheat flour or milk powder. It is the utilisation thereof as ingredients in the manufacture of biscuits, bread and cake, altogether different products.

6. Our attention was drawn by learned counsel for the respondents to the judgment of this Court in CCE v. Rajasthan State Chemical Works, (1991) 4 SCC 473 : 1991 Supp (1) SCR 124 which judgment was also relied upon by the High Court in the judgment under appeal. It is difficult to see how this judgment is of any assistance in the case at hand, particularly when we have the judgment in Saraswati Sugar Mills that deals squarely with the said Act. In any event, this judgment also notes: (SCC pp. 478-79, paras 12-13).

Manufacture thus involves series of processes.

This judgment, therefore, itself would lead to the conclusion that when the appellant produces as a result of a series of processes biscuits, bread and cake, using, inter alia, wheat flour and milk powder, it manufactures the same and that its industry does not process animal or vegetable products.

7. The civil appeals are, therefore, allowed. The order under appeal is set aside. There shall be no order as to costs.

Appeals allowed.