Mafatlal Industries Ltd. v. Nadiad Nagar Palika, (SC) BS87444
SUPREME COURT OF INDIA

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

Civil Appeal No. 143 of 1992. D/d. 1.3.2000.

Mafatlal Industries Ltd. - Appellant

Versus

Nadiad Nagar Palika and another - Respondents

For the Appearing Parties :- B.K. Mehta, R.P. Bhat, M.L. Verma and K.G. Shah, Sr. Advocates, Arun N. Mehta, Mrs. Ketty, M.N. Shroff, Ms. Priya Hingorani, Ms. Hemantika Wahi, Mrs. Tanuja Sheel, Ms. Anu Sawhney and Chirag M. Shroff, Advocates.

Gujarat Municipalities Act, 1964, Sections 99(1)(iv), and 2(16) - Octroi duty - Cloth pieces of 100 metres length brought in octroi limits and cut into smaller pieces of different length and then exported from there - Due to cutting no commercial commodity was produced does not amount to use or consumption of cloth within octroi limits - Octroi duty - Not leviable.

[Para 14]

Cases Referred :-

M/s Anwarkhan Mahboob Co. v. State of Bombay, (1961) 1 SCR 709.

State of Travancore-Cochin v. Shanmugha Vilas Cashew Nut Factory, 1954 SCR 53.

Kathiawar Industries Ltd. v. Jaffrabad Municipality, (1979) 4 SCC 56.

HMM Limited v. Administrator, I Bangalore City Corporation (1989) 4 SCC 640.

JUDGMENT

S.N. Phukan, J. - This appeal by special leave is against the judgment of the Gujarat High Court holding that the appellant is liable to pay octroi duty under Section 99 of Gujarat Municipal Act, 1963 (for short the Act).

2. The appellant, a textile manufacturing company, brought cloth pieces of 100 meters length within the octroi limits of Nadiad town. To meet the requirement of relevant excise rules and also demands in the market, cloth pieces were cut into smaller pieces of different sizes and thereafter sent outside the octroi limits of the said town.

3. On the above facts, the High Court held that in the process of cutting, the cloth pieces are used as well as consumed, therefore, the cloth pieces brought into the octroi limits for this purpose, would attract octroi duty.

4. The Act is relatable to entry 52 of List II (State List) of the 7th Schedule to the Constitution and the said entry runs as follows :-

5. Clause (16) of Section 2 of the Act defines octroi and it is stated as follows :

6. Clause (iv) of sub-section (1) of Section 99 of the Act is quoted below :-

7. In view of the above legal provisions, octroi duty can be levied when goods are brought into the octroi area for consumption, use or sale - mere physical entry of the goods into the octroi area would not attract the levy of octroi.

8. The only question that falls for consideration in this appeal is whether cloth pieces of 100 meters length brought into octroi area and cutting into smaller pieces within that area and then exported would be liable to levy of octroi.

9. In M/s Anwarkhan Mahboob Co. v. State of Bombay, (1961) 1 SCR 709, this Court considered the term consumption will reference to explanation to sub-clause (a) of clause (1) to Article 286 of the Constitution, which was omitted by the Constitution (6th Amendment Act), 1956. The said explanation is extracted below :-

10. The facts of that case were that tobacco was purchased and in the State of Bombay the stem and dust from tobacco were removed. It was contended that removing of stem and dust from tobacco did not amount to consumption of tobacco. This Court held that when tobacco was delivered in the State of Bombay for the purpose of changing it into commercially different articles, namely bidi patti, the delivery was for the purpose of consumption, as conversion of a commodity into a different commercial commodity by subjecting it to some processing is consumption within the meaning of explanation of Article 286. This Court gave the example of the process through which cotton is put before ultimately the final product of wearing apparel is consumed. The Court observed :

At each of these stages distinct utilities are produced and what is produced is at the next stage consumed and, therefore, it is usual, and correct to speak of raw cotton being consumed.

11. The Court also referred to an earlier decision in State of Travancore-Cochin v. Shanmugha Vilas Cashew Nut Factory, 1954 SCR 53 and quoted the following observation of Das, J. :-

12. The above observation was also made while considering the explanation to Article 286(1)(a) of the Constitution.

13. This Court in Kathiawar Industries Ltd. v. Jaffrabad Municipality, (1979) 4 SCC 56 considered the question whether the salt manufactured by the appellant outside the octroi limits and brought within those limits for the purpose of being crushed into powder in the appellant's factory situated within those limits and then exported was liable to octroi. Applying test laid down by this Court in M/s Anwarkhan Mahboob Co., (supra) and State of Travancore-Cochin, (supra) it was held that when uncrushed salt was crushed in the factory and a commercially different article was produced, the uncrushed salt must be held to have been consumed.

14. Situated thus, we hold that mere physical entry of goods into the octroi limits would not attract levy of octroi unless goods are brought in for use or consumption or sale. Use and consumption would involve conversion of the commodity into a different commercial commodity by subjecting it to some processing.

15. In this appeal, cloth pieces of 100 meters length were brought within the octroi limits and those cloth pieces were cut into smaller pieces of different sizes. By doing so, no different commercial commodity is shown to have been produced, so it cannot be said that there was use or consumption of the cloth within the octroi limits. Therefore, we hold that no octroi is leviable on the cloth pieces of 100 meters length brought by the appellant within the octroi limits of Nadiad town.

16. In M/s. Anwarkhan Mahboob Co. (supra) while giving the above illustration of use of cotton, this Court noted that after each state some utility to the commodity was put in. Relying on the said observation, the High Court took the view that when the cloth pieces of 100 meters length were cut to smaller pieces, some utility was added as cutting was done to meet the requirement of excise rules and demands of consumers. We hold that the High Court erred in coming to the above conclusion inasmuch as it ignored the fact that due to above cutting of the cloth, no different commercial commodity was shown to have been produced.

17. We may refer to decision in HMM Limited v. Administrator, I Bangalore City Corporation (1989) 4 SCC 640. The facts were that "Horlicks" milkfood powder was brought into the octroi limits in bulk containers (large steel drums) and packed at the packing station in unit containers (glass bottles) and thereafter exported outside those limits. On the above facts, this Court held that in the process of putting powder from drums to the bottles for the purpose of exporting or taking out of the municipal limits, the Horlicks powder was neither used nor consumed and, therefore, octroi could not be levied or collected. While applying the above ratio to the facts of the present appeal, the High Court took the view that by putting Horlicks powder into bottles of different sizes no utility was added to the commodity but in the case in hand by cutting of the cloth pieces some utility was added to the cloth. In our opinion, the High Court erred in coming to the above conclusion as by cutting of cloth into smaller pieces no commercially different article can be assumed to have been produced.

18. For the reasons stated above we hold that in the case in hand cutting of cloth pieces into smaller sizes would not amount to consumption or use of the cloth of 100 meters length and, therefore, octroi is not leviable.

19. In the result the appeal is allowed. Considering the facts and circumstances of the case, parties to bear their own costs.

Appeal allowed.