Madras High Court
Deccan Sugar And Abkhari Co. Ltd., ... vs U.O.I. And Ors. on 26 June, 1986
Equivalent citations: 1987(12)ECC226, 1987(12)ECR892(MADRAS), 1986(26)ELT209(MAD)
ORDER
1. By order dated 10-2-1977, the third-respondent demanded of the petitioner duty on certain quantity of bagasse used as fuel during the period between 1-3-1975 and 29-4-1975. The petitioner would contend that bagasse is not a manufactured product so as to be an excisable good under the Central Excises and Salt Act, 1944 (Central Act 1 of 1944, hereinafter referred to as 'the Act'. The petitioner would also claim exemption under Notification No. 58 of 1975, dated 1-3-1975 as amended by Notification No. 77 of 1975, dated 6-3-1975, on the ground that bagasse must be characterised only as on intermediate goods or component part of any goods. Both these contentions were not accepted by the third-respondent. The petitioner preferred an appeal to the second-respondent and that was also not fruitful. There was a further revision to the first-respondent and that was rejected by the order dated 11-4-1979, impugned in this Writ Petition.
2. Mr. K. P. Jagadeesan, learned counsel for the petitioner, would press forth the very same two contentions which have not been countenanced by the respondents as stated above. The learned counsel would submit that bagasse is nothing but the refuse coming out by crushing the sugarcane, in the course of manufacture of sugar by the petitioner, that the petitioner by itself does not market the bagasse as a commercial product and that no process of manufacture within the meaning of section 2(f) of the Act is involved in the case of bagasse and hence the demand of duty on the concerned quantity of bagasse is incompetent.
3. The main part of section 2(f) reads as follows :
"In this Act, unless there is anything repugnant in the subject or context, - (f) 'manufacture' includes any process incidental or ancillary to the completion of a manufactured produce..."
The question as to when a manufacture of a product taken place is a mixed question of law and fact, depending on the construction of the expression 'manufacture' occurring in section 2(f) of the Act and on what is known to the consumers and the commercial community as a commercial product. It is not in dispute that bagasse could be used as a fuel in its own plant and further bagasse also has the characteristics of a commercial product in that it is being used in the manufacture of paper and paper boards. The question as to whether the petitioner itself markets bagasse is not germane for deciding whether the process of manufacture is involved or not. 'Manufacture' implies a change or a series of changes, and when there is an essential difference in identity between the original commodity and the commodity, which comes out of the processing, certainly, 'manufacture' is involved. It is not possible to say that bagasse is the same as the sugarcane, after the sugarcane has gone through the process of crushing, forgetting the product of sugar out of it. Out of the crushing process, of the sugarcane the ultimate product of sugar as well as bagasse come out, and bagasse, as stated above, is certainly a commercial product. As pointed out by the Supreme Court in Empire Industries Ltd. and others. Union of India and others , it by application of labour and skill an object is transformed to the extent that it is commercially known differently, it will suffice to say that manufacture has taken place for the purpose of Central Excise, and the degrees of transformation and labour and skill spent are irrelevant. In this view, I am not able to sustain the first contention urged by the learned counsel for the petitioner.
4. Secondly, learned counsel for the petitioner would contend that as per the notification referred to above, bagasse should be held to be an intermediate goods or the component part of any goods. This submission also been manufactured by the petitioner is sugar. 'Intermediate good or component part of any good' could only mean a product or a compound which results in the course of manufacture of the final product and goes to make the component for the final product and certainly not an independent by-product as in the case of bagasse. Bagasse is certainly not a component part of sugar as such. Equally so, it is not a product which results in the intermediate stage in the course of manufacturing the final product so as to merge with the final product as such.
5. For the above reasons, the Writ Petition is dismissed. No costs.