- (1.) 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 appellant's 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. It noted: "The essential point thus is that in manufacture something is brought into existence which is different from that which originally existed in the sense that the thing produced is by itself a commercially different commodity whereas in the case of processing it is not necessary to produce a commercially different article. Processing essentially effectuates a change in form, contour, physical appearance or chemical combination or otherwise by artificial or natural means and in its more complicated form involves progressive action in performing, producing or making something. "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.;