- (1.) This is an appeal by special leave. It impugns the judgment and order of a division bench of the Bombay High court.
(2.) The only argument before us relates to the correct interpretation of Section 18-B of the Bombay Sales Tax Act, 1953. The provision deals with the rule for granting drawback, set-off, refund, etc. It provides for the same "After deducting therefrom one per cent of the sale price of any goods, manufactured or processed, where the sale of the goods takes place outside the pre-reorganisation State of Bombay, excluding the transferred territories".
(3.) The High court accepted the contention of the Revenue that the deduction of I per cent of the sale price of any goods meant the sale price of the finished products. It is contended on behalf of the appellant that this was erroneous and the deduction should be of I per cent of the proportionate part of the sale price of the finished products, having regard to the tax-paid raw material utilised therein.;