C.S.P.SINGH, J. - (1.) THE Addl. Judge (Revisions) Sales Tax, Bareilly Range, Bareilly has referred the following two questions for our opinion :- "1. Whether on the facts and in the circumstances of the case, conversion of Khandsari sugar into Kulia amounts to manufacture of a new commercial marketable commodity ? 2. Whether on the facts and in the circumstances of the case, the Addl. Judge (Revisions), Bareilly was legally correct and justified that Kulia and Khandsari sugar are one and the same thing and the same thing and thus exempting from sales tax, the turnover of the sales of Kulia manufactured from locally purchased Khandsari sugar ?
(2.) BOTH the question are cover by the decision in the case of CIT, Sales tax vs. Damodar Das 1972 U. P. T. C. 105. We accordingly answer the first question in the negative and the second question in the affirmative, against the Department and in favour of the assessee. As none has appeared to oppose this reference, there shall be no order as to costs.;