TATIA, J. - (1.) THIS revision petition is against the order of the Rajasthan Tax Board, Ajmer dated 9. 2. 2001 by which the Tax Board dismissed the appeal preferred by the revenue against the order dated 20. 12. 1996 passed by the Deputy Commissioner (Appeals), Udaipur.
(2.) BRIEF facts of the case are that the respondent entered into contract of construction with the Rajasthan Atomic Power Station, Rawtbhata and obtained works order dated 15. 11. 1986. During the assessment year 1987-88, the respondent received a sum of Rs. 39,47,609/ -. The respondent was liable to payment of sales tax on the transfer of goods used in the execution of the works contract. However, instead of paying the tax, as aforesaid, the assessee contractor opted for payment for exemption fee @ 3% which was allowable w. e. f. 28. 5. 1987. The assessee respondent deposited a sum of Rs. 42,682/- towards the exemption fee but did not deposit remaining amount due to the tune of Rs. 76,646/ -. It is also alleged that a sum of Rs. 13,090/- was deposited with delay. The assessment order was passed on 27. 11. 1993. Besides exemption fee of Rs. 76,646/-, the liability of tax was assessed by the assessing authority as Rs. 1,00,636/- and penalty of Rs. 500/- under Section 16 (1) of the Rajasthan Sales Tax Act, 1954 was imposed the accordingly, a demand of Rs. 1,77,782/- was created against the assessment respondent dealer. The assessee respondent submitted an application under Section 17 of the Rajasthan Sales Tax Act, 1954 for rectification of assessment order stating in the application that a sum of Rs. 10,01,826/- was received by it from the awarder of the contractor prior to 28. 5. 87 and since the provisions with regard to the exemption fee has come into force w. e. f. 28. 5. 1987, therefore, on the aforesaid amount, no liability of exemption fee can be imposed. The assessing authority accepted the contention of the respondent dealer and rectified the assessment order vide order dated 24. 2. 1994. Accordingly, the demand was reduced from Rs. 1,77,782/- to Rs. 1,08,656/- vide order dated 24. 3. 1994. Being aggrieved against the aforesaid order dated 27. 11. 1993, the respondent also preferred appeal before the Deputy Commissioner (Appeals), Udaipur which was partly allowed by the appellate authority vide order dated 20. 12. 1996 and the interest levied by the assessing authority on delayed deposit of exemption fee was set aside. Aggrieved against the order dated 20. 12. 1996 of the appellate authority, the revenue preferred appeal before the Rajasthan Tax Board, Ajmer and that appeal too was dismissed by order dated 9. 2. 2001. Following questions of law are involved in this revision:- " (1) Whether interest can be levied on amount of fee, also as leviable on amount of tax, interest and penalty under sub- section (2) of Section 11 B of the Rajasthan Sales Tax Act, 1954? (2) Whether the contractor is liable to pay the interest under rule 46 (3) (c) in case where the awarder has not deducted and deposited the tax?" Sub section (2) of Section 11b is as under:- " (2) Where any amount of tax, fee, interest or penalty is demanded from a dealer as a result of an order passed in any proceedings under this Act (including assessment, appeal, revision, rectification or otherwise) and such tax, interest or penalty is not paid by such dealer within the time required by or under the provisions of this Act, he shall be liable to pay interest at the rate of (two per cent) per month on the amount of tax or interest or penalty from the date of expiry of such time until the date of payment of such amount. " It is clear from the starting line of the said section that it provides for levy of interest in case the amount as specified in said provisions is not paid in time. In opening line, it is mentioned that "any amount of tax, fee, interest or penalty", whereas in the subsequent line where the words were repeated in the same section as "and such tax, interest or penalty is not paid by such dealer within the time required by or under the provisions of this Act, he shall be liable to pay interest at the rate of two percent per month. . ". It appears that the Tax Board noticing absence of word "fee" in next lines of the same section, held that the interest can be charged on the amount of tax, interest or penalty and not on fee.
(3.) THE provisions of law are required to be constructed harmoniously. THE complete reading of sub-section (2) of Section 11b makes it clear that the provision has been made to cover tax, fee, interest and penalty amount and to impose the liability of interest over the all amounts of tax, fee, interest or penalty whatever that may be. In subsequent para of the same section, it is mentioned "and such" before "tax, interest or penalty. " THE word "such" covers the component mentioned in the operative line of the sub-section (2) of Section 11 B. The Tax Board, therefore, committed error of law in holding that no interest is payable on delayed payment of `fee. " The question No. 1 is, therefore, decided in favour of the revenue. Rule 46 provides how the tax is to be paid. Rule 1a of Rule 46 of the Rajasthan Sales Tax Act, 1954 provides that where any contractor enters into a contract with any awarded for transfer of the property in the goods in the course of execution of works contract, and the gross value exceeds rupees five lacs, the awarder shall, within one months of the making of the contractor, furnish to the assessing authority of the contractor particulars of the contract in the Form ST 47. Sub-rule (2) of Rule 46 provides that in a works contract, the awarder is being a department of any Govt. , a Corporation, a Govt. Undertaking, a Cooperative Society, a local body, a trust or a private or public limited company, having responsibility for paying any sum to a contractor for carrying out any works, shall, at the time of credit of such sum to the account of the contractor or at the time of payment thereof shall deduct an amount equal to three percent of such sum towards tax. Proviso to sub-rule (2) (b) of Rule 46 provides that the awarder of a contract shall after deducting the tax under clause (2) (a) shall deposit the said tax in Form ST 10. ;