C.M.LODHA, C.J. - (1.) THIS is an application under Section 15(2) of the Rajasthan Sales Tax Act, 1954 (which will hereinafter be referred to as the Act) fey the Commercial Taxes Officer. Circle E. Jaipur, for directing the Board of Revenue to state a case and refer the question of law arising out of its order dated March 30, 1976, passed in Revision Case No. 112/75.
(2.) THE non applicant M/s Sita Ram Satish Chandra and Co. made an application on April 16, 1973, under Section 12A of the Additional Commissioner, Commercial Taxes, Rajasthan, Jaipur, for determining the disputed question whether sale of cable -drums amounts to sale of 'packing material' and falls within any one of the items mentioned under serial No. 1 in the Notification No F. (21) FD (CT) 713 dated March 27, 1971, so that the rate of tax mentioned therein viz. 3% may be charged from this non -applicant on the sale of cable drums. The Additional Commissioner, Commercial Taxes by his order dated December 5, 1974, held that cable -drum is not a packing material in terms of the aforesaid notification Aggrieved by the order of the Additional Commissioner the non -applicant No. 1 filed a revision application before the Board of Revenue, which, by its order dated March 30, 1976, accepted the revision, set aside the order of the Additional Commissioner end held that cable drums are 'packing material' and, as such fall within the definition of the term given in the notification. Dissatisfied with the order of the Board, the applicant, who is admittedly the assessing authority of the non applicant No. 1, filed a reference application under Section 15(1) of the Act land prayed that a case may be stated and the following question of law may be referred to this Court: Whether under the facts and circumstances of the case, the Board of Revenue was justified in holding that the cable drums are packing material and covered by Notification No. F.5(21)FD(CT) 71 -3 dated 27 -3 -71 and taxable at 3% instead of general rate i.e. 7%. The Board of Revenue rejected the reference application vide its order dated September 20, 1976, holding that there was no ambiguity in the interpretation given by the Board. Hence, this application under Section 15(2) of the Act.
(3.) PACKING material has been described in the notification as follows: 1. Packing material, that is to say - (i) gunny bags and hession, (ii) jute twine, (iii) craft paper, and craft paper bags, (iv) wooden boxes (khokhas) and tin boxes, (v) empty tins and empty barrels, (vi) empty bottles and corks, (vii) polythene and alkathene packing materials, (viii) bituminised packing material.;