SHRI KRISHNA GYANODAY SUGAR LTD Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) In this Writ application the petitioner, prays for quashing of Annexures 1 to 4. By Annexure '1' the petitioner was directed to submit afresh A.R.I. 21 in relation to the Sugar produced by the petitioner-company. It may be stated that A.R.I. 21 is one of the forms which has to be submitted by a manufacturer in order to facilitate the levy of proper excise duty. In Annexure '2' it was stated that 1960 quintals of sugar relating to 1966-67 and prior periods, but reproduced during 1967-68 was leviable to excise duty at a rate prevalent in those years and not in the year 1967-68. But this Annexure, the petitioner was required to deposit the differential basic duty amounting to Rs. 16,366. It may be stated that this Annexure is a letter addressed by the Sub-Inspector of Central Excise Range, Mirganj, to the Works Manager of the petitioner-company. The petitioner filed an appeal against annexure '2' which has been disposed of under annexure '3', and it has been held by the Collector of Excise that the demand made by the Sub- Inspector of Central Excise is correct. The petitioner, thereafter, went in revision before the Central Government. A copy of the.order of the Central Government rejecting the revision application is annexure '4' to the writ application.

(2.) The circumstances leading to the filing of this Writ application may be briefly stated. The petitioner-company manufactures sugar. By a noti- fication dated 15th November, 1967, the Government of India exempted sugar produced on and from 1st of October, 1977 from basic excise duty to the extent of Rs. 8.35 per quintal. Another notification dated 15th Novem- ber, 1967 was issued by the Government of India in relation to allowing rebate of basic Central Excise duty @ Rs. 11.07 per quintal. In the year 1967-68 the petitioner had produced and bagged 84197 quintals of sugar, but the amount of sugar despatched from the factory of the petitioner during the season 1967-68 included 1960 quantals of sugar which had been produced in the year 1966-67 or earlier, but was reprocessed during the year 1967-68. In view of the notification dated 15th November, 1967, exempting sugar produc- ed and on from 1st October, 1967 from the basic excise duty, the petitioner had paid excise duty on this quantity of 1960 quintals treating it to be the production of the year 1967-68.

(3.) Under annexure '2' it was stated that the quantity aforesaid was not entitled to exemption and, therefore, an amount of Rs. 16,366 had to be paid. In appeal it was held that in view of the fact that the quantity from which the reprocessed sugar was recovered after 1st October, 1967 already formed part of the sugar produced prior 1st October, 1967 and the sucrose content thereof was more than 90% it was not open to the petitioner to claim-the exemption. The Order in revision also emphasised the same fact and it was held that the sugar which was reprocessed cannot be said to be produced in the year 1967-68.