Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3
PETITIONER:
HINDUSTAN STEELWORKS CONSTRUCTION LTD.
Vs.
RESPONDENT:
LIMESTONE AND DOLOMITE MINESWELFARE AND CESS COMMISSIONER &
DATE OF JUDGMENT: 21/08/1996
BENCH:
PUNCHHI, M.M.
BENCH:
PUNCHHI, M.M.
MANOHAR SUJATA V. (J)
CITATION:
JT 1996 (7) 466 1996 SCALE (6)130
ACT:
HEADNOTE:
JUDGMENT:
THE 21ST DAY OF AUGUST,1996
Present:
Hon’ble Mr.Justice Madan Mohan Punchhi
Hon’ble Mrs.Justice Sujata V.Manohar
Dr.Sankar Ghosh, Sr.Adv. and P.P.Singh, Adv. with him for
the appellant.
W.A.Qadri, Adv. for C.V.S.Rao, Adv. for the Respondents
O R D E R
The following Order of the Court was delivered:
Hindustan Steelworks Construction Ltd.
V.
Limestone and Dolomite Mines Welfare
and Cess Commissioner and Anr.
O R D E R
The appellant herein, Hindustan Steelworks Construction
Limited, is a company owned by the Government of India. It
owns mines from which limestone is extracted. It is the case
of the appellant that it is using such limestone in the
construction work for expansion of Hindustan Steel Ltd.,
Bhilai Steel Plants, which is engaged in the production of
iron and steel. Under Section 3 of the Limestone and
Dolomite Mines Labour Welfare Fund Act, 1972, it is required
to pay a duty of excise at such rate not exceeding Rs.1 per
metric tonne of limestone extracted and used for the
purposes as afore stated. That has been put to challenge. It
would therefore be essential to reproduce Section 3 which is
as follows:
"3. With effect from such date as
the Central Government may, by
notification in the Official
Gazette, appoint, there shall be
levied and collected as a Cess for
the purposes of this Act on so much
of Limestone and Dolomites produced
in any mine.
(i) As is sold or otherwise
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3
disposed of to the occupier of any
factory; or
(ii) as is used by the owner
of such mine for any purpose in
connection with the manufacture of
cement, iron, steel, ferro-alloys,
alloy steel, chemicals, sugar,
paper, fertilizers, refractories
Iron Ore pelletisation or such
other article or goods or class of
articles or goods, as the Central
Government, may, from time to time,
specify by notification in the
official Gazette, a duty of excise,
at such rate not exceeding one
rupee per metric tonne of Limestone
or Dolomite, as the cess may be, as
the Central Government may from
time to time, fix by notification
in the official Gazette.
EXPLANATION: Where the owner of any
Limestone or Dolomite Mine is also
the occupier of any factory, then,
for the purposes of clause (ii),
all Limestone or the Dolomite, as
the case may be, produced in the
mine and not sold or otherwise
disposed of to the occupier of any
other factory shall be deemed,
unless the contrary is proved, to
have been used by such owner for
any purpose an connection with the
manufacture of any article or goods
referred to in or specified under
Clause (ii)."
Attention engaged before the High Court, as also here,
is whether the above provision be construed narrowly or
widely. The High Court has taken the view that the
expression used therein "for any purpose in connection with
the manufacture of ....iron, steel...." is of wide amplitude
and will embrace within its scope such activities as have
nexus with its activity of manufacture of iron and steel.
A number of commodities/industries find covered in sub-
section (ii) of Section 3 and in almost all of them (leaving
apart cement and chemicals) the use of limestone per se is
not directly towards their manufacture. If it is ruled that
no limestone is required for the manufacture of iron and
steel in the context of sub-section (ii) of Section 3, such
narrow reading would lead to the provision being rendered
otiose, It has to be borne in mind that the primary purpose
of the Act is to build a Labour Welfare Fund, a measure well
deserved for the Labour, and the excise duty imposed is in
the nature of a cess to achieve that purpose. So the
provision by its own compulsion requires to be construed
widely as otherwise the purpose of legislation would be
frustrated. Therefore limestone used by an owner extracted
from his mine, for any purpose relatable to and in
connection with the manufacture of commodities, including
iron and steel, would attract payment of excise duty at the
rates specified therein. Such interpretation would only be
the purposive one and commended by the language employed. We
therefore hold accordingly.
For the foregoing reasons, agreeing with the views
expressed by the High Court as to the interpretation of the
provision, we dismiss this appeal but without any order as
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3
to costs.