Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 8
PETITIONER:
STATE OF U.P. & ORS.
Vs.
RESPONDENT:
M/S. MODI DISTILLERY ETC.
DATE OF JUDGMENT29/08/1995
BENCH:
BHARUCHA S.P. (J)
BENCH:
BHARUCHA S.P. (J)
FAIZAN UDDIN (J)
MAJMUDAR S.B. (J)
CITATION:
1995 SCC (5) 753 JT 1995 (6) 523
1995 SCALE (5)59
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NO.5818 OF 1983
WITH
(C.A.No.4277-79/83, 4298-4300/83, 4296/83, 4285-95/83,
4323/83, & 7725/95(Arising)out of SLP(C)No.8704/80)
State of U.P. & ors.
VS
M/s. Ajudhia Distillery
J U D G M E N T
BHARUCHA. J.
Leave granted.
These are appeals filed by the State of Uttar Pradesh
against judgments and orders of the Allahabad High Court
dated 9th March 1979 and 11th October,1979, and orders that
followed the same. The High Court allowed writ petitions
filed by the respondents, who are manufacturers of Indian
made foreign liquor, and quashed the orders impugned
demanding excise duty from them.
The High Court in the judgment dated 11th October,1979,
categorized the demands into four groups. In Group ‘A’ the
demands for excise duty were on the wastage of Indian made
foreign liquor (IMFL) which was exported outside the State
of Uttar Pradesh. Group ‘B’ related to demands made for
excise duty on wastage, during transportation in containers,
of high strength spirit, of 80 to 85%, from distillery to
warehouse. Group ‘C’ related to the demand of excise duty
on obscuration . Group ‘D’ related to excise duty sought to
be levied on pipeline wastage. The judgment of the High
Court dated 9th March, 1979, related only to duty on
obscuration (i.e.,Group ‘C’).
It is convenient to state immediately that the issue
relating to Group ‘A’ that is, the demands for excise duty
on the wastage of IMFL exported outside the State, is now
covered in its favour by the judgment of this Court in State
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 8
of U.P. and ors. vs. Delhi Cloth Mills and anr., 1991-1
S.C.C. 454,and this is not disputed by the manufacturers.
In regard to Groups B. C and D, the High Court took the
view that the stage at which the State could levy excise
duty had not been reached.
Mr. Sehgal, learned counsel for the State,
submitted that the State was competent to levy excise duty
on liquor for human consumption. It was the content of
liquor in the IMFL which was exigible. Therefore, wastage of
liquor from the time the process of manufacture of IMFL
began was exigible to excise duty. In the alternative, Mr.
Sehgal submitted that if it was the IMFL, the ultimate
beverage, which alone was exigible, the process of
determining wastage and ,levying excise duty thereon was
only regulatory and, therefore, permissible. Learned counsel
for the manufacturers supported the view taken by the High
Court.
Entry 51 of List II of the Seventh Schedule to the
Constitution empowers the State to levy excise duty on’
alcoholic liquors for human consumption
Section 3(22-a) was introduced into the U.P. Excise Act,
1910, in 1950, that is, with the coming into force of the
Constitution, and it states that "excisable article"
means :
"(a) any alcoholic liquor for human
consumption; or
(b) any intoxicating drug."
Sub-sections 8, 9 and 11 of Section
3 and Section 28 of the said Act read
thus :
"(8) ’sprit’ means any liquor containing
alcohol obtained by distillation,
whether it is denatured or not;
(9)‘denatured’ means rendered unfit for
human consumption in such manner as may
be prescribed by the State Government by
notification in this behalf. When it is
proved that any spirit contains any
quantity of any substance prescribed by
the State Government for the purpose of
denaturation the court may presume that
such spirit is or contains or has been
derived from denatured spirit:
(11) ‘liquor’ means intoxicating liquor
and includes spirits of wine, spirts,
wine, tari, pachwai, beer and all liquid
consisting of or containing alcohol,also
any substance which the State Government
may by notification declare to be liquor
for the purposes of this Act;
28. Duty on excisable articles - (1) An
excise duty or a countervailing duty, as
the case may be, at such rate or rates
as the State Government shall direct,
may be imposed, either generally or for
any specified local area, on any
excisable article-
(a) imported in accordance with the
provisions of Section 12(1); or
(b) exported in accordance with the
provisions of Section 13; or
(c) transported; or
(d) manufactured,cultivated or collected
under any licence granted under Section
17; or
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 8
(e) manufactured in any distillery
established, or any distillery or
brewery licensed, under Section 18:
Provided as follows-
(i) duty shall not be so imposed on any
article which has been imported into
India and was liable on such importation
to duty under the Indian Tariff Act,
1894, or the Sea Customs Act,1887.
Explanation - Duty may be imposed under
this section at different rates
according to the places to which any
excisable article is to be removed for
consumption. or according to the varying
strength and quality of such article.
(2) The State Government shall, in
imposing an excise duty or a
countervailing duty as aforesaid and
fixing its rate, be guided by the
directive principles specified in
Article 47 of the Constitution of India.
(3) Such duty shall not exceed the
maximum as provided hereinafter :-
(a) Countervailing duty on excisable
articles imported in accordance with the
provisions of Section 12 (1)-
---------------------------------------------
Item Description Maximum
No. of rate of
excisable duty
articles
---------------------------------------------
1. Country liquor Rs.20 per litre.
(Excepting tari)
2. Liquor manufactured in India and
sophisticated or coloured so as to
resemble in flavour or colour liquor
imported into India; and rectified
spirit-
(a) Ale,beer, porter, cider 5 per cent.
and other fermented liquors
(b) Perfumed spirit (other
than medicinal and toilet
preparations) 15 per litre
(c) Wines 8 per litre
(d) Liquors, cordials,
mixtures and other
preparations containing
spirit not otherwise
specified (other than
drugs and medicines ) 70 per litre
(e) Brandy, gin, whisky,
rums,rectified spirit and
other sorts of spirit not
otherwise specified. 60 per litre
of alcohol.
3. Ganja 300 per kg.
4. Bhang 14 per kg.
---------------------------------------------
(b) Excise or countervailing duty on
excisable articles exported in
accordance with the provisions of
Section 13-
---------------------------------------------
Item Description of Maximum rate of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 8
No. excisable articles duty
---------------------------------------------
Rs.
1. Country liquor 20.00 per
(excepting tari and litre of
other fermented alcohol.
alcoholic beverages)
2. Liquor manufactured
in India and 20.00
sophisticated or per litre
coloured so as to of alcohol.
resemble in flavour
or colour liquor
imported into India
(excepting beer)
3. Beer brewed in India 2.00 per litre
4. Ganja 150.00 per kg.
5. Bhang 4.00 per kg.
---------------------------------------------
(c) Excise or countervailing duty on
excisable article transported-
---------------------------------------------
Item Description of Maximum rate
No. excisable articles of duty
---------------------------------------------
Rs.
1. Country liquor
(excepting tari) 20 per litre
2. Liquor manufactured in India and
sophisticated or coloured so as to
resemble in flavour or colour liquor
imported into India; and rectified
spirit -
(a) Ale, beer, porter,
cider and other
fermented liquors 5 per litre
(b) Perfumed spirit
(other than medicinal
and toilet preparations) 15 per litre.
(c) Wines 8 per litre.
(d) Liquors, cordials,
mixture and other
preparations containing
spirit not otherwise
specified (other than
drugs and medicines ) 70 per litre.
(e) Brandy , gin, whisky,
rum, rectified spirit
and other sorts of spirit
not othewise specified 60 per litre
of alcohol.
3. Ganja 300 per kg.
4. Bhang 14 per kg.
---------------------------------------------
(d) Excise duty on excisable articles
manufactured, cultivated or collected
under any licence granted under Section
17-
---------------------------------------------
Item Description of Maximum rate
No. excisable articles of duty
---------------------------------------------
Rs.
1. Country liquor
(excepting tari) 20 per litre.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 8
2. Liquor manufactured
in India and
sophisticated or coloured
so as to resemble in
flavour or colour liquor
imported into India;
and rectified spirit-
(a) Ale, beer, porter,
cider and other
fermented liquors 5per litre.
(b) Perfumed spirit
(other than medicinal
and toilet preparations) 15per litre.
(c) Wines 8per litre.
(d) Liquors, cordials,
mixtures and other
preparations containing
spirit not otherwise
specified (other than
drugs and medicines) 70per litre.
(e) Brandy , gin,
whisky, rum, rectified
spirit and other sorts
of spirit not otherwise
specified 60per litre
of alcohol.
3. Ganja 300 per kg.
4. Bhang 25 per kg.
---------------------------------------------
(e) Excise duty on excisable articles
manufactured in any distillery
establsihed, or any distillery or
brewery licensed, under Section 18-
---------------------------------------------
Item Description of Maximum rate
No. excisable articles of duty
---------------------------------------------
1. Country liquor 20 per litre.
(excepting tari and
other fermented alcoholic
beverages)
2. Liquor manufactured
in India and sophisticated
or coloured so as to
resemble in flavour or
colour liquor imported
into India; and rectified
spirit-
(a) Ale, beer, porter,
cider and other fermented
liquors 5per litre.
(b) Perfumed spirit (other
than medicinal and toilet
preparations) 15per litre.
(c) Wines 8 per litre.
(d) Liquors, cordials,
mixtures and other
preparations containing
spirit not otherwise
specified (other than
drugs and medicines) 70per litre
(e)Brandy, gin, whisky,
rum, rectified spirit
and other sorts of spirit
not otherwise specified. 60per litre
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 8
of alcohol.
---------------------------------------------
(4) Notwithstanding anything contained in
sub-section (3), the maximum rate of
duty on Ale, beer, porter, cider and
other fermented liquors occurring
against item 2(a) in the table, in
clause (e) of sub-section (3) shall be
deemed to be Rupees 5 per litre with
effect from June 4, 1975 and any
notification issued on or after June 4,
1975 which is in conformity with the
provisions of this sub-section shall be
deemed to be, and always to have been
valid and lawful as if the provisions of
this sub-section were in force at all
material times."
It is convenient now to note the judgment of a bench of
seven learned Judges of this Court in Synthetics and
Chemicals Ltd and ors. vs. State of U.P. and ors., 1990-1
S.C.C. 109. This Court stated that it had no doubt that the
framers of the Constitution, when they used the expression
’alcoholic liquors for human consumption’, meant and the
expression still means, that liquor which, as it is, is
consumable in the sense that it is capable of being taken by
human beings as such as a beverage or drink. Alcoholic or
intoxicating liquors had to be understood as they were, not
what they were capable of or able to become. Entry 51 at
list II was the counterpart of Entry 84 of List I. It
authorised the State to impose duties of excise on alcoholic
liquors for human consumption manufactured or produced in
the State. It was clear that all duties of excise save and
except the items specifically excepted in Entry 84 of List I
were generally within the taxing power of the Central
Legislature. The State Legislature had limited power to
impose excise duties. That power was circumscribed under
Entry 51 of List II. It had to be borne in mind that, by
common standards, ethyl alcohol (which had 95 per cent
strength) was an industrial alcohol and was not fit for
human consumption. The ISI specifications had divided ethyl
alcohol (as known in the trade) into several kinds of
alcohol. Beverages and industrial alcohols were clearly and
differently treated. Rectified spirit for industrial
purposes was defined as spirit purified by distillation
having a strength not less than 95 per cent by volume of
ethyl alcohol. Dictionaries and technical books showed that
rectified spirit (95 per cent ) was an industrial alcohol
and not potable as such. It appeared, therefore, that
industrial alcohol, which was ethyl alcohol (95 per cent),
by itself was not only non-potable but was highly toxic. The
range of potable alcohol varied from country spirit to
whisky and the ethyl alcohol content thereof varied between
19 to about 43 percent, according to the ISI specifications.
In other words, ethyl alcohol (95 per cent) was not an
alcoholic liquor for human consumption but could be used as
a raw material or input, after processing and substantial
dilution, in the production of whisky, gin, country liquor,
etc. In the light of experience and development, it was
necessary to state that "intoxicating liquor" meant only
that liquor which was consumable by human beings as it was.
What the State seeks to levy excise duty upon in the
Gruop ’B’ cases is the wastage of liquor after distillation,
but before dilution; and in the Group ’D’ case, the pipeline
loss of liquor during the process of manufacture, before
dilution. It is clear, therefore, that what the State seeks
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 8
to levy excise duty upon is not alcoholic liquor for human
consumption but the raw material or input still in process
of being rendered fit for consumption by human beings. The
State is not empowered to levy excise duty on the raw
material or input that is in the process of being made into
alcoholic liquor for human consumption.
That the measure of excise duty upon alcoholic liquor
for human consumption is the alcoholic strength thereof does
not make any difference is this behalf. It is only the
alcoholic strength of the final product which is relevant.
The process of obscuration, concerned in the Group ’C’
cases, needs explanation. The process of obscuration takes
place in the manufacture of rum, other than white rum.
Therein caremel is added to plain spirit. This results in
obscuration or an apparant but not actual loss of proof
gallons, that is, of alcoholic strength. It is upon this
apparent loss that the State seeks to levy excise duty. The
aspect of obscuration is dealt with in Rule 775 of the U.P.
Excise Rules, 1910. This rule indicates that the caramel is
added to plain spirit. In the writ petition out of which
Special Leave Petition No.3211/80 arises, it was averred
thus: "Because at the stage at which Caramel is added no
spirit is ready or available for human consumption and as
such no duty be levied at that stage". In the reply filed by
the State there was no denial of the averment. It is,
therefore, clear that the obscuration is not of alcoholic
liquor for human consumption and the levy of excise thereon
is beyond the State’s power.
Mr. Sehgal dreq our attention to Rule 775
aforementioned and various other rules in the U.P. Excise
Rules, 1910, which indicate the mode of levy of excise duty
upon alcohol other than alcoholic liquor for human
consumption. It will be remembered that the U.P. Excise Act,
1910, was amended in 1950 to include Section 3(22-a) whereby
the power of the State to levy excise duty was limited to
that conferred upon it by Entry 51 of List II. The Rules,
however wide do not appear to have been similarly amended.
However wide the Rules may be, they cannot extend the power
of the State to levy excise duty, which is limited by the
Constitution and the statute. It is, therefore, not
necessary to refer to the Rules in any detail.
Mr. Sehgal submitted, in the alternative that if it was
the ultimate beverage which alone was exigible, the process
of determining the wastage and levying excise duty thereon
was only regulatory and, therefore, permissible, we are here
concerned with the demand of the State for excise duty. The
power of the State to demand excise duty is limited in the
manner aforementioned. The demand for excise duty is not a
regulatory measure. The power of the State to levy excise
duty cannot be expanded with reference to its power to
regulate manufacture. We are not required to and do not
express any opinion in regard to the power of the State to
regulate the manufacture of alcoholic liquor for human
consumption.
In the result, the appeals are allowed only insofar as
they relate to the levy of excise duty upon the wastage of
Indian made foreign liquor exported outside the State of
Utter Predesh. The judgments and orders of the High Court
in so far as they hold that the State has no power to levy
excise duty upon such wastage are set aside. For the rest,
the appeals are dismissed and the judgments and orders under
appeal upheld.
There shall be no order as to costs.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 8