Rules regulating non-intoxicant molasses are ultra vires for exceeding the parent Excise Act's scope.

The petitioners, a group of GST-registered traders and manufacturers, are engaged in businesses such as cattle feed production, Gudakhu (tobacco product) manufacturing, and poultry feed, all of which utilize molasses as a primary raw material

Molasses is a by-product of the sugar industry and, in its raw form, is neither potable nor an intoxicant

Historically, molasses was regulated by the Central Government under the Molasses Control Order, 1961, until its decontrol in 1993

Currently, molasses is subject to Goods and Services Tax (GST)

In 2022, the State of Chhattisgarh framed the Chhattisgarh Molasses Control and Regulation Rules, 2022 ("Rules of 2022"), purportedly under Sections 8 and 62 of the Chhattisgarh Excise Act, 1915

These Rules sought to regulate the possession, sale, and transport of molasses for all purposes—including non-intoxicant industrial and agricultural uses—and imposed excise duties and licensing requirements

The petitioners challenged the Rules as ultra vires the parent Act and the Constitution, arguing that the Excise Department lacked jurisdiction over non-intoxicant commercial trade

The Court applied the definitions under the Chhattisgarh Excise Act, 1915, specifically Section 2(6) for "excisable article," 2(11-a) for "intoxicant," and 2(13) for "liquor," noting that these are restricted to alcoholic liquors for human consumption or intoxicating drugs

It relied on the "Generality vs. Enumeration" principle regarding rule-making power under Section 62, which stipulates that subordinate legislation must strictly "carry out the purposes of the Act" and cannot extend its substantive scope

The Court also referenced Constitutional Entries 8 (regulation of intoxicating liquors) and 51 (excise duty on alcoholic liquors for human consumption) of List II, Seventh Schedule

Precedents such as Synthetics & Chemicals Ltd. v. State of U.P. and State of Uttar Pradesh v. Lalta Prasad Vaish were cited to distinguish between the State's power over potable alcohol and the Union’s power over industrial/non-potable substances.

The Court observed that the Preamble of the Chhattisgarh Excise Act, 1915, explicitly limits its application to "intoxicating liquor" and "intoxicating drugs"

Upon reviewing Section 2, the Court found that molasses is not listed as an "excisable article," "intoxicant," or "liquor"

While the State argued that Section 8(c) allows control of "any other base" used for liquor manufacture, the Court held that raw molasses cannot be categorized as such because it requires a complex industrial fermentation process to become alcohol; treating every fermentable substance as an intoxicant would grant the State limitless, unauthorized power

The Court further reasoned that the Rules of 2022 impermissibly divided molasses use into two categories: distillation and "other uses" (scientific, agricultural, etc.)

While the former might fall under excise jurisdiction, the latter does not

Consequently, the Rules of 2022 attempted to create substantive obligations and disabilities for ordinary traders that were never contemplated by the parent Act

Subordinate legislation cannot travel beyond the object for which the parent statute was framed

The Court declared that the State cannot compel traders dealing in molasses for non-intoxicant purposes to obtain excise licenses or pay excise duties, as molasses is not an "excisable article" under the Act

All writ petitions were allowed, and the petitioners were granted consequential relief, including the setting aside of demands or coercive measures initiated under the impugned Rules

No order as to costs was made