STATE OF PUNJAB AND ORS. versus M/S CHHABRA RICE MILLS AND ORS

Citation: [2005] SUPP. 5 S.C.R. 314 · Decided: 17-11-2005 · Supreme Court of India · Bench: ARIJIT PASAYAT · Disposal: Dismissed
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Judgment (excerpt)

·A 
STATE OF PUNJAB AND ORS. 
v. 
MIS CHHABRA RICE MILLS AND ORS .. 
NOVEMBER 17, 2005 
B 
(ARIJIT PASAYAT AND TARUN CHATTERJEE, JJ.] 
Punjab General Sales Tax Act, 1948: 
Section 2(i)-Purchase Tax-If can be charged on market fee-Market 
C fee-Paid to Market Committee-Held, cannot be treated as part of sale 
consideration-There was no liability to pay purchase tax on the element of 
market fee-Marketing Regulations framed under Punjab Agricultural Produce 
Markets Act, 1961-Agricultural Produce Markets. 
Anand Swarup Mahesh Kumar v. CST, (1980) 4 SCC 451 and State of 
D Punjab and Ors. v. Guranditta Mal Shauti Prakash and Ors .. (2004] 5 SCC 
E 
F 
791, relied on. 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 14817 of 
1996. 
From the Judgment and Order dated 8.9.1994 of the Punjab and Haryana 
High Court in C. W.P. No. 8806 of 1993. 
Arun K. Sinha, Rakesh Singh and Mukesh K. Sinha for the Appellants. 
K.K. Gupta (N.P.) and Ms. Jaspreet Gogia (N.P.) for the Respondents. 
The Judgment of the Court was delivered by 
ARIJIT PASAY AT, J. The only question raised for consideration in 
this appeal is whether purchase tax can be charged on the element of market 
fee on the basis that the same does not form part of the turnover. Writ 
G Petition filed by the respondent was allowed by the High Court and this 
appeal has been filed by special leave. 
H 
Under the Punjab General Sales Tax Act, 1948 (in short the "Act") 
"turnover" is defined in Section 2(i) to include: 
314 
-· 
ST t\T~ OF PUNJAB v. CHHABRA RICE MILLS [PASAYAT, J.] 
315 
t. 
• ~ 
'''\ 
"the aggregate of the amounts of sales and purchases and parts of sale!> A 
and purchases actually made by any dealer during the given period, less any 
sum allowed as cash discount and trade discount according to ordinary trade 
practice, but including any sum charged for anything don by the dealer in 
respect of the goods at the time of, or before, delivery thereof'. 
Interpreting this provision with reference to the Marketing Regulations; B 
under Punjab Agricultural Produce Markets Act, 1961 (in short "Market~ 
Act") the High Court noticed that the incidence of tax in the present cases is 
when the turnover exceeds the taxable quantum, the buyer has to pay market 
fee as the writ petitioner are licensees within the market area; that sucq 
market fee is not paid by them to the sellers; that, therefore, such amount of C 
the market fee cannot be part of the sale consideration; that the writ petitioners 
were not required to show in their turnover the amount of the market fee ~ 
part of the purchase price of such of the agricultliral produce purchased by· 
them locally; that such market fee is not to form part of the turnover for 
assessment or payment of purchase tax. 
D 
This Court in Anand Swarup Mahesh Kumar v. CST. [1980] 4 SCC 451, 
had occasion to consider whether additional tax on certain dealers levied on 
turnover of purchases mentioned in Section 3-D(l) of the U.P. Krishi Utpadan 
Mandi Adhiniyam, 1964 (in short "U .P. Act") collected from purchases by, 
commission agent can be included in the turnover of purchases. This Court 
explained that there are four circumstances in which turnover could be include· E 
and they are :(i) if the produce is sold through a commission agent, the , 
commission agent may realise the market fee from the purchaser and shall be 
liable to pay the same to the Committee; (ii) if the produce is purchased ' 
directly by a trader from a producer the trader shall be liable to pay the , 
market fee to the Committee; (iii) if the produce is purchased by a trader p 
from another trader, the trader selling the produce may realise it from the 
purchaser and.shall be liable to pay the market fee to the Committee, and (iv) · 
in any other case of sale of such produce, the purchaser shall be liable to pay 
the market fee to the Committee. 
Under what circumstances, the market fee is to be paid needs to be G 
considered and once it is held that the buyer has an obligation to pay the ' 
market fee and it is the duty of the seller to deposit the market fee on behalf , 
of the buyer and, therefore, to realise it from the buyer, it is not the legal 
obligation of the seller to pay market fee on such a transaction and thus the 
amount of market fee cannot be treated as part of the sale consideration. , H 
316 
SUPREME COURT REPORTS [2095] SI.WP. 5 S.C.R. 
A Similar is the position in the present case as per law prevailing. 
The above position was examine
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