Report No. 61
Parliament's Intent
3.65. Sale after import intended to be excluded by Parliament.-
No doubt, even under Khosla's case every sale after import is not exempt. But even the situation where the import is an integral part of the sale (as in Khosla's case) was, in our view, intended to be excluded from the scope of section 5 according to what we presume to be the intention of Parliament.
Conclusion
3.66. Modification whether needed-discussion confined to legal aspects.-It is in the light of this background that we have to examine whether the position resulting from Khosla's case should be modified. We shall confine ourselves to the legal aspects of the matter.
3.67. In our opinion, When Parliament, in enacting section 5, used the word 'occasion', it presumably intended to adopt the narrow interpretation placed upon the word by Patanjali Sastri, C.J., who spoke for the majority of the Court in the second Travancore case. We are, therefore, inclined to recommend that the broad interpretation placed on that word in Khosla's case needs to be legislatively restricted.
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