A Full Bench of the Bombay High Court (Sarvodaya Printing Press v. State of Maharashtra) answered in the negative the following question referred to it under the provisions of the Bombay Sales Tax Act, 1959 : "Whether, on the facts and circumstances of the case, the Tribunal was justified in law in holding that the supply of printed material to Madhya Pradesh Electricity Board by the applicant was a sale and not a works contract " 2. The judgment of the Maharashtra Sales Tax Tribunal is not before us but we find the facts found stated in its order on the reference application. They are that the respondent ran a printing press at Nagpur wherein it carried on printing work for its customers. The respondent entered into an agreement with the Madhya Pradesh Electricity Board for the supply of "revenue money receipt books" at the rate of Rs. 8.88 per receipt book. The judgment of the High Court (Sarvodaya Printing Press v. State of Maharashtra) shows that only job work was done in the respondents printing press and that the charge for the supply of the receipt books was of a composite nature. The judgment states that the paper and ink used were the property of the respondent before printing but thereafter they became the property of the Board; while the property in these goods passed to the Board, this was, in the very nature of things, only incidental or ancillary to the contract of printing. The High Court laid stress on this Courts judgment in State of Tamil Nadu v. Anandam Viswanathan where the printing and supply of question papers to a university was involved. This Court held that though there was sale of paper and ink, it was merely incidental. It was not a case of sale but a works contract having regard to the nature of the job to be done. Following this judgment the High Court held that there was no sale. 3. Having regard to the fact as found, we do not see any error in the conclusion of the High Court. Accordingly, we dismiss the appeal with no order as to costs.Appeal dismissed.