ESSAR STEEL INDIA LTD. Vs STATE OF GUJARAT
Bench: A.K. SIKRI,ASHOK BHUSHAN
Case number: C.A. No.-004842-004842 / 2017
Diary number: 37516 / 2016
Advocates: E. C. AGRAWALA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4842 OF 2017 (ARISING OUT OF SLP(CIVIL) NO.34384 OF 2016)
ESSAR STEEL INDIA LTD. AND ANR. … APPELLANT(S)
VERSUS
STATE OF GUJARAT AND ANR. … RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN,J.
1. This appeal has been filed against the Division
Bench judgment of Gujarat High Court dated
07.09.2016 dismissing Letters Patent Appeal of the
appellants affirming the judgment of Learned Single
Judge dated 25.02.2010. Special Civil Application
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was filed by appellant challenging the order dated
24.09.2099 passed by the State Government as well as
the demand notice dated 06.10.2009. Learned Single
Judge dismissed the Writ Petition.
2. Brief facts of the case which are necessary to be
noticed for deciding this appeal are:
The appellant no.1 is duly incorporated
company under the provisions of Companies Act, 1956
engaged in business of manufacturing and selling
steel products. The appellant no.2 is also a duly
incorporated company under the provisions of
Companies Act, 1956, which is a generating company
selling/supplying electrical energy. The appellant
no.1 company set up its gas based steel plant at
Hazira, in the year 1990 or thereabout for
production of HBI. It also set up a 20 MW Open Cycle
Power Plant for captive consumption of power for its
HBI plant. On the application made by the appellant
no. 1 Company, the State Government granted
exemption from payment of electricity duty for a
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period of 10 years commencing from 21.07.1990 with
respect to the said Open Cycle Power Plant.
Subsequently, the appellant no.1 Company converted
the said Open Cycle Power Plant of 20 MW into 30 MW
Combined Cycle Mode Power Plant by adding steam
turbine. Consequent upon such conversion, the
appellant no.1 company was granted by the State
Government exemption from payment of electricity
duty for a period of 15 years commencing from
21.07.1990. In the year 1991, the appellant no.1
company also desired to put up a composite plant
after making substantial investment for production
of both HBI and HRC. Therefore, in or about the year
199192, the appellant no.1 company thought of
setting up another Captive Power Plant of 300 MW of
capacity in Combined Cycle Mode at Hazira for
meeting its requirement of more power. The appellant
thought of doing so, in view of the benefits
available to the Captive Power Plant at the relevant
time. The Government of Gujarat and the Gujarat
Electricity Board granted in principle approval to
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the appellant no.1 company for setting up the said
Captive Power Plant of 300 MW. There was, however, a
change in the Power Policy of Government of India,
in the year 199192, which allowed the participation
of private sector in power generation. Government of
Gujarat also, with a view to give effect to that
policy, issued a Notification dated 27.02.1992 under
Section 3 of the Bombay Electricity Duty Act,
1958(hereinafter referred to as 1958 Act). The
appellant no.1 Company, therefore, abandoned its
plan to set up the said Captive Power Plant of 300
MW in Combined Cycle Mode and in place and instead
thereof, promoted and incorporated a separate
generating company under the name and style of
“ESSAR Power Limited”, the appellant no.2 is a
Special Purpose Vehicle promoted by the appellant
no.1 company for supply of power to the appellant
no.1 company as well as to the Gujarat Electricity
Board.
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3. The Government of Gujarat issued an Order
dated 16.06.1995 agreeing in principle to the demand
of appellant no.2 to set up 510 MW generating
station at Hazira. The appellant no.2 started
production of electricity w.e.f. 08.08.1995. The
appellant no.1 held equity shares of 42% of
appellant no.2 company. Out of 515 MW, 300 MW
capacity has been allocated to GEB (Gujarat
Electricity Board) which constitute 58% of the
installed capacity, remaining capacity of 215 MW
which constitute 42% to the ESSAR Group of company
as per the stipulation contained in the Power
Purchase Agreement dated 30.05.1996.
4. The appellant no.1 had filed an application
dated 15.03.2001 seeking exemption from payment of
electricity duty under the notification dated
27.02.1992 issued under Section 3(3) of the Bombay
Electricity Act, 1958 (hereinafter referred to as
Act 1958). Another application dated 12.04.2001 was
sent by appellant no.1 to the Commissioner of
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Electricity seeking exemption from electricity duty
for a period of 15 years under Section 3(2)(vii)(a)
(i) of 1958 Act. The State of Gujarat Vide Order
dated 23.12.2002 rejected the request for exemption
under Section 3(2). The Order dated 23.12.2002 was
challenged in the High Court Wherein High Court vide
Order dated 17.03.2003 left open to the Government
to take a fresh decision. The State Government again
by Order dated 23.01.2006 rejected the application
of appellant no.1 for grant of exemption for payment
of electricity duty for 215 MW power generation
equivalent to 42% of the total generation. The Writ
Petition was again filed challenging the Order dated
23.01.2006 in which High Court set aside the Order
dated 23.01.2006 and directed the Government to pass
a fresh Order. The State Government passed the
detailed Order dated 24.12.2009 rejecting the claim
of appellant no.1 for exemption of payment of
electricity duty both under Section 3(2)(vii)(a)(i)
as well as under notification dated 27.02.1992.
After decision dated 24.09.2009 recovery notice
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dated 06.10.2009 was issued for payment of
electricity duty amounting to Rs.562/ Crores
together with interest totaling Rs.1038.27/ Crores
for the period of April 2000 to August 2009. The
Order of State Government dated 24.09.2009 was
challenged by the appellants before the High Court
by means of Special Civil application no. 10946 of
2009. Learned Single Judge dismissed the Writ
Petition vide its judgment dated 25.02.2010
aggrieved against which Letters Patent Appeal was
filed by the appellants. In Letters Patent Appeal,
an interim order was granted on conditions:
i) The appellant shall pay a sum of Rs.50
Crores against the outstanding dues of
electricity by 30.04.2010 in two
installments of Rs.20 Crores each.
ii) The appellant no.1 shall further pay from
01.05.2010 a sum of Rs.15 Crores every
month against the outstanding dues of
electricity.
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5. The Letters Patent Appeal ultimately came to
be dismissed by Division Bench on 07.09.2016 against
which judgment the present appeal has been filed.
6. We have heard Shri Mihir Joshi, Senior
Advocate for the appellants and Shri C.A.Sundram,
Senior Advocate appearing for the respondents.
7. Learned Counsel for the appellants contends that
the issue is squarely covered in its favour by a
decision of this Court in A.P. Gas Power
Corporation Ltd. Versus AP State Regulatory
Commission and another, (2004) 10 SCC 511, wherein
it was held, inter alia, that the electricity
generated by a Special Purpose Vehicle and consumed
by the participating member to the extent of its
equity contribution would amount to captive
consumption of electricity. The High Court in the
impugned judgment, however, distinguished the
aforesaid judgment of this Court on the ground that
in that case the parties were governed by a
Memorandum of Understanding (“MoU”) which was not
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there in the present case and secondly, on the
ground that ESIL was purchasing 215 MW of power from
EPL.
8. It is further submitted that rejection of the
application on the ground that same was not made in
the prescribed form under Rule 11 of Bombay
Electricity Duty Rules, 1968 is erroneous and had
the rejection being only on the ground of nonfiling
the application at the first stage same could have
been done since the State had power to condone the
delay. Alternatively, the appellant was entitled for
exemption under notification dated 27.02.1992 by
reason of the fact that ESIL was jointly generating
electricity with EPL and had also purchased the
generating sets by making payments of the purchase
price to the vendors during the period prescribed.
It is further contended that in the similar
circumstances the Government of Gujarat had extended
the benefit of exemption from payment of electricity
duty to GIPCL and therefore, ESIL who is similarly
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situated cannot be deprived of benefits of
exemption.
9. Learned Counsel appearing for the State
refuting aforesaid submission contends that
Government as well as High Court has rightly
rejected the claim of exemption of duty. The
appellant neither fulfills the statutory
requirements under Section 3(2) nor fulfill the
conditions of the notification dated 27.02.1992.
ESSAR Power and ESSAR Steel are separate and
independent legal entities. ESSAR Steel is not
generating energy. ESSAR Steel is not generating
either singly or jointly with either GEB or its
successor entity, Gujarat Urja Vikas Nigam Limited
or even with ESSAR Power. ESSAR Power is not
generating energy for its own use. ESSAR Power
Limited has established 515 MW power station, out of
which 300 MW capacity has been allocated to Gujarat
Electricity Board (GEB). Thus 58% of the installed
capacity is allocated to GEB and in relation to such
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capacity; ESSAR Power Limited generates and sells
electricity as a generating station and not as a
captive Power Plant of GEB. The remaining capacity
of 215 MW, which constitutes 42%, is for ESSAR Group
of Companies, as per the stipulation contained in
the Power Purchase Agreement dated 30.05.1996
entered into between ESSAR Power and GEB as well as
the Power Purchase Agreement dated 29.06.1996
entered into between ESSAR Power and ESSAR Steel.
The clauses in each of these agreements is clearly
inconsistent with ESSAR Power being treated as
captive generation and use within the scope of
Section 3(2)(vii) of the 1958 Act. The appellant has
rightly been denied the benefit of exemption as
claimed under the notification dated 27.02.1992. The
condition of the notification dated 27.02.1992
specifically states that the generating set or sets
shall have to be purchased or installed or
commissioned during the period beginning from
01.01.1991 and ending on 31.12.1992. This does not
cover order placed for the purchase of generating
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set. Since ESSAR Steel has merely placed the order
for generating set but neither purchased nor
installed or generated within the period specified
in the aforesaid notification, it is not fulfilling
this condition and hence not entitled for benefits
of the said notification. In case of purchase,
property in goods is transferred to the owner, here,
in given case, property in goods cannot be
considered as transferred when same is simply
ordered.
10. Learned Counsel for the parties have placed
reliance on various judgments of this Court in
support of their respective submission which shall
be referred to while considering the submissions in
detail.
11. We have considered the submissions of Learned
Counsel for the parties and perused the records.
12. From the facts which have come on the record
it is clear that appellant no.1 had claimed
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exemption from duty under the provisions of Section
3(2)(vii) as well as under the notification issued
under Section 3(3) of 1958 Act for different period
which exemption was earlier granted. Details of
benefit of exemption availed by appellant no.1 has
been extracted by Division Bench of High Court in
Para 5.4 of the judgment. It is useful to extract
the table quoted in the judgment which is quoted
below to the following effect:
Sr. No.
Date of Application seeking exemption from Duty
Prescribed Form No. for making application
Applicable provision for
exemption under GED Act, 1958
Source of electricity supply
Date of Issue of Certificate of Exemption
Exemption period
(1) (2) (3) (4) (5) (6) (7)
1. 21.7.1990 Form ‘E’ Sec. 3(2) (vii) (a) (ii)
20 MW + 1380 KVA + 590 KVA + 1500 KVA of Self-generating sets of ESSAR Steel
1.9.1995 21.7.1990 to
29.9.1999
2. 30.7.1990 Form 'F' Sec. 3(2) (vii) (b)
GEB connection No HT 159
28.1.1992 19.12.1991 to
26.3.1995
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3. May, 1995 Form 'F' Notification dt. 30.6.1993 issued
under Sec. 3(3)
GEB connection No HT 0159/ HT 10029 + 215 MW from ESSAR Power (exclusively for HRC Project)
6.9.1995 31.3.1995 to
30.3.2000
4. 30.1.1996 Form E Sec. 3(2) (vii) (a) (i)
20 MW (existing) + 11 MW i.e. Co- generation plant
26.11.1998 15.12.1995 to
29.9.2004
13. In the present case, no application in the
prescribed form as per Rule 11 of the Rules was
filed by the appellant no.1 and for the first time
the appellant had come up with an application dated
15.03.2001 seeking an exemption under notification
dated 27.02.1992 and subsequently on 12.04.2001 has
again claimed exemption under Section 3(2)(vii)(a)
(i) of 1958 Act. The exemption from payment of duty
as claimed by the appellant is in two parts.
Firstly, under Section 3(2)(vii)(a)(i) of 1958 Act
and secondly, under the notification dated
27.02.1992. We proceed to examine both the claim
separately.
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Claim under Section 3(2)(vii)(a)(i)
14. Section 3 of 1958 Act deals with “duty on
units of energy consumed”. SubSection 2 enumerates
various circumstances under which duty shall not be
leviable on the units of energy consumed. Section
3(2)(vii)(a)(i) and 3(3) is quoted below:
“3. Duty on units of energy consumed... ... ...
(2) Electricity duty shall not be leviable on the units of energy consumed.........
(vii) for motive power and lighting in respect of premises used by an industrial undertaking for industrial purpose, until the expiry of the following period, that is to say (a) In the case of an industrial
undertaking which generates energy either singly or jointly with any other industrial undertaking for its own use or as the case may be, for the use of industrial undertakings which are jointly generating the energy. (i) Fifteen years from
the date of commencement of the
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Bombay Electricity Duty (Gujarat Amendment) Act, 1983(hereinafter in this subsection and subsections (2A) and (2AA) referred to as “the commencement date”) or the date of starting the generation of such energy whichever is later in such generation of energy is by back pressure turbine or if such generation of energy is obtained by cogeneration.
(3) The State Government may, by notification in the Official Gazette, and subject to such terms and conditions as may be specified therein, reduce the rate of duty or remit the duty in respect of
......”
15. The keywords in the statutory scheme are
“generates energy either singly or jointly with any
other industrial undertaking for its own use or as
the case may be, for the use of industrial
undertaking which are jointly generating the
energy.” We have to look into the facts of the
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present case to find out as to whether the statutory
conditions enumerated above are satisfied in the
facts of the present case or not. The appellant no.1
is a separate registered company which holds 42%
equity shares of the appellant no.2. The appellant
no.2 has been constituted as a Special Purpose
Vehicle for generating electricity. The appellant
no.2 is a generating company within the meaning of
Section 2(4A) of Electricity (Supply) Act, 1948. The
submission which has been pressed by the counsel for
the appellant is that both the appellant no.1 and
appellant no.2 are generating energy jointly for the
use of industrial undertaking which are jointly
generating the energy.
16. As noted above, there is a Power Purchase
Agreement dated 30.05.1996 and 01.06.1996 which
contains various conditions for sale of electricity
by appellant no.2. The State Government in its order
dated 24.09.2009 has extracted the recitals in Power
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Purchase agreement dated 01.06.1996 which are to the
following effect:
“...WHEREAS the Company is a Generating Company as defined under clause 4(A) of Section 2 of the Electricity (Supply) Act, 1948
AND WHEREAS the Company has substantially implemented a 515 MW combined Cycle Generating Station at Hazira Dist. Surat, Gujarat of which it has already commissioned 3 x 110 MW Gas Turbine Generating Set an aggregate generating Capacity of 330 MW.
AND WHEREAS the Company is setting up the said Generating Station and has been permitted as a special case to supply power to its sister concerns viz. ESSAR Steel Ltd. and ESSAR Oil Ltd, hereinafter jointly and severally referred to as ‘ESSAR Group Companies’.
AND WHEREAS ESTL which is engaged in the manufacture of Steel products at Hazira, intends to purchase electrical output generated by the Generating Station equivalent to 138 MW capacity in the Open Cycle mode and 215 MW capacity in Combined Cycle mode operation (hereinafter collectively or severally referred to as the ‘Allocated Capacity’) on the terms and conditions set forth in this Agreement.
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16. Article 3 of the PPA dated 01.06.1996 between ESSAR Power Limited and ESSAR Steel Limited reads as under:
3.1 ALLOCATION OF CAPACITY The allocation of capacity shall
be as under: (a) During Open Cycle mode operation
prior to commissioning of the Combined Cycle mode operation the Company shall allocate: 138 MW to the ESTL; and 192 MW to GEB
(b) During Combined Cycle mode 215 MW to the ESTL; and 300 MW to GEB
.......... ..................”
17. Even assuming appellant no.1 and appellant
no.2 are jointly generating the energy for the use
of industrial undertaking which are jointly
generating the energy, the Gujarat Electricity Board
to whom 300 MW has been allocated cannot be held to
be industrial undertaking which is jointly
generating the energy with appellant. The Statutory
scheme for grant of exemption has to be strictly
construed. The appellant no.2 is not jointly
generating energy with Gujarat Electricity Board and
it is selling the energy to the extent of 300 MW to
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Gujarat Electricity Board. The conditions of the
statutory provisions of Section 3(2)(vii)(a) are not
fulfilled. The High Court has further held that both
ESL and EPL being distinct separate legal entities
merely because ESL might have 42% shares holding in
EPL, it cannot be said that ESL is generating
electricity jointly with EPL and EPL is generating
electricity jointly with ESL for use of electricity
by ESL.
18. The statutory conditions for grant of
exemption as contained in Section 3(2)(vii)(a) can
neither be tinkered with nor diluted. Learned
Counsel for the appellant contends that the State
Government had granted permission to the ESSAR Power
Plant to set up a generating station as a special
case and to supply power generated by it to its
sister concerned i.e. ESSAR Steel and ESSAR Oil as a
special case. The letter of the State Government
dated 05.06.1995 further stated that if there is any
excess power generated by EPL, the same may be
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purchased by the Board at the price decided by the
Board. It is useful to extract the letter of
permission dated 05.06.1995 issued by the State
Government which was to the following effect:
"The Govt. has considered all the aspect on the above matter and after careful consideration, has decided to agree in principle to the demand of ESSAR Power Limited to set up a generating station as a special case, and to supply power generated by it to its sister concern, i.e. ESSAR Gujarat, ESSAR Steels and ESSAR Oil again as a special case only subject to fulfillment of requirements of legal provisions as laid down under Section 15A and 18A of the Electricity Supply Act and with the express condition that the power generated through this subject shall never as sold outside the State or to any other person except as mentioned above. Moreover, in case, the power generated by EPL is to be wheeled, GEB shall decide the wheeling rate according to the sound commercial principles. In addition to this, if there is any excess power generated by EPL, the each may be purchased by the Board, at a price decided by the Board subject to the norms laid down by GoI from to time.
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It is, therefore, requested that GEB may take further necessary action in the matter.”
19. We have noticed above that Power Purchase
Agreement allocated the energy to the Gujarat
Electricity Board to the extent of 58% and 42% power
supply was to be given to sisters concern i.e. ESSAR
Gujarat, ESSAR Steel and ESSAR Oil as a special
case. It is well settled that taxing statute are to
be strictly construed specifically the exemption
notification. It has been held that the statutory
provisions providing for exemption has to be
interpreted in the light of words employed in it and
there cannot be any addition or substraction from
the statutory provision. This Court in Commissioner
of Central Excise, SuratI versus Favourite
Industries, 2012 (7) SCC 153, while considering
exemption notification issued under Central Excise
Tariff Act, 1985 laid down following in paragraph 35
to 40:
"35. The notification requires to be interpreted in the light of the
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words employed by it and not on any other basis. There cannot be any addition or subtraction from the notification for the reason the exemption notification requires to be strictly construed by the courts. The wordings of the exemption notification have to be given its natural meaning, when the wordings are simple, clear and unambiguous.
36. In Commr. of Customs v. Rupa & Co. Ltd., this Court has observed that the exemption notification has to be given strict interpretation by giving effect to the clear and unambiguous wordings used in the notification. This Court has held thus: (SCC pp. 41314, para 7)
“7. … However, if the interpretation given by the Board and the Ministry is clearly erroneous then this Court cannot endorse that view. An exemption notification has to be construed strictly but that does not mean that the object and purpose of the notification is to be lost sight of and the wording used therein ignored. Where the wording of the notification is clear and unambiguous, it has to be given effect to. Exemption cannot be denied by giving a construction not justified by the wording of the notification.”
(emphasis supplied)
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37. In CCE v. Rukmani Pakkwell Traders, this Court has also held: (SCC p. 804, para 5)
“5. … It is settled law that exemption notifications have to be strictly construed. They must be interpreted on their own wording. Wordings of some other notification are of no benefit in construing a particular notification.”
(emphasis supplied)
38. In Kohinoor Elastics (P) Ltd. v. CCE this Court has held: (SCC p. 533, para 7) “7. … When the wordings of the notifications are clear and unambiguous they must be given effect to. By a strained reasoning benefit cannot be given when it is clearly not available.”
(emphasis supplied)
39. In Compack (P) Ltd. v. CCE, this Court has observed thus: (SCC p. 306, para 20) “20. Bhalla Enterprises laid down a proposition that notification has to be construed on the basis of the language used. Rukmani Pakkwell
Traders16 is an authority for the same proposition as also that the wordings of some other notification are of no benefit in construing a particular notification. The notification does not state that exemption cannot be granted in a case where all the inputs for manufacture
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of containers would be base paper or paperboard. In manufacture of the containers some other inputs are likely to be used for which MODVAT credit facility has been availed of. Such a construction, as has been suggested by the learned counsel for the respondents, would amount to addition of the words ‘only out of’ or ‘purely out of’ the base paper and cannot be countenanced. The notification has to be construed in terms of the language used therein. It is well settled that unless literal meaning given to a document leads to anomaly or absurdity, the golden rule of literal interpretation shall be adhered to.”
(emphasis supplied)
40. In CCE v. Mahaan Dairies, this Court has held: (SCC p. 800, para 8) “8. It is settled law that in order to claim benefit of a notification, a party must strictly comply with the terms of the notification. If on wording of the notification the benefit is not available then by stretching the words of the notification or by adding words to the notification benefit cannot be conferred. The Tribunal has based its decision on a decision delivered by it in Rukmani Pakkwell Traders v. CCE. We have already overruled the decision in that case. In this case also we hold that the decision of the Tribunal is unsustainable. It is accordingly set aside.”
(emphasis supplied)”
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20. The statutory provisions of Section 3(2)vii(a)
thus have to be strictly construed and in event the
condition of generating energy jointly with any
other industrial undertaking is not fulfilled, the
claim has to be rejected.
21. Learned Counsel for the appellant submits
appellant is claiming exemption from excise duty
only to the extent of its shareholdings i.e. 42%.
The object for grant of exemption to the industrial
undertaking which generates energy either singly or
jointly is for the use of industrial undertaking
which are jointly generating the energy. When in
the present case, 58% of the energy generated has
been allocated to Gujarat Electricity Board with
whom appellant No. 2 is not jointly generating the
energy, the Statutory provisions has to be strictly
construed and when energy being generated is used by
industrial undertaking which is not jointly
generating the energy the claim is not covered under
Section 3(2)(vii)(a).
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22. Learned Counsel for the appellant has also
referred to the judgment of this Court in State of
U.P. and Ors. versus Renusagar Power Company &
Ors., 1988(4) SCC 59. In the above case, M/s
Renusagar Company had obtained a sanction to engage
in the business of supply of electricity to M/s
Hindustan Aluminium Corporation Ltd. In the above
case, this Court took the view that corporate Veil
should be lifted and Hindalco and Renusagar may be
treated as one concern and the Renusagar Powers
Plant must be treated as the owned source of
generation of Hindalco. Following was held in
paragraph 67:
"67. In the aforesaid view of the matter we are of the opinion that the corporate veil should be lifted and Hindalco and Renusagar be treated as one concern and Renusagar’s power plant must be treated as the own source of generation of Hindalco and should be liable to duty on that basis. In the premises the consumption of such energy by Hindalco will fall under Section 3(1)(c) of the Act. The learned Additional AdvocateGeneral for the State relied on several
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decisions, some of which have been noted.”
23. In the present case, there is no dispute to
the fact that appellant No.2 was created as a
Special Purpose Vehicle by appellant No.1 itself.
Had appellant No.2 would have been supplying energy
to appellant No.1 only, the claim deserved
consideration. But present is a case where the
appellant no.2 is supplying energy to industrial
undertakings with whom it is not jointly generating
the energy. Judgment of this Court in State of U.P.
and Renusagar Company, thus, has no application in
the facts of present case.
24. Learned Counsel for the appellant has placed
reliance on judgment of this Court in A.P. Gas
Power Corporation Ltd. Versus A.P. State Regulatory
Commission & Another, 2004 (10) SCC 511. In the
above case, the State Government of Andhra Pradesh
and Andhra Pradesh Electricity Board had mooted the
idea of setting up of 3 X 33 MW gasbased Combined
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Cycle Power Station for establishing a generating
station. It was decided to invite private
participation in the venture. A Memorandum of
Understanding dated 17.10.1988 and on 19.04.1997 was
entered according to which Andhra Pradesh State
Electricity Board had to have 26% shares in the new
company to come up as A.P.GPCL and rest of the
participating industries were to have different
percentage of shares and the power so generated by
company was to share proportionately among the
shareholding participating companies and their
sister concerns. The question which fell for
consideration before this Court was as to whether
A.P.GPCL was required to take a license under the
law for utilization/sale and supply of power
generated by the participating industries, their
sister concerns and the companies to whom shares of
APGPCL were transferred by the participating
industries.
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25. This Court after noticing the contents of
various clauses of Memorandum of Understanding and
the provisions of Indian Electricity Act, 1910 and
Andhra Pradesh Electricity Reform Act, 1998, laid
down following in paragraph 36 and 37:
“36. From the perusal of para 4 of the Memorandum of Understanding it is clear that a participating industry has been given a right to transfer its share of energy and power to its sister concern. The term “sister concern” has been explained as “a concern under the same group.” There is no further clarification or clue as to which are those concerns which may be considered under the same group. The expression “sister concern” used in para 4 of the Memorandum of Understanding certainly does not mean a concern which is owned or is a subsidiary of the participating industry. It would be a concern or unit different from the participating industry and not a part of it. Maybe,that the same group may manage two different independent units carrying on the same nature of activities. They may be addressed as sister concerns but would definitely have separate entity and identity of their own. Consumption of power, generated by a generating company, by a concern which may be under the same group as any of the participating
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industry cannot be said to be consumption or use of the power by the participating industry itself. In absence of the element of selfconsumption by the generating company, it would not fall in the category of “captive consumption”. It would surely be a supply to a nonparticipating industry and in that event it would be necessary to have a licence under the relevant provisions of law. If there is such a legal requirement, merely an agreement amongst certain parties would not exclude the application of law. Provisions of law regulating the situation would prevail over any kind of agreement amongst some individuals as a group or otherwise. We are, therefore, of the view that such a clause in the Memorandum of Understanding would not do away with the requirement of having a licence for supply of electricity generated by A.P.GPCL to such concerns which may be under the same group as the participating industries but not the participating industries themselves.
37. To support the view taken by us, a decision of this Court referred to by the respondents may be cited as in State of U.P. Vs. Renusagar Power Co. This case, however, was decided in a slightly different fact situation. M/s Hindustan Aluminium Corporation Ltd. was established in 1959 on assurance of providing cheap
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electricity to it. In the year 1964, however, M/s Renusagar Power Co. Ltd. was established as a wholly owned and subsidiary of M/s Hindustan Aluminium Corporation Ltd. It was generating electricity, but incorporated separately and had its own separate Memorandum of Understanding and Articles of Association. To raise the revenue for the State, the U.P. Electricity (Duty) Act, 1952 was enforced to levy a duty on the consumption of electricity. Several amendments were, however, incorporated from time to time and ultimately a provision was inserted providing that there would be levied and paid to the State Government a duty called electricity duty on the energy sold to a consumer by a licensee/Board/the Central Government. The duty on consumption of electricity was leviable even though it may be from his own source of generation. Renusagar Power Co. Ltd. had also obtained a licence under Section 28 of the Act of 1910. In such circumstances, it was held that even though Renusagar Power Co. Ltd. was a subsidiary company owned by M/s Hindustan Aluminium Co. Ltd., yet it would amount to supply of electricity by a licensee to a consumer in view of the provisions of the U.P. Act of 1952 which levied duty on consumption of electricity. The situation in the case in hand is similar only to the extent that the participating industries and the
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sister concerns are different entities and separately incorporated. Distinction may be there in view of the statutory provisions intervening under the U.P. Act of 1952 but that is not material for this case.”
26. Ultimately, the appeal was partly allowed and
judgment of the High Court was modified vide
paragraph 57 of the judgment which is to the
following effect:
“57. We, therefore, hold that no licence is necessary for utilization of energy generated by A.P.GPCL and utilized by the participating industries and the concerns holding shares of A.P.GPCL transferred to them by the participating industries to the extent of value of the shares so transferred. It would, however, be necessary to have a licence for supply of energy to the sister concerns. In the result, the appeals are partly allowed and the judgment and order passed by the High Court stands modified in the manner indicated above. Parties to bear their own costs.”
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27. The judgment of Andhra Pradesh Gas Power
Corporation Limited is clearly distinguishable and
does not help the appellant in present case. In the
aforesaid case the energy was utilized by the
participating industries and the concerned holding
shares of A.P.GPCL but supply of energy to the
sister concerned was required to have license.
Present is a case where Gujarat Electricity Board
who has been allocated 300 MW is not a participating
industry nor appellant no.2 is jointly generating
the energy with Gujarat Electricity Board, even if
it is held that the appellant no.1 to the extent it
holds 42% equity shares of appellant no.2 is jointly
generating the energy. The Gujarat Electricity Board
which has been allocated 58% of electricity
generated can not be said as the industrial
undertaking jointly generating the energy.
28. The judgment of this Court in Gujarat Urja
Vikas Nigam Ltd. Versus ESSAR Power Limited,
2016(9) SCC 103, has also been referred to. The
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35
above case was a case where parties to the present
appeal were at issue and appeal was filed by Gujarat
Urja Vikas Nigam, successor of Gujarat Electricity
Board under Section 125 of the Electricity Act
against the Order of Appellate Tribunal of
electricity. The appellant had filed the petition
before the Gujarat Electricity Regulatory Commission
for adjudication of the dispute arising out of Power
Purchase agreement. The appellant had sought
compensation for wrongful allocation of electricity
by EPL to the sister concerned i.e. ESSAR Steel
Limited in preference to the appellant. The
Commission had occasion to examine various clauses
of Power Purchase Agreement dated 30.05.1996 between
the parties. This Court rejected the contention of
the EPL that it could sell power to ESL beyond its
allocated capacity. In the paragraph 22 of the
judgment following was held:
“22. The agreement clearly contemplates the proportion of allocation of a capacity. EPL has to fuel and operate the generating
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station to meet the requirement of electric output that can be generated corresponding to the allocated capacity. The appellant has to pay annual fixed cost as determined in terms of Clause 7.1.1 of Schedule VII of the agreement. The Commission is thus, right in observing that once the entire capacity has been allocated in two parts in a particular proportion, the contention of EPL that it could sell power to ESL beyond the allocated capacity could not be accepted. EPL was under obligation as per Schedule VI to declare weekly schedule of the capacity available and the dispatch instructions were to be issued on the basis of the said declaration. It could not thus be said that EPL had no obligation to declare the capacity and the obligation of GUVNL to issue dispatch instructions was not dependent on declaration of the available capacity by EPL. Contrary view of the Tribunal is clearly erroneous. In para 45 and 46 and elsewhere in its judgment, the Tribunal erred in holding that there was no obligation to declare available capacity on proportionate basis. The finding of the Commission in paras 9.5 to 9.12 of its order quoted above is the correct interpretation of the agreement. We hold accordingly.”
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29. In the above case the question of exemption in
excise duty within meaning of Section 3(2) of 1958
Act had not arisen nor the question was considered
whether EPL can be held to be generating energy
jointly with appellant no.1 and Gujarat Electricity
Board. For the issues which have arisen in the
present case, the above judgment does not render any
help.
30. Learned Counsel for the appellant has
submitted that the High Court had rejected the claim
of payment only on the ground that there is no such
Memorandum of Understanding between EPL and ECL as
was found in A.P. Gas Power Limited (Supra). The
High Court although has noted the fact that in the
present case there is no such Memorandum of
Understanding between EPL and ECL but the judgment
of the High Court is not based only on the above
premise rather High Court has clearly found that
conditions stipulating under Section 3(2)(vii)(a)(i)
of 1958 Act are not satisfied, hence, appellant no.1
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is not entitled for exemption. High Court has
elaborately considered all the submission raised by
the appellant and rightly came to the conclusion
that conditions as enumerated in Section 3(2)(vii)
(a) are not fulfilled. We do not find any error in
the aforesaid finding of the High Court.
Claim under notification dated 27.02.1992
31. The notification dated 27.02.1992 was issued
in exercise of power conferred by Section 3(3) of
Bombay Electricity Act, 1958. The relevant part of
the notification dated 27.02.1992, is as follows:
“NOTIFICATION Sachivalaya Gandhinagar
27th February, 1992
BOMBAY ELECTRICITY DUTY ACT, 1958
No. GHC/92/10/JCP/1188/2594/K
In exercise of the powers conferred by Sub Section (3) of the Section 3 of the Bombay Electricity Duty Act,1958(Bom. XL of 1958), the Government of Gujarat hereby remitted with effect on and from the date of publication of this notification in the Official
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Gazette. In the whole of the State of Gujarat, the Electricity Duty payable under item (6) of Part I of Schedule II to the said Act, on the energy consumed for motive power and lighting for Industrial purposes by industrial under takings which generate energy jointly for their own use either by establishing an independent joint company solely for this purpose or on prorata cost sharing basis, for a period of ten years from the date of commissioning of the generating sets subject to the following terms and conditions namely:
(a) The generating set or sets shall have been purchased and installed or commissioned during the period beginning from 1st January, 1991 and ending on 31st December, 1992. Providing that such generating act or sets shall not have been previously used in the State.
****** ******”
32. The claim raised by the appellant under the
above said notification was specifically dealt by
the High Court and the Government. The condition
which was found lacking for applicability of the
notification was that generating sets were not
purchased or installed or commissioned during the
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period from 01.01.1991 to 31.12.1992. The High Court
has recorded categorical finding that the generating
sets have been commissioned in the month of August
1995. It is useful to refer to paragraph 12.0 of the
judgment of Division Bench which is to the following
effect:
“12.0. Now, so far as the alternative claim of the appellants to grant the exemption for a period of 10 years under the Notification dated 27.02.1992 is concerned, on considering Notification dated 27.02.1992, it appears that the conditions precedent laid down in the said notification cannot be said to have been compiled by the appellants more particularly appellant No.1 – ESL. For claiming the benefit of notification dated 27.02.1992 it is to be established that the generating set or sets have been purchased/installed or commissioned during the period beginning from 01.01.1991 and ending on 31.12.1992. From the record it appears that the generating sets have been commissioned in the month of August 1995, the appellants have failed to establish that the generating sets were even purchased during the aforesaid period. It cannot be disputed that in a taxing statute more particularly with respect to the exemption from payment of duty,
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all the conditions which can be said to be statutory are required to be fulfilled and unless and until all the conditions stipulated in the exemption notification are satisfied and/or compiled with, there shall not be any exemption under the notification. In the present case, admittedly, the generating sets in question have been commissioned in the month of August 1995. The appellants have failed to establish that they even purchased the generating sets during the period beginning from 01.01.1991 to 31.12.1992. More placement of order for purchase cannot amount to actual purchase of the generating sets.”
33. Another reason given by the High Court was
that no application was made within 180 days of
application of the notification dated 27.02.1992 or
even from the date of installation of generating
sets i.e. August 1995. Even if the second reason
given by the High Court is ignored, nonfulfillment
of condition no.(a) of notification dated 27.02.1992
clearly entailed rejection of claim under
notification dated 27.02.1992. There is no
foundation or basis laid down even in this appeal to
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assail the finding recorded by the High Court that
generating set was not purchased from 01.01.1991 to
31.12.1992.
34. We thus do not find any error in rejection of
claim of appellant under the notification dated
27.02.1992.
35. The High Court has rightly negatived the claim
of the appellant under Section 3(2) as well as under
the notification dated 27.02.1992 issued under
Section 3(3). We do not find any merit in this
appeal, the appeal is accordingly dismissed.
......................J. (A. K. SIKRI)
......................J. (ASHOK BHUSHAN)
NEW DELHI, MAY 02, 2017