M/S K.C.P. LTD. Vs GOVT. OF A.P. .
Bench: VIKRAMAJIT SEN,SHIVA KIRTI SINGH
Case number: C.A. No.-005020-005020 / 2005
Diary number: 10113 / 2003
Advocates: SANJAY PARIKH Vs
G. N. REDDY
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 5020 OF 20 05
M/S K.C.P. LTD. … APPELLANT
VERSUS
GOVERNMENT OF A.P. & ORS … RESPONDENTS
WITH
CIVIL APPEAL NOS.5021-5022 OF 2005
J U D G M E N T
VIKRAMAJIT SEN,J.
1 The Appellants before us assail the impugned Judgment of the High
Court of Andhra Pradesh, which had upheld the legality of Andhra Pradesh
Rectified Spirits Rules, 1971 (1971 Rules for brevity) and had found the
requirement of obtaining a licence and the payment of Excise duty and Pass fee
for exporting rectified spirit to be legal.
2 The Appellants have distilleries which produce various grades of
industrial alcohol from molasses, also known as ethyl alcohol or ethanol. In
exercise of powers conferred under Section 72 of the Andhra Pradesh Excise
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Act, 1968, the Respondent State enacted the 1971 Rules. Rules 4, 13 and 15 are
laid out herein for the facility of reference; although in these Appeals it is Rule
15 which is in focus --
Rule 4: Rectified spirit shall not be issued from a distillery or a warehouse without pre-payment of administrative fee meant for industrial purposes. In case of potable purposes, rectified spirit shall not be issued from a distillery or a warehouse without pre-payment of Excise Duty except when rectified spirit is moved in bound or when payment of Excise Duty has been exempted.
Rule 13: (1) No person shall be granted license for possession and use of rectified spirit for industrial purposes unless the applicant:
(a) deposits as security for the fulfillment of all the conditions of his license such sum as may be fixed by the Government from time to time which shall not be less than Rs. 15,000 in cash in the Government treasury; and (b) executes an agreement in Form R.S.-V for payment of the costs, charges and expenses including salaries and allowances of such Excise staff as may be determined by the Commissioner or his nominee to be posted at the manufactory of the licensee in connection with the supervision to ensure compliance with the provisions of the Act, the rules and terms of the license. The staff shall be under the supervision and control of the Commissioner or the Authorised Officer.
Rule 15: (1) No rectified spirit shall be exported save under an export permit and in accordance with these rules.
(2) Any person manufacturing or possessing rectified spirit desires to export (herein-after referred to as the exporter) it for the purpose of its exportation to any area outside the State, shall apply in Form ARS-V to the Commissioner for export permit in that behalf. No such application shall be entertained unless rectified spirit is in surplus in the State. The application shall be accompanied by an import permit, or a no objection certificate or an import license issued by a competent authority of the place to which the rectified spirit is to be exported. (3) (i) on receipt of the application for permit to export, the Commissioner shall make such enquiry as he considers necessary and may grant in accordance with these rules as export permit, on
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payment of the export permit fee of Rupees Ten per bulk litre in Form R.S. VII in triplicate.
(ii) Such permit shall not be granted unless an Indemnity Bond shall be submitted by the Exporter total quantity of Proof litres permitted to export, binding himself severally to pay the full duty at Rs. 15-40 per Proof litre on all losses, by way of drainage, short delivery, non-delivery of rectified spirit or otherwise over and above the admissible loss limit of 0.5% towards transit wastage with interest on all losses in transit.
3 The Appellants before the High Court contended that they had previously
supplied to the Government a major portion of the rectified spirit which they
had produced, which was thereafter used by the latter as raw material for
manufacturing potable alcohol and Indian Made Foreign Liquor (IMFL). As a
consequence of the imposition of prohibition, this demand within the State of
Andhra Pradesh was drastically reduced; and the Appellants were left with no
alternative but to export the said rectified spirit to other States. However, due to
the higher power tariffs, licence fees, duties, etc. in Andhra Pradesh, the
Appellants could not compete with the prices of rectified spirit produced in
some of the other States, further leaving them with no alternative but to explore
the possibility of exporting their said product to other countries. In this factual
matrix, the Appellants filed writ petitions before the High Court with the
following prayer:
“For the reasons stated above it is prayed that this Hon’ble Court may be pleased to issue a writ or order or direction declaring the A.P.R.S. Rules, 1971 in so far as they pertain to Rectified Spirit (Industrial Grade) as illegal, ultra vires the Constitution, null and void; (2) declare the action of the respondents in insisting upon the petitioner to obtain licence, pay excise duty and pass fee for exporting Rectified
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Spirit (Industrial Grade) as illegal, ultra vires, unconstitutional and violative of the petitioner rights guaranteed under Art. 14, 19(1)(g), 265 and 301 of the Constitution of India and consequently issue a writ of Mandamus directing the respondents not to interfere with the export of R.S. by the petitioners and pass such order or orders as this Hon’ble Court deems fit and proper.”
The major premise of the Appellants is that rectified spirit/industrial alcohol is
outside the purview of the Excise Act; that the State can only legislate with
regard to alcohol which is fit for human consumption; and that since rectified
spirit is not potable, it is only the Union Government, which is competent to
legislate this activity.
4 The High Court, upon a detailed examination of the existing case law,
found that the State cannot charge Excise duty on alcohol that is not fit for
human consumption but it is entitled to charge a fee on a quid pro quo basis in
case it renders any monitoring service. Upon considering Synthetics &
Chemicals Limited vs. State of U.P. (1990) 1 SCC 109, the High Court held
that where rectified spirit is removed or cleared for industrial purposes, the levy
of Excise duty and all other controls are to be with the Union, but where the use
of rectified spirit is intended for the manufacture of potable alcohol, State
Governments are competent to impose any levies. This calls for joint control,
supervision and monitoring over the process of manufacture, use and disposal of
rectified alcohol, which was in fact being carried out by the Excise Department
of the State Government. It was thus well within the powers of the State
Government to impose a fee to cover its expenses. The High Court noted that
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adding water to rectified spirit would make it fit for human consumption, so the
responsibility on the State was tremendous and onerous even with regard to
liquor meant for industrial purposes. The State Government was held to be
entitled to post its staff at distilleries and to levy a reasonable regulatory fee to
defray the expenses of such staff. No data was laid down by either party based
on which the Court could come to a conclusion on whether the fee levied was
reasonable or not. It was held that the amount levied from the Appellants was in
the nature of a fee for services rendered, and not by way of tax. The writ
petitions were therefore dismissed.
5 The Appellants have now filed these Appeals before us, challenging once
again the Constitutional validity of the 1971 Rules insofar as they are applicable
to industrial alcohol, and in the alternative, contending that the fee charged does
not satisfy the test of quid pro quo. We have contemporaneously considered the
circumstances in which administrative and service charges can be recovered by
a State Government along with the relevant case law in detail in our Judgment
of even date in the Appeal titled as State of Tamil Nadu vs. Tvl. South Indian
Sugar Mills, and shall therefore not repeat our reasoning herein in interest of
avoiding prolixity. We merely reiterate that while State Governments are not
competent to impose taxes/levies on industrial alcohol, fee charged for services
rendered to prevent the diversion and conversion of industrial alcohol for
human consumption is permissible and legal; such fee need not be charged
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strictly on quid pro quo basis and it will pass legal muster so long as it is not
excessive. We therefore find that the 1971 Rules themselves are not illegal, but
rather are well within the purview of the Constitutional powers of the State
Government. Rules such as the administrative fee postulated in Rule 4 (supra)
are essential to defray expenses incurred by State Governments to prevent the
illegal conversion of industrial alcohol to potable alcohol. The quantum of fee
levied has not been challenged either before us or before the High Court and no
empirical evidence in this regard is available in the Appeal records. We shall
accordingly desist from commenting on whether the various heads of fee are
excessive, thereby metamorphosing them from a fee to a tax. The fact that the
export permit fee was reduced from Rs. 10 to Rs. 3 and finally to Re. 1 per bulk
litre indicates that there has been due application of mind by the Respondent
State in deciding the quantum of fee.
6 In deciding the vires of Rule 15, the discussion must consider the
distinguishing features between a fee and a tax. An analysis of the Judgments
of this Court will reveal that, inter alia, a tax is levied as part of a common
exaction, whereas a fee is payment towards services rendered. Thus a “fee”
ostensibly collected to prevent nefarious activities such as smuggling and
countryside brewing, which have no causal connection with the production of
industrial alcohol, would thus metamorphose into a tax. It appears to us that
that the State Government has not undertaken any supervisory activity which
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would constitute a quid pro quo for the imposition of the “export permit fee”
charged under Rule 15(3)(i). Any expenses incurred on such supervisory or
administrative activity has perforce already been recovered or reimbursed from
fees on account of storage or sale transactions on industrial alcohol. These dues
paid by the Appellants are channelled towards preventing the illegal activities of
unrelated third parties for which the Appellants are in no way responsible. It is
evident that the intention behind this “fee” is to prevent manufacturers from
exporting industrial alcohol to breweries of potable alcohol in other States that
would fetch them a better price than producers of other products within their
own State. It is thus clearly, in reality, a tax. Rule 15(2), which holds that export
will only be allowed if there is a surplus in the State evidences the apprehension
of the State Government that it may run short of industrial alcohol. This
sub-Rule, as well others such as Rule 15(1) which imposes the requirement of
an export permit and Rule 15(3)(ii) which adds the requirement of an indemnity
bond, are also outside the jurisdiction and powers of State Governments, as their
purpose is clearly not to prevent industrial alcohol from being diverted and
converted to potable alcohol; their purpose is to regulate, control and discourage
the export of industrial alcohol. The imposition of a tax to regulate export
under its own head is entirely feasible, if introduced by the competent authority,
i.e. the Union Government as held in Synthetics & Chemicals Limited.
However, this is not the scenario before us, both for the want of vires and for the
ambiguity behind the intention of this Rule. The Respondent State has given no
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explanation to justify this Rule, and has not shown any service rendered in
return.
7 We uphold the 1971 Rules and find that the Respondent State had the
power to enact these Rules. However, we strike down Rule 15 dealing with the
export of rectified spirit, finding that it imposes a tax, not a fee, on the
Appellants and is outside the Respondent State’s legislative competence. It has
not been conclusively shown by the Respondent State that it has been
constrained to monitor or superintend that industrial alcohol is not illegally
diverted to other uses within the State. If industrial alcohol is exported outside
the State as industrial alcohol, these impositions partake of a totally different
character, transferring it into a tax. These Appeals are disposed of in these
terms.
............................................ ...J.
[VIKRAMAJIT SEN]
...............................................J. [SHIVA KIRTI SINGH]
New Delhi; August 12, 2015.