MAHESHWARY HANDLING AGENCY PVT. LTD. Vs BOARD OF TRUSTEES OF KANDLA PORT TRUST AND ORS.
Bench: HON'BLE MS. JUSTICE INDU MALHOTRA, HON'BLE MR. JUSTICE SANJIV KHANNA
Judgment by: HON'BLE MR. JUSTICE SANJIV KHANNA
Case number: C.A. No.-005277-005277 / 2010
Diary number: 33571 / 2008
Advocates: SHEELA GOEL Vs
A. V. RANGAM
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5277 OF 2010
MAHESHWARY HANDLING AGENCY PRIVATE LIMITED ….. APPELLANT(S)
VERSUS
BOARD OF TRUSTEES OF KANDLA PORT TRUST AND OTHERS ….. RESPONDENT(S)
J U D G M E N T
SANJIV KHANNA, J.
The appellant, Maheshwary Handling Agency Private
Limited, is a private limited company engaged in the business
of clearing, forwarding and transporting of cargo for import and
export as a steamer agent.
2. During the course of their business, the appellant had used
facilities at the Kandla Port, Gujarat for storing imported/
exported cargo, for which it was liable to pay charges as per
schedule/scales of rates framed by the Board of Trustees of
Kandla Port Trust, the first respondent before us (“the Board”,
for short) published in the Official Gazette in terms of Section
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52 of the Major Port Trusts Act, 1963 (“Port Trusts Act”, for
short), which prior to its omission in 1997 read as under:
“52. Prior sanction of Central Government to rates and conditions:- Every scale of rates and every statement of conditions framed by a Board under the foregoing provision of this Chapter shall be submitted to the Central Government for sanction and shall have effect when so sanctioned and published by the Board in the Official Gazette.”
3. Notification dated 4th November, 1993 published under Section
52 of the Port Trusts Act had fixed a schedule/scales of rates
payable for storage of goods/cargo at the Kandla Port.
Relevant portion of the Notification dated 4th November,1993,
read as under:
“SCALE “G” SCHEDULE OF STORAGE / RENTAL CHARGES
A) For: Open Space
How Charged. Kutchha Plots
(uncemented/ unasphalted)
(Rs.)
Pukka Plots (cemented
& asphalted)
(Rs.)
Bins & raised (Rs.)
Open space of 10 sq. Mtrs. or part thereof per month or part thereof for first three months.
35-00 60-00 70-00
Beyond 3 months
58-00 90-200 105-00
B) For covered space
Civil Appeal No. 5277 of 2010 Page 2 of 17
How Charged Ground Floor (Rs.)
First Floor (Rs.)
Covered space of 10 sq. mts. or part thereof per month or part thereof for first 3 months.
150-00 130-00
Beyond 3 months 225-00 195-00
C) For the containers stored in the storage (Exports & Imports)
How Charged Empty (US Cents.)
Loaded (US Cents.)
Per Teu per day or part thereof
First 07 days Free Free
Next 07 days to 15 days 45 90
16 to 30 days 90 150
31 to 90 days 115 190
above 90 days 145 240
D) For Refer points
How Charged US
Per TEU per day or part thereof:
First 15 days 12.85
16 to 30 days 15.17
31 to 90 days 18.09
above 90 days 20.71.
E) For office accommodation (inside Port area)
Per Sq. Mt. per month Rs. 40-00
Civil Appeal No. 5277 of 2010 Page 3 of 17
Notes:
1. Application for rental space should be made before storage of goods to the Traffic Manager. Any unauthorised occupation of rented space shall be liable for payment of double the rent as a penalty.
2. Storage charges should be paid in advance. Penal interest at the rate of 18% of the amount due but not paid from the date of which the amount becomes due to the date of actual payment shall be levied for genuine reasons and with permissions of Port Authorities which shall in no case exceed 7 days. If by any reason, payment is delayed beyond 7 days from the date of the amount becoming due, otherwise occupation will be treated as unauthorised.
xx xx xx
4. Space allotted cannot be subject (sic – allotted) without the permission of the Traffic Manager.
5. The space allotted should be vacated on notice from
the Traffic Manager or other officer on his behalf failing which it will be treated as unauthorised occupation liable for penalty rent under Note-1.
6. The Traffic Manager shall have the right to take over the spaces, allotted on rental basis, which are unoccupied/empty without any prior notice in the interest of the port operation, in such cases, proportionate reduction in rent shall be allowed at the discretion of the T.M.”
4. The Port Trusts Act was amended by the Port Laws
(Amendment) Act, 1997 (Act 15 of 1997) whereby Section 52
was omitted and Section 47A was inserted to constitute Tariff
Authority for Major Ports (‘Tariff Authority’, for short), a body
corporate having perpetual succession and a common seal,
consisting of Chairman and members with stipulations as to
their term of office, conditions of service, etc contained under
Civil Appeal No. 5277 of 2010 Page 4 of 17
Sections 47B to 47H of the Port Trusts Act. In terms of the
amended Section 49 of the Port Trusts Act, the Tariff Authority
was empowered to fix different scales and conditions for
different classes of goods and vessels and for use of any land,
building, place, etc. belonging to or in possession or
occupation of the Board.
5. The amended provisions came into force with effect from 9 th
January, 1997. The Tariff Authority, however, had notified the
new scale of rates for the Kandla Port vide notification dated
22nd June, 2001 which was applicable retrospectively and with
effect from 29th January, 2001. The appellant and the first
respondent, viz. Board of Trustees of Kandla Port Trust, are ad
idem that the appellant and others who had used storage
facility at the Kandla Port were liable to pay the rates
stipulated in the Notification dated 4th November, 1993 till the
new tariff fixed by the Tariff Authority was made applicable with
effect from 29th January, 2001.
6. The issue raised by the appellant relates to validity of circular
dated 31st August, 1998 issued by the Traffic Manager, the
second respondent, made effective from 1st October, 1998 and
read as under:
Civil Appeal No. 5277 of 2010 Page 5 of 17
“KNDLA (sic – KANDLA) PORT TRUST PORT & CUSTOMS BUILDING
NEW KANDLA (KUTCH) PIN – 370210
DATE: 31.08.1998 NO. TF/GB/3201/452
CIRCULAR
SUB: Past Clearance of import cargoes from Kandla Port
Due to over-style (sic – overstay) of Cargoes inside the port, the port is congested causing inconvenience to both import/export cargoes moving through the port which ultimately may result in diversion of traffic from our port. Due to congestion, port is facing problems with regard to accounting, stacking and delivery of cargoes, etc. and non- availability of adequate storage space for export cargoes.
To overcome all the above problems now it has been decided not to allow storage of cargoes for more than two months and auction such cargoes under the provisions of Customs Act as well as Major Port Trust Act. Further, no renewals will be considered for the areas allotted on rental/warehousing terms if the staya stayal (sic – stay) is more than 60 days.
This will come into force w.e.f. 1st October, 1998.
Sd/- Traffic Manager
Kandla Port Trust”
The impugned circular stated that due to congestion and
over stacking at the Kandla Port, problems had cropped up
with regard to accounting, stacking and delivery of cargoes
etc. and non-availability of adequate storage space for export
Civil Appeal No. 5277 of 2010 Page 6 of 17
cargoes. To overcome this problem, storage of cargoes would
not be allowed for more than two months and auction of such
cargoes would be made under the Customs Act, 1962 and the
Port Trusts Act. Further, no renewals would be considered for
the areas allotted on rental/warehousing terms if the cargo had
remained stored for more than sixty days.
7. The effect of the above circular can be understood if we refer
to Notes 1, 4, 5 and 6 of the Notification dated 4th November,
1993, which have been quoted above. The said circular read
with the aforesaid Notes meant that any person using the
storage facility for more than sixty days would be in
unauthorised occupation and thereby liable to pay penalty rent
under Note 1, which was double the rent otherwise payable.
8. Aggrieved and challenging the circular dated 31st August,
1998, the appellant had approached the High Court of Gujarat
by filing Special Civil Application No. 12954 of 2000 with the
prayer that the first respondent should refund the amount
collected as penalty rent in terms of the impugned circular. The
Civil Application was dismissed by the Single Judge vide
judgment dated 14th June, 2007 and the appellant also did not
succeed before the Division Bench which had dismissed the
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Letters Patent Appeal vide impugned judgment dated 15th July,
2008.
9. The contentions raised by the appellant are that after the
amendment vide Act 15 of 1997, applicable with effect from 9 th
January, 1997, in terms of Section 47A read with Sections 48
and 49 of the Port Trusts Act, only the Tariff Authority could
have fixed the tariff/rent and the Traffic Manager could not
have directly or indirectly fixed the said tariff, which the latter
did by way of issuance of the impugned circular dated 31st
August, 1998. Secondly, the circular issued by the Traffic
Manager in garb of regulating traffic had the effect of
interfering with the scales of rates prescribed vide Notification
dated 4th November, 1993 which had not only fixed the rates
but had also prescribed an escalating schedule of rates
depending upon the period for which the space, whether open
or covered or as containers, was used. The schedule of rates,
reproduced above, were applicable for the period of
storage/use beyond sixty days and, therefore, the Traffic
Manager had directly interfered with the notified scales of rates
by prescribing that any storage beyond a period of sixty days
would be treated as unauthorised. Thirdly, there could be
Civil Appeal No. 5277 of 2010 Page 8 of 17
several reasons for storage of goods at the Port for a period
over sixty days, which could be well beyond the control of the
person storing the goods. The impugned circular did not give
any concessions in this regard and did not consider that
delays could be on account of customs clearance, inability to
load or unload due to external factors or refusal of the shipping
company, etc. Therefore, the circular was an attempt by the
first respondent to collect higher monetary charges or rentals
for use of the port area/facilities. Fourthly, it was submitted that
there was not a shred of data or evidence to show that the
restriction with regard to duration of storage was justified and
necessary for the object and reasons stated. The Port Trust,
having monopoly, was required to act in a reasonable manner.
Hence, there was a violation of Article 14 of the Constitution of
India. Our attention was drawn to the withdrawal of the
impugned circular after the issuance of higher rate of scales in
2001 by the Tariff Authority. Fifthly, and lastly, it was submitted
that the power of Traffic Manager to issue the impugned
circular could not be traced to Regulation 64, which specifically
dealt with controlling the goods at the time of loading and
unloading of vessels. Regulation 64 reads as under:
“64. Work in port under the control of Traffic Manager.— The loading and unloading of vessels
Civil Appeal No. 5277 of 2010 Page 9 of 17
shall be subject to the control of the Traffic Manager, who may at his discretion, prohibit the discharge of such goods which in his opinion are likely to obstruct traffic or cause congestion or hinder the convenient use of the berths.
Notwithstanding the provisions of Regulation No. 113, the Traffic Manager may at his discretion also remove to the other areas as under his jurisdiction, any goods upon landing in the port or soon thereafter, the storage of which on port premises is likely to obstruct traffic or cause congestion. The apportionment of Quay space to be occupied by each vessel shall similarly be determined by the Traffic Manager.”
This power under Regulation 64 was regarding goods
that were likely to cause traffic congestion and not regarding
the rate of storage for a particular period. Therefore, the
impugned circular was beyond the powers available and
entrusted to the Traffic Manager under Regulation 64. The
Traffic Manager, in this manner, had illegally extracted huge
amount of over Rs. 52 lakhs for over-stay of cargo without any
justification and reason.
10. We have already quoted the scales fixed by the Notification
dated 4th November, 1993 as well as the Notes in the
Notification. This Notification was not under challenge in the
Special Civil Application or in appeal filed before the High
Court. The Notification is not under challenge before us. The
appellant also accepts that they were liable to pay the scales
Civil Appeal No. 5277 of 2010 Page 10 of 17
specified in the Notification till the new tariff was notified
pursuant to the constitution of the Tariff Authority, which it is
accepted was notified and applicable with effect from 29 th
January, 2001. Therefore, for the period prior to 29 th January,
2001, the appellant would be liable to pay tariff as per the
scales and terms of the Notification dated 4th November, 1993.
The issue that arises for consideration is whether the
impugned circular dated 31st August, 1998 was in conformity
with the terms of the Notification or had the effect of modifying
or amending the Notification dated 4th November, 1993.
11. In our opinion, the answer to the question would be in favour
of the first and second respondents. The Notification dated 4 th
November, 1993 had specified rent/usage charges for open
space, covered space, containers, office accommodation, etc.,
which charges were payable dependent upon the space and
the length of time used for storage. Note 1 to the Notification
stated that a person wanting to use the rental space was
required to make an application for storage of goods to the
Traffic Manager. It was also specified that any unauthorised
occupation of rented space shall make the person liable to pay
double the rent as penalty. Note 1 did not specify when and in
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what circumstances occupation of the rented space would be
treated as unauthorised occupation. Note 2 had specified that
storage charges would be paid in advance and penal interest
@ 18% would be payable on the amount due and not paid
from the date when the amount had become due till the date of
actual payment. Note 4 had specified that the space cannot
be allotted without permission of the Traffic Manager of the
Port. Note 5 had stipulated that the space allotted would be
vacated on notice from the Traffic Manager or any other officer
on his behalf, failing which the occupation would be treated as
unauthorised and the person in unauthorised occupation
would be liable for penalty rent under Note 1. Thus, for
authorised occupation and usage of space/area, permission
from the Traffic Manager was required. Further, the Traffic
Manager or an officer appointed on his behalf, was
empowered to issue notice for vacation of space allotted to a
user, failing which the use of the space was to be treated as
unauthorised and the person in violation was liable to pay
double the rent as penalty.
12. Regulation 128 reads as follows:
“128. Quays, etc. to be under the authority of the Traffic Manager:
Civil Appeal No. 5277 of 2010 Page 12 of 17
The quays, sheds, gates and the land within the Port boundaries shall be in the charge of the Traffic Manager who shall direct and manage all operations connected with the landing and shipping of goods, and with their storage in the shed and in the open. He shall have proper custody of all goods lying in the Port and taken whatever steps he may consider necessary for the proper maintenance of order.”
The Traffic Manager of the Port is obligated to control
and manage the port operations, check obstructions to traffic
movement and remove hinderance for efficient and proper use
of berths, landing and shipping of goods and storage in the
sheds and open area. Regulation 64 quoted in paragraph 9
above stipulates that loading and unloading of vessels was
subject to control of the Traffic Manager who had the
discretion to prohibit discharge of goods which are likely to
obstruct traffic, cause congestion or hinder convenient
movement at the Port.
13. It is clear from the Notes that the Notification had empowered
and left it to the Traffic Manager to deal with the question of
unauthorised occupation, including the time limits or period
during which the goods could be authorised to be stored. The
Notification had not specified when and in what circumstances
use of the storage area would be treated as unauthorised as
Civil Appeal No. 5277 of 2010 Page 13 of 17
this was left to the wisdom of the Traffic Manager who was the
person in-charge and responsible for efficient and proper
functioning of the port operations and mandated to take the
need based decisions on the basis of prevalent facts and
circumstances. This latitude was necessary as the schedule of
rates fixed vide Notification dated 4th November, 1993 were
applicable till a new Notification or amendment was made by
following the procedure prescribed vide Section 52 of the Port
Trusts Act, which would require approval from the Central
Government.
14. Prescribing different slabs or rates for storage of cargo for
different periods was meant to fix rates for the rent payable
and not to deny or curtail the power of the Traffic Manager to
authorise and permit use of sheds and space for storage of
cargo/containers. As per the Notes, the Traffic Manager, on an
application by the owners or their agents was to grant
permission for authorised storage. Storage without the
permission or contrary to the permission was unauthorised.
Further, the space allotted was to be vacated on notice from
the Traffic Manager. On failure to comply, and vacate the
space, the use was treated as unauthorised occupation and
Civil Appeal No. 5277 of 2010 Page 14 of 17
the person in default was liable to pay double the rent for
unauthorised use.
15. It is obvious that the first portion of the Notification prescribing
escalating rates for use of open area and sheds did not vest
any right to occupy such space for unlimited period of time.
This, we hold, is the exact purport of the Notes, which have
been read harmoniously with the first portion of the
Notification. The Traffic Manager had authority and discretion
for allotment of space for storage on rent and to withdraw
allotment of space depending on the availability and to ensure
that the port operations were not hindered and obstructed due
to congestion and shortage of space. We, therefore, would
reject the contention that the Traffic Manager was not
competent to fix time limit for storage. The contention is
unacceptable and would be contrary to the Notes and the
powers vested and given under the Regulations to the Traffic
Manager.
16. We are in this case not required to examine whether
delegation of powers to the Traffic Manager in the Notification
was excess or invalid, for this issue or contention has not
been raised. As noted earlier, validity of the Notification is not
Civil Appeal No. 5277 of 2010 Page 15 of 17
questioned and under challenge. Read in this manner, we do
not think levy of penalty for unauthorised occupation of the
space for period beyond sixty days of storage as fixed vide the
impugned circular would be illegal and invalid. In fact, it would
be in conformity and in consonance with the Notification and
in particular Notes 1, 4 and 5 thereof. The circular had
brought about uniformity, clarity and transparency in the use of
storage facilities at the Kandla Port. The circular though
issued on 31st August, 1998 was made effective and
applicable from 1st October, 1998. Therefore, the parties were
given time to take steps to avoid the usage of the storage
facility from being declared as unauthorised.
17. Other contention of the appellant as to absence of data
indicating the details of congestion is an afterthought as this
contention was not raised and argued before the High Court.
The impugned circular specifically recorded that there was
congestion at the Port which had necessitated issuance of the
circular stipulating that storage of goods beyond the period of
sixty days would be treated as unauthorised occupation. The
said circular ensured uniformity and equal treatment without
discretion as upper time limit of sixty days was prescribed for
storage of goods failing which penalty was payable. Period of
Civil Appeal No. 5277 of 2010 Page 16 of 17
sixty days is sufficient and long and cannot be termed as
unreasonable and violating Article 14 of the Constitution. The
aforesaid reasoning would take care of the other arguments
raised by the appellants, which we would reiterate were not
argued before the High Court.
18. For all the foregoing reasons, the appeal fails and is
dismissed. There would be no order as to costs.
.................................J. (INDU MALHOTRA)
...............................J. (SANJIV KHANNA)
NEW DELHI; SEPTEMBER 17, 2019.
Civil Appeal No. 5277 of 2010 Page 17 of 17