M/S T.C.HEALTHCARE P. LTD. Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Judgment by: HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Case number: C.A. No.-004687-004687 / 2010
Diary number: 15194 / 2010
Advocates: UMESH KUMAR KHAITAN Vs
SHREEKANT N. TERDAL
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4687 OF 2010
M/S T.C. HEALTHCARE P. LTD. & ANR. ...APPELLANT(S)
VERSUS
UNION OF INDIA & ANR. ...RESPONDENT(S)
WITH
CIVIL APPEAL NO. 4679 OF 2010
AND
CIVIL APPEAL NO. 10687 OF 2011
J U D G M E N T
S. RAVINDRA BHAT, J.
1. This appeal by special leave questions a decision of the
Allahabad High Court rejecting a writ petition. In those
proceedings, the appellant had challenged the vires of
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notifications dated 11th July, 2006 and 30th April, 2009, which
imposed ceiling prices on a drug formulation, Frusemide.
2. The facts necessary for deciding this appeal are that the
appellants, i.e. TC Healthcare and Modi Mundipharma Pvt. Ltd.
(hereafter “TCH” and “Modi” respectively and “the appellants”
collectively), at the relevant time, manufactured drugs. By
reason of a notification dated 2nd March, 1995, the appellants
were exempted from the regime of price fixation, under the
Drugs (Price Control) Order, 1995 (hereafter “DPCO”) as they
were small scale units. Para 8 of the DPCO prescribed that if the
Central Government were to fix the price of any bulk drug under
Para 3, and such bulk drug is used by a manufacturer to
prepare a formulation, the manufacturer must apply under
Form III for price revision of such formulation, upon which the
Central Government may fix or revise the price of the
formulation.
3. TCH, at the relevant time, was manufacturing several drug
formulations. It was registered as a smallscale unit (SSU) and
therefore, exempt, by reason of Para 8 of the DPCO, from the
3
drug price control regime. Likewise, Modi too was, at the
relevant time, exempt, as an SSU, from drug price control. TCH
produces and distributes several formulations, including
Diucontin K (20mg and 40mg) prepared from the bulk drug
Frusemide. Modi on the other hand, manufactures Unicontin
(400 mg and 600 mg) derived from the bulk drug Theophylline.
For this formulation, (i.e in the 400 mg and 600 mg tablets) drug
ceiling prices were fixed by a notification dated 11th July, 2006.
Initially, Modi filed an injunction suit; however, that was
dismissed for nonprosecution. Upon receiving demand notices,
it sought for quashing of the said notification (dated 11th July,
2006) and the consequent notifications/ demands, in writ
proceedings before the Allahabad High Court. Similarly, TCH’s
writ petition challenged the notification dated 30th April, 2009,
whereby the ceiling price of formulations containing Frusemide
and Potassium were fixed; it also questioned the consequent
demands by the Central Government.
4. Before the High Court, it was contended by the present
appellants that the price fixation exercise was undertaken
arbitrarily and was the result of nonapplication of mind. It was
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urged that the notification overlooked the cost and efficiency of
major manufacturers. It was also urged that the price fixation
through the impugned notifications was ultra vires Para 7 of the
DPCO, as there were no price norms in respect of formulations
that used the sustained release technology or method in the
final product for effective dose delivery. It was further urged that
the respondents had no figures or details with respect to cost or
efficiency of major manufacturers and that consequently, they
were obliged to call for such particulars. Similarly, in respect of
Unicontin, it was urged by Modi that there were no norms in
respect of the continuous release technology used for effective
and efficacious drug delivery.
5. In the impugned judgment, the High Court negatived the
challenge to the notifications on the ground that they were ultra
vires Para 7 of the DPCO, observing that the material brought on
record by the Central Government and other respondents
revealed that a set of questionnaires were designed by the Cost
Audit Branch of the Ministry of Finance to elicit information for
various costs for CC, PC and PL norms, which were sent to 470
pharmaceutical producers across the country, covering a diverse
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range of products. Further, a press release was issued and
published in newspapers, informing the manufacturers about
the move to revise the norms, and further seeking data and
information. Such data and information was furnished by
pharmaceutical manufacturers and companies, and was
considered. The norms were notified on 13th August, 2008. In
that, the conversion cost, packing charges, process loss of raw
materials and other norms were fixed.
6. The High Court refuted the charge by the appellants that
the absence of any notice, permitting their participation in the
drug price fixation process, vitiated it. The court relied on the
judgment of this court in Union of India v. Cynamide India Ltd.
(1987) 2 SCC 720, to the effect that price fixation is essentially a
legislative exercise. The High Court also rejected the argument
that the technology used by TCH and Modi, i.e. sustained
release (SR) and continuous release of dosage through the
products could not be subjected to price fixation as those
methods or technologies were not contemplated by the DPCO,
1995.
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7. The relevant provisions of DPCO, 1995, are extracted
below:
“2 (v) “Scheduled formulation” means a
formulation containing any bulk drug specified in
the First Schedule either individually or in
combination with other drugs, including one or
more than one drug or drugs not specified in the
First Schedule except single ingredient
formulation based on bulk drugs specified in the
First Schedule and sold under the generic name.”
8. Paragraph 7 of DCPO, 1995, (which replaced DCPO, 1987)
and other relevant provisions are extracted below:
“7. CALCULATION OF RETAIL PRICE OF
FORMULATIONThe retail price of a formulation
shall be calculated by the Government in
accordance with the following formula, namely:
R.P. = (M.C. + C.C. + P.M. + P.C.) x (1 + MAPE/100)
+ E.D.
"R.P." means retail price.
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"M.C." means material cost and includes the cost of
drugs and other pharmaceutical aids used
including overages, if any, and process loss there
on in accordance with such norms as may be
specified by the government from time to time by
notification in the official gazette in this behalf.
"C.C" means conversion cost worked out in
accordance with established procedures of costing
and shall be fixed as a norm every year by
notification in the Official Gazette in this behalf.
"P.M." means the cost of packing material used in
the packing of a concerned formulation, including
process loss, and shall be fixed as a norm every
year by notification in the Official Gazette in this
behalf.
"P.C." means packing charges worked out in
accordance with established procedures of
costing and shall be fixed as a norm every year
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by notification in the Official Gazette in this
behalf.
"MAPE" (Maximum Allowable Post Manufacturing
Expenses) means all costs incurred by a
manufacturer from the stage of exfactory cost to
retailing and includes trade margin and margin
for the manufacturer and it shall not exceed One
hundred per cent for indigenously manufactured
Scheduled formulations:
"E.D." means excise duty.
Provided that in the case of an imported
formulation, the landed cost shall form the basis
for fixing its price along with such margin to cover
selling and distribution expenses including
interest and importer's profit which shall not
exceed fifty per cent of the landed cost.
ExplanationFor the purpose of this proviso,
"landed cost" means the cost of import of
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formulation inclusive of customs duty and clearing
charges.
The relevant provision in DCPO 1987, i.e. Para 10,
significantly, provided that retail cost had to be
calculated in the following manner:
"R.P. = (M.C. + C.C. + P.M. + P.C.) x (1 +
M.U./100) + E.D.
"R.P." means retail price.
"M.C." means material cost and includes the cost
of drugs and other pharmaceutical aids used
including overages, if any, and process loss
there on in accordance with such norms as may
be specified by the government from time to time
by notification in the official gazette in this
behalf.
"C.C" means conversion cost worked out in
accordance with such norms as may be specified
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by the government from time to time by
notification in the official gazette in this behalf.
"P.M." means the cost of packing material
including process loss thereon worked out in
accordance with such norms as may be specified
by the government from time to time by
notification in the official gazette in this behalf.
"P.C." means packing charges worked out in
accordance with such norms as may be specified
by the government from time to time by notification
in the official gazette in this behalf.
"M.U." means markup referred to in para 11.
"E.D." means excise duty.
**************
8(4). Any manufacturer, who desires revision of
the retail price of a formulation fixed under sub
paragraph (1), shall make an application to the,
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Government in Form III or Form IV, as the case
maybe, and the Government shall after making
such enquiry, as it deems fit within a period of
two months from the date of receipt of the
complete information, fix a revised price for such
formulation or reject the application for revision
for reasons to be recorded in writing.
**************
8(6) No manufacturer or importer shall market a
new pack, if not covered under subparagraph 3
of para 9, or a new formulation or a new dosage
form of his existing Scheduled formulation
without obtaining the prior approval of its price
from the Government.
9. Power to fix ceiling price of Scheduled
formulations:
1. Notwithstanding anything contained in this
Order, the Government may, from time to time, by
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notification in the Official Gazette, fix the ceiling
price of a Scheduled formulation in accordance
with the formula laid down in paragraph 7,
keeping in view the cost or efficiency, or both, of
major manufacturers of such formulations and
such price shall operate as the ceiling sale price
for all such packs including those sold under
generic name and for every manufacturer of such
formulations.
2. The Government may, either on its own motion
or on application made to it in this behalf by a
manufacturer in Form III or Form IV, as the case
may be, after calling for such information as it
may consider necessary, by notification in the
Official Gazette, fix a revised ceiling price for a
Scheduled formulation.
3. With a view to enabling the manufacturers of
similar formulations to sell those formulations in
pack size different to the pack size for which
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ceiling price has been notified under the sub
paragraphs (1) and (2), manufacturers shall work
out the price for their respective formulation
packs in accordance with such norms, as may be
notified by the Government from time to time, and
he shall intimate the price of formulation pack, so
worked out, to the Government and such
formulation packs shall be released for sale only
after the expiry of sixty days after such
intimation.
**************
13. Power to recover Overcharged Amount:
Notwithstanding anything contained in this
order, the Government shall by notice, require
the manufacturers, importers or distributors, as
the case maybe, to deposit the amount accrued
due to charging of prices higher than those fixed
or notified by the Government under the
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provisions of Drugs (Prices Control) Order, 1987
and under the provisions of this Order.”
9. The appellants argue before this court, that the High Court
erred in overlooking that the “sustained release” and
“continuous release” technologies used in their products had not
been made the subject of any price fixation norm. Therefore, the
price fixation resorted to in their case was contrary to law. The
learned senior counsel appearing on their behalf submitted that
the High Court had fallen into error in this regard, and
consequently, its decision requires to be set aside.
10. The High Court, in the impugned judgment, we notice, had
taken note of the notification dated 13th August, 2008, which
fixed conversion costs for plain tablets, coated tablets,
dispersible tablets, gelatin coated tablets, bi layered tablets,
sustained release tablets, chewable tablets, effervescent tablets,
inlay tablets, capsules and other drugs. The appellants had not
urged that different conversion costs were fixed for controlled
release system, or the continuous release systems, anytime. In
these circumstances, it was held that the pricing norms were
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applicable. The court also extracted Note (d) to the notification of
30th April, 2009, which pertinently stated that:
“(d) For different packing materials used or
different drug delivery systems or any other
special features/forms claimed, the ceiling
prices, as specified in Column 5 above, shall be
applicable unless the companies approach NPPA
for specific price approvals for its formulations”
11. In this case, the appellants did not approach NPPA for
specific price, or contend before it that their products contained
special features. On the other hand, the allusion to “sustained
release” and drug delivery systems (in Note (d)) clearly
contemplated that unless otherwise specifically sought in
regard to particular drugs, the price fixation norms applied to
all.
12. According to pharmacopedias and the US Food and Drug
Administration’s definitions, modifications in drug release are
often desirable to increase the stability, safety and efficacy of the
drug, to improve the therapeutic outcome of the drug treatment
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and/or to increase patient compliance and convenience of
administration. In that context, the use of the term “sustained
release” denotes the systems that maintain the rate of drug
release over a sustained period. For example, if the release of the
drug from the dosage form is sustained such that the release
takes place throughout the entire gastrointestinal tract, one
could prolong the time interval of drug concentration in the
therapeutic range. This in turn may reduce the frequency of
dosing, for example from three times a day to once a day.
Sustainedrelease dosage forms achieve this mostly by the use of
suitable polymers, used either to coat granules or tablets
(reservoir systems) or to form a matrix in which the drug is
dissolved or dispersed (matrix systems). Controlled release
systems are drug delivery systems in which the drug is released
in a predetermined pattern over a fixed period of time. Therefore,
the materials on the record show that the DPCO was aware of
the existence of different systems of drug delivery; it specifically
talked of sustained release. If the appellants wished to say that
the systems used by them were unique or different, it was open
for them to have so demonstrated. Their omission to do so, did
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not in any way affect their obligation to follow the pricing norms
and ceiling prices fixed by the impugned notifications. This
court, therefore, sees no reason to differ from the conclusions
and findings of the High Court.
13. In view of the above analysis, these appeals have to fail.
They are accordingly dismissed, without order on costs.
........................................J. [ARUN MISHRA]
........................................J. [VINEET SARAN]
........................................J. [S. RAVINDRA BHAT]
New Delhi, November 15, 2019.