THE STATE OF JHARKHAND AND ORS. Vs M/S AJANTA BOTTLERS AND BLENDERS PVT LTD.
Bench: HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: C.A. No.-005138-005138 / 2019
Diary number: 35753 / 2013
Advocates: TAPESH KUMAR SINGH Vs
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1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5138 OF 2019 (Arising out of SLP (C) No.449 of 2014)
The State of Jharkhand & Ors. ..…Appellant(s)
Versus
M/S Ajanta Bottlers & Blenders Pvt. Ltd. ….Respondent(s)
J U D G M E N T
A.M. Khanwilkar, J.
1. Leave granted.
2. This appeal takes exception to the impugned judgment and
order of the High Court of Jharkhand at Ranchi in Writ Petition (T)
No.7499 of 2012 dated 25th July, 2013, whereby the writ petition
filed by the respondent to assail the notification dated 6th
November, 2012, as published in the official gazette on 10th
November, 2012, issued by the Board of Revenue, Jharkhand in
exercise of powers conferred under Section 90 of the Jharkhand
2
Excise Act, 1915 came to be allowed on the ground that the State
had no legislative competence to levy tax/fee on the import of
rectified spirit, as it is a non-potable liquor i.e. alcohol not fit for
human consumption. Additionally, the High Court opined that the
appellant-State had failed to justify the impugned levy on rectified
spirit on the basis of services provided by the State in lieu thereof
or being in the nature of quid pro quo. The original notification is
in Hindi, the same reads thus:
“ANNEXURE-3
______
( )
( )
( )
3
( )
(d)
( ) (iii)
( )
( )
( )
( )
( )
4
( )
( )
( )
( )
( )
( )
"
Free translation thereof has been filed by the appellant as
annexure P-2. However, during the hearing as some doubt was
raised about the accuracy of annexure P-2, we thought it
appropriate to get the document (original in Hindi) translated from
5
the official translator of this Court. That translated version, reads
thus:
“Translated version of Gazette by the Official Translator of the Supreme Court.
ANNEXURE -3 THE
JHARKHAND GAZETTE
EXTRAORDINARY PUBLISHED BY THE GOVERNMENT OF JHARKHAND
-----–----------------------------------------------------
No. 680 19 Kartik, 1934 Shakabd
Ranchi, Saturday, 10th November 2012 -------–---------------------------------------------------
REVENUE BOARD
Notification 6th November 2012
---------------–--------------------------------------------------- No.1/ Policy-40-21/2012-928/ Ra. Pa.- In exercise of the power conferred by section 90 of Jharkhand Excise
Act 1915 (Act-2 1915), the Revenue Board, Jharkhand makes the following addition of new rule in Rule 106 (Tha) after Rules Rule 106 (Ta) in Notification No. 23-
137-2 dated 29th April 1919.
Rule 106 (Tha): Foreign Liquor under sub-head (d) of head 'Foreign Liquor' in Para-3 of Notification No. 470 F. dated 15 January 1919, which manufacturing shall
be done in accordance with section-2 (15)(iii) of Excise Act, for its manufacturing, the imported spirit/ rectified
spirit, which shall be first used for manufacturing of E.N.A. through repeated distillation, for foreign liquor beverage (at the time of conversion), but before bottling
of liquor, for this purpose Import fee shall be deposited at the rate of Rs. 6/- per L.P. liter on the total quantity of imported spirit/rectified spirit.”
This notification shall come into force on the date
of its publication in the official gazette. No.1/Policy-40-21/2012-927/Ra.Pa.- In exercise of the power conferred by Section 90 of Jharkhand Excise Act, 1915 (Act 2, 1915), Board of Revenue,
Jharkhand makes the addition of new Rule – 106(Da)
6
after Rule 106(Tha) of the Rules prepared under Board Notification No.23-137-2 dated 29th April, 1919.
Rule 106(Da):- With the purpose of manufacturing of
country liquor/spiced country liquor beverage in the State of Jharkhand, at the time of conversion in imported alcohol/rectified country spirit and spiced
country liquor, but before bottling and storage of liquor, with the described purpose, the import fee shall be deposited at the rate of Re.0.25 (Twenty Five Paise) per
Bulk Litre on the total amount of imported spirit/rectified spirit.
This notification shall come into force on the date of its publication in the Official Gazette.
No.1/Policy-40-21/2012-928/Ra.Pa. – In Exercise of the power conferred by Section 90 of Jharkhand Excise Act, 1915 (Act 2, 1915), the Board of Revenue, Jharkhand, makes amendment in the Rule
106 (Ja) made vide notified notification No.1/Policy-10- 32/2008-583, dated 15th May 2008 in the Rules made
vide Board Notification No.23-137-2 dated 29 April 1919:-
Rule 106(Ja) :- On the import of spirit/rectified spirit/ENA beverage from any place/area outside the state of Jharkhand, the permit fee at the rate of Re.0.25
(Twenty Five Paisa) per Bulk Litre will be payable on the imported quantity in the State of Jharkhand.
This notification shall come into force on the date
of its publication in the official gazette.
By the order of Board of Revenue, Jharkhand
Sd/-illegible
Deputy Secretary,”
3. As aforesaid, the High Court accepted the challenge to the
above-mentioned notification for the reasons noted hitherto. The
relevant discussion in the impugned judgment in that behalf,
reads thus:
7
“13. The State under List-II is empowered to levy fee under Entry 66 in respect of any of the matters in the
list but not including fees taken in any Court. Entry 66 read with entry 8 of List II therefore provides
competence to the State to levy fee in respect of intoxicating liquor i.e. alcoholic liquor fit for human consumption i.e. to say on the production,
manufacture, possession, transport, purchase and sale of intoxicating liquor. The present levy seeks to levy fee on the import of rectified spirit to be utilized for
the purpose of, firstly for manufacture of ENA through re-distillation process and then for
manufacture of IMFL. Rectified spirit is not fit for human consumption and it therefore does not come within the meaning of intoxicating liquor as contained
in Entry 8 of List II. Levy on the import of rectified spirit is not a fee on intoxicating liquor i.e. fit for human
consumption. By the impugned notification, the Board of Revenue in exercise of power conferred under section 90 of the Excise Act, 1915 has chosen
to levy fee on the import of rectified spirit which is used for manufacture of ENA through re-distillation process and then for the purpose of manufacture of
IMFL at the time before bottling @ Rs. 6.00 per LP Litre. Industrial alcohol/non-potable spirit i.e. rectified
spirit being not alcoholic liquor fit for human consumption, cannot be the subject matter of any regulation or control by the State under Entry 8, 51 and
66 of List II of Seventh Schedule of the Constitution. The State has the power to levy fees under the garb of grant of privilege from those who deal in liquor or
alcohol fit for human consumption i.e. potable liquor as distinct from non-potable liquor or
alcoholic liquor unfit for human consumption. Under Entry 51 of List-II, State has been empowered to
levy excise duty on alcoholic liquor fit for human consumption manufactured or produced in the State
and countervailing duty at the same rate or lower rates on similar goods manufactured or produced elsewhere in India. Even under the instant Entry, the rectified
spirit which is non potable liquor, does not come within the meaning of alcoholic liquor fit for human consumption on which the State can levy excise duty
under Entry 51 of List-II. The levy of import fees on rectified spirit therefore by the State Legislature
before bottling of IMFL by shifting the event of taxation, cannot be held to be justified as in pith
8
and substance, the levy is on import of rectified spirit i.e. non-potable liquor i.e. alcohol not fit for
human consumption. Levy of fee on non-potable liquor i.e. unfit for human consumption or industrial alcohol
is permissible under Entry 52 of List-I of Seventh Schedule of the Constitution. Under Entry 84 of List-I, excise duty on tobacco and other goods manufactured
or produced in India can be levied except on alcoholic liquor for human consumption; opium, Indian hemp and other narcotic drugs and narcotics. In the wake of
such clear demarcation of legislative fields between Union and State Legislature, the impugned notification
levying import fees on rectified spirit i.e. non potable liquor or alcoholic liquor unfit for human consumption by applying the rule of pith and substance, 18 cannot
come within the legislative competence of the State Legislature. The impugned levy therefore is beyond
the legislative competence of the State Legislature and consequentially also beyond the rule making power of the Board of Revenue.”
(emphasis supplied)
And again…………….
“16. The respondent State sought to justify the levy as a regulatory measure for supervision and control of
potable liquor to protect public health and morality. However, there are no materials brought on record by the respondent State to justify that any services
in lieu thereof are provided in the nature of quid pro quo to justify the imposition of such a levy. The
petitioner is already having various licences granted by the Excise Department, Government of Jharkhand in Form- 19, 19(B), 20, 25 and 28(A) prescribed by the
Board of Revenue and is paying the licence fee for grant of such licences. Under Form-19 a licence for compounding and blending of foreign liquor is given. In
Form-19(B), petitioner has been granted licence for the manufacture of foreign liquor / beer as also for the sale
of foreign liquor / beer through licencee distributors as also to import or transport the same under bond. The petitioner has a licence for bottling of potable foreign
liquor under Form-20 for which it pays fees in advance of Rs. 50,000/- for the year. In Form-25 it has been
granted licence to manufacture denatured spirit at its distillery / warehouse. The petitioner also has a licence under Form-28(A) to manufacture spirit in distillery not
9
used in the manufacture of potable liquor for which it also pays a licence fees. It is the contention of the
petitioner that it is paying establishment charges on the posting of excise official at its premises. Therefore, the
respondent State have not been able to justify the impugned levy on rectified spirit on the basis of services provided in lieu thereof. Besides this, the
petitioner has been paying licence fee for issuance of licence under different forms in the nature of a regulatory fee. The impugned levy therefore, is not
justifiable on this account as well.
17. In these circumstances, levy of import fee on rectified spirit which is impermissible for the State Legislature, also has the effect of impeding the inter-
State trade and commerce as guaranteed under Article 301 of the Constitution of India. At the same time, it is
within the exclusive legislative competence of Parliament to levy any duty or tax on rectified spirit i.e. industrial alcohol. Such action therefore, is in teeth of
the Article 301 of the Constitution of India. 18. In view of the aforesaid reasons and discussions and
in view of the settled law laid down by the judgments of the Hon'ble Supreme Court referred to herein above, the
notification dated 10th November 2012 issued by the Board of Revenue, Jharkhand in exercise of powers conferred under section 90 of the Jharkhand Excise
Act, 1915, cannot be sustained in law and it is accordingly quashed. Consequentially, the demand raised vide notice dated 24th November 2012
(Annexure-4) for deposit of import fees on rectified spirit, is also quashed. Petitioner shall be entitled to
refund of any such import fees deposited under the impugned notification. Writ petition is accordingly allowed.”
(emphasis supplied)
The correctness of the view so taken by the High Court is the
subject matter of challenge in this appeal, at the instance of the
State. In defending the notification before the High Court, the
10
appellant-State had asserted that the rule inserted by the subject
notification being Rule 106 (Tha), is an impost and is merely
described as an import fee. Because, it is reckoned on the basis of
quantity of pure alcohol content of rectified spirit (which is known
as “London Proof Liter”), imported for the purposes of manufacture
of potable Foreign Liquor after the process of compounding,
blending and reduction of strength of spirit from over proof
strength to under proof strength is complete. Further, the unit for
charging import fee is London Proof Liter (for short, “LPL”)
because, it does not change even after the spirit has undergone
through the process of compounding, blending & reduction of
strength. Indisputably, nothing can be nor will be charged in
advance, so long as the imported rectified spirit is non-potable and
till it is in the form of raw material. In other words, nothing is
charged on industrial alcohol. Thus, it is neither a violation of
provisions of the Constitution nor is it an arbitrary use of power
under Section 90(7) by the Board of Revenue who was competent
to issue the same towards levy of any kind of fee on potable liquor.
In substance, the stand of the appellant-State is that the stated
import fee is not on rectified spirit in its raw form as such, but on
pure alcoholic liter “LPL” in the form of potable liquor. Further, it
11
is a regulatory fee only for supervision and control of production of
potable liquor to protect public health and morality. It was further
asserted that no right inheres in any person for doing business in
intoxicants. That right exclusively belongs to the State.
Resultantly, it is open to the State to part with those rights for a
consideration on conditions as may be deemed appropriate. There
is no need for the State to establish commensurate services
rendered by it to apply the doctrine of quid pro quo, in respect of
impost of any kind of fee on potable liquors.
4. The High Court, however, was not impressed by the stand
taken by the State and proceeded to answer the matters in issue
against the State for reasons afore-quoted, in the extracted portion
of the impugned judgment.
5. The appellant-State has approached this Court to assail the
view so taken by the High Court. More or less, the State has
reiterated its stand as was taken before the High Court. In that,
the charge in terms of the impugned Rule 106(Tha) to the licensees
was neither in the nature of a tax nor excise duty. The impost is a
normal incidence of a trading or business transaction in respect of
the rights exclusively inhering in the State - with regard to
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production and manufacture of intoxicating liquor covered by
Entry 8 of list II of the Seventh Schedule of the Constitution of
India. The levy is, essentially, to regulate and ensure that the
imported rectified spirit is not diverted and misused as a substitute
for potable alcohol. It is open to the State to deal in intoxicants its
manufacture, possession, sale, transport, import, export,
consumption on premises of hotel and restaurants etc. Further,
the State has exclusive rights and privileges of manufacturing and
selling liquor. It is urged that the approach of the High Court is
completely wrong and against the settled legal position.
6. Per contra, the respondents have supported the conclusions
reached by the High Court and would contend that a close reading
of Rule 106(Tha) clearly indicates that it purports to levy “import
fee” on imported rectified spirit, used for production of Indian
Made Foreign Liquor (for short, “IMFL”) manufactured in the
respondent factory under a valid licence for import and also to
manufacture of the product (IMFL). It is urged that the provision
regarding collection of the fee after the rectified spirit has been
used to first produce ENA and then potable liquor, would not alter
the character of the levy being impost on the imported rectified
13
spirit. The State is not competent to legislate on imported
industrial liquor or levy any charge or tax thereon as such. The
postponement of realization of charges predicated in the impugned
rule would not alter the efficacy of the rule, providing for levy of
import fee on rectified spirit. Relying on the decisions of this Court
it was urged that rectified spirit is highly intoxicating and cannot
be consumed by humans. It is industrial alcohol on which the
State is not competent to legislate or levy taxes in the garb of duty
or fee. The imported rectified spirit, in that form, would not attract
excise duty. That can primarily be imposed on the happening of
production or manufacture of goods produced or manufactured
within the State. It is then urged that the respondent is engaged
in production of “IMFL” for which it has obtained all essential
licences prescribed by the Board of Revenue on payment of
licensing fees for grant of such licenses such as “Form 19” for
compounding and blending of foreign liquor, Form19-B for
manufacture of foreign liquor/beer as also for the sale of foreign
liquor/beer through licensee distributors as also to import or
transport the same, Form 20 for bottling of potable foreign liquor,
Form 25 for manufacture denatured spirit at its distillery/
warehouse, Form 28(A) for manufacture of spirit in distillery not
14
used in the manufacture of potable liquor. In that view of the
matter, it is not open to the State to levy impugned charges in the
garb of import duty, or excise duty, as the case may be, on the
imported rectified spirit, for production of “IMFL”. The respondent
prays that the appeal be dismissed being devoid of merits and the
decision of the High Court be affirmed.
7. We have heard learned counsel for the parties. Additionally,
they have filed written submissions.
8. The seminal issue to be answered in this appeal is about the
purport of the notification dated 6th November, 2010 as published
on 10th November, 2012 and whether it is in the nature of
legislation by the State on the subject of industrial alcohol. Alcohol
can generally be classified into the following categories:
“I. Isopropyl alcohol (or IPA or isopropanol) is a
compound with the chemical formula CH3CHOHCH3. It is a colourless, flammable chemical compound with a
strong odour. As an isopropyl group linked to a hydroxyl group, it is the simplest example of a secondary alcohol, where the alcohol carbon atom is attached to two other
carbon atoms. If consumed, Isopropanol is converted into acetone in the liver, which makes it extremely toxic.
Often used for disinfecting skin an antiseptic.
II. Methyl Alcohol (or Methanol): Chemical Formula – CH3OH: Not for human consumption. If consumed, can
cause blindness and death. Methanol acquired the name wood alcohol because it was once produced
15
chiefly by the destructive distillation of wood. Today, methanol is mainly produced industrially by
hydrogenation of carbon monoxide.
III. Ethyl alcohol, (also known as Ethanol and abbreviated
as EtOH), is a colourless, volatile, and flammable liquid that is soluable in water. Its chemical formula is C2H6O, or can be written as C2H5OH or CH3CH2OH. It has one
methyl (-CH3) group, one methylene (-CH2-) group, and one hydroxyl (-OH-) group.”
The first two categories are poisonous, toxic and fatal for human
consumption, rendering its use only for industrial purposes. It is
stated that Isopropanol and methanol, because of their inherent
chemical properties, cannot be purified and used for the
production of ‘intoxicating liquor’ or ‘potable liquor’ by adopting
‘physical means’ like decantation, filtration, redistillation,
fractional distillation etc. The third category namely, Ethyl Alcohol
or Ethanol (in India is usually produced from molasses derived
from sugarcane) in its concentrated form and it is also known as
“Rectified Spirit” and its strength measured in LPL signifies the
strength of alcohol by volume, 13 parts of which weigh exactly
equal to 12 parts of water at 51 degrees Fahrenheit.
9. Be that as it may, rectified spirit after it undergoes certain
‘physical changes’ by adopting ‘physical means’ like re-distillation,
rectification (repeated or fractional distillation) to remove
16
impurities, it becomes purer and is known as Extra Neutral
Alcohol (ENA). Thereafter, by addition and mixing of colouring and
flavouring agents (compounding), as well as after dilution with
water, ENA is left for maturation, to be bottled and used as
‘intoxicating liquor’ or ‘potable liquor’ known as Indian Made
Foreign Liquor (IMFL). Whereas the country liquor, also known as
‘Desi Sharab’ is prepared from rectified spirit or low grade ENA
having alcohol content below 40% (as decided by different State
Governments) which may be coloured (by caramel) and may be
spiced too. Notably, the chemical composition of Ethyl alcohol or
Ethanol (C2H6O or C2H5OH or CH3CH2OH) remains the same in
the entire process, though addition of colouring and flavouring
agents makes it a mild concoction/mixture/solution (in chemical
parlance a solution of alcohol is known as ‘tincture’) which renders
it more palatable to human consumption.
10. We have adverted to the above-mentioned process, noted in
the written submissions filed by the appellant, so as to give proper
interpretation to the impugned notification and the subject rules,
in particular Rule 106(Tha). English version of the said rule noted
in the notification (as translated by the official translator of this
17
Court reproduced in paragraph 2 above), in our opinion, makes it
amply clear that the levy or impost fructifies only upon completion
of distillation process (in two stages- first from rectified spirit to
ENA and then from ENA to IMFL) and in particular converting into
a final product “IMFL”. The collection of impost is, however,
deferred until the bottling of that product. In other words, the levy
is not at the stage of import of rectified spirit within the State; nor
at the stage of initial distillation thereof to Extra Neutral Alcohol
(ENA) and not until the product IMFL is ready for bottling as such.
Thus, the levy under the impugned rule ripens or fructifies only
after the original raw material (imported rectified spirit) has
undergone distillation process at two different stages and
transmute and mutate into an intoxicant or potable alcohol
palatable to human consumption, but its (impost) collection is
effected just before bottling it in that form (potable liquor). Indeed,
the levy predicated in this rule is on the total quantity of imported
rectified spirit utilised for mutating it in the form of IMFL, a new
produce. The last part of the rule stipulates the quantum of
charges to be levied on such utilized imported rectified spirit for
production of the foreign liquor. For that limited purpose, the
18
quantity of imported rectified spirit utilized in the production of
potable liquor, is reckoned.
11. Reading the impugned provision as a whole and line by line
or word by word in this perspective, it must follow that the
substance of the provision is to levy charges on the product IMFL
produced or manufactured by use of imported rectified spirit. In
that sense, the levy is not on the input (imported rectified spirit) of
the final product as such but is on the manufactured or produced
product being potable alcohol palatable to human consumption.
For the purposes of computing the levy, the yardstick of Rs.6 per
LPL on the total quantity of imported rectified spirit utilized for
production of IMFL is reckoned. Thus, the impost is not on the
imported rectified spirit as such but only on the produced foreign
liquor before it is bottled for sale in the wholesale or retail market,
as the case may be. If so understood, the whole edifice of the
argument of respondents regarding the interpretation of the
impugned rule must collapse. For, the challenge to the impugned
rule is on the assumption that it permits the competent authority
to levy charges on the imported rectified spirit and not fit for
human consumption but which has the potency of being used for
19
producing intoxicants or potable liquor though exclusively meant
for industrial purposes. Once that assumption is discounted or
disregarded, nothing more survives for consideration. We say so
because, it is well established that the State may pass any
legislation in the nature of prohibition of potable liquor referable
to Entry 6 and 8 of List II and may also laydown regulations to
ensure that non-potable alcohol is not diverted and misused as a
substitute for potable alcohol. Had it been the case of levy on non-
potable alcohol (imported rectified spirit) per se, only then the
question about the competency of the State Legislature or the
justness of the levy on the doctrine of quid pro quo may become
relevant. However, if it is a case of legislation in respect of potable
alcohol, as has been noted by us hitherto, the State would be
competent to legislate in that regard and levy charges – be it for
regulating the same or impost for parting with its rights regarding
manufacture, storage, export, sale and possession thereof.
12. We may usefully advert to the Constitution Bench decision
(Five Judges) in Har Shankar and Ors. Vs. The Dy. Excise and
20
Taxation Commissioner and Ors.1, paragraph Nos.53 to 59,
which read thus:
“53. In our opinion, the true position governing dealings in intoxicants is as stated and reflected in the Constitution Bench decisions of this Court in Balsara case2, Cooverjee case3, Kidwai case4, Nagendra Nath case5, Amar Chakraborty case6 and the R.M.D.C. case7, as interpreted in Harinarayan Jaiswal case8 and Nashirwar case9. There is no fundamental right to do trade or business in intoxicants. The State, under its regulatory powers, has the right to prohibit absolutely every form of activity in relation to
intoxicants — its manufacture, storage, export, import, sale and possession. In all their manifestations, these rights are vested in the State
and indeed without such vesting there can be no effective regulation of various forms of activities in
relation to intoxicants. In American Jurisprudence, Vol. 30 it is stated that while engaging in liquor traffic is not inherently unlawful, nevertheless it is a privilege
and not a right, subject to governmental control (p. 538). This power of control is an incident of the
society’s right to self-protection and it rests upon the right of the State to care for the health, morals and welfare of the people. Liquor traffic is a source
of pauperism and crime (pp. 539, 540, 541).
54. It was unnecessary in Krishna Kumar Narula case10 to examine the question from this broader point of view,
as the only contention bearing on the constitutional validity of the provision impugned therein was not
permitted to be raised as it was not argued in the High
1 (1975) 1 SCC 737 2 1951 SCR 682 : AIR 1957 SC 414 3 1954 SCR 873 : AIR 1954 SC 318 4 1957 SCR 295 : AIR 1957 SC 414 5 1958 SCR 1240 : AIR 1958 SC 398 6 (1973) 1 SCR 533 : (1972) 2 SCC 442 7 1957 SCR 874 : AIR 1957 SC 699 8 (1972) 3 SCR 784 : (1972) 2 SCC 36 9 (1975) 1 SCC 29 10 (1967) 3 SCR 50 : AIR 1967 SC 1368
21
Court. The discussion of the question whether a citizen has a fundamental right to do trade or business in
liquor proceeded in that case, avowedly, from a desire to clear the confusion arising from the “different views”
expressed by the two Judges of the High Court. This may explain why the Court restricted its final conclusion to holding that dealing in liquor is business
and the citizen has a right to do business in that commodity. The Court did not say, though such an implication may arise from its conclusion, that the
citizen has a fundamental right to do trade or business in liquor. If we may repeat, Subba Rao, C.J. said:
“We, therefore, hold that dealing in liquor is business and a citizen has a right to do business in that commodity; but the State can make a law imposing reasonable
restrictions on the said right, in public interests.”
It is significant that the judgment in Krishna Kumar Narula case does not negate the right of the State to prohibit absolutely all forms of activities in relation to intoxicants. The wider right to prohibit
absolutely would include the narrower right to permit dealings in intoxicants on such terms of
general application as the State deems expedient.
55. Since rights in regard to intoxicants belong to the State, it is open to the Government to part with those rights for a consideration. By Article 298 of
the Constitution, the executive power of the State extends to the carrying on of any trade or business
and to the making of contracts for any purpose. As observed in Harinarayan Jaiswal case, (SCC p. 44, para 13)
“if the Government is the exclusive owner of those privileges, reliance on Article 19(1)(g) or Article 14 becomes irrelevant. Citizens cannot have any fundamental right to trade or carry on business in the
properties or rights belonging to the Government, nor can there be any infringement of Article 14, if the
Government tries to get the best available price for its valuable rights.”
22
Section 27 of the Act recognises the right of the Government to grant a lease of its right to manufacture,
supply or sell intoxicants. Section 34 of the Act read with Section 59(d) empowers the Financial Commissioner to direct that a licence, permit or pass be granted under the Act on payment of such fees and subject to such restrictions and on such conditions as
he may prescribe. In such a scheme, it is not of the essence whether the amount charged to the licensees is
pre-determined as in the appeals of Northern India Caterers and of Green Hotel or whether it is left to be determined by bids offered in auctions held for granting
those rights to licensees. The power of the Government to charge a price for parting with its
rights and not the mode of fixing that price is what constitutes the essence of the matter. Nor indeed does the label affixed to the price determine either
the true nature of the charge levied by the Government or its right to levy the same.
56. The distinction which the Constitution makes for
legislative purposes between a “tax” and a “fee” and the characteristics of these two as also of “excise duty” are well-known. “A tax is a compulsory exaction of money
by public authority for public purposes enforceable by law and is not a payment for services rendered”. A fee is a charge for special services rendered to individuals by
some governmental agency and such a charge has an element in it of a quid pro quo. Excise duty is primarily
a duty on the production or manufacture of goods produced or manufactured within the country. The amounts charged to the licensees in the instant case
are, evidently, neither in the nature of a tax nor of excise duty. But then, the “licence fee” which the State Government charged to the licensees through
the medium of auctions or the “fixed fee” which it charged to the vendors of foreign liquor holding
licences in Forms L-3, L-4 and L-5 need bear no quid pro quo to the services rendered to the licensees. The word “fee” is not used in the Act or the Rules in
the technical sense of the expression. By “licence fee” or “fixed fee” is meant the price or
consideration which the Government charges to the licensees for parting with its privileges and granting them to the licensees. As the State can carry on a
23
trade or business, such a charge is the normal incident of a trading or business transaction.
57. While on this question, we may with advantage cite a passage from American Jurisprudence (Vol. 30, pp. 642, 645) which is based on the decisions in Gundling v. Chicago11, Phillips v. Mobile12 and Richard v. Mobile13, It says:
“the familiar principle that the imposition
of licence fees on useful and honourable occupations must not exceed the cost of
issuing the licence, plus the expense of inspecting and regulating the business licensed ... is not necessarily applicable to
a liquor license. The liquor traffic is not something which is licensed for the purpose of promoting it. Indeed, licence
fees may be exacted in amounts intended to discourage participation in
the business. The courts have quite generally refused to hold that the licence fee imposed, merely because it is
large, is a tax, where the object is to control, regulate, and restrict, and not
to encourage the liquor traffic, the revenue being the result of the system and not the motive for its adoption . . . .
The higher the fee imposed for a licence, it is sometimes said, the better the regulation, as the effect of a high fee is
to keep out the business those who are undesirable, and to keep within
reasonable limits the number of those who may engage in it.”
58. In the view we have taken, the argument that the Government cannot by contract do what it cannot do
under a statute must fail. No statute forbids the Government from trading in its own rights or privileges
and the statute under consideration, far from doing so, expressly empowers it by Sections 27 and 34 to grant
11 44 L Ed 728 12 52 L Ed 578 13 52 L Ed 581
24
leases of its rights and to issue the requisite licences, permits or passes on payment of such fees as may be
prescribed by the Financial Commissioner.
59. The argument that in Cooverjee case the impugned power having been exercised in respect of a centrally
administered area, the power was not fettered by legislative lists loses its relevance in the view we are taking. It is true that in that case it was permissible to
the Court to find, as in fact it did, that the fee imposed on the licensees was “more in the nature of a tax than
a licence fee”. As the authority which levied the fee had the power to exact a tax, the levy could be upheld as a tax even if it could not be justified as a “fee”, in the
constitutional sense of that term. But the “licence fee” or “fixed fee” in the instant case does not have to
conform to the requirement that it must bear a reasonable relationship with the services rendered to the licensees. The amount charged to the
licensees is not a fee properly so-called nor indeed a tax but is in the nature of the price of a privilege, which the purchaser has to pay in any trading or
business transactions.”
(emphasis supplied)
13. Indeed, if the State legislation was to provide for levy on the
imported rectified spirit per se the same would be without
jurisdiction, as consistently held, including by the Constitution
Bench in Deccan Sugar & Abkari Co. Ltd. Vs. Commissioner of
Excise, A.P.14, paragraph No.2 of this decision, which reads thus:
“2. It is settled by the decision of this Court in Synthetics and Chemicals Ltd. v. State of U.P. that the State Legislature has no jurisdiction to levy any excise duty
on rectified spirit. The State can levy excise duty only on potable liquor fit for human consumption and as rectified spirit does not fall under that category the
14 (2004) 1 SCC 243
25
State Legislature cannot impose any excise duty. The decision in Synthetics and Chemicals Ltd. v. State of U.P. has been followed in State of U.P. v. Modi Distillery15 where certain wastage of ethyl alcohol was sought to be
taxed. This Court following the decision in Synthetics and Chemicals Ltd. came to the conclusion that this cannot be done.”
14. The next question is whether the levy is in the nature of tax
or excise duty. If it is a case of excise duty on potable liquor
produced by use of imported rectified spirit, the State has
jurisdiction to legislate in respect of duty on the production or
manufacture of such goods produced or manufactured within the
State. In the present case, we find merits in the submissions of the
appellant State that the impost is neither in the nature of a tax nor
excise duty but it is towards the charges by whatever name, for
regulating the production of potable liquor to preserve public
health and morality including for parting with its rights or
privileges regarding manufacture, supply or sale of potable liquor
or intoxicating liquor and to regulate the use of imported rectified
spirit for production and sale of potable liquor. In such a case, the
State need bear no quid pro quo to the services rendered to the
licencee for production of foreign liquor (IMFA).
15 (1995) 5 SCC 753
26
15. The fact that the manufacturer-respondent has already
obtained requisite licences for import of rectified spirit and
production of foreign liquor (IMFA) on payment of fixed rates does
not mean that the State has surrendered all facets of its rights in
respect of every form of activity in relation to potable liquor – its
manufacture, storage, export, import, sale and possession. The
amended provision is an enabling provision authorising the State
to levy charges or impost for ceding its one or more of the activity
in respect of foreign liquor (IMFL) produced by use of imported
rectified spirit. Such impost can be in addition to the general power
of the State to issue licence on payment of fees for production and
sale of potable liquor. As observed in Har Shankar (supra), in
paragraph No.56, the State need bear no quid pro quo to the
services rendered to the licensees of producer of foreign liquor.
16. The respondent, however, placed heavy reliance on the
decision in State of U.P. & Ors. Vs. Vam Organic Chemicals
Ltd. and Ors.16, to contend that the State is obliged to justify the
impost based on quid pro quo. We are afraid, this decision is of no
avail to the respondent. In that case, the Court was dealing with
16 (2004) 1 SCC 225
27
challenge to Rule 3(a) therein on the ground that the State
Legislature did not have legislative competence to legislate on
“denatured spirit” which is unfit for human consumption. In that
context, this Court relied on the decision in Synthetics and
Chemicals Ltd. and Ors. Vs. State of U.P. and Ors.17 and
answered the issue. If the case under consideration was to be
regarding legislation on imported rectified spirit as such, this
decision would have come handy. However, having opined that the
purport of the impugned Rule 106(Tha), is to permit impost on the
final processed product being foreign liquor “IMFL”, before bottling
as fit for human consumption, the State has jurisdiction to
legislate on that subject and need bear no quid pro quo to the
services rendered to the licencee of manufacturer of foreign liquor
(IMFL).
17. In view of the above, we do not intend to dilate on other
arguments and reported decisions pressed into service by the
respective parties. Suffice it to observe that the challenge to the
amended Rule 106 (Tha), in our opinion, is unfounded and is
based on erroneous assumption that it purports to authorise the
17 (1990) 1 SCC 109
28
State to levy charges on the imported rectified spirit as such.
However, upon proper interpretation of the said rule we hold that
it purports to empower the State to levy charges on the final
processed product being foreign liquor (IMFL) manufactured by
use of imported rectified spirit. This appeal, therefore, ought to
succeed.
18. Accordingly, we allow this appeal and quash and set aside
the impugned judgment and order of the High Court dated 25th
July, 2013 passed in WP(T) No.7499 of 2012. The said writ petition
stands dismissed. All pending interim applications are disposed of.
No order as to costs.
……………………………..J (A.M. Khanwilkar)
……………………………..J (Ajay Rastogi)
New Delhi;
July 02, 2019.