Full Judgment Text
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PETITIONER:
ATLAS CYCLE INDUSTRIES LTD. AND ORS.
Vs.
RESPONDENT:
STATE OF HARYANA
DATE OF JUDGMENT04/10/1978
BENCH:
SINGH, JASWANT
BENCH:
SINGH, JASWANT
FAZALALI, SYED MURTAZA
KAILASAM, P.S.
CITATION:
1979 AIR 1149 1979 SCR (1)1070
1979 SCC (2) 196
CITATOR INFO :
R 1980 SC1382 (88)
D 1988 SC 535 (24)
ACT:
Essential Commodities Act 1955 (Act 10 of 195)-Section
3(6)Requirement as to laying before both Houses of
Parliament-Directory not mandatory-Non-lying of notification
fixing the maximum selling prices of various categories of
controlled commodities before both Houses of Parliament-
Whether results in nullification of the notification.
Delegated Legislation-Provisions relating to laying of
delegated legislation of subordinate law making authorities
and orders passed by subordinate executive instrumentalities
before both Houses of Parliament-"Laying clauses"-Examined
and discussed.
HEADNOTE:
The appellants were prosecuted for the offence of
acquiring a controlled commodity at a rate higher than the
maximum statutory price fixed for such commodity by the Iron
JUDGMENT:
Control Order, 1956. In the course of proceedings before the
trial court the appellants made an application u/s 251A &
288 Cr.P.C. raising various objections to their prosecution
including, that the notification fixing maximum selling
prices of various categories of Iron & Steel including the
commodity in question was not placed before the Parliament
and as such was not valid. Observing that the laying of the
notification before the Parliament could be proved by
contemporaneous record and that it was not possible to hold
that cognizance of the offence was taken on an invalid
report and the order framing the charge was a nullity the
trial Court dismissed the application.
In its writ petition filed under Arts. 226 and 227 of
the Constitution, the appellants challenged their
prosecution on the ground that the control order and the
notification did not have the force of law as they had not
been laid before the Houses of Parliament within a
reasonable time as required by the Essential Commodities
Act. The High Court dismissed the writ petition.
On the question, whether the notification fixing the
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maximum selling price of the commodity was void, for not
having been laid before both Houses of Parliament.
Dismissing the appeal, the Court
^
HELD: 1. Non-laying of the notification fixing the
maximum selling prices of various categories of iron and
steel including the commodity in question before both Houses
of Parliament cannot result in nullification of the
notification. The legislature never intended that non-
compliance with the requirement of laying as envisaged by
section 3(6) of the Act should render the order void. [1088
C, B]
1071
2. Though section 3(6) of the Act provides that every
order made by the Central Government or by any officer or
authority of the Central Government shall be laid before
both Houses of Parliament as soon as may be after it is
made, the important point to be considered in the absence of
a provision prescribing the conditions, the period and the
legal effect of the laying of the order before the
Parliament is whether the provision is directory or
mandatory. The use of the word ’shall’ is not conclusive and
decisive of the matter and the Court has to ascertain the
true intention of the legislature, which is the determining
factor, and that must be done by looking carefully to the
whole scope, nature and design of the statute. [1078 C-E]
State of U.P. v. Manbodhan Lal Srivastava, [1958]
S.C.R. 533, The State of Uttar Pradesh and Ors. v. Babu Ram
Upadhya, [1961] 2 S.C.R. 679 referred to.
Craies Statute Law 5th Edn. p. 242.
3. Two considerations for regarding a provision as
directory are: (1) absence of any provision for the
contingency of a particular provision not been complied with
or followed and (2) serious general inconvenience and
prejudice that would result to the general public if the act
of the government or an instrumentality is declared invalid
for non-compliance with the particular provision.[1079 C]
4. The policy and object underlying the provisions
relating to laying the delegated legislation made by the
subordinate law making authorities or orders passed by
subordinate executive instrumentalities before both Houses
of Parliament, being to keep supervision and control over
the aforesaid authorities and instrumentalities, the "laying
clauses" assume different forms depending on the degree of
control which the Legislature may like to exercise. The
three kinds of laying which are generally used by the
Legislature are (i) laying without further procedure (ii)
laying subject to negative resolution, (iii) laying subject
to affirmative resolution. Each case must depend on its own
circumstances or the wording of the statute under which the
rules are made. [1079 D, E; 1081 D]
Hukam Chand etc. v. Union of India and Ors. [1973] 1
S.C.R. 986 referred to.
Craies Statute Law 7th Edn. pp. 305-307.
5. In the instant case, section 3(6) of the Act merely
provides that every order made under section 3 by the
Central Government or by any officer or authority of the
Central Government, shall be laid before both Houses of
Parliament, as soon as may be, after it is made. It does not
provide that it shall be subject to the negative or the
affirmative resolution by either House of Parliament. It
also does not provide that it shall be open to the
Parliament, to approve or disapprove the order made under
section 3 of the Act. It does not even say that it shall be
subject to any modification which either House of Parliament
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may in its wisdom think it necessary to provide. It does not
even specify the period for which the order is to be laid
before both Houses of Parliament nor does it provide any
penalty for non-observance of or non-compliance with the
direction as to the laying of
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the order before both Houses of Parliament. The requirement
as to the laying of the order before both Houses of
Parliament is not a condition precedent but subsequent to
the making of the order. In other words, there is no
prohibition to the making of the orders without the approval
of both Houses of Parliament. Therefore the requirement as
to laying contained in section 3(6) of the Act falls within
the first category i.e. "simple laying" and is directory and
not mandatory. [1081 E-1082 A]
Jan Mohammed Noor Mohammed Bagban v. The State of
Gujarat and Anr., [1966] 1 S.C.R. 505; relied on.
D. K. Krishnan v. Secretary, Regional Transport
Authority Chittor, A.I.R. 1956 AP. 129, State v. Karna
(1973) 24 RLW 487.
Mathura Prasad Yadava v. Inspector General, Railway
Protection Force, Railway Board, New Delhi and Ors. (1974)
19 MPLJ. 373, Krishna Khanna and Anr. v. State of Punjab,
A.I.R. 1958, Punjab 32; approved.
Narendra Kumar and Ors. v. The Union of India and Ors.,
[1960] 2 S.C.R. 375; distinguished.
Express Newspapers (P) Ltd. and Anr. v. The Union of
India and Ors., [1959] S.C.R. 12; In re. Kerala Education
Bill 1957, 1959 S.C.R. 995; not applicable.
Bailey v. Williamson 1873 LR VIII Q.B. 118, Storey v.
Graham (1899) Q.B. 406 referred to.
&
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal 24 of
1976.
From the Judgment and Order dated 31-9-1974 of the
Punjab and Haryana High Court in Criminal Writ No. 32 of
1970.
B. Sen. (for appellant No. 1), A. K. Sen (for Appellant
No. 2), J. C. Bhatt (for appellant No. 3), F. S. Nariman
(for appellant No. 4), A. B. Diwan (for appellant No. 4),
I.N. Shroff and H. S. Parihar for the Appellants.
D. Mukherjee, E. C. Agrawala and R. N. Sachthey for the
Respondent.
The Judgment of the Court was delivered by
JASWANT SINGH, J.-During the course of on spot check
carried out by him on December 29, 1964 of B.P. sheets lying
in appellant No. 1’s factory at Sonepat, the Development
Officer (LME-1) of the Directorate General of Technical
Development, New Delhi, discovered from an examination of
the said appellant’s account books that it had during the
period intervening between January 1, 1964 and January 12,
1965, acquired black plain iron sheets of prime quality
weighing
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60.03 metric tons from various parties at a rate higher than
the maximum statutory price fixed for such sheets by the
Iron and Steel Controller (hereinafter referred to as ’the
Controller’) in exercise of the powers vested in him under
clause 15(1) of the Iron and Steel (Control) Order, 1956
(hereinafter referred to as ’the Control Order. After the
Special Magistrate had framed the charges and secured in the
Court of the Special Magistrate, Ambala Cantt for an offence
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under section 120-B of the Indian Penal Code read with
section 7 of the Essential Commodities Act, 1955 (Act No. 10
of 1955) (hereinafter referred to as ’the Act’) as also for
an offence under section 7 of the Act read with clause 15
(3) of the Control Order. After the Special Magistrate had
framed the charges and examined sixteen prosecution
witnesses, the appellants made an application before him on
February 12, 1970 under section 251A (11) and 288 (1) of the
Code of Criminal Procedure, 1898 praying that in view of the
submissions made therein, the case against them be not
proceeded with and they be acquitted. The trial Magistrate
dismissed the application vide his order dated June 4, 1970,
relevant portion whereof is extracted below for facility of
reference :-
"In the light of the above observations, I am prevented
from determining the case otherwise than by making an
order of acquittal or conviction which I can pass only
after recording further evidence both of prosecution
and in defence.
Regarding various objections raised by the learned
counsel for the accused on the points that the
notifications were not placed before the Parliament and
within a reasonable time and also on the points of
formation of opinion and delegation of powers I may
submit that the prosecution cannot be prevented from
adducing evidence regarding the formation of opinion
and laying of the notifications before the Parliament
which can be proved by the contemporaneous record.
Regarding the non-prosecution of the sellers of the
black iron sheets it does not lie in the mouth of the
accused to say that such and such person has not been
prosecuted. I need not to give my observations on
merits on the points regarding subsequent exemption of
control mens-rea, formation of opinion and delegation
of powers in laying notifications before the Parliament
and also need not discuss the citations as I will have
to consider
1074
all these points at the time of final arguments and any
order given now will not be proper.
I dismiss the application of the accused on the
short ground that it is not possible for this Court to
hold that the cognizance was taken on an invalid report
and the order of the Court ordering framing of charge
is a nullity on the ground that on record no offence is
committed and no cognizance could be taken."
Aggrieved by the aforesaid order of the Special
Magistrate, the appellants moved the High Court of Punjab
and Harayana under Articles 226 and 227 of the Constitution
and section 561-A of the Code of Criminal Procedure, 1898
challenging their prosecution inter alia on the grounds that
the Control Order and the notification which formed the
basis of their prosecution did not have the force of law as
they had not been laid before the Houses of Parliament
within a reasonable time as required under section 3(6) of
the Act; that the Control Order and the Notification fixing
the maximum selling price of the commodity in question for
the contravention of which the appellants had been hauled up
were invalid as the same did not appear to be preceded by
the formation of the requisite opinion under section 3(1) of
the Act which was a sine qua non for issue of any order by
the Central Government or by the Controller; that none of
the 18 concerns which, according to the prosecution sold the
aforesaid B.P. sheets to the appellants and who were equally
guilty of the offence under section 7 of the Act having been
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proceeded against, in the Court of the competent
jurisdiction, the prosecution of the appellants was
violative of Article 14 of the Constitution and that the
purchases of the aforesaid B.P. sheets having been openly
made and entered in the account books of appellant No. 1,
the mens rea which was a necessary ingredient of the offence
under section 7 of the Act was totally lacking in the case.
In the return filed by it in opposition to the writ
petition, the respondent while denying that the Control
Order had not been placed before both Houses of Parliament,
as required by sub-section (6) of section 3 of the Act or
that the issue of the Control Order or the Notification
fixing maximum selling prices of various categories of iron
and steel including the commodity in question was not based
on the formation of the opinion envisaged by sub-section 1
of section 3 of the Act conceded that the notification
fixing the maximum selling prices of the categories of iron
and steel including the commodity in question had not been
placed before both Houses of Parliament but contended that
the provisions of sub-section (6) of section 3 of the
1075
Act requiring the placing of the order contained in the
aforesaid notification before both Houses of Parliament were
directory and not mandatory and the omission to comply with
that requirement did not have the effect of invalidating the
notification. The respondent further contended that the
notification fixing the maximum selling prices of various
categories of iron and steel including the black plain iron
sheets being a part of the Control Order and a piece of
delegated legislation, it was not necessary to lay it before
the Houses of Parliament. It was also pleaded by the
respondent that the mensrea of the accused was manifest from
various manipulations resorted to by them as also from the
fact that they wanted to increase their production and earn
more profits. The respondent also averred that launching of
prosecution against any person depended on the availability
of sufficient evidence and that non-prosecution of the
sellers of the iron sheets in question did not involve any
discrimination as envisaged by Article 14 of the
Constitution but was due to non-availability of adequate and
reliable evidence against them.
After careful consideration of the rival contentions of
the parties, the High Court by its elaborate judgment and
order dated May 31, 1974 dismissed the petition overruling
the contentions of the appellants. One of the learned Judges
of the High Court constituting the Bench which dealt with
the writ petition also observed that the Notification in
question had not in reality been issued under section 3 of
the Act which required it to be laid before both Houses of
Parliament but was issued in exercise of the power conferred
by section 4 of the Act which plainly related to issue of
incidental orders arising out of the nature of the powers
conferred and duties imposed thereunder and the purpose
whereof was to enable the various authorities mentioned
therein to provide the details to fill up gaps in the
Control Orders issued under section 3 of the Act so as to
ensure the harmonious and rational working of the orders.
The High Court, however, being of the opinion that the case
involved a substantial question of law relating to the vires
of the notification fixing the maximum selling prices of
various categories of iron and steel including the commodity
in question certified the case as eminently fit for appeal
to this Court. This is how the case is before us.
At the hearing of the appeal though the learned counsel
for the appellants have reiterated all the contentions
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raised by them in the aforesaid writ petition, the only
substantial question of law with which we are concerned at
the present stage is whether the aforesaid notification
fixing the maximum selling price of the commodity in
question is void for not having been laid before both Houses
of Parliament.
1076
For a proper determination of the aforesaid question,
it is necessary to notice a few provisions of the Act which
are relevant for the purpose of the appeal.
Section 2 is a glossary of the Act. According to clause
(a)(vi) of the said section, iron and steel and manufactured
products thereof fall within the ambit of the expression
"essential commodity".
Sub-section (1) of section 3 of the Act confers on the
Central Government the general power of making and issuing
orders providing for regulating or prohibiting the
production, supply and distribution of an essential
commodity and trade and commerce therein if it is of opinion
that it is necessary or expedient so to do for maintaining
or increasing supplies of any essential commodity or for
securing its equitable distribution and availability at fair
prices or for securing any essential commodity for the
defence of India or the efficient conduct of military
operations.
Sub-section (2) of section 3 of the Act specifies the
orders which without prejudice to the generality of the
powers conferred by subsection (1) of section 3 can be
issued thereunder.
Clause (c) of sub-section (2) of section 3 of the Act
authorities the issue of an order for controlling the price
at which any essential commodity may be bought or sold.
Sub-section (6) of section 3 of the Act ordains that
every order made under this section by the Central or by any
officer or authority of the Central Government shall be laid
before both Houses of Parliament as soon as may be, after it
is made.
Section 4 of the Act lays down that an order made under
section 3 may confer powers and impose duties upon the
Central Government or the State Government or officers and
authorities of the Central Government or State Government
and may contain directions to any State Government or to
officers and authorities thereof as to the exercise of any
such powers or the discharge of any such duties.
Section 5 of the Act deals with delegation of powers.
It provides that the Central Government may, by notified
order, direct that the power to make orders or issue
notifications under section 3 shall, in relation to such
matters and subject to such conditions, if any, as may be
specified in the direction, be exercisable also by (a) such
officer or authority subordinate to the Central Government,
or (b) such State Government or such officer or authority
subordinate to a State Government, as may be specified in
the direction.
Section 6 of the Act which embodies the non-obstante
clause lays down that any order made under section 3 shall
have effect notwithstanding anything inconsistent therewith
contained in any enactment
1077
other than this Act or any instrument having effect by
virtue of any enactment other than this Act.
Section 7 of the Act lays down the penalties which any
person contravening any order made under section 3 shall
entail.
Section 10 of the Act which deals with offences by the
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companies provides as follows:-
"10. (1) If the person contravening an order made
under section 3 is a company, every person who, at the
time the contravention was committed, was in charge of,
and was responsible to, the company for the conduct of
the business of the company as well as the company,
shall be deemed to be guilty of the contravention and
shall be liable to be proceeded against and punished
accordingly :
Provided that nothing contained in this sub-
section shall render any such person liable to any
punishment if he proves that the contravention took
place without his knowledge or that he exercised all
due diligence to prevent such contravention.
(2) Notwithstanding anything contained in sub-
section (1), where an offence under this Act has been
committed by a company and it is proved that the
offence has been committed with the consent or
connivance of, or is attributable to any neglect on the
part of, any director, manager, secretary or other
officer of the company, such director, manager,
secretary or other officer shall also be deemed to be
guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation. - For the purposes of this section, -
(a) "company" means any body corporate, and
includes a firm or other association of individuals;
and
(b) "director" in relation to a firm means a
partner in the firm."
We may also at this stage advert to the Control Order
which was issued by the Central Government vide S.R.O.
1109/ESS. COMM/ IRON AND STEEL dated May, 8, 1956 in
exercise of the powers conferred on it by section 3 of the
Act. Sub-clause (1) of clause 15 of this Order authorities
the Controller to fix by notification in the Gazette of
India the maximum prices at which any iron and steel may
1078
be sold (a) by a producer, (b) by a stockholder including a
controlled stockholder and (c) by any person or class of
persons. Sub clause (3) of clause 15 of the Control Order
which is material for the purpose of the case provides:
"15. (3) No producer or stockholder or other
person shall sell or offer to sell, and no person shall
acquire, any iron or steel at a price exceeding the
maximum prices fixed under sub-clause (1) or (2)."
It was under sub-clause (1) of clause 15 of the Control
Order that the notification in question was issued.
Though sub-section (6) of section 3 of the Act provides
that every order made by the Central Government or by any
officer or authority of the Central Government shall be laid
before both Houses of Parliament as soon as may be after it
is made, the important point to be considered in the absence
of analogous statutes like the Statutory Instruments Act,
1946 and the Laying of Documents before Parliament
(Interpretation) Act, 1948 prescribing the conditions, the
period and the legal effect of the laying of order before
the Parliament is whether the provision is directory or
mandatory. It is well to remember at the outset that the use
of the word ‘shall’ is not conclusive and decisive of the
matter and the Court has to ascertain the true intention of
the legislature, which is the determining factor, and that
must be done by looking carefully to the whole scope, nature
and design of the statute. Reference in this connection may
be made to the decision of this Court in State of U.P. v.
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Manbodhan Lal Srivastava. ‘Reference in this behalf may also
be made with advantage to another decision of this Court in
The State of Uttar Pradesh & Ors. v. Babu Ram Upadhya(2)
where Subba Rao, J. (as he then was) after quoting with
approval the passage occurring at page 516 in Crawford "On
the Construction of Statutes" as well as the passage
occurring at page 242 in ‘Craies on Statute Law’, 5th
Edition, observed as follows :-
"The relevant rules of interpretation may be briefly
stated thus: When a statute uses the word "shall",
prima facie, it is mandatory, but the Court may
ascertain the real intention of the legislature by
carefully attending to the whole scope of the statute.
For ascertaining the real intention of the Legislature,
the Court may consider, inter alia, the nature and the
design of the statute, and the consequences which would
follow from constituting it one way or the other,
1079
the impact of other provisions whereby the necessity of
complying with the provisions in question is avoided,
the circumstances, namely, that the statute provides
for a contingency of the non-compliance with the
provisions, the fact that the non-compliance with the
provisions is or is not visited by some penalty, the
serious or trivial consequences that flow therefrom,
and, above all, whether the object of the legislation
will be defeated or furthered."
Thus two considerations for regarding a provision as
directory are : (1) absence of any provision for the
contingency of a particular provision not being complied
with or followed and (2) serious general inconvenience and
prejudice that would result to the general public if the act
of the Government or an instrumentality is declared invalid
for non-compliance with the particular provision.
Now the policy and object underlying the provisions
relating to laying the delegated legislation made by the
subordinate law making authorities or orders passed by
subordinate executive instrumentalities before both Houses
of Parliament being to keep supervision and control over the
aforesaid authorities and instrumentalities, the "laying
clauses" assume different forms depending on the degree of
control which the legislature may like to exercise. As
evident from the observations made at pages 305 to 307 of
the 7th Edition of Craies on Statute Law and noticed with
approval in Hukam Chand etc. v. Union of India & Ors.(1)
there are three kinds of laying which are generally used by
the Legislature. These three kinds of laying are described
and dealt with in Craies on Statute Law (Supra) as under.-
(i) Laying without further procedure,
(ii) Laying subject to negative resolution,
(iii) Laying subject to affirmative resolution.
(i) Simple laying. The most obvious example is in
section 10(2) of the 1946 Act. In earlier
days, before the idea of laying in draft had
been introduced, there was a provision for
laying rules etc., for a period during which
time they were not in operation and could be
thrown out without ever having come into
operation (compare Merchant Shipping Act,
1894, s. 417; Inebriates Act 1898, s. 21) but
this is not used now.
1080
(ii) Negative resolution. Instruments so laid have
immediate operative effect but are subject to
annulment within forty days without prejudice
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to a new instrument being made. The
phraseology generally used is "subject to
annulment in pursuance of a resolution of
either House of Parliament." This is by far
the commonest form of laying. It acts mostly
as a deterrent and sometimes forces a
Minister (in Sir Cecil Carr’s phrase) to "buy
off opposition" by proposing some
modification.
(iii) Affirmative resolution. The phraseology here
is normally "no order shall be made unless a
draft has been laid before Parliament and has
been approved by a resolution of each House
of Parliament. Normally, no time limit is
fixed for obtaining approval none is
necessary because the Government will
naturally take the earliest opportunity of
bringing it up for approval - but section
16(3) of the Housing (Financial and
Miscellaneous Provisions) Act, 1946 did
impose a limit of forty days. An old form
(not much used nowadays) provided for an
order to be made but not to become operative
until a resolution of both Houses of
Parliament had been obtained. This form was
used in section 10(4) of the Road Traffic
Act, 1930 (cf. Road Traffic Act, 1960, s.19
(3) . ..The affirmative resolution procedure
necessitates a debate in every case. This
means that one object of delegation of
legislation (viz. saving the time of
Parliament) is to some extent defeated. The
procedure therefore is sparingly used and is
more or less reserved to cases where the
order almost amounts to an Act, by effecting
changes which approximate to true legislation
(e.g. where the order is the meat of the
matter, the enabling Act merely outlining the
general purpose) or where the order replaces
local Acts or provisional orders and, most
important of all, where the spending, etc. of
public money is affected.
Sometimes where speedy or secret action is
required (e.g. the imposition of import
duties), the order is laid with immediate
operation but has to be confirmed within a
certain period of Import Duties Act, 1958,
1081
s.13(4). This process of acting first and
getting approval after has also been adopted
in the Emergency Powers Act, 1920 under which
a state of emergency can be proclaimed and
regulations made. The proclamation must be
immediately communicated to Parliament and
does not have effect for longer than a month:
but it can be replaced by another
proclamation. Any regulations made under the
proclamation are to be laid before Parliament
immediately and do not continue in force
after the expiration of seven days from the
time when they are so laid unless a
resolution is passed by both Houses providing
for their continuance."
Now at page 317 of the aforesaid Edition of Craies on
Statute Law, the questions whether the direction to lay the
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rules before Parliament is mandatory or merely directory and
whether laying is a condition precedent to their operation
or may be neglected without prejudice to the effect of the
rules are answered by saying that "each case must depend on
its own circumstances or the wording of the statute under
which the rules are made." In the instant case, it would be
noticed that sub-section(6) of section 3 of the Act merely
provides that every order made under section 3 by the
Central Government or by any officer or authority of the
Central Government shall be laid before both Houses of
Parliament, as soon as may be, after it is made. It does not
provide that it shall be subject to the negative or the
affirmative resolution by either House of Parliament. It
also does not provide that it shall be open to the
Parliament to approve or disapprove the order made under
section 3 of the Act. It does not even say that it shall be
subject to any modification which either House of Parliament
may in its wisdom think it necessary to provide. It does not
even specify the period for which the order is to be laid
before both Houses of Parliament nor does it provide any
penalty for non-observance of or non-compliance with the
direction as to the laying of the order before both Houses
of Parliament. It would also be noticed that the requirement
as to the laying of the order before both Houses of
Parliament is not a condition precedent but subsequent to
the making of the order. In other words, there is no
prohibition to the making of the orders without the approval
of both Houses of Parliament. In these circumstances, we are
clearly of the view that the requirement as to laying
contained in sub-section (6) of section 3 of the Act falls
within the first category i.e. "simple laying" and
1082
is directory not mandatory. We are fortified in this view by
a catena of decisions, both English and Indian. In Bailey v.
Williamson(1) whereby section 9 of the Parks Regulations
Act, 1872 passed on June 27, 1872 "to protect the royal
parks from injury, and to protect the public in the
enjoyment of those royal parks and other royal possessions
for the purpose of innocent recreation and exercise" it was
provided that any rules made in pursuance of the first
schedule to the Act shall be forthwith laid before both
Houses of Parliament, if Parliament be sitting, or if not,
then within three weeks after the beginning of the then next
ensuing session of Parliament; and if any such rules shall
be disapproved by either House of Parliament within one
month of the laying, such rules, or such parts thereof as
shall be disapproved shall not be enforced and Rules for
Hyde Park were made and published on September 30, 1872 when
Parliament was not sitting and in November 18, 1872, the
appellant was convicted under section 4 of the Act for that
he did unlawfully act in contravention of Regulation 8
contained in the first schedule annexed thereto by
delivering a public address not in accordance with the rules
of the said Park but contrary to the statute, and it was
inter alia contended on his behalf that in the absence of
distinct words in the statute stating that the rules would
be operative in the interval from the time they were made to
the time when Parliament should meet next or if Parliament
was sitting then during the month during which Parliament
had an opportunity of expressing its opinion upon them, no
rule made as supplementing the schedule could be operative
so as to render a person liable to be convicted for
infraction thereof unless the same had been laid before the
Parliament, it was held overruling the contention that the
Rules became effective from the time they were made and it
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could not be the intention of the Legislature that the
laying of the rules before Parliament should be made a
condition precedent to their acquiring validity and that
they should not take effect until they are laid before and
approved by Parliament. If the Legislature had intended the
same thing as in section 4, that the rules should not take
effect until they had the sanction of the Parliament, it
would have expressly said so by employing negative language.
In Starey v. Graham(2) where it was contended that the
Register of Patent Agents Rules, 1889 which had been
repealed by Rules of 1890 could not be re-enacted by mere
reference without complying with the provisions of section
101, sub-s. 4 of 46 and 47 Vict. c. 57 according to which, a
copy of the Rules of 1889 should also have been
1083
laid before both Houses of Parliament in order to make them
valid, Channell, J. said :
"I somewhat doubt whether the provisions of section 101
are more than directory and whether it is necessary in
any particular case where reliance is placed on such
rules to prove that in fact its provisions had been
complied with."
In Jan Mohammad Noor Mohammad Bagban v. The State of
Gujarat & Anr.(1) where it was urged by the petitioner that
the rules framed by the Provincial Government in 1941 in
exercise of the powers conferred on it under section 26(1)
of the Bombay Agricultural Produce Markets Act (22 of 1939)
had no legal validity as they were not laid before each of
the Houses of the Provincial Legislature at the session
thereof next following as provided by sub-section (5) of
section 26 of the Act, this Court rejected the contention
and upheld the validity of the said rules. The following
observations made in that case by Shah, J. (as he then was)
on behalf of the Constitution Bench are apposite:-
"The rules under Act 22 of 1939 were framed by the
Provincial Government of Bombay in 1941. At that time
there was no Legislature in session, the Legislature
having been suspended during the emergency arising out
of World War II. The session of the Bombay Legislative
Assembly was convened for the first time after 1941 on
May 20, 1946 and that session was prorogued on May 24,
1946. The second session of the Bombay Legislative
Assembly was convened on July 15, 1946 and that of the
Bombay Legislative Council on September 3, 1946 and the
rules were placed on the Assembly Table in the second
session before the Legislative Assembly on September 1,
1946 and before the Legislative Council on September
13, 1946. Section 26(5) of Bombay Act 22 of 1939 does
not prescribe that the rules acquired validity only
from the date on which they were placed before the
Houses of Legislature. The rules are valid from the
date on which they are made under s. 26(1). It is true
that the Legislature has prescribed that the rules
shall be placed before the Houses of Legislature, but
failure to place the rules before Houses of Legislature
does affect the validity of the rules, merely because
they have not been placed before the Houses of the
Legislature. Granting that the provisions of sub-s. (5)
of S. 26 by reason of the failure to place the rules
before the Houses of Legislature were
1084
violated, we are of the view that Sub-s. (5) of S. 26
having regard to the purposes for which it is made, and
in the context in which it occurs, cannot be regarded
as mandatory. (Emphasis supplied). The rules have been
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in operation since the year 1941 and by virtue of s. 64
of the Gujarat Act 20 of 1964 they continue to remain
in operation.
In D. K. Krishnan v. Secretary, Regional Transport
Authority, Chittor(1) where the validity of Rule 13-A of the
Madras Motor Vehicles Rules, 1940, made under the Motor
Vehicles Act, 1939 empowering the Regional Transport
Authority to delegate its functions to the Secretary was
challenged on the ground that it was not laid before the
Legislature of the Madras State as required by section
133(3) of the Act which provided that the rules shall be
laid for not less than fourteen days before the Legislature
as soon as possible after they are made and shall be subject
to such modification as Parliament or such Legislature may
make during the session in which they are so laid, Sabba
Rao, J. (as he then was) after an exhaustive review of the
case law and the text books on constitutional law by eminent
jurists repelled the contention observing as follows :-
"The aforesaid discussion in the text books and
the case law indicate the various methods adopted by
the Parliament or legislature to control delegated
legislation. That control is sought to be effected by
directing the rules or regulations made by the
delegated authority to be laid before the Parliament.
Where the statute makes the laying of the rules
before Parliament a condition precedent or the
resolution of the Parliament a condition subsequent,
there is no difficulty as in the former case, the rule
has no legal force at all till the condition precedent
is complied with and in the latter case, it ceases to
have force from the date of non-compliance with the
condition subsequent.
Nor can there be any difficulty in a case where
the Parliament or the Legislature, as the case may be,
specifically prescribes the legal effect of non-
compliance with that condition. But more important
question arises when the Parliament directs the laying
of the rules before the Parliament without providing
for the consequences of non-compliance with the rule.
1085
In the case of a statute directing rules to be
laid before the Parliament or the Legislature without
any condition attached, the rule is only directory.
Though the statute says that the rules shall be laid
before the Parliament as the provision in the statute
is conceived in public interests, the dereliction of
the duty by the Minister or other officer concerned in
not following the procedure should not be made to
affect the members of the public governed by the rules.
It may be asked and legitimately too that when the
Parliament to keep its control over delegated
legislation directs that the rules shall be laid before
the Parliament and if that rule is construed as
directory, the object itself would be defeated. But the
Parliament or the Legislature, as the case may be if
they intended to make that rule mandatory, they would
have clearly mentioned the legal consequences of its
non-compliance as they have done in other cases.
This rule (i.e. the one contained in Section
133(3) therefore, is not made either a condition
precedent or a condition subsequent to the coming into
force of the rules. It does not provide for any
affirmative resolution. The role continues to be in
force till it is modified by the Parliament.
If sub-section (3) is only directory, in view of
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the opinion expressed by us, it is clear from a fair
reading of the words used in the section that the rules
made under the section came into effect immediately
they were published and they continued to be in force
because it is not suggested that they were modified by
the Legislature. We, therefore, hold that the rule in
question is valid."
In State v. Karna(1) where the very question with which
we are concerned in the present case cropped up in
connection with the Rajasthan Foodgrains (Restrictions on
Border Movement) Order, 1959, a bench of Rajasthan High
Court said as follows:-
"It is important to note that laying the Order before
both the Houses of Parliament is not a condition
precedent for bringing into force the Order. All that
sub-section (6) provides is that every Order made under
sec. 3 of the Essential Commodities Act by the Central
Government or by any officer or authority of the
Central Government shall be laid before both the Houses
of Parliament as soon as after it is made. It is
significant that
1086
the Order is valid and effective from the date it is
duly promulgated. Even the limit or period within which
it must be placed before the Parliament has not been
specified. It is, therefore, not possible to hold that
sub-sec. (6) of sec. 3 of the Essential Commodities Act
is mandatory. If the legislature intended that in order
to provide an adequate safeguard it was necessary to
make the said provision mandatory it could have done so
in express words. We are, therefore, of the opinion
that the order cannot be considered as invalid merely
because the State was not able to put on record proof
of the fact that the Order was laid before both the
Houses of Parliament."
In Mathura Prasad Yadava v. Inspector General, Rly.
Protection Force, Railway Board, New Delhi & Ors.(1) where
it was contended that Regulation 14 of the Railway
Protection Force Regulations, 1966 made under section 21 of
the Railway Protection Force Act (23 of 1957) was invalid as
it was not laid before both Houses of Parliament as required
by sub-section (3) of section 21 of the Act, it was held:
"What then is the consequence of failure to lay
the regulation ?......A correct construction of any
particular laying clause depends upon its own terms. If
a laying clause defers the coming into force of the
rules until they are laid, the rules do not come into
force before laying and the requirement of laying is
obligatory to make the rule operative. So the
requirement of laying in a laying clause which requires
an affirmative procedure will be held to be mandatory
for making the rules operative, because, in such cases
the rules do not come into force until they are
approved, whether with or without modification, by
Parliament. But in case of a laying clause which
requires a negative procedure the coming into force of
the rules is not deferred and the rules come into force
immediately they are made. The effect of a laying
clause of this variety is that the rules continue
subject to any modification that Parliament may choose
to make when they are laid; but the rules remain
operative until they are so modified. Laying clauses
requiring a negative procedure are, therefore,
construed as directory. The matter is put beyond
controversy by the decision of the Supreme Court in Jan
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Mohd. v. State of Gujarat (supra). Our conclusion,
therefore, is that the laying requirement enacted in
section 21(3) of the Act is merely directory. It
logically follows that failure to lay Regulation
1087
14 has no effect on its validity and it continues to be
effective and operative from the date it was made."
Relying on the decision in D. K. Krishnan v. Secretary
Regional Transport Authority, Chittoor (supra), Grover, J.
speaking for the bench in Krishna Khanna & Anr. v. State of
Punjab(1) said that sub-section (6) of section 3 of the
Essential Commodities Act, 1955 was merely of a directory
nature and its non-compliance did not render the Punjab Coal
Control Order, 1955 invalid or void.
Metcalfe & Ors. v. Cox & Ors. (2) where the
Commissioners (charged with the duty of making provisions
for improving the administration of the Scotish
Universities) assuming to act under powers of section 16 of
the Universities (Scotland) Act, 1889 executed an instrument
in writing declaring that they had affiliated and did
thereby affiliate the University College of Dundee to and
make it form part of the University of St. Andrews which was
treated as an ordinance and held to be invalid on the ground
that it had not been laid before Parliament is not helpful
to the appellants, as the decision in that case turned upon
the construction of the language of section 20 of the said
Act which provided that all ordinances made by the
Commissioners are to be published in the Edinburgh Gazette,
laid before Parliament and submitted to Her Majesty, the
Queen for approval and no such ordinance shall be effectual
until it shall have been so published, laid before
Parliament and approved by Her Majesty in Council.
The decision of this Court in Narendra Kumar & Ors. v.
The Union of India & Ors.(3) on which counsel for the
appellants have heavily leaned is clearly distinguishable.
In that case, the Non-ferrous Metal Control Order, 1958 was
held to be invalid essentially on the ground that the
principles specified by the Central Government in accordance
with clause 4 of the Order were not published either on
April 2, 1958 on which the order was published in the
Government Gazette or any other date. It would be noticed
that while considering the effect of non publication of the
aforesaid principles which formed an integral part of the
order by which alone the Central Government could regulate
the distribution and supply of the essential commodities, it
was only incidentally that a mention was made by the Court
to the effect that the principles had not been laid before
both Houses of Parliament.
Likewise the decisions of this Court in Express
Newspapers (Private) Ltd. & Anr. v. The Union of India &
Ors(4) and in re: The
1088
Kerala Education Bill 1957 (1959 S.C.R. 995: A.I.R. 1958
S.C. 956) are also not helpful to the appellants. The point
involved in the present case was not directly in issue in
those cases and the observations made therein about laying
were merely incidental.
From the foregoing discussion, it inevitably follows
that the Legislature never intended that non-compliance with
the requirement of laying as envisaged by sub-section (6) of
section 3 of the Act should render the order void.
Consequently non-laying of the aforesaid notification fixing
the maximum selling prices of various categories of iron and
steel including the commodity in question before both Houses
of Parliament cannot result in nullification of the
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notification. Accordingly, we answer the aforesaid question
in the negative. In view of this answer, it is not necessary
to deal with the other contention raised by the respondent
to the effect that the aforesaid notification being of a
subsidiary character, it was not necessary to lay it before
both Houses of Parliament to make it valid.
In the result, the appeal fails and is dismissed.
N.V.K. Appeal dismissed.
1089