UNION OF INDIA vs. ASSOCIATION OF UNIFIED TELECOM SERVICE PROVIDERS OF INDIA

1 REPORTABLE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.6328­6399 OF 2015 UNION OF INDIA ..APPELLANT(S) VERSUS ASSOCIATION OF UNIFIED TELECOM SERVICE PROVIDERS OF INDIA ETC.ETC. ..RESPONDENT(S) WITH   CIVIL APPEAL NOS.   6183­6255 OF 2015   CIVIL APPEAL NOS.  5832­5852 OF 2015   CIVIL APPEAL NO.  5909 OF 2015   CIVIL APPEAL NO.  6009 OF 2015   CIVIL APPEAL NO.  5996 OF 2015   CIVIL APPEAL NO.  5957 OF 2015   CIVIL APPEAL NO.  5997 OF 2015   CIVIL APPEAL NO.  5998 OF 2015   CIVIL APPEAL NO.  6011 OF 2015   CIVIL APPEAL NO.  6002 OF 2015   CIVIL APPEAL NO.  6010 OF 2015   CIVIL APPEAL NO.  6012 OF 2015   CIVIL APPEAL NOS.  8496­8505 OF 2015   CIVIL APPEAL NOS.  8493­8495 OF 2015   CIVIL APPEAL NO.  5929 OF 2015 Signature Not Verified   CIVIL APPEAL NO.  5911 OF 2015 Digitally signed by RACHNA Date: 2019.10.24 17:08:54 IST Reason:   CIVIL APPEAL NO.  5882 OF 2015   CIVIL APPEAL NO.  5931 OF 2015 2   CIVIL APPEAL NO.  5934 OF 2015   CIVIL APPEAL NO.  5930 OF 2015   CIVIL APPEAL NOS.  6888­6895 OF 2015   CIVIL APPEAL NO.  6003 OF 2015   CIVIL APPEAL NO.  6004 OF 2015   CIVIL APPEAL NOS.  8506­8530 OF 2015   CIVIL APPEAL NOS.  8009­8017 OF 2015   CIVIL APPEAL NO.  344 OF 2016   CIVIL APPEAL NO.  498 OF 2016   CIVIL APPEAL NO.  497 OF 2016   CIVIL APPEAL NO.  493 OF 2016   CIVIL APPEAL NO.  14624 OF 2015   CIVIL APPEAL NO.  13550 OF 2015   CIVIL APPEAL NOS.  13705­13711 OF 2015   CIVIL APPEAL NO.  13590 OF 2015   CIVIL APPEAL NO.  13587 OF 2015   CIVIL APPEAL NO.  13586 OF 2015   CIVIL APPEAL NO.  13585 OF 2015   CIVIL APPEAL NO.  13591 OF 2015   CIVIL APPEAL NO.  13538 OF 2015   CIVIL APPEAL NO.  13588 OF 2015   CIVIL APPEAL NO.  13593 OF 2015   CIVIL APPEAL NOS.  13595­13596 OF 2015   CIVIL APPEAL NO.  13584 OF 2015   CIVIL APPEAL NO.  13574 OF 2015   CIVIL APPEAL NO.  13681 OF 2015   CIVIL APPEAL NOS.  13581­13582 OF 2015 3   CIVIL APPEAL NO.  13592 OF 2015   CIVIL APPEAL NO.  13699 OF 2015   CIVIL APPEAL NO.  13697 OF 2015   CIVIL APPEAL NO.  13698 OF 2015   CIVIL APPEAL NO.  13680 OF 2015   CIVIL APPEAL NOS.  6022­6044 OF 2016 CIVIL APPEAL NO. 8275 OF 2019 @ SPECIAL LEAVE PETITION (C) NO.20219 OF 2016   CIVIL APPEAL NOS.  8646­8648 OF 2018 J U D G M E N T ARUN MISHRA, J. 1. In   the   appeals,   the   question   involved   is   with   respect   to   the definition of gross revenue as defined in clause 19.1 of the licence agreement granted by the Government of India to the Telecom Service Providers.   The   case   has   a   chequered   history   and   the   scenario projected is that even after the licensees agreeing with the revenue sharing regime under the Telecom Policy of 1999 for the last two decades, definition of gross revenue has been litigated upon, though the   intendment   was   to   keep   it   free   from   the   same   and   various disputes. Notwithstanding the fact that disputes have been raised, and despite the fact what is the meaning to be given to gross revenue, was agreed upon between the parties.   The   telecom   sector   was liberalized   under   the   National   Telecom   Policy,   1994   and   various licenses   were   issued   to   companies   under   Section   4   of   the   Indian Telegraph Act, 1885.   The licences granted to the service providers 4 stipulated   a   fixed   licence   fee,   which   was   payable   by   the   service providers every year. 2. However, as the said fixed license fee was very high and the telecom   service   providers   consistently   defaulted   in   making   the payments, the telecom service providers made a representation to the Government of India for relief against the steep license fee.  The said representation was considered and keeping the interest of the country, and   the   telecom   sector   in   mind,   a   new   package,   known   as   "the National   Telecom   Policy,   1999   Regime"   giving   an   option   to   the licensees to migrate from fixed licence fee to revenue sharing fee was made applicable in the year 1999.  The National Telecom Policy, 1999 was devised after holding detailed deliberations and consultations with the telecom service providers and the telecom industry.  Clause III of the migration package reads as under: 

5 3. As mentioned, in the new Telecom Policy, 1999, the purpose and objects for the shift to "Revenue Sharing Regime," which, as such, was more beneficial to the telecom service providers were:

4. Considering the objectives and targets of the new Telecom Policy, 1999, it appears that: i. The Central Government gave a liberalised mode of payment by "revenue sharing" regime, which was the price for parting with the exclusive privilege the Central Government had.  ii. The   Telecom   Policy,   1999,   was   so   designed   that   the Government becomes a partner or sharer of "gross revenue."  iii. From out of money received under the head of "Adjusted Gross Revenue," the Central Government took a conscious decision to spend money to remote and uncovered areas, 6 rural areas, tribal areas, and hilly areas to ensure maximum tele­connectivity.   iv. The   said   objective   was   achieved,   inter   alia,   by   giving subsidies for the establishment of telecom infrastructure in such areas  5. Fifteen  percent AGR  was  fixed as  license fee  under  "revenue sharing," which was reduced to 13 percent and lastly to 8 percent in 2013.  It appears that the "revenue sharing" package turned out to be very very beneficial to the telecom service providers, which is evident from the continuing rise in the gross revenue, which is as follows:

However, the telecom service providers in spite of the financial 6. benefits of the package started to ensure that they do not pay the licence fee to the public exchequer based on even an agreed “AGR”. 7. To arrive at the formula of "AGR," the Draft Licence Agreement was circulated to the telecom operators.  It is pertinent to note that the Draft Licence Agreement provided clause 18.2, which pertains to 7 an   annual   license   fee   payable   as   a   percentage   of   adjusted   gross revenue "AGR."  Gross Revenue defined under clause 19 of the Draft Licence Agreement, reads as under:  “  Definition of ‘Adjusted Gross Revenue’: 19. 19.1 Gross Revenue: The   Gross   Revenue   shall   be   inclusive   of   installation charges,   late  fees,   sale   proceeds   of   handsets   (or  any  other terminal   equipment   etc.),   revenue   on   account   of   interest, dividend, value­added services, supplementary services, access or   interconnection   charges,   roaming   charges,   revenue   from permissible   sharing   of   infrastructure   and   any   other miscellaneous revenue, without any set­off for related item of expense, etc. 19.2      For  the  purpose  of  arriving at  the  “Adjusted  Gross Revenue (AGR)”, the following shall be excluded from the Gross Revenue to arrive at the AGR:  I. PSTN/PLMN   related   call   charges   (Access   Charges) actually   paid   to   other   eligible/entitled telecommunication service providers within India; I. Roaming   revenues   actually   passed   on   to   other eligible/entitled   telecommunication   service   providers and;  II. Service   Tax   on   provision   of   service   and   Sales   Tax actually paid to the Government if gross revenue had included as component of Sales Tax and Service Tax. 19.3   Applicable AGR in respect of Spectrum usage charge shall be as given under Part VII of this agreement.” 8. Along with the Draft Licence Agreement, all annexures to the license, including the format of Statement of Revenue and Licence Fee (Appendix­II to Annexure­II) were circulated.  As per the form of the Statement of Revenue and Licence Fee, the telecom operators were required to submit the relevant data/revenue earned by them so that the ultimate AGR/license fee can be determined.  8 9. That vide communication dated 01.03.2001, the Association of Basic Telecom Operators submitted their comments on Draft License Agreement for basic service licenses.  The comments on the revenue to levy the license fee were as under: "For   ascertaining   the   Revenue,   income   is   proposed   to   be considered on an accrual basis while deductible expenses are proposed to be considered on an actual or pass­through basis. Also, logically, the LICENSEE should be required to pay license fee only on that income which he has actually obtained.   In view of this, the above mode of revenue is inequitable.  Hence, both  the income  as  well as  deductible  expenses  should  be computed on actual basis to arrive at an equitable and fair figure of revenue on which the License Fee can be levied. Income from interest, dividend, etc. are also proposed to be included while computing the Revenue.  Such income is purely non­operational   income   as   it   is   earned   from   sources   other than the provision of SERVICE and is recognised to be so by all   statutory   authorities   including   the   ICAI,   SEBI   and   the Stock Exchanges. Hence, no license fee should be levied on such   income,   and   accordingly,   such   income   should   not   be included for computing the figure of REVENUE. All   such   deposits   as   are   credited   to   the   P&L   Account   are proposed to be covered in REVENUE.  This is irrational since these .......    Further, all bad debts recovered and write­back of   provisions   and   other   debits   for   earlier   years   are   also proposed to be included in REVENUE.   However, no deduction on account of bad debts provisions, etc. for the current year is allowed   to   while   computing   REVENUE.     This   is   both inequitable,   irrational,   and   against   the   fundamental accounting concepts.  Such additions on account of write­back should   be   allowed   only   in   licensees   are   given   the corresponding   benefit   of   the   very   same   expenses   from   the current period's income for computing REVENUE. Lastly,   the   definition   should   be   a   comprehensive   one comprising   an   exhaustive   (and   not   indicative)   list   of   items which   will   be   included   in   the   expression   REVENUE.     Any indicative list is bound to give rise to unnecessary disputes in the future, which will be detrimental to the LICENSEES in most cases." 9 10. It appears that after that the licenses were issued in favour of the   respective   telecom   operators.     As   observed   hereinabove,   the telecom operators availed the benefit of migration package.  However, thereafter when the department raised the demands on the service providers, in the year 2003 the Association of Basic Telecom Operators and respective telecom operators filed a petition before the Telecom Disputes Settlement and Appellate Tribunal, New Delhi (hereinafter referred to as the ‘TDSAT') under Section 14(a)(i) read with Section 14(A)   (1)   of   the   Telecom   Regulatory   Authority   of   India   Act,   1997 (hereinafter referred to as the "TRAI Act") being Petition No. 07 of 2003.  It was a case of the telecom operators that the department was supposed to determine the quantum based on the recommendations of the TRAI.   According to the telecom operators, the department had illegally included various elements of income in the definition of the term "AGR" which do not accrue from the operations under the license viz.,   dividend   income,   interest   income   on   short   term   investment, discounts on calls, revenues from other activities separately licensed, reimbursements under the Universal Service Fund (USF) etc.   The telecom operators heavily relied upon the recommendations issued by the TRAI on 31.08.2000, making detailed recommendations on the terms and conditions for issuance of licenses to new Basic Operators, more particularly the recommendations made by the TRAI with the 10 revenue sharing of 12%, 10% and 8% for categories A, B and C Circles respectively ought to be levied on the Basic Operators. 11. On merits and components of the AGR, the telecom operators submitted the following grounds:  “48) BECAUSE logically the LICENSEE should be required to pay licence fee only on that income which he has actually obtained;  50) BECAUSE income from interest, dividend, etc., which are proposed to be included while computing the Revenue are purely   non­operational   income   as   it   is   earned   from sources   other   than   the   provision   of   SERVICE   and   is recognized to be so by all statutory authorities including the ICAI, SEBI and the Stock Exchange. 51) BECAUSE no licence fee should be levied on such income and accordingly such income should not be included for computing the figure of REVENUE; 52) BECAUSE all such deposits as are credited to the P&L Account are proposed to be covered in REVENUE which is irrational; 53) BECAUSE further, all bad debts recovered and write­back of provisions and other debits for earlier years are also proposed to be included in REVENUE;  54) BECAUSE   no   deduction   on   account   of   bad   debts, provisions, etc. for the current year are allowed to be made while computing REVENUE; 57) BECAUSE the definition should be a comprehensive one comprising an exhaustive (and not indicative) list of items which will be included in the expression REVENUE;"  12. It   appears   that   no   other   grounds   were   raised.     The   telecom operators in Petition No.7 of 2003 prayed as under: “a) declare that Adjusted Gross Revenues can only relate to revenues directly arising out of telecom operations licensed under Section 4 of the Indian Telegraph Act, 1885 (after adjustment   of   expenses   and   write­offs   and   revenues   not directly attributable to the licensed telecom activities and miscellaneous and other items indicated in the DoT letter 11 dated   26.7.01,   including   interest   income   and   dividend income,   value   of   rebates,   discounts,   free   calls   and reimbursement   from   the   USO   fund   etc.,   ought   not   be included in the Adjusted Gross Revenues for the purposes of computation License Fee;  b) set   aside   the   DoT   letters   dated   7.5.03,   attempting   to adjust/set   off   their   claims   relating   to   Adjusted   Gross Revenue from out of the amounts due and refundable to the Petitioners consequent to the Judgements of this Hon’ble Tribunal and the Hon’ble Supreme Court; c) set aside the DoT demand letters inter alia dated 21.8.02, 9.8.02, 14/21.1.03, 23.1.03, 7.3.03 and similar demands raised against the BSOs claiming Revenue Share on interest income and other miscellaneous heads which are contrary to the Recommendations of the TRAI; d) direct the DoT to implement the recommendations of the TRAI dated 31.8.00 and 31.10.00;  e) direct the DoT to refund the BSOs all such excess amounts together with interest @ 12% per annum that may have been collected by it under its letter dated 26.7.01 or 7.5.03 or otherwise, contrary to the recommendations of the TRAI dated 31.10.00."  13. The objections described above can be said to be the first set of the grounds by the telecom operators raised at the first instance and the earliest.  It appears that after TDSAT remitted the matter to the TRAI by observing that there was no adequate consultation with the TRAI before finalising the AGR and the components which form the AGR.  While remitting the matter to the TRAI, the TDSAT made some observations regarding the inclusion in gross revenue of the licensee revenue   derived   from   non­licensed   activities.     The   TDSAT   directed listing for further directions/hearing after the recommendations of the TRAI are received or in the first week of October 2006, whichever is 12 earlier (Order dated 07.07.2006, Coram: Justice N. Santosh Hegde, Chairperson, and D.P. Sehgal, Member). 14. That in the order dated 07.07.2006, the Tribunal rejected the contentions of the UOI and held that under Section 4 of the Indian Telegraph Act, 1885, the Central Government can take percentage of the share of gross revenue of a licensee realised from activities of the licensee under the licence and therefore revenue received by a licensee from activities beyond licence activities would be outside the purview of Section 4 of the Telegraph Act.   The Tribunal further held that Section 11(1)(a) of the TRAI Act mandates the Central Government to seek recommendations from the TRAI on the licence fee payable by the licensee   and   as   the   TRAI   has   made   no   effective   consultation,   the matter should be remitted to the TRAI and the TRAI can consider the issue and send its recommendations to the Tribunal.  At this stage, it is required to be noted that the Union of India challenged the order dated 07.07.2006 of the Tribunal before this Court in Civil Appeal No. 84 of 2007 under Section 18 of the TRAI Act.  During the pendency of the civil appeal, the TRAI sent its recommendations as to the AGR which   have   been   sought   by   the   Tribunal   vide   its   order   dated 07.07.2006.   Therefore, when Civil Appeal No.84/2007 came up for hearing before this Court on 19.01.2007, this Court dismissed the said   appeal   with   the   liberty   to   the   Union   of   India   to   urge   all contentions raised in the civil appeal before the Tribunal. 13 15. It appears that after that the TRAI sent its recommendations to the TDSAT.   At this stage, it is required to be noted that though in view of the order passed by this Court dated 19.01.2007 passed in Civil Appeal No. 84/2007, a liberty was reserved in favour of the Union of   India   to   urge   all   contentions   raised   in   the   civil   appeal   and accordingly the Union of India submitted that the Union of India is entitled to reopen the issue whether the validity of the definition of AGR in the Licence Agreement could be questioned before the Tribunal including the submission that the AGR shall also include the revenue from activities outside the license, the TDSAT in its fresh order dated 30.08.2007 did not permit the Union of India to raise the aforesaid issues, and the Tribunal held that its earlier order dated 07.07.2006 having become final, it cannot be reopened after the disposal of Civil Appeal No. 84/2007.  The Tribunal held that it's finding in the earlier order dated 07.07.2006 that the adjusted gross revenue "AGR" will include only revenue arising from licence activities and not revenue from activities outside the licence cannot be re­agitated by the Union of India.  Therefore, the TDSAT held that the AGR would include only the revenue from licence activities.  After that the Tribunal in its fresh order dated 30.08.2007 considered the recommendations of the TRAI regarding the heads of the revenue to be included and the heads of the revenue to be excluded from the AGR and decided as follows:  14 “( i ) The Tribunal accepted the recommendation of TRAI that income from dividend even though part of the revenue does not represent revenue from licensed activity and,  therefore, cannot be included in the adjusted gross revenue. ( ii ) The Tribunal accepted the recommendation of TRAI that interest earned on investment of savings made by a licensee after meeting all liabilities including liability on account of the share   of   the   Government   in   the   gross   revenue   cannot   be included   in   the   adjusted   gross   revenue,   but,   interest   on investment of funds received by a licensee by way of deposits from customers on account of security against charges and on account of concessions given in the charges payable for using the telecom services have to be included in the adjusted gross revenue as these are related to telecom service, which is part of the licensed activity. ( iii ) The Tribunal did not fully accept the recommendation of TRAI on capital gains and held that sale of assets of a licensee such   as  immovable   properties,   securities,   warrants   or  debt instruments are not part of the licensed activity and, therefore, capital   gains   earned   by   a   licensee   on   such   sale   of   assets cannot form part of the adjusted gross revenue. ( iv ) The Tribunal accepted the recommendation of TRAI that gains from foreign exchange rate fluctuations are also not part of   the   licensed   activity   of   telecom   service   providers   and, therefore,   cannot   constitute   part   of   the   adjusted   gross revenue. ( v ) The Tribunal did not fully accept the recommendation of TRAI on the reversal of provisions like bad debts, taxes and vendors' credits and held that all these reversals have to be excluded from the adjusted gross revenue. ( vi ) The Tribunal also accepted the recommendation of TRAI that   rent   from   property   owned   by   the   licensee   should   be excluded   from   the   adjusted   gross   revenue,   provided   it   is established that the property is not in any way connected with establishing, maintaining and working of telecommunication. ( vii ) The Tribunal accepted the recommendation of TRAI that income from renting and leasing of passive infrastructures like towers, dark fiber, etc. should be part of the adjusted gross revenue   as   they   are   parts   of   the   licensed   activity   of   the licensee. ( viii ) The Tribunal accepted the recommendation of TRAI that revenue from sale of tenders, directories, forms, forfeiture of deposits/earnest money in relation to telecom service should form   part   of   the   adjusted   gross   revenue,   but   held   that management fees, consultancy fees and training charges from telecom service should not form part of the adjusted gross revenue as these activities do not require a licence. 15

16. A fresh final order passed by the TDSAT dated 30.08.2007 was the subject matter of appeal before this Court in the case of  Union of 16 India and another v. Association of Unified Telecom Service Providers of India,   (2011)   10   SCC   543.     This   Court   formulated   the   following substantial questions of law:

While   answering   issue   No.1,   this   Court   took   note   of   the 17. expressed  language   of  the  order  dated  19.01.2007  passed  in  Civil Appeal No.84 of 2007 and held that it was open for the Union of India to raise all contentions which were raised in Civil Appeal No.84 of 2007 including the following grounds: “1. Because the judgment and order dated 7­7­2006 passed by the T DSAT  are wrong, erroneous, contrary to law and deserves to be set aside.  17

18

19 Telegraph   Act.   Sub­section   2( k )   defines   “telecommunication service”   very   widely   so   as   to   include   all   kinds   of telecommunication activities. These provisions under the TRAI Act   do   not   affect   the   exclusive   privilege   of   the   Central Government to carry on telecommunication activities nor do they alter the contractual nature of the licence granted under the proviso to sub­section (1) of Section 4 of the Telegraph Act. 43.   These   provisions   in   the   TRAI   Act   show   that notwithstanding subsection (1) of Section 4 of the Telegraph Act vesting exclusive privilege in the Central Government in respect  of telecommunication activities and notwithstanding the proviso to sub­section (1) of Section 4 of the Telegraph Act vesting in the Central Government the power to decide on the conditions of licence including the payment to be paid by the licensee   for   the   licence,   TRAI   has   been   conferred   with   the statutory authority to make recommendations on the terms and conditions of the licence to a service provider and the Central Government was bound to seek the recommendations of TRAI on such terms and conditions at different stages, but the recommendations of TRAI are not binding on the Central Government,   and   the   final   decision   on   the   terms   and conditions of a licence to a service provider rested with the Central Government. The legal consequence is that if there is a difference   between   TRAI   and   the   Central   Government   with regard to a particular term or condition of a licence, as in the present case, the recommendations of TRAI will not prevail and instead the decision of the Central Government will be final and binding. 44. In contrast to this recommendatory nature of the functions of TRAI under clause ( a ) of sub­section (1) of Section 11 of the TRAI Act, the functions of TRAI under clause ( ) of sub­section b (1) of Section 11 of the TRAI Act are not recommendatory. This will be clear from the very language of clause ( b ) of sub­section (1) of Section 11 of the TRAI Act which states that TRAI shall discharge the functions enumerated under sub­clauses ( i ), ( ii ) and ( ix ) under clause ( b ) of sub­section (1) of Section 11 of the TRAI Act. Under clause ( c ) of sub­section (1) of Section 11 of the TRAI Act, TRAI performs the function of levying fees and other charges in respect of different services and under clause ( d ) of sub­section (1) of Section 11, the Central Government can entrust to TRAI other functions. These functions of TRAI under clauses ( c ) and ( d ) of sub­section (1) of Section 11 of the TRAI Act are also not recommendatory in nature. That the functions of TRAI under clause ( a ) are recommendatory while the functions of TRAI under clauses ( b ), ( c ) and ( d ) are not recommendatory will also be clear from provisos first to fifth which refer to the recommendations of TRAI under clause ( a ) of sub­section (1) of Section 11 of the TRAI Act and not to clauses ( b ), ( c ) and ( d ) of sub­section (1) of Section 11 of the TRAI Act. 20

21 48. Coming now to the facts of the cases before us, Clause ( iii ) of   the   Letter  dated   22­7­1999   of   the  Government   of  India, Ministry   of   Communications,   Department   of Telecommunications, to the licensees quoted above made it clear that the licence fee was payable with effect from 1­8­ 1999 as a percentage of gross revenue under the licence and the gross revenue for this purpose would be total revenue of the licensee company excluding the PSTN related call charges paid to DoT/MTNL and service tax calculated by the licensee on behalf of the Government from the subscribers. It was also made clear in the aforesaid Clause ( iii ) that the Government was   to   take   a   final   decision   after   receipt   of   TRAI's recommendation on not only the percentage of revenue share but  also  the definition  of revenue.  In accordance  with  this Clause   ( ),  the   Government  took   the  final   decision  on  the iii definition of adjusted gross revenue and incorporated the same in   the   licence   agreement.   Once   the   licensee   had   accepted Clause ( iii ) of the Letter dated 22­7­1999 that the licence fee would be a percentage of the gross revenue which would be the total revenue of the licensee company and had also accepted that the Government would take a final decision not only with regard   to   the   percentage   of   revenue   share   but   also   the definition of revenue for this purpose, the licensee could not have approached the Tribunal questioning the validity of the definition of adjusted gross revenue in the licence agreement on  the   ground   that   adjusted   gross   revenue   cannot   include revenue from activities beyond the licence. 49. If the wide definition of adjusted gross revenue so as to include revenue beyond the licence was in any way going to affect   the   licensee,   it   was   open   for   the   licensees   not   to undertake   activities   for   which   they   do   not   require   licence under   Section   4   of   the   Telegraph   Act   and   transfer   these activities   to   any   other   person   or   firm   or   company.   The incorporation of the definition of adjusted gross revenue in the licence agreement was part of the terms regarding payment which had been decided upon by the Central Government as a consideration for parting with its rights of exclusive privilege in respect of telecommunication activities and having accepted the licence and availed the exclusive privilege of the Central Government   to   carry   on   telecommunication   activities,   the licensees   could   not   have   approached   the   Tribunal   for   an alteration of the definition of adjusted gross revenue in the licence agreement. 50. Regarding   the   recommendations   of   TRAI   under   Section 11(1)( a )( i ) of the TRAI Act, we find that the Tribunal in its order dated 7­7­2006 has held that the opinion of the renowned expert on Accountancy that any other definition of adjusted gross revenue would lead to reduction of licence fee liability by way of accounting jugglery was not placed before TRAI and as a result there was no proper and effective consultation with TRAI and the weightage that was due to the recommendations of TRAI was not given effect to. In our considered opinion, if 22 the Tribunal found that there was no effective consultation with TRAI on the opinion of the expert on accountancy, the Tribunal could have at best, if it had the jurisdiction to decide the dispute, directed TRAI to consider the opinion of the expert on accountancy and send its recommendations to the Central Government and directed the Central Government to consider such   fresh   recommendations   of   TRAI   as   provided   in   the provisos to Section 11(1) of the TRAI Act. Instead, the Tribunal has considered the recommendations of TRAI and passed the impugned fresh order dated 30­8­2007 contrary to the very provisions of Section 11(1)( a ) of the TRAI Act and the provisos thereto. At any rate, as the Central Government has already considered the fresh recommendations of TRAI and has not accepted the same and is not agreeable to alter the definition of   adjusted   gross   revenue,   the   decision   of   the   Central Government on the point was final under the first proviso and the fifth proviso to Section 11(1) of the TRAI Act, 1997. 53. In   State of U.P.  v.  Devi Dayal Singh   [(2000) 3 SCC 5] a truck owner, Devi Dayal Singh, challenged the right of the State Government to recover by way of toll under Section 2 of the Tolls Act, 1851, an amount for the actual construction of the bridge. This Court held that Section 2 of the Tolls Act, 1851 which enables the State Government to levy toll at such rates "as it thinks fit" and the only restriction is latent in the word "toll" itself. This was therefore not a case of a dispute between   the   Government   and   the   contractor   where   the contractor had challenged a stipulation of the contract. In the present case, on the other hand, the licensees had accepted the terms of the licence and after having taken the benefits of the licence are now trying to wriggle out from the terms of the licence and in particular the definition of the adjusted gross revenue.  55. On the other hand, we find from the long line of decisions in  Har   Shankar  v.  Excise   &   Taxation   Commr.  [(1975)   1   SCC 737],  Govt.   of   A.P.  v.  Anabeshahi   Wine   &   Distilleries   (P) Ltd.  [(1988)   2   SCC   25   :   1988   SCC   (Tax)   147],  Excise Commr.  v.  Issac   Peter  [(1994)   4   SCC   104],  State   of Orissa  v.  Narain   Prasad  [(1996)   5   SCC   740],  State   of M.P.  v.  KCT   Drinks   Ltd.  [(2003)   4   SCC   748],  State   of  v.   [(2004)   11   SCC Punjab Devans   Modern   Breweries   Ltd. 26],  Shyam Telelink Ltd.  v.  Union of India  [(2010) 10 SCC 165 : (2010) 4 SCC (Civ) 99] and in  Bharti Cellular Ltd.  v.  Union of India  [(2010) 10 SCC 174 : (2010) 4 SCC (Civ) 108], that this Court has consistently taken a view that once a licensee has accepted   the   terms   and   conditions   of   a  licence,   he   cannot question the validity of the terms and conditions of the licence before   the   court.   We,   therefore,   hold   that   TRAI   and   the Tribunal had no jurisdiction to decide on the validity of the definition of adjusted gross revenue in the licence agreement and to exclude certain items of revenue which were included in 23

24

25

(i) In re: Definition of gross revenue. (ii) In re: Discount and commissions. (iii) In re: Gains arising out of foreign exchange fluctuations. 26 (iv) In re: Monetary gains on sale of shares. (v) In re: Insurance claim in respect of capital assets. (vi) In re: Amount of negative balance of pre­paid customer. (vii) In   re:   Reimbursement   of   the   infrastructure   operating expenses. (viii) In re: Waiver of late fee. (ix) In   re:   Gains   from   roaming   charges   &   PSTN   pass­through charges. (x) In re: Non­refundable deposits. (xi) In re: Licence fee demand where spectrum is not granted. (xii) In re: Income from interest & dividend. (xiii) In re: Bad­debts written off. (xiv) In re: Liability written off. (xv) In re: Inter­corporate loan. (xvi) In re: Revenue under IP­1 Registration.  (xvii) In re: Income from management consultancy services. (xviii) In re: Res Judicata. (xix) In re: Levy of interest, penalty and interest on penalty. In Re:  Definition of Gross Revenue 26. A   new   package,   namely   "the   National   Telecom   Policy   1999 Regime," gave an option to the licensees to migrate from fixed licence fee to revenue sharing fee, which was to the advantage of Telecom Service   Providers   (for   short,   ‘the   TSPs’).     The   objective   of   the 27 Government was to achieve social and economic goals to provide the service to all uncovered area including rural areas, remote, hilly and tribal areas and to create an efficient infrastructure thereby propelling India into an IT superpower and to increase teledensity from 0.4 to 4 by   the   year   2010   and   to   provide   internet   access   to   all   district Headquarters   by   the   year   2000.     Human   resource   development training, telecom equipment manufacturer, and remote area telephony were the other objectives.  27. The Central Government has given a liberalised mode of payment by   revenue   sharing   regime,   which   was   the   price   parting   with   the exclusive   privilege   which   the   Central   Government   had.     The intendment was to make the Government partner or sharer of gross revenue.  Out of the existing gross revenue, the Central Government decided to spend money on remote and uncovered areas, rural, tribal, and   hilly   areas.     The   Government   incurred   a   colossal   amount   of Rs.49.120 crores  under  the Universal  Service Obligation  Fund  (for short, ‘the USOF’) and incurred a committed liability of Rs.59,774 crores for ongoing projects including laying of optical fiber cables up to Gram  Panchayat   areas  under  "Digital  India   Mission."    Initially,   15 percent Adjusted Gross Revenue (for short, ‘the AGR') was fixed as license fee under revenue sharing, which was reduced to 13 percent and lastly to 8 percent in 2013.  Out of the 8 per cent, a substantial 28 portion of 5 per cent is spent by the Central Government under the USOF. 28. The   Sector   is   benefited   immensely   under   the   Scheme   as apparent from the gross revenue trend from 2004 to 2015.   Clause 19.1 defines gross revenue.  It came as relief against the high license fee.  The gross revenue for this purpose would be the total revenue of the licensee company with certain exceptions provided in Clause 19.2 to  arrive at the figure of AGR.   The Policy of 1999 contained the stipulation that the conditions are to be accepted in its entirety, and no dispute concerning the license agreement shall be raised at any future date.  The acceptance of the package be deemed full and final settlement, and after that amendment to the license agreement has to be signed.   Following stipulations were mentioned explicitly in the Migration Package: "2. Migration to the NTP­99 on the conditions mentioned above will be permitted on the premise that the aforesaid conditions are accepted as a package in its entirety and simultaneously all   legal   proceedings   in   Courts,   tribunals   or   in   Arbitration instituted by the license and Associations of Cellular and Basic Service Operators (COAI) & ABTO) against DoT or UOI shall be withdrawn.   Further, any dispute with regard to the license agreement for the period up to 31.07.1999 shall not be raised at any future date.   The acceptance of the package will be deemed as full and final settlement of all existing disputes whatsoever irrespective of whether they are related with the present package or not. 3. After the terms and conditions of the package are accepted, amendments to the existing license agreement will be signed between the licensor and the licensee.” 29 29. To   avoid   the   accounting   jugglery,   the   Department   of Telecommunications (for short, ‘the DoT') sought the advice of experts in the field of accountancy to decide upon the broad definition of the gross revenue.  The relevant portion of the experts' opinion is extracted hereunder:  "1.1 The question of what should constitute ‘revenue' in the context of the ‘revenue sharing' policy of the government is a vexed one.   Accounting principles seek to measure economic transactions and events in a dynamic and open environment and, therefore, do not always provide as definitive guidance as one would wish.   While keeping these inherent limitations of accounting as a measurement discipline in view, an attempt has   been   made   in   this   note   to   articulate   a   basic   set   of propositions that may assist in dealing with the issue on hand. Needless to add, these propositions are presented only as a starting point for discussions and further refinement. 1.2 As far as possible, our definition of ‘revenue’, the principles for its measurement and the procedure for establishing the authenticity   of   actual   figures   should   be   simple   and objective.   While   it   is   recognised   that   this   is   a   difficult proposition given the inherent nature of accounting and the diversity in the telecom scenario (which it is recognised that this   is   a   difficult   proposition   given   the   inherent   nature   of accounting and the diversity in the telecom scenario (which is likely   to   grow   at   a   fast   pace),   our   attempt   should   be   to evolve a system of revenue sharing that does not become as arduous and litigative as some other revenue­generating activities of the government, e.g., income tax, excise duty etc. 1.3   Defining   ‘revenue   in   a   broad,   comprehensive   and inclusive   manner   is   likely   to   pose   fewer   problems   of interpretation   (and   consequently   lesser   disputes   and litigation)   than   would   be   the   case   otherwise.   Further, exclusion of certain items from the definition of ‘revenue’ may sometimes encourage companies to design their tariff and payment schemes in such a manner that their license fee liability is reduced to the minimum.    Of course, the comprehensiveness of definition of revenue would need to be duly considered in determining the percentage of revenue to be charged as license fee, so that the amount of license fee is 30 appropriate in the context of the present stage of evolution of telecom companies. 1.4   To   ensure   consistency,   we   may   lay   down   uniform accounting policies  to be followed by telecom companies for presenting   their   annual   accounts   as   well   as   periodical statements of revenue to be sent to the government supporting their payments.” (emphasis supplied) The   definition   of   revenue   has   been   taken   in   a   broad, 30. comprehensive,   and   inclusive   manner   to   pose   fewer   problems   of interpretation, and exclusion of certain items was avoided. 31. On 21.5.2001, the Government of India finalised the concept of gross revenue and AGR. 32. The format of the statement of revenue and license fee payable by the TSPs is appended to the license agreement, which reflected the various   heads   and   components,   including   any   other income/miscellaneous receipts from the wireline subscribers, which was to be included for the computation of AGR.  Provision in Clause 20.2 was made for payment of license fee by the licensee on the basis of   actual   revenue   (on   accrual   basis).     The   accrual   was   necessary irrespective of its realisation at a subsequent date or even its non­ realisation. 33. Shri Tushar Mehta, learned Solicitor General of India, appearing on behalf of Union of India  submitted that  the definition of gross 31 revenue has to prevail over the mode of accounting.   Under Clause 20.4 of the agreement, the licensee must state in the prescribed form as Annexure­II.  The format is a part of the license under the title of "Format   of   Statement   of   Revenue   and   Licensee   Fee."     It   has   no connection   with   the   accounting   standards   prescribed   under   the Companies Act.   The format is the basis for the calculation of the license fee in revenue sharing.  The licensees provide the details as per the format Annexure­II along with the certificate of Auditors.  The TSP has to provide all the details of gross revenue as per the definition. The accounting standards deal with the broad principles to be followed while maintaining accounts and can never override the definition of gross revenue.  Accounting Standard (AS­9) deals with the definition of revenue, but that cannot prevail over the definition of Gross Revenue as defined in the agreement.   The provisions of Section 211 (3B) of Companies   Act   makes   it   clear   that   accounting   standards   are   not sacrosanct. 34. The profit and loss account and balance­sheet have to comply with the accounting standards, as provided in Section 211(3A).   In case   they   do   not   comply,   for   any   deviation,   the   reasons,   and   the economic effect have to be disclosed.  In Petition No.7 of 2003 filed by AUSPI, the declaration was sought that AGRs can only be related to revenues directly arising out of the telecom operations licenced under 32 Section 4 of the Indian Telegraph Act, 1885.  A prayer was made to set aside the demand letter issued in 2002 and 2003, claiming revenue share on interest income and other miscellaneous heads.  In Petition No.82 of 2005, a prayer was made to re­compute and modify  the demands as per demand notes dated 28.3.2003 and 13.7.2004 on account of the wrongful entry of gross revenue and AGR, the DoT cannot levy license fee, which result in charge of the license fee twice on the same revenue in the hands of two or more operators/circles. DoT   be   directed   to   calculate   AGR   on   realisation   basis,   not   on   an accrual basis, and not to include notional revenue income in AGR. 35. Prayer was made to direct DoT to modify the definition of gross revenue and AGR for license fee as also WPC charges under Section 4 of the Indian Telegraph Act, 1885.  Prayers were also made to direct DoT to modify the Format of Statement of Gross Revenue, Adjusted Gross Revenue, and License Fee and strike down the definition of gross revenue and AGR.  This Court in  Union of India   v. AUSPI  (2011) held   that  Tribunal   has   no   jurisdiction   to   exclude   certain   items   of revenue, which were included in the definition of AGR.  The licensee could   not   have   approached   the   Tribunal   for   the   alteration   of   the definition of AGR in the license agreement.  TRAI and Tribunal had no jurisdiction   to   decide   on   the   validity   of   the   definition   AGR   in   the licence agreement.  The licensees are not only precluded to challenge 33 the definition of gross revenue/AGR, but also by the meaning the Government may choose to put to the definition.   The Tribunal has travelled beyond its jurisdiction to act contrary to the specific findings and decision in  AUSPI v. Union of India. 36. Shri Arvind Datar, Shri C.A. Sundaram, Shri Shyam Divan, Shri Gopal Jain, Shri Ramji Srinivasan, Dr. Abhishek Manu Singhvi, Shri Kavin Gulati, Shri B. Adinaraynan Rao, Shri U. Hazarika, Shri Chetan Sharma and Shri Siddhartha Dave, learned senior counsel appearing on behalf of TSPs submitted that the meaning of gross revenue has to be determined in accordance with the provisions of AS­9 which  only includes gross inflow of cash, receivables that arise out of ordinary activities of the telecom companies.  In the definition of gross revenue, only   revenue   cash   inflow  as   revenue  can   be  included;  not   all   the incomes which is recorded in profit and loss account and non­revenue items cannot be included in the definition of gross revenue within the ambit of accounting standards.  Clause 18.2 of the license agreement provides only license fee of 10 per cent of AGR excluding the spectrum charges.  The gross revenue under Clause 19.1 is not gross income or gross inflow or gross receipts.   34 37. It is further submitted on behalf of the licensees that revenue has not been defined under the license.  Clauses 20.6 and 22 of the license   agreement  provided   as  to  how  the  licensees  are  obliged   to prepare their accounts.  Section 211(3A) read with Section 211(3C) of the   Companies   Act,   1956,   casts   an   obligation   on   companies   to maintain   their   books   of   account   following   accounting   standards recommended   by   the   Institute   of   Chartered   Accountants   of   India constituted under the Chartered Accountants Act. 38. They have insisted to adopt fair valuation method relying on decision in   J.K. Industries Limited v. Union of India,   (2007) 13 SCC 673. 39. It   is   further   submitted   that   accounting   standards   have   been made mandatory.   The DoT has admitted in their counter affidavit dated   11.7.2003   in   Petition   No.7   of   2003   that   definition   of   term revenue is in line with AS­9.  The Government cannot resile from the stand that revenue definition is in line with AS­9 and cannot take a contradictory stand at different stages of the case.  The party cannot be permitted to approbate and reprobate on the same aspect. 40. It is submitted on behalf of licensees. that in order to compute the adjusted gross revenue would constitute (a) it must be revenue; (b) 35 it is gross and not net revenue; and (c) it would be adjusted revenue, but adjustment can be made only by deductions as provided under Clause   19.2.     Revenue   has   to   be   interpreted   in   keeping   with commercial and financial parlance.  The contract itself recognise the applicability of the accounting standards as apparent from Clauses 20.6   and   22.7.     The   accounts   have   to   be   maintained   as   per   the accounting standards.   The purpose of accounting standards is to ensure that there is clarity, uniformity in dealing with the financial terms to give definitiveness and clarity to such financial expressions. Accounting standards are mandatory.  Revenue had not been defined in   the  commercial  license   agreement  and   this  being   a   commercial contract and the accounting standards having been incorporated by reference in the license agreement as such the basis on which the license fee has to be decided, the same would prevail. 41. It is further submitted that all receipts would not form part of AGR.  The use of the word inclusive under Clause 19.2 does not make the definition of AGR expansive though the definition is not exhaustive as the provision of value­added services is different and provided in other clauses and service is to mean service in a licensed service area. Thus, license fee has to be confined in respect of business carried on to provide the services under the license.  A single company may hold five licenses for five different service areas.   The license fee at 10 36 percent cannot be levied on the same revenue cannot be charged to license   fee   more   than   once,   as   apparent   from   Clause   20.4   of   the license   read   with   Appendix­II   to   Annexure­II   to   it,   which   is   the prescribed format by the licensor indicating the streams of revenue required by a licensee to be disclosed.   The miscellaneous receipts provided under each head are not meant to include any and every receipt received by the company. 42. It should be held that such revenue from non­licensed revenue was not part of AGR at all.  Contra proferentum  rule requires clauses 19.1 and 19.2 to be interpreted against the maker and to prefer the interpretation which is favourable to the licensees. 43. The service providers submitted that basic principles to decide what constitutes revenue have to be followed. The receipt must be having the nature of revenue, and it cannot be subjected to double charge. No one can generate revenue from oneself, and someone else's revenue cannot be treated as that of others. 44. When   we   consider   the   submissions   as   observed   there   was   a paradigm shift in Telecom Policy of 1999 from the fixed licence fee to the revenue sharing basis regime, which was advantageous to  the 37 Telecom   Service   Providers.   Under   the   new   regime,   the   Central Government   shared   the   privilege   under   section   4   of   the   Indian Telegraph Act with the TSPs. It  came as a  relief against  the high licence fee, which used to be charged under the 1999 policy. The migration package contained the stipulation as to no dispute to be raised as to working out sharing of revenue. Experts were consulted in the field of accountancy, and it was their advice that the actual figures should be simple and objective to evolve a system of revenue sharing that does not become as arduous one and litigative, had been evolved. Revenue has been defined in a broad, comprehensive, and inclusive manner not to pose problems of interpretation and to protect from the accounting jugglery. Gross revenue has been defined to be inclusive of specific items mentioned in clause 19.1 and any other miscellaneous revenue, without any set­off for related items of expense, etc. All the licensees   accepted   the   migration   package   and   have   signed   the agreements. It has turned out to be a substantial financial booster in favour of the licensees as is apparent from figures of the gross revenue earned by them mentioned above. When under a contract signed by the parties, gross revenue and AGR have been given the meaning coupled with the format and the annexures which form part of the contract.   Format is contained in appendix to Annexure­II which is part   of   the   agreement   in   which   requisite   information   has   to   be 38 furnished. The meaning in clause 19 of the gross revenue and the format mentioned above have to prevail. 45. No doubt about it that the accounts have to be maintained as per the AS­9 regime prevalent at the relevant time. The definition of the  contract  has  to   prevail  and  not  what  is  generally  revenue,   as defined in AS­9. 46. The  question   as  to  what  constitute  Gross   Revenue  has  been agitated, though concluded in earlier decision in 2011, by the TSPs. again by raising the submission that we have to follow the definition of revenue as defined in AS­9, it would be the revenue as generated by activities under the licence; whereas the definition of gross revenue includes the income from non­licensing activities also as part of the gross revenue, which we have to discard. The definition of ‘gross revenue’ in clause 19.1 is inclusive, and it 47. includes explicitly: (i) installation charges; (ii) Late fees; (iii) sale proceeds of handsets; (iv) sale proceeds of any other terminal equipment, etc. (v) revenue on account of interest; (vi) revenue on account of dividend; (vii) value­added services; (viii) supplementary service as fixed charges; 39 (ix) access or interconnection charges; (x) roaming charges; (xi) revenue from permissible sharing of infrastructure; and (xii) any other miscellaneous revenue. set 48. No  ­off can be claimed for related items of expense etc. on any of the items mentioned above of the inclusive definition and on the miscellaneous revenue. 49. Clause 19.2 of the agreement excludes certain items from gross revenue to arrive   at   the figure of AGR, which are (a) PSTN/ PLMN related charges (access charges) actually paid to other eligible service providers within India; (b) roaming revenue passed on to the TSPs through service tax paid to the Government,  if gross revenue had included the component of service tax and sales tax. 50. In   Union of India v. AUSPI  (2011), this Court has held that the terms and conditions of the licence, including the definition of gross revenue in the licence agreement, are part of the contract. The Central Government alone has the right to define revenue and has parted with the privilege under section 4 of the Telegraph Act. A licence granted under section 4(1) of the Telegraph Act is in the nature of the contract between the Central Government and the licensee. The provisions of the TRAI Act do not affect the specific exclusive privilege of the Central 40 Government to carry on telecommunication activities, nor do they alter the contractual nature for the licence granted under the proviso to section   4(1)   of   the   Telegraph   Act.   After   TRAI   makes   the recommendation, the Central Government shall take a final decision under section 11(1)(a)(ii) of the TRAI Act. The TRAI shall have the function to make a recommendation. In case of difference between TRAI   and   Central   Government   with   regard   to   particular   terms   or conditions of the licence, the recommendation of TRAI cannot prevail, and it is the decision of the Central Government, which is to be final and   binding.   The   tribunal   has   no   jurisdiction   to   decide   upon   the validity   of   terms   and   conditions   incorporated   in   a   licence;   it   has jurisdiction   to   decide   any   dispute   between   the   licensor   and   the licensee on the interpretation. It has also been observed to make a final decision on the definition of the gross revenue in the licence agreement, the Government has the competence. The licence fee would be a percentage of gross revenue, which would be the total revenue of the licensee company. 51. This Court has held in   Union of India v. AUSPI   (2011) that the licensing company had accepted in the letter dated 22.7.1999 that the licence fee would be a percentage of the gross revenue, which should be the total revenue of the licensee company. The licensee agreed that the Government has to take a final decision not only concerning the 41 percentage of revenue share but also the definition of revenue for this purpose.   The   licensee   could   not   have   approached   the   tribunal   to question the validity of the definition of adjusted gross revenue in the licence   agreement   on   the   ground   that   the   adjusted   gross   revenue cannot include revenue from activities beyond the licence.   It is submitted on behalf of the licensees that the term revenue 52. has nowhere been defined under the licence. As such, it would be necessary to find out what is the meaning of revenue in AS­9.   The submission  that revenue  has  to  be related  to   the   activities  of  the licensee   company,   a   reference   has   been   made   to   the   definition   of revenue as given in clause 4.1 of AS­9, which reads as under: "4.1 Revenue is the gross inflow of cash, receivables, or other consideration arising in the course of the ordinary activities of an enterprise from the sale of goods, from the rendering of services, and from the use by others of enterprise resources yielding   interest,   royalties,   and   dividends.   Revenue   is measured by the charges made to customers or clients for goods   supplied   and   services   rendered   to   them   and   by   the charges   and   rewards   arising   from   the   use   of   resources   by them. In an agency relationship, the revenue is the amount of commission and not the gross inflow of cash, receivables, or other consideration."     53. The explanation contained in clause 5 of AS­9 relating to revenue recognition is extracted hereunder: “Explanation   Revenue recognition is mainly concerned with the timing of recognition of revenue in the statement of profit and loss of an enterprise. The amount of revenue arising on a transaction is usually determined by agreement between the parties involved 42 in   the   transaction.   When   uncertainties   exist   regarding   the determination   of   the   amount   or  its   associated   costs,   these uncertainties may influence the timing of revenue," Clauses 20.6, 20.7, and 22 of the licence agreement have also 54. been referred. They are extracted hereunder: “20.6  Final adjustment of the Licence Fee for the year shall be made based on the gross revenue figures duly certified by the AUDITORS of the LICENSEE in accordance with the provision of Companies Act, 1956. 20.7   A reconciliation between the figures appearing in the quarterly statements submitted in terms of the clause 20.4 of the agreement with those appearing in annual accounts shall be   submitted   along   with   a   copy   of   the   published   annual accounts audit report and duly audited quarterly statements, within 7 (seven) Calendar days of the date of signing of the audit report. The annual financial account and the statement as prescribed above shall be prepared following the norms as prescribed in Annexure. x x x 22.  Preparation of Accounts. 22.1  The LICENSEE will draw, keep and furnish independent accounts   for   the   SERVICE   and   shall   fully   comply   orders, directions, or regulations as may be issued from time to time, by the LICENSOR or TRAI as the case may be. 22.2  The LICENSEE shall be obliged to: a) Compile and maintain accounting records, sufficient to show and explain its transactions in respect of each completed quarter of the Licence period or of such lesser periods as the LICENSOR may specify, fairly presenting the costs (including capital   costs),   revenue   and   financial   position   of   the LICENSEE’s   business   under   the   LICENCE   including   a reasonable   assessment   of   the   assets   employed   in   and   the liabilities attributable to the LICENSEE’S business, as well as, for the quantification of Revenue or any other purpose. b) Procure in respect of each of those accounting statements prepared in respect of a completed financial year, a report by the   LICENSEE’s   Auditor   in   the   format   prescribed   by   the LICENSOR   stating   inter   alia   whether   in   his   opinion   the statement is adequate for the purpose of this condition and thereafter deliver to the  LICENSOR   a copy  of  each of the accounting statements not later than three months at the end of the accounting period to which they relate. 43 c)     Send   to   the   LICENSOR   a   certified   statement   on   an affidavit   by   authorised   representative   of   the   company, containing full account of Revenue as defined in condition 19 for each quarter separately along with the payment for the quarter. 22.3  (a)  The LICENSOR or the TRAI, as the case may be, shall have a right to call for and the LICENSEE shall be obliged to supply and provide for examination any books of accounts that the LICENSEE may maintain in respect of the business carried on  to provide   the  service(s)  under  the  Licence  at any  time without recording any reasons thereof. 22.3 (b)  LICENSEE shall invariably preserve all billing and all other accounting records (electronic as well as hard copy for a period of THREE years from the date of publishing of duly audited   &   approved   Accounts   of   the   company   and   any dereliction   thereof   shall   be   treated   as   a   material   breach independent of any other breach, sufficient to give a cause for cancellation of the LICENCE.  22.4   The records of the LICENSEE will be subject to such scrutiny   as   may   be   prescribed   by  the   LICENSOR   so   as   to facilitate independent verification of the amount due to the LICENSOR as its share of the revenue. 22.5   The LICENSOR may, on forming an opinion that the statements   or   accounts   submitted   are   inaccurate   or misleading, order Audit of the accounts of the LICENSEE by appointing  auditor   at   the   cost   of   the   LICENSEE   and   such auditor(s)   shall   have   the   same   powers   which   the   statutory auditors   of   the   company   enjoy   under   Section   227   of   the Companies Act, 1956. The remuneration of the Auditors, as fixed by the LICENSOR, shall be borne by the LICENSEE. 22.6  The LICENSOR may also get conducted a Special Audit of   the   LICENSEE   company's   accounts/records   by   "Special Auditors," the payment for which at a rate as fixed by the LICENSOR shall be borne by the LICENSEE. This will be in the nature of auditing the audit described in para 22.5 above. The Special Auditors shall also be provided the same facility and have   the   same   powers   as   of   the   companies'   auditors   as envisaged in the Companies Act, 1956. 22.7  The LICENSEE shall be liable to prepare and furnish the company’s   annual   financial   accounts,   according   to   the accounting principles prescribed and the directions given by the LICENSOR or the TRAI, as the case may be, from time to time.”          44 55. The clauses mentioned above provided as to how the licensees are obliged to prepare the accounts. There is a statutory obligation cast   under   the   Companies   Act.   Section   211(3A)   read   with   section 211(3C) of the Companies Act provides to maintain their books of accounts following the accounting standards and for which reliance has been placed upon   J & K Industries v. Union of India   (supra) in which the Court has emphasised upon the fair valuation principles. They have relied upon the following observations: “124.   On   the   other   hand,   fair   valuation   principles   are important   in   the   context   of   valuing   derivatives   and   other investments.   If   one   were   to   describe   one   single   change   in accounting practice over the last few years, it would be the use of   fair   valuation   principles.   Today,   the   object   behind   the enactment   of   AS,   which   are   now   made   mandatory   under Section   211(3­A)   of   the   Companies   Act,   is   to   shift   from historical method of accounting to fair valuation. In the case of mergers and acquisitions, which is common today in the world of globalisation, fair valuation principles have important role to play.   Mergers and acquisitions are sometimes undertaken to defer revenue expenditure over future years by invoking the matching concept, which results in putting fictitious assets on .   This   is   one   reason   why   fair   valuation the   balance   sheet principles are accepted. 125.   AS   are   established   rules   relating   to   recognition, measurement,   and   disclosures,   thereby   ensuring   that   all enterprises that follow them are comparable and that their financial statements are "true and fair." Measurements and disclosures   based   on   fair   value   are   becoming   increasingly important.   Fair valuation is generally used in valuation and disclosure   of   financial   instruments ,   derivatives,   conversions, auctions   in   a   bond,   business   combinations,   impairment   of assets, retirement obligations, transactions involving exchange of   assets   without   monetary   consideration,   transfer   pricing, etc.” 56. The accounting standards are mandatory to be followed by the companies,   and   DOT   has   admitted   in   the   counter   affidavit   of 45 11.7.2003 in Petition 7 of 2003 that the definition of the term revenue in the agreement is in line with AS­9 under the accounting standards. Thus, they cannot approbate and reprobate. Thus, identification of revenue would come within the purview of gross revenue, is the sole test that it should conform with the definition of revenue as provided in AS­9, and the golden thread is the phrase arising in the course of the ordinary activities of the enterprise. 57. Revenue is a ‘Term of Art' as per Chapter 4.08 Kim Lewison, the Interpretation of Contract, Sweet & Maxwell, 1997, wherein it has been observed as under: "Where a document contains a legal term of art, the court should give it its technical meaning in law, unless there is something in the context to displace the presumption that it was intended to carry its technical meaning." (emphasis added) 58. The Technical meaning as to the gross expression revenue does not   mean   inflows   that   are   not   revenue   and   other   miscellaneous revenue cannot have a broader meaning.  It must qualify as revenue. It is not miscellaneous inflow and miscellaneous receipts.  The items of the   revenue   must   be   interpreted   as   per   the   doctrine   of   ejusdem generis , as observed in   Maharashtra University of Health Sciences v. Satchikitsa   Prasarak   Mandla,   (2010)   3   SCC   786.     Following observations have been made: 46  “27. The Latin expression "ejusdem generis" which means "of the   same   kind   or   nature"   is   a   principle   of   construction, meaning thereby when general words in a statutory text are flanked by restricted words, the meaning of the general words are taken to be restricted by implication with the meaning of the restricted words. This is a principle which arises "from the linguistic implication by which words having literally a wide meaning (when taken in isolation) are treated as reduced in scope by the verbal context." It may be regarded as an instance of   ellipsis,   or   reliance   on   implication.   This   principle   is presumed to apply unless there is some contrary indication [see Glanville Williams,  The Origins and Logical Implications of the Ejusdem Generis Rule , 7 Conv (NS) 119].” 59. Thus,   as   per   licensees   the   miscellaneous   revenue   has   to   be revenue as defined in AS­9.   The miscellaneous revenue only serves the purpose of capturing such other revenue that satisfies common characteristics of the preceding word. 60. As   per   licensees,   the   revenue   pertained   only   to   the   licensed activities and was specific to activities under the licensing agreement in the designated area on the services rendered to the customers.  The rule   of   interpretation   of   a   commercial   contract   is   that   when   the provision is not exclusively defined, it is to look at how the parties would understand the same by their subsequent conduct as observed in   Godhra Electricity Co. Ltd. v. State of Gujarat,   (1975) 1 SCC 199 thus: “11. In the process of interpretation of the terms of a contract, the   court   can   frequently   get   great   assistance   from   the interpreting   statements   made   by   the   parties   themselves   or from their conduct in rendering or in receiving performances under it. Parties can, by mutual agreement, make their own contracts; they can also by mutual agreement remake them. 47 The   process   of   practical   interpretation   and   application, however, is not regarded by the parties as a remaking of the contract; nor do the courts so regard it. Instead, it is merely a further expression by the parties of the meaning that they give and have given to the terms of their contract previously made. There is no good reason why the courts should not give great weight to these further expressions by the parties, in view of the fact that they still have the same freedom of contract that they had originally.  The American Courts receive subsequent actings as admissible guides in interpretation. It is true that one   party   cannot   build   up   his   case   by   making   an interpretation in his own favour. It is the concurrence therein that   such   a   party   can   use   against   the   other   party.   This concurrence   may   be   evidence   by   the   other   party’s   express assent thereto, by his  acting in  accordance  with it, by his receipt without objection of performances that indicate it, or by saying nothing when he knows that the first party is acting on reliance upon the interpretation (see  Corbin on Contracts , Vol. 3, pp.249 & 254­56). 12. The rule that obtains in other jurisdictions is also the  same: "In France construction of a contract is within the sole province of the judges of fact who are entirely free to use whatever material seems relevant to them... The rule is the same in Germany, where since 1888, it is established that even statements made by one of the contracting parties to a third person about the content of the contractual intentions are   admissible   guides   to   interpretation...   In   Italy,   Article 1362(2) provides in impressively succinct language...  The Vienna Convention on the law of Treaties of 1969 (which to a large extent merely codifies earlier international practice) enjoins the interpreter of a treaty to take into account ‘any subsequent practice in the application of the treaty which establishes   the   agreement   of   the   parties   regarding   its interpretation': Article 31(3)( b ) [see Notes by P.A. Mann on L. Schuler A.G.  v.  Wickman Machine Tool Sales Ltd. , (1973) 2 WLR 683, Law Quarterly Review, Vol. 89, pp. 464­65]. The   real   reason   against   taking   into   account   the subsequent conduct of the parties is the rule which excluded extrinsic evidence in the construction of a written contract. 16. We are not certain that if evidence of subsequent acting under a document is admissible, it might have the result that a contract would mean one thing on the day it is signed, but by reason of subsequent event, it would mean something a month   or   year   later.   Subsequent   "interpreting"   statements might not always change the meaning of a word or a phrase. A word or a phrase is not always crystal clear. When both parties subsequently say that by the word or phrase which, in the context,   is   ambiguous,   they   meant   this,   it   only  supplies   a glossary as to the meaning of the word or phrase. After all, the 48 inquiry is as to what the intention of the parties was from the language used. And, why is it that parties cannot clear the latent ambiguity in the language by a subsequent interpreting statement? If the meaning of the word or phrase or sentence is clear,   extrinsic   evidence   is   not   admissible.   It   is   only  when there is latent ambiguity that extrinsic evidence in the shape of interpreting statement in which both parties have concurred should be admissible. The parties themselves might not have been clear as to the meaning of the word or phrase when they entered into the contract. Unanticipated situation might arise or come into the contemplation of the parties subsequently which would sharpen their focus and any statement by them which   would   illuminate   the   darkness   arising   out   of   the ambiguity of the language should not be shut out. In the case of   an   ambiguous   instrument,   there   is   no   reason   why subsequent interpreting statement should be inadmissible. “The question involved is this: Is the fact that the parties to   a   document,   and   particularly   to   a   contract,   have interpreted its terms in a particular way and have been in the habit of acting on the document in accordance with that interpretation, any admissible guide to the construction of the document? In the case of an unambiguous document, the answer is ‘No.’ (See  Odgers’ Construction of Deeds and Statutes , 5th Edn. by G. Dworkin, pp. 118­19).” But, as we said, in the case of an ambiguous one, the answer must be "yes." In   Lamb   v.   Goring Brick Co. , a selling agency contract   contained   the   words   "the   price   shall   be   mutually agreed."   Documents   showing   the   mode   adopted   for ascertaining the price were put in evidence without objection. In the court of appeal Greer, L.J. said: “In my opinion, it is not necessary to consider how this contract  was acted on  in practice. If  there had been an ambiguity,   and   the   intention   of   the   parties   had   been   in question at the trial, I think it might have been held that the parties had placed their own construction on the contract and, having acted upon a certain view, had thereby agreed to accept it as the true view of its meaning."” (emphasis supplied) The submission raised for adopting fair valuation method relying 61. on S.K. Synthetics (supra) is based upon misconception of method applicable to A.S­9. The argument is crafted to get rid of AS­9 and the definition of gross revenue in the agreement.   We have to consider valuation method of accounting standards which are laid time to time 49 to find an answer to the submission. The ICAI issued the AS­9 revenue recognition standard in the year 1985. In the initial years, it was recommendatory for only Level­I enterprises but was made mandatory for all  enterprises from 1.4.1983. The  meaning of enterprise  is  as defined   in   section   3   of   the   Companies   Act,   1956.   The   IND   AS­18 regime has been introduced later on. In AS­9, revenue recognition is at “nominal” value; whereas IND AS­18, the revenue recognition is at a “fair”   value.   The   barter   transactions   are   included   in   Ind   AS­18, whereas   this   aspect   is   not   covered   in   AS­9.   In   AS­9   revenue recognition, interest income is recognised on a time proportion basis, whereas in Ind AS­18, interest income is recognised using an effective interest rate method. AS­9 recognises revenue as per the completed service method or percentage completion method, whereas Ind AS­18 only recognises revenue as per the percentage of completion method. Thus, there is a fundamental difference. The fair value concept has no place in AS­9 as per which the accounts are to be maintained and submitted   for   determination   of   gross   revenue.   AS­9   revenue recognition   regime   states   that   the   amount   of   revenue   shall   be measured   by   the   gross   inflow   of   cash,   receivables,   or   other consideration received. There is no concept of fair valuation. Thus, the submission raised based on a fair valuation method based on the decision in  J.K. Industries v. Union of India  (supra) cannot be accepted as the decision is on consideration of different accounting standard 50 which adopts fair valuation method  , Ind AS­18 and not relevant for i.e. the AS­9 accounting standard. 62. The submission is wholly devoid of substance. It is not only barred by the principle of constructive   but also indicates res judicata that the licensees are raising the similar objections which they have raised   earlier   and   were   not   entertained   by   this   Court   and   were rejected. Again precisely, the same attempt is made by submitting; revenue should be taken as defined in AS­9, not in Clause 19.1 of the agreement, submission runs contrary to the decision of the Court, as held in para 48 of the 2011 judgment, which operates as res judicata inter se parties. The meaning of revenue is apparent that it has to be gross revenue, and the licence fee would be a percentage of the same. Thus, the licensees have made a futile attempt to submit that the revenue to be considered would be derived from the activities under the licence; whereas it has been held in 2011 that the revenue from activities beyond the licence have to be included in adjusted gross revenue, is binding. Even otherwise, on merit, the submission raised is baseless. The 63. contractual   definition   of   gross   revenue   is   binding.   This   Court   has observed that it was open for the licensee not to undertake activities 51 for which they do not require licence under section 4 of the Telegraph Act   and   transfer   these   activities   to   any   other   firm   or   company. However,   they   cannot   avoid   the   consequences   of   the   contractual definition which has been accepted by the parties, and they are bound to make payment of licence fee on the basis of gross revenue, which would   be   the   total   revenue   of   the   licensing   company.   As   the Government   has   not   accepted   the   TRAI’s   recommendations,   the decision   of   the   Central   Government   on   the   point   of   definition   of adjusted gross revenue was final and binding. This Court has also held   that   TRAI   and   tribunal   had   no   jurisdiction   to   decide   on   the validity of the definition of adjusted gross revenue under the licence agreement   and   to   exclude   certain   items   of   revenue   which   were included in the definition of gross revenue in the licence agreement between the licensor and licensee. The tribunal had no jurisdiction to exclude certain items on the ground of the validity of the definition of adjusted gross revenue. The finding of the tribunal in the order dated 7.7.2006 insofar as it decided that the revenue realised by the licensee from activities beyond the licence to be excluded from adjusted gross revenue   in   the   licence   agreement   is   without   jurisdiction   and   is   a nullity.     The   matter   was   sent   back   to   TDSAT   for   computation   of adjusted gross revenue. It was also observed if a dispute is raised that computation is not following licence agreement, the tribunal has to go into   facts  and   material  on   which   demand   is   raised   and   to   decide 52 demand   is   following   the   licence   agreement   and   in   particular,   the definition of adjusted gross revenue. It can also interpret the terms and conditions of the licence agreement. The tribunal did not go into the facts and material relating to the demand as to the particular licence. The tribunal can go into the question of whether the demand is under the licence agreement and in particular, the definition of adjusted gross revenue. 64. Under   clause   20.6,   certification   of   accounts   by   auditors appointed under the Companies Act is stipulated under the licence. The preparation of accounts under clause 22 of the licence agreement is an independent head. The definition of gross revenue given under the agreement in Clause 19.1 and that is the total revenue. In our considered opinion, when there is a contractual definition as to what would be the gross revenue that would be the revenue and also the total revenue, the revenue as mentioned in the mode of accounting AS­ 9 cannot govern the definition.  The general definition of revenue in the mode of accounting cannot govern the contractual definition of gross revenue. 65. As per clause 20.4, a licensee must make quarterly payment in the   prescribed   format   as   Annexure­II   showing   the   computation   of revenue and licence fee payable. The Format is part of the licence and 53 is   independent   of   accounting   standards   and   is   in   tune   with   the definition of gross revenue, and is the basis for the calculation of licence   fee.   It   is   only   for   uniformity   that   the   account   has   to   be maintained as per accounting standards AS­9 which are prescribed from   time   to   time.   Once   the   licensee   provides   the   details   to   the Government in format Annexure­II along with accounts certified by the auditor, the reconciliation has to take place. The accounting standard AS­9 is relevant only for whether the figure given by the licensee as to gross revenue is maintained in proper manner once gross revenue is ascertained, then after certain deductions, adjusted gross revenue has to be worked out. The accounting standard provided in AS­9 cannot override the definition of gross revenue, which is the total revenue for licence and the finding in  Union of India v. AUSPI  (2011) in this regard is final, binding, and operative. The accounting standard AS­9 makes it clear that same is in the form of guidelines, it is not comprehensive and does not supersede the practice of accounting. It only lays down a system   in   which   accounts   have   to   be   maintained.   Accounting standards make it clear that it does not provide for a straight­jacket formula for accounting but merely provide for guidelines to maintain the account books in systematic manner. 66. Though the definition of revenue given in clause 4.1 of AS­9 cannot govern the contract, the contractual definition of gross revenue 54 which is the gross revenue under Clause 19.1 and total revenue for the purpose of the agreement for which an independent definition has been carved out under the statutory power while parting with the privilege under section 4 by the Central Government, once the contract has been entered into, the definition of gross revenue is binding, and the   licensees   cannot  try  to  wriggle  out   of   the   decision   by   making impermissible attempts to depart from it. The plea is barred by   res judicata ,   and   on   merits   the   objection   is   wholly   untenable.   The definition of revenue in clause 4.1 of AS­9 provides that the revenue is the gross inflow of cash, receivables, or other consideration arising in the course of the ordinary activities. When the revenue in AS­9 is the gross  inflow of  cash  and  the  amount  which  is  receivable,  not   the amount received, which is realised or other consideration arising, can also be taken into consideration as per accounting standard AS­9. The definition of revenue in AS­9 rather than supporting the cause of the licensees defeats the same. They cannot bank upon the expression in clause 4.1 in the course of ordinary activities of an enterprise is only to be   included   in   gross   revenue   as   that   is   what   has   been   expressly negated in   (2011).  Given the definition of gross Union of India v. AUSPI revenue, the same includes revenue from activities beyond the licence. Explanation to clause 5 of AS­9 also makes it clear that the agreement between the parties would determine the amount of revenue arising on a transaction. 55 Section 211 of the Companies Act, 1956 deals with the obligation 67. of the company to comply with accounting standards. In case they do not comply, it has to be disclosed in its profit and loss account, the deviation, reasons for such deviation, and financial effect. Sections 211(3A) and 211(3B) are quoted hereunder: “211 (3A)  Every profit and loss account and balance­sheet of the company shall comply with the accounting standards. (3B)  Whether the profit and loss account and the balance­ sheet of the company do not comply with the accounting standards, such companies shall disclose in its profit and loss account and balance­sheet, the following, namely:­ (a) the deviation from the accounting standards; (a) the reasons for such deviation; and (b) the   financial   effect,   if   any,   arising   due   to   such deviation.”   68. Thus, it is apparent that accounting standard AS­9 is a method to   maintain   accounts   and,   deviation   if   made,   has   to   be   reflected separately. Prayer made in Petition No.7/2003 filed by   AUSPI v. Union of 69. India   was to declare that ‘gross revenue’ can only relate to revenue directly arising out of telecom operations licensed under section 4 of the Indian Telegraph Act, and items indicated in the DOT letter dated 26.7.2001 including interest income and the dividend income, value of rebates, discounts, free calls and  reimbursement from the USO fund, etc. ought not to be excluded in the adjusted gross revenues. It was 56 also prayed that revenue share on interest income and other incomes be set aside. In   Petition   No.82/2005,   demand   was   dated   28.3.2003   and 70. 13.7.2004, etc. and refund on account of wrongful application and implementation   of   gross   revenue   and   adjusted   gross   revenue   was sought along with interest. Prayer was made that licence fee or WPC charges on any non­telecom revenue,  i.e. , the revenues which are not derived from the licensed activities under the licence/revenues which do not relate to or do not have a direct nexus to the establishment, maintenance and working of Telegraph, cannot be levied. DOT cannot collect what is not revenue. Prayer was also made to direct DOT to calculate adjusted gross revenue on a realisation basis and not accrual basis, and not to include any notional revenue/income in the adjusted gross   revenue.   Prayer   was   made   to   direct   DOT   to   modify   the definitions of gross revenue and also adjusted gross revenue, bring them in conformity with the migration package. Prayer was also made to suitably modify the format of statement of gross revenue, adjusted gross   revenue   and   licence   fee   in   accordance   with   the   correct definitions, and to strike down the definitions of gross revenue, and adjusted gross revenue contained in DOT’s licence amendment dated 11.4.2001 as being unfair, unjust, unreasonable and arbitrary. 57 71. Thus, it is apparent that right from the beginning, the licensees were aware of the precise terms and conditions and their obligations as   contained   in   the   letter   dated   26.7.2001and   purport   of   the definitions   of   gross   revenue   and   adjusted   gross   revenue.   Notional revenue has to be charged. The order of TDSAT excluding certain items of revenue, which were included in the definition of AGR by declaring the definition of gross revenue to be invalid, was set aside by this Court in  Union of India v. AUSPI  (supra) and this Court held that items are to be included in definition of gross revenue. 72. The rule of interpretation of     has also been contra proferentum pressed into service. As observed in  United India Insurance Co. Ltd. v. Pushpalaya Printers , 2004 (3) SCC 694 thus: “6.   ….If   the   word   “impact”   is   interpreted   narrowly,   the question of impact by any rail would not arise as the question of   a   rail   forcibly   coming   to   the   contact   of   a   building   or machinery would not arise. In the absence of specific exclusion and the word “impact” having more meanings in the context, it cannot be confined to forcible contact alone when it includes the meanings “to drive close”, “effective action of one thing upon another” and “the effect of such action”, it is reasonable and   fair   to   hold   in   the   context   that   the   word   “impact” contained in clause 5 of the insurance policy covers the case of the respondent to say that damage caused to the building and machinery on account of the bulldozer moving closely on the road was on account of its “impact”. It is also settled position in law that if there is any ambiguity or a term is capable of two possible interpretations, one beneficial to the insured should be accepted consistent with the purpose for which the policy is taken, namely, to cover the risk on the happening of certain event.   Although   there   is   no   ambiguity   in   the   expression "impact,"   even   otherwise   applying   the   rule   of   contra preferentem, the use of the word “impact” in clause 5 in the 58 instant policy must be construed against the appellant. Where the   words   of   a   document   are   ambiguous,   they   shall   be construed against the party who prepared the document. This rule applies to contracts of insurance, and clause 5 of the insurance policy, even after reading the entire policy in the present   case,   should   be   construed   against   the   insurer.   A Constitution Bench of this Court in  General Assurance Society Ltd.  v.  Chandmull   Jain  AIR 1966 SC 1644 has expressed that (AIR p. 1649, para 11) "in   a   contract   of   insurance   there   is   requirement   of uberrima fides,  i.e. , good faith on the part of the assured and   the   contract   is   likely   to   be   construed   contra proferentem,   that   is,   against   the   company   in   case   of ambiguity or doubt." (emphasis supplied) As observed in  73. Industrial Promotion & Investment Corporation of Orissa Ltd. v. New India Assurance Co. Ltd. , (2016) 15 SCC 315 thus: “10. We proceed to deal with the submission made by the counsel   for   the   appellant   regarding   the   rule   of   contra proferentem.  The  Common  Law  rule  of construction  “     verba   chartarum fortius accipiuntur contra proferentem   ” means that ambiguity in the wording of the policy is to be resolved against 1 the party who prepared  it. MacGillivray on  Insurance  Law deals with the rule of contra proferentem as follows: “The contra proferentem rule of construction arises only where there is a wording employed by those drafting the clause which leaves the court unable to  decide by ordinary principles of interpretation which of two meanings is the right one. ‘One must not use the rule to create the ambiguity — one must find the ambiguity first.’ The words should receive their ordinary and   natural   meaning   unless   that   is   displaced   by   a   real ambiguity   either   appearing   on   the   face   of   the   policy   or, possibly, by extrinsic evidence of surrounding circumstances.” (footnotes omitted) 2 11.   Colinvaux’s   Law   of   Insurance   propounds   the   contra proferentem rule as under: "Quite   apart   from   contradictory   clauses   in   policies, ambiguities   are   common   in   them,   and   it   is   often   very uncertain what the parties to them mean. In such cases, the rule is that the policy, being drafted in language chosen th 1  Legh­Jones, Longmore et al (Eds.) MacGillivray on Insurance Law (9  Edn., Sweet and  Maxwell, London 1997) at p.280. th 2  Robert and Merkin (Eds.), Colinvaux’s Law of Insurance (6  Edn., 1990) at p.42. 59 by the insurers, must be taken most strongly against them. It is construed contra proferentes, against those who offer it. In a doubtful case, the turn of the scale ought to be given against the speaker because he has not clearly and fully expressed himself. Nothing is easier than for the insurers to express themselves in plain terms. The assured cannot put his own meaning upon a policy, but, where it is ambiguous, it   is   to   be   construed   in   the   sense   in   which   he   might reasonably   have   understood   it.   If   the   insurers   wish   to escape liability under given circumstances, they must use words admitting of no possible doubt. But a clause is only to be contra proferentes in cases of real ambiguity.   One   must   not   use   the   rule   to   create   an ambiguity. One must find the ambiguity first. Even where a clause by itself is ambiguous if, by looking at the whole policy, its meaning becomes clear, there is no room for the application of the doctrine. So also where if one meaning is given to a clause, the rest of the policy becomes clear, the policy should be construed accordingly.” (emphasis supplied) 74. In our opinion, the rule mentioned above of contra proferentem does not apply to the present case as there is no ambiguity or doubt in the definition of gross revenue in the agreement. 75. It is further submitted that for identifying the revenue, the sole test   is   that   it   should   conform   with   the   definition   of   revenue   as provided in AS­9.   For interpreting the scope of the provisions, the principle of   noscitur a sociis   has to be applied which provides that when definition includes various heads and while they may not be exhaustive as a rule of interpretation, what is being included within the   definition,   would   be   an   aid   to   interpreting   the   scope   of   the provisions. For applying the said principle, reliance has been placed on, 60 (A) Vania Silk Mills v. C.I.T., Ahmedabad,   1991 (4) SCC 22 , on observation:­  “11.   It is true that the definition of “transfer” in Section 2(47) of the Act is inclusive, and therefore, extends to events and   transactions   which   may   not   otherwise   be   “transfer” according to its ordinary, popular and natural sense. It is this aspect of the definition which has weighed with the High Court and, therefore, the High Court has argued that if the   words   “extinguishment   of   any   rights   therein”   are substituted for the word “transfer” in Section 45, the claim or   compensation   received   from   the   insurance   company would be attracted by the said section. The High Court has, however, missed the fact that the definition also mentions such transactions as sale, exchange etc. to which the word “transfer” would properly apply in its popular and natural import. Since those associated words and expressions imply the existence of the asset and of the transferee, according to the rule of  noscitur a sociis , the expression “extinguishment of   any   rights   therein”   would   take   colour   from   the   said associated   words   and   expressions,   and   will   have   to   be restricted to the sense analogous to them. If the legislature intended to extend the definition to any extinguishment of right, it would not have included the obvious instances of transfer,   viz.,   sale,   exchange   etc.   Hence   the   expression “extinguishment   of   any   rights   therein”   will   have   to   be confined   to   the   extinguishment   of   rights   on   account   of transfer   and   cannot   be   extended   to   mean   any extinguishment of right independent of or otherwise than on account of transfer.” (B) Swiss Ribbons v. Union of India , 2019 (4) SCC 17 , “109.  We are of the view that persons who act jointly or in concert with others are connected with the business activity of the resolution applicant. Similarly, all the categories of persons   mentioned   in   Section   5(24­A)   show   that   such persons must be “connected” with the resolution applicant within the meaning of Section 29­A( j ). This being the case, the   said   categories   of   persons   who   are   collectively mentioned under the caption “relative” obviously need to have   a   connection   with   the   business   activity   of   the resolution applicant. In the absence of showing that such person is “connected” with the business of the activity of the resolution   applicant,   such   person   cannot   possibly   be disqualified   under   Section   29­A( j ).   All   the   categories   in Section   29­A( j )   deal   with   persons,   natural   as   well   as artificial, who are connected with the business activity of the   resolution   applicant.   The   expression   "related   party," therefore, and "relative" contained in the definition sections 61 must   be   read   noscitur   a   sociis   with   the   categories   of persons mentioned in Explanation I, and so read, would include only persons who are connected with the business activity of the resolution applicant.” (C) South   Gujarat   Roofing   Tiles   Manufacturers   v. State of Gujarat,  1976 (4) SCC 601 ,  3.   The   question   turns   on   a   true   construction   of   the explanation to entry 22 which says that for the purpose of this entry potteries industry “includes” the manufacture of the nine “articles of pottery” specified therein. Pottery in a wide sense will take in all objects that are made from clay and hardened by fire, from crude earthen pots to delicate porcelain. Mr Patel appearing for the respondent, State of Gujarat,   contends   that   the   explanation   indicates   that potteries   industry   in   Entry   22   is   intended   to   cover   all possible   articles   of   pottery   including   Mangalore   pattern roofing tiles. Referring to the well­known use of the word ‘include’ in interpretation clauses to extend the meaning of words and phrases occurring in the body of the statute, Mr. Patel   submits   that   the   explanation,   when   it   says   that potteries industry “includes” the nine named objects, what is meant is that it includes not only these objects but other articles   of   pottery   as   well.   It   is   true   that   “includes”   is generally used as a word of extension, but the meaning of a word or phrase is extended when it is said to include things that would not properly fall within its ordinary connotation. We   may   refer   to   the   often   quoted   observation   of   Lord Watson in     v.   that when Dilworth Commissioner of Stamps   the   word   “include”   is   used   in   interpretation   clauses   to enlarge the meaning of words or phrases in the statute “these   words   or   phrases   must   be   construed   as comprehending,   not   only   such   things   as   they   signify according   to   their   natural   import   but   also   those   things which   the   interpretation   clause   declares   that   they   shall include.” Thus where “includes” has an extending force, it adds to the word or phrase a meaning which does not naturally belong to it. It is difficult to agree that “includes” as used in the explanation   to   Entry   22   has   that   extending   force.   The explanation says that for the purpose of Entry 22, potteries industry includes the manufacture of the nine “articles of pottery” specified in the explanation. If the objects specified are also “articles of pottery”, then these objects are already comprised in the expression “potteries industry”. It hardly makes any sense to say that potteries industry includes the 62 manufacture of articles of pottery, if the intention was to enlarge the meaning of potteries industry in any way. 4.   We   are   also   unable   to   agree   with   Mr   Patel   that   the articles   specified   in   the   explanation   may   have   been mentioned   out   of   abundant   caution   to   emphasize   the comprehensive character of the entry, to indicate that all varieties   of   pottery   are   included   therein.   This   argument, though more plausible, does not also seem acceptable. It is possible that one might have doubts whether things like refractories or electrical or textile accessories would pass under   the   description   pottery   as   that   word   is   used   in common   parlance,   but   the   explanation   also   mentions crockery and toys regarding which there could be hardly any doubt. The inclusion in the list of objects which are well­recognised articles of pottery makes it plain that the explanation was added to the entry not by way of abundant caution. 5.  The contention of Mr. Tarkunde for the appellants is that the articles mentioned in the explanation were intended to be exhaustive of the objects covered by Entry 22. According to Mr, Tarkunde if the legislature wanted to bring within the entry all possible articles of pottery then there was hardly any   point   in   mentioning   only   a   few   of   them   by   way   of explanation. To this Mr Patel’s reply is that it is well­known that where the legislature wants to exhaust the significance of   the   term   defined,   it   uses   the   word   “means”   or   the expression “means and includes”, and that if the intention was to make the list exhaustive, the legislature would not have used the word “includes” only. We do not think there could be any inflexible rule that the word ‘include’ should be read always as a word of extension without reference to the context. Take for instance Entry 19 in the schedule which also   has   an   explanation   containing   the   word   “includes”. Entry 19 is as follows: “Employment in any tobacco processing establishment, not covered under Entry 3. Explanation .—For   the   purpose   of   this   entry,   the expression   ‘processing’   includes   packing   or   unpacking, breaking   up,   sieving,   threshing,   mixing,   grading,   drying, curing or otherwise treating the tobacco (including tobacco leaves and stems) in any manner.” Entry 3 to which Entry 19 refers reads: “Employment   in   any   tobacco   (including   bidi   making) manufactory.” 63 It is clear from the explanation to Entry 19 that there could be no other way or manner of “processing” besides what is stated as included in that expression. Though “include” is generally   used   in   interpretation   clauses   as   a   word   of enlargement, in some cases the context might suggest a different  intention.   Pottery is   an  expression  of  very  wide import, embracing all objects made of clay and hardened by heat. If it had been the legislature’s intention to bring within the   entry   all   possible   articles   of   pottery,   it   was   quite unnecessary to add an explanation. We have found that the explanation   could   not   possibly   have   been   introduced   to extend   the   meaning   of   potteries   industry   or   the   articles   listed therein added     ex abundanti cautela.   It seems to us therefore that the legislature did not intend everything that the potteries industry turns out to be covered by the entry. What then could be the purpose of the explanation. The explanation says that, for the purpose of Entry 22, potteries industry   “includes”   manufacture   of   the   nine   articles   of pottery   named   therein.  It   seems   to   us   that   the   word “includes” has been used here in the sense of ‘means’; this is   the   only   construction   that   the   word   can   bear   in   the context. In that sense it is not a word of extension, but limitation; it is exhaustive of the meaning which must be given to potteries industry for the purpose of Entry 22. The use of the word “includes” in the restrictive sense is not unknown. The observation of Lord Watson in   Dilworth   v. Commissioner of Stamps  which is usually referred to on the use of “include” as a word of extension, is followed by these lines: “But   the   word   ‘include’   is   susceptible   of   another construction, which may become imperative, if the context of   the   Act   is   sufficient   to   show   that   it   was   not   merely employed   for   the   purpose   of   adding   to   the   natural significance of the words or expressions defined. It may be equivalent to ‘mean and include’, and in that case it may afford an exhaustive explanation of the meaning which, for the  purposes   of  the   Act,   must  invariably  be  attached   to these words or expressions.” It must therefore be held that the manufacture of Mangalore pattern roofing tiles is outside the purview of Entry 22.” (emphasis supplied) The definition of gross revenue is crystal clear in the agreement. 76. How the adjusted gross revenue to be arrived at is also evident. It 64 cannot be submitted that the revenue has not been defined in the contract. Once the gross revenue is defined, one cannot depart from it and the very meaning is to be given to the revenue for the agreement. Overall revenue, has to be taken into account for determination of licence fees without set off, as provided in the agreement. The same was  defined  to  simplify  it  to  rule  out   the  litigation,  disputes,  and accounting myriads. The submission raised that the term revenue has to   be   interpreted   as   the   consideration   payable   in   keeping   with commercial and financial parlance is what is intended to be avoided. Raising of such submission is a futile attempt that has been made to wriggle out of the definition of gross revenue, which has been held to be binding in the previous judgment in  Union of India v. AUSPI  (2011). The   submission   that   the   contract   recognises   the   applicability   of accounting standards, in our opinion, it is only to maintain books of accounts.  To  a  certain   extent,  it   cannot   be  disputed  that   to  have clarity, uniformity, and definitiveness; the accounting standards lay down guidelines with respect to financial terms. However, when the financial terms in the agreement are clear in the form of definition of gross revenue governed by Clause 19.1 of the agreement, the definition of Accounting Standard­9 cannot supersede it which is a general one. 77. The submission has been made that the accounting standards themselves make it clear what should be included as revenue and 65 accounting standards have been incorporated in the agreement and incorporated by reference in the licence agreement. For this, reliance has been placed on  General Assurance Society Ltd. v. Chandmull Jain, AIR 1966 SC 1644, wherein it is observed: “11.   A   contract   of   insurance   is   a   species   of   commercial transactions,   and   there   is   a   well­established   commercial practice to send cover notes even prior to the completion of a proper proposal or while the proposal is being considered or a policy   is   in   preparation   for   delivery.   A   cover   note   is   a temporary and limited agreement. It may be self­contained, or it may incorporate by reference the terms and conditions of the future policy. When the cover note incorporates the policy in this   manner,   it   does   not   have   to   recite   the   term   and conditions, but merely to refer to a particular standard policy. If the proposal is for a standard policy and the cover note refers to it, the assured is taken to have accepted the terms of that   policy.   The   reference   to   the   policy   and   its   terms   and conditions may be expressed in the proposal or the cover note or even in the letter of acceptance, including the cover note. The incorporation of the terms and conditions of the policy may also arise from a combination of references in two or more documents passing between the parties. Documents like the proposal,   cover   note,   and   the   policy   are   commercial documents,   and   to   interpret   them,   commercial   habits   and practice   cannot   altogether   be   ignored.   During  the   time   the cover note operates, the relations of the parties are governed by its terms and conditions, if any, but more usually by the terms and conditions of the policy bargained for and to be issued.   When   this   happens,   the   terms   of   the   policy   are incipient, but after the period of temporary cover, the relations are governed only by the terms and conditions of the policy unless insurance is declined in the meantime. Delay in issuing the policy makes no difference. The relations even then are governed by the future policy if the cover notes give sufficient indication that it would be so. In other respects there is no difference   between   a   contract   of   insurance   and   any   other contract   except   that   in   a   contract   of   insurance   there   is   a requirement of  uberrima fides  i.e. good faith on the part of the assured   and   the   contract   is   likely   to   be   construed   contra proferentem  that is against the company in case of ambiguity or doubt. A contract is formed when there is an unqualified acceptance of the proposal. Acceptance may be expressed in writing, or it may even be implied if the insurer accepts the premium and retains it. In the case of the assured, a positive act on his part by which he recognises or seeks to enforce the policy amounts to an affirmation of it. This position was clearly recognised by the assured himself, because he wrote, close 66 upon the expiry of the time of the cover notes, that either a policy should be issued to him before that period had expired or the cover note extended in time. In interpreting documents relating to a contract of insurance, the duty of the court is to interpret the words in which the contract is expressed by the parties because it is not for the court to make a new contract, however reasonable if the parties have not made it themselves. Looking at the proposal, the letter of acceptance and the cover notes,   it   is   clear   that   a   contract   of   insurance   under   the standard policy for fire and extended to cover flood, cyclone etc. had come into being.” 78. In   M.R. Engineers & Contractors Pvt. Ltd. v.   Som Datt Builders Ltd ., (2009) 7 SCC 696, the Court held:  “24.   The   scope   and   intent   of   Section   7(5)   of   the   Act   may therefore be summarised thus: (i) An arbitration clause in another document, would get incorporated into a contract by reference, if the following conditions are fulfilled: (1) the contract should contain a clear reference to the documents containing arbitration clause, (2) the reference to the other document should clearly indicate   an   intention   to   incorporate   the   arbitration clause into the contract, (3) the arbitration clause should be appropriate, that is capable of application in respect of disputes under the contract and should not be repugnant to any term of the contract. (ii)   When   the   parties   enter   into   a   contract,   making   a general   reference   to   another   contract,   such   general reference would not have the effect of incorporating the arbitration clause from the referred document into the contract between the parties. The arbitration clause from another contract can be incorporated into the contract (where   such   reference   is   made),   only   by   a   specific reference to arbitration clause. (iii) Where a contract between the parties provides that the execution or performance of that contract shall be in terms of another contract (which contains the terms and conditions relating to performance and a  provision for settlement of disputes by arbitration), then, the terms of the referred contract in regard to execution/performance 67 alone will apply, and not the arbitration agreement in the referred contract, unless there is special reference to the arbitration clause also. (iv) Where the contract provides that the standard form of terms   and   conditions   of   an   independent   trade   or professional   institution   (as   for   example   the   standard terms and conditions of a trade association or architects association) will bind them or apply to the contract, such standard   form   of   terms   and   conditions   including   any provision   for   arbitration   in   such   standard   terms   and conditions,   shall   be   deemed   to   be   incorporated   by reference. Sometimes the contract may also say that the parties are familiar with those terms and conditions or that the parties have read and understood the said terms and conditions. (v) Where the contract between the parties stipulates that the conditions of contract of one of the parties to the contract   shall   form   a   part   of   their   contract   (as   for example   the   general   conditions   of   contract   of   the Government   where   the   Government   is   a   party),   the arbitration clause forming part of such general conditions of contract will apply to the contract between the parties.” Submission though attractive, but is again an attempt by taking 79. a rigmarole to get rid of the definition of ‘gross revenue’. Earlier the validity of definition was questioned to confine the meaning of gross revenue how the revenue is sought to be confined to activities under the licence by way of AS­9. The reliance has been placed on statement made by DOT in the reply filed in 2003 that the definition of gross revenue is in line with AS­9, it is by way of explaining and cannot have the effect of changing the definition of gross revenue given in the agreement. The definition in agreement is unambiguous, clear, and beyond the pale of doubt, and there is no confusion in the definition of gross revenue, which is the basis for realisation of the licence fee. 68 Licensees have made a futile attempt to wriggle out of the definition in an indirect method, which was rejected directly in the decision of 2011 between the parties and it was held that these very heads form part of gross revenue. 80. The submission has been raised on the ground of approbation and   reprobation   relying   on   Suzuki   Parasrampuria   Suitings   Private Limited   v.   Official   Liquidator   of   Mahendra   Petrochemicals   Limited, (2018) 10 SCC 707.  The observations made are extracted hereunder: “12. A litigant can take different stands at different times but cannot take contradictory stands in the same case. A party cannot be permitted to approbate and reprobate on the same facts and take inconsistent shifting stands. The untenability of an  inconsistent  stand  in  the  same   case  was  considered   in Amar Singh  v.   Union of India , (2011) 7 SCC 69, observing as follows: (SCC p. 86, para 50) “ 50 . This Court wants to make it clear that an action at law is not a game of chess. A litigant who comes to court and invokes its writ jurisdiction must come with clean hands. He cannot prevaricate and take inconsistent positions.” 13. A similar view was taken in  Joint Action Committee of Air Line   Pilots’   Assn.   of   India   v.   DGCA ,   (2011)   5   SCC   435, observing: (SCC p. 443, para 12) “ 12 . The doctrine of election is based on the rule of estoppel —the  principle that  one  cannot approbate and reprobate inheres in it. The doctrine of estoppel by­election is one of the   species   of   estoppels   in   pais   (or   equitable   estoppel), which is a rule in equity. … Taking inconsistent pleas by a party makes its conduct far from satisfactory. Further, the parties should not blow hot and cold by taking inconsistent stands and prolong proceedings unnecessarily.” 81. In  Jal Mahal Resorts Private Limited v. K.P. Sharma,  (2014) 8 SCC 866, the Court observed: 69 “4.   However,   in   spite   of   withdrawal   of   the   special   leave petitions,   if   the   petitioner   State   is   taking   a   diametrically opposite stand which it had taken before the High Court as also before this Court when the arguments were concluded, we surely   have   reservations   in   permitting   the   learned   Senior Counsel   to   take   an   opposite   stand   now   and   advance arguments exactly the opposite of what was submitted in the High   Court   as   also   before   this   Court   through   the   earlier counsel being the Attorney General. 5. However, the learned Senior Counsel submitted that the State   is   a   respondent   in   other   special   leave   petitions   also which   have   been   preferred   by   the   other   petitioners   and, therefore, as a respondent therein, they are eligible to advance their arguments. 6.   There   is   no   doubt   that   the   impleaded   respondent   may advance   his   arguments   before   the   Court   as   he   has   been impleaded   as   a   party­respondent   but   under   the   garb   of advancing arguments a stand which was taken before the High Court earlier is changed at the stage of special leave petition, cannot be permitted especially when the counsel, as already stated, has withdrawn the special leave petitions preferred by the   State.   He   may,   however,   advance   submissions   as   a respondent in other matters, which he is at liberty to make within a period of two weeks, which, however, shall be subject to its acceptance.” 82. In   A.P.   Dairy   Development   Corporation   Federation   v.   B. Narasimha Reddy,  (2011) 9 SCC 286, the following observations were made: “40.   In   the   matter   of   the   Government   of   a   State,   the succeeding Government is duty­bound to continue and carry on  the  unfinished   job   of   the  previous  Government,   for  the reason   that   the   action   is   that   of   the   “State”,   within   the meaning of Article 12 of the Constitution, which continues to subsist   and   therefore,   it   is   not   required   that   the   new Government can plead contrary to the State action taken by the previous Government in respect of a particular subject. The   State,   being   a   continuing   body   can   be   stopped   from changing its stand in a given case, but where after holding enquiry   it   came   to   the   conclusion   that   action   was   not   in conformity with law, the doctrine of estoppel would not apply. Thus,   unless   the   act   done   by   the   previous   Government   is found to be contrary to the statutory provisions, unreasonable or against policy, the State should not change its stand merely 70 because   the   other   political   party   has   come   into   power. “Political agenda of an individual or a political party should not be   subversive   of   rule   of  law.”   The  Government   has   to  rise above the nexus of vested interest and nepotism, etc. as the principles of governance have to be tested on the touchstone of justice, equity and fair play. The decision must be taken in good faith and must be legitimate. (Vide   Onkar Lal Bajaj   v. Union of India ,   (2003) 2 SCC 673,   State of Karnataka   v.   All India Manufacturers Organisation,  (2006) 4 SCC 683 and  State of T.N.  v.  K. Shyam Sunder,  (2011) 8 SCC 737.)” 83. In our considered opinion, it cannot be said that DOT has taken inconsistent stands at different stages of the same litigation. Their stand is apparent that the gross revenue has been clearly defined in the   agreement.   Parties   have   agreed   to   various   inclusions   in   the agreement and have willingly switched over to revenue­ sharing regime under the 1999 policy and same is apparent from the stand and the reliefs prayed in the petitions filed in 2003 and 2005 extracted above. The   licensees   were   aware   of   items   specifically   included   in   the agreement. TSPs agreed to interpretation and accepted it as held by this   Court   in   2011   judgment.   Licensees   are   taking   inconsistent stands,   earlier   they   have   taken   the   stand   that   all   these   items concerning   which   disputes   have   been   raised,   had   been   included illegally   in   the   definition   of   gross   revenue,   the   definition   may   be declared   ultra   vires,   invalid,   and   be   struck   down.   They   have   also contended that revenue from activities under the licence cannot be included in gross revenue, which submission has been negated by this Court in 2011, it was held that the gross revenue would include the 71 revenue generated from non­licensing activities. Licensees cannot be permitted to approbate and reprobate and to take inconsistent stands that they are not included in gross revenue as per AS­9. The stand taken   rather   than   buttressing   the   submissions   raised   by   them, counters and militates against their own interest and paves the way in favour of DOT. 84. A   submission   has   been   raised   that   the   definition   of   gross revenue is not exhaustive. It only includes those streams which are specifically   included   in   the   definition   of   AGR.   If   it   is   an   inclusive definition of AGR, and all receipts were ipso facto part of AGR, then there was no occasion to further provide in clause 2.2 (b)(ii) that the revenue from value­added services was to be treated as part of AGR. Further, the licensee was obliged to maintain separate account for service defined in Annexure 1 to the licence in clause 55 to mean service in a licensed service area. By the fact that  separate provision is   made   for   value­added   services,   a   separate   account   has   to   be maintained as per clauses 22.1, 22.2 and 22.3 that is for arriving at the figure of revenue and step in aid, to clarify how the licensee has to operate, that would not change the definition of gross revenue which is the meaning of revenue itself is apparent, same is gross inflow of the cash, and the amount which is receivable as provided in AS­9 also. Thus, the submission raised that the definition is not wide, cannot be 72 accepted,   and   stands   repelled.   Clauses   22.1,   22.2   and   22.3   cast obligation upon the licensee to draw, keep and furnish independent accounts for the service. Under clauses 22.1 and 22.2, the licensee has to maintain records quarterly. Accounts have to be audited and can be called for by the licensor or the TRAI, as provided in Clause 22.3. The format of gross revenue is supportive of definition of gross revenue as defined in the agreement. Clause 22 is a rider upon the licensee to maintain the records of activities and other matters such as financial position as enumerated therein. 85. Clause 18.1 of the agreement has also been pressed into service. The submission raised that a single company may hold 5 licences for 5 different service areas; the AGR as suggested by the DOT, cannot be followed as it may end up in paying the licence fee at the rate of 5 times. As the licence fee cannot be charged more than once, there is no room to entertain the submission. It is not what is contemplated in the definition. While computing the licence fee, the gross revenue has to be taken into consideration under a particular licence for which it is being determined. The argument had been raised on a hypothetical basis without foundational facts to raise the same is thus, liable to be and is rejected at the threshold. 73 86. DOT   has   urged   that   the   Central   Government   has   exclusive privilege under section 4 of the Telegraph Act; thus, it is bound to get the   best   price   for   natural   resources.   To   part   with   the   exclusive privilege under the revenue sharing regime is extremely beneficial to the licensees. Thus, the State must get the price for its valuable right as mandated under Article 14. In our opinion, there is no doubt that the State is a trustee of the natural resources and is obliged to hold it for the benefit of the citizens but also to ensure equal distribution to sub­serve   the   common   good   as   observed   under   Article   39   of   the Constitution of India   in Re : Natural Resources Allocation, 2012   (10) SCC 1. The Government being the sole repository of all the resources in the country, also has the exclusive power to determine the licence conditions at which it parts with the exclusive right to the resources. Government has to make an effort to get the best price for its valuable rights   and   cannot   throw   them   away,   and   there   would   be   no arbitrariness in the same as observed in   State of Orissa & Ors. v. Harinarayan Jaiswal & Ors.,  (1972) 2 SCC 36, thus:  “13 . Even apart from the power conferred on the Government under   Sections   22   and   29,   we   fail   to   see   how   the   power retained by the Government under clause (6) of its order, dated January 6, 1971, can be considered as unconstitutional. As held by this Court in  Cooverjee B. Bharucha case , one of the important purpose of selling the exclusive right to sell liquor in wholesale or retail is to raise revenue. Excise revenue forms an important part of every State’s revenue. The Government is the guardian of the finances of the State. It is expected to protect the financial interest of the State. Hence quite naturally, the Legislature has empowered the Government to see that there 74 is no leakage in its revenue. It is for the Government to decide whether the price offered in an auction sale is adequate. While accepting   or   rejecting   a   bid,   it   is   merely   performing   an executive function. The correctness of its conclusion is not open   to   judicial   review.   We   fail   to   see   how   the   plea   of contravention of Article 19(1)( g ) or Article 14 can arise in these cases. The Government’s power to sell the exclusive privileges set out in Section 22 was not denied. It was also not disputed that those privileges could be sold by public auction. Public auctions are held to get the best possible price. Once these aspects   are   recognised,   there   appears   to   be   no   basis   for contending that the owner of the privileges in question who had offered to sell them cannot decline to accept the highest bid if he thinks that the price offered is inadequate. There is no concluded contract till the bid is accepted. Before there was a concluded contract, it was open to the bidders to withdraw   their bids — see      Union of India      v.      Bhimsen Walaiti Ram   , (1970) 2   SCR   594.   By   merely   giving   bids,   the   bidders   had   not acquired any vested rights. The fact that the Government was the seller does not change the legal position once its exclusive right   to   deal   with   those   privileges   is   conceded.   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. ….” (emphasis supplied) 87. Similar is the case law laid down in   Har Shankar v. Excise & Taxation Commissioner , 1975 (1) SCC 737;    Government  of A.P. v. Anabeshahi   Wine   &   Distilleries   (P)   Ltd .,   (1988)   2   SCC   25;   Excise Commissioner v. Issac Peter , (1994) 4 SCC 104;   State of Orissa v. Narain Prasad   (1996) 5 SCC 740,   State of M.P. v. KCT Drinks Ltd ., (2003) 4 SCC 748 and   State of Punjab v. Devans Modern Breweries Ltd ., (2004) 11 SCC 26. 75 88. A   licence   granted   under   section   4(1)   is   in   the   nature   of   a contract. DOT has relied upon  Khardah Company Ltd. v. Raymond & Co. (India) Pvt. Ltd ., 1963 (3) SCR 183 in which it has been observed that once a contract has been reduced to writing, terms have to be ascertained from the agreement. It may be relevant to look into the circumstances in case need arises, which resulted in the inclusion of the definition of AGR in the licence agreement. The deliberations were held with the licensees, experts, and then finally migration package, revenue   sharing  regime  is   being  consented   to,  was  worked   out  in which   the   definition   of   adjusted   gross   revenue   as   a   part   of   the financial condition of the licence is mentioned.   As to the provisions of gross revenue there had been consensus ad idem between the parties. The   licensees   are   bound   by   it   as   they   have   executed   the   licence agreement. A party is free to enter into a contract with a State, there is no compulsion, it is voluntary on both sides and binding and cannot be termed to be unfair as observed in  Assistant Excise Commissioner & Ors. v. Issac Peters & Ors . (1994) 4 SCC 104, thus:   …..We   are,   therefore,   of   the   opinion   that   in   case   of “26. contracts freely entered into with the State, like the present ones, there is no room for invoking the doctrine of fairness and reasonableness against one party to the contract (State), for the purpose of altering or adding to the terms and conditions of the contract, merely because it happens to be the State. In such cases, the mutual rights and liabilities of the parties are governed   by   the   terms   of   the   contracts   (which   may   be statutory in some cases) and the laws relating to contracts. It must  be  remembered   that these  contracts  are  entered  into pursuant   to   public   auction,   floating   of   tenders   or   by 76 negotiation. There is no compulsion on anyone to enter into these contracts. It is voluntary on both sides. There can be no question of the State power being involved in such contracts. It bears repetition to say that the State does not guarantee profit to   the   licensees   in   such   contracts.   There   is   no   warranty against  incurring  losses.  It  is  a  business  for  the  licensees. Whether they make a profit or incur a loss is no concern of the State. In law, it is entitled to its money under the contract. It is not as if the licensees are going to pay more to the State in case they make substantial profits. We reiterate that what we have said hereinabove is in the context of contracts entered into   between   the   State   and   its   citizens   pursuant   to   public auction,   floating   of   tenders   or   by   negotiation.   It   is   not necessary to say more than this for the purpose of these cases. What would be the position in the case of contracts entered into otherwise than by public auction, floating of tenders or negotiation, we need not express any opinion herein.” 89. The licensees who have taken the advantage under the licence, carry   certain   obligations.   The   licensee   is   bound   to   discharge   the obligation while taking benefit under the licence of migration package, for this purpose as held in  Shyam Telelink Ltd. v. Union of India , 2010 (10) SCC 165, thus:  “ 21.  The unconditional acceptance of the terms of the package and the benefit which the appellant derived under the same will estop the appellant from challenging the recovery of the dues under the package or the process of its determination. No dispute has been raised by the appellant and rightly so in regard to the payment of outstanding licence fee or the interest due thereon. The controversy is limited to the computation of liquidated damages of Rs. 8 crores out of which Rs. 7.3 crores was   paid   by   the   appellant   in   the   beginning   without   any objection followed by a payment of Rs. 70 lakhs made on 29­5­ 2001.  Although the appellant had sought waiver of the liquidated 22. damages yet upon rejection of that request it had made the payment   of   the   amount   demanded   which   signified   a   clear acceptance on its part of the obligation to pay. If the appellant proposed to continue with its challenge to demand, nothing prevented it from taking recourse to appropriate proceedings and taking the adjudication process to its logical conclusion 77 before exercising its option. Far from doing so, the appellant gave up the plea of waiver and deposited the amount which clearly indicates acceptance on its part of its liability to pay especially when it was only upon such payment that it could be permitted to avail of the migration package. Allowing the appellant at this stage to question the demand raised under the   migration   package   would   amount   to   permitting   the appellant to accept what was favourable to it and reject what was not. The appellant cannot approbate and reprobate. 23.  The maxim  qui approbat non reprobat  (one who approbates cannot reprobate) is firmly embodied in English common law and often applied by courts in this country. It is akin to the doctrine of benefits and burdens which at its most basic level provides that a person taking advantage under an instrument which both grants a benefit and imposes a burden cannot take the former without complying with the latter. A person cannot approbate   and   reprobate   or   accept   and   reject   the   same instrument. 28.   For the reasons set out by us hereinabove, we have no hesitation in holding that the appellant was not entitled to question   the   terms   of   the   migration   package   after unconditionally accepting and acting upon the same.” 90. After   the  introduction  of  the  migration  package  policy,  1999, there is an exponential growth of the telecom sector. In  Bharti Cellular Ltd.   v.   Union   of   India ,   2010   (10)   SCC   174,   this   Court   held   that acceptance   of   benefits   under   the   package   precluded   them   from questioning the terms of the same. The Court observed: “8.   There is, in our opinion, no legal infirmity in the view taken   by   the   Tribunal.   Once   the   appellant­petitioner   had specifically   and   unconditionally   agreed   to   accept   the migration   package   and   given   up   all   disputes   relating   to licence agreement for the period up to 31­7­1999, it was not open to it to turn around and agitate any such dispute after availing   of   the   migration   package.  A   party   which   has unconditionally   accepted   the   package   cannot   after   such acceptance reject the conditions subject to which the benefits were extended to it under the package. It cannot reject what is   inconvenient   and   onerous   while   accepting   what   is beneficial to its interests. The package having been offered subject   to  the  conditions  that  all  disputes   relating to  the 78 licence   agreement   for   the   period   ending   31­7­1999   shall stand abandoned by the operators, there was no room for going back on that representation.” (emphasis supplied) 91. The terms and conditions cannot be said to be oppressive as submitted on behalf of the licensees on the strength of  Central Inland , 1986 (3) SCC 156, Water Transport Corporation v. Brojo Nath Ganguly it cannot be said that DOT was in a dominant position, or possessed wholly disproportionate and unequal bargaining power. In the matter of commercial contracts, the doctrine of unconscionable bargaining is not applicable as held with respect to migration package in  S.K. Jain v. State of Haryana , 2009 (4) SCC 35, thus: “ 8.  There is, in our opinion, no legal infirmity in the view taken by the Tribunal. Once the appellant­petitioner had specifically and unconditionally agreed to accept the migration package and given up all disputes relating to licence agreement for the period up to 31­7­1999, it was not open to it to turn around and agitate any such dispute after availing of the migration package.   A   party   which   has   unconditionally   accepted   the package cannot after such acceptance reject the conditions subject to which the benefits were extended to it under the package. It cannot reject what is inconvenient and onerous while accepting what is beneficial to its interests. The package having been offered subject to the conditions that all disputes relating to the licence agreement for the period ending 31­7­ 1999 shall stand abandoned by the operators, there was no room for going back on that representation.” (emphasis supplied) 92. Once benefit has been drawn, the licensees cannot deny validity or binding effect of contract.  In  Cauvery Coffee Traders, Mangalore v. Hornor Resources (International) Co. Ltd ., (2011) 10 SCC 420) it was observed: 79 “A party cannot be permitted to “blow hot and cold”, “fast and loose”   or   “approbate   and   reprobate”.   Where   one   knowingly accepts the benefits of a contract or conveyance or an order, is estopped to deny the validity or binding effect on him of such contract or conveyance or order. This rule is applied to do equity, however, it must not be applied in a manner as to violate the principles of right and good conscience.” 93. In  R.N. Gosain v. Yashpal Dhir , AIR 1993 SC 352, it was held: “10. Law does not permit a person to both approbate and reprobate. This principle is based on the doctrine of election which  postulates that  no party can  accept and reject  the same instrument and that ‘a person cannot say at one time that   a   transaction   is   valid   and   thereby   obtain   some advantage, to which he could only be entitled on the footing that it is valid, and then turn round and say it is void for the purpose of securing some other advantage’.” Submissions   have   been   raised   in   respect   of   various   revenue 94. heads not being revenue cannot be included within the purview of gross revenue. We propose to deal with each of them under separate heads. In re: Discount and Commissions:  95. The Tribunal has dealt with discounts, and commissions under 3 heads : (i)  discounts allowed on international roaming; (ii) commission and discount allowed to distributors on sale of pre­paid vouchers; (iii) goodwill waiver, discount and rebates. 96. The   Tribunal   held   with   respect   to   discounts   allowed   on international roaming that if the discounts are in the form of reduced billing and the amount booked in the profit and loss account is on the 80 basis of the invoices raised and no deduction was shown on account of discount, no addition may be made in the same on the ground that the billing was on a discounted price. The tribunal has further held that if the amount billed is for a higher amount and the discount is in the form of volume discount given separately, the billed amount should be taken as revenue, and the discount may be treated as an expense which is not open to deduction under clause 19.1. A credit note given after the billing may also be treated as an expense. If the revenue booked in the profit and loss account shows netting off on account of any   discount,   the   amount   netted   off   may   also   be   added   up   for computation of gross revenue. 97. The   tribunal   has   adopted   two   different   criteria   concerning discounts on international roaming. With   respect   to   commission and discount allowed to distributors on sale of pre­paid vouchers, the tribunal has held that if the sale and invoicing is on Maximum Retail Price (MRP) and if any discount is given separately then in terms of clause   19.1,   such   discount   is   not   deductible   even   if   the   revenue booked in the profit and loss account is after netting off the discount. On the other hand, if the sale is on a stated/agreed price, invoiced at that agreed price and booked under the revenue in the profit and loss account accordingly, without netting off any discount, then the actual 81 selling price would be the revenue and the difference   between the MRP and this selling price cannot be added to gross revenue. 98. Concerning goodwill waiver, discount, and rebates, the tribunal has held that under clause 19.1, the items shall form part of gross revenue without netting off any expenses. The case of licensees on this score has not been accepted. In the case of wrong billing and its revision, the correct differential amount cannot be taken as part of gross revenue. 99. It has been urged on behalf of licensees that the discounts are not   like   expenses.   The   treatment   of   discount   as   expenditure   is contrary to the fundamental principle of accounting. Expenses are always in the form of outflow of cash. In the telecom sector, discounts are given to the customers to get the advantage of the much lesser amount. The same induce gross inflow of cash to a telecom company. Therefore, discounts can never be treated as an expenditure. 100. It is further submitted on behalf of the licensees that as per binding   and   mandatory   principle   of   AS­9,   the   ICAI   has   declared discounts, rebates, deductions, lesser realisation of cost price are not to   be   treated   as   an   expenditure.     It   is   further   submitted   that   an agreement between the parties determines the revenue arising on a 82 transaction.   It   is   measured   at   the   fair   value   of   the   consideration received or receivable considering the amount of consideration. The amount of any discount or volume­based discount and volume rebates are not considered as revenue. 101. It is further submitted that the licensees have been given the discount that is transparently reflected in its invoice. The appellant only receives the discounted amount, which is the realised revenue or the cash inflow in their hands. The licence fee is paid on this realised amount. 102. It is further submitted that the licensees gives "trade discounts" and "subscriber's discount," and both are exempted from recognition as revenue for the reason that firstly as per AS­9, trade discounts are not included within the definition of revenue since they represent a reduction   of   cost.   Guidance   Note   5   on   terms   used   in   financial statements verifies that the trade discount is a reduction granted by a supplier from the list price of goods or services and the DOT in para 47 of the affidavit dated 11.7.2003 has mentioned that trade discounts shown in the invoice should not be included in gross revenue. These discounts   are   transparently   reflected   in   the   invoice   raised   on   the distributor. 83 103. Concerning the "subscriber's discount," it is submitted on behalf of   the   licensees   that   these   discounts   offered   to   the   customers   or subscribers are part of the tariff plan. Subscriber has a choice of different   rental   plans   offered   by   the   appellants,   where   certain discounts   are   offered   by   way   of   some   free minutes/calls/SMS/VAS/value. Once a subscriber selects a plan, he is entering into a contract with the operator, is entitled to services and discounts, as indicated in the plan. Usually, these are in the form of free calls or additional data, and no revenue is collectible. Hence it cannot   be   taken   into   account   for   determining   licence   fee.   DOT   is asking   for   licence   fee   on   the   notional   revenue   for   these   free calls/SMS/VAS minutes/data when the appellants collect no amount on   this   account.   These   amounts   of   discounts   are   transparently reflected in the invoice raised on the subscriber as memorandum. 104. It is further submitted on behalf of the licensees that services are offered by the licensees and not goods. For payment of service tax, the licensees consider the gross amount charged as derived and mandated under section 67 of the Service Tax Act, 1994, which includes only the amount   realised   by   the   licensees   and   not   the   notional   amount. Circular   No.23/3/97/­S.T.   dated   13.10.1997,   mandates   that   the service tax liability is only concerning the discounted price so received 84 by the Cellular companies. The licensees frequently offer discounts as they are used as competitive tools to increase business in the long run. Those were inevitable as there were 8 to 10 operators operating in the   same   geography,   and   the   licensees   had   to   match   highly competitive prices offered, especially by new entrants. Discounts help to survive and grow business and increase revenue, which is to the advantage of DOT. 105. On behalf of the DOT, it has been submitted that discounts over and   above   the   agreed   charges   are   part   of   the   overall   commercial strategy   to   enhance   business.   Hence,   these   discounts   are   like expenses. As per definition of “gross revenue” in clause 19.1 of the agreement,   it   is   not   permissible   to   set   off   these   volume­based discounts against the revenue as expenses are not permitted to be netted off, such amounts form part of revenue; otherwise, it would lead to   accounting   jugglery,   which   is   very   consciously   avoided   by purposefully   drafting   the   AGR   definition   in   "inclusive"   terms. Otherwise, the discounts may be used by the company to reduce its costs, and the profitability of the company may remain unaffected, but the gross revenue for the computation of AGR may be reduced. As the company may make contracts with distributors and provide them with huge discounts in the form of reduced billing. To say this (i), the company may make contracts with the distributors to sell pre­paid 85 vouchers of Rs.100 for Rs.70. Against the discount, the company may make with the distributors further agreement reducing the company's cost,   such   as  the   supply   of   contractual  workforce,  the   printing  of paper vouchers, etc. Thus, it would cause evade of the licence fee without affecting the profitability of the company. The commissions thus   form   part   of   the   income.   The   commission   is   nothing   but "expenses" for growth in the business of the licensees, it cannot be netted   off   while   computing   the   gross   revenue.   The   finding,   to   the extent   it   is   contrary,   recorded   by   TDSAT   is   derogatory   to   the contractual definition of gross revenue. DOT also submits that the question of discount was raised earlier in the order dated 30.8.2007 by TDSAT. This Court did not accept it; as such, it is barred by res judicata and the question as to discount on international roaming, and questions as to other discounts, were not raised before TDSAT. As such, these objections concerning discounts allowed to distributors on sale of pre­paid vouchers are barred by the principle of constructive res judicata . 106. When we consider the rival submissions it has been mentioned in   the   communication   dated   26.7.2001   that   the   interest   income, dividend   income,   value   of   rebates,   discounts,   free   calls,   and reimbursement   from   the   USO   funds   have   to   be   included   in   the adjusted gross revenue. Consequently, a prayer was made to set aside 86 the communication dated 26.7.2001 in Petition No.7 of 2003.  Prayer has not been granted on the ground that the Government has not accepted   the   recommendations   of   TRAI   and   the   decision   of   the Government is final, binding and conclusive as has been held by this Court in AUSPI (2011).  Finding has been recorded that parties have agreed   to   aforesaid   position   as   reflected   in   communication   dated 26.7.2001. 107. When we ponder on the definition of “gross revenue” in clause 19.1 of the licence agreement, it is apparent that the gross revenue has to be taken into consideration without any set­off for related items of expense.  Thus, the gross amount, as per the definition, is the gross revenue, without set­off, is to be taken into consideration including the discounts given. Parties understood right from the beginning that the gross revenue does not exclude discounts, commissions, rebate etc. and specific challenge made to the same had not been accepted in 2011.   Now   once   again   by   the   circuitous   method,   impermissible attempt has been made to re­write the definition of gross revenue. The definition of ‘gross revenue’ is independent of AS­9 as the definition of revenue in AS­9 cannot govern the definition in Clause 19.1 of the licence   agreement.   What   has   been   defined   in   AS­9   is   revenue, whereas, for a licence fee, gross revenue is the revenue. It would be greatest fallacy to say that while gross revenue has been defined in 87 Clause 19.1 of agreement, revenue has not been defined in the licence agreement. What has been defined as gross revenue is in fact broader definition of revenue and has to be taken as definition of revenue for licence agreement.  An attempt has made to wriggle out of the rigour of the   definition   of   gross   revenue   by   banking   upon   the   definition   of revenue in AS­9 is to scuttle the effect of the previous decision in Union of India v. AUSPI  (2011). Gross revenue as defined in agreement cannot be diluted in any manner whatsoever based on the submission mentioned   above,   as   AS­9   is   only   for   method   of   accounting   and specific   definition   of   revenue   i.e. ,   gross   revenue   under   the   licence agreement has to prevail. In our considered opinion, ‘gross revenue’ is the revenue has been held in 2011 judgment finding is binding on parties for determination of license fees under the licence agreement and the definition of revenue in AS­9 cannot govern. Reliance upon the affidavit filed on behalf of DOT is wholly misconceived. What is the meaning of the definition of gross revenue has been finally settled inter parties   vide 2011 judgment.  Thus, there is no scope to entertain the misconceived submission. Though artistically designed with ingenuity, however, the same is misconceived one on in­depth scrutiny. 108. The submission was raised on behalf of the licensees relying upon   J.K.   Industries   (supra)   that   fair   value   has   to   be   taken   into consideration to reduce discounts etc.  The concept of fair value is not 88 the   basis   of   Accounting   Standard­9.   Fair   value   is   the   operating concept of IND AS­18. In AS­9, revenue recognition is at nominal value and   that   the   fundamental   difference   between   the   two   accounting standards. Thus, the nominal value has to be taken as the one which is relevant for AS­9. Under the AS­9 regime, the revenue recognition shall be measured as the gross inflow of cash, receivables, or other consideration received. There is no concept of fair valuation under AS­ 9. 109. With the advent of modern technology, the mode of business transactions has changed. The number of online purchases and sales has been continually growing, and the techniques to retain clients online are being utilised. Unlike sales promotion schemes in the case of off­line transactions, the online transactions of sales carry cash back rewards, discount coupons, and reward points. The incentives may include cash coupons, discount coupons, cash discounts, cash­ back and credit points, etc. The various incentives affect the amount of revenue to be recognised. Under IND AS­18 Revenue or IND AS­115, Revenue from Contracts with Customers states that revenue shall be measured at the fair value of the consideration received or receivable after taking into account the number of various incentives provided to the customers. 89 110. Reliance has been placed on   Union of India v. Bombay Tyres International   Pvt.   Ltd .,   (2005)   3   SCC   787,   wherein   this   Court   has observed that trade discount should be allowed to be deducted from the sale price. The decision is in the context of the Central Excise & Salt Act, 1944. The decision has no relevance to consider the concept of gross revenue under the licence agreement. Reliance has also been placed on the decision of this Court in  Deputy Commissioner of Sales Tax   (Law),   Board   of   Revenue   (Taxes),   Ernakulam   v.   M/s.   Advani Oorlikon (P) Ltd ., (1980) 1 SCC 360, in which this Court considered the question of taxable turnover and the concept of sale price under the Sales Tax Act. It was held that the trade discount on catalogue price allowed by the wholesaler to the retailer is not includible in the taxable turnover.   Trade   discount   is   distinct   from   cash   discount.   A   cash discount is a discount granted in consideration of prompt payment. A trade discount is a deduction from the catalogue price of goods allowed by wholesalers to retailers engaged in the trade. Reliance has also been placed on the decision of Delhi High Court in  M/s. United Exports v. Commissioner of Income Tax, Delhi   (2009) SCC Online Del 2566 rendered in the context of the provisions of section 40­A(2)(b) of the Income­tax Act, 1961. Certain trade discount was given. The High Court   held   that   the   provision   pertained   to   disallowance   to   an expenditure, an amount spent by the assessee as an expenditure. For 90 that, actual payment must be made. There has to be an expenditure incurred   before   the   provision   can   be   said   to   be   applicable.   Trade discount was held not to be an expenditure as it is incurred for which allowance   could   have   been   claimed   under   section   40(A)(2).   Above mentioned decisions are wholly inapplicable, given the definition of gross   revenue   and   have   been   rendered   in   context   of   concerning provisions of different statutes. 111. Reliance has also been placed on  IFB Industries Ltd. v. State of Kerala , (2012) 4 SCC 618. The question coming up for consideration was the discount on qualifying for deduction under Rule 9(a) of 1963 Rules. The trade discount was given for dealers on achieving a pre­set sales   target.   It   was   held   that   for   the   discount   on   qualifying   for deduction under Rule 9(a) of the said Rules must be shown in invoice, itself and that it would not be good enough to show it employing a credit note issued after the sale. The decision is on the method of computation   when   discount   can   be   allowed   on   sales­tax   and   VAT under   the   Kerala   General   Sales   Tax   Rules,   1963,   and   has   no relevance. In  Commissioner of Central Excise, Madras v. Addison & Co. Ltd ., (2016) 10 SCC 56, the question of turnover discount came up for consideration under section 11­B of the Central Excise Act, 1944. It was held that trade discounts should not be disallowed because they are  not payable  at the time  of each invoice or deducted from the 91 invoice price.  In  ., (2017) Southern Motors v. State of Karnataka & Ors 3 SCC 467, a question arose of trade discount given post­issuance of tax/sale invoice, a deduction from the sale price for computing taxable turnover when the discount was not reflected in the tax invoice or bill of sale. It was held that it has to be proved that such discounts were given. The decision was in the context of Karnataka Value Added Tax Rules,   2005.   Yet   in   Maya   Appliances   Pvt.   Ltd.   v.   Additional Commissioner of Commercial Taxes & Ors ., (2018) 2 SCC 756 has also been   relied   upon   where   the   question   of   computation   of   taxable turnover came up for consideration in the context of Karnataka Value Added Tax Act, 2003, with respect to all regular trade discounts and they are allowable as permissible deductions, if proper proof is shown.  The decisions have no relevance having been rendered under the 112. provisions of different statutes and for construing the definition of gross revenue under the licence agreement, which has to prevail. Reliance   has   been   placed   on   service   tax   Circular   dated 113. 13.10.1997, which provides that service tax liability is only in respect of the discounted price so received by the Cellular companies. The question of service tax liability has no relevance for determination of licence   fee   for   which   definition   has   been   worked   out   by   the 92 Government of India, which has been agreed to by the licensees also as that was beneficial to them as compared to the fixed fee regime which prevailed earlier. They have switched over to the new regime of sharing   the   revenue   earned   by   them   on   a   percentage   basis.   The definition of gross revenue has the purpose behind it and was the outcome of prolonged exercise and has already been upheld, and the question cannot be reopened once over again by an indirect method.  114. The trade discounts cannot be deducted from the gross revenue merely on the ground that they represent a reduction of cost. The reliance by the licensees on the Guidance Note filed that discounts are reduction granted by a supplier from the list price of goods or services is of no avail owing to the definition of the gross revenue. Set off of trade discounts is not permissible under Clause 19.1 of agreement against revenue as expenses are not permitted to be netted up. Concerning cash discount, it is apparent that cash discount may 115. be used in various methods. It is an incentive for customers. The customer makes payment after deducting amount of cash discount, if eligible for availing of the same as per the agreement between the entity and the customer. Under AS­9, revenue is recognised at the gross amount and cash discount is regarded as an expense when the 93 seller receives the payment net off discount is not permissible. For example, if A has sold goods to Z for Rs.1000 on 90 days' credit period, but if Z pays within 50 days, a cash discount of 10% shall be provided by A. It is reasonably sure that Z to pay the amount within 15 days. In the AS regime, the revenue has to be recorded at Rs.1000, and when Z pays Rs.900, the amount of cash discount of Rs.100 will be recognised as an expense. That is the effect of the revenue to be recognised as a gross amount under  AS­9. Concerning the volume­based discount, under the AS­9 regime, revenue is recognised at the gross amount received or receivable from the customers. However, the value of trade discounts and volume rebates received cannot be deducted from the gross revenue owing to the definition in clause 19.1. The subscriber's discount can also be in the form of free calls, some free minutes SMS value. DOT has rightly asked for the licence fee on the notional revenue 116. of free calls, SMS, VAS minutes/data. When these amounts admittedly are reflected in the invoice raised on the subscriber as memorandum, it is the gross revenue. It forms part of the gross revenue and cannot be deducted. That is what was intended by carving out the definition to make it free from litigation and accounting jugglery and to free determination of licence fee from the clutches of accounting jugglery. 94 The   discounts   allowed   on   international   roaming,   commission, 117. and discount allowed to distributors on sale of pre­paid vouchers form part of the gross revenue and cannot be deducted by placing reliance on   the   definition  of  revenue   and   certain   notes  of  AS­9  standards; whereas they are explicitly included in the definition of gross revenue. 118. As to pre­paid options, the format of statement of revenue and licence fee contained in Appendix II to Annexure­II provides in the case of pre­paid options, sale of pre­paid SIM cards including full value of components charged therein.  Revenue from mobile community phone service including full value of all components charged therein has to be   considered,   revenue   from   franchisees/re­sellers   including   all commissions   and   discounts,   etc.   have   to   form   part   of   the   gross revenue.   How the parties have understood and agreed to pay the gross revenue is apparent from the correspondence and letter dated 22.7.2001   and   the   ultimate   definition   mentioned   in   the   licence agreement Clause 19.1 and rejection of TRAI's recommendations by the Government. 119. The TDSAT has erred in holding that if the discounts are in the form of reduced billing, no addition to be made in the gross revenue. It would mean violating the definition of gross revenue where no set­off is 95 permitted. It is rightly submitted by DOT that discounts over and above the agreed charges are part of overall commercial strategy to enhance the business, and hence, these discounts are like expenses. Expenses are not permitted to be net off under clause 19.1 from the gross revenue under the licence agreement. Similarly, the TDSAT has erred   in   holding   and   giving   a   finding   concerning   commission   and discounts if the invoice is at a discounted price, which is at Rs.90 instead of Rs.100. For the same reason, the finding of TDSAT is not sustainable.  120. The TDSAT has rejected the case of the licensees. Where the bill is for a higher amount and the discount is in the form of volume discount given separately, the billed amount should be taken as the revenue, and the discount may be treated as an expense. That part of the   finding   is   not   disturbed.   However,   for   all   discounts   and commissions allowed on international roaming, and to distributors on sale of pre­paid vouchers, trade discounts, subscribers' discounts, and volume rebates form part of gross revenue.  It has also been submitted on behalf of the licensees that offering 121. discounts   is   frequently   used   to   increase   business   in   the   long run/term.   These   are   inevitable   as   there   were   8   to   10   operators 96 operating   in   the   same   geography   at   highly   competitive   prices. Discounts help to survive and grow business and augment revenue. Thus it is in the nature of expense for earning the profit and by this method     it   is   admitted   that   business   has   grown   and   there   is   an increase in revenue, hence the same being part of the commercial strategy to enhance the business, it has to be treated in the nature of expense and cannot be deducted from  gross revenue.  122. Thus, we have no hesitation to reject the claim for various forms of discounts, commissions, pre­paid vouchers, goodwill waiver etc., raised on behalf of the licensees and set aside the finding of the TDSAT to the extent it is contrary to the stand taken by DOT, and we hold that all discounts and commission etc. as discussed form part of the gross revenue for the purpose of payment of licence fee. In re: Gains arising out of Foreign Exchange Fluctuations: 123. The telecom service providers have transactions of purchasing equipments or settling roaming charges etc. in foreign currency. The change in exchange rate vis­à­vis a foreign currency from the date of transaction to the time of settlement may cause gain or loss based upon the fluctuations in the exchange rate of rupee. TDSAT in the 2007 judgment held that the fluctuations in the foreign exchange rate have nothing to do with the licensed activities of the telecom service 97 providers. The TDSAT in the impugned judgment and order in 2015 has held that foreign exchange gains are of two types. The reduction in liability towards payment for purchase of capital goods from pre­paid and payment of charges or outroamers and secondly in receipt from inroamer. In the first case, there is a decrease in cost, which cannot be taken   as   revenue   for   the   purpose   of   determining   AGR.   In   case   of reduction, payment of charges for outroaming the reduction is allowed only on payment basis. Therefore, the difference between accrual and paid basis cannot be taken as revenue for AGR calculation, and in the second case, revenue is recorded on accrual basis. Any charges till payment is made, are notional income, which cannot be taken as revenue for AGR basis. On actual payment since no discount is given and the actual receipt is less, no licence fee should be charged if the same   is   more.   Thus,   any   gain   or   loss   due   to   foreign   exchange fluctuations will have no bearing on the licence fee. 124. The DOT submits that the mandate of the definition of gross revenue has been ignored. The gain from foreign exchange fluctuation is  to  be  taken  into   the   calculation  of  adjusted  gross  revenue,  the income is understood as an increase in economic benefits in the form of inflows from the enhancement of assets or decreases in liability that result   in   increase   in   equity.   The   definition   of   income   covers   both revenue   and   gains.   The   gains   from   foreign   exchange   fluctuations 98 should be added without any net off against the losses, and these should be on accrual basis. It   is   submitted   on   behalf   of   licensees   that   DOT   is   trying   to 125. confuse the revenue with income. The foreign exchange fluctuation gain is unrealised gain and is purely notional, and no flow of revenue takes place. AS­11 mandates the reporting of foreign currency in the balance­sheet at the prevailing foreign exchange rate. The difference in exchange  variation  between  the  transaction  date  and  the year­end rates   is   booked   as   an   unrealised   exchange   of   gain   or   loss.   The transactions   denominated   in   foreign   currency   are   recorded   at   the exchange rate prevailing at the time of transaction and realised. As such, gain or loss results when there is a change in the exchange rate between the transaction date and date of settlement of items. 126. It is further submitted on behalf of the licensees that notional gains are not inflows of cash and do not represent revenue. When there is neither accrual nor receipt of income, no revenue can be said to have resulted. A higher cost of an asset shown in the books on account of a higher foreign exchange rate may be reduced to reflect the current foreign  exchange rate and  does  not  result  in  any  revenue received or receivable by the appellant. If forex gain is on any item of 99 expenditure, then it should not enter calculation of gross revenue as expenses   are   not   deductible   while   calculating   gross   revenue.   It   is further   submitted   that   Para   3(iii)   of   AS­9   expressly   excludes   the realised   or   unrealised   gains   resulting   from   changes   in   foreign exchange rates and adjustment arising on the transaction of foreign currency financial statements. 127. When we consider the rival submissions, it is apparent that there can be realised as well as unrealised foreign exchange gains/losses which may differ depending on whether or not the transaction has been completed by the end of the accounting period. The realised gains or losses are the gains or losses that have been achieved. It means that the customer has already settled the invoice before the close of the  accounting  period. For  example, to  say  a  customer purchased items worth $1000 from a foreign seller based abroad, and the invoice is valued at $1100 at the invoice rate. When customer settles the invoice after a few days, say four weeks, after the date invoice was sent, and the invoice is valued at $1200 when converted to US dollars at the current exchange rate. It means that the seller will have a realised gain of $100. The foreign currency gain is recorded in the income   section   of   the   income   statement.   Unrealised   gain   or   loss results when the invoice is settled, but in case the customer fails to pay   the   invoice   by   the   close   of   the   accounting   period.   The   seller 100 calculates the gains or losses that would be earned if the customer paid the invoice at the end of the accounting period. While preparing a financial statement, a transaction will be recorded as an unrealised loss of $100 in case the value of the invoice was $200. On the last date of the accounting period, the invoice is valued at $100. Thus, the unrealised loss will be of $100. The unrealised gain or loss is recorded in the balance­sheet. When preparing the actual financial statement, companies are required to report the transaction in the home currency to make it easy to understand all the financial reports. It means that all transactions carried out in foreign currency must be converted to the home currency at the current exchange rate when the business recognises the transaction. The exchange difference which arises on reporting the mandatory items at the rate different from the ones at which   they   are   recorded   initially,   must   be   recognised   rate   as   an income or an expense. Thus, gain from foreign exchange fluctuation is to be taken in the calculation of AGR, and that is the actual revenue and cannot be ignored. Similarly,   gain   from   foreign   exchange   fluctuation   should   be 128. added on accrual basis. If later on, the amount has to be spent on the purchase   of   equipment   or   settling   roaming   charges   in   foreign currency, that is also a gain and results in economic benefit and has to be accounted for while working out the gross revenue as a decrease 101 in liability would be gain. Whatever may be the expenditure, whether it has increased or decreased, must be accounted for as it forms part of the gross revenue. 129. In   the   definition   of   gross   revenue,   any   other   miscellaneous revenue is included, and when once the item has to be shown in the balance­sheet   or   profit   and   loss   account,   obviously,   it   has   to   be accounted   for   gross   revenue,   even   as   a   notional   figure.   Once   the amount is receivable, it has to be taken as part of gross revenue. The finding to the contrary recorded by the TDSAT is thus liable to be set aside. Whether the amount is paid for the purchase of equipment, it has to be accounted for and must be accounted for as per the value spent   on   the   date   of   the   banking   transaction,   which   cannot   be ignored. Thus, the gains from foreign exchange fluctuations have to be added  in  the  computation   of  gross  revenue,  otherwise,  the  benefit which is accruing will be ignored. Where profit or loss arises on account of appreciation of foreign currency, such gain or loss has to form part of profit from the business or loss. Whether it is profit or loss on account of trading or on account of asset, it has to form part of profit and loss account, thus, it has to account for gross revenue. The fluctuation in the foreign currency has to be accounted for in the account at the time when the amount is received or at the end of the accounting year. Thus, there is no escape from the conclusion that 102 forex gain has to be accounted for as part of gross revenue. When loss can be claimed as an expenditure, profit or gain due to fluctuations in the rate of foreign exchange has also to be accounted for towards gross receipt, which is gross revenue.  In re: Monetary Gains on Sale of Shares: 130. It is submitted on behalf of the Tata Teleservices Ltd. and other licensees that gains from sale of shares should not be included in the inclusive definition of gross revenue. The gains on the sale of capital assets and receipt from the sale of scrap. The issue has arisen when an asset/scrap is sold for more than its book value, then the difference between net sale proceeds and book value is the amount of gain on sale   of   capital   assets.   Whether   it   has   to   form   part   of   the   gross revenue? The tribunal has held that capital gains are of two types. (i) Gain over and over the gross book value (cost) of the assets, that is when sale proceeds are more than the original purchase cost of the assets; and (ii) gain over and above the net book value, i.e. when the sale proceeds are less than the initial purchase cost but more than the net worth of the asset. The tribunal has held that the gain on sale of capital assets as per the first case,  i.e. , when the increase is over and above the book value of the asset, it will form part of calculation of gross revenue. 103 131. Given the definition of gross revenue in the licence agreement, every amount which is more than the book value of the current asset and comes to licensee company, has to be considered for calculation of gross  revenue   without  netting  off.  Thus,  the  reasons  given  by  the tribunal that any gain over and above the net book value, that is, when the sale proceeds are less than the original purchase cost but more than the net worth of the assets, has to be excluded from the gross revenue, cannot be accepted. The gross revenue for the current year has to be worked out based on the value of the capital assets. Gross   revenue   for   any   year   is   considered   in   light   of   the   opening statement and also closing statement at the end of the year. What is gain over and above the book value in the year in question, has to be taken into consideration towards gross revenue received. Submission to the contrary raised on behalf of the licensees cannot be accepted. We are not able to accept the submission that the money collected on the sale of shares etc. is not like revenue receipt but is a capital receipt. The gain from the sale of capital asset including increase over and above net book value and scrap and not the entire proceeds are to be taken as revenue in calculation of the gross revenue without netting off and should be on accrual basis, is unobjectionably within the ken of definition of gross revenue. To say in case e.g., gain for AGR will accrue when the sale proceeds or the current disposition value of the goods is Rs.60, and if it is sold at Rs.70, in that case, there will be a 104 gain of Rs.10. That shall be taken as a gain for AGR calculation. The result would be the same in case the value of an asset worth Rs.100 has depreciated to book value worth Rs.60 and is sold at Rs.70, as urged on behalf of DOT, Rs. 10 will form part of gross revenue. For what purpose and head the income tax would be leviable, is not the question for our consideration.  The submission raised that the sale of shares is not an ordinary 132. business activity, as provided in Para 4.1 of AS­9. Even Para 3(i) of AS­ 9   which   excludes   from   the   ambit   of   ‘revenue'   any   realised   or unrealised gains resulting from disposal of non­current assets,   i.e. appreciation in the value of fixed assets. Again, a futile attempt has been made to get rid of the definition of gross revenue, and confusion is sought to be created by ordinary business activity, which is the expression used in Para 4.1 of AS­9. In contrast, the definition of gross revenue   in   clause   19.1   includes   gross   revenue   from   non­licensed activities also. Thus, the submission is wholly sans substance and stands   repelled.   Finding   to   the   contrary   recorded   by   TDSAT considering the initial cost is set aside.  It has to be seen as book value as on date of sale.  The stand of TDSAT is approved in this regard in regard to assets/scrap, shares etc. In re: Insurance claim in respect of capital assets: 105 133. Where an asset is destroyed, and the insurance claim is received for more than its book value. The difference between the insurance claim received and the book value is treated as revenue by the DOT for computing AGR. The dispute was not raised initially by the licensees, while the order in the year 2007 came to be passed. It has been raised after this Court has remitted the case to the TDSAT in the year 2011. The   TDSAT   has   held   that   if   the   asset   destroyed   is   replaced immediately and the claim received is more than the actual cost of replacing the equipment, the difference would be taken as income; and in a case where the asset destroyed is not replaced immediately, the gain to the extent more than the gross book value is considered as income. The asset has appreciated over time, then insurance claim received   more   than   the   total   cost,   though   being   real   gain,   is   not treated as revenue for clause 19.1 of the licence agreement. 134. On behalf of DOT, it is submitted that the tribunal has erred in making the classification of the revenue. In case the insurance claim received is more than the book value, it is to be treated as revenue. According to the definition in clause 19.1, the gross inflow of cash for the current year, over and above the book value, is to be treated gross revenue. There is no need to make any classification as to when an asset is destroyed and replaced later on. The insurance claim received more than depreciated book value has to be recorded in the profit and 106 loss account under any other income, that too constitutes a gain, therefore, it will form part of the gross revenue in the calculation without netting off and on accrual basis. To say if the revenue to form part of gross revenue will be treated only when the insurance claim received is more than the book value. Therefore, the excess amount received over and above the book value shall be taken as revenue for calculation of gross revenue. For the use of accounting, the gain from the insurance claim, the bifurcation made by the contingencies, was uncalled for and cannot be culled out from the definition of gross revenue, which was to simplify the procedure of assessment of licence fee. What is the meaning to be given to the word ‘immediately' would differ from case to case and determination of licence fee. The cost of replacement also depends upon various factors. An old asset may be replaced by a brand new one of the higher prices. For an accounting of gain from the insurance claim, the methodology classification adopted by DOT is not found to be proper and is not in tune with the definition of gross revenue. It   is   submitted   on   behalf   of   the   licensees   that   the   amount 135. received towards insurance claim is for indemnification towards loss of capital asset to compensate for the loss. The decision in   Vania Silk ,   (supra)   has   been   pressed   into   service Mills   v.   C.I.T.   Ahmedabad wherein it has been held that while paying for the loss, the insurance 107 company compensates for the loss. The insurance claim is not the value of the damage to property but only takes into consideration the amount   required   to   restore   it   to   its   original   condition.   Insurance contracts are for indemnification. Therefore, it is submitted that the claims are not as revenue. 136. The   submission   raised   on   behalf   of   the   licensees   cannot   be accepted as the insurance claim over and above the book value is considered as revenue and not the value of the capital asset as there is an inflow of cash received. It is accounted for in the profit and loss account. It has to form part of the gross revenue as defined in clause 19.1.  The artificial bifurcation of insurance claim made by the TDSAT cannot be accepted and is contrary to contractual definition of gross revenue.  The finding of TDSAT to the extent it is contrary to revenue is set aside. In re: Amount of negative balance of pre­paid customer: The negative balance occurs when a pre­paid customer exhausts 137. the available talk­time. TSPs as a matter of policy, sometimes provides the customer with a small amount of loan talk­time as it may deem fit, say of the value of Rs.10 or Rs.20. The utilisation of this talk­time results in negative balance in the account of the pre­paid customer. The balance is recovered from the subsequent re­charge made by the 108 customer. In case where the customer fails to re­charge the fresh top­ up amount, the balance remains negative in the pre­paid account of the customer. The pre­paid vouchers are sold for a price for which the customer gets a fixed duration of talk­time/usage of the service. When it is exhausted, and long talk­time is used, it results in a negative balance. The TDSAT has held that the negative balance cannot be taken into account for computation of gross revenue as it is notional revenue, which is neither billed nor received. It is not due to the fault of the licensee, and the licensee does not gain anything from such usage beyond the permitted duration for the amount received by it. 138. The   case   set   up   by   DOT   is   that   the   negative   balance   is communicated to the customer and also shown in the account. It is billed on accrual basis and becomes part of gross revenue. In case it is not realised, the same has the effect of bad debt, which is not allowed as a deduction as per the definition of gross revenue. In case it is not counted towards the gross revenue, it may encourage the licensee to give discounts increasing their gross revenue by such incentive and not paying the licence fee to the public exchequer. 139. It is apparent that the amount of negative balance is a business strategy,   and   the   amount   is   adjusted   in   case   re­charge   is   opted. Otherwise   also,   it   is   billed   and   reflected   on   accrual   basis   in   the 109 account of the customer. Though it has to form part of gross revenue for determination of licence fee under clause 19.1, the number of calls at   the   full   value   have   to   be   measured   without   any   discounts   or incentive of such business strategy. It is a part of revenue.  It cannot be deducted  from the  gross  revenue  to  be  worked out   as per  the definition of gross revenue under AS­9. Thus, the finding of the TDSAT cannot be said to align with the meaning of gross revenue in factual aspects of the case and is set aside. In re: Reimbursement of the infrastructure operating expenses 140. The telecom service provider needs infrastructure like towers to operate. To achieve economies of scale, two or more companies may share one such passive infrastructure. 141. The   licensees   have   submitted   that   setting   up   of   passive infrastructure like towers is not an activity which requires licence. The tower structure is sometimes erected by independent parties and is offered to service providers on rent. Similar activity, when carried out by a service provider, should not be treated as part of licensed activity. Therefore,   the   revenue   earned   by   licensee   from   rent/leasing   out passive infrastructure should not form part of adjusted gross revenue. It is also submitted that renting/leasing of dark fibre towers etc. is carried out by IP­1 operators. These operators do  not  require any 110 licence. It is a non­licensed activity and should be out of the purview of adjusted gross revenue. The TRAI recommended that renting and leasing of the passive 142. infrastructures by service providers is a regular telecom activity and should, therefore, be part of AGR. 143. The TDSAT has observed that in case A has one tower at a particular building, the same tower can be permitted to be used by B. B would pay rent to A for the use of this tower. In case B pays Rs.100 as rent to A, A will have to incur operating expenses for keeping the equipment   in   the   tower,   functional,   which   may   inter   alia,   require diesel generator. If monthly expenses for such operating expenses is Rs.10, then A and B would divide it in equal proportions. Thus, Rs.5 paid by B to A would be a revenue for A (Airtel). The TDSAT has deducted Rs.5 from the gross revenue on a notional logic that the rent of   Rs.100   should   be   treated   as   rent   of   Rs.95   plus   Rs.5   towards reimbursement of expenditure. Thus, according to TDSAT, usage of facility   like   rent   has   to   be   included   in   the   gross   revenue,   and reimbursement   of   spending   should   not   be   included   in   the   gross revenue provided it is shown separately in the invoice and not shown in the profit and loss account as revenue.  111 144. The stand of DOT is that the interpretation is expressly contrary to clause 19.1, which categorically includes "revenue from permissible sharing   infrastructure".   The   definition   of   gross   revenue   does   not permit   differentiation   between   the   reimbursement   of   expenses   and rent  for   the  usage  of  the   facility.   By   the  interpretation  of  TDSAT, accounting   jugglery   would   take   place,   and   the   licensee   will   try   to derive maximum reimbursement of infrastructure operating expenses under   the   category   of   "reimbursement   of   expenditure"   rather   than under the "rent category". The company may form cartel and put up a common expenditure in the type of reimbursement of the cost it would give a chance for netting off the expenditure against revenue, which is prohibited in clause 19.1. 145. In   the   definition   of   gross   revenue,   the   item   sharing   of infrastructure   facility   is   explicitly   mentioned.   In   the   format   in Appendix 2 to Annexure­II also, the entire amount is required to be shown. It has been specifically mentioned that there cannot be any setting   off   of   the   amount   of  gross   revenue,   and   the   entire   money received has to be treated as the gross revenue for the determination of licence fee. It is not the determination of profit. The gross revenue carries a different definition, and the intendment is clear to prevent disputes. Thus the entire amount received by the licensee on account 112 of sharing of passive infrastructure has to be counted in the gross revenue while working out AGR. Thus, the finding to the contrary recorded by the TDSAT is set aside. In re: Waiver of late fee 146. Late fee is a penalty charged by the licensee in case customer fails to pay the bill within the due date. Sometime late fee is waived off by the licensee as a goodwill gesture at the time of payment. The submission raised on behalf of the licensee is that the licence fee should   be   payable   on   the   realised   revenue.   What   has   not   been realised, cannot form part of revenue. 147. The TDSAT in the order passed in 2007 held that the amount of waiver of late fee has to be excluded from the gross revenue. The recommendation to the contrary made to the TRAI was set aside. The TDSAT in the impugned order passed in 2015 has held that the late fee is a penalty and the penalty that has been waived off, cannot be added to the revenue. In the first place, penalty cannot be said to be revenue, and if the penalty which is waived off, is added to revenue, it would be a case of notional income being subjected to charge. DOT submits that if the operator bills the late fee, it would be 148. taken as part of gross revenue, whether it is realised or not. 113 149. In case the late fee is attracted, it has to be counted towards gross revenue without setting off, and if the operator waives it off, it has the same effect of discount being given to the customer which cannot be allowed as no deduction (net off) is allowed under clause 19.1. When once the late fee amount is billed and the amount is not paid within the due date, and the late fee is attracted, merely non­ realisation of the same for any reason, cannot be excluded from the part of gross revenue as per its definition. Gross revenue has to be taken whether it is received or not, and netting off is not allowed under clause 19.1. Once the amount has been billed, it is for the licensee to realise it. There cannot be any justification for excluding late fee from the gross revenue. In case money is lost by the service provider, the same losses cannot be excluded from the AGR for the determination of licence fee. Late free is included explicitly in the definition of gross revenue. 150. As such, it has to be computed as part of gross revenue. Merely by waiver, it cannot be ousted from the purview of gross revenue once it becomes leviable. Thus, the finding of the TDSAT is not sustainable and is set aside. In re: Gains from roaming charges and PSTN pass­through charges 114 151. Roaming   charges   apply   when   the   customer   leaves   the   home network area and roams into the network or coverage area of another service area. Pass­through charges are charges paid by the licensee to the licensor for allowing their subscribers' calls to be carried on their networks. Clause 19.2 of the licence agreement provides for certain deductions of roaming charges and PSTN pass­through charges from gross revenue on actually paid basis. The TDSAT considered grievance on   behalf   of   the   licensees   that   many   a   time   it   happens   that   the licensee to whom such charges to be paid, happens to be the same company. It is stated officers of the respondent do not allow deduction of such charges on the ground that there is no such actual payment as the company making as well as receiving the payment is the same. But the revenue is counted under both the licences to compute the gross revenue,   and   the   tribunal   has   observed   that   irrespective   of   the company being the same, pass­through charges shall be allowed to be deducted as soon as the same are accounted as revenue under the different licence held by the company. 152. DOT submits that merely because one company has a licence of more   than   one   circle,   there   will   not   be   common   accounts   of   that company. The licence fee is realised as per the separate account. In case   both   the   licences   are   different,   accounts   are   different,   and payment of licence fee for each circle is different, Idea (Delhi Circle 115 would   pay   to   Idea  (Bombay   Circle)   on   actual   basis   as   against   on accrual   basis,   becomes   revenue   in   the   accounts   of   Idea   (Bombay Circle). In this regard, the definition is apparent as to what deduction 153. has to be made from gross revenue. Thus, it is more or less a problem of particular calculation. How calculation is to be made? 154. Clause 19.2 makes it clear that detailed call charges paid to other eligible telecommunication service providers within India shall be excluded from gross revenue. Similarly, roaming revenues passed on to other eligible/ineligible service providers are also excluded. In that case, they must be actually passed over to the licensees in different service areas. Only then it can be excluded from gross revenue and not otherwise. 155. Revenue   from   operating   FCC   214   licence,   USA,   the   problem arises in the case of Bharti BILGO which is an isolated case where it has a branch of Bharti Airtel in U.S. The submission of Bharti Airtel is that since the income generated by the branch is a separate income, it cannot be included in the income of Bharti Airtel in India. In the year 2007, the TDSAT has observed that the VSNL had the monopoly for ILD service before 1.4.2002. VSNL ceased to be a Government­owned 116 company.   The   old   ILD   licence   permitted   VSNL   to   carry   both   the activities, i.e., ILD service as well as TV uplinking. Under the new regime, a separate licence had to be obtained. Licence for TV uplinking service   was   obtained   from   the   Ministry   of   Information   and Broadcasting  Ltd. while DOT issued the  ILD licence. TV uplinking service cannot be rendered in the ILD licence due to the definition of the word service in that licence. Since for TV uplinking  facility, a separate licence is required, such service could not be rendered under an ILD licence. The ILD licence issued by DOT carries a revenue­ sharing scheme out of the gross revenue, which is not there in case of TV   uplinking   licence   issued   by   the   Ministry   of   Information   & Broadcasting.   The   said   licence   is   practically   free.   Therefore,   other service providers of TV uplinking service do not have to pay almost any licence   fee.   The   TDSAT   had   rejected   the   recommendation   of   TRAI according to which revenue from TV uplinking and Internet service is to form part of AGR as it was held to be a form of AGR. It was held by TDSAT that revenue from these services is to be excluded from AGR. In the impugned order, the tribunal has held that the revenue 156. from operating FCC 214 licence arises not from the licence granted by DOT but by FCC. Hence, this inflow cannot be taken as part of AGR unless the DOT can establish that there is technical, managerial and financial interconnection interlacing and synergy between company's 117 operations in the USA and India the gross revenue from the services of 214 FCC licence is reflected in the company's accounts. 157. The   stand   of   the   DOT   is   that   if   this   is   permitted,   every TSP/licensee in India would have branch offices in other parts of the world  and  would   treat  majority   of  the  international  income  of  the licensee as having been generated in the branch office outside the country and would not take it into account from calculation of gross revenue   for   payment   of   licence   fee.   It   could   not   be   said   that   the situation would not affect the profitability of the company since the revenue is generated in the branch office of the company but will affect the calculation of gross revenue as only a repatriated amount would be taken for calculation. Relying on the observations made by this Court in  Union of India v. AUSPI  (2011) at Para 49 in which this Court has held that in such a scenario, the business can be transferred to a separate legal entity to avoid the branch office's revenue to be clubbed with the main office. The income of the subsidiaries has to be included in the case of Bharti Airtel, it has separate subsidiaries, which are separate legal entities in and outside India, and the income generated from   such   subsidiaries   are   not   considered   or   included   while computing the adjusted gross revenue of Bharti Airtel. Since BILGO is a branch of Bharti Airtel and not a separate legal entity, because of the previous   decision   of   2011,   the   business   for   which   no   licence   is 118 required,  should  be transferred  to  a  separate  legal   entity   to  avoid computation of gross revenue, if not due it has to be part of gross revenue. In our opinion, para 49 of the judgment of 2011 takes care of the 158. submission. Once there is a branch, maybe based abroad, its income and   the   activity   of   the   branch   may   not   require   any   licence   since licensee  is  undertaking the  activity,  and  the definition  of  adjusted gross revenue activities includes revenue beyond the licence. The same has   to   be   included   in   the   gross   revenue.   The   submission   stands concluded   by   the   previous   decision,   and   we   find   no   merit   in   the submission. 159. The finding recorded by the TDSAT, to the extent it is contrary to the DOT, based upon certain conditions, is set aside. In re: Non­refundable Deposits  160. It   is   permissible   for   the   licensee   to   accept   deposits   from   its customers, which at times are non­refundable but are used to provide discounts on the bills raised. Concerning non­refundable deposits, the claim was not pressed by the learned counsel appearing on behalf of DOT before the tribunal. However, we find that the concession given 119 by the learned counsel on behalf of DOT concerning non­refundable deposits is palpably incorrect. 161. We had put learned counsel for the parties at notice during the hearing as to the correctness of the finding recorded by the tribunal based on the concession, which was prima facie incorrect. We have heard   learned   counsel   for   the   parties   on   the   issue   whether   non­ refundable deposit forms part of the revenue of the licensee.  Appendix II to Annexure­II of the licence agreement: Item No.5, 162. in Section D of the format, is an entry concerning non­refundable deposits from subscribers. It has to be included as per the format in the statement of the gross revenue. The definition of gross revenue is wide   enough   to   cover   non­refundable   deposits   as   non­refundable deposits are revenue earned from licensed activities. Non­refundable deposits are to be treated as accrued in the profit and loss account as per Annexure III of the licence agreement.   It is apparent that non­ refundable deposits are in fact revenue received in advance from the subscribers. Even if they are used for discount etc. in the bills, they form   part   of   revenue.   Licensees   themselves   treat   non­refundable deposits as income under section 80 IA (2a) of the Income­tax Act. Be that as it may.  The finding recorded by the TDSAT concerning non­ refundable deposits not being part of the revenue based upon wrong 120 concession made by the learned counsel appearing for the DOT, is as a result of this is liable to be set­aside. It was expected of the TDSAT to consider   the   concession   following   law,   as   such   cases   cannot   be decided   and   ought   not   to   be   decided   on   the   basis   of   prima   facie incorrect concession of the counsel, it has to be legally tested.  In case any admission is made, its correctness has to be examined. In re:  Licence fee demand where spectrum is not granted 163. Concerning demand of licence fee in the circle where the licensee was not granted spectrum: When the spectrum itself has not been issued,   licence   activity   has   not   come   into   play,   no   revenue   is generated. TDSAT has held that the demands of licence fee based on other activities, are bad, unreasonable, invalid, and unsustainable. During the period in question, the UAS licence came bundled with the spectrum, and it is evident that without a spectrum, the licensee could not   work   out   the   licence.   The   finding   recorded   by   the   TDSAT   is appropriate. Once there is no activity under a licence, merely on the basis that the licence has been issued, no revenue earned, it cannot be shared. Still, there is no activity under the licence,  i.e. , based on non­ licensed activities, the revenue sharing could not have been asked. It would be an unreasonable and unconscionable bargain to pass on such a liability. We agree with finding recorded by TDSAT in the case of Videocon & S. Tel. 121 In re: Income from interest and dividend 164. Argument has also been raised concerning interest income and dividend   income.   Since   these   items   are   expressly   included   in   the definition   of   gross   revenue   in   clause   19.1.   There   is   no   scope   to entertain   the   submission   concerning   the   exclusion   of   interest   and dividend from gross revenue. Whatever, interest and dividend earned from the licensing and non­licensing activities, have to form part of gross revenue for determination of licence fee. In re: Bad­debts written off 165. The bad debts written off are not allowed as a deduction by the DOT while computing adjusted gross revenue, bad debt is written off when recovered subsequently, it cannot be added to the gross revenue. The TDSAT in the impugned order, has observed as under: “Licensees submit that if a bad debt, that is written off is later on recovered, it is required to be reported to the DoT, this, according to the licensees, that bad debts written off may be allowed as deductions from revenue but as and when those are recovered subsequently those should be added on to revenue. The submission is not acceptable but it needs to be clarified that when any bad debt written of is recovered finally, it may not be charged to license fee again as that would result in double charging of license fee on the same revenue." TDSAT   has   not   accepted   the   submission   of   the   licensees. 166. However, at the same time, it has safeguarded the interest of the licensees. In case it is realised later on, it may not be charged again. It should be charged only once. We find the finding to be appropriate. No 122 case for interference in the findings recorded by the TDSAT is made out. In re: Liability written off 167. The TDSAT has observed as under: "Take the example of a company that makes a provision for retirement benefits for the amount. For income tax, it will be considered as an expense, but no discount from income will be allowed for the sum for determining the license fee. If such a liability is written off on a future date and shown accordingly in the profit and loss statement it surely cannot be brought to charge for a second time for computing licence fee." No   objection   has   been   raised   on   behalf   of   DOT   to   the   said findings. 168. DOT   submits   that   the   reasoning   is   correct.   However,   TDSAT could not have undertaken this exercise head­wise. It is presented on behalf of the licensees that notional revenue cannot be included in the revenue of the company based on provisional liability being finalised by actual liability. The amount kept as provisional liability cannot be treated as income. In our opinion, TDSAT has rightly held that if it is to be considered as an expenditure, liability has to be treated as an expense, and no discount on the income will be allowed for the sum for determining the licence fee. It cannot be charged for the second time for computation of licence fee. 123 169. In   Rajputana Trading Co. Ltd. v. Commissioner of Income Tax, West  Bengal­I , (1982) 2 SCC 775, it has been observed that  once liability is written off, it has to be added as income from the business under section 10(2A) and such income should be given some local habitation or name. 170. Hence,   we   hold   that   it   is   to   be   treated   as   an   expense,   and discount cannot be allowed for determining the licence fee. In re: Inter­corporate loan 171. Certain licensees have raised the loan being holding companies for the subsidiaries from various banks and financial institutions. In turn, this amount is given to the subsidiaries for their day­to­day operations. On this amount, the subsidiaries pay interest at the SBI Prime Lending Rates (PLR) every quarter, which in turn is paid by the holding company to the banks/financial institutions. DOT seeks to include the interest received from the subsidiaries companies in the revenue of the holding company. The TDSAT has included the income from interest on inter­corporate loan as part of gross revenue. It is submitted on behalf of licensees that as the holding company only performs the function for the subsidiary company and the interest amount is only reimbursement of the amount paid to the bank, it 124 cannot be included in the gross revenue. As such, it does not form part of gross revenue. 172. The submission has no legs to stand, and it is apparent from the definition of gross revenue in clause 19.1 that income from interest is to be included in the gross revenue. Thus, the submission is baseless. By the fact that the holding company gives loan to the subsidiary company and recovers interest from subsidiaries, is good enough to make it a part of gross revenue.  173. Thus,   interest   income   from   inter­corporate   loan   has   to   be included in the gross revenue for working out the licence fee. In re: Revenue under IP­1 Registration Whether it can be claimed/clubbed under revenue under CUG 174. licence? It is apparent from the definition of gross revenue that income from licensed activities and even from non­licensing activities and any other miscellaneous revenue of the licensee has to be included. Thus, DOT   has   rightly   included   the   income   of   the   licensee   from   IP registration under the CUG licence.   In re: Income from management consultancy services: 175. When we consider the definition of gross revenue, it has to be included in the adjusted gross revenue to work out the licence fee. The 125 income from management support and consultancy of the licensee cannot be excluded. Submission to the contrary cannot be accepted and is as a result of this rejected. The TDSAT has also rightly held in the case of Bharti Airtel that 176. the revenue from Cable Landing Station has to be included in the gross revenue. In re: Res Judicata 177. Coming   to   the   submission   raised   on   behalf   of   DOT   that   the findings   in   Union   of   India   v.   AUSPI   (2011)   (supra)   operate   as   res judicata with respect to items dealt with and act as constructive res judicata with respect to the questions that were not raised in the petition   which   were   filed   in   Petition   No.7/2003   and   Petition No.82/2005. The challenge was made to most items on the ground; they could not be included in the definition of gross revenue; same did not form part of the licensed activity. However, this Court has repelled this submission and has included the such items in the definition of gross revenue. It is clear that once this Court has held that the income which covered under the definition of gross revenue and were claimed to be excluded earlier on the ground that they could not form part of gross revenue, the definition so including them was   ultra vires   and illegal/invalid.   The same heads are now sought to be excluded by taking the shelter that they do not form part of revenue under AS­9. 126 Though they form part of gross revenue under Clause 19.1. There is no   scope   left   for   this   exercise.   Though,   we   have   examined   every question raised on merit again as it was submitted that this Court had left the question open as to proper interpretation. This Court has held that TRAI and the TDSAT had no jurisdiction to decide on the validity of the definition of gross revenue and adjusted gross revenue in the licence   agreement   and   to   exclude   items   of   revenue,   which   were included in the definition of gross revenue in the licence agreement, whether they are from non­licencing activities. 178. Considering whether the licensee can challenge the computation of adjusted gross revenue and if so, at what stage and on what ground, this   Court   has   observed   that   one   such   dispute   can   be   that computation of adjusted gross revenue made by the licensor and the demand raised based on such computation is not following the licence agreement. The dispute can be raised after the licence agreement has been entered into at the appropriate stage, when the demand is raised by the licensor/licensee. This Court observed if the dispute is raised, TDSAT will have to go into the facts and material to decide demand is as per licence, in particular, the definition of adjusted gross revenue in the licence agreement. It can also interpret the terms and conditions of the licence agreement, as the tribunal has not gone into the facts and material relating to the demand of a particular licensee. It was further 127 observed that the tribunal may go into the facts and material based on which demand is raised to make the computation. Thus, the scope of the latter observations is not so wide to take out certain items, though included explicitly in the definition of gross revenue and to hold that they do not to form part of it. Income from licensing and non­licensing activities   are   in   the   ambit   of   gross   revenue   had   been   determined conclusively in 2011 judgment. Only facts and material can be seen for computation. 179. It was submitted that the computation involves the process of that   of   computing,   numbering,   reckoning,   and   distributing.   The account of estimation by rule of law is distinguished from the arbitrary construction   of   the   parties.   The   reliance   has   been   placed   on   the decision in Hindustan Machines Ltd. v. Union of India , 1985 (2) SCC 197. 180. Reliance has also been placed on  Lohia Machines Ltd. & Anr. v. Union of India & Ors ., (1985) 2 SCC 197 in which for income tax, the term   computation   has   been   considered.   Wharton   Law   Dictionary reference has also made as to the definition of computation based upon   Lohia Machines Ltd . (supra). It is a legal process of computing inclusion and exclusion of items, which may otherwise be regarded as 128 forming part of the capital employed, as interpreted by this Court in Lohia Machines Ltd . (supra) in which following observations have been made:   “18.   It is because the expression "capital employed" has a variable meaning that it has been enacted by the legislature that, to calculate the relief allowable under Section 80­J sub­ section (1), the statutory percentage must be applied to the “capital employed”  as computed in the prescribed manner . How the   “capital   employed”   shall   be   computed   is   left   to   be prescribed by the Central Board of Revenue by making Rule or Rules under Section 295 of the Income Tax Act, 1961. The process   of   computation   would   involve   both   inclusion   and exclusion of items, which may possibly be regarded as falling within the expression "capital employed". The Central Board of Revenue may include some items and exclude some others while prescribing the manner of computation of the “capital employed”. This is the sense in which the word “computed” has been consistently used by the legislature while enacting legislation   of   this   kind.   Turning   to   the   earliest   legislation where the word “computed” has been used in relation to the “capital employed”, we find that in the Excess Profits Tax Act, 1940   for   determining   the   standard   profits,   the   statutory percentage was required to be applied to the average amount of   capital   employed   as   computed   in   accordance   with   the Second   Schedule   and   the   Second   Schedule   provided   for inclusion   of   certain   items   and   exclusion   of   certain   others including borrowed moneys and debts. The legislature clearly, in this statute, regarded exclusion of borrowed moneys and debts as implicit in the process of computation of the “capital employed”   or   to   put   it   differently,   according   to   legislative usage,   computation   of   the   “capital   employed”   could legitimately involve as part of the process, exclusion of items such as borrowed moneys and debts. So also in the Business Profits Tax Act, 1941 and the Super Tax Profits Tax Act, 1953, the word "computed" was used in the same sense as involving in   the   process   of   computation   of   the   "capital   employed", exclusion   of   borrowed   moneys   and   debts.   Similarly,   in   the Companies   (Profits)   Surtax   Act,   1964   also,   the   word "computed" has been used in the same sense. Of course it may be pointed out that in this statute the word "computed" has been used in relation to the “capital of the company” and not in relation to the “capital employed” but that would make no difference, because what we are concerned with here is the sense   in   which   the   word   “computed”   has   been   used   and whether   it   involves   the   process   of   exclusion   as   well   as 129 inclusion   and   on   that   point,   the   Act   analogically   throws considerable   light.   The   statutory   deduction   which   must   be made   from   the   chargeable   profits   for   the   purpose   of determining the charge of Surtax under this statute is defined to mean "an amount equivalent to ten percent of the capital of the company as computed in accordance with the provisions of the   Second   Schedule"   and   the   Second   Schedule   after   its amendment by Finance Act 66 of 1976 does not provide for inclusion of borrowed moneys and debts in computation of the capital of the company though it provides for inclusion of the paid­up share capital and reserves. It will thus be seen that there   is   legislative   history   behind   the   use   of   the   word "computed" in relation to the "capital employed” and it has been   legislatively   recognised   as   involving,   as   part   of   the process of computation, both inclusion as well as exclusion of items which may otherwise be regarded as forming part of the “capital employed.” It is in the context of this background and not by way of a virgin attempt that the word “computed” has been   used   by   the   legislature   in   relation   to   the   “capital employed” in Section 80­J sub­section (1).  It may be noted that even in the Income Tax Act, 1961 the 19. word  “computed”   has   been  consistently  used  in  relation  to “income” in the sense of involving both inclusion and exclusion of items of income. Section 2 clause (45) defines “total income” to mean the total amount of income referred to in Section 5 “computed in the manner laid down in this Act”. Now, if we look at the provisions in the Income Tax Act, 1961, which lay down the manner of computation of the total income, it would be   clear   that   the   process   of   computation   of   total   income involves   both   inclusion   and   exclusion   of   various   items   of income.   Section   10   provides   that   in   computing   the   total income of a previous year of any person, any income falling within any of the clauses of that section shall not be included in the total income, though such income which is required to be excluded is undoubtedly income and therefore part of total income   according   to   the   plain   natural   connotation   of   that expression. But it is required to be excluded in determining the charge of tax because “total income” is defined as total amount of income, “ computed  in the manner laid down in the Act”. The same position obtains also in regard to Section 11 and it excludes certain categories of income in computation of the  total  income.   Then,  we   may  refer  to  Section   29   which provides that the income from profits and gains of business and   profession   shall   be   computed   in   accordance   with   the provisions contained in Sections 30 to 43­A. These sections provide   for   inclusion   and   exclusion   of   various   items   in computing   the   total   income.   Sections   80­A   to   80­VV   also provide   for   deductions   to   be   made   in   computing   the   total 130 income and under sections such as 80­HH, 80­JJ and 80­O, even an item which indisputably forms part of income of an assessee, is required to be excluded in computing the total income chargeable to tax. No one has ever argued and indeed it is impossible even to conceive of such an argument, that when Section 2 clause (45) defines total income as the total amount of income computed in accordance with the provisions of   the   Act,   what   is   indubitably   part   of   income   cannot   be excluded in the computation. However, the argument of Mr. Palkhivala was that in the case of definition of "total income" the exclusion of items of income in the process of computation is provided for by the legislature itself and is not purported to be done by any rule­making authority. The legislature, stated Mr. Palkhivala, can cut down the width and amplitude of the expression  "total  amount of  income"  by expressly providing that   particular   item   or   items   shall   be   excluded   in   the computation   of   the   total   amount   of   income,   but   the   Rule­ making authority cannot do so, because by doing so, it would be derogating from the provisions of the statute. Now we have already   pointed   out   that   since   the   expression   “capital employed” has a variable meaning which in a given case may or may not include borrowed moneys, the Central Board of Revenue, could, in exercise of its rule­making power, exclude borrowed   moneys   in  computation   of  the   “capital  employed” and in doing so, it would not in any way be acting contrary to the mandate of the statute. But the point which we wish to emphasise   here,   while   referring   to   the   definition   of   “total income” in Section 2 clause (45), is that the word “computed” have been used by the legislature as comprehending within its scope not only inclusion but also exclusion of certain items of income which are admittedly and without doubt, part of the income of the assessee. We find that even in some of the sub­ sections of Section 80­J the word “computed” has been used in the same sense as involving both inclusion and exclusion. The second proviso to sub­section (4) of Section 80­J provides that “where any building or any part thereof previously used for any purpose is transferred to the business of the industrial undertaking, the value of the building or part so transferred shall   not   be   taken   into   account   in   computing   the   ‘capital employed’ in the industrial undertaking”. So also Explanation 2 to the same sub­section enacts in so many terms that in a case falling within its scope and ambit, “the total value of the machinery or plant or part so transferred shall not be taken into   account   in   computing   the   ‘capital   employed’   in   the industrial undertaking”. Then again, the Explanation to sub­ section   (6)   of   Section   80­J   makes   a   similar   provision   for exclusion of “total value of the building machinery or plant or part so transferred” in computing the “capital employed” in the case of business of a hotel. It will thus be seen that, even 131 according to these provisions in Section 80­J, the process of computation of the “capital employed” can legitimately exclude item or items which are plainly and indubitably part of the “capital employed”. Of course the exclusion enacted by these provisions is made by the legislature and not by the Rule­ making authority, but again, if we may emphasise, the point is not whether an exclusion is made by the legislature or by the Rule­making authority but whether such exclusion is implicit in the process of computation so as to be comprised in it. And on this point not only the provisions of the Excess Profits Tax Act,   1940,   the   Business   Profits   Tax   Act,   1947,   the   Super Profits Tax Act, 1963 and the Companies (Profits) Surtax Act, 1964 but also the various provisions of the Income Tax Act, 1961   referred   to   by   us,   clearly   indicate   that   the   word “computed” has been used by the legislature in sub­section (1) of   Section   80­J   as   involving   not   only   inclusion   but   also exclusion of items which may otherwise be regarded as falling within   the   expression   “capital   employed”.   It   is   left   by   the legislature to the Central Board of Revenue as rule­making authority   to   prescribe   the   manner   in   which   the   “capital employed”   shall   be   computed   and   in   so   prescribing,   the Central Board of Revenue may include or exclude items which may be regarded as forming part of the “capital employed”.” 181. This   Court   has   considered   the   matter   given   the   provisions contained in section 80J of the Income Tax Act and has observed that capital   employed   has   variable   meanings.   It   has   been   legislatively recognised both inclusion as well as exclusion of the items, which may otherwise be regarded as forming part of the capital employed. Thus, the expression computation has not been used in the 2011 decision to include those very items from the purview of the definition of gross revenue, which have been held to be covered by this Court to be part of   gross   revenue.   According   to   the   2011   judgment,   whether   the demand is in terms and conditions of the licence agreement and, in particular, the definition of adjusted gross revenue, could have been 132 seen. The TDSAT could also view the facts and material based on which demand has been raised, but it was not permissible to exclude the items which are included in the definition of gross revenue, as is sought to  be  done.  Be  that  as it  may. We have examined  all  the submissions which have been raised on merits again, uninfluenced by the plea of res judicata/constructive res judicata, and we have found no merit in the submissions which have been raised. Thus, we refrain from   burdening   the   judgment   with   the   decisions   cited   at   the   Bar concerning  res judicata  and  constructive res judicata . In re: Levy of interest, penalty, and interest on penalty: Levy of licence fee is provided in clause 20.2. In case of any delay 182. in payment of licence fee beyond the stipulated period would attract penalty at the rate, which would be 2% above the Prime Lending Rate (PLR) of the State Bank of India. As per clauses 20.5 and 20.8, if the licensee does not pay the demand, consequences would follow. The clauses are extracted hereunder: “20.5   Any delay in payment of Licence Fee payable or any other dues payable under the LICENCE beyond the stipulated period will attract interest at a rate which will be 2% above the Prime Lending Rate (PLR) of State Bank of India existing as on st the beginning of the Financial Year (namely 1  April) in respect of the licence fees pertaining to the said Financial Year. The interest shall be compounded monthly and a part of the month shall   be   reckoned   as   a   full   month   for   the   purposes   of calculation   of   interest.   A   month   shall   be   reckoned   as   an English calendar month. 20.8  In case, the total amount paid as quarterly Licence  Fee for the 4 (four) quarters of the financial year, falls short by 133 more than 10% of the payable Licence Fee, it shall attract a penalty   of   50%   of   the   entire   amount   of   short   payment. However, if such short payment is made good within 60 days from the last day of the financial year, no penalty shall be imposed. The amount of penalty shall be payable within 15 days of the date of signing the audit report on the annual accounts, failing which interest shall be further charged per terms of Condition 20.5.” It is apparent that in case licence fee is not paid as per clause 183. 20.2, the agreement is that the outstanding will attract interest at the rate of 2% above the Prime Lending Rate of the State Bank of India existing as on the date of the beginning of the financial year, that is first of April. The interest shall be compounded monthly. Under clause 20.8,   the   penalty   is   to   be  paid   in   case   the   total   amount   paid   as quarterly  licence fee  falls  short  by  more  than  10%  of  the payable licence fee, it shall attract a penalty of 50% of the entire amount of short­payment. A grace period of 60 days is granted, otherwise, it will carry the interest. The amount of penalty shall be payable within 15 days of the date of signing the audit report, failing which interest shall be charged as per terms of clause 20.5. Whether interest and penalty have to be levied or not is to be 184. gone into on the facts and circumstances of the case. 185. The TDSAT has held that it would not be appropriate to levy interest as well as the penalty. In case interest has to be levied, it has 134 to be collected at a nominal amount. The TDSAT has not specified the same. 186. DOT   submits   that   as   per   the   terms   and   conditions   of   the agreement, interest has to be paid for delayed payment. The contract has been entered into, and the rate of interest has been fixed therein. It is not for the court to modify the same and penalty clause is also attracted considering the nature of the objections raised as to the very definition of gross revenue whereas parties have fully understood the meaning   of   gross   revenue  and   the   regime  of  revenue   sharing  was highly beneficial, and they have earned revenue and failed to share the same as compared to the fixed fee regime. Thus, it was incumbent upon the licensees to make payment of interest and penalty as agreed. The licensees submit that when once this Court passes an order 187. in the present appeals, it will have to be given effect to as to which items can be included or excluded in the gross revenue. It is only if the demand is not then paid within the stipulated period; the question of payment   of   interest   would   arise.   It   is   further   submitted   that   the penalty is for failure to pay the demand within the specified period. Penalty   requires   mens   rea ,   contumacious   conduct,   or   deliberate disregard of the person's statutory liability. Parties are in litigation 135 since 2003. TDSAT decided on the validity of definition in the year 2007. After that, this Court passed judgment in 2011 and remitted the case to TDSAT. TDSAT has again decided concerning certain items in favour   of   the   licensees,   and   throughout   litigation,   demands   were stayed by this Court/TDSAT. Disputes are bona fide disputes. The licensees have paid about 80% of the demand raised by DOT, and the instant dispute pertains only to 20% of the demand on which stay was in   operation.   Under   section   74   of   the   Indian   Contract   Act, compensation must be only reasonable compensation. DOT has also levied penalty and interest on penalty. In the absence of deliberate refusal to pay, no penal consequences like penalty can be imposed. It is also submitted that a fiscal contract/agreement is to be construed strictly, and if there is a doubt, the same needs to be interpreted in favour of the assessee. Non­payment was neither deliberate nor under defiance of any law. The licensees have placed reliance on: A. Hindustan Steel Ltd. v. State of Orissa , 1969 (2) SCC 627, in which following observations are made: “8.   Under   the   Act   penalty   may   be   imposed   for   failure   to register as a dealer — Section 9(1) read with Section 25(1)(a) of the Act. But the liability to pay penalty does not arise merely upon   proof   of   default   in   registering   as   a   dealer.   An   order imposing penalty for failure to carry out a statutory obligation is the result of a quasi­criminal proceeding, and penalty will not ordinarily be imposed unless the party obliged either acted deliberately   in   defiance   of   law   or   was   guilty   of   conduct contumacious or dishonest, or acted in conscious disregard of its obligation. Penalty will not also be imposed merely because it is lawful to do so. Whether penalty should be imposed for 136 failure   to   perform   a   statutory   obligation   is   a   matter   of discretion of the authority to be exercised judicially and on a consideration   of   all   the   relevant   circumstances.   Even   if   a minimum penalty is prescribed, the authority competent to impose   the   penalty   will   be   justified   in   refusing   to   impose penalty,   when   there   is   a  technical   or  venial   breach   of   the provisions of the Act or where the breach flows from a bona fide belief that the offender is not liable to act in the manner prescribed by the statute. Those in charge of the affairs of the Company in failing to register the Company as a dealer acted in the honest and genuine belief that the Company was not a dealer. Granting that they erred, no case for imposing penalty was made out.” B. Akbar Badrudin Giwani v. Collector of Customs , 1990 (2) SCC 203,  “60.   In the present case, the Tribunal has itself specifically stated that the appellant has acted on the basis of bona fide belief that the goods were importable under OGL and that, therefore,   the   appellant   deserves   lenient   treatment.   It   is, therefore, to be considered whether in the light of this specific finding   of   the   Customs,   Excise   &   Gold   (Control)   Appellate Tribunal, the penalty and fine in lieu of confiscation require to be set aside and quashed. Moreover, the quantum of penalty and fine in lieu of confiscation are extremely harsh, excessive and   unreasonable   bearing   in   mind   the   bona   fides   of   the appellant, as specifically found by the Appellate Tribunal. 61.  We refer in this connection to the decision in  Merck Spares v.  Collector of Central Excise & Customs, New Delhi , (1983) 13 ELT 1261 (CEGAT),   Shama Engine Valves Ltd.   v.   Collector of Customs,   (1984)   13   ELT   533   (CEGAT),   Bombay   and Madhusudan   Gordhandas   &   Co.   v.   Collector   of   Customs, Bombay  (1987) 29 ELT 904, wherein it has been held that in imposing penalty the requisite mens rea has to be established. It has also been observed in   Hindustan Steel Ltd.   v.   State of Orissa , (1969) 2 SCC 627, by this Court that: (SCR HN p. 753) “The discretion to impose a penalty must be exercised judicially. A penalty will ordinarily be imposed in cases where the party acts deliberately in defiance of law, or is guilty of contumacious or dishonest conduct, or acts in conscious disregard of its obligation; but not, in cases where   there   is   a   technical   or   venial   breach   of   the provisions of the Act or where the breach flows from a bona fide belief that the offender is not liable to act in the manner prescribed by the statute.” 137   In the instant case, even if it is assumed for argument’s 62. sake that the stone slabs imported for home consumption are marble still in view of the finding arrived at by the Appellate Tribunal that the said  product was imported on a bona fide belief that it was not marble, the imposition of such a heavy fine is not at all warranted and justifiable.” (emphasis supplied) C. Jaiprakash   Industries   Ltd.   v.   Commissioner   of   Central   Excise, Chandigarh , 2003 (1) SCC 67, para 8. “8.  In this case, there was a divergent view of the various High Courts   whether   crushing   of   bigger   stones   or   boulders   into smaller   pieces   amounts   to   manufacture.   In   view   of   the divergent views of the various High Courts, there was a bona fide doubt as to whether or not such an activity amounted to manufacture. This being the position, it cannot be said that merely because the appellants did not take out a licence and did   not   pay   the   duty   the   provisions   of   Section   11­A   got attracted.  There is no evidence or proof that the licence was not taken out and/or duty not paid on account of any fraud, collusion,   wilful   misstatement   or   suppression   of   fact.   We, therefore, set aside the demand under the show­cause notice dated 3­5­1993.” (emphasis supplied) D. In   Tecumseh   Products   India   Ltd.   v.   Commissioner   of   Central , 2004 (6) SCC 30, it was held as under: Excise, Hyderabad “7.   But,   insofar   as   the   application   of   extended   period   of limitation provided under Section 11­A is concerned, we do not think that the Tribunal is justified because it was not clear as to whether if any part is used for the purpose of repairing a machinery would amount to manufacture. In fact, the Tribunal on a detailed analysis and after going into several processes carried out by the appellant, came to the conclusion that the stators which were used in the repairing of the compressors involved   manufacturing   activity.  This   circumstance   itself shows that there was bona fide dispute between the parties in regard  to the question whether stators  made  ready for the purpose  of use of compressors  involved  any manufacturing activity or not. Therefore, to the extent the authorities invoked Section 11­A of the Act and imposed penal interest and other 138 penalties shall stand set aside and the order made by  the Tribunal stands modified to that extent.” (emphasis supplied) E. In  J. K. Synthetics Ltd. v. Commercial Taxes Officer , 1994 (4) SCC 276, following observation has been made: “17.  Let us look at the question from a slightly different angle. Section   7(1)   enjoins   on   every   dealer   that   he   shall   furnish prescribed   returns   for   the   prescribed   period   within   the prescribed time to the assessing authority. By the proviso the time   can   be   extended   by   not   more   than   15   days.   The requirement   of   Section   7(1)   is   undoubtedly   a   statutory requirement. The prescribed return must be accompanied by a receipt evidencing the deposit of full amount of ‘tax due’ in the State   Government   on   the   basis   of   the   return.   That   is   the requirement of Section 7(2). Section 7(2­A), no doubt, permits payment   of   tax   at   shorter   intervals   but   the   ultimate requirement is deposit of the full amount of ‘tax due’ shown in the  return.  When  Section   11­B( a )  uses   the   expression  “tax payable under sub­sections (2) and (2­A) of Section 7”, that must be understood in the context of the aforesaid expressions employed in the two sub­sections. Therefore, the expression ‘tax   payable’   under   the   said   two   sub­sections   is   the   full amount of tax due and ‘tax due’ is that amount which becomes due ex hypothesi on the turnover and taxable turnover “shown in or based on the return”. The word ‘payable’ is a descriptive word, which ordinarily means “that which must be paid or is due,   or   maybe   paid"   but   its   correct   meaning   can   only   be determined if the context in which it is used is kept in view. The word has been frequently understood to mean that which may, can or should be paid and is held equivalent to ‘due’. Therefore, the conjoint reading of Sections 7(1), (2) and (2­A) and   11­B   of   the   Act   leaves   no   room   for   doubt   that   the expression ‘tax payable’ in Section 11­B can only mean the full amount of tax which becomes due under sub­sections (2) and (2­A) of the Act when assessed on the basis of the information regarding turnover and taxable turnover furnished or shown in the return.  Therefore, so long as the assessee pays the tax which according to him is due on the basis of information supplied in the return filed by him, there would be no default on his part to meet his statutory obligation under Section 7 of the Act and, therefore, it would be difficult to hold that the ‘tax payable’ by him ‘is not paid’ to visit him with the liability to   pay interest under clause (   a   ) of Section 11­B. It would be a different matter if the return is not approved by the authority, 139 but   that   is   not   the   case   here.   It   is   difficult   on   the   plain language of the section to hold that the law envisages  the assessee to predicate the final assessment and expect him to pay the tax on that basis to avoid the liability to pay interest. That would be asking him to do the near impossible.” (emphasis supplied) F. Kailash Nath Associates v. Delhi Development Authority & Anr ., 2015 (4) SCC 136, paras 40 & 43 “40.   From the  above,  it  is   clear  that  this   Court   held  that Maula Bux v. Union of India,   (1969) 2 SCC 554, was not, on facts, a case that related to earnest money. Consequently, the observation   in   Maula   Bux   that   forfeiture   of   earnest   money under a contract if reasonable does not fall within Section 74, and   would   fall   within   Section   74   only  if   earnest   money  is considered a penalty is not on a matter that directly arose for decision in that case. The law laid down by a Bench of five Judges in  Fateh Chand v. Balkishan Dass,  (1964) 1 SCR 515, is that   all stipulations   naming amounts to be paid in case of breach   would   be   covered   by   Section   74.  This   is   because Section 74 cuts across the rules of the English common law by   enacting a      uniform principle    that would apply to all amounts to be paid in case of breach, whether they are in the nature of penalty or otherwise. It must not be forgotten that as has been stated above, forfeiture of earnest money on the facts in  Fateh Chand   case   was   conceded.   In   the   circumstances,   it   would therefore be correct to say that as earnest money is an amount to be paid in case of breach of contract and named in the contract as such, it would necessarily be covered by Section 74.” (emphasis supplied) G. Central Bank of India v. Ravindra & Ors ., (2002) 1 SCC 367, paras 38, 55 “38.   However “penal interest” has to be distinguished from “interest”. Penal interest is an extraordinary liability incurred by a debtor on account of his being a wrongdoer by having committed   the   wrong   of   not   making   the   payment   when   it should have been made, in favour of the person wronged and it is neither related with nor limited to the damages suffered. Thus, while liability to pay interest is founded on the doctrine of compensation, penal interest is a penalty founded on the 140 doctrine of penal action. Penal interest can be charged only once   for   one   period   of   default   and   therefore   cannot   be permitted to be capitalised. 55.  During the course of hearing it was brought to our notice that in view of several usury laws and debt relief laws in force in several States private moneylending has almost come to an end and needy borrowers by and large depend on banking institutions for financial facilities. Several unhealthy practices having   slowly   penetrated   into   prevalence   were   pointed   out. Banking is an organised institution and most of the banks press   into   service   long­running   documents   wherein   the borrowers fill in the blanks, at times without caring to read what has been provided therein, and bind themselves by the stipulations articulated by the best of legal brains. Borrowers other   than   those   belonging   to   the   corporate   sector,   find themselves having unwittingly fallen into a trap and rendered themselves   liable   and   obliged   to   pay   interest   the   quantum whereof may at the end prove to be ruinous. At times the interest charged and capitalised is manifold than the amount actually advanced. Rule of damdupat does not apply. Penal interest, service charges and other overheads are debited in the account of the borrower and capitalised of which debits the borrower may not even be aware. If the practice of charging interest   on   quarterly   rests   is   upheld   and   given   a   judicial recognition,   unscrupulous   banks   may   resort   to   charging interest   even   on   monthly   rests   and   capitalising   the   same. Statements of accounts supplied by banks to borrowers many a times do not contain particulars or details of debit entries and   when   written   in   hand   are   worse   than   medical prescriptions   putting   to   test   the   eyes   and   wits   of   the borrowers. Instances of unscrupulous, unfair and unhealthy dealings can be multiplied though they cannot be generalised. Suffice it to observe that such issues shall have to be left open to   be   adjudicated   upon   in   appropriate   cases   as   and   when actually arising for decision and we cannot venture into laying down law on such issues as do not arise for determination before   us.   However,   we   propose   to   place   on   record   a   few incidental observations, without which, we feel, our answer will not be complete and that we do as under: ( 1 ) Though interest can be capitalised on the analogy that   the   interest   falling   due   on   the   accrued   date   and remaining   unpaid,   partakes   the   character   of   amount advanced on that date, yet penal interest, which is charged by way of penalty for non­payment, cannot be capitalised. Further  interest i.e.  interest on interest, whether  simple, compound or penal, cannot be claimed on the amount of penal interest. Penal interest cannot be capitalised. It will be opposed to public policy. 141 ( 2 )   Novation,   that   is,   a   debtor   entering   into   a   fresh agreement   with   a   creditor   undertaking   payment   of previously borrowed principal amount coupled with interest by treating the sum total as principal, any contract express or implied and an express acknowledgement of accounts, are the best evidence of capitalisation. Acquiescence in the method of accounting adopted by the creditor and brought to the  knowledge  of the  debtor may also  enable  interest being converted into principal. A mere failure to protest is not acquiescence. ( 3 )   The   prevalence   of   banking   practice   legitimatises stipulations   as   to   interest   on   periodical   rests   and   their capitalisation   being   incorporated   in   contracts.   Such stipulations   incorporated   in   contracts   voluntarily   entered into and binding on the parties shall govern the substantive rights   and   obligations   of   the   parties   as   to   recovery   and payment of interest. ( 4 )   Capitalisation   method   is   founded   on  the   principle that the borrower failed to make payment though he could have made and thereby rendered himself a defaulter. To hold   an   amount   debited   to   the   account   of   the   borrower capitalised   it   should   appear   that   the   borrower   had   an opportunity of making the payment on the date of entry or within a reasonable time or period of grace from the date of debit entry or the amount falling due and thereby avoiding capitalisation.   Any   debit   entry   in   the   account   of   the borrower and claimed to have been capitalised so as to form an amalgam of the principal sum may be excluded on being shown to the satisfaction of the court that such debit entry was not brought to the notice of the borrower and/or he did not   have   the   opportunity   of   making   payment   before capitalisation and thereby excluding its capitalisation. ( 5 ) The power conferred by Sections 21 and 35­A of the Banking Regulation Act, 1949 is coupled with duty to act. The Reserve Bank of India is the prime banking institution of   the   country   entrusted   with   a   supervisory   role   over banking and conferred with the authority of issuing binding directions,   having   statutory   force,   in   the   interest   of   the public   in   general   and   preventing   banking   affairs   from deterioration   and   prejudice   as   also   to   secure   the   proper management   of   any   banking   company   generally.   The Reserve Bank of India is one of the watchdogs of finance and economy of the nation. It is, and it ought to be, aware of all relevant factors, including credit conditions as prevailing, which   would   invite   its   policy   decisions.   RBI   has   been issuing directions/circulars from time to time which, inter alia, deal with the rate of interest which can be charged and 142 the periods at the end of which rests can be struck down, interest calculated thereon and charged and capitalised. It should continue to issue such directives. Its circulars shall bind those who fall within the net of such directives. For such transaction which are not squarely governed by such circulars, the RBI directives may be treated as standards for the   purpose   of   deciding   whether   the   interest   charged   is excessive, usurious or opposed to public policy. ( )   Agricultural   borrowings   are   to   be   treated   on   a 6 pedestal different from others. Charging and capitalisation of   interest   on   agricultural   loans   cannot   be   permitted   in India except on annual or six­monthly rests depending on the rotation of crops in the area to which the agriculturist borrowers belong. ( 7 ) Any interest charged and/or capitalised in violation of RBI directives, as to rate of interest, or as to periods at which rests can be arrived at, shall be disallowed and/or excluded from capital sum and be treated only as interest and dealt with accordingly. ( 8 )  Award of interest pendente lite and post­decree is discretionary with the court as it is essentially governed by Section 34 CPC dehors the contract between the parties. In a given case if the court finds that in the principal sum adjudged on the date of the suit the component of interest is disproportionate with the component of the principal sum actually advanced the court may exercise its discretion in awarding interest pendente lite and post­decree interest at a lower rate or may even decline awarding such interest. The discretion   shall   be   exercised   fairly,   judiciously   and   for reasons and not in an arbitrary or fanciful manner.” 188. Before considering the applicability of the decisions above, the factual gamut of the case has to be considered. The demand was raised for the first time in the year 2003 despite the fact that the definition of gross revenue was clear, and as is apparent from the correspondence and the agreement reached between the parties, there was no doubt what constitutes gross revenue. Licensees were aware that these items concerning which they have raised the dispute were 143 included in the definition of gross revenue, as such, they had initially questioned inclusion on the basis of the validity of the definition of gross revenue. The challenge was found to be sans any basis by this Court.     The   objections   raised   concerning   the   validity   of   the   gross revenue, were wholly unsustainable and on the face of it, were liable to be rejected, and came to be rejected finally and conclusively by this Court in the year 2011.   After that, again the objections have been repeated to exclude those very revenue items which were held to be included once over an effort has been made to get rid of the definition of gross revenue. The objections which have been raised pertained to the definition of gross revenue for which the court held they are part of revenue.   Now, relying upon AS­9 standards, an attempt has been made by an indirect method for excluding items, which are expressly included in the definition of gross revenue. Objections are too tenuous, and, as a matter of fact, there was no scope to raise such objections in 2003 itself. Because of the various correspondence which has been referred, it becomes apparent that all these heads are included in the definition   of   gross   revenue,   and   there   is   no   justification   for   the licensees to raise the objections and to keep them pending for over two decades. Further, the conduct of the licensees has also to be considered in 189. the   backdrop   of   the   fact   that   the   regime   of   revenue   sharing   was 144 extremely beneficial than the previous regime of the fixed licence fee, and they have tremendously benefited by it as is apparent from the statistics of the revenue earned by the licensees under the revenue sharing regime. When Government has parted with the privilege as to revenue on sharing basis under the license, and an agreement entered into, it  ought to  have been precisely followed. The conduct of  the licensees   was   highly   unfair,   and   anyhow   and   somehow,   they   had attempted to delay the payment. It passes comprehension how they have contended that the demand has to be worked out after this Court renders the decision. Demand had been raised way­back in the year 2003,   which   is   ultimately   the   subject­matter   of   the   lis.   As   the objections are baseless and wholly untenable, it cannot be said that there was a bona fide dispute concerning various items. The disputes raised could not be termed to be bona fide at all. They were justified in order to delay the liability and the payment in accordance with the agreement. In this backdrop and what has been held by us, we have to consider whether the interest, penalty, and interest on penalty can be levied or not. Particularly since it is the revenue sharing regime and the Government has been deprived of the benefit of revenue which it would have earned but for granting the privilege which it has parted with in favour of the licensees. 145 190. In   M/s. Everest Industrial Corporation & Ors. v. Gujarat State Financial Corporation , (1987) 3 SCC 597, this Court held that the rate of interest payable on the principal amount due under the court’s order passed under section 32 of the State Financial Corporations Act, 1951   would   be   as   stipulated   in   the   contract   as   the   provisions   of section 34 CPC are not attracted, order under section 32 being not a decree, liability to pay contractual rate of interest cannot be disowned, merely because of absence of direction for payment of interest in order under section 32. This Court has held: “ 6.   If as held by this Court the proceeding instituted under Section 31(1) of the Act is something akin to an application for attachment of property in execution of a decree at a stage posterior to the passing of the decree no question of passing any order under  Section  34 of the Code would arise  since Section 34 of the Code would be applicable only at the stage of the passing of the decree and not to any stage posterior to the decree. It may also be mentioned here that even under the Code the question of interest payable in mortgage suits filed in civil courts is governed by Order 34 Rule 11 of the Code and not by Section 34 of the Code which may be applicable only to cases of personal decrees passed under Order 34 Rule 6 of the Code. The High Court was right in holding that interest would be payable on the principal amount due in accordance with the terms of the agreement between the parties till the entire amount due was paid as per the order passed under Section 32 of the Act. We hold that the decision of the Karnataka High Court, referred to above, which has applied Section 34 of the Code to a proceeding instituted under Section 31(1) of the Act is not correctly decided.” (emphasis supplied) In  , (2010) 1 191. Punjab Financial Corporation v. Surya Auto Industries SCC 297, the Court held that when the terms of the agreement have 146 not been questioned, contractual rate of interest cannot be altered. The Court has observed thus: “ 25.  The High Court also committed serious error in declaring that the appellant Corporation will be entitled to charge simple interest at the rate of 10% w.e.f. 1­4­2003 i.e. after the expiry of   six   months   from   the   date   of   taking   over   of   the   unit. Undisputedly, the respondent had not challenged the terms of loan agreement. Therefore, the High Court could not have suo motu   altered   the   terms   of   agreement   and   directed   the appellant to make fresh calculation of the outstanding dues and allowed the respondent to pay the amount as per fresh demand by selling the mortgaged property.  This approach of the High Court is ex facie contrary to the law laid down in  U.P. Financial Corpn.  v.  Gem Cap (India) (P) Ltd.,  (1993) 2 SCC 299 and  Haryana Financial Corpn.  v.  Jagdamba Oil  Mills (2002) 3 SCC 496.” (emphasis supplied) 192. In   Hindustan Steel Ltd. v. State of Orissa   (supra), relied on by licensees the matter was of imposition of penalty in a quasi­criminal proceeding that penalty will not ordinarily be imposed unless the party obliged either acted deliberately in defiance of law or was guilty of conduct – contumacious or dishonest, or acted in conscious disregard of   its   obligation.   Penalty   to   be   imposed   is   exercised   by   judicial discretion. The ratio of the case, it is not attracted for the reason that in the instant matter, it is the contractual rate of interest and penalty agreed to which cannot be said to be arduous in any manner. The rate of interest has been agreed to and particularly since it is a revenue­ sharing regime, and the licensees have acted in conscious disregard of their obligation. Thus, on the anvil of the decision above also, they are liable to pay the dues with interest and penalty. There is no discretion 147 to vary the penalty. It is 50% of the amount which is in short­fall which cannot be said to be unreasonable and that too, two grace periods have been given in clause 20.8 to make payment of the same. As it is the agreed term and cannot be said to be arbitrary, the ratio of the decision is not attracted. Reliance has also been placed on  Akbar  (supra), wherein the dispute Badrudin Giwani v. Collector of Customs was bona fide. It was a case of exercise of power by the tribunal while imposing a penalty and fine instead of confiscation. There is no such discretion   available   when   the   parties   have   agreed   in   default   what amount is to be paid. It automatically follows that it is not to be determined by licensor once over again. Parties (licensor and licensees) are bound by the terms and conditions of the contract. There is no enabling   clause   to   vary   either   the   rate   of   interest   or   the   penalty provided therein and even if permissible it is not called for to vary interest   or   penalty   fixed   under   the   agreement   in   the   facts   and circumstances   of   the   case.   The   decision   mentioned   above   was concerning discretion to impose the penalty. Here, there is no such discretion, and considering the conduct of conscious disregard, the decision rather negates the submission than espousing the same. 193. Reliance has been placed on  J.K. Industries Ltd. & Anr. v. Union of India & Ors ., (supra) and  Tecumseh Products India Ltd.  (supra). In both the cases, duty was not paid under the provisions of section 11­ 148 A. There were divergent views of the High Courts. It was not found to be a case of fraud, collusion, wilful misstatement, or suppression of facts. Thus, the action of the imposing penal interest under section 11A   and   other   penalties   were   set   aside   as   there   was   a   bona   fide dispute. In the present case, there is no bona fide dispute, and it is not appropriate to vary the interest or the penalty. That has to be worked out from 2003 and not after the decision to be passed by this Court. Facts in   J K Synthetics Ltd.   (supra) were different. In that case, the assessee had paid the tax based on information supplied by him in the return. Thus, it was held that it would not be proper to levy interest under clause (a) of section 11B. In the instant case, the demand had been raised by the licensor, and after that, untenable objections have been raised which had no foundational basis, and the licensees have taken inconsistent stands. Earlier they had questioned on the ground that these items were wrongly included in the definition, now they are contending that the same are not part of the definition in agreement. 194. Reference has also been made to the decision in   Kailash Nath Associates  (supra). In that case, there was forfeiture of earnest money. The   factual   matrix   of   the   instant   case   is   different.   The   case   was dealing with the court's power to grant reasonable compensation when the amount fixed in the contract is like a penalty; only reasonable compensation can be awarded. Whether or not actual damage or loss 149 is proved, has to be considered. It is only in cases where it is possible to prove actual damage or loss, such proof is not to be dispensed. It is only in cases where damage or loss is difficult or impossible to prove that the liquidated amount named in the contract can be awarded. In the instant case, it is quite reasonable amount of the penalty in case of default in payment of the amount. The term cannot be said to be unconscionable. As the Government has been deprived of the revenue and the licensees have been benefited by revenue sharing regime, in spite of that, they have not shared the revenue. They are bound by the stipulation, which is found to be quite reasonable in the facts and circumstances of the case. In   ,   (supra),   this   Court 195. Central   Bank   of   India   v.   Ravindra considered the question of award of payment of interest and has held that there is nothing wrong with the party voluntarily entering into the transaction as to stipulation, for payment of compound interest ,at reasonable   rates   and   authorising   the   creditors   to   capitalise   the amount on the amount remaining unpaid so as to enable interest to be charged   on   the   accrued   rate   on   the   interest   component   of   the capitalised sum for the succeeding period. Interest, once capitalised, sheds its colour of interest and becomes a part of the principal to become a debt as has been observed thus: 150  The English decisions and the decisions of this Court and “36. almost all the High Courts of the country have noticed and approved   long­established   banking   practice   of   charging interest at reasonable rates on periodical rests and capitalising the same on remaining unpaid. Such a practice is prevalent and   also   recognised   in   non­banking   moneylending transactions. The legislature has stepped in from time to time to relieve the debtors from hardship whenever it has found the practice of charging compound interest and its capitalisation to be oppressive and hence needing to be curbed. The practice is   permissible,   legal   and   judicially   upheld   excepting   when superseded   by   legislation.  There   is   nothing   wrong   in   the parties   voluntarily   entering   into   transactions,   evidenced   by deeds   incorporating  covenant   or  stipulation   for  payment   of compound interest at reasonable rates, and authorising the creditor to capitalise the interest on remaining unpaid so as to enable interest being charged at the agreed rate on the interest component of the capitalised sum for the succeeding period. Interest once capitalised, sheds its colour of being interest and becomes a part of the principal to bind the debtor/borrower. 44.   We are of the opinion that the meaning assigned to the expression “the principal sum adjudged” should continue to be assigned to “principal sum” at such other places in Section 34(1) where the expression has been used qualified by the adjective   “such”,   that   is   to   say,   as   “such   principal   sum”. Recognition of the method of capitalisation of interest to make it a part of the principal consistently with the contract between the parties or established banking practice does not offend the sense of reason, justice and equity. As we have noticed, such a system has a long­established practice and a series of judicial precedents   upholding   the   same.   Secondly,   the   underlying principle   as   noticed   in   several   decided   cases   is   that   when interest is debited to the account of the borrower on periodical rests, it is debited because of it having fallen due on that day. Nothing   prevents   the   borrower   from   paying   the   amount   of interest on the date it falls due. If the amount of interest is paid there will be no occasion for capitalising the amount of interest and converting it into principal. If the interest is not paid on the date due, from that date the creditor is deprived of the use of the money, and which it would have made if the debtor had paid the amount of interest on the date due, the creditor needs to be compensated for deprivation. As held in Pazhaniappa Mudaliar  v.  Narayana Ayyar , AIR 143 Mad 157, the fact situation is analogous to one as if the creditor has advanced money to the borrower equivalent to the amount of interest   debited.   We   are,   therefore,   of   the  opinion  that  the expression   “the   principal   sum   adjudged”   may   include   the amount   of   interest,   charged   on   periodical   rests,   and capitalised with the principal sum actually advanced, so as to 151 become an amalgam of principal in such cases where it is permissible or obligatory for the court to hold so. Where the principal sum (on the date of suit) has been so adjudged, the same shall be treated as “principal sum” for the purpose of “such   principal   sum”   —   the   expression   employed   later   in Section 34 CPC. The expression “principal sum” cannot be given different meanings at different places in the language of same section, i.e. Section 34 CPC. (emphasis supplied)" 196. Concerning penal interest, this Court in  Central Bank of India v. Ravindra   (supra)  has observed that  the penalty  is founded on the doctrine of penal action. Penal interest can be charged only once for one   period   of   default,   and   therefore   cannot   be   permitted   to   be capitalised.  “55.  (1 ) Though interest can be capitalised on the analogy that the interest falling due on the accrued date and remaining unpaid, partakes the character of amount advanced on that date, yet penal interest, which is charged by way of penalty for non­payment,   cannot   be   capitalised.   Further   interest   i.e. interest   on   interest,   whether   simple,   compound   or   penal, cannot   be   claimed   on   the   amount   of   penal   interest.   Penal interest   cannot  be   capitalised.   It  will  be  opposed   to  public policy.” It is not levy of penal interest, which is involved in the instant 197. case. Thus, based on the decision mentioned above, we find that when there   is   contractual   stipulation,   the   interest   can   be   levied   and compounded. Resultantly, we are of the considered opinion that interest and 198. penalty have rightly been levied. Once an amount of shortfall has not 152 been paid, it has to carry 50% of the penalty on defaulted amount, as agreed. Thus, we find no substance in the submission that interest, penalty, and interest on penalty cannot be realised. It is as per the agreement.   In   the   facts   and   circumstances,   we   find   no   ground   to reduce the same, considering the nature of untenable objections raised on behalf of the licensees, which were in fact either barred by   res judicata  or constructive  res judicata  but as this Court had remitted the matter   to   TDSAT   to   find   that   demand   was   based   on   proper interpretation of licence.  Matter was remitted after giving finding on inclusion of the various heads in the definition of gross revenue. Even as per the case of licensees they were not validly included in definition, now reprobating that, stand has been taken that they did not form part of revenue which is not permissible. No litigant can be permitted to reap fruits on such inconsistent and untenable stands and litigate for   decades   in   several   rounds   which   is   not   so   uncommon   but   is disturbing scenario projected in very many cases. We have examined the   matter   upon   merits   and   then   aforesaid   conclusion   indicates frivolous nature of objections. In the result, the appeals of licensees are dismissed and filed by 199. DOT, are accordingly allowed in view of the findings recorded. 153 200. No order as to costs. …………………………. J.    (ARUN MISHRA) …………………………. J.    (S. ABDUL NAZEER) …………………………. J.            (M.R. SHAH) NEW DELHI; OCTOBER 24, 2019.