Full Judgment Text
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PETITIONER:
KERALA STATE ELECTRICITY BOARD, ETC.
Vs.
RESPONDENT:
S.N. GOVINDA PRABHU & BROTHERS AND OTHERS ETC.
DATE OF JUDGMENT26/08/1986
BENCH:
REDDY, O. CHINNAPPA (J)
BENCH:
REDDY, O. CHINNAPPA (J)
DUTT, M.M. (J)
CITATION:
1986 AIR 1999 1986 SCR (3) 628
1986 SCC (4) 198 JT 1986 261
1986 SCALE (2)313
CITATOR INFO :
E 1990 SC1851 (36)
R 1991 SC1473 (7,8A,22,27)
ACT:
Electricity Supply Act, 1948-Section 59-Electricity
Board-Formulation of price structure intended to yield
sufficient revenue-Examination of by Court-Electricity
Tariff-Upward revision-Whether valid.
HEADNOTE:
The upward revision of Electricity Tariff made by the
appellant Board in 1980, 1982 and 1984 was challenged in the
High Court by the respondents on the ground that the
Electricity Board acted outside its statutory authority by
formulating a price structure intended to yield sufficient
revenue to offset not merely the expenditure properly
chargeable to the revenue account for the year as
contemplated by s. 59 of the Electricity Supply Act, 1948,
but also expenditure not so properly chargeable and that had
s. 59 been strictly followed and had items of expenditure
not chargeable to the revenue account for the year been
excluded, the revised tariff would have resulted in the
generation of a surplus far beyond the contemplation of s.
59 of the Act.
The Full Bench of the High Court struck down the tariff
revisions holding that in the absence of specification by
the Government, a Board was not entitled to generate a
surplus at all and it had acted entirely outside its
authority in generating a surplus to be adjusted against
items of expenditure not authorised to be met from revenue
receipts. The notifications prescribing, revised tariffs
were, therefore, struck down.
In appeal to this Court on behalf of the appellant it
was contended, that the 1978 Amendment of the Electricity
Supply Act 1948 did not effectively improve matters as many
State Governments did not specify the quantum of surplus.
Parliament had, therefore, to intervene once again and that
was in 1983 to fix the statutory minimum surplus, which was
made clear by the 1983 Amendment which stipulated a minimum
of 3 per cent surplus in the absence of specification by the
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State Government which had the liberty to specify a higher
percentage than three. It was further contended, by
submitting statements, that in the years 1978-79 to 1981-82,
which were extraordinary years, but for the boom in the sale
of energy to neighbouring States, there would have been a
serious deficit in every one of these years and that it is
clear that the Electricity Board has not been earning huge
profits and generating large surpluses as suggested by the
consumers, and consequently the upward revision of the
electricity tariff was justified.
On behalf of respondent-consumers it was contended: (1)
that the Electricity Board was barred from conducting its
operations on commercial lines so as to earn a profit; (2)
that in the absence of specifications by the State
Government the position would be as it was before the 1978
Amendment, i.e. the Board was to carry on its affairs and
adjust the tariffs in such a manner as not to incur a loss;
(3) that while interest which accrued to be revenue
expenditure, arrears of interest which accrued during the
previous years and had not been paid could not be so
considered; (4) that the 1980 Committee took into
consideration the anticipated augmentation of the generating
capacity from the proposed new power stations whereas these
projects were not commissioned till 1984 and thus the cost
structure arrived at by the Committee was vitiated: (5) that
the Committee did not take into account the financial
position of the Board as brought out by the year 1978-79
which showed that the Board had no need for enhancing the
rates; (6) that the 1980 Committee having taken as the basis
the 1982 projected cost, so as to maintain price stability
for a period of five years, it was not proper to revise the
tariff again in 1982; and (7) that it was not open to the
Board to give favoured treatment to Low Tension Domestic and
Agricultural Consumers at the cost of the rest of the
consumers.
Allowing the appeals of the Electricity Board,
^
HELD: 1. The judgments of the High Court are set aside
and the validity of the notifications revising the tariffs
upheld. The Board will reconsider the revised tariff
introduced in 1980 in regard to Low Tension Industrial and
Low Tension Commercial Consumers only, with liberty to fix
separate rates, if necessary for the years 1980 and 1981.
[659D-E]
2. A State Electricity Board created under the
Electricity Supply Act is an instrumentality of the State
subject to the same constitutional and public law
limitations as are applicable to the Government including
the principle of law which inhibits arbitrary action by the
Government. It is a public utility monopoly undertaking.
Service and not profit
630
should inform its actions and it must manage its affairs on
sound economic principles. No public service undertaking can
afford to ignore business principles which are as essential
to public service undertakings as to Commercial ventures. If
the Board borrows sums either from the Government or from
other sources or by the issue of debentures and bonds, the
Board must of necessity make provision year after year for
the payment of interest on the loans taken by it and for the
repayment of the capital amounts of the loans. If the Board
is unable to pay interest in any year for want of sufficient
revenue receipts, the Board must make provision for payment
of such arrear of interest in succeeding years. The Board is
not expected to run on a bare year-to-year survival basis.
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[644B-G]
Rohtas Industries v. Bihar State Electricity Board,
[1984] 3 SCR 59 and Bromely v. Greater London Council,
[1982] 1 ALL ER 129, followed.
3. Section 18(a) prescribes that it is the duty of the
Board to arrange for the supply of electricity that may be
required within the State and for the transmission and
distribution of the same, in the most efficient and
economical manner and s. 49(2) (b) requires the Board to
have regard, in fixing uniform tariffs, the coordinated
development of the supply and distribution of electricity
within the State in the most efficient and economical
manner, both with particular reference to those areas which
are not for the time being served or adequately supplied
with electricity. The principles of efficiency and economy
are, therefore, not foresaken but resolutely emphasised.
[645B-D]
4. Pure profit motive, unjustifiable even in the case
of a private trading concern, can never be the sole guiding
factor in the case of public enterprise. If profit is made
not for profit’s sake but for the purpose of fulfilling,
better and more extensively, the obligation of the services
expected of it, it cannot be said that the public enterprise
acted beyond its authority. [648G-H: 649A]
5. The total operational cost would include the
interest on the capital outlay out of the national exchequer
and that there was no justification to run a public utility
monopoly service undertaking merely as a commercial venture
with a view to make profits. [649D-E]
6. A reading of s. 59 (as amended in 1978) plainly
indicates that it is the mandate of Parliament that the
Board should adjust its tariffs so that after meeting the
various expenses properly required to be met a
631
surplus is left. The original negative approach of
functioning so as not to suffer a loss is replaced by the
positive approach of requiring a surplus to be created. The
quantum of minimum surplus is to be specified by the State
Government. Since many State Governments did not specify the
quantum of surplus, s. 59 was again amended in 1983, which
stipulates a minimum of 3 per cent surplus in the absence of
specification by the State Government which has the liberty
to specify a higher percentage than three. [646E-G]
Rohtas Industries v. Bihar State Electricity Board,
[1984] 3 SCR 59 followed, Kerala State Electricity Board v.
Indian Aluminium Co., [1976] I SCR 552, Bihar State
Electricity Board v. Workmen, [1976] 2 SCR 42 and Dr.P.
Nalla Thamby Thera v. Union of India & Ors., [1984] I SCR
709, referred to.
7. The failure of the Government to specify the surplus
which may be generated by the Board cannot prevent the Board
from generating a surplus after meeting the expenses
required to be met. The Board may not allow its character as
a public utility undertaking to be changed into that of a
profit motivated private trading or manufacturing house.
Neither the tariffs nor the resulting surplus may reach such
heights as to lead to the inevitable conclusion that the
Board has shed its public utility character. When that
happens the Court may strike down the revision of tariffs as
plainly arbitrary. But not until then. Not, merely because a
surplus has been generated, a surplus which can by no means
be said to be extravagant. The Court will then refrain from
touching the tariffs. [650G-H;651A]
Madras and Southern Maharatta Railway Company Ltd. v.
Bezwada Municipality AIR 1944 PC 71 and Madras and Southern
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Maharatta Railway Company Limited v. The Municipal Council
Bezwada, ILR 1941 Madras 897, followed.
8. ’Price fixation’ is neither the forte nor the
function of the Court. The occasional excursions into this
field were made at the request and by the agreement of the
parties. [651B]
Rohtas Industries v. Bihar State Electricity Board,
[1984] 3 SCR 59 and Prag Ice and Oil Mills v. Union of
India, [1978] 3 SCR 293. followed.
9. Reading s. 59 alongwith ss. 49, 67, 67A etc. it is
noticed that
632
the Electricity Supply Act, 1948, requires the Electricity
Board to follow a particular method of accounting and it is
on the basis of that method of accounting that the Board is
required to generate a surplus. Broadly, s. 59 requires that
a surplus should be left from the total revenues, in any
year of account, after meeting all expenses properly
chargeable to revenues. Apart from subventions which may be
received from the State Government, which depend entirely on
the bounty of the Government, the only revenue available to
the Board are the charges leviable by it from consumers.
[653B-D]
10. Section 59 (1) specifies ’operating maintenance and
management expenses’, ’taxes (if any) on income and
profits’, ’depreciation and interest payable on all
debenture, bonds and loans’, as in cluded in ’expenses
properly chargeable to revenues’. Section 59 (2) stipulates
that in specifying the surplus, the Government shall have
due regard to the availability of amounts accrued by way of
depreciation and the liability for loan amortization. It
also stipulates that a reasonable sum to contribute towards
the cost of capital works and a reasonable sum by way of
return on the capital provided by the State Government
should be left in the surplus. This sub-section, therefore,
makes it clear that the Board is to provide for (1) loan
amortization; (2) contribution towards the cost of capital
works; and (3) return on the capital. Section 67 prescribes
the priority to be observed by the Board in the matter of
discharging the liabilities enumerated therein out of its
revenues. First the operating maintenance and management
expenses have to be met, next provision has to be made for
payment of taxes on Income and Profits and thereafter
various items of expenditure are mentioned in order of
priority. If any amount is left after the discharge of the
liabilities enumerated in s. 67, the balance shall be
utilised for the other purposes specified in s. 59 in such
manner as the Board may decide. [653E-H; 654A-B]
11. Payment of interest is expressly mentioned among
the liabilities to be discharged, as also repayment of
principal of loans becoming due for payment in the year.
Clause (vi) of sub-s. (1) of s. 67 makes it clear that
repayment of principal of any loan guaranteed by the State
Government will include loans which became due for payment
in the year as well as loans which became due for payment in
any previous year and had remained unpaid. [654B-C]
12. Under the scheme of the Act principal amount
falling due in any year has to be met from the revenue
receipts of the year. No payment towards principal could be
made or accepted, if interest of previ
633
ous years continued to be outstanding. The very provision
for repayment of capital necessarily implies payment of all
interest accrued upto the date of repayment of the capital.
If arrears of interest cannot be paid from revenue receipts,
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such arrears cannot be paid from the capital receipts. What
may be paid out of capital receipts and the circumstances
under which the payment may be made are expressly provided
in s. 67 (2) which says that if for any reasons beyond the
control of the Board the revenue receipts in any year are
not adequate to meet the operating, maintenance and
management expenses, taxes on income and profits, and the
liabilities referred to in clauses (i) and (ii) of s. 67
(1), then the shortfall shall be paid out of its capital
receipts with the sanction of the State Government. There is
no doubt that arrears of interest are, under the scheme of
accounting contemplated by the Act, required to be paid out
of revenue receipts of the Board and are expenses properly
chargeable to revenues within the meaning of that expression
in s. 59 of the Act. [654D-G]
13. The Legislature has clarified the aforesaid
position by the Amending Act 16 of 1983 which came into
force from April 1, 1985. A separate section, s. 67A has
been introduced alongwith a consequential amendment of s. 67
providing that interest of loans advanced under s. 64 or
deemed to have been advanced under s. 60, which is charged
to revenues in any year may be paid out of revenue receipts
of a year only after all other expenses referred to in s. 59
(1) are met and further providing that so much of interest
as is not paid in any year by reason of the priority
mentioned in s. 67 A shall be deemed to be a deferred
liability to be discharged in accordance with provision of
s. 67A in the subsequent year or years. These provisions
show beyond doubt that payment of arrears of interest is an
expense properly chargeable to the revenues under the scheme
of the Act. [654G-H; 655A-B]
14. Statements containing details of interest payable
in each year of accounting, the arrears of interest due and
payable, the total revenue receipts and some other relevant
particulars, in the present case show that the Electricity
Board has not been earning huge profits and generating large
surpluses as suggested by the consumers. Once it is
established there is hardly any revenue surplus left after
meeting the expenses required to be met by s. 59, the
complaint of the consumers that there was no justification
for the tariff increase because of large surpluses earned by
the Board, loses all force. [655G; 656H; 657A]
15. As regards the rates of tariff for the relevant
years, in the case of Extra High Tension and High Tension
Industrial Consumers, the
634
change effected by the 1980 revision was minimal but on the
higher side in 1982. In the case of Low Tension Industrial
and Commercial Consumers, the change effected in 1980 was
very steep but tended to come down in 1982. [657D-E]
16. On the whole, it cannot possibly be said that the
rates have been so fixed by the Electricity Board as to
throw a heavy burden on any section of the consumers without
regard to their ability to pay without regard to the nature
of the supply and purpose for which the supply is required.
1980-81 and 1981-82 were the years when accounts of the
Electricity Board recorded a net surplus after meeting all
expenses including interest charges. It is, therefore,
desirable that the Board may reconsider the 1980 tariff for
Low Tension Commercial and Low Tension Industrial Consumers.
[658A-B]
17. A large part of expenditure involved in the setting
up of the new projects had to be met in the several years
preceding the actual commissioning of the projects.
Therefore, it is not correct to say that the cost structure
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arrived at by the Tariff Committee was in any way affected
by the non-commissioning of the new projects between 1980
and 1982. [658C-D]
18. The rise in revenue receipts in the year 1978-79
due to the unprecedented sale of energy to neighbouring
States, a special situation which was the result of peculiar
circumstances, which prevailed that year and continued to
prevail for a few years thereafter, cannot be taken as a
permanent phenomenon to every year. [658E-F]
19. The actual cost of producing energy in 1981-82 and
1982-83 had risen much above the projected 1982 costs and
therefore the 1982 Committee had no option but to again
consider further revision of the tariff. It is not within
the province of this Court to examine the price structure in
minute detail if it is established that the revision of
tariff is not arbitrary and is not the result of the
application of any wrong principle. [658G-H]
20. Section 49 (3) expressly reserves the power of the
Board, if it considers it necessary or expedient, to fix
different tariff for the supply of electricity to any person
having regard to the geographical position of any area, the
nature of the supply and purpose for which supply is
required and other relevant factors. [659B-C]
635
D.C.M. v. Rajasthan State Electricity Board, [1986] 2
SCC 431, referred to.
21. Different tariffs for High and Low Tension
Consumers and for different classes of consumers, such as,
Industrial, Commercial, Agricultural and Domestic have been
prescribed and the differention appears to be reasonable and
far from arbitrary and based on intelligent and intelligible
criteria. [659C]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1639 of
1985 etc.
From the Judgment and Order 15.1.1985 of the Kerala
High Court in O.P. 760 of 1981
M. M. Abdul Khader, G. Viswa Natha Iyer, M.A. Firoz,
C.S. Vaidyanathan, P. Chowdhary, S.R. Setia and K.D.
Namboodiry for the Appellant.
P. Subramanium Poti, F.S. Nariman, S.B. Saharya, V.B.
Saharya, Vijay Bahuguna, M.L. Lahoty, S.P. Singh, Rakesh
Dwivedi, Raj Kumar Singh, Miss Helen Marc, V.B. Joshi, K.R.
Nambiar, Vinoo Bhagat, B.R. Kurup, K. Dileep Kumar, Ramesh
C. Kohli, G.N. Rao, A.S. Nambiar, P Kesava Pillai, T.
Sridharan, N Sudhakaran, E.M.S Anam and T.G.N. Nair for the
Respondents.
The Judgment of the Court was delivered by
CHINNAPPA REDDY, J. These appeals preferred by the
Kerala State Electricity Board raise the question of the
extent of the authority of the Board to increase the
Electricity Tariff under the Electricity Supply Act. The
upward revision of tariff made by the Board in 1980, 1982
and 1984 was successfully challenged in the Kerala High
Court. The first two revisions were struck down by a Full
Bench of three judges by a majority of two to one and,
later, all three revisions were struck down by a Full Bench
of Five judges by majority of four to one. The principal
ground of challenge and that which was accepted by the High
Court was that the Kerala State Electricity Board acted
outside its statutory authority by formulating a price
structure intended to yield sufficient revenue to off set
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not merely the expenditure properly chargeable to the
revenue account for the year as contemplated by s. 59 of the
Act but also expenditure not so properly chargeable. Had s.
636
59 been strictly followed and had items of expenditure not
chargeable to the revenue account for the year been
excluded, the revised tariff would have resulted in the
generation of a surplus far beyond the contemplation of s.
59 of the Act. According to the High Court, in the absence
of a specification by the Government the Board was not
entitled to generate a surplus at all and it acted entirely
outside its authority in generating a surplus to be adjusted
against items of expenditure not authorised to be met from
the revenue receipts. The notifications prescribing revised
tariffs were therefore, struck down. The view of the High
Court, as might be seen, was based primarily on their
construction of s.59 of the Electricity Supply Act.
In order to understand the questions at issue, it is
necessary to set out s. 59 as it stood prior to 1978, as
amended by Act No. 23 of 1978, and finally as amended by Act
No. 16 of 1983:
____________________________________________________________
Section 59 prior Section 59 as Section 59 as further
to 1978 amended by Act amended by Act
No. 23 of 1978 No. 16 of 1983
(1) (2) (3)
____________________________________________________________
General principles General principles General Principles
for Board’s for Board’s for Board’s
finance- finance- finance-
The Board shall not, (1) The Board shall (1) The Board
as far as practicable after taking credit shall after taking
and after taking for any subvention credit for any
credit for any from the State subvention from
subventions from the government under s. the State Govern-
State Government 63, carry on its ment under s.63
under s.63, carry on operations under carry on its oper-
its operations under this Act and adjust ations under this
this Act at a loss, its tariffs so as Act and adjust its
and shall adjust its to ensure that the its tarrifs so as
charges accordingly total revenues in to ensure that the
from time to time. any year of account total revenues
provided that shall after meeting in any year of
where necessary any all expenses prope- account shall,
amounts due for mee- rly chargeable to after meeting all
ting the operating, revenues, including expences properly
maintenance and operating maintena- chargeable to
nance and manageme- revenues,including
nt expences, taxes operating, mainte-
(if any on in- nance and
637
management expenses come and profits, management ex-
of the Board or for depreciation and penses. taxes (if
the purposes of interest payable on any) on income and
clauses (i) and (ii) debentures, bonds profits, deprecia-
of s.67 may, to such and loans, leave tion and interest
extent as may be san- such surplus as the payable on all
ctioned by the State State Government debentures, bonds
Government, be paid may, from time to and loans leave
out of capital. time, specify. such surplus as is
(2) In specifying not less than
the surplus under three per cent or
sub-section (1), such higher perce-
the State Governmentntage, as the
shall have due reg- State Government
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ard to the may be notifica-
availibility of tion in the offi-
amounts accrued by cial Gazette,
way of depreciation specify in this
and the liability behalf, of the
for loan amortiza- value of the fixed
tion and leave- assets of the
(a) a reasonable Board in service
sum to contribute at the beginning
towards the cost of of such years.
capital works; and Explanation:-For
(b) where in res- the purposes of
pect of the Board this sub-section
a notification has "Value of the fix-
been issued under ed assets of the
sub-section(1) of Board,in service
s. 12A,a reasonable at the begining
sum by way return of the year" mean
on the capital pro- the original cost
vided by the state of such fixed as-
Goverment under sub sets as reduced
section(3) of that by the aggregate
section and the am- of the cumulative
ount of the loans depreciation in
(if any) converted respect of such
by the state Govern assets calculated
ment into capital in accordance with
under sub-section(1)the provisions of
of section 66A. this Act and
consumers
contributions for
service lines.
(2) In specifying
any higher
percentage
638
under sub-
section(1), the
State Government
shall have due
regard to the
availability of
mounts accrued by
way of depreciation
and the liability
for loan amortiza
ation and leave-
(a) a reasonable
sum to contribute
towards the cost of
capital works; and
(b) where in
respect of the
Board, a
notification
has been issued
under sub-sec.(1)
of s. 12A, a
reasonable sum
by way of return
on the capital pro-
vided by the State
Government under
sub-sec.(3) of that
section and the
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amount of the loans
(if any) converted
by the State
Government into
capital under sub-
section(1) of
section 66A.
We may mention here that we are not really concerned with s.
59 as amended by Act No. 16 of 1983 since that came into
effect from April 1, 1985 only. We have, however, extracted
that provision also for a better understanding of s. 59 as
it stood before the 1983 amendment. We consider that for the
purpose of understanding and construing s. 59, as it stood
before the 1983 amendment, we are entitled to take into
consideration the Parliamentary exposition contained in the
1983 amendment. (See we will come back to the question of
proper construction of s.59 later).
639
We think that it is necessary at this stage itself to
refer to some of the other important provisions of the
Electricity Supply Act. Section 18 prescribes the general
duties of the Board and, it is as follows:
"18. General Duties of the Board-Subject to the
provisions of this Act, the Board shall be charged
with the following general duties, namely:
(a) to arrange, in co-ordination with the
Generating Company or Generating Companies, if
any, operating in the State, for the supply of
electricity that may be required within the State
and for the transmission and distribution of the
same, in the most efficient and economical manner
with particular reference to those areas which are
not for the time being supplied or adequately
supplied with electricity;
(b) to supply electricity as soon as practicable
to a lincensee or other person requiring such
supply if the Board is competent under this Act so
to do;
(c) to exercise such control in relation to the
generation, distribution and utilisation of
electricity within the State as is provided for by
or under this Act;
(d) to collect data on the demand for, and the use
of, electricity and to formulate perspective plans
in co-ordination with the Generating Company or
Generating Companies, if any, operating in the
State, for the generation, transmission and supply
of electricity within the State;
(e) to prepare and carry out schemes for
transmission, distribution and generally for
promoting the use of electricity within the State;
and
(f) to operate the generating stations under its
control in co-ordination with the Generating
Company or Generating Companies, if any, operating
in the State and with the Government or any other
Board or agency having control over a power
system."
Section 49 was not amended either in 1978 or in 1983 and it
is as follows:
640
"49. Provision for the sale of electricity by the
Board to persons other than licensees-(1) Subject
to the provisions of this Act and of regulation,
if any, made in this behalf, the Board may supply
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electricity to any person not being a licensee
upon such terms and conditions as the Board thinks
fit and may for the purposes of such supply frame
uniform tariffs.
(2) In fixing the uniform tariffs, the Board shall
have regard to all or any of the following
factors, namely-
(a) the nature of the supply and the purposes for
which it is required;
(b) the co-ordinated development of the supply and
distribution of electricity within the State in
the most efficient and economical manner, with
particular reference to such development in areas
not for the time being served or adequately served
by the licensee;
(c) the simplification and standardization of
methods and rates of charges for such supplies;
(d) the extension and cheapening of supplies of
electricity to sparsely developed areas.
(3) Nothing in the foregoing provisions of this
section shall derogate from the power of the
Board, if it considers it necessary or expedient
to fix different tariffs for the supply of
electricity to any person not being a licensee,
having regard to the geographical position of any
area, the nature of the supply and purpose for
which supply is required and any other relevant
factors.
(4) In fixing the tariff and terms and conditions
for the supply of electricity, the Board shall not
show undue preference to any person."
Section 63 enables the State Government, with the approval
of the State legislature, to make subventions to the Board
for the purposes of the act. Section 64 empowers the State
Government to advance loans to the Board and Section 65
empowers the Board, with the
641
previous sanction of the State Government. to borrow any sum
required for the purposes of the Act by the issue of
debentures or bonds or otherwise. Section 66 empowers the
government to guarantee the loans proposed to be raised by
the Board Section 66A authorises the State Government to
convert any loan obtained from the Government by the Board
capital provided by the Board.
Section 67 was amended in 1978 and again 1983. It is
useful to set out the section as it stood originally and as
amended by the two amendments of 1978 and 1983:
-----------------------------------------------------------
Section 67 prior Section 67 as amen- Section 67 as to
1978 ded by Act No. 23 further amended
of 1978 by Act No. 16
of 1983
(1) (2) (3)
-----------------------------------------------------------
Priority of Priority of liabi- Priority of liab-
liabilities of the lities of Board- ilities of the
Board-The revenues (1)If in any year, Board-The Board
of the Board shall, the revenue receipt shall distribute the
after meeting its are not adequate to surplus, reffered to
operating, mainte- to enable complianc in sub-section(1) of
nance and manage- with the requirment s.59 to the extent
ment expenses and of s. 59, the Board extent available in
after provision shall,after meeting a particular year in
has been made for its operating, mai- in the following or-
the payment of tenance and manage- der namely:
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taxes on its income ment expences and (i) repayment of
and profits be dis- after provision has principal of any
as far as they are been made for the loan raised
available in the payment of taxes(if (including
following order any) on income and redemption of deb-
namely: profits, distribute entures or bonds
(i) interest on the revenue receipt issued) under s.65
bonds not guranteed as far as they are whichs becomes due
under s.66; available, in the for payment in the
(ii) interest on following order, year or which became
stock not so guara- namely: due for payment in
nteed; (i) payment of int- any previous year
(iii) credits to erest on loans not and has remaind un-
guaranteed under paid;
(ii) repayment of
principal of any
loan advanced to the
642
depreciation s.66; Board by the State
reserve under s. 68 (ii) repayment of Government under
(iv) interest on principal of any s. 64 which becomes
bond guaranteed un- loan raised (incl- due for payment in
der s.66; uding redemption of the year or which
(v) interest on st- debentures or bonds became due for pay-
ock so guaranteed; issued) under s. 65 ment in any previous
(vi)interest on sum which become due for year and remained
paid by the State payment in the year (iii) payment for
Government under (iii) payment of purposes specified
guarantees under interest on loans in sub-section (2)
section 66; guaranteed under of s. 59 in such
(vii)the write-down s.66; manner as the Board
amounts paid from (iv)payment of in- may decide."
capital under the terest on sums paid
proviso to section by the State Govern-
59; ment in pursuance of
(viia) the write- guarantees under
down of amounts in s.66;
respect of intangi-
ble assets to the (v) payment of in-
to which they are terest on loans
actually appropria- advanced to the
ted in any year for the Board by the State
for the purpose in Government under
the books of the s. 64 or deemed to be
Board; advanced under sub-
(viii) contribution section (2) of
to general reserve section 60;
of an amount not (vi) repayment of
exceeding one half principal of any loan
of one percentum guaranteed by the
per annum of the State Government
original cost of under s. 66 which be
fixed assets empl- come due for payment
oyed by the Board in the year or which be-
so however that the come due for payment
total standing to in any previous year
the credit such and has remained
reserve shall not unpaid;
exceed fifteen per-
centum of the orig-
inal cost of such (vii) repayment of
fixed assets; principal of any loan
(ix) interest on advanced to the Board
loans
643
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advanced or deemed under s. 64 which be-
to be advanced to comes due for payment
the Board under s. in the year or which be-
64 including arrear came due for payment
of such interest; in any previous year
(x) the balance to and has remained
be appropriated to unpaid; and if any
fund be called the balance amount is left
Development Fund thereafter, the same
to be utilised for- shall be utilised for
(a) purposes bene- the other purposes
ficial, in the opi- specified in s. 59
nion of the Board, in such manner as the
to electrical deve- Board may decide.
lopment in the (2) If for any reason
State; beyond the control of
(b) repayment of the Board, the revenue
loans advanced to receipts in any year
the Board under s. are not adequate to
64 and required to meet its operating,
be repaid; maintenance and
Provided that where management expenses,
no such loan is out taxes (if any) on in-
standing, one-half comes and profits and
of the balance the liabilities referred
aforesaid shall be to in clauses (i) and
credited to the (ii)of sub-section(1),
Consolidated Fund the shortfall shall,
of the State. with the previous
sanction of the State
Government, be paid
out of its capital
receipts.
Section 67B which was introduced by Act 16 of 1983
defers payment of interest on loans advanced by the State
Government until after all other expenses are met. It is in
the following terms:
"67A Interest on loans advanced by State Govt. to
be paid only after other Expenses. Any interest
which is payable on loans advanced under section
64 or deemed to have been advanced under section
60 to the Board by the State Government and which
is charged to revenues in any year may
644
be paid only out of the balance of the revenues,
if any, of that year which is left after meeting
all the other expenses referred to in sub-section
(1) of section 59 and so much of such interest as
is not paid in any year by reason of the
provisions of this section shall be deemed to be
deferred liability and shall be discharged in
accordance with the provisions of this section in
the subsequent year or years, as the case may be."
Now, a State Electricity Board created under the
provisions of the Electricity Supply Act is an
instrumentality of the State subject to the same
constitutional and public law limitations as are applicable
to the government including the Principle of law which
inhibits arbitrary action by the Government. (see Rohtas
Industries v. Bihar State Electricity Board, [1984] 3 SCR
59). It is a public utility monopoly undertaking which may
not be driven by pure profit motive not that profit is to be
shunned but that service and not profit should inform its
actions. It is not the function of the Board to so manage
its affairs as to earn the maximum profit even as a private
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corporate body may be inspired to earn huge profits with a
view to paying large dividends to its shareholders. But it
does not follow that the Board may not and need not earn
profits for the purpose of performing its duties and
discharging its obligations under the statute. It stands to
common sense that the Board must manage its affairs on sound
economic principles. Having ventured into the field of
Commerce, no public service undertaking can afford to say it
will ignore business principles which are as essential to
public service undertakings as to Commercial ventures. (see
Lord Scarman in Bromely v. Greater London Council, [1982] 1
ALL ER 129). If the Board borrows sums either from the
Government or from other sources or by the issue of
debentures and bonds, surely the Board must of necessity
make provision year after year for the payment of interest
on the loans taken by it and for the repayment of the
capital amounts of the loans. If the Board is unable to pay
interest in any year for want of sufficient revenue
receipts, the Board must make provision for payment of such
arrear of interest in succeeding years. The Board is not
expected to run on a bare year-to-year survival basis. It
must have its feet firmly planted on the earth. It must be
able to pay the interest on the loans taken by it; it must
be able to discharge its debts; it must be able to give
efficient and economic service; it must be able to continue
the due performance of its services by providing for
depreciation etc; it must provide for the expansion of its
services, for no one can pretend the country is already well
supplied with electricity. Sufficient surplus has to be
generated for this purpose. That we
645
take it is what the Board would necessarily do it was an
ordinary commercial undertaking properly and prudently
managed on sound commercial lines. Is the position any
different because the Board is the public utility
undertaking or because of the provisions of the Electricity
Supply Act? We do not think that either the character of
Electricity Board as a Public Utility Undertaking or the
provisions of the Electricity Supply Act preclude the Board
from managing its affairs on sound commercial lines though
not with a profit-thirst. It may be noticed here that s.
18(a) prescribes it as one of the duties of the Board to
arrange for the supply of electricity that may be required
within the State and for the transmission and distribution
of the same, in the most efficient and economical manner and
s. 49(2) (b) requires the Board to have regard, in fixing
uniform tariffs, the coordinated development of the supply
and distribution of electricity within the State in the most
efficient and economical manner, both with particular
reference to those areas which are not for the time being
served or adequately supplied with electricity. The
principles of efficiency and economy are, therefore, not
forsaken but resolutely emphasised. Now if we turn to s. 59,
what do we find? Though at one time it appears to have been
thought that it was enough if the Board did not carry on its
operations at a loss it was realised that the statutory
admonition to the Board should be positive and not negative
and that the Board should be given an affirmative and self-
assuring direction. So s. 59 was amended in 1978. The
Statement of Objects and Reasons says.
"3. Section 59 of the Electricity (Supply) Act is
proposed to be amended by clause 8 of the Bill to
give a positive direction to the Electricity
Boards that after meeting all their expenses,
there should be provision for a surplus for
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contribution towards immediate investment needs. A
similar amendment is also proposed to be made in
regard to the Generating Companies by inserting a
new sub-section (3A) in section 75A by clause 18
of the Bill."
It was found that the 1978 amendment did not
effectively improve matters as many State Government did not
specify the quantum of surplus. Parliament had, therefore,
to intervene once again to fix a statutory minimum surplus.
The Statement of Objects and Reasons relating to the 1983
amendment may also be extracted and it is as follows:
"Though section 59 of the Act, as amended in 1978,
casts an obligation on the State Government has so
far specied the quantum of any surplus. At present
there is no uni-
646
formity in the manner of classification and
presentation of accounts of the Boards and this
renders inter-Board comparison of financial
performance difficult. It is also considered
necessary to re-arrange the priorities with regard
to distribution revenues of the Boards. It is,
therefore, proposed to amend the Act-
(a) to provide that each Board shall have a
surplus which shall not be less than three per
cent, or such higher percentage as the State
Government may specify, of the value of the fixed
assets of the Board in service at the beginning of
the year;
(b) to re-arrange the priorities for distribution
of revenues of the Boards;
(c) to bring the financial reporting system of the
Boards in line with commercial accounting
practice; and
(d) to empower with a view to securing uniformity
in the manner of classification and presentation
of accounts, the Central Government to prescribe
the forms in which the accounts of the Board and
other records in relation thereto may be
maintained."
A plain reading of sec. 59 (as amended in 1978) plainly
indicates that it is the mandate of Parliament that the
Board should adjust its tariffs so that after meeting the
various expenses properly required to be met a surplus is
left. The original negative approach of functioning so as
not to suffer a loss is replaced by the positive approach of
requiring a surplus to be created. The quantum of surplus is
to be specified by the State Government. What the State
Government is to specify is the minimum surplus. This is
made clear by the 1983 amendment which stipulates a minimum
of 3 per cent surplus in the absence of specification by the
State Government which has the liberty to specify a higher
percentage than three. That s. 59, as it stood before 1983
contemplated a minimum surplus was also the view expressed
by this court in Rohtas Industries v. Bihar State
Electricity Board (supra) where it was said,
"Under the above provisions, the Board is under a
statutory obligation to carry on its operations
and adjust its
647
tariffs in such a way to ensure that the total
revenues earned in any year of account shall after
meeting all expenses chargeable to revenue, leave
such surplus as the State Government may, from
time to time, specify. The tariff fixation has,
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therefore, to be so made as to raise sufficient
revenue which will not merely avoid any net loss
being incurred during the financial year but will
ensure a profit being earned, the rate of minimum
profit to be earned being such as may be specified
by the State Government."
Shri Potti, learned Counsel for the consumers placed
great reliance on the observations of this Court in Kerala
State Electricity Board v. Indian Aluminium Co., [1976] 1
SCR 552; Bihar State Electricity Board v. Workmen, [1976] 2
SCR 42 and Dr. P. Nalla Thamby Thera v. Union of India &
Ors., [1984] 1 SCR 709 to contend that the Electricity Board
was barred from conducting its operations on commercial
lines so as to earn a profit. In the first case, the
observations relied upon were.
"Furthermore, Electricity Boards are not trading
corporations. They are public service
corporations. They have to function without any
profit motive. Their duty is to promote co-
ordinated development of the generation, supply
and distribution of electricity in the most
efficient and economical manner with particular
reference to such development in areas not for the
time being served or adequately served by any
licensee (section 18). The only injunction is that
as far as practicable they shall not carry on
their operations at a loss (section 59). They get
subventions from the State Governments (Section
63). In the discharge of their functions they are
guided by directions on questions of policy given
by the State Governments (Section 78A). There are
no shareholders and there is no distribution of
profits."
In the second case the court observed,
"The Electricity Board is not an ordinary
commercial concern. It is a public service
institution. It is not expected to make any
profit. It is expected to extend the supply of
electricity to unserved areas without reference to
considerations of loss that might be incurred as a
result of such extension."
648
In the third case where the court was considering the
position of the Indian Railways it was observed,
"The Indian Railways are a socialised public
utility under taking. There is at present a
general agreement among writers of repute that the
price policy of such a Public Corporation should
neither make a loss nor a profit after meeting all
capital charges and this is expressed by covering
all costs or breaking even; and secondly, the
price it charges for the services should
correspond to relative costs. Keeping the history
of the growth of the Railways and their
functioning in view, the commendable view to
accept may be that the rates and fares should
cover the total cost of service which would be
equal to operational expenses, interest on
investment, depreciation and payment of public
obligations, if any. We need not, however, express
any opinion about it."
..................................................
.................................................
"We have said earlier that the Railways are a
public utility service run on monopoly basis.
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Since it is a public utility, there is no
justification to run it merely as a commercial
venture with a view to making profits. We do not
know-at any rate it does not fall for
consideration here-if a monopoly based public
utility should ever be a commercial venture geared
to support the general revenue of the State but
there is not an iota of hestitation in us to say
that the common man’s mode of transport closely
connected with the free play of this fundamental
right should not be. We agree that the Union
Government should be free to collect the entire
operational cost which would include the interest
on the capital outlay out of the national
exchequer. Small marginal profits cannot be ruled
out. The massive operation will require a margin
of adjustment and, therefore, marginal profits
should be admissible."
We do not think that any of these observations is in
conflict with what we have said. Pure profit motive,
unjustifiable according to us even in the case of a private
trading concern, can never be the sole guiding factor in the
case of a public enterprise. If profit is made not for
649
profit’s sake but for the purpose of fulfilling, better and
more extensively, the obligation of the services expected of
it, it cannot be said that the public enterprise acted
beyond its authority. The observations in the first case
which were referred to us merely emphasised the fact that
the Electricity Board is not an ordinary trading Corporation
and that as a public utility undertaking its emphasis should
be on service and not profit. In the second case, for
example, the court said that it is not expected to make any
profit and proceeded to explain why it is not expected to
make a profit by saying that it is expected to extend the
supply of Electricity to unserved areas without reference to
considerations of loss. It is of interest that in the second
case, dealing with the question whether interest cannot be
taken into account in working out profits, the court
observed,
"The facile assumption by the Tribunal that the
interest should not be taken into account in
working out the profits is not borne out by the
provisions of the statute."
In the third case, the court appeared to take the view that
the railway rates and fares should cover operational
expenses, interest on investment, depreciation and payment
of public obligations. It was stated more than once that the
total operational cost would include the interest on the
capital outlay out of the national exchequer. While the
court expressed the view that there was no justification to
run a public utility monopoly service undertaking merely as
a commercial venture with a view to make profits, the court
did not rule out but refrained from expressing any opinion
on the question whether a public utility monopoly service
undertaking should ever be geared to earn profits to support
the general revenue of the State.
One of the submissions which found favour with the High
Court and which was seriously pressed before us was that in
the absence of specification by the State Government the
position would be as it was before the 1978 amendment, that
is, the Board was carry on its affairs and adjust the
tariffs in such a manner as not to incur a loss and no more.
We do not agree with the submission for the reasons already
mentioned.
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We may also refer here to the decision of the Privy
Council in Madras and Southern Mahratta Railway Company Ltd.
v. Bezwada Municipality, AIR 1944 PC 71 which affirmed the
Judgment of the Madras High Court in Madras and Southern
Maharatta Railway Com-
650
pany Limited v. The Municipal Council Bezwada, ILR 1941
Madras 897. One of the questions there raised was whether in
the absence of rules made by the State Government, the
Municipal Council was entitled to determine the capital
value of property in the face of a provision which stated,
"Provided that such percentage or rates shall not
exceed the maxima, if any, fixed by the Local
Government and that the capital value of such
lands shall be determined in such manner as may be
prescribed."
The High Court, in that case had observed, and we agree with
what had been said,
"We cannot accept the contention of the appellant
that, merely because the Local Government has not
prescribed the manner in which the capital value
should be determined, the municipal council is
deprived of the power of levying the tax under
section 81(3) .... the omission of the rule-making
authority to frame rules cannot take away the
right of the municipal council to levy tax at the
rate mentioned in the notification issued under
clause 3. If, for instance, the Local Government
refrained from prescribing the manner in which the
value of such lands should be determined, it
cannot, we think, be said that the municipal
council has no power at all to levy the tax at a
percentage of the capital value merely because the
method of determining the capital value has not
been prescribed by the Local Government. If the
Local Government does not prescribe it, then the
municipal authority is free in our opinion to fix
it in any manner it chooses."
We are of the view that the failure of the Government to
specify the surplus which may be generated by the Board
cannot prevent the Board from generating a surplus after
meeting the expenses required to be met. Perhaps, the
quantum of surplus may not exceed what a prudent public
service undertaking may be expected to generate with out
sacrificing the interests it is expected to serve and
without being obsessed by the pure profit motive of the
private enterpreneur. The Board may not allow its character
as a public utility undertaking to be changed into that of a
profit motivated private trading or manufacturing house.
Neither the tariffs nor the resulting surplus may reach such
651
heights as to lead to the inevitable conclusion that the
Board has shed A its public utility character. When that
happens the Court may strike down the revision of tariffs as
plainly arbitrary. But not until then. Not, merely because a
surplus has been generated, a surplus which can by no means
be said to be extravagant. The court will then refrain from
touching the tariffs. After all, as has been said by this
court often enough ’price fixation’ is neither the forte nor
the function of the court.
The occasional excursions that have been made into that
field were at the request and by the agreement of the
parties. This was made clear by a Constitution Bench of
seven judges of this Court in Prag Ice and oil Mills v.
Union of India, [1978] 3 SCR 293 where it was said,
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"It is customary in price fixation cases to cite
the oft quoted decision in Premier Automobiles
Ltd. & Anr. etc. vs. Union of India which
concerned the fixation of price of motor cars. It
is time that it was realized that the decision
constitutes no precedent in matters of price
fixation and was rendered for reasons peculiar to
the particular case. At page 535 of the Report
Grover, J., who spoke for the , Court, stated at
the outset of the judgment. "Counsel for all the
parties and the learned Attorney General are
agreed that irrespective of the technical or legal
points that may be involved, we should base our
judgment on examination of correct and rational
principles and should direct deviation from the
report of the Commission which was an expert t
body presided over by a former judge of a High
Court only when it is shown that there has been a
departure from established principles or the
conclusions of the Commission are shown to be
demonstrably wrong or erroneous." By an agreement
of parties the court was thus converted into a
Tribunal for considering every minute detail
relating to price fixation of motor cars.
Secondly, as regards the escalation clause the
Court recorded at page 543 that it was not ,,,
disputed on behalf of the Government and the
Attorney General accepted the position, that a
proper method should be devised for escalation or
de-escalation. Thirdly, it is clear from page 544
of the Report that the Learned Attorney-General
also agreed that a reasonable return must be
allowed to the manufacturers on their investment.
The decision thus proceeded partly on an agreement
bet-
652
ween the parties and partly on concessions made at
the Bar. That is the person why the judgment in
Premier Auto mobiles (supra) cannot be treated as
a precedent and can not afford any appreciable
assistance in the decision of price fixation
cases."
The position was again clarified in Rohtas Industries v.
Bihar State Electricity Board (supra):
"As pointed out by this Court in Prag Ice & oil
Mills and another vs. Union of India, in the
ultimate analysis, the mechanics of price fixation
is necessarily to be left to the judgment of the
executive and unless it is patent that there is
hostile discrimination against a class of person,
the processual basis of price fixation is to be
accepted in the generality of cases as valid."
On the question of appropriate pricing policy we may
conveniently refer, at this juncture to what the Planning
Commission had to say in the Seventh Five Year Plan. At page
128 of Vol. II in para 6.31 it was said,
"6.31 The Sixth Plan had emphasised the need to
give high priority to the evolution of a structure
of energy prices which reflect true costs, curb
excessive energy use and pro mote conservation of
scarce fuels. Except in the case of oil, timely
adjustments have not been made in the prices of
coal and electricity to reflect the real costs.
Energy pricing has not promoted, to the desired
extent, inter-fuel substitution. Energy users have
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generally not adopted conservation measures
already identified. While action is being taken to
L promote technologically energy-efficient
equipment and processes on the one hand,
appropriate energy pricing policy would have to be
followed, on the other hand, in order to induce
economics in the use of energy in all sectors and
encourage desired forms of inter-fuel
substitution, including renewable energy wherever
viable. The pricing of energy should not only
reflect the true costs to the economy but also
help to ensure the financial viability of the
energy industries. This is particularly relevant
in respect of coal and power industry. As we have
said in the past, it is wrong to think that an
adjustment in the prices of
653
a basic input like energy would aggrevate the
inflationary A situation; the costs to the economy
are not reduced by not reflecting them in proper
pricing. Indeed the continuance of wrong pricing
policy has a far more deleterious effect on the
health of the economy than is often realised. The
formulation of an integrated energy pricing
structure on the above lines should receive the
highest priority in the beginning of the Plan
period."
Turning back to sec. 59 and reading it along with
sections 49, 67, 67A etc. we notice that the Electricity
Supply Act requires the Electricity Board to follow a
particular method of accounting and it is on the basis of
that method of accounting that the Board is required to
gene- rate a surplus. Broadly, sec. 59 requires that a
surplus should be left from the total revenues, in any year
of account, after meeting all expenses properly chargeable
to revenues. It has to be remembered that apart from
subventions which may be received from the State Government,
which depend entirely on the bounty of the Government, the
only revenues available to the Board are the charges
leviable by it from consumers. Bearing this in mind, we may
now consider what expenses are properly chargeable to
revenues under the Electricity Supply Act. For this purpose,
we may not be justified in having recourse to the principles
of corporate accounting or the rules which determine what is
revenue expenditure under the Indian Income-tax Act. It
appears to us that the Electricity Supply Act prescribes its
own special principles of accounting to be followed by the
Board. To begin with s. 59(1) specifies ’operating
maintenance and management expenses’ ’taxes (if any) on
income and profits’, ’depreciation and interest payable on
all debentures, bonds and loans’, as included in ’expenses
properly chargeable to revenues’. Section 59(2) further
stipulates that in specifying the surplus, the Government
shall have due regard to the availability of amounts accrued
by way of depreciation and the liability for loan
amortization. It also stipulates that a reasonable sum to
contribute towards the cost of capital works and a
reasonable sum by way of return on the capital provided by
the State Government should be left in the surplus. This
sub-section, therefore makes it clear that the Board is to
provide for (1) loan amortization (2) contribution towards
the cost of capital works; (3) return on the capital. We may
now turn to s. 67 which prescribes the priority to be
observed by the Board in the matter of discharging the
liabilities enumerated therein out of its revenues. First
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the operating maintenance and management expenses have to be
met, next provision has to be
654
made for payment of taxes on Income and Profits and
thereafter various items of expenditure are mentioned in
order of priority. If any amount is left after the discharge
of the liabilities enumerated in s. 67 it is further
provided that the balance shall be utilised for the other
purposes specified in s. 59 in such manner as the Board may
decide. Payment of interest is expressely mentioned among
the liabilities to be discharged, as also repayment of
principal of loans becoming due for payment in the year.
Clause (vi) of sub-section (1) of sec. 67 makes it clear
that repayment of principal of any loan guaranteed by the
State Government will include loans which became due for
payment in the year as well as loans which became due for
payment in any previous year and had remained unpaid. The
submission strenuously urged on behalf of the consumers
before the High Court and before us was that while interest
which accrued during the year might be properly considered
to be revenue expenditure, arrears of interest which accrued
during the previous years and had not been paid could not be
so considered. We fail to see why that should be so. Under
the scheme of the Act principal amount falling due in any
year has to be met from the revenue receipts of the year. It
is difficult to understand how any payment towards principal
could be made or accepted. If interest of previous years
continued to be outstanding. The very provision for
repayment of capital necessarily implies payment of all
interest accrued upto the date of repayment of the capital.
If as argued on behalf of the consumers arrears of interest
cannot be paid from revenue receipts, how then may such
arrears be paid? Not from the capital receipts. What may be
paid out of capital receipts and the circumstances under
which the payment may be made are expressly provided in
s.67(2) which says that if for any reason beyond the control
of the Board the revenue receipts in any year are not
adequate to meet the operating, maintenance and management
expenses, taxes on income and profits, and the liabilities
referred to in clauses (i) and (ii) of s. 67(1), then the
shortfall shall be paid out of its capital receipts with the
sanction of the State Government. We do not therefore, have
any doubt that arrears of interest are, under the scheme of
accounting contemplated by the Act, required to be paid out
of revenue receipts of the Board and are expense properly
chargeable to revenues within the meaning of that expression
in s. 59 of the Act. The Legislature has presently clarified
the position by the amending Act 16 of 1983 which came into
force from April 1, 1985. By this Act a separate section, s.
67A has been introduced along with a consequential amendment
of s. 67 providing that interest on loans advanced under s.
64 or deemed to have been advanced under s. 60, which is
charged to revenues in any
655
year may be paid out of revenue receipts of a year only
after all other A expenses referred to in s. 59(1) are met
and further providing that so much of interest as is not
paid in any year by reason of the priority mentioned in s.
67A shall be deemed to be a deferred liability to be
discharged in accordance with provision of s. 67A in the
subsequent year or years. In our view these provisions show
beyond doubt that payment of arrears of interest is an
expense properly chargeable to the revenues under the scheme
of the Act.
We may now assess the factual situation, Shri Abdul
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Khader, learned counsel for the Kerala State Electricity
Board has placed before us statements containing details of
interest payable in each year of accounting, the arrears of
interest due and payable, the total revenue receipts and
some other relevant particulars. The statements have been
prepared, taking the figures from the published annual
accounts of the Kerala State Electricity Board. In the year
of account 1978-79, the total revenue receipts were
Rs.8421.75 lakhs out of which the revenue earned by sale of
energy to neighbouring States was Rs.2926.73 lakhs. After
meeting operation and maintenance expenses and depreciation
the balance of revenue receipts was Rs.4161..60 lakhs. The
amount of interest payable in the year of account was
Rs.1946.37 lakhs. The revenue surplus left after payment of
interest in the year of account was therefore, Rs.2215.23
lakhs. The arrears of interest accrued in previous years and
not paid was Rs.4270.58 lakhs, since the revenue surplus
available after meeting the current interest was Rs.2215.23
lakhs only there was a deficit of Rs.2055.35 lakhs. In the
year of account 1979-80 the total revenue receipts were
Rs.9124.90 lakhs which included revenue of Rs.3856.15 lakhs
from sale of energy to neighbouring States. After meeting
operation and maintenance expenses and depreciation the
revenue surplus left was Rs.3253.94 lakhs. The interest
which became payable in the year of account was Rs.2107.85
lakhs and after meeting it, the revenue surplus left was
Rs.l146.09 lakhs. The old arrears of interest which could
not be met fully in the previous year was Rs.2055.35 lakhs.
Thus in the year of account year 1979-80, there was a
deficit of Rs.909.27 lakhs. In the year of account 1980-81
the total revenue receipts were Rs.10,686.54 lakhs and this
included a sum of Rs.4326.92 lakhs earned by sale of energy
to neighbouring States. After meeting the operation and
maintenance expenses and depreciation the revenue surplus
left was Rs.3615.90 lakhs and after meeting interest of
Rs.2369.42 lakhs which had become payable in the year of
account a revenue surplus of Rs.1246.48 lakhs was left. The
unpaid interest of previous years was Rs.909.27 lakhs
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and after meeting it we find for the first time a net
surplus of RS.337.21 lakhs. In the year of account 1981-82
the total revenue receipts were RS.12,144.02 lakhs which
included revenue of RS.4532.42 lakhs from sale of energy to
neighbouring States. After meeting operation and maintenance
expenses and depreciation; there was a revenue surplus of
RS.3183.77 lakhs. The total interest payable in the year of
account was RS.3105.15 lakhs, this left a revenue surplus of
RS.78.62 lakhs and since there was no arrears of interest
what was payable the net revenue surplus was 78.62 lakhs. In
the year of account 1982-83 the total revenue receipts were
RS.11,228.40 lakhs which included revenue of RS.1948.63
lakhs from sale of energy to neighbouring States. After
meeting operation and maintenance expenses and depreciation
the revenue surplus left was RS.2810.60 lakhs. The interest
which was payable in the year of account was RS.3187.62
lakhs and thus left a net revenue deficit of RS.376.76
lakhs. In the year of account 1983-84, the total revenue
receipts were RS.10,518.35 lakhs including revenue of
RS.175.76 lakhs from sale of energy to neighbouring States.
The revenue surplus after meeting operation maintenance
expenses and depreciation was RS.2246.30 lakhs. The amount
of interest which had become payable was RS.3426.53 lakhs,
the arrears of interest was RS.376.76 lakhs leaving a total
deficit of RS.1556.99 lakhs. We may mention here that the
annual account for the year 1978-79 to 1983-84 have been
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certified by the Accountant General and the annual accounts
for the year 1984-85 are awaiting certification. The
accounts awaiting certification show that in the year of
account 1984-85, the revenue receipts after meeting
operation and maintenance expenses and depreciation were
4692.92 lakhs, while the interest which had become payable
during the year was RS.3719 and the interest of the previous
year Rs. 1556.99 lakhs this left a deficit of RS.584.OO
lakhs. The revised estimates for the year 1985-86 show a
revenue surplus of RS.5567.00 lakhs after meeting operation
and maintenance expenses and depreciation. The interest
payable during the year was RS.4574.80 lakhs and the
interest of previous year was RS.584 lakhs. The left a
surplus of RS.409.00 lakhs. These figures show that 1978-
79,1979-80, 1980-81 & 1981-82 were extraordinary years when
there was a boom in the sale of energy to neighbouring
States consequent on the conditions prevailing there. In
those years also it would be seen from the accounts that but
for the boom in the sale of energy to neighbouring States
there would have been a serious deficit in every one of
those years. It is clear that the Electricity Board has not
been earning huge profits and generating large surpluses, as
suggested by the consumers. Once we arrive at this position
that there is hardly any revenue surplus left after
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meeting the expenses required to be met by s. 59, the
complaint of the A consumers that there was no justification
for the tariff increase because of large surpluses earned by
the Board loses all force.
We have examined the two reports of the Tariff
Committees of the years 1980 and 1982 and the revised
tariffs based on those reports in the light of the legal and
factual position explained by us. Before the 1980 revision,
the prevailing rates were, Extra High Tension: 8.81 ps per
unit, High Tension Industrial: 14.98 ps per unit, Low
Tension Domestic: 38 ps per unit, Low Tension Industrial:
14.15 ps per unit, Low Tension Commercial: 38 ps per unit,
Low Tension Agricultural 14.15 ps per unit, Low Tension
Commercial worked out the cost per unit at 10.9, 18.6, 57.5,
43.5, 56.5 and 53.5 ps per unit respectively in that order,
but recommended, in the same order, 11.55, 21.4, 38,27.5, 74
and 18 ps per unit respectively. However, the actual tariff
rates as introduced in 1980 were l0.8, 18.24, 38, 24.5, 66
and 15 ps per unit. The 1982 Tariff Committee recommended
rates of 24.5, 37.3, 47.5, 48, 55-70 and 34 ps per unit. The
actual tariff introduced in 1982 was 17.65, 27.24, 42.5,
24.5, 50-70 and 15 ps per unit. We notice that in the case
of Low Tension Domestic and Agricultural consumers, the
change is minimal. In the case of Extra High Tension and
High Tension Industrial Consumers, the change effected by
the 1980 revision was minimal but on the higher side in
1982. In the case of Low Tension Industrial and Commercial
Consumers, the change effected in 1980 was very steep but
tended to come down in 1982. On the whole, it cannot
possibly be said that the rates have been so fixed by the
Electricity Board as to throw a heavy burden on any section
of the consumers without regard to their ability to pay
without regard to the nature of the supply and purpose for
which the supply is required. Now do we find that the
principle of uniformity of tariffs has in any way been l:
sacrificed. But, as we mentioned a little earlier the Low
Tension Industrial and Commercial Tariff was subjected to a
very steep rise in 1980 and brought down again in 1982
apparently in recognition of the fact that the raise had
been too steep in regard to them in 1980. In the case of Low
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Tension Industrial Consumers, the tariff was increased from
14.5 ps per unit to 24.5 ps per unit in 1980 and maintained
at the rate of 24.5 ps per unit in 1982. In the case of Low
Tension Commercial Consumers, the tariff was increased from
38 ps per unit to 66 ps per unit in 1980 but brought down
again considerably in 1982 to 50.70 ps per unit. The very
circumstance that the tariff was either brought down or
maintained at the same level in 1982 when compared with the
1980 tariff appears to be an indication that the increase in
1980 was
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thought by the Board itself to be rather steep. We have
already noticed that 1980-81 and 1981-82 were the years when
the accounts of the Electricity Board recorded a net surplus
after meeting all expenses including interest charges. In
the circumstances, we think that it is desirable that the
Board may re-consider the 1980 tariff for Low Tension
Commercial and Low Tension Industrial Consumers.
Shri Potti submitted that the 1980 Committee took place
consideration the anticipated augmentation of the generating
capacity from the proposed new power stations of Idukki,
Saharigiri and Idamalyar, whereas these projects were not
commissioned till 1984 and thus the cost-structure arrived
at by the Committee was vitiated. We do not think so. From
the figures supplied to us we find that notwithstanding the
failure to commission the new projects, there was no
shortfall in the production of energy. A large part of
expenditure involved in the setting up of the new projects
had to be met in the several years preceding the actual
commissioning of the projects. Therefore, it is not correct
to say that the cost structure arrived at by the Committee
was in any way affected by the non-commissioning of the new
projects between 1980 and 1982. Another submission made by
Shri Potti was that the Committee erred in not taking into
account the financial position of the Board as brought out
by the year 1978-79 which showed that the Board had already
turned the corner and that there was therefore no need for
enhancing the rates. This submission is again without
substance. As we mentioned earlier, the rise in revenue
receipts in the year 1978-79 due to the unprecedented sale
of energy to neighbouring states, a special situation which
was the result of peculiar circumstances which prevailed
that year and continued to prevail for a few years
thereafter. The sale of energy to neighbouring States was
not to l be taken as a permanent phenomenon to every year.
Yet another submission of Shri Potti was that the 1980
Committee having taken as the basis the 1982 projected cost
so as to maintain price stability for a period of five
years, it was not proper to revise the tariff again in 1982
But we find that the actual cost of producing energy in
1981-82 and 1982-83 had risen much above the projected 1982
cost and therefore the 1982 Committee has no option but to
again consider further revision of the tariff. We are not
delving into more details as we are satisfied that it is not
within our province to examine the price structure in minute
detail if we are satisfied that the revision of tariff is
not arbitrary and is not the result of the application of
any wrong principle. Relying upon the observation, "It would
have been manifestly unjust and discriminatory that one
consumer should benefit at
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the cost of other consumers or general tax payers;" made in
D.C.M. v. Rajasthan State Electricity Board, [1986]2 SCC 431
it was argued by Shri Potti that it was not open to the
Board to give favoured treatment to Low Tension Domestic and
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Agricultural Consumers at the cost of the rest of the
consumers. We do not find any force in this submission.
Section 49 (3) expressly reserves the power of the Board,
if it considers it necessary or expedient, to fix different
tariff for the supply of electricity to any person having
regard to the geographical l,, position of any area, the
nature of the supply and purpose for which supply is
required and other relevant factor. Different tariffs for
High and Low Tension Consumers and for different classes of
consumers, such as, Industrial, Commercial, Agricultural and
Domestic have been prescribed and the differention appears
to us to be reasonable and far from arbitrary and to be
based on intelligent and intelligible criteria.
In the result, we allow the appeals filed by the Kerala
State Electricity Board, set aside the judgments of the High
Court, uphold the validity of the notifications revising the
tariffs and dismiss the writ petitions filed in the High
Court, subject to direction that the Kerala State
Electricity Board will reconsider the revised tariff
introduced in 1980 in regard to Low Tension Industrial and
Low Tension Commercial Consumers only, with liberty to fix
separate rates, if necessary for the years 1980 and 1981.
This direction will not affect the 1982 and 1984 tariff
revisions. There will be no order regarding costs.
A.P.J. Appeals allowed.
660