Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 9
PETITIONER:
SWASTIK RUBBER PRODUCTS LTD. ETC. ETC.
Vs.
RESPONDENT:
MUNICIPAL CORPORATION OF THE CITY OF POONA & ANR.
DATE OF JUDGMENT16/09/1981
BENCH:
DESAI, D.A.
BENCH:
DESAI, D.A.
KOSHAL, A.D.
MISRA, R.B. (J)
CITATION:
1981 AIR 2022 1982 SCR (1) 729
1981 SCC (4) 219 1981 SCALE (3)1477
CITATOR INFO :
RF 1992 SC1277 (34)
ACT:
Bombay Provincial Municipal Corporation Act 1949, Ss.
127 (2), 149 and Rule 62B and octroi Rules 1962, Rule 5(8)-
Scope and effect of.
HEADNOTE:
The Bombay Provincial Municipal Corporations Act, 1949
came into operation in the city of Poona on 15th of
February, 1950. Section 127(2) thereof authorised the
Corporation to impose octroi and other taxes, while section
149 prescribed the procedure to be allowed in levying taxes.
In the year 1957, the Corporation in order to boost
industrial development and to encourage the industrialists
to establish industries in the city, decided to give certain
concession in the nature of exemption from octroi duty.
Pursuant to this objective the Corporation made rule 62-B in
Chapter VIII to the Schedule of the said Act in 1957, which
envisaged the creation of an "Industrial Estate or Area", by
which was meant the area which the Corporation may from time
to demarcate as the area in which industries can be suitably
located in the interest of industrialisation of the city.
Under this rule no levy of octroi was to be made for a
period of twelve years. Later on, the Corporation framed
extensive new octroi Rules under their resolution dated 7th
of August, 1962. Rule 5(8) of the new Rules provided for
exemption in respect of levy of octroi.
The Corporation had been levying octroi on the
materials received by the appellants. The appellants sought
exemption under rule S(8). The Corporation rejected their
claim for exemption of octroi on the ground that exemption
can only be granted if the area within which the concern was
situated was declared as industrial area and demarcated for
the purpose.
Being aggrieved, the appellants filed petitions under
Article 226 of tho Constitution in the High Court for the
issue of a writ of Mandamus requiring the respondent
Corporation to define and demarcate the area where their
factories were situated as industrial area, within the
meaning of rule 5(8), and to exempt them from payment of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 9
octroi. During the pendency of these petitions rule 5(8) was
repealed. The appellants amended the writ petitions and
further contended that (1) that the repeal of rule 5(8) was
illegal and/or ultra vires and, therefore, rule S(8) still
continues to be effective and (2) that in any event they
were entitled to get the benefit of rule 62-B which had not
been repealed. The High Court repelled both the contentions
and held that old rule 62B and the new rule
730
5(8) were repealed and that there was no legal flaw. It
however took the view that despite the repeal of Rule S(8)
the appellant could still get the relief under rule 5(8)
because if the proviso attached to the repealing rule the
area in question was not demarcated as industrial estate or
area for the purpose of rule S(8) and that it was solely in
the discretion of the Corporation to demarcate an area as
industrial estate. It consequently dismissed the writ
petitions.
In the appeals to this Court it was contended on behalf
of the appellants (I) that the disputed area had been
included in the development plan under the Bombay Town
Planning Act, 1954 before the promulgation of rule S(8) and
had thus automatically become an industrial estate or area
for the purposes of that rule. (2) The Corporation had
refused to grant exemption to the appellants on the
arbitrary ground that the concern of the appellants was not
a new one. (3) There had been violation of Article 14 of the
Constitution in as much as some industries in similar
situations have been granted exemption while the appellants
have been deprived of the benefit of rule S(8) and (4) While
denying the benefit of rule S(8) the Corporation had taken
into consideration extraneous or irrelevant considerations.
Dismissing the appeals
^
HELD: 1 (i) No area had been declared as industrial
area under the Development plan before 1957 and in fact it
was only after the enforcement of the development plan on
15th of August, 1966 that the disputed area became an
industrial area under the Bombay Town Planning Act. [735 C-
D]
(ii) A bare perusal of rule 5(8) makes it apparent that
for the purpose of the exemption from octroi, an industrial
estate or area means the area which the Corporation may from
time to time demarcate for the purpose of the rule as the
area in which industries can be suitably located for the
interest of industrialisation of the City. Therefore, the
demarcation made under the Town Planning Act will not be a
demarcation for the purpose of rule S(8) and unless there is
a demarcation as contemplated by rule S(8) the appellants
cannot claim exemption from octroi. The view taken by the
High Court is fully warranted by rule S(8) of the octroi
Rules. [735 E-G]
2. The purpose of the Town Planning Act is to plan the
town and to keep industrial areas away from the residential
or commercial areas and that no industries could be set up
in an area other than the industrial area declared in
pursuance of the Act. The purpose of demarcation as
industrial estate or area under rule S(8) is for the giving
of incentive and impetus to industries in a particular area.
[736 B-C]
3. An analysis of the preamble to the new octroi Rules
makes it clear that rule 62-B relating to octroi was
repealed by implication. It is noteworthy that chapter VIII
does not contain any rule relating to octroi, except rule
62-B which did not find a place in the preamble. All rules
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 9
relating to octroi and enacted under the 1901 and the 1925
Acts were also repealed without exemption. Another pointer
is available in the fact that octroi was made the subject-
matter of a new and comprehensive set of rules which not
only dealt with the matters
731
covered by the rules contained in chapter VIII and
specifically mentioned in the A preamble but also the one
covered by rule 62-B, namely the matter of exemption of
goods from octroi in areas considered suitable for
industrialisation. The promulgation of rule 5(8) as a part
of an exhaustive set of new rules, has the effect of a
repeal of rule 62-B by necessary implication, although not
in express terms. [737 D-G]
4. The considerations which have weighed with the
Corporation for denying the benefit of exemption from octroi
to the appellants cannot be said to be either irrelevant or
extraneous. These are within the ambit of rule S(8) of the
octroi Rules. [739 B]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 1600,
1568 and 1416 of 1970.
From the judgment and order dated the 13th/14th
February, 1969 of the Bombay High Court in Special Civil
Application Nos. 295 of 1962, 1397166 and 1086 of 1966
respectively.
R.B. Datar, Lalit Bhardwaj and Miss Madhu Moolchandani
for the appellant in C.A. No. 1600/70.
Dr. L.M. Singhvi, R.H. Dhebar, S.K Dholakia, R.C.
Bhatia, Mrs. Ranjana Anand and L.K Pandey for the appellants
in C.A. No. 1568/70.
V.S. Desai and Dr. Y.S. Chitaley Mrs. J. Wad for the
respondent in C.A. No. 1600 and 1568.
Mrs. J. Wad for respondent in C.A. No. 1416 of 1970.
The Judgment of the Court was delivered by
MISRA, J. The present appeals by certificate are
directed against a common judgment of the Bombay High Court
dated 13th of February, 1969. By the impugned order the High
Court dismissed the petitions filed by the appellants under
Article 226 of the Constitution challenging the demand of
octroi duty by the Municipal Corporation of Poona.
The Bombay Provincial Municipal Corporation Act, 1949
(for short ’the Act’) came into operation in the City of
Poona on 15th of February, 1950. Section 127 (2) thereof
authorises the Corporation to impose octroi and other taxes.
Section 149 prescribes the procedure to be followed in
levying taxes. Insofar as it is material, it reads:
732
"149 (1) In event of the Corporation deciding to
levy any of the taxes specified in sub-section (2) of
section 127, it shall make detailed provision, in so
far as such provision is not made by this Act, in the
from of rules, amplifying or adding to the rules at the
time in force
(2) The rules shall be submitted by the
Corporation Government and the provincial Government
may either refuse to sanction them or refer them back
to the Corporation for further consideration or
sanction them either as they stand or with such
modification as it thinks fit, not, however, involving
an increase in the rate or rates of the levy or the
extent thereof."
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 9
It appears that sometime in the year 1957 the
Corporation in order to boost industrial development and to
encourage the industrialists to establish industries in the
city, had decided to give certain concession in the nature
of exemption from octroi duty on certain products under
certain conditions. Pursuant to this objective the
Corporation made rule 62-B in Chapter VIII to the Schedule
of the Raid Act in 1957. It reads:
"62-B. Industrial Estate or Area" means the area
which Corporation may from time to time demarcate for
the purposes of the rule as the area in which
industries can - be suitably located in the interest of
industrialisation of the city of Poona.
In respect of any raw materials or machinery
imported by any industrial manufacturing concern
established or to be established in the industrial
estate solely for the purpose of manufacturing finished
articles in the said industrial estate, the
Commissioner shall not, for a period of twelve years
only, from the date on which this rule comes into
force, levy octroi..."
Under this rule no levy of octroi was to be made for a
period of twelve years from the date on which the rule came
into force.
Later on the Corporation framed extensive new octroi
Rules under their resolution dated 7th of August, 1962,
which received the sanction of the Government of Maharashtra
on 28th of January,
733
1963. As the entire argument on behalf of the appellants is
based on rule 5 (8) of the said rules, it will be
appropriate to quote the rule:
"5(8). In respect of any raw materials or
machinery belonging to and imported by the industrial,
manufacturing, processing or assembling concern
established or to be established in the industrial
estate or area for the purpose of manufacturing,
processing, or assembling finished articles in the said
industrial estate or area, the Commissioner shall not
levy octroi for a period of 10 years from the date of
demarcation of such areas as an industrial estate or
area. Provided that this exemption not be given in
respect of any raw materials imported for the purpose
of refilling, packing or repacking only.
Provided that no exemption from octroi shall be
given or claimable unless the importer produces at the
time of 1) import but not afterwards a certificate in
the form prescribed in Schedule P signed by the
proprietor or the manager of the said industrial
concern certifying that the raw materials or machinery
that are being imported are the property of the
ownership of the said industrial concern and that the
said materials or machinery are to be used or are
intended to be used by the said industrial concern for
the purpose of manufacturing, processing or assembling
finished articles in the said industrial estate or
area.
For the purpose of this exemption ’Industrial
Estate’ or Area shall mean the area which the
Corporation may from time to time demarcate for the
purposes of this rule as the area in which industries
can be suitably located in the interest of
industrialisation of the City of Poona."
The Corporation had been levying octroi on the
materials received by the appellants. They, however, sought
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 9
to get exemption under rule 5 (8) from octroi. As the
pattern of facts in each of the appeals is similar, we shall
deal with the application made by the appellant in appeal
No. 1568 of 1970. The appellant in this case applied on 17th
of November, 1964 for exemption from payment of octroi duty
under rule 5 (8) of the octroi Rules. The
734
Superintendent of octroi, Poona Municipal Corporation wrote
back on 5th of December, 1964 as follows:
"...exemption from payment of octroi duty can only
be granted if the area within which the concern is
situated is declared as industrial area and is
demarcated for the purpose under the Resolution of the
Corporation. As the area in question has not been
demarcated as an industrial area, under the resolution
of the Municipal Corporation, the question of granting
exemption from the payment of octroi duty does not
arise. It is, therefore, regretted that the exemption
asked for cannot be granted."
Similar was the position of the appellants in the other
two appeals.
In the circumstances the appellants filed petitions
under Article 226 of the Constitution for a mandamus
requiring the Municipal Corporation to define and demarcate
the area where their factories were situate as industrial
area within the meaning of sub-rule (8) of rule S and to
exempt them from payment of octroi.
It appears that during the pendency of the writ
petitions rule 5 (8) of the octroi Rules was repealed by a
notification with effect from 1st of September, 1968. The
appellants, therefore, applied for amendment of the
petitions. By these amendments, the appellants sought to
take up two more pleas: (I) that the repeal of sub-rule (8)
of rule 5 was illegal and/or ultra vires and, therefore,
rule 5 (8) still continues to be effective, and (2) that in
any event the appellants can get the benefit of rule 62-B
which has not been repealed.
The High Court repelled both the contentions and held
that old rule 62-B and the new rule 5 (8) were repealed and
there was no legal flaw. It, however. took the view that
despite the repeal of rule S (8) the appellants could still
get the relief under rule S (8) if other conditions were
satisfied, because of the proviso attached to the repealing
rule. On merits, however, the High Court did not accept the
case of the appellants. In its opinion the area in ques was
not demarcated as industrial estate or area for the purpose
of rule 5 (8). The High Court further held that in view of
rule 5 (8) of the octroi Rules it was solely in the
discretion of the Corporation to demarcate an area as
industrial estate. The appellants have
735
now come to challenge the order of the High Court by these A
appeals.
Dr. Singhvi appearing for the appellant in one of the
appeals, Civil Appeal No. 1568 of 1970, has contended that
if certain area has been demarcated as an industrial area
under the Bombay Town Planning Act, 1954 the same shall be
taken to be an industrial area within the meaning of rule S
(8) of the octroi Rules. The argument proceeded in the first
instance on the assumption that the disputed area had
already been included in the development plan under Bombay
Town Planning Act, 1954 before the promulgation of rule S
(8) and had thus automatically become an industrial estate
or area for the purposes of that rule. But the development
plan was prepared by the Corporation on 20th of November,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 9
1958 which was sanctioned by the Government on 7th of July,
1966 and it came into fore on 15th of August, 1966.
Therefore, no area had been declared as industrial area
under the development plan before 1957 and in fact it was
only after the enforcement of the development plan on 15th
of August, 1967 that the disputed area became an industrial
area under the Bombay Town Planning Act. Dr. Singhvi’s
assumption clearly lacks any factual basis.
Now the question is whether demarcation of a particular
area as an industrial estate or area in pursuance of the
Bombay Town Planning Act could be taken to be a demarcation
within the meaning of rule 5 (8). On a bare perusal of rule
5 (8) it will be apparent that for the purpose of the
exemption from octroi an industrial estate or area means the
area which the Corporation may from time to time demarcate
for the purpose of this rule as the area in which industries
can be suitably located for the interest of
industrialisation of the City of Poona. Obviously,
therefore, the demarcation made under the Town Planning Act
will not be a demarcation for the purpose of rule S (8) and
unless there is a demarcation as contemplated by rule S (8)
the appellants cannot claim exemption from octroi. The view
taken by the High Court is fully warranted by rule S (8) of
the octroi Rules.
It is next contended for the appellant that the
Corporation has refused to grant exemption to the appellant
on the arbitrary ground that the concern of the appellant
was not a new one. The learned counsel seeks to support his
argument by the following expression used in sub-rule (8) of
rule 5:
736
"...concern established or to be established in
the industrial estate or area."
The expression obviously includes not only a concern to be
established but also one already established. But even then
the appellant cannot get exemption unless he proves that
there has been demarcation within the meaning of sub-rule
(8) of rule 5 of the octroi Rules. While demarcating an area
for the purpose of rule 5(8) the Corporation may have to
take into consideration various factors and circumstances
different from those which might weigh with it for making
out an area as industrial under the Town Planning Act. The
purpose of that Act is to plan the town and thus to keep
industrial areas away from the residential or commercial
areas and no industries could be set up in an area other
than the industrial area declared in pursuance of that Act,
while the purpose of demarcation as industrial estate or
area under rule 5(8) is the giving of incentive and impetus
to industries in a particular area In so doing the
Corporation has got to see whether a particular area is or
is not suitably located in the interest of industrialisation
irrespective of any consideration as to how the town is to
be planned.
It was next contended that there has been violation of
Article 14 of the Constitution in as much as some industries
in similar situation have been granted exemption while the
appellants have been deprived of the benefit of rule 5(8).
There is no foundation for this ground. It has not been
alleged, much less proved, that any other unit has been
granted exemption even without a demarcation by the
Corporation under rule 5(8). There is absolutely no force in
this contention.
For the respondent it was contended that rule 5(8) of
the octroi Rules having been deleted the appellant cannot
seek exemption under rule S(8). Dr. Singhvi for the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 9
appellant in reply has contended that, for one thing, the
appellant can fall back on the old rule 62-B as the same has
not been repealed. The preamble to the new octroi Rules
reads:
"Whereas it is found necessary to rescind Rules
26, 28 29, 33, 62 and Rules 35 and 49 (in so far as
they relate to octroi) contained in Chapter VIII of the
Schedule of the Bombay Provincial Municipal
Corporations Act, 1949, and all other existing rules
and bye-laws relating to octroi enacted under the
Bombay District Municipal Act, 1901,
737
and the Bombay Municipal Boroughs Act, 1925, and A
whereas it is found necessary to make new rules
relating to octroi under sub-section (I) of section 149
of the Bombay Provincial Municipal Corporations Act,
1949, the Municipal Corporation of the City of Poona
under its Resolution No. 78, dated 7.8-1962 in
pursuance of the power vesting in it under clause (7)
and clause (17) of section 457 read with section 454 of
the said Act is pleased to rescind the rules and bye-
laws aforementioned and to make the new rules as
follows."
It is true that seven rules covering the subject of
octroi and contained in chapter VIII of the Schedule to the
Bombay Provincial Municipal Corporation Act 1949 have been
specifically mentioned in the preamble as being rescinded
and rule 62B is conspicuous by its absence therefrom, which
fact apparently supports Dr. Singhvi’s contention. A closer
analysis of the preamble under which new rules were framed,
however, makes it clear that rule 62B relating to octroi was
repealed by implication. It is noteworthy that chapter VIII
above mentioned does not contain any rule relating to
octroi, except rule 62B, which did not find a place in the
preamble. All rules relating to octroi and enacted under the
1901 and the 1925 Acts were also repealed without exception.
Another pointer (which is perhaps the most important in this
connection) is available in the fact that octroi was made
the subject-matter of a new and comprehensive set of rules
which not only deal with the matters covered by the rules
contained in chapter VIII and specifically mentioned in the
preamble but also the one covered by rule 62B, namely, the
matter of exemption of goods from octroi in areas considered
suitable for industralisation. It does not stand to reason
that the rule-making authority framed new rules, of which
rule 5(8) covers the entire field of the earlier rule 62B,
and yet left the latter intact. It could possibly not have
been the intention of that authority to have two rules on
the same subject and thus create confusion. The promulgation
of rule 5(8) as a part of an exhaustive set of new rules, in
our opinion, has the effect of a repeal of rule 62B by
necessary implication, although not in express terms.
Dr. Singhvi, however, as a second string to the bow
banks upon the proviso to the resolution of the Corporation
seeking to repeal rule 5(8) which is in these words:
738
"Octroi Rule 5(8) is hereby repealed. Provided
that notwithstanding such repeal the exemption already
granted shall continue until the expiry of the
respective periods of their grants."
The resolution so passed was sent to the Government and, as
held in Municipal Corporation for the City of Poona etc. v.
Bijlee Product (India) Ltd. etc.,(1) the Government accepted
it in full and sanctioned the repeal of rule S(8), as also
the proposed proviso. But then the appellants would not be
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 9
entitled to any benefit by reason of the proviso because
they were never granted any exemption under rule 5(8).
The other contention raised by Dr. Singhvi is that the
Corporation while denying the benefit of exemption from
octroi has taken into consideration extraneous or irrelevant
considerations. In support of his contention he referred to
paragraph 7 of the counter affidavit filed by the
Corporation in the writ petition, which is as follows:
"7. The respondents grant exemptions to concerns
on certain policies. The purpose of extending exemption
from octroi duty is to attract new industries in the
Corporation limits. This policy is also carried out
with a view to develop the city and also to secure
employment to citizens and thus to have progress in the
economic conditions, commerce and trade for the welfare
of the people in general. Moreover the aim of giving
exemptions to new industries is to secure permanent
sources of income for the respondents after a certain
period, i.e, ten years. This is the main object in
granting exemption in the cases of new industries to be
started that help the development of the City and
secure permanent sources of income for the respondents
after a definite period. Side by side, there are
certain other objects also which are kept in view while
determining the question of granting exemptions. These
are whether Defence needs are satisfied, whether in the
interest of public health and sanitation the grant of
exemptions is beneficial, whether foreign exchange is
saved, whether the problem of housing accommodation is
solved, to some extent and the like. The respondents
will suffer
739
huge loss in revenue if exemptions are granted to each
and every industry falling within the industrial areas
under the Town Planning Scheme. All these
considerations are within the full discretion of the
respondents while determining the question of grant of
exemptions .... ’
In our opinion the considerations which have weighed with
the Corporation cannot be said to be either irrelevant or
extraneous. These considerations are within the ambit of
rule 5(8) of the octroi Rules.
A lot of argument was advanced on behalf of the
appellant by Dr. Singhvi on the nature of relief to be
granted to the appellant. His contention was that a writ of
certiorari may not be of much avail unless the Court grants
a writ of mandamus directing the Corporation to demarcate
the area in question under rule S(8) of the octroi Rules and
grant him the exemption from octroi duty. A number of
authorities were cited that the Court can issue a writ of
mandamus in suitable cases even in respect of administrative
orders. We do not think it is necessary to decide this point
as in our opinion the appellants have not been able to make
out a case for any relief.
In Civil Appeal No. 1600 of 1970 Shri R.B. Datar
adopted the arguments advanced by Dr. Singhvi. In the third
appeal, No. 1416 of 1970 also the same questions of fact and
law are h involved and, therefore, this judgment will govern
the other two appeals.
For the reasons given above these appeals must fail.
They are accordingly dismissed. The parties, however, shall
bear their own costs.
N.K.A. Appeals dismissed.
740
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 9