STATE LEGISLATURE LACKS COMPETENCE TO TAX ELECTRICITY GENERATION UNDER GENERAL WATER REGULATORY ENTRIES OR ARTICLE 288.

The State of Uttarakhand enacted "The Uttarakhand Water Tax on Electricity Generation Act, 2012," which levied a tax on "users" drawing water from any source within the state for electricity generation

Various hydroelectric power companies challenged the Act’s constitutional validity, arguing the state lacked legislative competence

A Division Bench of the High Court delivered a split verdict on 25.10.2023: one judge upheld the Act as a tax on water use, while the other struck it down as a tax on electricity generation

The matter was referred to a third judge, Justice Alok Kumar Verma, to resolve the deadlock

The Court applied the Doctrine of Pith and Substance to determine the true character of the legislation beyond its nomenclature

It relied on Article 246 read with Seventh Schedule Lists of the Constitution, noting that taxation is a distinct legislative field and cannot be derived from general entries

The Court followed Union of India v. H.S. Dhillon regarding the requirements of Entry 49 List II (Tax on lands/buildings)

State of West Bengal v. Kesoram Industries Ltd., which establishes that power to tax cannot be inferred from a general entry as an ancillary power

Regarding delegation, it applied the principle that "essential legislative functions," including fixing tax rates without a ceiling or policy, cannot be delegated

M/s Hero Motocorp Ltd. v. Union of India: there is no promissory estoppel against the legislature in the exercise of its legislative functions

The Court examined the Act’s charging provisions (Sections 2, 12, and 17) and concluded that since the tax is triggered only upon the use of water for electricity generation, and not mere drawal, the "taxable event" is effectively the generation of electricity

It rejected the State's argument to trace the power to Entry 49 (Land) or Entry 50 (Mineral Rights) of List II, noting that water was not treated as "land units" and the precedent treating water as a "mineral" was limited to specific statutory contexts not applicable here

Under Section 17, the legislature provided no minimum/maximum rates or policy guidelines, amounting to an unconstitutional "naked delegation" of power to the Executive

The Court rejected the appellants' plea of promissory estoppel, reasoning that executive agreements cannot bind the Sovereign Legislature's power to tax

It held that the State Legislature lacks competence to tax electricity generation (a field not in List II) and that the Act suffers from excessive delegation

The Court answered Issue 1 and 2 in favor of the appellants, while answering Issue 3 (Promissory Estoppel) in favor of the State, concluding that while the tax is unconstitutional for lack of power, it would not have been barred by estoppel alone