Hindustan Copper Ltd.
Vs. State Of Madhya Pradesh and Ors. [2008] INSC 1981 (19 November 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6725 OF 2008 (Arising
out of SLP (C) No. 2528 of 2006) Hindustan Copper Ltd. ...Appellant Versus
State of Madhya Pradesh and Ors. ...Respondents
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
Challenge
in this appeal is to the judgment of a Division Bench of the Madhya Pradesh
High Court dismissing the writ petition and miscellaneous petitions filed by
the appellant.
3.
Factual
position as projected by the appellant before the High Court is as follows:
The appellant is a
Government Company. Its `Malanjakhand Copper Mining & Ore Concentration
Project' is situated in District Balaghat, where it is engaged in extraction of
copper ore, by open cast mining process. The appellant has described the
process thus: After drilling and blasting the ore in the open pit mine, the ore
in the form of boulders are transported to the Primary Crusher (situated at a
distance of 2.53 Km from the Mine), where it is crushed into pebbles/pieces.
Such crushed ore is then carried on a conveyor to a Secondary Crusher (situated
at about 5 Km from the mine) for further crushing into smaller pebbles. The
small pieces/pebbles are then carried by a conveyor to the Concentrator Plant
(situated at 5.5 km from the mine). In the Concentrator Plant, the ore is
milled into powder in the Ball Mills. Such powder mixed with water is carried
in the form of slurry to floatation cells. In the floatation cells, the slurry
is subjected to Froth Floatation Process and the copper concentrate is removed
and dried in vacuum Driers and stored in Concentrate Storage Sheds. The tailing
pumps are at a distance of 8 km. From the Large quantity of water is required
for Concentrator Plant for being used in milling. Water is also required for
the factory township. The required water is pumped from the mines through pumps
located at an Intake Well (situated at a distance of 10 Km from the mine). From
the intake well, water is pumped to Water Treatment Plant (situated at a
distance of 6 km from the mine).
According to the
appellant, its activities consist of two distinct parts.
First is mining, that
is drilling, blasting and collecting of ore which is carried on at mine pit.
This activity is carried on in the mine area registered under the Mines Act, 1952.
The second is processing, which is carried on at the Primary Crusher, Secondary
Crusher and Concentrator Plant. The processing (manufacturing) part of the
activities are carried in the factory area. The Primary Crusher, the Secondary
Crusher, the Ball Mill, the Concentrator Plant, the Tailing Pumps, the intake
well and the Water Treatment Plant are situated away from the mine, at
distances varying 2.5 KM to 10 KM and are registered separately as a 'Factory'
under the provisions of Factories Act, 1948. The open pit mine (mining area)
and the processing plants/machineries (Factory area) are all situated in a
large tract of land taken on mining lease from the State Government.
3 The M.P.
Electricity Duty Act, 1949 (in short `the Act') enacted by the State
Legislature provides for levy of electricity duty (in short `the duty') on sale
or consumption of electrical energy. Section 3 of the Act provides that every
distributor of electrical energy and every producer shall pay every month to
the State Government at the prescribed time and in the prescribed manner, a
duty calculated at the rates specified (in the Table given below the Section)
on the units of electrical energy sold or supplied to a consumer, or consumed
by himself for his own purposes or for purposes of his township or colony,
during the preceding month. Part-B of the Table prescribes the rate of
electricity duty on the electrical energy sold/supplied for consumption for
different specified purposes, namely domestic, non- domestic & Commercial,
industrial and non-industrial. Industrial purpose is further divided into four
categories, one of which is `for mines other than captive mines of a Cement
industry' (vide Energy 3). The term `mine' is defined in the Explanation (b) to
Section 3 of the Act, as `a mine to which the Mines Act, 1952 applies and
includes the premises or machinery situated in or adjacent to a mine and used
for crushing, processing, treating and transporting the mineral'. Up to
31.12.1987, the duty was 50 paise per unit; from 1.1.1988 to 31.5.1988, the
duty was 60 paise per unit; from 1.6.1988 to 30.11.1988 the duty was 61 paise
per unit; and from 1.12.1988, the duty was 75 paise per unit. During the
pendency of the petition, the Table has been substituted providing for
electricity duty, as a percentage of the electricity tariff. At present, the
electricity duty for `mines other than captive mines of cement industry' is 40%
of the electricity tariff. Given below in the form of a comparative Table, the
different rates of duty for different types of industries, culled out from Part
`B' of the Table in Section 3 of the Act:
The M.P. Electricity
Duty Act, 1949 (for short 'the Act') enacted by the State Legislature provides
for levy of electricity duty (for short 'the duty') on sale or consumption of
electrical energy. Section 3 of the Act provides that every distributor of
electrical energy and every producer shall pay every month to the Stale
Government at the prescribed time and in the prescribed manner, a duty
calculated at the rates specified (in the Table given below the Section ) on
the units of electrical energy sold or supplied to a consumer, or consumed by
himself for his own purposes or for purposes of his township or colony, during
the preceding month. Part- B of the Table prescribes the rate of electricity
duty on the electrical energy sold/supplied for consumption for different
specified purposes, namely domestic, non-domestic & Commercial, industrial
and non- industrial.
Industrial purpose is
further divided into four categories, one of which is 'for mines other than
captive mines of a Cement industry' (vide Energy 3). The term 'mine' is defined
in the Explanation (b) to Section 3 of the Act, as 'a mine to which the Mines
Act, 1952 applies and includes the premises or machinery situated in or
adjacent to a mine and used for crushing, processing, treating and transporting
the mineral'. Up to 31.12.1987, the duty was 50 paise per unit; from 1.1.1988
to 31.5.1988, the duty was 60 paise per unit; from 1.6.1988 to 30.11.1988 the
duty was 61 paise per unit; and from 1.12.1988, the duty was 75 paise per unit.
During the pendency of the petition, the Table has been substituted providing
for electricity duty, as a percentage of the electricity tariff. At present,
the electricity duty for 'mines other than captive mines of cement industry' is
40% of the electricity tariff. We give below in the form of a comparative
Table, the different rates of duty for different types of industries, called
out from Part 'B' of the 'Table in Section 3 of the Act:
[Frame1] Appellant's
mine to which the Mines Act, 1952 applies, as well as the processing plant
which have been registered as `factory' have been subjected to a uniform duty
under the entry relating to `mines other than captive mines of cement industry'
in the Table contained in Section 3 of the Act.
6 The appellant
states that the Act as it originally stood, subjected all factories whether
they were independent, or associated with mines, to the same rate of duty. The
Act was amended by Amending Act No. 21 of 1978.
After such amendment,
the Table Under Section 3 prescribed the 'duty' at the rate of 2 paise per unit
in regard to factories. In regard to consumers for trade, commerce and business
purposes, the rate of duty was 12 paise per unit. Thus, the Act No. 21 of 1978
prescribed a lower rate of duty for factories when compared to commercial
establishments. The Act was again amended by Amending Act No. 21 of 1986
drastically changing the rate of duty, as also the classification. It
prescribed a lower rate of duty for non- domestic and commercial purposes at
the rate of 15 parse per unit, when compared to certain classes of industries.
It classified Factories into four kinds of industries, for levy of different
rates of duty, namely, (i) mines other than captive mines of cement industries,
(ii) Cement industries including its captive mines, (iii) industries receiving
electricity at the low tension tariff, and (iv) other industries. An extended
definition of the word 'mine' was also added.
The appellant is
aggrieved by the said extended definition of 'mine' the effect of which is to
make processing a part of mining and the prescription of a higher rate of duty
for `mines' (that is composite activity of mining and processing), while
prescribing a lesser rate for other categories of industries. The appellant
contends that the extended definition of 'mine' in Explanation (b) contained in
the Table under Section 3 results in dissimilar treatment to similar subjects,
by prescribing different rates for different factories. It was contended that
the definition has the effect of categorizing factories registered under the
Factories Act into two categories (a) those which are adjacent to a mine and
used for crushing, processing, treating and transporting the mineral; and (b)
other factories. It was also submitted that classification of factories into
two categories based on their proximity or otherwise to a mine is unreasonable
and irrational having no connection with the object sought to be achieved by
the Act. The nature of sale, supply and consumption of electrical energy to
both classes of factories is in all respects similar and there is no reasonable
justification to prescribe a higher rate of duty to factories adjacent to a
mine by including them under the extended definition of 'mine' in the absence
of a further definition of the expression 'adjacent to the mines' is vague and
ambiguous leading to discriminatory treatment by the Authorities implementing
the Act and, therefore, invalid. Lastly, it was contended that its processing
plant, that is, the Primary Crusher, the Secondary Crusher, the Ball Mill, the
Concentrator Plant, the Tailing Pumps, the Intake well and the water treatment
plant is not situated 'adjacent' to its mine and therefore could not be treated
as 'mine' for the purpose of levy of electricity duty.
Feeling aggrieved by
the extended definition of 'mine' in Explanation (b) to Section 3 of the Act
and feeling aggrieved by the inclusion of its 'Processing factory' within the
'mine' for purposes of levy of electricity duty, the appellant filed the writ
petition on 19.7.1988 before the High Court for the following reliefs:
(a) to declare the
provisions of Section 3 of the M.P. Electricity Duty Act, 1949, that is the
entry in the Table (Part B), relating to 'mines other than captive mines of
cement industry' and the Explanation (b) defining 'mine' as unconstitutional.
(b) as a consequence,
to direct the respondents to treat the petitioner's processing unit (Primary
Crusher, the Secondary Crusher, the Ball Mill, the Concentrator Plant, the
Tailing Pumps, the Intake Well and the Water Treatment Plant), as not included
under the definition of 'mine' but included in the category of 'non-domestic
and commercial establishments' for purposes of imposition of electricity duty
at the lower rate prescribed as 12 paise/15 paise per unit based on its
consumption; and (c) to direct the refund of the excess duty collected.
Another writ petition
i.e. M.P. No.3827 of 1993 was filed. This petition reiterated the grounds
raised in M.P. No. 2821 of 1988. It was filed seeking the following reliefs, as
a demand was issued by claiming Rs.78,58,877/- towards electricity duty in
respect of electricity consumed by it:
(i) to declare that
the provisions of M.P. Electricity Duty (Amendment)Act, 1986 in so far as it
defines 'mine' so as to include the factories in the mines is ultra vires
Articles 14 and 19 of the Constitution.
(ii) to quash the
demand notice dated 30.11.1992 demanding Rs.78,58,877/- as arrears of
electricity duty (iii) a direction to respondents to treat the factories of the
appellant as `other industries' classified under Part B of the Table under
Section 3 of the Act and accordingly charge electricity duty at the rate of 12
paise per unit.
10 As a revenue
recovery notice was issued under Section 146 of the M.P. Land Revenue Code
demanding payment of Rs.78,58,877/- as arrears of electricity duty, without
considering the representation given by it in regard to the earlier demand
dated 30.11.1992, writ petition WP 3103 of 1994 was filed seeking the following
reliefs:
(i) to declare the
provisions of the M.P. Electricity Duty (Amendment) Act, 1986 in so far as it
defines `mine' so as to include factories in the `mines' as ultra vires
Articles 14 and 19 of the Constitution of India.
(ii) to quash the
demand notice issued under the M.P. Land Revenue Code.
(iii) to direct the
respondents to treat the factory of the appellants as `other industries' as
classified in the Table under Section 3 of the Act and charge electricity duty
at the rate of 12 paise per unit.
(iv) to declare that
the plants of the appellants are not liable to pay duty the rate applicable to
`mines'.
It is to be noted
that earlier a Division Bench of the High Court by a common order dated
8.10.1997 dismissed the writ petitions filed by the appellant relying on a
decision of this Court in State of M.P. v. Birla Jute Manufacturing Company
Ltd. (1995 (4) SCC 603). The said judgment was set aside by this Court in
Hindustan Copper Ltd. v. State of M.P. and Ors.
(2004 (12) SCC 408)
and the matter was remitted to the High Court.
According to the High
Court following questions arose for consideration:
"(i) Whether
prescribing different rates of tax for processing plant and machinery adjacent
to a mine (`factory' falling within the extended definition of `mine'), and
other factories is discriminatory and arbitrary and therefore violative of
Articles 14 and 19 of the Constitution of India.
(ii) Whether
definition of the word `mine' in Explanation (b) in the Table under Section 3
of the Act, gives unguided discretion to Authority under the Act to decide what
is `adjacent to a mine' and therefore invalid.
(iii) Whether use of
the words `adjacent to a mine' would mean only the premises or machinery
abutting to or adjacent the mine, and not premises or the plant/machinery
situated at a distance of about 2.5 to 6 KM.
(iv) Whether the
State had applied different yardsticks in charging duty to petitioner and in
charging duty to Bhilai Steel, Balco, Manganese Ore India Ltd. and thereby
practiced discrimination."
The High Court
answered the questions by holding that the writ petitions were without merit.
4.
In
support of the appeal, learned counsel for the appellant submitted that the real
issues were not considered by the High Court and the questions formulated for
determination did not cover the actual issues and disputes involved.
5.
Learned
counsel for the respondents on the other hand submitted that the basic issues
were formulated by the High Court for determination.
6.
The
Act was amended by the M.P. Electricity Duty (Amendment) Act, 1986 (in short
the `Amendment Act'). Different rates of duty are provided in Part B. In the
said Part, Clause (4) relates to the mines other than the captive mines of
cement factory and the rate is 50 paise per unit of energy. The Explanation
defines `mines' as follows:
""Mine"
means a mine to which the Mines Act, 1952 (No.35 of 1952) applies and includes
the premises or machinery situated in or adjacent to a mine and used for
crushing, processing, treating or transporting the mineral."
7.
It
was submitted that the entry relating to mines refers to processing, treating
or transporting the mineral. According to learned Solicitor General the stress
is on the expression `mineral'. It was pointed out that the appellant is
manufacturing "copper concentrate" which is not a mineral and it is
not doing "mining" so far as it is covered by Clause 7 for other
industries not covered under the above categories where the rate is 5 paise per
unit of energy. Essentially the submission is that the explanation only relates
to mining or minerals. What is excisable is "copper concentrate"
because there is a process of manufacturing involved. It is seen that the
points 3 and 4 formulated by the High Court for determination are really
relevant. But the points have not been correctly formulated to cover the actual
essence of the dispute. The correct question would be as follows:
"Whether copper
concentrate is a mineral and whether Explanation to Part B of the Act applies
even though manufacturing process is involved to bring it into existence".
8.
Since
this basic question has not been decided by the High Court, we set aside the
impugned judgment and remit the matter to it for fresh consideration of the
above question. The parties shall be permitted to place materials in support of
their respective stands within a month from today.
Since the matter is
pending since long it would be appropriate for the High Court to dispose of the
matter early, preferably within four months from the date of receipt of this
order. In the meantime, the appellant is directed to pay the current dues, but
there shall be no recovery of arrears relating to interest, if any. The appeal
is allowed.
.........................................J.
(Dr. ARIJIT PASAYAT)
..........................................J
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