Allahabad High Court
M/S. K.R. Foods Pvt. Ltd., New Delhi And ... vs State Of U.P. And Another on 19 February, 1991
Equivalent citations: AIR1991ALL169, (1991)2UPLBEC846, AIR 1991 ALLAHABAD 169, (1991) 2 UPLBEC 846 (1991) 3 COMLJ 100, (1991) 3 COMLJ 100
Author: A.P. Misra
Bench: A.P. Misra
ORDER A.P. Misra, J.
1. The petitioners initially have sought for a writ of mandamus directing the respondents to rescind their letter dated 30-11-1989 (Annexure-1 to the petition) cancelling the Provisional Registration Certificate and further directing the respondents to grant the Permanent Registration Certificate under the Small Scale Industries Scheme. Then by amendment sought for quashing two subsequent orders passed by respondent No. 2 one dated 14th December, 1989 rejecting petitioners' objection and another dated 7-12-1989 relating to the cancellation of the Provisional Registration Certificate and the order dated 16th December, 1989 cancelling petitioners' application for grant of permanent registration. Union of India later applied for its implead-ment, which was allowed, which also contested claim of the petitioners.
2. Petitioner No. 1 is a Private Limited Company and petitioner No. 2 is one of the shareholders duly authorised by the resolution of the Company to prosecute the writ petition. Initially this firm was known as M/s. Lord Krishna Vanaspati Industries, a proprietory concern of Smt. Asha Agarwal which has now been taken over by petitioner No. 1. The said firm applied to the General Manager, District Industries Centre, Ghazia-bad on 3-5-1988 for the grant of provisional registration under the Small Scale Industries Scheme for establishing unit at Bulandshahar Road, Ghaziabad for the manufacture of Vanaspati Ghee. In the application it was mentioned that the machinery and equipment would approximately cost Rs. 30.9 laks and it wpuld employ less than 49 persons. This application was allowed and provisional registration was granted on 3-5-1988. After the said firm was taken over by the petitioner No. 1 with due intimation and permission from the District Industries Centre a new item "Refined Oil" was also added for the manufacture in the unit. According to the petitioner, the said permission was granted subject to two conditions: firstly the value of the plant and machinery shall not exceed Rs. 35 lacs which is outer limit of the Small Scale Industries Unit; secondly the number of employees shall not exceed 49. Before the expiry of the period of the provisional registration the petitioner No. 1 applied on 30-3-1989 for extension of the provisional registration and the period was extended upto 2-11-1989.
3. Suddenly on 18th May, 1989, petitioner No. 1 received communication from respondent No. 2 to obtain Industrial Licence under the Industries (Development And Regulations) Act, otherwise the provisional registration will be treated as cancelled. According to the petitioner, at no stage prior to the grant of the provisional registration this condition was ever mentioned by the respondent State of U.P. Thereafter on 1-6-1989 petitioner No. 1 wrote to respondent No. 2 that under the aforesaid Act he was not required to get any licence. On 29-9-1989 petitioner No. 1 applied to respondent No. 2 for extension of the provisional registralion for six months with effect from 2-11-1989. On 7th November, 1989 petitioner No. 1 applied for the permission of the registration certificate under the Small Scale Industries Scheme. Thereafter on 30-11-1989 petitioner No. 1 received a communication from respondent No. 2 stating that petitioner No. 1 has since failed to obtain the Industrial Licence, the provisional certificate granted to him has been cancelled vide letter dated 30th November, 1989. Thereafter on 7th December, 1989 petitioner No. I wrote to the respondent No. 2 that Industrial Licence was not required for the petitioner No. 1 under the aforesaid Act. In this letter it was specifically pointed out that the aforesaid two conditions earlier imposed by the respondent, State of U.P., stood complied with as the investment stood below Rs. 35 lacs and the number of workers employed was less than 50. But petitioner No. 1 received no reply. Further reliance was placed by petitioner No. 1 on the letter dated 11-4-1986 in its U.O. Director, P. K. S: lyer of the Department of Industrial Development (Licencing Policy Section) stating therein that all the Industrial Undertakings having less than 50 workers with the aid of power and 100 workers without the aid of power do not come under the provisions of Industries (Development and Regulations) Act, 1951 and, therefore, there is no legal bar against such undertakings taking up manufacture of any item including the items covered under Schedule IV to the exemption notification of 16th February, 1973. According to petitioner No. I, his unit falls under Schedule IV to the notification dated 16-2-1973. Again reliance was placed by the petitioners on the Notification dated 30th June, 1988 issued by Government of India, Ministry of Industry (Department of Industrial Development) in exercise of powers conferred under Section 29B(i) of the Act and in supersession of earlier Notification dated 16th February, 1973 exempting the application of Industrial Undertakings specified in the Table given from the provisions of Ss. 10, 11, 11-A, 11-B and 13 of the said Act. Petitioners have further relied on the Press Note 14 (1988 Series)dated 3-6-1988 in which it is mentioned "however, if the number of workers employed are less than 50 in any unit, Industrial Licencing provisions will not-be applicable."
4. On behalf of the respondents it was contended since petitioners'unit is Scheduled Industry under the aforesaid Act, it was incumbent on him to obtain licence under the said provisions and unless the licence is obtained, refusal by the authorities of the State of U.P. not to grant permanent registration for Small Scale Industries Scheme is justified. Further since this Act has been framed under List I, Entry 52 of the 7th Schedule of the Constitution of India, the Centre has exclusive power to deal with the subject covered by the said Act and the State has no authority in this regard.
5. The main ground of refusal by the State is founded on the basis of communication issued by the Government of India and the instructions given by the' Director of Industries, U.P. that the establishment of any Vanaspati Industry is not permitted unless the unit has obtained a letter of Intent/ Industries Licence from the Central Government under the aforesaid Act. Thus question for consider ration is whether the petitioners' unit requires registration under the said Act or not. If not, then the conditions mentioned in the letter dated 18th May, 1989 issued by respondent No. 2 to the petitioners would be unsustainable and the refusal on that ground cannot be made. However, if it requires registration, then unless it is done, the respondents are well within their jurisdiction to refuse granting permanent registration to the petitioners: For deciding this question some of the definitions in the said Act are necessary which are produced below:
Section 3(c): 'factory' means any premises, including the precincts thereof, in any part of which a manufacturing process is being carried on or is ordinarily so carried on-
(i) with the aid of power, provided that fifty or more workers are working or were working there on any day of the preceding twelve months; or
(ii) without the aid of power, provided that one hundred or more workers are working or were working there on any day of the preceding twelve months and provided further that in no part of such premises any manufacturing process is being carried on with the aid of power;
(d) 'industrial undertaking' means any undertaking pertaining to a schedule industry carried on in one or more factories by any person or authority including Government.
(i) 'scheduled industry' means any of the industries specified in the first schedule.
6. Chapter III of the said Act deals with the regulation of the Scheduled Industry. Section 10 makes the provision for the registration of existing industries undertak-ing Section 10-A deals with revocation of registration in certain cases. Section 11 deals with licensing of new industrial undertakings and Section 11-A deals with licence for producing or manufacturing new articles. The present case according to the respondents falls under Sections 11 and 11-A which are reproduced hereunder:
Section 11 : Licensing of new industrial undertakings:--(1) No person or authority other than the Central Government, shall, after the commencement of this Act establish any new industrial undertaking, except under and in accordance with a licence issued in that behalf by the Central Government:
Provided that a Government other than the Central Government may, with the previous permission of the Central Government, establish a new industrial undertaking.
(2) A licence or permission under subsection (1) may obtain such conditions including, in particular, conditions as to the location of the undertaking and the minimum standards in respect of size to be provided therein as the Central Government may deem fit to impose in accordance with the rules, if any, made under Section 30.
11-A. Licence for producing or manufacturing new articles:--The owner of an industrial undertaking not being the Central Government which is registered under S. 10 or in respect of which a licence or permission has been issued under Section 11 shall not produce or manufacture any new article unless-
(a) in the case of an industrial undertaking registered under Section 10 he has obtained a licence for producing or manufacturing such new article; and
(b) in the case of an industrial undertaking in respect of which a licence or permission has been issued under Section 11, he has had the existing licence or permission amended in the prescribed manner.
Similarly Section 12 deals with the revocation and amendment of licences in certain cases. Section 13 deals with further provision for licensing of industrial undertakings in special cases. Section 14 refers to the procedure for the grant of licence or permission. Section 15 deals with the power to cause investigation to be made into scheduled industries or indus-trial undertakings. Section 15-A deals with the power to investigate into the affairs of a company in liquidation and Section 16 is in respect of powers of Central Government on completion of investigation under Section 15. Section 18 deals with the power of person or body of persons appointed under Section 15 to call for assistance in any investigation.
7. It is significant that the provisions for licensing referred under this Chapter in the various sections refer to the registration of the "industrial undertakings" and not "scheduled industry". We are concerned in this case with Sections 11 and 11-A which also make it incumbent on every person and authority other than the Central Government before establishing any new industrial undertakings to obtain licence issued by the Central Government under this Act. Thus what is required to be registered is not "scheduled industries" but "industrial undertakings". The industrial undertaking has been defined as an undertaking pertaining to "scheduled industries" carried on in one or more factories by any person or authorities including the Government. Looking to the various provisions of the Act, "industrial undertaking" cannot be equated or put as synonymous with "scheduled industries". Factory'is further defined under Section 3(c) meaning any premises in which a manufacturing process is being carried on with the aid of power provided that fifty or more workers are working or were working thereon on any day of the preceding twelve months and in the case of without aid of power hundred or more workers are working or were working on any day of the preceding 12 months. In the present case we are concerned with the factory having manufacturing process with the aid of power since industrial undertaking refers to undertaking carrying on manufacturing process in one or more factories. A combined reading of the definition of 'factory' and that of the 'industrial undertakings' makes it apparently clear that the industrial undertakings would be such undertakings which pertains to scheduled industries, the manufaturing process of which is for carrying on in one or more factories inj case with the aid of power with 50 or more workers, and in case without aid of power with 100 or more workers.
8. Common arguments were advanced both, on behalf of the State of U.P. and the Union of India. It was argued that since the petitioners' unit is covered under the first Schedule of the Act it is a 'scheduled industry' as both, vegetable oil and Vanaspati are included in the first Schedule which is not in dispute: Thus it requires registration. Further this industry being included through legislation under the aforesaid Act in view of List I, Entry 52, only Union has exclusive control and State is bound to follow the direction issued by the Union. But this first question which requires consideration is whether there is any provision under this Act requiring the petitioners to obtain licence. So far State is concerned, it is merely granting registration to Small Scale Industries under its scheme for the various benefits under the scheme for establishing a factory in the State. However, if the 'industry', even if covered under the aforesaid State Scheme, requires a pre-
requisite for obtaining a licence under the said Act, then the State can refuse to grant such registration unless the said licence is obtained. But for this consideration or on any subject covered by the Act, the State does not encroach on Centre's power to regulate the said industry when it considers and grants Permanent Registration as Small Scale Industry under its Scheme. The State is not dealing with such industries while granting registration for Small Scale Industries.
9. On behalf of respondents reliance was placed on the case of Harakchand Ratan-chand Banthia v. Union of India, AIR 1970 SC 1453, where it has been held (at pp. 1462-63 of AIR):
"In our opinion Act 65 of 1951 performs two distinct and independent functions, namely (I) a declaration under S. 2 that it is expedient in the public interest that the Union should take under its control the industries specified in the first schedule and (2) the setting of a machinery for imposing controls on industrial undertakings. There is a distinction made between "scheduled industries" and "industrial undertakings" throughout the Act and separate provision has been made for registration of industrial undertakings, for licensing of new industrial undertakings and for the direct management of industrial undertakings by the Central Government in certain cases. Provisions have also been made for regulating of scheduled industries, procedure for grant of licences, power to cause investigation to be made etc. We are, therefore, unable to accept the contention of Mr. Daphtary that the expressions "industrial undertaking" and "scheduled industry" are used synonymously in the Act or the expression "scheduled industry" in S. 2 of the Act should be construed as a "scheduled industry" carried on in the manner of an "industrial undertaking".
This decision may help the respondents only to the extent that after declaration under Section 2 Union takes under its control the industries specified in the first schedule. However, the question in this case is whether the scheduled industries specified under this Act are the industrial undertaking requiring registration. The Act in various sections uses distinctly, separately both scheduled industries and industrial undertakings and it cannot be read synonymous. Under Chapter III as aforesaid we find registration is only referred to the industrial undertakings and not scheduled industries. There is no provision under the Act requiring registration of the scheduled industries.
10. Next reliance was placed on the case of E. Seftoon and Co., Mirzapur v. Textile Mill Mazdoor Union, AIR 1958 All 80, and it has been held (at p. 87 of AIR):
"The words 'industrial undertaking' are given by the Act a meaning which is separate and distinct from the word 'industry'. The word 'industry' is envisaged as covering all kinds of undertakings engaged in working on materials mentioned in the first schedule. If the manufacture or production of iron and steel is carried on anywhere under any circumstance, that would be an industry engaged in the manufacture and production of iron and steel. It would not, however, necessarily be an industrial undertaking. To be an industrial undertaking the work of manufacture or production should be carried on in one or more factories by person or authority including Government. Clearly all industrial undertakings engaged in the manufacture or production of any particular item mentioned in the first schedule would be carrying the industry mentioned in that schedule. But a single undertaking of that nature would not be synonymous with that industry."
11. On behalf of petitioners reliance was placed on the case of State of M.P. v. Nandlal Jaiswal, AIR 1987 SC 251, relevant portion of which is quoted as under (at p. 278 of AIR):
"Moreover, it is obvious from Section 11 read with the definitions of 'factory' and 'industrial undertaking' contained in subsections (c) and (d) of Section 3 of this Act that licence from the Central Government for setting up new distilleries would be necessary only if 50 or more workers would be working in such distilleries and here in the present writ petitions, there is nothing to show that 50 or more workers were going to be employed in the new distilleries."
This is a case under the aforesaid Act which directly applies to the facts of the present case. Similarly in the case of M/s. Kedia Leather and Liquor Pvt. Ltd., Indore v. State of Madhya Pradesh, AIR 1990 Madh Pra 141, it has been held:
"Industries unit run with the aid of power and employing less than fifty workers. It is not an industrial undertaking requiring licence under Section 11 from Central Government."
Similarly in the case of D. N. Jhunjhunwala v. State of U.P., (1990) 1 UPLBEC 91, the following passage has been relied on by the counsel for the petitioners:
"Since there are less than fifty employees in the factory the provision of the Industries (Development and Regulations) Act, 1951 are not attracted to the case of the petitioner. The direction indicating that the petitioner's unit needed industrial licence is bad in law because Section 11 of the Industries (Development and Regulations) Act, 1951 is applicable to a new industrial undertaking. The definition given in clause (d) of Section 3 of the Act contemplates industries carried on in one or more factores and the term factory contemplates the premises where fifty persons work on a day. Therefore, the provision of the aforesaid Act are inapplicable to the case of the petitioners premises because only 41 persons have been shown working on the petitioner's premises."
This is also the case of the petitioner of the connected writ petition which we heard simultaneously alongwith this writ petition. The judgment of this case was challenged before the Supreme Court in Civil Appeal No. 3870 of 1990 on 7-8-1990 and the Supreme Court set aside the order of this Court to the extent of granting relief to the effect that the provisions of the aforesaid Act are not attracted on the ground because the Union of India was not a party in the said writ petition and secondly since no finding was there on the number of workers found to be actually employed in the industry.
12. In this case the Supreme Court left the matter open to the State Government to come to its own conclusion after ascertaining the number of workers employed. However, in our case the Union of India is a party and has been heard. Thus the infirmity in the earlier judgment of this Court in that case does not exist so far as the present case is concerned.
13. On the basis of the aforesaid authorities and in view of the definitions of the words "industrial undertaking", "factory" and "Scheduled Industries" and Sections 10, 10-A, 11, 11-A it is clear that only those industrial undertakings require registration where fifty or more workers are working or were working on any date of the preceding 12 months in the case of factory working with the aid of power and workers 100 and more, similarly in the case where it is working without aid of power. Thus the authorities could only enforce obligation of such industrial undertaking which comes within the aforesaid framework. There is neither any provision requiring registration of Scheduled Industries or an industrial undertaking carrying on work in one or more factories with less than 50 workers. A perusal of this Act distinctly makes different provision both for the matter of Scheduled Industries and industrial undertaking. Few examples are illustrated below:
Section 9 imposes cess on 'scheduled indistries'. Section 15 deals with the power to cause investigation to be made into 'scheduled industries' or 'industrial undertakings'. This deals with both classes of cases. Section 18-G deals with regard to power to control supply, distribution, price etc., of certain articles by the Central Government so far as it appears to it to be necessary or expedient for securing the equitable distribution and availability at fair prices of any article or class of articles relatable to any scheduled industry, may, notwithstanding anything contained in any other provision of this Act. These aforesaid sections specifically refer to scheduled industries while Chapter III pertaining to licensing under this Act exclusively refers to industrial undertaking. Thus it cannot be argued that once an industry comes under scheduled industry under the aforesaid Act, it must be licensed. It is only industrial undertaking referred to Chapter III which requires licensing and that too subject to exception in case of less than 50 workers where the factory is run with the aid of power. Strong reliance was placed on behalf of the respondent on the notifications dated 16-2-73 which was superseded by another notification dated 30-6-1988 issued under Section 29-B of the aforesaid Act. Reliance was placed on the language in Part I that "exemption shall not be available to both classes of industrial undertakings specified in the table in respect of any industry falling under Schedule I or Schedule II to this Notification". It is not in dispute that the petitioner's industrial undertaking is manufacturing both 'Vanaspati' and 'vegetable oil' falling under Schedule I. Reliance of the respondents on these two notifications for the purpose of bringing petitioner's industrial undertaking requiring registration will be of no assistance as the notification issued under Section 29-B are confined to the cases to exclude from application of any provisions of this Act to the industrial undertaking keeping regard to the smallness of the number of workers employed or the amount invested in any industrial undertaking. The power exer-cisable by the Central Government is only in those classes of cases where initially the Act applies to the industrial undertaking but on account of the smallness in number of workers employed or the amount invested or the desirability of encouraging of the small undertaking etc., the Central Government may exempt it from the various provisions of the Act. But this should not be read as bringing within the four corners of Chapter III requiring registration to those industrial undertakings to which the Act is not applicable. Chapter III requiring registration and Section 29-B are complementary to each other. Section 29-B only applies to such industrial undertaking which requires registration under Chapter III. In fact, in the Press Note No. 14 issued on 30-6-1988 (1988 series) the Government itself clarified "however, if the number of workers employed are less than 50 in any unit, its provision will not be applicable. In such case units could be registered by the registering authority". This is in consonence with the provisions of the Act. There were some arguments on the question of investment of the industrial undertakings as references were made in the Notification dated 30-6-1988 that the small scale industrial undertaking shall mean an industrial undertaking in which the investment fixed in the plant and machinery are higher than Rs. 35 lacs. This reference of small scale industry is confined to the provisions of ths aforesaid Act as defined under Section 3(j) but it does not cover the small scale industry under the scheme framed by the State of U.P. Under the aforesaid Act it means an undertaking which qualifies the requirement as laid down under Section 11-B(1) of the said Act. Therefore, the investment in an industrial undertaking referred in these notifications may have relevancy for the purpose of the said Act if benefit is sought to be taken by the petitioners as small scale industry. But there is nothing under the Act, requiring the consideration of investment in an industrial undertaking to be the foundation of coming to the conclusion that such an industrial undertaking must get registration under Chapter III. For the purpose of registration of industrial undertaking only the procedure as laid down under Chapter III is applicable. There is nothing under the Act, Rules or Regulations brought to our notice. which requires treating an industrial undertaking working with the aid of power with less than 50 workers to get it registered under the aforesaid Act on account of the likely higher investment.
14-15. After coming to the conclusion that only those industrial undertakings require registration which have 50 or more workers in a factory working with the aid of power and 100 and more workers working in a factory without aid of power, each case has to be examined on the facts whether a particular industrial undertaking has 50 or more or 100 or more workers working in the factory as the case may be or not. If at any stage the respondent, the State Government comes to the conclusion that a particular industrial undertaking has the requisite number of workers, it can always enforce that undertaking for obtaining licence under the aforesaid Act but till that finding is recorded, an industrial undertaking cannot be forced to apply for registration.
16. In the present case the petitioner has stated in the supplementary rejoinder affidavit that in its project report 38 workers were shown. Further in para 33 of the supplementary rejoinder affidavit it is stated that the annexure annexed with the attendance register of the employees of the petitioner's unit at the time of production of Vanaspati was going on for the month of November, 1989 till March, 1990, was duly accepted and verified by the Additional Director of Factories and the Labour Enforcement Officer respectively and it reveals that the total number of employees working was 38 in all the three shifts. Nothing has been shown on behalf of the respondents to contradict this fact nor there is anything on record to come to the conclusion that the petitioner has employed 50 or more workers in his industrial undertaking. But we make it absolutely clear that this is without prejudice of the rights of the respondents that at any stage at any time if the respondent, State comes to the conclusion that the petitioner's undertaking has employed 50 or more workers, it may enforce petitioner's unit to obtain industrial licence.
17. So far as the State of U. P. is concerned, the only reason for not granting the registration to the petitioner was in view of the direction issued by the Central Government for obtaining licence under the aforesaid Act and we having held the petitioners' unit does not require registration under the aforesaid Act, petitioners will not be enforced to apply for the licence under the said Act excluding that there is no other reason disclosed for cancellation of its provisional registration.
18. In view of the aforesaid observations; we accordingly quash the orders dated 7-12-1989 cancelling petitioners' provisional Registration Certificate and dated 16th December, 1989 cancelling petitioners' application for grant of permanent registration and direct respondent. State of U. P. to pass fresh, orders on the application of petitioners for grant of permanent registration in the light of observations made above.
19. The writ petition is accordingly allowed with costs.
20. Petition allowed.