Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Jayant Oils & Derivatives Ltd ­ vs Agriculture Produce Market Committee ­ ... on 10 February, 2009

Author: K.S. Radhakrishnan

Bench: K.S.Radhakrishnan

LPA/138320/2008 1/11 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL No. 1383 of 2008 In SPECIAL CIVIL APPLICATION No. 9705 of 2008 With  CIVIL APPLICATION No. 13651 of 2008 In LETTERS PATENT APPEAL No. 1383 of 2008 With  SPECIAL CIVIL APPLICATION No. 9705 of 2008 For Approval and Signature: 

HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN   HONOURABLE MR.JUSTICE AKIL KURESHI  =============================================  Whether Reporters of Local Papers may be allowed to see the  1 judgment ?

2 To be referred to the Law Reporter or not ?

Whether their Lordships wish to see the fair copy of the  3 judgment ?

Whether this case involves a substantial question of law as to  4 the interpretation of the constitution of India, 1950 or any  order made thereunder ?

5 Whether it is to be circulated to the civil judge ?

=============================================  JAYANT OILS & DERIVATIVES LTD ­ Appellant(s) Versus AGRICULTURE PRODUCE MARKET COMMITTEE ­ VADODARA & 1 ­  Respondent(s) =============================================  Appearance :

MR MIHIR THAKORE, SR. ADV. FOR SINGHI & CO for Appellant : 1 MR KG VAKHARIA, SR. ADV. with MR DILIP B RANA for Respondent : 1 MRS. MANISHA LAVKUMAR SHAH for Respondent : 2 =============================================  CORAM :  HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN HONOURABLE MR.JUSTICE AKIL KURESHI Date :   /02/2009  CAV JUDGMENT  (Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) The question that has come up for consideration in Special Civil  LPA/138320/2008 2/11 JUDGMENT Application No.  9705 of 2008 is `whether subsection (2)(a), added to  Section 28 of the Gujarat Agricultural Produce Markets Act, 1963 (for  short   `the   Act'),   vide   the  Gujarat   Agricultural   Produce   Markets  (Amendment) Act, 2007, has the effect of taking away the substratum  of   the   Division   Bench   judgment   dated   24.04.2007   in   Letters   Patent  Appeal No.139 of 2006 and connected matters'.

Respondent no.2­Jayant Oils and Derivatives  Limited,  Vadodara,  the   appellant   herein,   is   engaged   in   the   business   of   manufacture   and  export of castor oils and its derivatives in the Industrial Units at 480­483  at GIDC, Makarpura, Vadodara, within the market area of the petitioner­ Agricultural   Produce   Market   Committee,   Vadodara,   respondent   no.1  herein,   within   the   market   area   of   the   petitioner­Market   Committee.  Respondent­Company   was   served   with   a   demand   notice   dated  05.03.2008   by   the   Market   Committee,   raising   a   demand   of   Rs. 

1,18,65,658/­ towards market fee and further calling upon the Company  to show cause why penalty of sum equal to 5 times of the demanded  amount should not be imposed.  

Market Committee pointed out that respondent­Company is bound  to pay market fee for the market produce brought into the market area  as per amended subsection (2)(a) of Section 28 of the Act.  Respondent­ Company submitted its reply vide letter dated 08.03.2008 stating that  they are not bound to pay the market fee, since they have not purchased  any   agricultural   produce   from   the   market   area.     Market   Committee  reiterated the demand vide letter dated 15.04.2008, demanding a sum of  Rs.1,18,65,658/­ along with penalty thereon of Rs.5,93,28,290/­ for the  period from 02.02.2008 to 15.02.2008.  The above­mentioned letter was  replied   by   respondent­Company   vide   letter   dated   25.04.2008   denying  the liability.  When the Market Committee took further steps to enforce  LPA/138320/2008 3/11 JUDGMENT its   demand,   respondent­Company   submitted   before   the   Revisional  Authority that Market Committee has no legal right to demand market  fee from respondent­Company, since the issue is already covered by a  Division Bench decision of this Court in Letters Patent Appeal No.139 of  2006 and connected matters.  They have stated that the Division Bench  clearly laid down the law that once industrial concern is using market  produce   for   its   own   manufacturing   purpose,   then   no   market   fee   is  leviable thereon.  It is pointed out that Section 28(1) r.w. Rule 48(2) of  the Gujarat Agricultural Produce Markets Rules, 1965 (for short `the  Rules')   would   clearly  indicate   that   respondent­Company  is   not   legally  obliged to pay any market fee for agricultural produce, which has been  brought from outside the market area into the market area for their own  consumption.  

Market   Committee,   however,   submitted   before   the   Revisional  Authority that the Amendment Act would rope in a processor also within  the meaning of subsection (2)(a) of Section 28, and since respondent­ Company being a processor of the goods within the market area, Market  Committee is justified in demanding market fee.   Revisional Authority  placed considerable reliance on the Division Bench judgment in Letters  Patent Appeal No.139 of 2006 and took the view that if the Concern uses  agricultural product as a raw­material, it is exempted from market fee as  contemplated  in   Rule  48(2).    Revisional   Authority  also took  the  view  that Section 28(2)(a) is inapplicable to the case of respondent­Company,  since   the   same   is   covered   by   Section   28(1)   of   the   Act.     Revisional  Authority, therefore, by order dated 30.06.2008, allowed the application  filed   by   respondent­Company   and   quashed   the   demand   notices   dated  05.03.2008 and 15.04.2008.  

Aggrieved by the  said order dated 30.06.2008 of the  Revisional  LPA/138320/2008 4/11 JUDGMENT Authority,  Market Committee  has come up  before this  Court with  the  present  Special   Civil  Application.    Learned  Single  Judge  of  this  Court  passed   a   conditional   order   on   13.11.2008,   directing   respondent­ Company   to   make   part­payment   of   market   fee,   and   to   give   an  undertaking.     Challenging   the   interim   order   dated   13.11.2008,  respondent­Company preferred Letters Patent Appeal No. 1383 of 2009.  When   Letters   Patent   Appeal   came   up   for   hearing,   by   consent   of   the  parties, we posted the Special Civil Application  itself for final hearing  and accordingly the matters were finally heard.

Shri   K.G.   Vakharia,   learned   Senior   Counsel   appearing   for   the  Market Committee, submitted that the Revisional Authority committed  an   error   in   coming   to   the   conclusion   that   respondent­Company   is  entitled   for   exemption   under   Rule   48(2)   ignoring   the   amended  provisions of Section 28 of the Act.   Learned Senior Counsel submitted  that the provisions of Rule 48(2) of the Rules have become redundant in  view   of   the   amended   provisions   of   Section   28   of   the   Act.     Learned  Counsel   also   submitted   that   the   principle   laid   down   in   the   Division  Bench judgement in Letters Patent Appeal No.139 of 2006 is no more  applicable to the facts of the present case, in view of amendment effected  to Section 28 of the Act.  

Learned   Counsel   referring   to   subsection   (2)(a)   of   Section   28  contended  that  a  strict   construction  of  the  said  provisions,  the   buyer,  who is a processor, and buys agricultural produce from any market other  than the market area, is also liable to pay market fee.  Learned Counsel  submitted that such processor will not be levied market fee, if fees is  paid   in   the   market   from   where   the   market   produce   was   bought   and  produces a proof regarding payment of fee.  Learned Counsel submitted  that Section 28(2)(c) puts an obligation upon the buyer purchasing from  LPA/138320/2008 5/11 JUDGMENT other market area to pay market fees to Market Committee, in whose  area   agriculture   produce   is   brought   for   the   purpose   of   processing,  irrespective of the fact that the event of buying or selling has not taken  place in the market area of the Market Committee, where market fee is  required to be paid.  Learned Counsel submitted that sub­sections (2)(b), 

(c) and (a) to Section 28 have to be read together, in the event of which,  respondent­Company, who is a processor, is bound to pay market fee.  Learned   Counsel   also   submitted   that   interpretation   given   by   Division  Bench on Rule 48(2) is also incorrect.   It is submitted that Rule 48(2)  nowhere   prescribes   that   agriculture   produce   brought   from   outside  market area has to be by the industrial concern itself.  Learned Counsel  submitted  that Division  Bench has omitted  to consider Explanation  to  Rule 48(1).  In support of the above proposition, learned Counsel placed  reliance on the judgment in M/s. Doshi Kantilal Ratilal & Ors. v. State  of Gujarat & Ors ­  1994 (2) GLR 1706 of this Court, Government of  the Province of Bombay v. Hormusji Manekji - 1947 Privy Council  200 and Visitor, AMU and others v. K.S. Misra - (2007) 8 SCC 593.  

Shri   Mihir   Thakore,   learned   Senior   Counsel   appearing   for   the  respondent­Company, placed considerable reliance on the Division Bench  judgment of this Court in Letters Patent Appeal No.139 of 2006.   It is  pointed   out   that   though   Special   Leave   Petition   was   filed   against   the  judgment, no stay has been granted by the Apex Court, therefore, the  judgment still holds good.   Learned Counsel further submitted that the  Amendment Act has not brought any change to Section 28(1) of the Act  and so also to Rule 48(2) of the Rules.  Learned Counsel submitted that  the only question is whether there is any element of sale or purchase in  the   market   area,   so   far   as   respondent­Company   is   concerned.  Respondent­Company has not bought or sold any agricultural produce  within the market area, therefore, Market Committee is not entitled to  LPA/138320/2008 6/11 JUDGMENT claim any market fee from respondent­Company.  Respondent­Company  has only brought agricultural produce from outside market area into the  market   area   for   its   own   use   and   the   same,   therefore,   it   is   clearly  exempted from market fee under Section  48(2) of the  Rules, and the  judgment   of   the   Division   Bench   squarely   applies   to   the   facts   of   the  present case.  Learned Counsel submitted that the Revisional Authority,  therefore, rightly held that the Market Committee has no legal right to  levy market fee on the respondent­Company.

We find no reason to take a different view from the view expressed  in the judgment of the Division Bench in Letters Patent Appeal No.139 of  2006 and connected matters on the interpretation of Section 28(1) of the  Act r.w. Rule 48(2) of the Rules.   In this connection, it is profitable to  reiterate the interpretation given by the earlier Bench of this Court on  Section 28(1) of the Act r.w. sub­rule (2) of Rule 48:

"8 Section 28 of the Act empowers the Market Committee to levy   and collect fees on notified agricultural produce bought or sold in the   market area, subject to the provisions of the Rules and at the rate   maxima and minima, from time to time prescribed. Thus, the power   of the Market Committee to levy prescribed fees is envisaged in the   above section. In juxtaposition to the above section, it is necessary to   refer to Rule 48 of the Rules, and more particularly Rules 48 and 49,   placed in Part VI with heading 'Fees,Levy and Collections',  pertaining   to   market   fees.     Rule   48,   sub­rule   (1)   and   the   explanation   is   highlighted  by the learned Single Judge and    discussion  has taken   place on the basis of certain material available on record with regard   to sale of castor seeds by one Manish Trader of Ahmedabad to the   Company and  after  relying  upon   Sections  19  to  22   of the  Sale of   Goods Act, the learned Single Judge found that sale does  take place   within the market area and, therefore, the Company is liable to pay   market fees. However,  sub­rule (2) of Rule 48 of Part VI of the Rules   clearly  prescribes that no fee shall be levied on agricultural produce   brought from outside the market area into the market area for use   therein by the industrial concerns situated in the market area or for   export  and,   in   respect   of   which   declaration   has   been   made  and   a   certificate has  been obtained in Form V. Thus, the above sub­rule (2)   of   Rule   48   nowhere   prescribes   that   agricultural     produce   brought   from outside the area of market committee has to be by the industrial   LPA/138320/2008 7/11 JUDGMENT concern itself. The preceding word is 'brought' and not 'bought'. Even   the facts of the present case are examined, nowhere it is mentioned   that purchase took place within the area of the market committee. In   the affidavit­in­reply filed by the Company, it is  clearly mentioned   that purchase of castor seeds did take place outside the market area   and no sale takes place within the market area. Even, weighment, etc.   is   also   done   outside   the   market   area   and   bills   are   prepared   accordingly and, that too, after selection by the representative of the   Company. Not only that, but, the Company has produced bills of one   Manish Traders at page 109 of Letters Patent Appeal No.195 of 2006,   having   numbered   as   Bill   No.93,   dated   3 rd  May   2004,   is   clearly   indicative of the fact that sale does not take place within the area of   Market Committee,  Baroda. Besides,  the octroi paid  to the Baroda   Municipal Corporation on the goods, namely, castor seeds imported   and produced at page 107 is also suggestive of the fact that sale does   not   take   place   within   the   area   of   market   committee.   Even,   the   Company has produced number of forms prescribed under Rule 48,   sub­rule (2) from page 79 to 86, the fact not denied by the Market   Committee,   which   also   establishes   the   case   of   the   Company   with   sufficient   declaration   and   a   certificate   that   the   above­mentioned   agricultural   produce,   namely,   castor   seeds,   has   been   brought   from   outside the limits of the market area and brought within the limits of   market area for industrial purpose, and for production of castor oil   and other by­products. Thus, the Company fully complied with the   requirement   of  Rule  48  of  the  Rules   and  is   entitled   for  exemption   from payment of market fees. Therefore,  exercise undertaken by the   learned Single Judge to find out the place of sale, so as to bring the   case of the Company under Rule 48, sub­rule (1) of the Rules,  is of   no   help   and   the   finding,   on   that   basis,   arrived   at   by   the   learned   Single Judge, will have to be quashed and set aside in the back­drop   of the above discussion and the fact­situation."

We   are   of   the   view   that   the   Amendment   Act   No.17   of   2007   has   not  brought   any   change   in   subsection   (1)   of   Section   28   of   the   Act.  Subsection (2)(a) added to Section 28 reads as follows:

"28. (1) xx xx (2)(a) The market fee specified in sub­sec. (1) shall not be levied for   the   second   time   in   any   market   area   from   the   buyer   who   is   a   processor,   grader,   packer,   value   addition   centre   or   exporter   of   an   agriculture produce and market fee has already been paid on that   agricultural   produce   in   any   market   and   the   information   in   this   context has been  furnished,  as prescribed,  by the person  concerned   that   the   payment   of   market   fee   has   already   been   made   in   other   market, provided such proof as may be prescribed is furnished to the   Director by the buyer who is doing processing, grading, packing, value   addition  or export within such period as may be prescribed by the   LPA/138320/2008 8/11 JUDGMENT Government."

Section   28­A   was   also   inserted   in   the   amended   Act,   which   reads   as  follows:­ "28­A.Power to grant exemption from payment of market fee.  ­  The State Government may, by notification published in the Official   Gazette, and  subject to such conditions  and  restrictions,  if any, as   may be specified  therein  exempt in whole or  part any agricultural   produce   brought   for   sale   or   bought   or   sold   in   the   market   area   specified in such notification, from the payment of market fee for such   period as may be specified."

Section   31­D   has   also   some   relevance   which   was   also   added   by   the  Amending Act, which is also extracted herein below for easy reference:

"31­D. Levy of market fees. ­ (1) The managing body of the private   market, e­market and the markets established under Sec.31­M shall   levy and collect  the  fees  on  the agricultural  produce referred to  in   clause (a) of sub­sec. (1) of Sec. 31­C brought or transacted in the   private market, e­market and the markets established under Sec.31M   at such rate and in such manner as may be prescribed. (2) No market fee shall be levied for second time in any market area   for   agricultural   produce   on   which   market   fee   has   been   paid   in   a   private market, e­market and the markets established under Sec. 31­ M on production of such proof as may be prescribed. (3) The private market, e­market and the markets established under   Sec.   31­M   which   has   collected   the   fee   under   sub­sec.   (1),   shall   contribute to the Development Fund established under Sec. 34­L, such   percentage of fees in such manner, as may be prescribed. (4) In case of e­market, the market fee shall be paid by the buyer on   the purchase of goods at such rate and in such manner, as may be   prescribed.  Out of the fees so collected, such percentage of fees as may   be   prescribed   shall   be   contributed   to   the   Development   Fund   established under Sec. 34­L. (5)   Where   the   agricultural   produce   is   purchased   directly   from   the   agriculturist, the market fee shall be paid to the market committee   constituted under Sec. 11 from whose market area the agricultural   produce has been bought and removed."

The   Division   Bench   has   already   noticed   that   sub­section   (1)   of  Section 28 used the expression `bought or sold'.   Bought means, some  agricultural   product   has   to   be   purchased   or   bought   from   the   market  area.   Sold means, some agricultural product has to be sold within the  LPA/138320/2008 9/11 JUDGMENT market area.   Division  Bench has categorically found that respondent­ Company has not bought or purchased or sold any agricultural produce  within the market area, therefore, there is no question of levy of any  market fee from respondent­Company under Section 28(1) of the Act.  Further, sub­rule (2) of Rule 48 clearly says that no fees shall be levied  on agricultural produce brought from outside market area into market  area for use therein by industrial Concerns situated in the market area.  In sub­rule (2) of Rule 48, expression used is `brought'.   Facts clearly  indicate   that   respondent­Company   has   brought   agricultural   produce  from   outside   market   area   into   market   area.     Therefore,   reading   sub­ section (1) of Section 28 with sub­rule (2) of Rule 48, we are clearly of  the view that the castor seeds brought by the respondent­Company from  outside market area into market area for its own use cannot be subjected  to any levy of market fee by the Market Committee.  We are, therefore,  in agreement with the view expressed by the Division Bench and hence  no reference is called for to the Full Bench.  

We are also of the view that the Amendment Act, by which sub­ section (2)(a) was added to Section 28, would no way rope buyers of  agricultural produce brought from outside market area into market area  for own consumption.  Sub­section (2)(a) specifically refer to market fee  specified   in   sub­section   (1).     Sub­section   (1)   will   apply   only   in   case  goods are bought or sold in the market area and in that process, market  fee   shall   not   be   levied   for   the   second   time   from   a   buyer,   who   has  purchased the agricultural produce from the market area.  Such a buyer  may be a processor, grader, packer, value addition centre or exporter of  an agriculture produce.  Respondent­Company has not bought anything  from the market area, therefore, it is not a buyer within the meaning of  sub­section (2)(a) of Section 28 of the Act.  Only those buy goods from  the market area are exempted from levy of market fee, provided they  LPA/138320/2008 10/11 JUDGMENT show a certificate that the product had already been subjected to a levy  outside  the market area.   Sub­section (2)(b) to Section 28 provides a  different   fact   situation,   which   says   that   on   the   agricultural   produce  brought into market area for commercial transaction or for a processing,  market fee shall be deposited by the buyer or processor, as the case may  be, in the office of market committee, within fourteen days, but, before  sale or resale or processing or export outside the market area, permit  issued under clause (e) has not been submitted.  Clause (e) says that any  agricultural produce  shall  be  removed out of market area  only in  the  manner and in accordance with the permit issued in such form, as may  be   prescribed.     The   vehicle   carrying   agricultural   produce   shall   be  accompanied by such proofs as may be prescribed.  It is also stated that  the   purchaser   of   the   agricultural   produce   must   himself   remove   the  agricultural   produce   from   one   place   to   another,   without   such   permit,  within   such   market.   Respondent   company   would   not   fall   under   the  above category since no goods are bought for sale or resale or export  outside the market area.

In the demand notice issued by the Market Committee also there is  no case for the Market Committee that the respondent­Company would  fall under sub­section (2)(b) of Section 28. 

Section 28­A deals with the powers of the Government to grant  exemption  from payment of  market fee.   Power is conferred by State  Government by notification to exempt agricultural produce brought for  sale or bought or sold to those agricultural produce brought for sale or  bought or sold.   If intention was to levy market fee from people who  brought   agricultural   produce   from   outside   the   market   area   into   the  market area, power also would have been given to the Government to  exempt   them.   Since   Legislature   never   intended   to   demand   or   levy  LPA/138320/2008 11/11 JUDGMENT market   fee   for   produce   brought   from   outside   market   area   into   the  market area for own consumption, the question of granting exemption  under   Section   28­A   does   not   arise.   Section   31D   deals   with   private  market, e­market and markets established under Section 31M.  There is  nothing to show that the Market Committee  is a private  market or e­ market.   Establishment of private market is referred to in Section 31C.  The petitioner­Market Committee is not private market committee within  the meaning of Section 31C and therefore Section 31D, as such, would  not apply.

Above being the factual and legal situation, we are of the view that  the Revisional Authority has rightly interfered with the demand notices  issued by the Market Committee.   Special Civil Application, therefore,  lacks merit and the same is dismissed as also interim relief granted.  Rule  is discharged.

Since   we   have   dismissed   the   Special   Civil   Application,   Letters  Patent Appeal and Civil Application are disposed of accordingly. 

(K.S. RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) [sn devu] pps