Allahabad High Court
Sheetgrah Sangh, U.P., Kanpur And Anr. vs State Of Uttar Pradesh And Anr. on 7 October, 1987
Equivalent citations: AIR1988ALL79, AIR 1988 ALLAHABAD 79, 1988 ALL. L. J. 14
JUDGMENT A.N. Varma, J.
1. The petitioner is an association which claims to represent 450 out of 726 cold storages operating in different parts of the State. The association assails the validity of the U. P. Government Notification No. 847/XII-4-585-86, dated February 19, 1987 issued by the- State Government in exercise of its powers under Section 29 of U. P..
Regulation of Cold Storages Act, 1976 (the 'Act', in brief) fixing the maximum hiring charges which a licencee may charge for storing potatoes in the cold storage including any other service rendered in connection therewith at Rs. 23A per quintal for the period from February 15, 1987 to November, 30, 1987 or part thereof in the whole of Uttar Pradesh.
2. The petition represents a class of litigations which have, over the years, become an annual feature in this Court. Each year that the Government notifies maximum storage charges under the said Act for potatoes cold storages of Uttar Pradesh have been making an annual trip to this Court on the self same pleas with slight variations and improvements here and there, namely, that the charges fixed by the Government are arbitrarily low impinging upon their right. guaranteed under Articles Hand 19(1)(g) of the Constitution of India, that in fixing maximum charges the Government has not had regard to the obvious escalations in the cost inputs essential in the operation of cold storage industry, etc. etc. The cry that the maximum charges fixed by the Government if not quashed by this Court would inevitably result in the closure of the cold storages throughout the State is repeated every year. And more often than not the cold storages have succeeded in obtaining interim orders from this Court under which they are allowed to charge from the cold storages higher rates than fixed under the statute. These interim orders mostly outlast the season. The petitions except those relating to the year 1986 have been dismissed with a direction that the petitioners shall refund the excess amount realized under interim orders. There is no knowing whether the producers have, in fact, been refunded the amount. Last year while allowing the petitions and quashing the notification, this Court directed the Government to refix the storage charges. The State Government has not yet refixed the maximum charges, it is alleged in the counter-affidavit, because of the delaying tactics adopted by the cold storage industry. The fate of the potato growers in regard to the excess charges realized by the industry under interim orders remains in the doldrums.
3. What we wish to stress is that whether the cold storages succeed or lose in these legal battles, the potato growers lose in either case because of the absence of any effective machinery by which excess charges realized from them could be made over to them. The tragic part of this is that in all these litigations the potato growers who are directly affected are not impleaded and their case has but for the defence put up by the State Government gone largely in default on the very unconvincing plea that their number is large and unwieldy.
4. We now turn to the nature of challenge to the validity of the impugned notification. The challenge can be split into two broad heads : (i) constitutionality of Sections 29 and 44-A of the Act and the effect of the exercise of power thereunder (ii) the validity of the aforesaid notification dated February 19, 1987 on merits,
5. For appreciating the submissions it will be necessary to first to have a glance at the scheme of the Act, which was preceded by two ordinances containing identical provisions, one promulgated in 1975 and the other in 1976. In fact, the Act merely replaces these ordinances. Before its introduction the Bill was sent to the President of India under Clause (b) of Article 304 of the Constitution for necessary sanction as the proposed Act purported to impose reasonable restrictions on the freedom of trade, commerce or intercourse within the State required in the public interest. The President's sanction was received on April 16, 1976. Thereafter the Bill was passed by the State Legislature without any change. The Statement of Objects and Reasons appended to the Bill as published in the U. P. Gazette (Extra-ordinary) dated April 8, 1976 which was the subject of considerable debate at the Bar reads as follows : --
"An Act to provide for the licensing, supervision and control of cold storages in Uttar Pradesh and for matters connected therewith.
It is hereby enacted in the Twenty-seventh year of the Republic of India.
Prefatory note-- Statement of Objects and Reasons-
In Uttar Pradesh there has been a marked development in the cold storage industry during the last decade and a large number of cold storages have been set up in the private sector, particularly in and around the potato growing areas. To ensure efficient maintenance of cold storages and to remove the hardship of agricultural producers proper control and regulation of the cold storage business was considered necessary in the public interest.
As the State Legislature was not in session, the Uttar Pradesh Regulation of Cold Storages Ordinance, 1975 was promulgated on September 27, 1975 for the said purposes."
5A. In the meantime Presidents' Rule was imposed in the State on November 30, 1975 and on account of the commencement of the Session of Parliament on January 5, 1976, the aforesaid Ordinance would have ceased to operate on February 16, 1976. The said Ordinance was, therefore, repealed and replaced by the Uttar Pradesh Regulation and Cold Storages Ordinance, 1976, promulgated on February 16, 1976.
This Bill is being introduced to replace the said Ordinance of 1976. It is also proposed to regulate the construction of new cold storages by requiring a person desirous of constructing a cold storage to obtain prior permission of the Licensing Officer and necessary provision has accordingly been included in the Bill.
6. Chapter II of the Act deals with the constitution of a Cold Storage Advisory Board and its functions and duties. Section 3 lays down.
"3. The State Government shall, by notification constitute a cold storage Advisory Board, which shall consist of the following members, namely,
(a) The Agricultural Production Commissioner, Uttar Pradesh who shall be the Chairman of the Board;
(b) A representative of the Agricultural Marketing Adviser to the Government of India;
(c) The Director of Industries, Uttar Pradesh;
(d) The Registrar, Co-operative Societies, Uttar Pradesh;
(e) The Director of Mandis, Uttar Pradesh, Uttar Pradesh;
(f) The Director of Horticulture and Fruit Utilization, Uttar Pradesh who shall also act as Secretary."
7. Section. 4 sets out the duties and functions of the Board as below :
"4(1). The Board shall discharge the following duties and functions, namely,
(a) to advise the State Government on policy matters relating to the licensing of cold storages and matters connected therewith;
(b) to make suggestions to the State Government in respect of scientific planning, maintenance, development and expansion of cold storages and to suggest proper steps for co-ordination of cold storage facilities in the State;
(c) to advise the State Government in the matter of fixation, from time to time, of maximum charges for storing agricultural produce in the cold storage; and
(d) to advise the State Government on such other matters as may be referred to the Board by the State Government or as may be prescribed
2. The business of the Board shall be conducted in such manner as may be prescribed."
8. Chapter III deals with the licensing of Cold Storages, Section 5 says that no person shall carry on the business of storing any agricultural produce in a cold storage except under and in accordance with the terms and conditions of a licence granted under the Act. Section 8 provides for cancellation of a licence, inter alia, on the ground that the licensee is guilty of breach of the provisions of the Act or the Rules made thereunder. Chapter IV of the Act lays down the rights and duties of a licensee which broadly indicate that the licensee is, in substance, a bailee for the agricultural produce entrusted to him for storage by the producers on payment of hiring charges. Sub-section (2) of Section 14 is important in that it provides that no licensee shall refuse to accept agricultural produce in his cold storage without any lawful excuse. The next relevant provision is Section 19 which states that every licensee shall on payment made by or on behalf of the hirer deliver the goods stored in cold storage provided the hirer surrenders the receipt and pays all charges due to the licensee. We have then Section 26 which may be reproduced in extenso because of its importance-
"26. No licensee shall take or receive, for storage or any other service rendered to the hirer, any amount over and above the charges fixed by the State Government under Section 29."
9. Finally, we have Section 29 the constitutionality of which has been challenged in this petition. It reads as follows :--
"29. The State Government shall, from time to time, fix "the maximum charges which a licensee may charge for storing agricultural produce in the cold storage or for any other service rendered in connection therewith, and different charges may be fixed for different areas in Uttar Pradesh.
Provided that the maximum charges that may be fixed under this section for the first time after the commencement of this Act may cover any period before the date of such commencement in respect of any agricultural produce that continues to be stored in the cold storage on the said date."
10. Section 30 states that charges fixed by the State Government under Section 29 shall be published in the official gazette. Section 31 mandates the State Government to consider the report of the Advisory Board before fixing the charge referred to in Section 29. Lastly, we have Section 45 which vests on the State Government rule making power for carrying out the purpose of the Act and Section 46 which while repealing the Uttar Pradesh Regulation of Cold Storages Ordinance, 1976 saves actions taken under the Ordinances of 1975 and 1976. It states that anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
11. Having set out in brief the outlines of the Act we proceed to consider the submissions of the learned counsel. However, before we do that we may briefly summarise the gist of the averments made in the petition as well as the counter-affidavit filed on behalf of the respondents.
12. The petitioner avers that about 450 cold storage owners are its members. These cold storages are engaged in the business of accepting potatoes for storage in the cold storages run by them in lieu of the hiring charges. As a major agro-based industry it is providing direct support to the farmers and in an indirect way contributing to the economy of the country in that it is able to save the potato growers from what has been described by both the parties as 'distress sales' at harvest time. It is said that because of the cold storages there has been an increase in the total acreage of potato cultivation. Potato is a consumer oriented industry and it has great food value.
Cold storages enable the producers to effect sales even during off-season when they take out the potato from the cold storages and give it to the wholesalers for sale. If this facility were not there the potato growers would be completely at the mercy of the buyers.
13. It is next averred that apart from the initial capital cost, the usual operational costs themselves worked out to an amount which is much more than the maximum charges being fixed by the Government under Section 29 on account of which cold storages have had to seek redress by way of writ petitions. Last year the Government had fixed the storage charges at Rs. 19/- per quintal. The petitioner had successfully challenged that notification by means of a petition which was allowed by this Court by its judgment dated. December 18, 1986 on the ground that the charges fixed by the Government were inadequate and did not ensure a reasonable margin of profits. The State Government was directed to redetermine hiring charges in accordance with law. The State Government has not, however, fixed the maximum charges. And without refixing the maximum, charges the State Government has once again arbitrarily fixed the maximum charges at Rs. 23/- per quintal under the impugned notification. The impugned notification has been issued without regard to the escalations in the cost inputs over the years such as the hike in the electricity duties, increase in the basic wages of the staff manning the cold storages as well as in the costs of lubricants, fuel, ammonia gas between 1985 and 1987 etc. The petitioner further alleges that in spite of consistent recommendations made by the U. P. Financial Corporation, U. P. Industrial Consultant Ltd. the Managing Director of P.I.C.U.P., the Managing Director of Co-operative Federation and the report submitted by Dr. Bhanwar Singh recommending an upward fixation in the maximum hiring charges fixed by the Government, the Government has arbitrarily fixed the maximum fairing charges at Rs. 23/-which is so grossly low as not to cover even the basic running costs, to say nothing about the return of some profit The vires of Sections 29, 44-A and the impugned notification dated February 19, 1987 is also challenged oh grounds of violation of Articles 14, 19(1)(g) and 31A.
14. On behalf of the respondents the affidavit of Sri R.D. Singh, Joint Director, Vegetables, Directorate of Horticulture and Fruit Utilization, Government of Uttar Pradesh, has been filed controverting the allegations made in the petition and setting forth the circumstances and the background in which the impugned legislative measure was undertaken. It is urged that the State of Uttar Pradesh accounts for 45% of country's total yield of potatoes. Potato is a cash crop liable to perish quickly unless stored properly. It is the commonest vegetable used by all strata of society throughout the year. In order, therefore, to ensure continuous supply of potatoes at reasonable price throughout it is essential that proper and efficient provision be made for the preservation of the crop after harvest. However, because of the perishability of the crop, the cold storages, few and far between as they were, started exploiting the situation, demanding unreasonably excessive charges or rent for the storage of the produce. The discontent among the cultivators gave rise to a statewide unrest and mass agitation as a result of which ordinances were promulgated in 1975 and 1976 which were eventually replaced by the impugned Act. Potato being an essential item of food constituting material resources of the community the impugned law was enacted with a view to subserve the State Policy mentioned in Clauses (b) and (c) of Article 39 of the Constitution of India.
15. It is further asserted that the legislation having received the sanction of the President is protected from any challenge under Articles 14 and 19 by virtue of Article 31C. In any case neither the impugned Act nor the Notification dated February 19, 1987 suffers from any invalidity or illegality, either constitutional or otherwise. The maximum charges have been fixed after a thorough consideration of the report of the Advisory Board and the entire material collected by it for the purpose of fixing maximum charges under Section 29. The view point of the petitioners as expressed in their memoranda submitted before the Advisory Board as well as otherwise as also the recommendations made by various Bodies and individuals were also fully examined both by the Advisory Board as well as the Government. The Government was not unaware of the various escalations in the cost inputs etc. The plea that owing to unreasonably low maximum charges fixed by the Government, the cold storages are closing down their business is a bogey which has no basis. Far from decreasing, the number of cold storages in the State has been steadily on the rise. New entrepreneurs are constantly entering the field of this business. Thus from 423 cold storages which existed in 1974-75, the number has increased to 726 in 1985. The storage capacity (in lac tonnes) has increased from 6.5 to 22.72.
16. It is next stressed that each year that the Government fixes maximum charges under Section 29 the cold storages have been filing petitions in this Court on the selfsame pleas. Most of these have been dismissed by the Court. The constitutional challenge has also been repelled by this Court more than once, first, in 1978 by means of a judgment dated November 20, 1978 (in Swarup Cold Storage and Ice Factory and others v. State of Uttar Pradesh) and again by the judgment of this court dismissing a group of petitions in 1979 and 1980 (details whereof are given in the counter-affidavit). In these petitions more often than not the cold storages obtained interim orders under which they were permitted to charge at much higher rates than prescribed under the notifications thus exposing the potato growers to untold misery and hardship. Ironically these potato growers were never impleaded. The cold storages, however, succeeded last year in a group of petitions disposed of by this Court by its judgment dated December 18, 1986 which is subject of challenge before the Supreme Court. The petitions were allowed and the notification fixing maximum charges at Rs. 19/- was quashed The State Government was directed to redetermine hiring charges. In regard to the higher rates realized by the cold storages throughout the season under interim orders, the Court directed that in case the Government fixed the maximum charges lower than allowed by the Court the amount shall be refunded to the State Government for payment to the potato growers if they could be identified and, if not, the) amount might be spent by the State Government for the welfare of the potato growers. When the Government took steps to redetermine the price the representatives of die cold storages found one excuse or another for not appearing and putting forward their view-point because they were interested in delaying the proceedings. The cold storages of the State are thus clearly abusing the process of the court.
17. In reply, the petitioners filed a rejoinder affidavit and followed it up by a spate of supplementary affidavits without the leave of the Court. Some of these supplementary affidavits were filed even after the arguments had gone on for some days. The learned Advocate General rightly protested against this kind of thing.
18. Having set out the pleadings of the parties, we proceed to consider the submissions of the learned counsel. The main thrust of the arguments of Sri S. P. Gupta on behalf of the petitioners centred round the effect of Section 44-A, or, more appropriately, of the exercise of the power of exemption under Section 44-A, on the State Government's power to fix maximum charges under Section 29. Put in a nutshell, the submission was that so long as there existed a notification under Section 44-A granting exemption to any category of cold storages from the provisions of Sections 26 and 29, the exercise of power fixing maximum charges under Section 29 would be per se arbitrary and hit by Article 14 of the Constitution of India. We will elaborate the submission a little later but in order to appreciate the same it will be necessary to extract here Section 44-A which was inserted by the State Legislature by the Uttar Pradesh Regulation of Cold Storages (Amendment) Act, 1983 which came into force on August 18, 1983. It reads thus : --
"44-A. Power to Exempt-- The State Government may by notification direct that the provisions of Section 26 and Section 29 shall not apply, during such period and in respect of such category of cold storages, constructed before or after the commencement of the Uttar Pradesh Regulation of Cold Storages (Amendment) Act, 1983, as may be considered necessary in the public interest."
19. Since learned counsel laid considerable stress on the Statement of Objects and Reasons appended to the Bill, We are extracting here the same in full.
"Section 29 of the Uttar Pradesh Regulation of Cold Storages Act, 1976 provides for fixing of maximum charges by the State Government for storing agricultural produce in cold storages or for any other service rendered in this connection. In accordance with Section 26 of the said Act, the licensee of a cold storage cannot charge any amount over and above the charges fixed by the State Government. Under the World Bank Project and in collaboration with the National Cooperative Development Corporation, 69 cold storages are to be constructed in the State. The World Bank Mission is of the view that the present rental ceiling in respect of the cold storages is inadequate and it does not ensure profitable business. It was, therefore, considered proper to provide for exemption of such cold storages from rental ceiling as may be considered necessary in public interest.
Since the State Legislature was not in session and the above decision was to be implemented expeditiously the Governor promulgated the Uttar Pradesh Regulation of Cold Storages (Amendment) Ordinance, 1983 (U.P. Ordinance No. 38 of 1983) on August 18, 1983.
This Bill is accordingly introduced to replace the aforesaid Ordinance."
20. Sri S.P. Gupta referring to the Statement of Objects and Reasons submitted that there was incorporated in it a legislative finding that the rental ceiling imposed by the State Government in respect of cold storages was inadequate and it did not ensure profitable business. Each time, therefore, that the State v Government exercises power of exemption under Section 44-A in respect of any selected category of cold storages, it does so on the premise that the rental ceiling (storage charges) fixed by it under Section 29 must be inadequate to ensure profitable business. It was urged that the running costs involved in operating cold storages being the same for all the cold storages the Government could not validly discriminate between the cold storages enjoying the exemption and those not covered by the notification issued under Section 44-A and, if it does so, it clearly exposes itself to the charge of hostile discrimination impinging upon Article 14 of the Constitution. Learned Counsel submitted that there was no intelligible differentia between the two classes of cold storages having regard to the objects sought to be achieved by the exercise of power under Section 44-A.
21. We regret our inability to accept the submission. We will first examine the scope of Section 44-A without the aid of the Statement of Objects and Reasons. On its terms the provision seems entirely unexceptionable. It simply vests a power in the Government to grant exemption to any specified category of cold storages for a limited period. The power is, however, not unrestricted. It is hedged in by the requirement of public interest. The constitutionality of such a power has been consistently upheld by the Supreme Court. We will content ourselves with the latest decision on the point in the case of Hindustan Paper Corporation Ltd. v. Govt. of Kerala, AIR 1986 SC 1541. which directly covers this aspect Repelling the challenge to Section 6 of the Kerala Forest Produce (Fixation of Selling Price) Act which conferred on the Government the power to grant exemption from the provisions of the Act in favour of any government owned company or a cooperative society in public interest, their Lordships summed up the law thus : --
"In almost all the statutes by which the fiscal or economic interests of the State are regulated provision for granting exemption in appropriate cases would have necessarily to be there and the power to grant exemption is invariably conferred on the Government concerned. The Legislature which is burdened with heavy legislative and other types, of work is not able to find time to consider in detail the hardships and difficulties that are likely to result by the enforcement of the" statute concerned. It has, therefore, now become a well recognized and constitutionally accepted legislative practice to incorporate provisions conferring the powers of exemption on the Government in such statutes. Such exemptions cannot ordinarily be granted secretly. A notification would have to be issued and published in the Gazette and in the ordinary course it would be subject tp the scrutiny by the legislature. The power can be exercised only in the public interest as provided by the section itself. The validity of provisions conferring the power of exemption has been consistently upheld by this Court in a number of decisions commencing with the State of Bombay v. F.N. Balsara, 1951 SCR 682 : AIR 1951 SC 318."
22. In the context of the impugned legislation (Section 44-A) public interest would mean encouragement of the growth or proliferation of the cold storages or any other action which may subserve the dominant object of the Act preservation of agricultural produce which includes potatoes ensuring continued availability of the produce to the community at large throughout the year and mitigation of hardship to the cultivators. In itself, therefore, the provision seems constitutionally perfectly unexceptionable.
23. The question is whether the exercise of power under Section 44-A would, in each case, inevitably result in disabling the Government from fixing maximum charges under Section 29. We have not the slightest hesitation in answering this question in the negative. As stressed above, on the plain term of Section 44-A the power can be exercised only in public interest and it would be entirely wrong to suppose that the power could be exercised only on the formation of the opinion that the charges fixed by the Government under Section 29 are inadequate or excessively low. The learned Advocate General rightly argued that Section 44-A has been expressed in wide terms and it is difficult to predicate the circumstances in which the Government may be impelled to exercise that power in favour of a selected category of cold storages for a limited period in public interest. He submitted that this power could be exercised, for example, where cold storages selected for exemption are far removed from the electric feeder or in respect of an area in which labour charges are excessively high or where, as in the instant case, the Government considers it expedient to do so for encouragement of construction of new cold storages in areas which, in normal circumstances, would not attract entrepreneurs. Such cases would clearly constitute a valid ground calculated to subserve public interest deserving special consideration to enable the cold storages to tide over a temporary crisis. And it will be seen that the exercise of power in such cases would not be founded on the premise that the charges fixed are generally inadequate.
24. The question, however, whether the Statement of Objects and Reasons contains any legislative finding as urged by Sri Gupta, need not detain us as the legal position with regard to the extent to which the Statement of Objects and Reasons may be looked into for ascertaining the legislative will seems to be firmly established by a series of decisions of the Supreme Court beginning from Aswini Kumar's case, AIR 1952 SC 369. The accepted legal position seems to be that except for the limited purpose of understanding the back ground and the antecedent state of affairs leading up to the legislation it is impermissible to refer to it for determining the true meaning of the provisions of an enactment. Thus Chief Justice Patanjali Sastri speaking for the Court in Aswini Kumar's case stated the law thus : --
"As regards the propriety of the reference to the Statement of Objects and Reasons, it must be remembered that it seeks only to explain what reasons induced them over to introduce the Bill in the House and what objects he sought to achieve. But those objects and reasons may or may not correspond to the objective which the majority of members had in view when they passed it into law. The Bill may have undergone radical changes during its passage through the House or Houses, and there is no guarantee that the reasons which led to its introduction and the objects thereby sought to be achieved have remained the same throughout till the Bill emerges from the House as an Act of the Legislature, for they do not form part of the Bill and are not voted upon by members. We, therefore, consider that the Statement of Objects and Reasons appended to the Bill should be ruled out as an aid to the construction of the statute."
25. The same, principle was reiterated in the case of Central Bank, of Jndia v. Their Workmen, AIR 1960 SC 12 at p. 21, by Hon. S.K. Das, J. as follows :--
"The Statement of Objects and Reasons is not admissible, however, for construing the section far less can it control the actual words used."
26. A few years later Chief Justice Sinha speaking for the court in the case of State ot West Bengal v. Union of India, AIR 1963 SC 124latp. 1247 summed up the law thus :--
"It is well settled that the Statement of Objects and Reasons accompanying a Bill, when introduced in Parliament cannot be used to determine the true meaning and effect of the substantive provisions of the Statute. They cannot be used except for the limited purpose of understanding the background and the antecedent state of affairs leading up to the legislation."
27. In this case, a clear and categorical declaration in the Objects and Reasons that 'the Central Government does not intend to acquire the proprietary rights vested in the States' was treated as ineffective to cut down the generality of the words used in the statute. It is unnecessary to burden this decision with further cases on this point as the law seems to have been put beyond the pale of any doubt.
28. It will, therefore, be an error to regard the recitals in the Statement of Objects and Reasons appended to the Bill leading to the enactment of Section 44-A as a concluded legislative finding, as contended by Sri Gupta, to the effect that the ceiling on the rental fixed by the Government in respect of cold storages as in force in 1983 was either inadequate or insufficient to ensure profitable business. As observed by Chief Justice Patanjali Sastri in Aswini Kumar's case (AIR 1952 SC 369) (supra) the Objects and Reasons appended to the Bill may or may not correspond to the objects which the majority of the members had in view when they passed the Bill into Law. The Statement of Objects and Reasons is not a part of the Bill and/or not voted upon by the Members of the Legislature. The entire premise on which the submission of the learned counsel was founded hence falls to the ground.
28A. We are, however, prepared to examine the Statement of Objects and Reasons for the limited purpose of ascertaining the background under which the Bill was introduced. The Statement of Objects and Reasons states that under the World Bank Project and in collaboration with the National Cooperative Development Corporation 69 cold storages were to be constructed in the State. The World Bank Mission was of the view that the present rental ceiling in respect of cold storages was inadequate and it does not ensure profitable business. It was, therefore, considered proper to provide exemption to such cold storages that is those covered by the World Bank Project in public interest.
29. From the Statement of Objects and Reasons it is apparent that the immediate occasion for having such a provision was the construction of 69 cold storages in the Cooperative Sector in collaboration with the National Co-operative Development Corporation with the financial assistance offered by the World Bank under the World Bank Project. The opinion expressed by the World Bank Mission as regards the adequacy or inadequacy of the ceiling on rental must therefore, be viewed in the context of the project which was being floated by the State with the World Bank assistance. This has been made explicit in paragraphs 40 and 57 of the counter-affidavit in which it is asserted that private cold storage owners were shying away from constructing cold storages in remote areas because of the lack of trading opportunities in those areas. Some incentives had, therefore, to be evolved to persuade construction of cold storages in such areas. For this purpose the Government selected Co-operative Sector with a view to boosting co-operative movement in the State. It was with this twin object that as a special case exemption was granted to these 69 cold storages for a limited period.
30. It will, therefore, be an error to think that the exemption granted by the Government was based on the assumption that the charges fixed by it were inadequate or excessively low.
31. This brings us to the next limb of Sri Gupta's submission, namely, that the notification issued under Section 44-A granting exemption in favour of the Cooperative Societies to whom the World Bank 'has given financial assistance for a period of ten years from the operation of Sections 26 and 29 is discriminatory in that there is no fundamental difference between the cold storages established with the World Bank loan and those constructed with the financial assistance extended by the U.P. Financial Corporation and financial institutions or obtained otherwise. The running costs of the cold storages, it was argued, is more or less the same.
32. We regret we cannot agree. We have already adverted to the averments made in the counter-affidavit as to the background and circumstances in which the World Bank Mission was persuaded to advance financial assistance for the construction of 69 cold storages in Co-operative Sector with the collaboration of the National Co-operative Development Corporation and it is unnecessary to dilate on the point further. Learned counsel, however, contended that the stand taken in the counter-affidavit that the cold storages were constructed with the World Bank loan is wrong as not all were located in remote areas. Relying on the.
averments made in paragraph 9 of the first supplementary rejoinder affidavit learned counsel submitted that a number of a such cold storages are not very far from the towns.
33. On this factual controversy we would prefer to rely on the version of the Joint Director who has verified the counter-affidavit. It is possible that some of the cold storages who succeeded in obtaining World Bank loan might not actually be located in the interior or rural areas or that some of the private cold storages might have also come up in that area. But these alleged stray deviations from the World Bank policy in the actual implementation thereof cannot derogate from the validity of the decision of the Government to grant exemption to the cold storages established with the World Bank assistance in the co-operative sector.
34. Further, the constitutionality of exemption in favour of co-operative societies from the provisions of an enactment in public interest has been consistently upheld by the Supreme Court in several decisions the latest of which is Hindustan Paper Corporation Limited (AIR 1986 SC 1541) (supra) in which the question raised was whether conferment of power of exemption on the Govt. from the operation of the enactment in favour of a company owned by the Government or a registered co-operative society in public interest was constitutionally permissible. After an elaborate examination of the question their Lordships answered the question in the affirmative and held that the Government undertakings and co-operative societies constitute a class by themselves since any profit they make would in the end, result in the benefit to the. members of the general public. Their Lordships observed : --
"The role of industries in the public sector is very sensitive and critical from the point of view of national economy. Their survival very often depends upon the budgetary provision and not upon private resources which are available to the industries in the private sector.......An exemption or a concession might provide them some breathing time or settling down time. It may be treated as a subsidy at the worst. This appears to be the policy behind Article 19(6)(ii) of the Constitution."
35. Again, in paragraph 10 of the same judgment, their Lordships held : --
"Hence, preference shown to Government companies under Section 6 of the Act cannot be considered to be discriminatory as they stand in a different class altogether and the classification made between Government companies and others for the purposes of the Act is a valid one. Same is the case with the clause which gives power under Section 6 of the Act to the Government to exempt sales of forest produce in favour of co-operative societies up to the limit mentioned therein. In P.V. Sivarajan v. Union of India, 1959 Suppl (1) SCR 779 : AIR 1959 SC 556 the exemption granted in favour of traders carrying on export business in a small scale who formed co-operative societies was upheld In Orient Weaving Mills (P.) Ltd. v. Union of India, 1962 Suppl (3) SCR 481: AIR 1963 SC 98 this Court upheld the exemption granted in favour of powerloom weavers in a cooperative society from the levy of central excise duties. We do not find any substance in the contention that the provision granted exemption in favour of Government companies and the co-operative societies as stated above is unconstitutional."
In view of the foregoing discussion this court holds that the notification issued under Section 44-A was calculated to subserve public interest and therefore, perfectly valid. It has enabled 69 cold storages to come up with the World Bank assistance which is no small achievement We further hold that the classification is reasonable and based on an intelligible differentia bearing a rational relationship to the object sought to be achieved.
36. That takes us to the next challenge to the constitutionality of Section 29 of the Act The submission was that the provision violates Article 14 of the Constitution inasmuch as it confers arbitrary and unguided power on the State Government to fix maximum charges.
37. This point need not detain us as the principle governing the controversy is now firmly rooted in a series of decisions of the Supreme Court which are to the effect that the guideline need not be found in the impugned provision itself and that the same may be culled out from the setting in which the provision is placed, the objectives sought to be achieved by the Act and even the preamble of the Statute? Their Lordships have said that no cut and dry test can be laid down applicable to each and every individual statute impugned, nor can an abstract standard or general pattern of reasonableness be laid down applicable to all cases and in all circumstances.
38. The Court has in each case to strike the balance between the freedom guaranteed under Article 19(1)(g) and the social control permitted by Article 19(6). We do not consider it necessary to burden this judgment with all those decisions. We will, however, refer to a recent decision. In State of Mysore v. M.I. Nagade and Gadag, AIR 1983 SC 762, their Lordships summed up the law thus in paragraph 11:
"The question, therefore, is whether there is any guideline for the exercise of this power? It is by now well-recognized that guideline need not be found in the impugned provision. The same may be collected from the setting in which the provision is placed, the purpose for which the Act is enacted and even, the preamble of the statute in which the provision is incorporated. A legislation or statute is enacted to achieve some public purpose and the policy of law and the object sought to be achieved can furnish reliable guidelines for the exercise of discretionary power."
39. With this postulate we proceed to examine the scheme of the enactment with a view to discovering whether there is any identifiable guideline. Section 3 of the Act obliges the State Government to constitute an Advisory Board which is an expert body composed of a broad cross section of functionaries which are directly concerned with the subject of the Statute. A representative of the Central Government, namely, Agricultural Marketing Advisor to the Government of India is also a member of the Board. The Board so constituted is under a duty to advise the Government in the matter of fixation of maximum charges. There is then the vital Section 31 which obliges the Government, before fixing the maximum charges, to consider the report of the Advisory Board. Section 31 provides :
"31. Where a Board has been constituted under Section 3, the State Government shall consider its report before fixing the charge referred to in Section 29."
40. It will thus be~seen that the State Government cannot fix the maximum charges without considering the report of the Advisory Board, Such consideration must necessarily mean a real and effective consideration. And although there is no statutory requirement, it is now an established practice recognized by the Government that the Board invites the cold storages to submit their viewpoint before making its re-commendation to the Government. The Board, as a rule, considers the representations or memoranda submitted by the Cold Storage Association and other representatives of cold storages and it is on a consideration of the same that the Board makes its recommendation. In the instant case, the report of the Board was made available to the Court and from a perusal of the same it is apparent that before making the recommendation an indepth enquiry into the whole exercise of fixing maximum charges was made by the Board. There is besides the preamble to the Statute which also furnishes the necessary guideline, viz. "to remove the hardship of agricultural producers", "proper control and regulation of cold storage business... in the public interest."
41. It will, therefore, be seen that there are sufficient guidelines and in-built safeguards in the statute and it is through the mechanism of these in-built safeguards that the requirement of an objective consideration" of relevant factors before fixing maximum charges has been achieved by the legislature. As mentioned above, prescription of a formula is not the sole device of a legislation concerned with fixation of price or maximum charges or rental for ensuring that the price or the charges or rental are fixed by the Government in a reasonable, objective and fair manner.
42. We are clearly of the view that so long as the procedure prescribed by the enactment and adopted by the subordinate.
legislating body is not proved to be arbitrary or contrary to the principal statutory provisions, its decision cannot be questioned merely on the ground that Section 29 itself does not lay down any guidelines or norms or formula.
43. The above discussion also takes care of a subsidiary argument, namely, that since the State Government has also not prescribed any criteria or formula for fixation of maximum charges, the exercise of power under Section 29 is bound to result in arbitrariness. As observed there are sufficient in-built safeguards to dispel any such apprehension. The Government is under a legal obligation to consider the report of an expert body, namely, the Advisory Board. The Advisory Board is expected, as has been more than amply demonstrated in the present case it has done, to take into consideration relevant facts and circumstances bearing on the fixation of charges. The State Government too has considered all those factors which were examined by the Advisory Board except that the item of interest on borrowings considered allowable by the Advisory Board was, in the opinion of the State Government not liable to be added to the operational costs in fixing the maximum charges. There is, therefore, no merit in this contention either.
44. Before we pass on to the next issue we may observe that the constitutionality of Section 29 of the Act has already been upheld by this Court in two decisions annexed to the counter-affidavit as Annexures CA-2 ami CA 4 and we find ourselves in total agreement with the conclusions reached by the Division Bench on this point as well as the reasoning which found favour with them.
45. While on the submission as regards the validity of Section 29 we must notice a threshold objection raised by the learned Advocate General. The contention was that the impugned Act is a law which is clearly aimed at securing the Directive Principles spelled out in Clauses (b) and (c) of Article 39 of the Constitution. It was urged that potato constitutes an essential item of food for the community at large and the impugned legislation is clearly intended to secure that the ownership and control of this material resource is so distributed that it is made available to the community at large throughout the year. It is hence squarely covered by Clause (b) of Article 39. That being so, the learned Advocate General argued, the law became immune from any challenge under Articles 14 and 19 of the Constitution by virtue of Article 31C.
46. Although the contention raised is undoubtedly one deserving serious consideration it has ultimately to fail as a result of the pronouncement of the Supreme Court in Kesavananda Bharati v. State of Kerala, AIR 1973 SC 1461. In this celebrated decision one of the questions considered by the learned Judges was whether the term 'law' under Article 31 of the Constitution also included within its ambit rule, regulation, notification, bye-laws, etc. The question was answered in the negative by majority of the Hon'ble Judges. Indeed, one of the considerations for upholding the constitutionality of Article 31C was that the law which seeks the umbrella of Article 31C must be a law made either by Parliament or by a State Legislature and not a law made by a subordinate legislating body. His Lordship Ray, J. (as he then was) (at para 1044) observed :
"Law referred to in Article 31C must be made either by Parliament or by the State Legislature, according to the legislative procedure for enacting a law.....The expression 'law' doesnot include within itself ordinance, order, bye-law, rule, regulation, notification, custom or usage having the force of law nor an amendment of the Constitution in accordance with the procedure prescribed in Article 368."
47. The observations of their Lordships Mathew, Reddy, Shelat, Grover, Hegde and Mukherjea and Palekar, JJ. expressed opinions which are on the same lines.
48. That being so, the impugned notification issued by the State Government cannot claim to enjoy immunity under Article 31C, not being a law made by the State Legislature in the exercise of its plenary legislative power. The main thrust of the petitioner being directed against the notification by which maximum charges have been fixed the submission of the learned Advocate General based on Article 31C cannot prevail even if he succeeds in establishing that the Act enjoys immunity under Article 31C.
49. Since, however, considerable submissions were advanced by the learned Advocate General on the issue whether or not the Act conies within the protective umbrella of Article 31C we would like to make brief comments thereon. The first question which arises would be whether the impugned law is one which falls within the ambit of Clause (b) of Article 39. We are omitting Clause (c) of Article 39 as not much submission was advanced by the learned Advocate General on that Clause of Article 39. .
50. Whether Clauses (b) and (c) of Article 39 are attracted or not would depend on whether there is a reasonable nexus between the impugned law and the objects mentioned in Clauses (b) and (c). If the nexus is present the protection becomes complete. We have, however, a decision of our Court dated December 18, 1986 in the case of Ice and General Mills, Meerut City v. State of Uttar Pradesh (1987 All LJ 689) in which this very submission was negatived by the Bench (B. N. Sapru and S.K. Dhaon, JJ.) with the following observations (at p. 696):
"There is no control in the Act on the sale of potato or on the fixation of the prices of potato to be sold in the market. So Clause (b) of Article 39 of the Constitution cannot be attracted."
With great respect we are unable to agree. Indeed had it not been for the fact that the plea based on Article 31C has to fail on the ground mentioned above we would have referred this question to a larger Bench. We think on a true and correct appreciation of the entire purpose and scheme of the impugned Act, it is indubitably a law which is designed to secure that a material resource which includes agricultural produce, and, therefore, potatoes constituting an essential item of food (vide paragraph 7 of the writ petition) belonging to the community are made available to the consumers throughout the year. Because of its perishability, the cultivators become vulnerable liable to be exploited by the cold storages in the absence of any control by the State. Proper control of the means of preservation at reasonable rents or charges is hence necessary so as to ensure their (potatoes in the present case) continued availability throughout the year. Distress sales are what is intended to be curbed.
51. That being so, can there be any doubt that the impugned legislation is a law calculated to secure the purpose enshrined in Clause (b) of Article 39? With respect, the answer must be in the negative. We do not agree with the learned counsel for the petitioner that for the application of Clause (b) of Article 39 there must first be an acquisition by the State of the ownership and control of the material resource which might thereafter bring about a proper distribution thereof to subserve some common good. No such restriction can be read into Clause (b) of Article 39 of the Constitution. We are completely fortified here by the decision of the Supreme Court in State of Tamil Nadu v. Abu Kavur Bai, AIR 1984 SC 326 at p. 345. In paragraph 92 of the judgment their Lordships observed :
"It is obvious, therefore, that in view of the vast range of transactions contemplated by the word 'distribution' as mentioned in the dictionaries referred to above, it will not be correct to construe the word 'distribution' in a purely literal sense so as to mean only division of a particular kind or to particular persons. The words, apportionment, allotment, allocation, classification, clearly fall within the broad sweep of the word 'distribution'. So construed, the word, 'distribution' as used in Article 39(b) will include various facets, aspects, methods and terminology of a broad-based concept of distribution. In other words, the word 'distribution', does not merely mean that property of one should be taken over and distributed to others like land reforms where the lands from the big landlords are taken away and given to landless labourers or for that matter the various urban and rural ceiling Acts. That is only one of the modes of distribution but not the only mode."
52. Further we cannot forget that we are construing a constitutional provision, the rules with regard to which are far too well-known to require further elaboration. As their Lordships of the Supreme Court have repeatedly stressed a constitutional provision should be interpreted in a broad way so as to give full and comprehensive effect to the statutory intent contained in the provision. Literal interpretation would hence be entirely out of place in construing Article 39(b).
53. We are, therefore, constrained with all humality to record our dissent from the opinion expressed by the Division Bench in the case of Ice and General Mills (1987 All LJ 689) (supra) on the issue whether the impugned legislation is covered by Article 39(b). We, however, express no opinion on Clause (C).
54. Before passing on to the next point urged in support of the petition we may briefly comment on an important submission of the learned Advocate General. The argument was that in the facts of the present case it must be held that the assent of the President to the impugned legislation was there and consequently the proviso to Article 31C was not attracted. He developed the argument like this. The Bill which resulted in the impugned Act had admittedly received the approval of the President prior to its introduction in the Legislature of a State in terms of Article 304(b) of the Constitution. Together with the Bill the Ordinances which were replaced by the Act had also been sent to the President. The Bill was passed without any amendments in the offending provisions. Since the Ordinances were already an existing law, the President when he gave approval to the introduction of the Bill must be deemed to have given his assent to the impugned legislation. The next limb of the submission was that when an ordinance is approved by means of a resolution under Article 213(2) it becomes a full-fledged law thereby. The Act merely replaces the Ordinance. The assent of the President must in these circumstances be deemed to be there within the meaning of Article 31C. In support the learned Advocate General placed reliance on a very early decision of the Supreme Court in the State of Bihar v. Kameshwar Singh, AIR 1952 SC 252.
In this case their Lordships were interpreting Clause (3) of Article 31 (as it then stood) which was expressed in the same language as the proviso to Article 31C. Chief Justice Patanjali Shastri speaking for the Court summed up the law in paragraph 17 as follows :
"The Constitution would thus seem to contemplate only 'bills' passed by the House or Houses of Legislature being reserved for the consideration of the President and not 'laws' to which the Governor has already given his assent.....Similarly, Article 31(3) must, in my judgment, be understood as having reference to what, in historical sequence, having been passed by the House or Houses of the State Legislature and reserved by the Governor for the consideration of the President and assented to by the latter, has thus become a law."
55. The above statement of the law does seem to support the contention of the learned Advocate General that under the Constitution the President gives assent only to the bills passed by the House or Houses of Legislature and, not what has already become a full-fledged law after the bill has received the assent of the Governor. It is, however, unnecessary to dilate on this point further in view of the fact that we have already upheld the validity of Section 29 without the aid of Article 31C.
56. That finally takes us to the challenge to the validity of the impugned notification itself. The contention was that the maximum charge fixed by the Government under the notification is patently unreasonable and arbitrary having been determined in disregard of relevant facts and on premises which are demonstrably fallacious.
57. Before, however, we consider the submissions we would like to examine the parameters within which Courts have to confine theinenquiry in regard to the validity of legislative measures concerned with fixation of price of commodities essential to the life of the community at large.
58. We begin with a landmark decision ofthe Supreme Court rendered only this year, viz., Union of India v. Cynamide India Ltd., (1987) 2 SCC 720 : (AIR 1987 SC 1802). In this case, the Central Government had issued a notification under paragraph 3 of the Drugs (Prices Control) Order, 1979 made under Section 3(2)(c) of the Essential Commodities Act fixing the maximum prices at which indigenously manufactured drugs might be sold. The manufacturers challenged the validity of this notification by means of a petition under Article 226 before the Delhi High Court which upheld the challenge and quashed the impugned notification. The Union of India successfully challenged that decision before the Supreme Court which set aside the judgment of the High Court. The principal controversy which engaged their Lordships' attention was the scope of judicial review of price fixation legislation. Their Lordships delved deep into the matter noticing all the leading decisions rendered by the Supreme Court on the limits within which judicial review by Courts of such legislative activities particularly in the context of legislation concerned with ensuring availability to the community at large essential commodities at a fair price. The decision was prefaced by their Lordships by the following comments appearing in paragraph 4 which are very telling :
"We start with the observation, 'price fixation is neither the function nor the forte of the Court'. We concern ourselves neither with the policy nor with the rates. But we do not totally deny ourselves the jurisdiction to enquire into the question, in appropriate proceedings, whether relevant considerations have gone in and irrelevant considerations kept out of the determination of the price. For example, if the legislature has decreed the pricing policy and prescribed the factors which should guide the determination of the price, we will, if necessary, enquire into the question whether the policy and the factors are present to the mind of the authorities . specifying the price. But our examination will stop there. We will go no further. We will not deluge ourselves with more facts and figures. The assembling of the raw materials and the mechanics of price fixation are the concern of the executive and we leave it to them. And, we will not re-evaluate the considerations even if the prices are demonstrably injurious to some manufacturers or producers. The Court will, of course, examine if there is any hostile discrimination. That is a different 'cup of tea' altogether."
59. The next important statement of the law appears at page 754 (of S.C.C.) : (at p. 1819 of AIR) which runs thus :
"The learned counsel argued that there were several patent errors which came to light during the course of the hearing in the High Court. He said that obsolete quantitative usages had been taken into consideration, proximate cost data had been ignored and the data relating to the year ending November, 1976 had been adopted as the basis. It was submitted that there were errors in totalling, errors in the calculation of prices of utilities, errors in the calculation of net worth and many other similar errors. As we pointed out earlier, these are all matters which should legitimately be raised in the review application, if there is any substance in them. These are not matters for investigation in a petition under Article 226 of the Constitution or under Article 32 of the Constitution. Despite the pressing invitation of Shri Divan to go into facts and figures and his elaborate submissions based on facts and figures, we have carefully and studiously refrained from making any reference to such facts and figures as we consider it outside our province to do so and we do not want to set any precedent as was supposed to have been done in Premier Automobiles though it was not so done and, therefore, needed explanation m later cases."
60. Their Lordships also examined the true nature of the impugned notification and held that a price fixation measure is ordinarily a legislative activity. It does not concern itself with the interests of an individual manufacturer or producer. It is a direction of a general character conceived in the interests of the general consumer public. The right of the citizen to obtain essential articles at fair prices and the duty of the State to so provide them are transformed into the power of the State to fix prices beyond which the producers are prohibited from charging.
61. The next important statement appears at page 753 (of S.C.C.) : (at p. 1818 of AIR) (paragraph 31):
"We mentioned that the price fixed by the Government may be questioned on the ground that the considerations stipulated by the order as relevant were not taken into account. It may also be questioned on any ground on which a subordinate legislation may be questioned, such as, being contrary to constitutional or other statutory provisions. It may be questioned on the ground of a denial of the right guaranteed by Article 14, if it is arbitrary, that is, if either the guidelines prescribed for the determination are arbitrary or if, even though the guidelines are not arbitrary, the guidelines are worked in an arbitrary fashion."
62. The next landmark authority which we propose to cite is a seven Judges Constitution Bench decision of the Supreme Court in the case of Prag Ice and Oil Mills v. Union of India, AIR 1978 SC 1296 : (1978) 3 SCC 459, Their Lordships were considering the validity of the Mustard Oil (Price Control) Order, 1977. At page 490 (paragraph 52 of S.C.C.) : (at p. 1313 of AIR, Para 50) their Lordships observed :
"In the ultimate analysis, the mechanics of price fixation has necessarily to be left to the judgment of the executive and unless it is; patent that there is hostile discrimination
-against a class of operators, the processual basis of price fixation has to be accepted in the generality of cases as valid."
To the same effect are the observations of the Supreme Court in Saraswati Industrial Syndicate Ltd. v. Union of India, (1974) 2 SCC 630: (AIR 1975 SC 460) in which Hon'ble Beg, J. (as his Lordship then was) observed as follows :
"It is enough if the basis adopted is not shown to be so patently unreasonable as to be in excess of the power to fix the price."
63. Another decision which needs mention is Secretary of Agriculture v. Central Roig Refining Co., (1949) 338 US 604 : 94 Law Ed 381, in which it was observed :
"Suffice it to say that since Congress fixed the quotas on a historical basis it is not for this Court to reweight the relevant factors and, perchance, substitute its notion of expediency and fairness for that of Congress. This is so even though the quota thus fixed may demonstrably be disadvantageous to certain areas of persons. This Court is not a tribunal for relief from the crudities and inequities of complicated experimental economic legislation."
So also is the statement of law contained in Metropolis Theater Co. v. City of Chicago (1913) 57 Law Ed 730:
"Mere errors of Government are not subject to our judicial review. It is only palpably arbitrary exercise which can be declared void."
64. Applying these postulates to the statute under examination, the following premises may be taken as established :
(1) Fixation of maximum charges under Section 29 of the Act is a legislative activity (this was categorically conceded by Sri S.P. Gupta):
(2) Being a legislative measure, the impugned notification would be subject only to such challenge as is available in respect of subordinate legislation such as being contrary to constitutional or other statutory provisions or denial of the right guaranteed by Article 14, if it is arbitrary, or the maximum charge's have been worked out in arbitrary fashion leading to hostile discrimination, and in a manner contrary to the policy and purpose of the enactment;
(3) Review by this Court shall have to be confined to the question whether the legislative policy underlying the enactment and relevant factors emerging therefrom were present in the mind of the authority charged with the duty of determining maximum charges. The enquiry will stop there;
(4) Factual errors or mistakes in calculations or any factual questions are as ruled by the Supreme Court "outside the province of the High Court or Supreme Court under Article 226 or 32."
65. Let us now examine the validity of the impugned notification from these perspectives. We have already upheld the constitutionality of Section 20 of the Act under which the impugned notification has been issued. In the counter-affidavit, it has been stated that the impugned notification was issued after a thorough consideration of the report of the Advisory Board and the entire material collected by it including the memorandum submitted by the petitioner before the Advisory Board. The escalations in the costs inputs such as electricity and labour charges etc. were also closely examined by the Government. The State Government had also collected relevant information from the other States. The entire material collected by the Advisory Board as well as by the Government was placed before the Cabinet and it was after a careful scrutiny of every aspect of the matter that the Government had fixed maximum hiring charges at Rs. 23/-
66. It further appears from the facts stated in the counter-affidavit that all those factors which the Advisory Board had considered relevant for determining the maximum charges were also examined by the State Government (vide paragraph 50 of the counter-affidavit). The data compiled by the petitioner association annexed to its memorandum or representation, true copy whereof is Annexure 9 to the petition were considered both by the Advisory Board as well as the State Government. It is another matter that the State Government has not granted any allowance for the interest on borrowings. But that is a matter of opinion. What is important for our purpose is that all those factors which the Advisory Board an expert body had taken into account were present in the mind of the State Government. When fixing the maximum charges the State Government had also to keep in view the "avowed objective of preventing any hardship to the hirers as well as public interest. As observed by the Supreme Court in Cynamide India Ltd., (AIR 1987 SC 1802). (supra) the Court's enquiry will have to be confined to the question whether the policy decreed by the legislature and the relevant factors prescribed thereunder are ascertainable therefrom were present in the mind of the authority charged with the duty of fixing price (rental here).
67. It will thus be apparent that the State Government had proceeded strictly in accordance with the procedure laid down for notifying maximum charges. It had as enjoined : by Section 31 of the Act fully considered the Advisory Board's recommendation as well as the material collectedly it. The Advisory Board had recommended the ceilling on rental at Rs. 23/- per quintal The State Government has accepted that recommendation, though : according to the State Government the actual running costs would be about Rs. 19/- per quintal. The amount fixed by the State Government, namely, Rs. 23/- per quintal is comparable to the rental prevailing in other States in most of which there is no control or regulation of this industry by the State. The charge, therefore, that the maximum charges were fixed by the Government arbitrarily must be rejected as demonstrably wrong and unfounded.
68. The next submission of Sri Guptamay be put in his own words :
"The impugned notification is invalid because the State Government has excluded the following relevant factors from consideration and has not included them in calculating the cost: (i) interest; (ii) 90% occupancy; (iii) insurance of building and machinery; (iv) thirty days of November; (v) exemption cold storage construction after October 1, 1983."
69. We will start with the item of interest on borrowings. The learned Advocate General submitted that the State Government has disallowed this item as in its opinion it cannot appropriately constitute an essential item of running costs in operating a cold storage. He vehemently contended that hiring charges are in the final analysis but a rental charged by the cold storages for hiring space. It was urged that in the case of rents interest on borrowings or owners capital has never been considered relevant in determining rents.
70. These contentions require serious consideration and cannot be rejected out of hand. It does appear that in the last resort the hiring charges are nothing but an amount demanded by the cold storages for permitting the hirers to keep their stocks in the cooling chamber for preserving the same from the effects of temperature. However, it is not necessary to dwell on this point further as in paragraph 53 of the counter-affidavit, it has been asserted that the majority of the cold storages are old which means the loans which might have been taken for establishing the same must have already been paid off long since. The Advisory Board has also made similar observations but on the considerations mentioned in its report it allowed Rs. 3A per quintal as interest on borrowings. In any case, hiring charges cannot indisputably be equated to 'price'. And all the decisions or texts on which Sri Gupta placed reliance as regards admissibility of interest as an essential item in computing costs were concerned with the mechanism of fixation of costs price of an article or goods. Interest on capital, whether borrowed are owner's own, may be allowable in the commercial world but not necessarily so where, as here, we are dealing with a legislation concerned with ensuring distribution of a material resource of the community at large at a fair price. In Prag Ice and Oil Mills case (AIR 1978 SC 1296) (supra) (paragraphs 21, 30 and 61 SCC) their Lordships of the Supreme Court stressed this aspect and rejected the manufacturers' submissions backed by statistics designed to show that as a result of the impugned Price Control Order, the manufacturers were faced with a loss of Rs. 5/-per quintal on the sale of mustard oil, with the observations that in judging the validity of such price fixation legislation the approach has to be altogether different from those cases where there is an obligation upon the price fixation authority to take certain matters into account which have a bearing on costs or production and are required to secure a fair share of profits to the producers. Keeping the objectives which the impugned legislation is intended to subserve, we are clearly of the view that the impugned notification cannot be invalidated merely on the ground that no amount has been allowed by the Government on account of interest. At any rate, the Government had the report of the Advisory Board before it and if it did not grant interest to the cold storages, it cannot per se invalidate the notification.
71. The next item is about 90% occupancy. It is true that the Advisory Board has observed that the average occupancy rate of cold storages is 90%. The State Government has, however, disagreed with the Advisory Board In paragraph 51 of the counter-affidavit, it has been stated that it is only rarely that the occupancy is less than 100% as in the year 1986 otherwise the cold storages are generally overloaded. The State Government cannot hence be said to have committed any error in making the calculations on the basis of 100% occupancy. At all events, the stand taken by the Government not being arbitrary or capricious, this Court cannot review its decision under Article 226 of the Constitution. While it is true that the Government is obliged to consider the report of the Advisory Board under Section 31 of the Act, it would be wrong to think that the Government cannot legitimately differ with the Advisory Board.
72. The argument with regard to the item of insurance is equally untenable. The submission was that the State Government has arbitrarily and without applying its mind fixed Re. 1/- per quintal towards insurance. It is significant that the Advisory Board had recommended that insurance on the building and plant should be borne by the cold storages while that on the stocks, by the hirers. The State Government has, however, allowed Re. 1/- as a legitimate item of cost towards insurance. In paragraph 50(c)(iv) of the counter-affidavit, it has been stated that the occupancy on account of potatoes in the cold storages is only for 7 months and not for the whole year. There was hence no justification for passing on the entire burden of insurance to the hirers. It is further asserted in the counter-affidavit that the cold storages are also accepting other items for storage such as fruits, cold drinks, eggs and vegetables and consequently the entire costs towards insurance cannot be fastened on the hirers. The reasons furnished in the counter-affidavit for allowing Re. 1/- only towards insurance seem to us perfectly valid and proper.
73. The challenge to the impugned notification on the ground that the recommendation of the Advisory Board that cold storages constructed after October, 1983 might be exempted from the operation of the Act was wrongly disregarded by the State Government is also unsustainable. We are concerned here with the validity of the fixation of maximum charges under Section 29. Whether the cold storages constructed after 1983 should enjoy a holiday of 10 years from the operation of the Act is an altogether different matter to be dealt with under Section 44-A. The two things cannot be mixed up. In any case the argument has no bearing on the constitutionality of the impugned notification We have already rejected the argument that there is any hostile discrimination against cold storages other than those established with the World Bank loan.
73-A. An argument was also raised that the Advisory Board had made calculations only up to October 31, 1987 and the likely expenditure for the month of November was totally ignored. There is no substance in this argument either. It was not asserted in the petition that the State Government too confined its enquiry to October 31, 1987. The impugned notification covers the entire period up to November 1987 and we have no reason to think that the State Government did not take into account the estimated costs for the month of November also.
74. The last submission of Sri Gupta was that the maximum charges fixed by the Government are so patently unreasonable and unjust that it would be impossible for the cold storages to survive if the impugned notification's not quashed.
75. We are not impressed with the submission. The Advisory Board had recommended Rs. 23/- per quintal taking Rs. 3/- as the likely expenditure towards interest on borrowings. The State Government has, on the other hand, worked out the costs, barring depreciation, at Rs. 16.72 per quintal Even after taking into account Rs. 3/-towards depreciation, the total costs worked out by the State Government would be Rs. 19.72 that still leaves Rs. 3.28 towards margin of profit. Last year the maximum charges were determined at Rs. 19/- per quintal. There is thus a net increase of Rs. 4/-over the last year figure. Between the fixation for the year 1986 and that for 1987, there has not been any significant increase in the cost inputs so as to lead to the inference that in not enhancing the charges by more than Rs. 4/- over the fixation for 1986 the State Government has acted arbitrarily. In paragraph 50(b) of the counter-affidavit it has been pointed out that in the petitions filed last year in this Court challenging the notification for the year 1986 the petitioners had demanded Rs. 27/- per quintal as the maximum storing charges on account of enhanced electric and labour charges. That demand has in less than one year been inflated by the petitioners to Rs. 56.10. One does get an impression that the petitioners have been inflating their claim out of all proportions.
76. In continuation it may be stated that the State Government has taken into account all such factors which a body of experts comprised in the Advisory Board themselves considered 'relevant and proper. There has not been any appreciable difference of opinion in the assessment of costs inputs between the Advisory Board and the State Government, save and except in regard to the interest which the State Government did not consider as a legitimate item of cost.
77. Further in paragraphs 3(u) and 50(b) of the counter-affidavit, it has been asserted that the cold storage owners are not confined to the business of storing potatoes. Other articles like green vegetables, fruits, cold drinks, spices, meat and butter etc. are also accepted for storage. In addition these cold storages are doing some allied or ancillary business like manufacture of ice, etc. This was confirmed by a survey of cold storages undertaken by the respondents which revealed that a large number of cold storages were engaged in other businesses as well indicated above. The names of 170 such cold storages have been disclosed in annexure 10 to the counter affidavit. The petitioners have not disclosed the income which they are deriving from such articles and businesses. Nor. have they made a clean breast of their entire income from cold storages by filing the balance sheets or profit and loss accounts.
78. Besides it has been demonstrated in the counter-affidavit how the petitioners have been varying and inflating their claim from time to time. In respect of the year under examination the claim put forward in their representations before the Advisory Board differs substantially from their claim in the petition (see paragraph 50(a) of the counter-affidavit). The respondents a re hence right in contending that the self-serving statements of facts presented by the petitioners should be taken by the court with a pinch of salt.
79. It may be mentioned that the submission of Sri Gupta that the charges fixed are patently unreasonable and arbitrary was founded primarily on the recommendation made to the Government for an upward revision of the charges by the U. P. Financial Corporation, Pradeshiya Industrial Credit Corporation of U. P.(PICCUP), Registrar, Cooperative Societies, Provincial Co-operative Federation, Dr. Bhanwar Singh, the Managing Director of Central Technological Society, Bombay and the Joint Secretary to the Government of Uttar Pradesh, Industrial Department.
80. These bodies have no doubt supported the claim of the cold storage for an enhancement of the hiring charges. The representatives of some of these bodies are, however, parties to the unanimous recommendation of the Advisory Board. It is apparent, therefore, that the opinion expressed by them earlier stood superseded by the unanimous resolution of the Advisory Board. In any case, it has been asserted in the counter-affidavit that these recommendations have been considered by the Government but for the reasons detailed in the counter-affidavit were not acceptable to it. It has been stated that a large number of cold storages are run in the Co-operative Sector. The opinion of the Managing Director or General Manager of Provincial Co-operative Federation, which is the apex body are hence not entirely impartial. The same is true about the financial institutions like the U. P. Financial Corporation and PICCUP, etc. which too are naturally primarily interested in the retrieval of their loans. The reasons stated in the counter-affidavit for not accepting these reports are logical and at any rate cannot be brushed aside as indicating any irrational approach.
81. As regards Dr. Bhanwar Singh's report on which learned counsel leaned heavily, the same hasbeen rejected both by the Advisory Board as well as the Govt. The errors and shortcomings in the report have been set out in annexure CA-19 to the counter-affidavit We have gone through the ground stated there m and find that the same are valid and proper calling for no interference in these proceedings.
82. Sri Gupta also attempted to demonstrate that the Advisory Board has committed calculation mistakes in working; out the costs of certain inputs. We, however, do not wish to express any concluded opinion on that point, firstly, because such an enquiry cannot, in view of the very categorical opinion expressed by the Supreme Court in the decisions cited above, legitimately be undertaken under Article 226 of the Constitutiqn and, secondly, we did not discover any such patent mistakes in these calculations as may justify invalidating the impugned action. If the petitioner had any such grievance on this score the appropriate remedy was to approach the State Government by way of a representation for which there was no legal bar. Instead of availing that remedy, the petitioners have rushed to this Court. In Saraswati Industrial Syndicate Ltd. (AIR 1975 SC 460) (supra) his. Lordship the Chief Justice (Hon'ble M.H. Beg) dealt with this aspect and observed : --
"It is enough if the basis adopted is not shown to be patently unreasonableas to be in excess of the power to fix the price. This power is confined to fixation for the purpose mentioned in Essential Commodities Act 1955-- In any case the appellants' objection could form the subject-matter of representations which could have been made to the Government by each of the parties affected If their case has substance, they ought to have made a demand for more just fixation on what they considered to be more appropriate and reasonable basis before going to the court"
82A. The above dictum fully applies to the present case. We have already noticed the Supreme Court decisions on the scope of judicial review in these matters. There appears to be a complete unanimity in the opinion expressed from time to time by the Hon'ble Judges of the Supreme Court that in considering the validity of legislative acts Courts are barred from investigating alleged errors in calculation.
83. At any rate as mentioned above, we tare not satisfied that there-has been any such patent mistake in the calculations of the Advisory Board as to invalidate the impugned action.
84. To illustrate the point, we will take up an argument with regard to the item of electricity considered by the Advisory Board.
The Advisory Board had worked out the average consumption of a cold storage at nine units per quintal by referring to a sample survey undertaken by it in 1986 which indicated that in a certain area the consumption varied from 10.5 units at one end to 4.8 units at the other. In the survey of nine cold storages having varying percentage of occupancy, the consumption ranged between 6.25 units to 14.36 units. The aggregate consumption of these units worked out to 90.40 units. Learned counsel submitted that if we took the consumption of these nine units the average worked out roughly to ten units. The Advisory Board was hence wrong in taking the average consumption at nine units. Learned counsel submitted that even if we take the average of the consumption of the two units referred to in the Advisory Board's order, namely, Ramji Mal (8.21 units) and of Hari cold storage (10.92 units) both having 100% occupancy the average works out to 9.57 units, and, therefore, in either case, the Advisory Board was in error in assuming that the average consumption was nine units per quintal.
85. There is an obvious fallacy in the above submission. The Advisory Board has no doubt referred to the consumption of various cold storages but of varying occupancy rates. However, it has rightly taken the average of those cold storages only which had 100% occupancy, namely, Hari cold storage (10.92 units), Ramji Mal Cold Storage (8.21 units) and Indian Cold Storage (8.41 units). The average of these three works out to 9.20 which has been rounded off by the Advisory Board to nine units. There is hence no such mistake of calculation as was sought to be made out.
86. The other critisism of the recommendation of the Advisor:' Board with regard to electricity is equally allacious. Both the State Government and he Advisory Board have rightly worked out the consumption charges by taking the average of 106 paise for the load factor of 100% and 119 paise for the load factor of 60%. The claim of the petitioners that the actual load factor of all the cold storages in the State is always less than 60% has been rejected by the State Government for the reasons disclosed in the counter-affidavit which, in our opinion, are plausible and hence not reviewable in these proceedings.
87. The submission with regard to item of depreciation is also devoid of any substance. Relying on P.K. Badriyani v. Commr. of Income-tax 105 ITR 642 at p. 649 : (AIR 1977 SC 560 at p. 564). Learned counsel submitted that a cold storage is essentially a plant and consequently depreciation should have been worked out on that basis and not separately for the building and the machinery. A complete answer to this and allied submissions is furnished in paragraph 33 at page 755 of the decision of their Lordships in Cynamide's case (1987(2) SCC 720) : (AIR 1987 SC 1802 at pp. 1819-20, Para 33) (supra). Repelling the argument advanced on behalf of the manufacturers that expenses whichhave been legitimately incurred and allowed by the income-tax authorities ought not to be excluded in calculating the costs of the medicines, their Lordships observed :
"The subordinate legislating body was under no obligation to adopt the method adopted by the income-tax authorities in allowing expenses for the purpose of ascertaining income and assessing it. There may be many items of business expenditure which may be allowed by income-tax authorities as legitimate expenses but which can never enter the cost of production. So long as the method prescribed and adopted by the subordinate legislating body is not arbitrary and opposed to the principal statutory provisions, it cannot be legitimately questioned Another submission of the learned counsel related to the norms for conversion costs, packing charges and process loss of raw materials and packing materials required to be notified for the purpose of calculating retail prices of formulations. The argument, for example, was that these should be a more scientific formula in regard to conversion cost and not, as was done, so many rupees and paise per thousand capsules or one litre of liquid. We do not agree with the submission. It is open to the subordinate legislating authority to adopt a rough and ready but otherwise not unreasonable formula radier than a needlessly intricate so called scientific formula."
88. It is important to mention here that the petitioners have not filed their balance sheets which may have indicated how fixation of charges by the Government under Section 29 is really affecting their business and whether the allegation that the charges fixed are patently unreasonable or that they render the working of cold storages economically impossible has any grain of truth in it. In the absence of that material and in the absence further of their income from other articles and business, it is impossible to hold the charges fixed as patently unreasonable.
89. While at this point we must remember that we are dealing with a legislation concerned with distribution of an essential "item of food to the community at large which is the dominant objective of the statute under challenge. The Supreme Court has repeatedly stressed that in examining the constitutionality of a statute dealing with ensuring availability of an essential commodity to the consumer the interest of the consumers has to be kept in the forefront and the prime consideration that an essential commodity ought to be made available to the common man at a fair price must rank in priority over every other consideration. It is from this perspective that we have to view the notification under challenge. So viewed the impugned notification is perfectly valid and proper.
90. We have, therefore, not the slightest hesitation in rejecting the petitioner's contention that the charges fixed in the impugned notification are patently unreasonable, unjust or arbitrary.
91. The foregoing discussion disposes of all the submissions of the learned counsel for the petitioners. That, however, leaves for our consideration one more preliminary objection was that under the rules prescribed for granting fresh licence or renewal of the existing ones, the petitioners were required to disclose the hiring charges which they proposed to demand from the hirers/ producers, A large number of petitioners in compliance with this provision asserted in their applications that they did not desire any change in the existing charges or that the charges demanded by them would be the same as prescribed by law. After having obtained the licence or renewal thereof on such a representation they also entered into contracts with the hirers agreeing to accept the prescribed rental or charges. That being so, it was urged, they are clearly estopped from claiming a higher rental. They are also bound by their contract. Their remedy, if any, lies in civil court.
92. We do not propose to elaborate these submissions further or to give a concluded finding thereon as firstly the petition is failing on merits and, secondly, with the rejoinder affidavit, the petitioners have filed a large number of applications disclosing that some of the cold storages at least had not agreed to accept the rental fixed by the Government and they had specifically stated that they would charge the amount which might be fixed by this Court. It is for this reason, we have had to go into the merits of the petitioners' contention in any case.
93. The upshot of the foregoing discussion is that this petition is liable to be dismissed. Under the interim orders passed by this Court, the members of the petitioner association were permitted to charge more than Rs. 23/-per quintal as hiring charges. The contentions raised by the petitioner having been rejected by this Court, they are liable to refund to the hirers the excess amount realised by them under the interim orders of this Court,
94. In the premise, the petition fails and is dismissed with costs. The members of the petitioner No. 1 Association and petitioner No. 2 shall deposit with the Licensing Officer of the concerned district the entire amount charged by them in excess of Rs. 23/- per quintal under the interim orders of this Court together with the list of hirers from whom the excess amount was realised within 6 weeks from today. The Licensing Officer shall thereupon arrange to disburse the amounts so deposited among the hirers expeditiously, if possible, within a month from the date of deposit.