Gujarat High Court
Bla Coke Pvt Ltd vs State Of Gujarat Thro Secretary & 2 on 13 June, 2014
Author: M.R. Shah
Bench: M.R. Shah, R.P.Dholaria
C/SCA/284/2013 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 284 of 2013
With
SPECIAL CIVIL APPLICATION NO. 14498 of 2013
TO
SPECIAL CIVIL APPLICATION NO. 14521 of 2013
With
SPECIAL CIVIL APPLICATION NO. 16720 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of
law as to the interpretation of the Constitution of India,
1950 or any order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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BLA COKE PVT LTD....Petitioner(s)
Versus
STATE OF GUJARAT THRO SECRETARY & 2....Respondent(s)
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Appearance:
MR MIHIR JOSHI, SR. ADVOCATE with MS MEGHA JANI,
ADVOCATE for the Petitioner(s) No. 1
MR KAMAL TRIVEDI, GP with MS SANGEETA VISHEN and
MR JAIMIN GANDHI, AGP for the Respondent(s) No. 1 - 2
MR NIKUNT K RAVAL, ADVOCATE for the Respondent(s) No. 3
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Page 1 of 57
C/SCA/284/2013 CAV JUDGMENT
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 13/06/2014
CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. As common question of law and facts arise in these group of petitions and as such Special Civil Application No.284/2013 is the main petition and rest of the petitions are one page petitions challenging different individual property tax bills, all these petitions are decided and disposed of by this common judgment and order.
2. In all these petitions, respective petitioners have prayed for an appropriate writ, order or direction to declare Section 99 of the Gujarat Municipalities Act, 1961 ultra vires to the extent it delegates powers to the State Government to prescribe factors by Rules for determining the property tax by the Municipality. It is also prayed to declare Section 104 of the Act ultra vires to the extent it delegates powers to the State Government to fix maximum and minimum limits either as to the amount or rate of any tax levied under Section 99 by notification in the official gazette. It is further prayed to declare Gujarat Municipality Property Tax Rules, 2007 and Notification No. KV 38 of 2008 NPL/1007/1454/M dated 01/04/2008 issued by the Urban Development and Urban Housing Department, Government of Gujarat ultra vires and illegal. It is further prayed to alternatively command respondent no. 3-Okha Nagarpalika to apply 1.25 as factor F1 for buildings other than residential buildings, 1 as factor F1 for residential buildings and 0.50 as factor F2 for the land. It is Page 2 of 57 C/SCA/284/2013 CAV JUDGMENT further prayed to declare that the assessment and levy of property tax by respondent no. 3-Okha Nagarpalika, as decided vide Resolution No. 2 dated 28/04/2008 read with Resolution No.1 dated 18/06/2008, is illegal, without procedure under the Act and without any authority. It is also prayed to quash and set and set aside the aforesaid Resolution and all other Resolutions, orders, directions taken by the Okha Nagarpalika and to declare that no such property tax can be levied on the basis of implementation of any of the said Resolutions, orders or directions. It is also further prayed for an appropriate writ, order or direction commanding the respondents not to levy property tax on the respective petitioners on the basis of rates decided vide Resolution No. 2 dated 28/04/2008 read with Resolution No. 1 dated 18/06/2008 passed by the Okha Nagarpalika. It is further prayed to declare that respondent no. 3-Okha Nagarpalika does not have any authority or competence to levy property tax on the basis of rates as decided vide Resolution No. 2 dated 28/04/2008 read with Resolution No. 1 dated 18/06/2008 with retrospective effect from 01/04/2008.
3. The facts leading to the present Special Civil Applications in a nutshell are as under;
3.1 The respective petitioners are having their properties/lands/plots at Village Arambhada, which was earlier within the local limits of Arambhada Gram Panchayat, which subsequently is included within the local limits of Okha Nagarpalika-respondent no. 3. Respondent no. 3-Okha Nagarpalika is a Nagarpalika constituted under the Gujarat Municipalities Act, 1963 (hereinafter referred to as 'the Act').
Page 3 of 57 C/SCA/284/2013 CAV JUDGMENTSection 99 of the Act earlier authorized the municipality to levy tax on buildings and lands based on annual letting value or the capital value or a percentage of capital value of buildings or land or both. Section 99(1) was amended vide Gujarat Municipalities (Amendment) Act, 2007 whereby the words 'annual letting value or the capital value or a percentage of capital value' were replaced with the words 'carpet area'. The amendment Act also inserted Section 99A to the Act permitting the municipality to levy property tax at such rate per square meter of the carpet area of building or of land as municipality may determine having regard to the factors as the State Government may prescribe by Rules.
3.2 The State Government, Urban Development and Urban Housing Department issued a Resolution on 11/06/2007 issuing Rules called Gujarat Municipality Property Tax Rules, 2007. The Taxation Rules provide factors like location factor, age factor, occupancy factor, type of construction factor and prescribed formula based on the aforesaid factors for determining the property tax. That under Section 99 of the Act, the Municipality has the powers to impose tax subject to any general or special orders which the State Government may make in this behalf and subject to the provisions of Sections 101 and 102 of the Act. Section 101 prescribes procedure which is preliminary to imposing the tax and which is mandatorily required to be followed prior to imposition of the tax. Rule 5(3) of the Taxation Rules lays down that if the rate of tax is fixed keeping in view the minimum and maximum rate fixed by the Government of Gujarat under Section 104 of the Act, prior permission of the Director of Municipalities shall not be necessary. Rule 5(3) thus dispenses with the requirement Page 4 of 57 C/SCA/284/2013 CAV JUDGMENT of following procedure under Sections 101 and 102 prior to imposition of tax by a Municipality. On 01/04/2008 the Urban Development and Urban Housing Department issued a Notification bearing No. KV38 of 2008 NPL/1007/1454/M fixing minimum and maximum rate of tax for different class of Municipalities for residential buildings and for buildings other than residential buildings.
3.3 That Okha Nagarpalika passed Resolution No. 2 on 28/04/2008 fixing the rate of tax for residential buildings and lands and for buildings other than residential and lands other than residential. The rate of tax was fixed at Rs.5/- per sq meter for residential buildings, Rs.4/- per sq meter for residential plots, Rs.8/- per sq meter for buildings other than residential and Rs.6/- per sq meter for land other than residential and on the same day Resolution No. 3 has been passed by the Nagarpalika whereby the area of Nagarpalika has been categorized in Zone A, B and C. The lands of the respective petitioners is in Zone B as per the said Resolution.
3.4 On 18/06/2008, the Executive Committee of Okha Nagarpalika passed Resolution resolving that the minimum rate as mentioned in Notification dated 01/04/2008 issued by the State Government be applied to the area within the Nagarpalika meaning thereby that the rate of tax for residential buildings would be Rs.4/- and rate of tax for buildings other than residential buildings would be Rs.6/-. The Okha Nagarpalika thereafter published an advertisement on 11/08/2008 informing that the rate of tax for the land and buildings for residential purpose shall be Rs.4/- per sq meter and that the rate of tax for the buildings and land for the Page 5 of 57 C/SCA/284/2013 CAV JUDGMENT purpose other than residential shall be Rs.6/- per sq meter.
3.5 On 15/10/2010, the Chief Officer, Okha Nagarpalika addressed a letter to the respective petitioners calling for the measurements of the open land and construction on the said land. The respective petitioners responded to the said letter vide letter dated 20/10/2010 and informed respondent no. 3 that the area of construction was 3887.94 sq meters. Thereafter the Okha Nagarpalika has issued three bills for the year 2008-09, 2009-10 and 2010-11 calling upon the petitioner of Special Civil Application No. 284/2013 to pay the property tax of Rs.44,12,072/-. Similar bills have been issued to other petitioners also. It is the case on behalf of the respective petitioners that the property tax bills have been issued retrospectively. It appears that thereafter the Okha Nagarpalika has issued the bills for the subsequent years also. Hence, the respective petitioners have preferred the present Special Civil Applications under Article 226 of the Constitution of India for the aforesaid reliefs.
4.0 Shri Mihir Joshi, learned Senior Advocate has appeared with Ms. Megha Jani, learned advocate appearing on behalf of the respective petitioners. It is submitted by Shri Joshi, learned Senior Advocate appearing on behalf of the respective petitioners that Section 99A of the Act are ultra vires as it delegates uncontrolled power to the Municipality to levy tax. It is submitted that Article 243X of the Constitution of India empowers the legislature of a State to authorize the Municipality to levy, collect and appropriate taxes in accordance with such procedure and subject to such limits as may be specified in law. It is submitted that the law (the Act) Page 6 of 57 C/SCA/284/2013 CAV JUDGMENT does not prescribe any limits. It is submitted that even the Taxation Rules purportedly framed under Section 99A of the Act by a Resolution of the State Government also do not provide for any limits. It is submitted that the Rules refer to a Notification issued by the State Government under Section 104 for the purpose of doing away with the requirement of sanction of the State if the rate of tax is within the limits prescribed in the Notification, but it is not incumbent on the Municipality to do so. It is submitted that therefore assuming that the Rules are statutory, the same do not satisfy the requirement of prescription of limits by law.
4.1 It is further submitted that Section 104 of the Act cannot be resorted to in the manner it has been by the respondents as providing an independent power of taxation to the Municipality has an alternative procedure prescribed under Section 99A of the Act. It is submitted that if this be the interpretation, the provision would suffer from the vice of excessive delegation of powers both on the ground of resorting to one or the other provision as it is absolute discretion and also not providing any guidelines for the exercise of delegated power with regard to fixing the limits of tax. It is further submitted that the aforesaid provision also then does away with the mandatory requirement of seeking objections from the residents regarding the rate of tax. It is submitted that additionally it would also not comply with the requirement of Article 243X since a Notification is not law as contemplated under the Article.
4.2 In support of his above submissions, Shri Mihir Joshi, learned Senior Advocate appearing on behalf of the respective Page 7 of 57 C/SCA/284/2013 CAV JUDGMENT petitioners has relied upon the decision of the Hon'ble Supreme Court in the case of Krishna Mohan (P) Ltd. Vs. Municipal Corporation of Delhi reported in 2003 (7) SCC 151 (paragraph nos.45 to 51).
4.3 It is submitted that thus Sections 99A and 104 are thus ultra vires, violative of Article 243X of the Constitution of India and are required to be declared as such. It is further submitted that thus the Taxation Rules and the Notification suffers from the vice of excessive delegation and are required to be quashed and set aside.
4.4 It is further submitted by Shri Mihir Joshi, learned Senior Advocate appearing on behalf of the respective petitioners that the Municipality is authorized to levy property tax under Sections 99 and 99A of the Act. It is submitted that Section 101 mandates that a Municipality before imposing tax shall observe the preliminary procedure as laid down in the said Section. It is submitted that Section 102 of the Act empowers the State Government to refuse to sanction the Rules submitted to it under Section 101 or to return them to Municipality for further consideration. It is submitted that in case if no objection or if in the opinion of the State Government no sufficient objection is made to the proposed tax within the period prescribed under Section 101 of the Act, the State Government may sanction the said Rules without modification or subject to such modifications as it may deem fit. It is submitted that Section 103 of the act provides for publication of sanctioned Rules with notice. It is submitted that in the instant case, tax is being levied without following such procedure which is preliminary to imposing tax and hence Page 8 of 57 C/SCA/284/2013 CAV JUDGMENT such levy is bad, illegal, without authority, jurisdiction and competence.
4.5 It is further submitted by Shri Joshi, learned Senior Advocate appearing on behalf of the respective petitioners that the levy cannot be justified on the ground that the mode under Section 104 of the Act has been adopted by the Municipality and rest of the provisions could be ignored. It is submitted that this is so because Section 99A of the Act contemplates a rate of tax to be imposed which is to be determined after the application of factors and, therefore, the preliminary rate is really of no consequence since the tax is to be imposed at the final rate as determined in the manner stated above. It is submitted that therefore it is incumbent on the Municipality to afford an opportunity to the residents to object to the effective rate of tax to be imposed on them. It is submitted that this has not been done in the instant case. It is submitted that even the Municipality has also not followed the procedure of preparing and finalizing the assessment lists in accordance with law and the residents are deprived of an opportunity of objecting to the effective rate of tax and the amount of tax at that stage also. It is submitted that the Taxation Rules are framed by the Government of Gujarat vide Resolution dated 11/06/2007. Rule 5(3) of the Gujarat Municipalities Property Tax Rules, 2007 provides for dispensing with prior permission of the Director of Municipalities (contemplated under Sections 101, 102 of the Act) if the rate is fixed by the Municipality having regard to the minimum and maximum rate fixed by the Government under Section 104 of the Act. It is submitted that the said Rule is held to be contrary to the provisions of Section 99A of the Act and is quashed and is quashed and set aside by Page 9 of 57 C/SCA/284/2013 CAV JUDGMENT this Court in the case of Indian Rayon, Unit of Aditya Birla Nova Ltd. Vs. State of Gujarat reported in (2011) 1 GLR 700, however operation of the said judgment is stayed by Hon'ble the Supreme Court in Special Leave to Appeal.
4.6 It is submitted that in the present case the Municipality has levied the tax on the buildings and land of the respective petitioners on the basis of the Notification dated 01/04/2008. It is submitted that while levying the tax, the procedure preliminary to imposing tax as required under Sections 101, 102 and 103 of the Act is bypassed on the basis of Taxation Rules and the Notification dated 01/04/2008.
4.7 It is further submitted that so far as the Taxation Rules is concerned, the Rules provides for levy of property tax only in respect to the buildings which is clear from Rules 4 and 5. It is submitted that Rule 4 defines the carpet area as floor area of any building excluding the area of outer wall and the inner wall and Rule 5 deals with specified rates in which Sub Rule (1) says that it would be open for the Municipality to levy tax at one rate per sq meter for 'the buildings for residence' and at another rate per sq meter for 'buildings other than residential'. It is submitted that therefore on a conjoint reading of Rules 4 and 5 can lead only to one conclusion that the Rules deal exclusively with the buildings/constructed area. It is submitted that the 'carpet area' does not at all refer to the land. It is further submitted that as a corollary, Rule 5(3), which is under the heading of specified rate can be read so as to authorize a Municipality to levy tax without seeking prior permission of the Director of Municipality only when rate of tax is arrived at having regard to the maximum and minimum rates fixed by Page 10 of 57 C/SCA/284/2013 CAV JUDGMENT the State Government under Section 104 of the Act which can only be with respect to buildings. It is submitted that Sub Rule (1) and Sub Rule (2) both speak only of buildings and that too, in very specific terms and there is no reference whatsoever to the land. It is submitted that Rule 5(3) is in respect of the rates which are referred to in Rule 5(1) and Rule 5(2). It is submitted that the only exception available to a Municipality from following the procedure preliminary to imposing tax flows from Rules 5(3). It is submitted that Rule 5(3) speaks only of the buildings and hence levy of tax and purported reliance on the Taxation Rules and the Notification is without following the preliminary procedure is ex facie bad. It is submitted that Rule 6(2), which pertains to age factor also deals with the age of only construction. F-2, age factor is one of the four factors on the basis of which property tax is calculated. It is submitted that absence of reference to land in F-2 can only be construed to mean that the Taxation Rules do not contemplate taxing land. It is submitted that in any case Notification dated 01/04/2008 lays down rate of tax only with respect to buildings which is amply clear from the plain reading of the Notification. It is submitted that if the Government has notified the minimum and maximum rates of tax on land, the Municipality is still required to follow procedure preliminary to imposing tax on land as Rule 5(3) is only with respect to the buildings.
4.8 It is further submitted by Shri Joshi, learned Senior Advocate appearing on behalf of the respective petitioners that even if it is assumed that the Municipality is empowered to levy tax under Section 104 of the Act on the basis of the Notification dated 01/04/2008, even then the procedure as contemplated under Section 104 itself is also not followed by Page 11 of 57 C/SCA/284/2013 CAV JUDGMENT the Municipality. It is submitted that Section 104(3) of the Act requires that when the Municipality has by a Resolution passed under Sub Section (2) of Act decided to levy any tax or to increase or reduce an amount or rate at which any tax is leviable, the Municipality shall publish in the municipal borough the Resolution together with notice specifying a date which shall not be less than a month from the date of publication of such notice, from which the tax shall be levied or the amount or rate at which any tax is leviable shall be increased or reduced. It is submitted that the tax under Section 104 of the Act can thus be levied or increased or reduced only after one month from the date of publication of the notice and from the date specified in such notice. It is submitted that if it is held that a Municipality is competent to levy tax under Section 104 without following mandatory requirement of Sections 101, 102 and 103 of the Act, strict compliance of the provision of Section 104 is warranted. It is submitted that in the instant case, the respondent-Municipality has not published any notice under Section 104(3) of the Act and notice dated 11/08/2008 purportedly issued under Sections 103 and 104 states that the tax is to be levied as per the rates mentioned therein from 01/04/2008. It is submitted that the said notice cannot be said to be a notice under Section 104(3) of the Act. It is further submitted that till such a notice is issued, no tax is leviable by the Municipality under Section 104 of the Act.
4.9 It is further submitted that even otherwise, levy of tax with retrospective effect is bad, unauthorized and illegal. It is submitted that the property tax bills for the year 2008-09, 2009-10 and 2010-11 were sent to the respective petitioners Page 12 of 57 C/SCA/284/2013 CAV JUDGMENT for the first time vide an undated letter, which was received by the respective petitioners on 20/11/2010. It is submitted that it is apparent from the scheme of the Act, more particularly, Sections 107, 108, 109 and 111(2) of the Act that the tax becomes payable only after the assessment list is finalized.
In support of his above submission, Shri Joshi, learned Senior Advocate appearing on behalf of the respective petitioners has heavily relied upon the decision of the Hon'ble Supreme Court in the case of Kalyan Municipal Council and Ors. Vs. Usha Paper Products (P) Ltd and Anr. reported in (1988) 3 SCC 306 and the decision of this Court in the case of Municipal Corporation of the City of Ahmedabad Vs. Zhaveri Keshavlal Lallubhai reported in 1965 (6) GLR 228. He has also relied upon the decision of this Court dated 24/10/2013 rendered in Special Civil Application No.11459/2012 in the case of Adani Gas Ltd. Vs. Ahmedabad Municipal Corporation and Ors.
4.10 It is further submitted by Shri Joshi, learned Senior Advocate appearing on behalf of the respective petitioners that contrary submissions have been made by the respondent. It is submitted that it is the case on behalf of the respondent State that Sections 99A and 104 of the Act are independent provision and that they operate in different fields. It is submitted that in that event the Municipality could not have adopted the rates under the Notification issued under Section 104 of the Act and then applied the factors prescribed in the Taxation Rules framed under Section 99A of the Act for the purpose of working out another rate of tax, which could conceivable be much higher than the maximum of the rates prescribed in the Notification. It is submitted that therefore it Page 13 of 57 C/SCA/284/2013 CAV JUDGMENT is evident that the rate contemplated under Section 99A of the Act is the rate determined after the application of the factors. It is submitted that therefore if Section 104 of the Act is an independent taxing power, the rates prescribed in the notification issued thereunder would also be the final rates of tax and there could even otherwise be no scope of applying the factors to such rate. It is submitted that in any case such interpretation would render the prescription of the maximum rate redundant since the application of the factors would take it higher than the maximum prescribed in a given case. It is submitted that if the provisions are independent as contended by the respondents, it is not open for the Municipality to take recourse of both Sections 104 and 99A of the Act. It is submitted that thus the levy is bad on this interpretation. It is submitted that the Notification dated 01/04/2008 which fixes maximum rate and minimum rate purportedly under Sub Section (1) of Section 104 read with Section 99A of the Act is illegal, without jurisdiction and going beyond the scope of Section 104 of the Act. It is submitted that Section 104 of the Act contemplates issuance of Notification and empowering a particular Municipality. It is submitted that it does not provide for issuance of Notification in a general manner uniformly applicable to all Municipalities of the State. It is submitted that the Government has misused Section 104 of the Act which makes the safety valve like provision to be used in case of a particular Municipality to give a go by and to completely disregard Sections 101, 102 and 103 of the Act. It is submitted that apart from this, the limits mandated under Article 243X(A) under which a Municipality can levy, collect and appropriate a tax, can only be determined by the legislature of the State. It is submitted that in the instant case, the limits are fixed by the Page 14 of 57 C/SCA/284/2013 CAV JUDGMENT administrative Act. It is submitted that therefore the Notification dated 01/04/2008 is thus illegal, contrary to Section 104 of the Act and Article 243X of the Constitution of India. It is further submitted that Rule 5 of the Taxation Rules provide for an automatic increase of 10% in the rate of tax every two years and the scheme of the Act, more particularly, Section 99 of the Act requires the Municipality to follow the procedure preliminary to imposing the tax before any tax is imposed. It is submitted that an increase in rate of tax is a fresh levy which cannot be done automatically and that too uniformly for all Municipalities. It is therefore submitted that that such provisions is illegal, arbitrary and beyond the scope of the Act and is required to be quashed and set aside.
4.11 It is further submitted by Shri Joshi, learned Senior Advocate appearing on behalf of the respective petitioners that even otherwise the levy of tax by the Okha Nagarpalika is contrary to the Taxation Rules as application of 1.50 as factor F-1 is erroneous and contrary to the Taxation Rules. It is submitted that 1.50 as F-1 applies to A grade (prosperous area). It is submitted that the area in which the respective petitioners property is situated falls in B Grade (medium area). It is submitted that thus the applicable factor would thus be 1.25. It is further submitted that application of 0.75 as factor F-2 for the land is also erroneous as it cannot be said that the life of land is more than 20 years but less than 40 years. It is submitted that factor F-2 of the Taxation Rules is thus inapplicable to tax on land. It is submitted that moreover the respondent-Okha Nagarpalika has wrongfully applied the rate and factor-2 to the land of the respective petitioners. It is submitted that the said factor-2 and the rate is specifically Page 15 of 57 C/SCA/284/2013 CAV JUDGMENT prescribed for only 'constructed buildings'. It is submitted that this is done with a view to somehow meet with the pre- requisites of multiplication of all the four factors and rate for arriving at an amount under the guise of property tax on land which as such can only be levied for constructed buildings and not on the land under the above rules. It is submitted that Rule No. 6 is a pre-condition that for implementation of formula, multiplication of all the four factors is mandatory. It is submitted that the deemed weightage of all the four multiplied factors is to be multiplied with the applicable rate for arriving at an amount of property tax. It is submitted that in absence of any of the factors or the rate, the said formula/methodology will not be incomplete but as such will not be applicable. It is further submitted that in the present case, levy of municipal tax results in double taxation for the respective petitioners. It is submitted that the respective petitioners has been paying the land revenue, local cess and education cess to the Talati of the Ambarada village. It is submitted that therefore the same property cannot be taxed twice. Making the above submissions and relying upon the above decisions, it is requested to allow the present petitions and grant the reliefs as prayed for.
5.0 The present petitions are opposed by Shri Kamal Trivedi, learned Advocate General appearing with Ms. Sangeeta Vishen and Shri Jaimin Gandhi, learned Assistant government Pleaders appearing on behalf of the respondent-State and Shri Nikunt Raval, learned advocate appearing on behalf of respondent no. 3-Nagarpalika.
5.1 Shri Kamal Trivedi, learned Advocate General has Page 16 of 57 C/SCA/284/2013 CAV JUDGMENT vehemently submitted that as such neither Section 99A nor Section 104 of the Act are ultra vires as sought to be contended on behalf of the respective petitioners. It is further submitted that even the Government Notification dated 01/04/2008 is also neither ultra vires nor illegal as sought to be contended on behalf of the respective petitioners. It is submitted that prior to the amendment in the Act the property tax was levied on buildings and lands based on the annual letting value or capital value or percentage of capital value of the buildings, which had resulted in different methods of assessment of tax under the erstwhile provisions of Section 99 of the Act in different municipalities, leading to increase in litigation, non-transparency in the assessment and low rate of recovery of tax affecting the revenue of the municipalities. It is submitted that it was under these circumstances that it was felt necessary to introduce single method of assessment of tax on buildings and lands in the municipalities as a result whereof, the State Government introduced the levy of tax on the basis of the carpet area of the buildings and area of the lands. It is submitted that in view of the above the provisions of the Gujarat Municipalities (Amendment) Act, 2007 interalia amending Section 99(1)(i) of the Act as well as inserting Section 99A in the Act have become effective from 01/04/2008. It is submitted that as such, the said provisions are not ultra vires. It is submitted that consequently the Gujarat Nagarpalika Property Tax Rules, 2007 framed pursuant to the provisions of Section 99(1)(i) and Section 99A(1) of the Act are also absolutely legal and proper and so is the position with reference to Notification dated 01/04/2008 issued in exercise of the powers conferred by Section 104(1) read with Section 99A of the Act. It is submitted that Section 99 of the Page 17 of 57 C/SCA/284/2013 CAV JUDGMENT Act enlists various taxes, which can be imposed by a Municipality subject to what is mentioned in Clause (i) of Sub Section (1) of Section 99 of the Act. It is submitted that Section 99 of the Act is a charging Section, which is enacted in aid of Section 99(1)(i) of the Act for levying tax on buildings and lands referred to as one of the taxes under Section 99 of the Act. It is submitted that if one considers the provisions contained in Sections 101 to 111 of the Act alongwith Section 99A it becomes abundantly clear that the State Legislature has laid down detailed procedure and guidance as regards the machinery for fixation of rate of tax per sq meter of the carpet area of the buildings and of the areas of lands. It is submitted that Section 104 of the Act has no bearing on Sections 99 to 103 of the Act and seeks to provide for an alternate procedure. It is submitted that Section 104 enables the State Government to empower any municipality to levy tax within such maximum and minimum limits as may be specified in the Notification and the Municipality so empowered notwithstanding any Resolution or Rules under Section 101 is entitled to pass a Resolution at a general meeting to levy such tax, which comes into effect upon publication of the Resolution and the date of its coming into force. It is submitted that in view of the above, the Municipality can levy tax as per provisions of Section 104 of the Act read with a Notification issued thereunder in which case the provisions contained under Sections 101 to 103 are not applicable since the provisions contained by Section 104 itself provide sufficient guidelines, which are very much pari materia in nature as compared to those provided under Sections 101 to 103 of the Act. It is submitted that as such Section 104 of the Act is independent of Sections 99 to 103 of the Act and hence there arises no question of compliance of Page 18 of 57 C/SCA/284/2013 CAV JUDGMENT requirements of Sections 99 to 103 of the Act while taking recourse of the procedure laid down under Section 104 of the Act.
5.2 It is submitted that Rule 5(3) of the Property Tax Rules exempts a Municipality from seeking sanction under Section 102 since predetermined and pre sanctioned maximum and minimum limits for the taxation are fixed by the Government under Notification issued under Section 99A read with Section 104 of the Act within which the Municipality is empowered to levy tax. It is submitted that therefore Rule 5(3) of the Property Tax Rules cannot be said to be beyond the rule making power conferred on the State Government under Section 99A(i) of the Act. It is submitted that even otherwise Rule 5(3) cannot be said to be contrary to the legislative prescription and ambit of the respective provisions as contended. It is submitted that therefore there is no question of treating the Notification dated 01/04/2008 issued in exercise of the powers flowing from Section 104(1) read with Section 99A of the Act as invalid. It is submitted that merely because Section 99A of the Act does not speak about the issuance of any notification, it is not permissible to the respective petitioners in law to contend that no Notification can be issued to take care of what is provided under Section 99A.
5.3 It is further submitted by Shri Trivedi, learned Advocate General appearing on behalf of the respondent-State that even the aforesaid provisions cannot be said to be in violation of Article 243X of the Constitution of India as contended on behalf of the learned Counsel appearing on behalf of the respective petitioners. It is submitted that a plain reading of Article 243X Page 19 of 57 C/SCA/284/2013 CAV JUDGMENT of the Constitution suggests that it does not provide as to which procedure has to be laid down and what limits are required to be specified nor does it prescribe any maximum limit, since the Constitution could not have provided anything more as it is solely within the province of State Legislature to impose tax under the Act which is enacted with reference to Entry 49 of List II of Schedule 7 i.e 'tax on lands and buildings'. It is submitted that thus the Constitution provides only an outline of the scheme for levy and imposition of the tax, fees etc. to enable the local bodies like corporation to rule as autonomous local self-government. It is submitted that for appreciating the scope of Article 243X it would be appropriate to simultaneously examine the language of Article 243 W of the Constitution also. It is submitted that the provisions contained in both the above referred Articles of the Constitution are enabling in nature. It is submitted that the word 'law' as used in Clause (a) of Article 243 W is necessarily to mean the law enacted by the State legislature because of the usage of the word 'such' immediately preceding the word 'law'. It is submitted that however so is not the case under Article 243X because under Article 243 X the word 'law' is not qualified by the word 'such'. It is submitted that in view of the above, the latter word 'law' used under Article 243 X referred to above should mean law as understood within the meaning of Article 13 of the Constitution whereby the word 'law' includes even ordinance, rule, regulation, etc. It is further submitted that Article 243 X of the Constitution of India refers to a law to be made by the State legislature authorizing a municipality to levy, collect and appropriate such taxes, duties etc. in accordance with such procedure and subject to such limits, as may be specified in the law. It is submitted that thus, Page 20 of 57 C/SCA/284/2013 CAV JUDGMENT in the present case, the aforesaid provisions contained in the Act including those laid down under Sections 99A and 104 enabling the State Government to empower any municipality to levy any tax, within such maximum and minimum limits as may be specified in the notification are very much in consonance with the spirit of Article 243X of the Constitution of India.
In support of the above submissions, Shri Trivedi, learned Advocate General has heavily relied upon the recent decision of this Court dated 24/10/2013 rendered in Special Civil Application No. 11459/2012 and other cognate matters wherein while dealing with the challenge relating to the constitutionality of the provisions of Section 141B of the GPMC Act on the ground that the same is violative of Article 243X of the Constitution since it does not prescribe any maximum limit in the matter of municipal taxation it is held that Section 141B of the GPMC Act which provide for levy of property tax, tax on land is ultra vires to Article 243 X of the Constitution of India. He has heavily relied upon paragraph nos. 16.5, 17.10 and 18 of the aforesaid decisions.
5.4 It is submitted that therefore while treating Section 104 of the Act as an independent provision, the same would certainly not suffer from the vice of excessive delegation of powers either on the ground of resorting to one or the other provision as it is absolute discretion or on the ground of not providing only guidelines for the exercise of delegated power with regard to fixing the limits of tax. It is submitted that as aforesaid, Section 104 of the Act enables the State Government to empower any municipality to levy tax within such maximum and minimum limits as may be specified in the Page 21 of 57 C/SCA/284/2013 CAV JUDGMENT notification. It is submitted that thus sufficient guidelines are available in the Notification dated 01/04/2008 issued in exercise of the powers conferred by Sub Section (1) of Section 104 read with Section 99A of the Act fixing the minimum and maximum rate of tax for being chosen by the Municipality to levy tax on buildings or lands based on carpet area.
5.5 It is submitted that in view of the above, Section 104 of the Act cannot be said to be suffering from the vice of excessive delegation of powers inasmuch as a Municipality is not given any uncontrolled discretion in the matter of fixing the rate of tax since the limit within which the said discretion is to be exercised has been clearly demarcated in the Notification referred to above. It is submitted that similarly when the provisions of Sections 99 to 103 of the Act are resorted to the Notification referred to above which is also issued under Section 104 read with Section 99A of the Act is available for the guidance in the matter of the minimum and maximum of rate of tax for which the discretion has be exercised. It is submitted that thus, it cannot be said that Section 99A of the Act gives no guidelines or directions on the basis of which rate of tax is required to be fixed.
In support of the above submissions, he has relied upon the decision of the Hon'ble Supreme Court in the case of Gulabchand Bapalal Modfi Vs. Municipal Corporation of Ahmedabad reported in 1971 (1) SCC 823 wherein the Hon'ble Supreme Court from its previous judgment in case of Municipal Corporation of Delhi outlines the following factors which furnish sufficient guidelines preventing delegation becoming invalid.
(i) that the delegation as to an elected body Page 22 of 57 C/SCA/284/2013 CAV JUDGMENT responsible to the people, including those who pay taxes and to whom the councilors have every four years to turn to for being elected;
(ii) that the limits of taxation were to be found in the purposes of the Act for the implementation of which alone taxes could be raised and though the factor was not conclusive, it was nonetheless relevant and must be taken into account with other relevant factors;
(iii) that the impugned Section 150 itself contained a provision which required that the maximum rate fixed by the Corporation should have the approval of the Government;
(iv) that the Act contained provisions which required adoption of budget estimates by the Corporation annually; and
(v) that there was a check by the Courts of law where the power of taxation is used unreasonably or in non- compliance or breach of the provisions and objects of the Act.
5.6 Shri Trivedi, learned Advocate General appearing on behalf of the respondent-State has also heavily relied upon paragraph 22 of the aforesaid decision.
5.7 Shri Trivedi, learned Advocate General appearing on behalf of the State has submitted that the decision of Hon'ble Supreme Court in the case of Krishna Mohan (P) Ltd.
Page 23 of 57 C/SCA/284/2013 CAV JUDGMENT(Supra) relied upon by the learned Counsel appearing on behalf of the respective petitioners is totally misconceived inasmuch as admittedly there were no guidelines available under the Delhi Municipal Corporation Act, 1957 which could have guided the Commissioner to find out as to which plant and machinery may be considered as part of the land or building for the purpose of determination of ratable value. It is submitted that not only that there was no provision for filing an appeal against the exercise of discretion by the Commissioner in this behalf. It is submitted that under the aforesaid circumstances Section 116(3) of the Act was held to be suffering by excessive delegation empowering the Commissioner to declare any plant or machinery as part of land or building for determining the ratable value thereof. Now so far as the submissions made on behalf of the learned Counsel appearing on behalf of the respective petitioners with respect to taxation rules and not dealing with imposition of 'tax on lands' is concerned, it is submitted that it is not correct on the part of the respective petitioners to contend neither tax rules nor notification in question provides for or deals for or deals with imposition of 'tax on lands'. It is submitted that if the taxation rules are examined minutely it becomes clear that they do deal with imposition of tax on lands viz column in Chapter IV relating to residential building deals with open plot. It is submitted that similarly factor 4-A deals with plots and lands for the purpose other than residential which inter alia deals with 'open plot'. It is submitted that so is the position with respect to Notification dated 01/04/2008 wherein the heading of the table appended to the said Notification clearly states that 'rate of tax on buildings or lands'. It is submitted that as such the aforesaid Property Tax Rules and Page 24 of 57 C/SCA/284/2013 CAV JUDGMENT the notification are required to be interpreted purposively and if its is so done, it would be clear that the provisions of both i.e. Property Tax Rules as well as Notification can very well be operated upon with reference to the imposition of 'tax on lands'. In the above connection, Shri Trivedi, learned Advocate General has relied upon paragraph no. 18 of the CAV judgment dated 24/10/2013 rendered in Special Civil Application No.11459/2012 in the case of Adani Gas Limited (Supra).
5.8 Shri Trivedi, learned Advocate General appearing on behalf of the respondent-State has further submitted that as such the respective petitioners cannot insist for an opportunity of being heard to object to the effective rate of tax to be imposed on it. It is submitted that merely because Section 104 of the Act does not refer to the grant of such an opportunity of hearing, that by itself will not invalidate the provisions. In support of his above submissions, Shri Trivedi, learned Advocate General has heavily relied upon the decision of the Hon'ble Supreme Court in the case of Avinder Singh (Supra). Making the above submissions, it is request the dismiss the present petitions.
6.0 Heard learned advocates appearing on behalf of respective parties at length.
At the outset it is required to be noted that in all these petitions the respective petitioners have prayed for an appropriate writ, direction and order to declare sections 99A and 104 of the Act as ultra vires. The petitioners have also challenged the Taxation Rules, the notification dated 01/04/2008 and the levy of property tax by the respondent No.3 - Okha Nagarpalika on the petitioners w.e.f. 01/04/2008.
Page 25 of 57 C/SCA/284/2013 CAV JUDGMENTThus, as such basically the respective petitioners have prayed to declare sections 99A and 104 of the Act as ultra vires. As recorded hereinabove, it is the case on behalf of the petitioners that section 99A of the Act is ultra vires as it delegates uncontrolled powers to the State Government to levy property tax. It is the case on behalf of the petitioners that the determination of factors for being basis for assessment of property tax can only be done by legislative Act and leaving such determination to the State Government by an administrative Act results in excessive delegation of powers to the State Government and is violative of Article 243X of the Constitution of India under which it is only the legislature of a State that can authorize the municipality to levy, collect an appropriate tax in accordance with such procedure and subject to such limits as may be specified in law. It is the case on behalf of the petitioners that section 99A leaves it to the executive to determine the factors and it does not give any guidelines or directions to the State Government on the basis of which the basis can be prescribed. Submitting accordingly it is submitted that section 99A is ultra vires. Similarly, requesting to declare section 104 of the Act as ultra vires, it is the case on behalf of the petitioners that section 104 of the Act authorizes the State Government to empower any municipality to levy any tax or to increase or reduce the amount of rate of tax levied under section 99 of the Act within such maximum and minimum limits either as to amount or the rate as may be specified in such notification, which is violative of Article 243X of the Constitution of India, which requires the legislature of a State to be the maximum and minimum limits. It is the case on behalf of the petitioners that section 104 confers uncontrolled powers to the State Government to fix Page 26 of 57 C/SCA/284/2013 CAV JUDGMENT such limit which is required to be done by legislative Act under the Constitution and therefore, section 104 of the Act is ultra vires. The notification dated 01/04/2008 is also requested to be held ultra vires on the aforesaid ground.
6.1 On the other hand it is the case on behalf of the State that prior to amendment in the Act, the property tax was levied on buildings and lands based on the annual letting value or capital value or percentage of capital value of buildings, which has resulted in different matters of assessment of tax under the erstwhile provisions of section 99 of the Act in different municipalities, leading to increase in litigation, non- transparency in the assessment and low rate of recovery of tax effecting the revenue of the municipalities. Therefore, it was felt to introduce single method of assessment of tax on buildings and lands in the municipalities as a result whereof the State Government introduced the levy of tax on the basis of the carpet area of the buildings and the area of lands and therefore, the Act came to be amended in section 99(1)(i) of the Act as well as inserting section 99A of the Act which has become effective from 01/04/2008. It is the case on behalf of the State that section 99A of the Act, which is inserted in Gujarat Municipalities (Amended) Act, 2007 is a charging section which is enacted in aid of section 99(1)(i) of the Act for levying tax on buildings and lands. It is the case on behalf of the respondent State that considering the provisions contained in sections 101 to 111 of the Act along with section 99A, it becomes abundantly clear that the State Legislature has laid down detailed procedure and guidance as regards the machinery for fixation of rate of tax per sq. meter of the carpet area of buildings and of the areas of lands. It is also the case Page 27 of 57 C/SCA/284/2013 CAV JUDGMENT on behalf of the respondent State that section 104 of the Act has no bearing on sections 99 to 103 of the Act and it seeks to provide for an alternate procedure and it enables that State Government to empower any municipality to levy tax, within such maximum and minimum limits as may be specified in the notification and the municipality so empowered, notwithstanding any resolution or rules under section 101, is entitled to pass a resolution at a general meeting to levy such tax, which comes into effect upon publication of the resolution and the date of its coming into force.
In the backdrop of the above mentioned submissions, the challenge to sections 99A and 104 of the Act is required to be considered.
7.0 Before considering the rival submissions on merits, the relevant provisions of the Gujarat Municipalities Act, 1963 for imposition of taxes prior to the Gujarat Municipalities (Amendment) Act, 2007 and subsequent to the Gujarat Municipalities (Amendment) Act, 2007 are required to be referred to, which are as under:
Prior to Amendment, 2007
99. (1) Subject to any general or special orders which the State Government may make in this behalf and to the provisions of sections 101 and 102, a municipality may impose for the purposes of this Act any of the following taxes, namely:-
(i) a tax on building or lands situate
within the municipal borough to be based on
the annual letting value or the capital
value or pecentage of capital value of the
buildings or lands or both;
Page 28 of 57
C/SCA/284/2013 CAV JUDGMENT
After Amendment, 2007
99. (1) Subject to any general or special orders which the State Government may make in this behalf and to the provisions of sections 101 and 102, a municipality may impose for the purposes of this Act any of the following taxes, namely:-
(i) a tax on building or lands situate within the municipal borough to be based on 1 [carpet area] of the buildings or lands or both;
99A. (1) For the purposes of clause (i) of sub-section(1) of section 99, the tax shall, subject to such exceptions, limitations and conditions hereinafter provided, be levied annually on the buildings or lands situate in the municipal borough area at such rate per square meter of the carpet area of buildings and of the area of lands (hereinafter to as "the rate of tax") as the municipality may determine having regard to the factors as the State Government may president by rules.
(2) For the purpose of levy of tax on buildings or lands situate within the municipal borough under sub- section (1),-
(a) the buildings may be classified into residential buildings and buildings other than the residential buildings; and
(b) the municipality may determine one rate of tax for residential buildings and the other than rate of tax for buildings other than the residential buildings:
Provided that it shall be lawful for the municipality to determine for residential buildings, the carpet area of which does not exceed forty square meters, such rate of tax as is lower than the rate of tax determined for residential buildings generally:
Provided further that the rates of tax per square meter of carpet area shall be decided by municipality with the approval of the Director of Municipalities.
(3) In lieu of the tax leviable under sub-section (1) read with sub-section (2), there shall be levied annually on,-
(a) residential hunts, and Page 29 of 57 C/SCA/284/2013 CAV JUDGMENT (b) residential tenements in a chawl, each
such tenement having carpet area not exceeding twenty-five square meters, such amount of tax as the Municipality may determine:
Provided that the amount so determined shall not be less than such amount as the State Government may, by notification in the Official Gazette, specify.
104. (1) The State Government may, by notification in the Official Gazette, empower any municipality to levy tax or to increase or reduce the amount or rate of any tax levied under section 99 within such maximum and minimum limits either as to the amount or the rate as may be specified in such notification.
(2) Notwithstanding any resolution or rule under section 101 specifying the amount or rate at which such tax is leviable, any municipality empowered under sub-section (1) may, by a resolution passed at a general meeting decide to levy such tax or increase or reduce the amount of rate at which such tax is leviable.
(3) When a municipality has by a resolution passed under sub-section (2) decided to levy any tax or to increase or reduce the amount or rate at which any tax is leviable, the municipality shall publish in the municipal borough the resolution together with notice specifying a date, which shall not be less than one month from the date of publication of such notice, from which the tax shall be levied or the amount or rate at which any tax is leviable shall be increased or reduced. The tax shall thereupon be levied or, as the case may be, the amount or rate thereof shall be increased or reduced from the date specified in such notice.
Thus, after amending section 99(1)(i) of the Act, the State Government has provided the levy of tax on the basis of the carpet area of the buildings and the area of lands. Simultaneously, section 99A of the Act is also inserted and it provides that for the purpose of levy of tax on buildings or lands situate within the municipal borough to be based on the Page 30 of 57 C/SCA/284/2013 CAV JUDGMENT carpet area of the building or lands or both, the tax be levied annually on the buildings or lands situate in the municipality area at such rate per sq. meter of the carpet area of the buildings and of the area of the lands as the municipality may determine having regard to the factors and the State Government may prescribe by Rules. Section 99A provides that for the purpose of levy of tax under sub-section (1) of section 99A of the Act, the buildings may be classified into residential buildings and buildings other than residential buildings. That section 99A also further provides that the municipality may determine the rate of tax per sq. meter of the carpet area having regard to the factors as the State Government may prescribe by Rules. In the present case the State Government has framed the Rules viz. Gujarat Municipalities Property Tax Rules, 2007 providing various factors to be considered while determining the rate of tax such as allocation of the property, age of the property, use of the property i.e. residential and non-residential. Not only that even the notification dated 01/04/2008 has been issued by the State Government prescribing / fixing the minimum and maximum rate of tax and the notification has been issued in exercise of powers conferred by sub-section (1) of section 104 read with section 99A of the Act. The relevant provisions of the Taxation Rules, 2007 are as under:
Publication of Rules for implementation of levy of property tax based on area/carpet area in municipal areas.
Government of Gujarat, Department of Urban Development and Urban Housing, Resolution No.MUNI-1007-1454-M Sachivalaya, Gandhinagar.Page 31 of 57 C/SCA/284/2013 CAV JUDGMENT
Date : 11 JUN 2007 READ : Section 99(1)(i) of the Gujarat Municipalities Act, 1963.
PREAMBLE :
Section 99 (1) (i) of the Gujarat Municipalities Act, 1963 confers powers on the municipalities to levy carpet area based property tax on different types of properties situated in different municipal areas of the State. As provided in this Section, the municipalities can charge the property tax according to the rules and regulations as may be prescribed by the State Government. The State Government has made above provisions in the Act by way of a Bill introduced before Eleventh Gujarat Legislative Assembly in its Eleventh Session. Accordingly, State Government has to frame rules for levy of property tax and made it available to all the municipalities.
Municipalities of the State have been categorized as A, B, C and D classes depending on their population. All these Municipalities are distinct and different from each other from the geographic area and development point of view. There is no uniformity or similarity in respect of property tax collected by these municipalities in urban areas. As per the provisions prevalent prior to above amendment made in the Municipalities Act, assessment of property tax was being made on the basis of Annual Rent Value of the property, capital value of the property or proportionate of value of the property. With a view to avoid this situation and to do away with the disputes arising as a result of assessment and overcome dissatisfaction prevailing amongst the tax payers as also with a view to ensure transparency and honesty in tax method, the State Government has introduced provision that the property tax shall be determined on the basis of area of property only as per rules framed by the State Government, by way of amendment in section 99(1) of the Gujarat Municipalities Act, 1963. In this regard, the rules which were to be prescribed by the State Government so as to enable different municipalities to assess property tax as per rules, are hereby published as under :-
RESOLUTION :
Rules pertaining to section 99 - A(1) for implementation of levy of property tax in municipal areas on the basis of area/carpet area under section 99(1)(1) of the Gujarat Municipalities Act, 1963.
(1) These rules may be called as The Gujarat Municipalities -
Property Tax Rules, 2007.
(2) These rules shall be effective from the date as may be determined by the Government of Gujarat by way of publication Page 32 of 57 C/SCA/284/2013 CAV JUDGMENT of Gazette for making effective Act 13 of 2007. (3) These Rules shall be applicable to all the municipalities in the State constituted under provisions of the Gujarat Municipalities Act, 1963.
(4) Definition :
Carpet Area : Carpet area means floor area of the building excluding the area on which internal or external walls are erected.
Chawl : Chawl (chaali) means a building consisting two or more residential units with or without common cleaning and other amenities and which has been so declared as such by the Director of Municipalities through a notification in Gazette.
(5) Specified Rates :-
(1) The Municipality may determine tariff for the tax per square meter for residential building situated in its area and shall determine another rate per square meters for the buildings other than residential buildings with prior approval of the Director of Municipalities, and the rate so determined shall be increased at the rate of 10% per square meter every two years.
However, in respect of the residential units having carpet area less than 40 sq.mtrs., the municipality may specify the rate lower than the rate so specified for ordinary residential buildings.
(2) Slum dwellings and residential tenaments in Chawls having less than 25 sq.mtrs. carpet area may be charged with the annual tax at the rate so specified by municipality.
However, amount of tax so specified shall not be less than the amount so specified by the State Government by way of Gazette Notification.
Explanation : In case of increase in carpet area of any existing building, such expansion shall be treated as a separate unit and period of its existence to be considered from the year in which it is expanded.
(3) While determining such rates, minimum and maximum rates of taxes, if any, specified by the State Government under section 104 of the Gujarat Municipalities Act, 1963 shall be taken into consideration and in such cases, prior approval from the Director of Municipalities may not be required.
Page 33 of 57 C/SCA/284/2013 CAV JUDGMENT(6) Following factors shall be taken into consideration while assessing property tax :-
1. Location factor :
The location factor shall include following grades keeping in view development of the area where residential property and the property other than residential use :-
Factor - 1 (F-1)
For residential purpose only
Based on Location
Factor Load
A Grade (Prosperous area) 1.25
B Grade (Medium area) 1.00
C Grade (Weaker area) 0.75
For non-residential purpose
Based on Location
Factor Load
A Grade (Prosperous area) 1.50
B Grade (Medium area) 1.25
C Grade (Weaker area) 1.00
Explanation : -
(a) In respect of location factor of residential purpose building, load factor has been specified keeping in view grade of the area by defining prosperous area as A Grade, medium area as B Grade and weaker area as C Grade.
(b) In respect of location factor of other than residential purpose building, load factor has been specified keeping in view grade of the area by defining prosperous commercial area as A Grade, medium commercial area as B Grade and weaker commercial area as C Grade and there is difference of 0.25 specified in every aspect between load factor of residential and non-residential areas.
2. Life span of property :
Keeping in view the period of construction of buildings for residential and other than residential purposes, following load factor may be applicable :-Page 34 of 57 C/SCA/284/2013 CAV JUDGMENT
Factor - 2 (F-2) Sr. Life factor of property Load No.
1. Upto 20 years 1.00
2. More than 20 years but less than 40 years 0.75
3. More than 40 years 0.50
3. Factor of occupation of property :-
Keeping in view the fact whether property situated in municipal area is occupied by owner of such property or by tenant and also taking into consideration the load, specified rate of the property tax may be increased or reduced. The load factor for the same shall be as under :-
Factor - 3 (F-3) Occupation of property For residential and non-residential purpose Factor Load Occupied by owner 1.00 Occupied by tenant 1.25 Explanation : Factor No.3 shall be applicable in case of properties used for residential and non-residential purposes.
4. Factor of construction of property :-
Rate of property tax in respect of properties situated in municipal areas shall be determined as under keeping in view nature of construction of the property :-
Factor - 4 (F-4) Nature of construction of property (For residential purpose) Factor Load Independent bungalow 1.25 Tenament / row house 1.00 Flat 0.75 Residential units in streets, urban areas 0.75 Chawl and open plot 0.50 Factor - 4- A (F-4A) (For non-residential purpose) Factor Load Page 35 of 57 C/SCA/284/2013 CAV JUDGMENT Banks, petrol pump, godown-warehouses, offices 4.00 of commercial and industrial units, offices of advisors/experts, multipurpose commercial trade center, mobile phone tower and its offices etc., and all other building of such nature which are not included in any other sub-clause of this clause and as may be so identified by the municipality.
Shop, hotel, restaurant, entertainment halls, 3.00 cinema hall, garage, service station, lodging- boarding, club house, hospital, dispensary, maternity home, any type of laboratory, tuition coaching class, skill center etc. and any other building as may be specified under this category by the municipality from time to time.
Industrial units and factories (Building put to use for only manufacturing and processing activities) : Having constructed area upto 1 to 100 sq.mtrs 2.00 Having constructed area of 101 to 250 sq.mtrs. 1.50 Having constructed area of 251 to 500 sq.mtrs. 1.25 Having constructed area of 501 to 1000 sq.mtrs. 1.00 Having constructed area of more than 1001 0.75 sq.mtrs.
Open plot 0.50
Educational and social organizations, 1.00
Government and semi-government offices,
private kindergarten-play centers, private-
government schools/colleges, community hall, Madressa, and any other buildings of such category as may be so specified by the municipality from time to time.
Trough of water for cattle, bathing and 0.75 washing spots, water-huts for public, asylum for old and unserviceable animals (panjara pol), Gau Shala, social organisations run by Public Charitable Trusts (such as Women Protection Home, Old Age Home, Deaf and Dumb Hostel, Blind and Handicapped Hostel and Beggars' home, charitable dispensaries providing free medical services, libraries etc.) and all other buildings of such nature as may be specified by the municipality from time to time.
Temple, mosque, Jain Temple, Church, Roza, 0.00 Tombs, Gurudwara, Upashray, Dargah, Agiyari, Samadhi, Grave Yard, Crematorium etc. Page 36 of 57 C/SCA/284/2013 CAV JUDGMENT The amount of property tax may be computed by calculating as per following formula on the basis of the above factors and load factors and the tariff of tax fixed per square meter.
Amount of property tax payable = Area of property (sq.mtrs.)x per sq.mtr. rate x Location Factor-1 (F-1 or F- 1A)x Life span of property Factor -2 (F-2) x Occupation of Property Factor-3 (F-3) x Nature of building (Residential and non-residential purpose) Factor (F-4 or F-4A).
Example - 1 A residential building (flat type) of 75 sq.mtrs. area is situated in prosperous area of any municipality and it is 10 years old and under occupation of the owner himself,
- Suppose the rate of property tax is fixed at Rs.5/- per sq.mtrs.
= Rs. 5 per sq.mtrs. x 75 sq.mtrs. = 375/-
Now, loading it with loading factors as per formula - 375 x 1.25 (prosperous area)(F-1) x 1 (age of building) (F-2) x 1 (occupation) (F-3) x 0.75 (type of construction) (F-4) = 375 x 1.25 x 1.00 x 1.00 x 0.75 = Rs. 351.56 property tax.
(F-1) (F-2) (F-3) (F-4) Example - 2 Suppose a building having area of 500 sq.mtrs. is situated in medium commercial area in a municipality, which is being used for the purpose of a bank and construction of the building is 15 years old which has been occupied by bank as tenant,
- If rate of property tax is assumed to be Rs.10/- per sq.mtr.-
500 sq.mtrs. x 10 = Rs. 5000/-
Now, upon loading the factors as per formula -
5000 x 1.25 (medium commercial area) (F-1) x 1.00 (age factor) (F-2) x 1.25 (Occupation) (F-3) x 4.00 (nature of construction) (F-4) = 5000 x 1.25 x 1.00 x 1.25 x 4.00 = Rs.31250/- property tax (F-1) (F-2) (F-3) (F-4) Issued by order and in the name of H.E. Governor of Gujarat.
Page 37 of 57 C/SCA/284/2013 CAV JUDGMENTSd/-
(C.M.Gohil) Under Secretary Department of Urban Development and Urban Housing Thus, from the combine reading of section 99(1)(i) read with section 99A of the Act and the Taxation Rules, 2007, it can be said that the municipality may and subject to any general or special orders which the State Government may make in this behalf impose a tax on buildings or lands situate within the municipal borough to be based on the carpet area of the buildings or the lands or both and while imposing of or levying the tax on buildings or lands situate within the municipal borough to be based on the carpet area of the buildings or lands or both, the municipality is authorized to levy of tax annually at such rate per sq. meter of the carpet area of the buildings and of the area of the lands as the municipality may determine having regard to the factors as the State Government may prescribe by Rules and for that purpose the buildings may be classified into residential buildings and buildings other than residential buildings and the factors on which the municipality may determine the rate of tax are provided in the Taxation Rules 2007 and even as per the notification dated 01/04/2008, the minimum and maximum rate of tax is also provided. Thus, it can be said that the State legislature has provided guidance as regards the machinery for fixation of rate of tax per sq. meter of the carpet area of buildings and of the areas of lands and it cannot be said that there are no guidance and/or safeguards provided while determining the rate of tax by the concerned municipality.
Page 38 of 57 C/SCA/284/2013 CAV JUDGMENT7.1 The contention on behalf of the petitioners that sections 99A and 104 of the Act does not provide any guidance and/or procedure to be followed by the municipality to impose/levy any tax which were required to be followed under section 101 is concerned, it is required to be noted on introduction of section 99A, the procedure as required under sections 99 to 103 is not required to be followed as section 104 of the Act has no bearing on sections 99 to 103 of the Act and it seeks to provide for an alternate procedure. Section 104 of the Act enables the State Government to empower any municipality to levy tax, within such maximum and minimum limits as may be specified in the notification and the municipality so empowered, notwithstanding any resolution or rules under section 101, is entitled to pass a resolution at a general meeting to levy such tax, which comes into effect upon publication of the resolution and the date of its coming into force. As observed herein above the rate of tax is required to be determined as per section 99A of the Act and considering the factors provided as per the Rules prescribed by the State Government and in the present case the Taxation Rules, 2007.
7.2 It appears that with a view to have uniformity with respect to method of assessment of tax and to avoid the litigation and have transparency in the assessment, section 99A of the Act has been inserted introducing/providing single method of levying tax on buildings or lands in the municipality and/or municipal borough by the State Government on the basis of the carpet area of the buildings and the area of the lands. Thus, section 99A of the Act is a charging section, which is enacted in aid of section 99(1)(i) of the Act for levying tax on buildings and lands and subject to the minimum and maximum Page 39 of 57 C/SCA/284/2013 CAV JUDGMENT tax determined by the State Government and also subject to and/or having regard to the factors as the State Government may prescribe by Rules that in the present case Taxation Rules, 2007. Thus, it cannot be said that section 99A delegates uncontrolled power to the State Government to prescribe factors on the basis of which the municipality is authorized to levy property tax as sought to be contended on behalf of the petitioners. A complete machinery and guidelines/guidances are provided and neither section 99A nor section 104 of the Act can be said to be ultra vires on the ground that it confers unguided and uncontrolled powers.
7.3 At this stage the decision of the Hon'ble Supreme Court in the case of Gulabchand Bapalal Modi v. Municipal Corporation of Ahmedabad reported in (1971)1 SCC 823 [paras 18 to 22] as well as in the case of Arvinder Singh v. State of Punjab reported in (1979)1 SCC 136 [para 23] are required to be referred to. Paras 18 to 22 of the decision of the Hon'ble Supreme Court in the case of Gulabchand Bapalal Modi (Supra) reads as under:
"18. In The Western India Theatres Ltd. v. Municipal Corporation of the City of Poona, this Court spelt out the policy in the expression "for the purposes of this Act", an expression also used in Section 127. In Pandit Banarsi Das Bhanot v. State of Madhya Pradesh, delegation of power to the executive to determine the details relating to the working of taxation laws, such as the selection of persons on whom the tax is to be levied, the rates at which it is to be charged in respect of different classes of goods and the like, was held not to be unconstitutional on the principle that so long as the legislature retains or has the power of withdrawing or altering the power to tax delegated to a subordinate authority such delegation would be held neither an abdication nor excessive. In Liberty Cinema case, the majority view was that the power to fix the rate of a tax was not of the essence of the legislative power and that such a Page 40 of 57 C/SCA/284/2013 CAV JUDGMENT power could be delegated even to a non-legislative body. But the decision laid down that when such a power is delegated the legislature must provide guidance for such fixation. The majority held that where rates have not been specified in the statute, the power to fix the rates as might be necessary to meet the needs of the delegate itself affords guidance. The minority view differed from the majority view, in that, according to it the power to fix the rate of tax was an essential legislative function. But, even according to that view, such a power can be delegated provided the delegate is afforded guidance by the legislature laying down the policy and principles in the Act. It however, disagreed with the majority view that the raising of tax co-extensive with the needs of the delegate in implementing the purposes of the Act can afford such guidance.
19. The Liberty Cinema case (supra) came for consideration in Devi Das v. State of Punjab, where Subba Rao, C. J., speaking for the Court, said:
"If this decision Liberty Cinema case, (1965) 2 SCR 477 = (AIR 1965 SC 1107) is an authority for the position that the legislature can delegate its power to a statutory authority to levy taxes and fix rates in regard thereto, it is equally an authority for the position that the said statute to be valid must give a guidance to the said authority for fixing the said rates. . ".
Though he did not agree as a general principle that guidance can always be spelt out from the limitation to fix the rate by the extent of the needs of and the expenses required by the delegate to discharge its statutory functions, the Court did not disapprove Liberty Cinema case, but confined the principle laid down there to the provisions of the calcutta Municipal Act in which the majority had found the requisite guidelines. No such guidance was available in the Sale Tax statute before the Bench deciding Devi Das's case (supra). The position, which emerged from the decisions so far, therefore, was that the power to fix rates can be delegated if the statute doing so contains a policy or principles furnishing guidance to the delegate in exercising such power.
20. In the Municipal Corporation of Delhi .v. Birla Mills, the question as to the limits of delegation of taxing power once more arose. The Delhi Municipal Corporation Act, 1957, like the present Act, entrusted to the Delhi Corporation two kinds of functions, compulsory and optional. In relation to the former, the Act specified the maximum rate of tax the Page 41 of 57 C/SCA/284/2013 CAV JUDGMENT Corporation could raise, but not so in the case of tax relating to or for implementing the optional functions. The controversy was whether the Act contained provisions furnishing guidance to the Corporation in the exercise of the power to tax. After an analysis of the provisions of the Act Wanchoo, C. J., pointed out the following factors which furnished sufficient guidance preventing the delegation becoming invalid-
(1) that the delegation was to an elected body responsible to the people, including those who pay taxes and to whom the councillors have every four years to turn to for being elected;
(2) that the limits of taxation were to be found in the purposes of the Act for the implementation of which alone taxes could be raised and though this factor was not conclusive, it was nonetheless relevant and must be taken into account with other relevant factors;
(3) that the impugned S. 150 itself contained a provision which required that the maximum rate fixed by the Corporation should have the approval of the Government;
(4) that the Act contained provisions which required adoption of budget estimates by the Corporation annually; and (5) that there was a check by the courts of law where the power of taxation is used unreasonably or in non-compliance or breach of the provisions and objects of the Act.
21. Referring to Devi Das's case, he pointed out that (1) that case did not disapprove Liberty Cinema case, was concerned with a rules tax statute and not with a statute dealing with bodies with limited purposes, such as local self governing bodies. At page 268 of the report , he observed:
"There is in our opinion a clear distraction between delegation of fixing the rate of tax like sales tax to the State Government and delegation of fixing rates of certain taxes for purposes of local taxation. The needs of the State are unlimited. ... . The result of making delegation of a tax like sales tax to the State Government means a power to fix the tax without any limit even if the needs and purposes of the State are Page 42 of 57 C/SCA/284/2013 CAV JUDGMENT to be taken into account."
Thus, the majority view in this decision, which is binding on us, shows that the mere fact that an Act delegating taxing power refrains from providing a maximum rate does not by itself render the delegation invalid.
22. From the provisions of the present Act, cited earlier it will be seen that though factor (3) of the factors relied on by Wanchoo, C. J., is absent in S. 127, the rest are present. It is impossible to say that when a provision requiring sanction of the Government to the maximum rate fixed by the Corporation is absent, the rest if the factors which exist in the Act lose their efficacy and cease to be guidelines. Furthermore, if the Corporation were to misuse the flexibility of the power given to it in fixing the rates, the State legislature can at any moment withdraw that flexibility by fixing the maximum limit up to which the Corporation can tax. Indeed, the State Legislature has now done so by Section 4 of Gujarat Act, 8 of 1968.In view of the decisions cited above it is not possible for us to agree with counsel's contention that the Act confers on the Corporation such arbitrary and uncontrolled power as to render such conferment an excessive delegation."
Para 23 of the decision of the Hon'ble Supreme Court in the case of Avinder Singh (Supra) is as under:
"23. It is too late in the day to contend that the jurisprudence of delegation of legislative power does not sanction parting with the power to fix the rate of taxation, given indication of the legislative policy with sufficient clarity. In the case of body like a municipality with functions which are limited and the requisite resources also limited, the guideline contained in the expression "for the purposes of the Act" is sufficient, although in the case of the State or Central Government a mere indication that taxation may be raised for the purposes of the State may be giving a carte blanche containing no indicium of policy or purposeful limitation. In a welfare State wallowing in privations, the total financial needs may take us to astronomical figures. Obviously that will be no guideline and so must be bad in law. Something more precise is necessary; some policy orientation must be particularised. Shri Tarkunde relied on this differentiation in attacking S. 90 (5) of the Act. He argued that had the municipal corporation done the job there would have been some guidance from the section. But when the Government did it, it did not have any such Page 43 of 57 C/SCA/284/2013 CAV JUDGMENT restraint and could, therefore, run berserk. We do not appreciate this contention as we will explain at a later stage. Suffice it to say that flexibility in the form the legislative guidance may take, is to be expected. Wanchoo, C. J. explained [in Municipal Corporation of Delhi case (supra)]:
It will depend upon the circumstances of each statute under consideration: in some case guidance in board general terms may be enough; in other cases more detailed guidance may be necessary. As we are concerned in the present case with the filed of taxation, let us look at the nature of guidance necessary in this field. The guidance may take the form of providing maximum rates of tax up to which a local body may be given the discretion to make its choice, or it may take the form of providing for consultation with the people of the local area and then fixing the rates after such consultation. It may also take the form of subjecting the rate to be fixed by the local body to the approval of Government which acts as a watch-dog on the actions of the local body in this matter on behalf of the legislature. There may be other ways in which guidance may be provided. But the purpose of guidance, whatsoever may be the manner thereof, is to see that the local body fixes a reasonable rate of taxation for the local area concerned. So long as the legislature has made provision to achieve that reasonable rates of taxation are fixed by local bodies, whatever may be the method employed for this purpose - provided it is effective, it may be said that there is guidance for the purpose of fixation of rates of taxation. The reasonableness of rates may be ensured by fixing a maximum beyond which the local bodies may not go. It may be ensured by providing safeguards laying down the procedure for consulting the wishes of the local inhabitants. It may consist in the supervision by Government of the rate of taxation by local bodies. So long as the law has provided a method by which the local body can be controlled and there is provision to see that reasonable rates are fixed, it can be said that there is guidance in the matter of fixing rates for local taxation. As we have already said there is pre- eminently a case for delegating the fixation of rates of tax to the local body and so long as the legislature has provided a method for seeing that rates fixed are reasonable, be it in one form or another, it may be said that there is guidance for fixing rates of taxation and the power assigned to the local body for fixing the Page 44 of 57 C/SCA/284/2013 CAV JUDGMENT rates is not uncontrolled and uncanalised. It is on the basis of these principles that we have to consider the Act with which we are concerned.
In the Municipal Corporation of Delhi case (supra), it was significantly observed:
According to our history also there is a wide area of delegation in the matter of imposition of taxes to local bodies subject to controls and safeguards of various kinds which partake of the nature of guidance in the matter of fixing rates for local taxation. It is in this historical background that we have to examine the provisions of the Act impugned before us.
Both the sides relied on certain important criteria contained in the judgment of Wanchoo, C. J., especially because it is a Bench of seven Judges and the ratio therein laid down has considerable authority and binds us. Dealing with municipal bodies and the nature and content in that Municipal Act, the court observed what is instructive for us in the present case:
This is in our opinion a great check on the elected councillors acting unreasonably and fixing unreasonable rates of taxation. This is a democratic method of bringing to book the elected representatives who act unreasonably in such matters. It is however urged that S. 490 of the Act provides for the supersession of the Corporation in case it is not competent to perform or persistently makes default in the performance of duties imposed upon it by or under the Act or any other law or exceeds or abuses its power. In such a case the elected body may be superseded and all powers and duties conferred and imposed upon the Corporation shall be exercised and performed by such officer or authority as the Central Government may provide in this behalf. It is urged that when this happens the power of taxation goes in the hands of some officer or authority appointed by Government who is not accountable to the local electorate and who may exercise all the powers of taxation conferred on the elected Corporation by the Act ........"
Another guide or control on the limit of taxation is to be found in the purposes of the Act. The Corporation has been assigned certain obligatory functions which it Page 45 of 57 C/SCA/284/2013 CAV JUDGMENT must perform and for which it must find money by taxation. It has also been assigned certain discretionary functions. If it undertakes any of them it must find money. Even though the money that has to be found may be large, it is not, as we have already indicated, unlimited for it must be only for the discharge of functions whether obligatory or optional assigned to the Corporation. The limit to which the Corporation can tax is therefore circumscribed by the need to finance the functions, obligatory or optional which it has to or may undertake to perform. It will be not open to the Corporation by the use of taxing power to collect more than it needs for the functions it performs............."
Another limit and guideline is provided by the necessity of adopting budget estimates each year as laid down in S. 109 of the Act. That section provides for division of the budget of the Corporation into four parts i.e. general, electricity supply, transport, water and sewage disposal. The budget will show the revenue and expenditure and these must balance so that the limit of taxation cannot exceed the needs of the Corporation as shown in the budget to be prepared under the provisions of the Act. These four budgets are prepared by four Standing Committees of the Corporation and are presented to the Corporation where they are adopted after debate by the elected representatives of the local area. Preparation of budget estimates and their approval by the Corporation is therefore another limit and guideline within which the power of taxation has to be exercised. Even though the needs may be large, we have already indicated that they cannot be unlimited in the case of Corporation, for its functions both obligatory and optional are well defined under the Act. Here again there is a limit to which the taxing power of the Corporation can be exercised in the matter of optional taxes as well, even though there is no maximum fixed as such in the Act."
7.4 Now, so far as reliance placed upon the decision of the Hon'bnle Supreme Court in the case of Krishna Mohan (Supra) relied upon by the learned counsel appearing on behalf of the petitioners is concerned, considering the facts of the case before the Hon'ble Supreme Court, it appears that the said decision shall not be applicable to the facts of the case on Page 46 of 57 C/SCA/284/2013 CAV JUDGMENT hand and/or with respect to provision of section 99A read with section 104 of the Act. It appears that in the aforesaid decision it was found that there were no guidelines available under the Delhi Municipal Corporation Act, 1957, which could have guided the Commissioner as to which plant and machinery may be considered as part of the land or building for determination of rateable value. It was found that section 116(3) of the said Act was suffering from excessive delegation, empowering the Commissioner to declare any plant or machinery as part of the land or building for determining the rateable value thereof.
Therefore, on conjoint reading of sections 99(1)(i), 99A and 104 of the Act and the procedure which is required to be followed and even the factors to be considered while determining the rate of tax as may be prescribed as per the Rules to be published by the State Government and even the municipality can levy the tax as per the minimum and maximum rate of tax determined by the State Government, it cannot be said that section 99A and/or section 104 of the Act suffers from vice of arbitrariness or it cannot be said that there is excessive delegation of powers as sought to be contended on behalf of the petitioners and/or there is no guidance for determining the rate of tax and therefore, it cannot be said that the aforesaid provisions are ultra vires as contended on behalf of the petitioners.
7.5 Now, so far as the contention on behalf of the petitioners that the Taxation Rules and the notification in question do not deal with the imposition of tax on lands is concerned, it is required to be noted that section 99(1)(i) of the Act is with Page 47 of 57 C/SCA/284/2013 CAV JUDGMENT respect to tax on buildings or lands situate within the municipal borough to be based on the carpet area of buildings or lands or both; section 99A also speaks about the levy of tax annually on the buildings or lands at such rate per sq. meter of the carpet area of buildings and of the area of the lands as the municipality may determine having regard to the factors as the State Government may prescribe by Rules [in the present case the Taxation Rules, 2007]. Section 99(2) also speaks about the levy of tax on buildings or lands. Even on examining Property Tax Rules minutely, it appears that they do deal with the imposition of tax on lands in Chapter IV with respect to residential building with open plot. Similarly, in Factor 4-A there is a reference to plots and the lands for the purpose other than residential, which inter alia deals with 'open plot'. Similarly, in the notification dated 01/04/2008 also in the heading itself mentions 'rate of tax on buildings or lands'. As observed by the Division Bench of this Court in the recent decision in Special Civil Application No.11459/2012 in the case of Adani Gas Limited v. Ahmedabad Municipal Corporation and Ors., the Rules and Notifications are required to be interpreted purposefully and as a whole. Somewhat similar submissions were made when similar provisions under the Gujarat Provincial Municipal Corporation Act i.e. section 141B and the similar Property Tax Rules were challenged and in para 18 the Division Bench has observed as under:
"18. Thus, on a purposive interpretation it is to be held that the prescription of limit provided under subrule (3) of Section 141 B with reference to the building i.e. residential building or non residential building, equally applies while determining the rate of tax with reference to land. Under the circumstances, contention on behalf of the petitioners that with respect to rate of tax on land neither there is any machinery provided nor any limits is prescribed and therefore, Section 141 B of the Act which provides for levy Page 48 of 57 C/SCA/284/2013 CAV JUDGMENT of property tax tax on land is ultra vires to Article 243 X of the Constitution of India cannot be accepted. As observed in above, there is machinery provided for levy of tax on land and even the limits of rate of tax is also prescribed. Whatever be the applicable with respect to the building shall be applicable with respect to the rate of tax on land however subject to 30% of the ultimate rate of tax leviable with reference to the non residential building. Under the circumstance, it is held that Section 141 B of the GPMC Act which provides for levy of general tax on land on carpet area raises is not ultra vires to Article 243 X of the Constitution of India. Similarly, Taxation Rules (Amendment) 2001 also are not held to be ultra vires to Article 243 X of the Constitution of India and / or ultra vires to the GPMC Act."
That the submission on behalf of the petitioners that the Taxation Rules and the notification dated 01/04/2008 do not deal with the imposition of tax on lands has no substance cannot be accepted.
7.6 Now, so far as the submission on behalf of the petitioners that sections 99A and 104 of the Act are ultra vires to Article 243X of the Constitution of India is concerned, identical question came to be considered by the Division Bench of this Court in the case of Adani Gas Limited (Supra) and while dealing with the challenge related to the constitutional validity of the provision of section 141B of the Gujarat Provincial Municipal Corporation Act on the ground that the same is violative of Article 243X of the Constitution of India since it does not prescribe any maximum limit in the matter of municipal taxation, the Division Bench of this Court has observed and held as under:
"16.5. Section 141 B of the GPMC Act is sought to be held ultra vires on the ground that the same is in violation of Article 243 X of the Constitution of India. As stated above, it is the case on behalf of the respective petitioners that under Article 243 X of the Constitution of Page 49 of 57 C/SCA/284/2013 CAV JUDGMENT India legislature of a State, may, by law authorize the Municipality to levy, collect and appropriate such taxes, duties, tolls and fees in accordance with such procedure and subject to such limits as may be specified in law. Thus, according to the petitioners the law authorizing the municipality to levy, collect and appropriate tax must have been passed by the legislature of the State and that the legislature itself must prescribe procedure and the limits. It is the case on behalf of the respective petitioners that for the purpose of Article 243 X of the Constitution of India, the law will not include rules, regulations, notifications etc. According to the petitioners, no limits are prescribed in Section 141 of the BPMC/ GPMC Act for property tax on land as the State legislature has prescribed the limits in Section 141 B of the GPMC Act for property tax on building only. Thus, it is the case on behalf of the petitioner that with respect to the property tax on land no limits are prescribed and therefore, the levy of property tax on land is violative of Article 243 X of the Constitution of India. However, on fair reading of Article 243 X of the Constitution of India, it appears that said Article provides that the legislature of a State may by law authorize the Municipality to levy, collect and appropriate such taxes, duties, tolls and fees in accordance with such procedure and subject to such limits as may be specified in law. Thus, it is enabling provision to empower the municipality to provide funds through taxes, tolls etc. It does not provide as to which procedure has to be laid down and what limits are required to be specified. It also does not prescribe any maximum limit. The Constitution only provides only an outline of the Scheme for levy and imposition of tax, fees.
16.6. At this stage, Article 243 X of the Constitution of India in which the the word "law" is used is also required to be referred to. The word "law" as used in clause (a) of Article 243 W is necessarily to mean that the law enacted by the State legislature because of usage of the word "such"
immediately preceding the word "law". However, so is not the case under Article 243 X because under Article 243 X the word "law" is not qualified by the word "such".
16.7. Identical question came to be considered by the Full Bench of the Madhya Pradesh High Court in the case of Anil Kumar Gulati(supra), in para 22 and 24 the Full Bench of the Madhya Pradesh High Court has observed and held as under:
"22. The next contention that has been put-forth is relatable to realm of excessive delegation. Submission of learned counsel for the petitioners is that the Page 50 of 57 C/SCA/284/2013 CAV JUDGMENT Legislature while engrafting the provisions, namely, Section 126 of the Municipality Act and Section 138 of the Municipal Corporation Act in sub-section (1) has used the words 'as may be made by the State Government in this behalf ' and such a prescription in the said enactments is not permissible inasmuch as the constitutional command is in favour of the Legislature alone. It is urged that the Legislature has abdicated its basic legislative powers. On a X-ray of the anatomy of both the provisions, it is luminescent that the Legislature after providing certain parameters in sub-section (1) of Section 128 as well as in sub- section (1) of Section 126 has mentioned 'subject to the rules, as may be made by the State Government in this behalf '. The Constitution has allowed the State Legislature to endow such powers by law. The term "law" has been defined under Article 13(3)(a) of the Constitution and the said definition stipulates that law includes any Ordinance, order, bye-law, rule, regulation, notification, custom or usage in the territory of India to have the force of law. The rules which are statutory have the force of law. The Municipalities Act as well as the Corporation Act has the provisions authorising the State Government to make rules. Section 138 of the Municipal Corporation Act and Section 126 of the Municipalities Act stipulate subject to such rules. The rule making power is vested with the State Government. When the procedure is so laid down and is a part of the enactment and it comes within the definition of the term "law" as per the Constitution. The real crux of the matter is whether the Legislature should have itself said everything and dealt with every spectrum in the statute or left some aspects to be filled up or supplemented or backed by the rules. It is contended with vehemence that by such prescription not only there is violation of the provisions of the Constitution but there is abdication of the essential power of the legislative functions of the State Legislature. As far as the first facet of this contention is concerned, we are not at all impressed as the provisions in the Constitution use the word "law" made by the legislature. Legislature itself has authorised under the statute the State Government to made rules. The second question that forms a part of this submission is whether such a power could have been delegated. It is well settled in law that the Legislature cannot visualize all circumstances. Some power has to be conferred on the rule making authority for carrying out the purposes of the Act.Page 51 of 57 C/SCA/284/2013 CAV JUDGMENT
There are certain parameters and guidelines to which we shall advert to at a later stage. The decisions rendered in the cases of In re Art. 143, Constitution of India and Delhi Laws Act (1912), AIR 1951 332; Western-India Theatres Ltd. v. Municipal Corporation of the City of Poona, AIR 1959 SC 586; Banarsi Das v. State of M. P., AIR 1958 SC 909; D. S. Garewal v. The State of Punjab, AIR 1959 SC 512; The Corporation of Calcutta v. Liberty Cinema, AIR 1965 SC 1107; The Municipal Corporation of Delhi v. Birla Cotton, Spinning and Weaving Mills, Delhi, AIR 1968 SC 1232; State of Mysore v. M. L. Nagade and Gadag (1983) 3 SCC 253 : (AIR 1983 SC 762), Darshanlal Mehra v. Union of India, (1992) 4 SCC 28 : (AIR 1992 SC 1848), Almitra H. Patel v. Union of India, (1998) 2 SCC 416 :
(AIR 1998 SC 993) support the proposition that the executive authority can be authorised to frame rules and work under the rules but the said rules should not transgress any of the constitutional provisions and should not travel beyond the scheme of the enactment as that is the source from which they draw their power. In this context, we may profitably refer to the decision rendered in the case of Darshan Lal Mehra (supra) wherein a contention was raised that Section 172(2) of the U.P. Nagar Mahapalika Adhiniyam, 1959 is unconstitutional because the Legislature has abdicated its basic function by delegating the essential legislative powers upon the Municipality to levy the taxes enumerated in the Section. It was contended before the Apex Court that the said power was unguided and uncanalised. In that context the Apex Court held as under (para 7 of AIR 1992 SC) :
"Section 172(2) of the Act authorises the Mahapalikas to impose the taxes mentioned therein, "for the purposes of this Act". The objections and functions cast upon the Mahapalikas are laid down in various provisions of the Act. The taxes under Section 172(2) of the Act, therefore, can be levied by the Mahapalikas only for implementing those purposes and for no other purpose. The Mahapalikas have to provide special civic amenities at the places where cinemas/theatres are situated. So long as the tax has a reasonable relation to the purpose of the Act the same cannot be held to be arbitrary. The rate of tax to be levied and the persons or the class of persons liable to pay the same is determined by inviting objections which are finally considered and decided by the State Government. There is no force in the argument that Page 52 of 57 C/SCA/284/2013 CAV JUDGMENT the legislature has abdicated its function to the Mahapalikas. The tax is levied in accordance with the statutory rules framed by the State Government and the said rules are laid before each House of the State Legislature for not less than 14 days and are subject to such modifications as the legislature may make during the session they are so laid. In the view we have taken, we are supported by the judgments of this Court, in Gopal Narain v. State of U. P. (1964) 4 SCR 869 : AIR 1964 SC 370 and Western India Theatres Limited v. Municipal Corporation of the City of Poona, (1959) Supp (2) SCR 71 : AIR 1959 SC 586. We, therefore, reject the contention raised by the learned counsel for the petitioners."
24. In view of the aforesaid enunciation of law what emerges is that the basic inherent legislative powers cannot be delegated but to have a functional measure to carry out the purposes of the Act, delegation to that extent is permissible. It is worth noting here that what is canvassed before us is a different kind of proponement. It is urged with rigorous vehemence that the Legislature should have enacted the law itself and should not have left it to the executive. If the aforesaid submission is tested on the touch-stone of the aforesaid pronouncement of law, in our considered opinion, the aforesaid argument is totally without any substance inasmuch as the Legislature itself has enacted the provision and in the provision itself has authorized the State Government to make rules. No basic legislative function has been abdicated and, therefore, the said submission does not merit any consideration and we unhesitatingly repel the same". 16.8. Now, considering the scheme of the property tax under the GPMC Act, Section 127(3) provides that "Municipal Tax shall be assessed and levied in accordance with the provision of this Act and Rules". Pursuant to Section 127(3), the Municipal Corporation has framed the Rules in exercise of powers under Section 454 of the Act and are approved by the State Government. The rules provide procedure for assessment and collection of the levy. As observed by the Hon'ble Supreme Court in the case of M/s. Goodyear India Limited (supra) and even otherwise there are three stages in the imposition of tax. There is declaration of liability i.e. part of the Statue which determines what percent in respect of what property are liable. Section 127 provides for property tax to be imposed under the Act. Section 141 AA provides as to the component of the property tax and the rate at which it is leviable.
Page 53 of 57 C/SCA/284/2013 CAV JUDGMENTSection 141 B provides for rate for general tax on the building and land. Section 99 provides for fixation of rates of tax every year by the municipal Corporation. Thus imposition of levy of tax and rate of taxation is provided by the Statute and the rules provides machinery for assessment and calculation and the rates are to be framed by the Municipal Corporation every year having regard to its need. It is required to be noted at this stage that even under Section 141 B of the Act there is a limit prescribed to levy the tax on the the residential building and other than residential. Thus, considering the entire scheme of the property tax under the GPMC Act and Rules it cannot be said that there is violation of Article 243 X of the Constitution of India as alleged. On harmonious construction and considering all the provisions of the taxation under the Act and the Rules and for the reasons stated hereinafter, we are of the opinion that even there is provision for limits of the general taxes even with respect to the land also (which shall be dealt with hereinafter).
16.9. Under the circumstances and for the reasons stated above, we are of the opinion that as such Section 141 B of the Act is not ultra vires to Article 243 X of the Constitution of India on the ground that in the Act with respect to tax on land no limits of tax is provided. We are of the view that in the present case and while enacting Section 141 B of the Act i.e. levy and assessment of general taxes on the land, provisions of Article 243 X are complied with as State legislature has enacted law i.e. Act for levy of tax on the building and the land and the said law provide for framing the rules for machinery and calculation of tax and accordingly Taxation Rules (Amendment) 2001 are framed." 7.7 We are in complete agreement with the view taken by the Division Bench in the case of Adani Gas Limited (Supra) and applying the ratio laid down in the aforesaid decision while considering the challenge to sections 99A and 104 of the Act and for the reasons stated hereinabove, it cannot be said that the levy of property tax and/or sections 99A, 104, Taxation Rules, 2007 and/or the notification dated 01/04/2008 are ultra vires to Article 243X of the Constitution of India as contended on behalf of the petitioners.
7.8 Now, so far as the contention on behalf of the petitioners Page 54 of 57 C/SCA/284/2013 CAV JUDGMENT with respect to prescribing the rate of tax, the opportunity of hearing is not provided to the residents/occupiers and therefore, section 104 of the Act is invalid is concerned, at the outset it is required to be noted that as such in the statute there is no such requirement. Somewhat similar submissions were made before the Hon'ble Supreme Court in the case of Avinder Singh (Supra) and while considering the challenge to section 90(5) of the Punjab Municipal Corporation Act, 1976, in para 6 the Hon'ble Supreme Court has observed and held as under:
"6. Shri Yogeswar Prasad urged that S. 90 (2) obligated the municipal body to offer an opportunity to the residents of the city to file objections to the tax proposed and consider them before finalising the impost. This fair procedure must attach to the exercise of the power even under S. 90 (5); and since that has not been done the impugned notification must fail. It is clear from S. 90 that the scheme is that if the municipal corporation wishes to impose a tax under S. 90 (2) it must go through the due process indicated in the Proviso and secure Government's approval. But if Government is to exercise its power under S. 90 (5) no such procedural fetter is found in the Section. Maybe, that power is different from procedure for its exercise; but unless the statute insists, it is impossible for the court to imply invitation of objections and consideration thereof from the residents. For this simple reason, there is no merit in the submission. Whether the failure to hear before fixing a tax has a lethal effect upon the fiscal power of the Government under S. 90 (5) also is of little moment although urged by the same counsel. Maybe, it is desirable that the State acquaints itself with the actual sentiments of the denizens of the local area before imposing tax on them. But it is not inherent in the constitutional requirements for the exercise of the State's power of taxation that objections should be called for and considered. 'No taxation without representation' is a slogan with a different dimension and has nothing to do with a levy by a government controlled by an elected legislature exercising its power of taxation. We are unable to accede to the contention that representations from the residents not having been invited the taxation notification is bad in law. What is wholesome is different from what is imperative."Page 55 of 57 C/SCA/284/2013 CAV JUDGMENT
Considering the aforesaid decision of the Hon'ble Supreme Court, section 104 of the Act is not required to be declared invalid on the aforesaid ground.
8.0 In view of the above and for the reasons stated above, challenge to sections 99A, 104, Property Tax Rules, 2007 and the notification dated 01/04/2008 fail and consequently challenge to the impugned bills also must fail. Consequently, all the Special Civil Applications deserve to be dismissed and are, accordingly, dismissed. Rule is discharged in all the petitions. Ad-interim relief stands vacated forthwith in each of the petitions. In the facts and circumstances of the case, there shall be no order as to costs.
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(M.R. SHAH, J.) Sd/-
(R.P. DHOLARIA,J.) After pronouncement of the judgment, the learned advocate appearing on behalf of the respective petitioners requested to extend the ad-interim relief granted earlier so as to enable the respective petitioner to approach the higher forum.
In the facts and circumstances of the case, the ad-interim relief granted earlier is directed to be continued till 28/07/2014.
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(M.R. SHAH, J.) Sd/-
(R.P. DHOLARIA, J.) Page 56 of 57 C/SCA/284/2013 CAV JUDGMENT Siji Page 57 of 57