Supreme Court of India
Jalkal Vibhag Nagar Nigam, Lucknow . vs Pradeshiya Industrial And Investment ... on 22 October, 2021
Equivalent citations: AIRONLINE 2021 SC 919
Author: D.Y. Chandrachud
Bench: Bv Nagarathna, Vikram Nath, Dhananjaya Y Chandrachud
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 6107 of 2021
(Arising from SLP (C) No 22574 of 2015)
Jalkal Vibhag Nagar Nigam & Ors. … Appellants
Versus
Pradeshiya Industrial and Investment Corporation & Anr. … Respondents
And with
Civil Appeal No 6108 of 2021
(Arising from SLP(C) No 22577 of 2015)
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2021.10.22
14:23:55 IST
Reason:
1
JUDGMENT
Dr Dhananjaya Y Chandrachud, J
This judgment has been divided into the following sections to facilitate analysis:
A Factual Background ........................................................................................ 3
B Issues ................................................................................................................ 5
C Rival Submissions ........................................................................................... 6
D Analysis ........................................................................................................... 11
D.1 Statutory Provisions .............................................................................. 11
D.2 Nature of levy under Section 52 of the UP Water Supply and
Sewerage Act .......................................................................................... 20
D.3 Entry 49 List II: Taxes on Lands and Buildings ................................. 28
D.4 Tax and fee .............................................................................................. 38
D.5 The ‘Railways’ judgment ....................................................................... 44
E Conclusion ...................................................................................................... 47
2
PART A
A Factual Background
1 By its judgment dated 7 March 2014, a Division Bench at the Lucknow
Bench of the High Court of Judicature at Allahabad allowed a petition under
Article 226 of the Constitution of India instituted by the first respondent and
directed the appellants to refund water and sewerage taxes levied and collected
under the provisions of the Uttar Pradesh Water Supply and Sewerage Act
19751. In coming to the conclusion that the levy was contrary to law, the High
Court relied upon a decision of this Court in Union of India v. State of U.P. and
others2.
2 The first respondent commenced construction of a building at Vibhuti
Khand, Gomti Nagar, Lucknow in 1986 under the auspices of the U.P. Rajkiya
Nirman Nigam Limited. Construction of the building was completed in 1991 and
its possession was handed over on 31 May 1991. The building was thereafter
known as ‘PICUP Bhawan’. On 5 January 1995 a demand was raised by the
appellants by Bill No. 12/26 for an amount of Rs. 46,63,312.50/- towards water
tax for the period from October 1986 to March 1995. By its letter dated 25
January 1995, the first respondent sought a clarification on the location of the
sewer and water standpost and other water pipelines; distance from PICUP
Bhawan and a copy of the relevant notification or order prescribing the ‘radius’
under Section 55(b)(i) of the UP Water Supply and Sewerage Act.
1
“UP Water Supply and Sewerage Act”
2
(2007) 11 SCC 324
3
PART A
3 The bill was rectified on 28 January 1995 by which a demand of water tax
for the amount of Rs.16,45,875.00/- was raised in terms of the provisions of
Section 52(1). The respondent by its communication of 31 January 1995, once
again, sought certain clarifications. The appellant clarified the queries and
reiterated its demand. The first respondent deposited an amount of Rs.
3,46,500.00/- under protest on 15 March 1995, and a further sum of Rs.
9,41,942.77/- on 29 April 1995. On 7 September 1995 a writ petition was
instituted by the first respondent under Article 226 of the Constitution of India for
challenging the levy of water tax and sewerage tax on the premise that the first
respondent had, during the construction of the building, not obtained any water
from the pipeline laid down by the appellants within the area nor had it made a
request for a fresh water connection. A challenge was raised to the validity of
Sections 52(a), 55(b)(i) and 56(b) of the UP Water Supply and Sewerage Act on
the ground that they are ultra vires the provisions of Article 265 of the
Constitution. The petition was contested by the appellants, who filed a counter
affidavit. By its judgment dated 7 March 2014, the Division Bench of the High
Court allowed the writ petition and directed the appellants to refund the water and
sewerage taxes levied and collected. The review petition against this judgment
was also dismissed by the High Court by order dated 9 August 2014. On 7
August 2015, while entertaining the special leave petition and issuing notice, this
Court stayed the operation of the impugned judgments of the High Court.
4
PART B
B Issues
4 Principally, two issues arise in these proceedings: -
(i) Whether the demand of water tax and sewerage tax is sustainable with
reference to the provisions of the UP Water Supply and Sewerage Act; and
(ii) Whether the State Legislature has the legislative competence to levy the
tax under the provisions of Section 52(1)(a).
5 We must note at the outset that the High Court has allowed the prayer for
refund purely on the basis of a judgment of a two-judge Bench of this Court in
Union of India v. State of U.P. (supra). The judgment of the High Court has
been drafted in a rather casual manner which is evident from the fact that:
(i) While extracting from a portion of the judgment of this Court noted above,
the High Court has neither referred to the citation nor the name of the
case;
(ii) After citing the extract from the judgment, the High Court recorded the
submissions of the first respondent that the law laid down in the above
case “is also extended to” the first respondent and then proceeded to allow
the petition in the following terms:
“Accordingly, we dispose of the writ petition with a
direction to the Jal Sansthan, Lucknow to refund the
amount, which has been paid to the petitioner, if there is
no legal impediment or any outstanding against the
petitioner.
Accordingly, writ petition is disposed of.”
6 There is absolutely no discussion on the merits. There is no discussion of
the basis on which the High Court accepted the contention of the first respondent
5
PART C
that the judgment of this Court noted earlier was applicable to the facts of the
present case. The proceedings have been pending before this Court for well over
six years and a remand to the High Court will only result in another round of
proceedings and possibly further appeals. That apart, the decision in Union of
India v. State of U.P. (supra) is of a two-judge Bench of this Court and we shall
explain the judgment which contains observations that were per incuriam and in
any event contrary to the statute. In this backdrop, at this point of time we have
desisted from following the course of remanding the proceedings since the
appeal has been argued fully on merits on behalf of the appellants by Mr Pradeep
Kant, Senior Counsel and Ms Madhavi Divan, Additional Solicitor General, who
appeared on behalf of the first respondent - the original petitioner before the High
Court. Submissions have been urged before this Court both on the construction
of the statute as well as on the constitutional challenge and we shall, during the
course of the present judgment, deal with both aspects.
C Rival Submissions
Statutory Construction
7 Mr Pradeep Kant, Senior Counsel appearing on behalf of the appellants,
has made the following submissions in relation to the construction of the statute
in question, the UP Water Supply and Sewerage Act:
(i) The UP Water Supply and Sewerage Act contains provisions which can be
broadly classified in four heads:
(a) establishment of the Jal Sansthan and provisions for its functions
and powers in Chapters-II and III;
6
PART C
(b) vesting of properties, assets, liabilities and obligations and transfer
of employees in Chapter- IV;
(c) taxes, fees and charges in Chapter-VI;
(d) water supply and sewerage services in Chapters-VII-VIII; and
(e) penalties and procedure, external control and miscellaneous
provisions in Chapters IX to XI.
(ii) The scheme of the legislation provides for the levy, imposition, collection
and realization of water tax and sewerage tax under Section 52(1);
(iii) The decision of this Court in Union of India v. State of U.P. (supra) is not
an authority for the interpretation of Section 52 since in that case a service
charge was levied on the railways. The challenge to the levy was raised by
the railways on the ground that the Jal Sansthan was levying a tax in
violation of the provisions of Article 285 of the Constitution and it was this
submission which was rejected, by holding that the levy was of a service
charge in the nature of a fee and not a tax; and
(iv) In the present case, the imposition is of water tax and sewerage tax which
falls within the ambit of Section 52(1)(a).
Constitutional Challenge
8 Ms Madhavi Divan, Additional Solicitor General appearing on behalf of the
first respondent, has urged a constitutional challenge to the provisions of Section
52(1)(a), Section 55(d)(a) and Section 56(b) of the UP Water Supply and
Sewerage Act. Ms Divan has prefaced her submissions at the outset by stating
that there is no challenge to the validity of the sewerage charges, which the first
7
PART C
respondent is ready and willing to pay. The challenge to the levy of a water tax
has been assailed on the following submissions:
(i) The levy of a water tax under Section 52(1)(a) is not a tax on ‘lands and
buildings’ within the meaning of Entry 49 of List II to the Seventh Schedule
to the Constitution;
(ii) Essentially the charge under Section 52(1)(a) is of a fee and not a tax,
which will not be subsumed under Entry 49 of List II;
(iii) Though Section 52(1)(a) seeks to impose the levy “on premises situated
within the area of the Jal Sansthan”, this is only to identify the territorial
limit and jurisdiction. If the long title to the legislation and its provisions are
considered holistically, it would be evident that the tax is not one on ‘lands
and buildings’ within Entry 49 of List II;
(iv) The nature of a levy has to be deduced from the primary object and
essential character of the legislation;
(v) The following provisions of the legislation would make it clear that the
imposition is, strictly speaking, not a tax on lands and buildings within the
meaning of Entry 49 of List II:
(a) Section 56 makes a distinction between whether or not the premises
are connected with water supply;
(b) A distinction has been made by the statute between an owner and
occupier which would be alien to a tax on lands and buildings under
Entry 49 of List II;
8
PART C
(c) Section 25(2)(vi) empowers the Jal Sansthan to introduce or amend
the tariff for water supply and sewerage services and to collect all
taxes and charges for these services as may be prescribed;
(d) Section 44 empowers the Jal Sansthan to fix and adjust its rates of
taxes and charges to enable it to meet the cost of its operations,
maintenance and debt service and where practicable to achieve an
economic return on its fixed assets;
(e) The collection of water tax is credited to a separate fund and
Section 101(2) stipulates that the moneys shall be applied
exclusively for water supply or sewerage services or both, as the
case may be.
(vi) On the above grounds it has been urged that if the statute is interpreted in
a holistic context, it would emerge that:
(a) Though labelled as a water tax, the levy under Section 52(1)(a) is in
the nature of a fee and not a tax; and
(b) In consequence, the levy cannot be sustained under Entry 49 List II.
(vii) Entry 17 of List II provides for “water and water supplies”.
(viii) In sum and substance, the levy under Section 52(1)(a) though described
as a water tax, is a fee and not a tax and though the legislature has used
the nomenclature of “water tax”, the levy in effect is an exaction on water
or water supply.
9
PART C
9 Opposing the above submissions challenging the constitutional validity of
the statute, Mr Pradeep Kant, Senior Counsel urged that:
(i) The two judge Bench of this Court in Union of India v. State of U.P.
(supra) has erroneously interpreted the provisions of Section 52 to be in
the nature of a fee and not a tax;
(ii) In that case the levy imposed by the Jal Sansthan on the railways was a
service charge for the use of water and sewerage; the levy was not in the
nature of a tax, as a consequence of which this Court came to the
conclusion that the immunity in Article 285 on taxing property of the Union
of India was not attracted;
(iii) As a consequence, the observations of the Court to the effect that the
imposition under Section 52 is in the nature of a fee are per incuriam, since
this Court held that the levy was in the nature of a service charge and the
issue did not arise for determination;
(iv) The levy of a tax under Section 52(1)(a) is on premises situated within the
area of the Jal Sansthan. The expression ‘premises’ is defined to mean
land and building. Hence, though labelled as a water tax, the levy provides
for the imposition of a tax on lands and buildings within the meaning of
Entry 49 of List II;
(v) Entry 17 of List II inter alia deals with water and water supplies, while Entry
49 of List II deals with the taxes on lands and buildings. Properly
construed, the levy is not a tax on water but a tax on lands and buildings.
The measure of the tax is assessable value. The tax is imposed at a rate
10
PART D
being a percentage of the assessable value. The incidence of the tax is on
the owner and occupier;
(vi) The taxing event or the levy must be distinguished from the measure, the
rate and the incidence of the tax.
10 Mr Pradeep Kant has, during the course of his submissions, relied upon a
judgment of a Division Bench of the Allahabad High Court in Raza Buland Sugar
Co. Ltd. v. Municipal Board, Rampur3 and on the judgment of the Andhra
Pradesh High Court in Nizam Sugar Factory Ltd. v. City Municipality,
Bodhan4.
D Analysis
11 As we assess the rival submissions, it becomes necessary at the outset to
analyse the provisions of the enactment.
D.1 Statutory Provisions
12 The UP Water Supply and Sewerage Act is described by its long title as
“an Act to provide for the establishment of a Corporation, authorities and
organisations for the development and regulation of water supply and sewerage
services and for matters connected therewith”. Chapter I contains preliminary
provisions including definitions. Significant among the definitions for the purposes
of this case is the expression “premises” which is defined in Section 2 (18) to
mean “any land or building”. Chapter II provides for the establishment, conduct of
business, functions and powers of the UP Jal Nigam. Chapter III provides for the
3
AIR 1962 All 83
4
AIR 1965 AP 91
11
PART D
establishment, conduct of business, functions and powers of the Jal Sansthan.
Section 18(1) provides thus:
“18. Establishment of Jal Sansthans.- (1) If in the opinion
of the State Government, local conditions so require and it
is considered necessary or expedient for the improvement
of water supply and sewerage services in any area, it may
constitute a body to be known as Jal Sansthan for that
area.”
Section 24 specifies the functions of a Jal Sansthan:
“24. Functions of a Jal Sansthan.- The functions of a Jal
Sansthan shall be as follows:
(i) to plan, promote and execute schemes of and operate
an efficient system of water supply;
(ii) where feasible, to plan, promote and execute schemes
of, and operate, sewerage, sewage treatment and
disposal and treatment of trade effluents;
(iii) to manage all its affairs so as to provide the people of
the area within its jurisdiction with wholesome water and
where feasible, efficient sewerage service;
(iv) to take such other measures, as may be necessary, to
ensure water supply in times of any emergency;
(v) such other functions as may be entrusted to it by the
State Government by notification in the Gazette.”
Section 25 enunciates the powers of a Jal Sansthan:
“25. Powers of a Jal Sansthan.-
(1) Every Jal Sansthan shall, subject to the provisions of
this Act, have power to do anything which may be
necessary or expedient for carrying out its functions under
this Act.
(2) Without prejudice to the generality of the foregoing
provision such powers shall include the power-
(i) to exercise all powers and perform all the functions
relating to water supply, sewerage and sewage disposal of
the area which lies within its jurisdiction;
(ii) to acquire, possess and hold lands and other property
and to carry any water or sewerage works through, across,
over or under any highway, road, street or place and, after
12
PART D
reasonable notice, in writing to the owner or occupier, into,
through, over or under any building or land;
(iii) to abstract water from any natural source and dispose
of waste water;
(iv) to enter into contract or agreement with any person or
body as the Jal Sansthan may deem necessary;
(v) to adopt its own budget annually;
(vi) to introduce or amend tariff for water supply and
sewerage services, subject to approval of the Nigam and
collect all taxes and charges for these services as may be
prescribed:
Provided that no decision to introduce or amend such tariff
shall be taken except by a special resolution in that behalf
brought after giving such notice as may be prescribed, and
passed by the majority of two-thirds of the members of the
Jal Sansthan;
(vii) to incur expenditure and manage its own funds;
(viii) to obtain loans, advances, subventions and grants
from the Nigam.”
13 Chapter IV deals with vesting of properties, assets, liabilities and
obligations and transfer of employees. Section 33 provides for the vesting of
existing water supplies and sewerage services in the Jal Sansthan upon its
constitution. Section 34 envisages that the Jal Sansthan will assume the
obligations of the local authority in respect of the matters to which the UP Water
Supply and Sewerage Act applies. Section 34 reads as under:
“34. Jal Sansthan to assume obligations of local authority in
respect of matters to which this Act applies-
All debts and obligations incurred, all contracts entered into
all matters and things engaged to be done by, with or for any
local body before the said date in respect of any of the
functions specified in Section 24 shall be deemed to have
been incurred, entered into or engaged to be done, by. with
or for the Jal Sansthan, and all suits or other legal
proceedings instituted or which might but for vesting and
transfer under sub-section (1) of Section 33, have been
13
PART D
instituted or defended by or against the local body, may be
continued or instituted or defended by or against the Jal
Sansthan.”
14 The finance and property of the Jal Sansthan are dealt with in Chapter V of
the Act. Section 41 envisages that every Jal Sansthan shall have its own fund
which shall be deemed to be a local fund to which shall be credited all monies
received by or on behalf of the Jal Sansthan. Section 44 provides for the general
principles governing the finance of the Jal Sansthan in the following terms:
“44. General principles for Jal Sansthan's Finance.- A Jal
Sansthan shall from time to time so fix and adjust its rates
of taxes and charges under this Act as to enable it to
meet, as soon as feasible, the cost of its operations,
maintenance and debt service and where practicable to
achieve an economic return on its fixed assets.”
15 Chapter VI of the enactment is titled “taxes, fees and charges”. The
provisions of Chapter VI contained a separate delineation of taxes, charges and
fees. Section 52 provides for the levy of taxes in the following terms:
“52. Taxes leviable.- (l) For the purposes of this Act, a Jal
Sansthan shall levy, on premises situated within its area:
(a) where the area is covered by the water supply
services of Jal Sansthan, a water tax; and
(b) where the area is covered by the sewerage services of
Jal Sansthan, a sewerage tax.
(2) The taxes mentioned in sub-section (1) shall in a local
area other than a city, be levied at such rate which in the
case of water tax shall be not less than 6 per cent and not
more than 14 per cent and in the case of sewerage tax
shall be not less than 2 per cent and not more than 4 per
cent of the assessed annual value of the premises as the
Government may, from time to time after considering the
recommendation of the Nigam, by notification in the
Gazette, declare.
(3) The taxes mentioned in sub-section (1), shall, in a city,
be levied at such rate which in the case of water tax shall
not be less than 7.5 per cent and not more than 12.5 per
cent and in the case of sewerage tax shall not be less
14
PART D
than 2.5 per cent and not more than 5 per cent of the
annual value of the premises determined under the Uttar
Pradesh Municipal Corporations Act, 1959, as the State
Government may, from time to time, after considering the
recommendation of the Nigam, by notification in the
Gazette, declare.
[Explanation.-For the purposes of this section-
(i) the expression "city~ shall have the meaning assigned
to it in the .Uttar Pradesh Municipal Corporations Act,
1959; and
(ii) the expression "sewerage tax~shall have the same
meaning as the "drainage tax~ has been assigned in the
Uttar Pradesh Municipal Corporations Act, 1959.].”
Section 53 enunciates provisions for the assessment of the annual value in the
following terms:
“53. Assessment of annual value.- (l) For the purposes of
[sub-section (2) of] of Section 52, annual value means-
(a) in the case of railway stations, educational institutions
(including their hostels and halls) factories (as defined in
the Factories Act, 1948), and commercial establishments
(as defined in the Uttar Pradesh Dookan Aur Vanijya
Adhisthan Adhiniyam, 1956), five per cent of the market
value of the premises;
(b) in the case of any other premises, the gross annual
rent for which such premises are actually let or where the
premises are not let, the gross annual rent for which the
premises might reasonably be expected to be let:
Provided that the annual value in the case of premises
occupied by the owner himself shall be deemed to be
twenty-five per cent less than the annual value otherwise
determined under this section.
(2) The annual value of premises for the purposes of the
levy of taxes under subsection (2) of Section 52 shall be
assessed by such authority as the State Government
may, by general or special order direct, and such authority
may be either the Jal Sansthan itself or any other agency
as may be specified in the order.
(3) Where the assessment is made by the Jal Sansthan or
by any other agency the Jal Sansthan or such other
agency shall follow the prescribed procedure.
15
PART D
(4) Until an assessment of the annual value of premises in
any local area is made by the Jal Sansthan or any other
agency specified under sub-section (2) the annual value
of all premises in that local area, as assessed by the local
body concerned for the purposes of house tax shall be
deemed to be the annual value of the premises for the
purposes of this Act as well.
(5) Where the annual value of premises in any local area
is assessed by the Jal Sansthan or other agency specified
under sub-section (2), it shall, subject to any variation
therein on appeal under Section 54, be deemed to be the
annual value of the premises for the purposes also of
house tax levied by the local body concerned, anything
contained in the law constituting such local body
notwithstanding.”
For the purpose of assessment of annual value of the premises, the Jal Sansthan
(Assessment of Annual Value of Premises) Rules 1981 were formulated under
Section 96(2)(c) of the Act. Section 54 contains provisions for an appeal against
an order of assessment to the prescribed authority. Section 55 enacts restrictions
on the levy of taxes. Section 55 reads as follows:
“55. Restriction on levy of taxes.- The levy of taxes
mentioned in Section 52 shall be subject to the following
restrictions, namely-
(a) they shall not be levied on any land exclusively used
for agricultural purposes unless water is supplied by the
Jal Sansthan for such purposes to that land;
(b) the water tax shall not be levied on any premises-
(i) of which no part is situate within the radius prescribed
from the nearest stand-post or other waterworks at which
water is made available to the public by the Jal Sansthan;
or
(ii) the annual value of which does not exceed rupees
three hundred and sixty, and to which no water is supplied
by the Jal Sansthan.]
(c) the sewerage tax shall not be levied on any premises-
(i) of which no part is within a radius of one hundred
metres from the nearest sewer of the Jal Sansthan, or
16
PART D
(ii) the annual value of which does not exceed one
hundred fifty rupees.”
Pursuant to Section 55(b)(i), the Jal Sansthan (Radius regarding Levy of Water
Tax) Rules 1993 were framed to define the ‘radius’ to which the authority of the
Jal Sansthan extends to. Section 56 enunciates the liability for the payment of
taxes in the following terms:
“56. Liability for payment of taxes.- The taxes mentioned
in Section 52 shall be recoverable-
(a) in the case of premises connected with water supply
or, as the case may be, with the sewer of A Jal Sansthan,
from the occupier of the premises;
(b) in the case of premises not so connected, from the
owner of the premises.”
16 As distinct from the levy of taxes, Section 59 enables the Jal Sansthan to
fix the cost of water to be supplied by it according to the minimum cost to be
charged in respect of each connection. In lieu of charging the cost of water
according to volume, the Jal Sansthan is empowered to accept a fixed sum for a
specified period on the expected consumption of water during the period. Section
59 provides as follows:
“59. Cost of water.- (1) A Jal Sansthan shall, by
notification in the Gazette, fix the cost of water to be
supplied by it according to its volume, and also the
minimum cost to be charged in respect of each
connection.
(2) A Jal Sansthan may, in lieu of charging the cost of
water according to volume, accept a fixed sum for a
specified period on the basis of expected consumption of
water during that period.”
17
PART D
Section 60 provides for the fixation of the cost of disposal of waste water by the
Jal Sansthan. Section 61 provides for the provision of water meters and the
recovery of charges for the rent of the meters according to the bye-laws. Section
62 is a provision enabling the Jal Sansthan to demand security from the
consumer in connection with the supply of a meter or for the sewer connection as
provided in the bye-laws. Section 63 deals with the levy of fees in the following
terms:
“63. Fees.- A Jal Sansthan may charge such fees, for
connection, disconnection, reconnection of any water
supply or sewer or testing or supervision or for any other
service rendered or work executed or supervised as may
be provided by bye-laws.”
Section 645 contains provisions for the recovery of taxes, fees, cost of sewerage,
cost of disposal of waste water, meter rent, penalty, damage or surcharge as
arrears of land revenue. Chapter VII of the Act deals with water supply, of which
Section 65 defines the supply of water for domestic purposes. Chapter VIII
contains provisions for sewerage.
17 An overview of the provisions of the UP Water Supply and Sewerage Act
would indicate that separate and distinct provisions are contained in Chapter VI
for (i) taxes; (ii) fees; and (iii) charges. The levy of taxes is provided for in Section
52, the determination of the cost of water to be charged for water connections in
Section 59 and the charge of fees in Section 63. Section 64 indicates that the
dues of the Jal Sansthan could be in the form of a tax, fee, cost of water, cost of
5
“64. Recovery of taxes and other sums due.- (1) Any sum due to A Jal Sansthan on account of tax, fee, cost of
water, cost of disposal of waste water, the meter-rent, penalty, damage or surcharge under this Act, shall be
recoverable as arrears of land revenue.
(2) Nothing in sub-section (1) shall affect the power of [the Jal] Sansthan to cut off in accordance with its bye-
laws, the connection of water supply in the event of nonpayment by the consumer of any dues referred to in that
sub-section.”
18
PART D
disposal of waste water, meter rent, penalty, damage or surcharge. The following
sections deal with these dues :
(i) Water tax and sewerage tax (Section 52);
(ii) Fees (Section 63);
(iii) Cost of water (Section 59);
(iv) Cost of disposal of waste water (Section 60);
(v) Meter rent (Section 61);
(vi) General penalty (Section 84); and
(vii) Surcharge or damage (Section 51)
The legislature has distinguished between the expressions “tax”, “fee”, “cost of
water”, “meter rent”, “penalty”, “damage or surcharge” by providing separate
provisions under the Act. In the present case, the controversy is over the liability
for the payment of tax.
18 There are two submissions which require our consideration. First is the
challenge raised to the constitutionality of the levy under Section 52 of the UP
Water Supply and Sewerage Act. Ms Divan has submitted that the levy does not
constitute a tax on ‘lands and buildings’ and is thus, outside the domain of the
State legislature under Article 246 of the Constitution read with Entry 49 of List II.
Second, that the levy under Section 52(1)(a), though labelled as a water tax, is in
the nature of a fee. We shall consider each of these submissions in turn.
19
PART D
D.2 Nature of levy under Section 52 of the UP Water Supply and
Sewerage Act
19 A legislative enactment which provides for the imposition of a tax may
make provisions for
(i) The levy of the tax on the basis of a taxable event;
(ii) The measure of the tax;
(iii) The rate at which the tax will be imposed;
(iv) The incidence of the tax; and
(v) Assessment, collection, recovery and other incidental provisions.
20 This characterization of the components of a tax has been described
repeatedly in the decisions of this Court. The locus classicus on this point was a
two judge Bench decision in Govind Saran Ganga Saran v. CST6. Justice RS
Pathak (as the learned Chief Justice then was) held:
“6. The components which enter into the concept of a
tax are well known. The first is the character of the
imposition known by its nature which prescribes the
taxable event attracting the levy, the second is a clear
indication of the person on whom the levy is imposed
and who is obliged to pay the tax, the third is the rate
at which the tax is imposed, and the fourth is the
measure or value to which the rate will be applied for
computing the tax liability. If those components are not
clearly and definitely ascertainable, it is difficult to say that
the levy exists in point of law. Any uncertainty or
vagueness in the legislative scheme defining any of those
components of the levy will be fatal to its validity.”
(emphasis supplied)
6
1985 Supp SCC 205
20
PART D
21 In Commissioner of Income Tax (Central)- I, New Delhi v. Vatika
Township Private Limited7 a Constitution Bench of this Court while holding that
the rate of tax is an important component of the tax regime, noted:
“39.2. The rate at which tax, or for that matter surcharge is
to be levied is an essential component of the tax regime.
In Govind Saran Ganga Saran v. CST [1985 Supp SCC
205 : 1985 SCC (Tax) 447 : (1985) 155 ITR 144] , this
Court, while explaining the conceptual meaning of a tax,
delineated four components therein, as is clear from the
following passage from the said judgment: (SCC pp. 209-
10, para 6)
“6. The components which enter into the concept of a tax
are well known. The first is the character of the imposition
known by its nature which prescribes the taxable event
attracting the levy, the second is a clear indication of the
person on whom the levy is imposed and who is obliged
to pay the tax, the third is the rate at which the tax is
imposed, and the fourth is the measure or value to which
the rate will be applied for computing the tax liability. If
those components are not clearly and definitely
ascertainable, it is difficult to say that the levy exists in
point of law. Any uncertainty or vagueness in the
legislative scheme defining any of those components of
the levy will be fatal to its validity.”
It is clear from the above that the rate at which the tax is
to be imposed is an essential component of tax and where
the rate is not stipulated or it cannot be applied with
precision, it would be difficult to tax a person. This very
conceptualisation of tax was rephrased in CIT v. B.C.
Srinivasa Setty [(1981) 2 SCC 460 : 1981 SCC (Tax) 119
: (1981) 128 ITR 294] , in the following manner: (SCC p.
465, para 10)
“10. … The character of computation of provisions in each
case bears a relationship to the nature of the charge.
Thus the charging section and the computation provisions
together constitute an integrated code. When there is a
case to which the computation provisions cannot apply at
all, it is evident that such a case was not intended to fall
within the charging section.””
7
(2015) 1 SCC 1
21
PART D
22 In Federation of Hotel and Restaurant Association of India v. Union of
India8, a challenge was raised to the constitutional validity of the Expenditure Tax
Act 1987 which imposed an ‘expenditure tax’ on persons incurring “chargeable
expenditure” in a class of hotels. In that case, the petitioners argued that the Act
in essence levied a tax on luxuries, which falls within Entry 62 of List II and lies
outside the competence of Parliament. Rejecting this contention, the Constitution
Bench, speaking through Justice MN Venkatachaliah (as the learned Chief
Justice then was), observed:
“43. The subject of a tax is different from the measure
of the levy. The measure of the tax is not
determinative of its essential character or of the
competence of the legislature. In Sainik
Motors v. State of Rajasthan [AIR 1961 SC 1480 :
(1962) 1 SCR 517] , the provisions of a State law
levying a tax on passengers and goods under Entry
56 of List I were assailed on the ground that the State
was, in the guise of taxing passengers and goods, in
substance and reality taxing the income of the stage
carriage operators or, at any rate, was taxing the
“fares and freights”, both outside of its powers. It was
pointed out that the operators were required to pay
the tax calculated at a rate related to the value of the
fare and freight. Repelling the contention,
Hidayatullah, J., speaking for the court said : (SCR p.
525)
“We do not agree that the Act, in its pith and
substance, lays the tax upon income and not upon
passengers and goods. Section 3, in terms, speaks of
the charge of the tax ‘in respect of all passengers
carried and goods transported by motor vehicles’,
and though the measure of the tax is furnished by the
amount of fare and freight charged, it does not cease
to be a tax on passengers and goods.”
Indeed, reference may be made to the following statement
in Encyclopaedia Britannica (Vol. 14 p. 459) on “Luxury
Tax”:
8
(1989) 3 SCC 634
22
PART D
“A different approach to luxury taxation, much less
frequently found, seeks to single out the luxury
component of spending on a given object rather than
taxing specified goods and services as luxuries. One
example of this is the Massachusetts 5 per cent tax on
restaurant meal of $. 1 or more....”
(emphasis supplied)
44. The submissions of the learned Attorney General that
the tax is essentially a tax on expenditure and not on
luxuries or sale of goods falling within the State power,
must, in our opinion, be accepted. As contended by the
learned Attorney General, the distinct aspect, namely, “the
expenditure” aspect of the transaction falling with the
Union power must be distinguished and the legislative
competence to impose a tax thereon sustained.
Contention (a) is, in our opinion, unsubstantial and,
accordingly, fails.”
(emphasis supplied)
23 In State of West Bengal v. Kesoram Industries Ltd9 a Constitution
Bench of this Court held that the measure employed for assessing a tax must not
be confused with the nature of the tax. In doing so, Justice RC Lahoti (as the
learned Chief Justice then was), adverted to a line of decisions in Ralla Ram v.
Province of East Punjab10, Sainik Motors v. State of Rajasthan11, D.G Gose
& Co. (Agents) P. Ltd. v. State of Kerala12 and Hingir Rampur Coal Co. Ltd. v.
State of Orissa13, and observed
“33. […] It has been long recognised that the measure
employed for assessing a tax must not be confused
with the nature of the tax. A tax has two elements :
first, the person, thing or activity on which the tax is
imposed, and second, the amount of tax. The amount
may be measured in many ways; but a distinction
between the subject-matter of a tax and the standard
by which the amount of tax is measured must not be
lost sight of. These are described respectively as the
subject of a tax and the measure of a tax. It is true
that the standard adopted as a measure of the levy
9
(2004) 10 SCC 201
10
AIR 1949 FC 81
11
AIR 1961 SC 1480
12
(1980) 2 SCC 410
13
AIR 1961 SC 459
23
PART D
may be indicative of the nature of the tax, but it does
not necessarily determine it. The nature of the
mechanism by which the tax is to be assessed is not
decisive of the essential characteristic of the
particular tax charged, though it may throw light on
the general character of the tax.” (emphasis
supplied)
24 A basic principle of tax jurisprudence is that the levy of a tax cannot be
conflated with its measure. In the context of Section 52, the levy by the Jal
Sansthan is “on premises situated within its area” meaning the area within which
the Jal Sansthan exercises its jurisdiction and powers. The levy is on premises.
The expression ‘premises” is defined in Section 2(18) to mean “any land or
building”. Hence, read together with the definition of the expression “premises”,
the levy is squarely on lands and buildings situated within the area of the Jal
Sansthan. While imposing the levy under clause (a) of Section 52(1) the
legislature has provided that the levy will be on premises situated within the area
of the Jal Sansthan, where the area is covered by the water supply services of
the Jal Sansthan. This stipulation in clause (a) does not render the levy a fee
instead of a tax. The purpose of the legislation in imposing a tax, which is
prescribed as a water tax, is to enable the Jal Sansthan to finance the activities
which it undertakes to plan, promote and execute schemes for and operate an
efficient system of water supply. Besides the above function in Section 24(1), the
Jal Sansthan has to manage its affairs to provide the people of the area within its
jurisdiction with wholesale water. It is in this context that Section 25, which
defines the powers of the Jal Sansthan, stipulates in sub-Section (1) that the Jal
Sansthan shall have the power to do anything which may be expedient and
necessary to carry out its functions under the UP Water Supply and Sewerage
24
PART D
Act. These powers are to inter alia include under clause (vi) of sub-Section (2)
the collection of taxes and charges for these services as may be prescribed.
These provisions indicate that the levy of tax is intended to secure adequate
means of finance for the Jal Sansthan to undertake its activities. But the raising of
revenue in terms of Section 52(1)(a) is in the nature of a tax. The levy is on
premises situated within the area of the Jal Sansthan. The measure of the tax is
the assessed annual value of the premises, annual value being assessed in the
manner indicated in Section 53. The rate of tax in the case of a local area, other
than a city, has to be not less than 6 per cent and not more than 14 per cent. In
the case of the water tax in a city the rate is to be not less than 7.5 per cent and
not more than 12.5 per cent. A similar provision has been incorporated in regard
to the levy of a sewerage tax in Section 52(1)(b) and sub-Sections (2) and (3)
provide for the measure and the rate of tax.
25 Section 55 contains restrictions on the levy of the tax set out in Section 52.
Clause (a) specifies that a tax shall not be levied on land which is used
exclusively for agricultural purposes unless water is supplied by the Jal Sansthan
for such purpose to that land. Clause (b) of Section 55 contains two further
restrictions on the levy of water tax by providing that it shall not be levied on
premises: (i) not situated within the radius prescribed of the nearest stand post or
other water works on which water is made available to the public by the Jal
Sansthan; or (ii) whose annual value does not exceed Rs. 360 and to which no
water is supplied by the Jal Sansthan. The restrictions which are imposed by
Section 55 do not render the tax a fee, nor are they indicative of the tax being
charged for the actual use of water. While imposing the levy in Section 52(1)(a),
25
PART D
the legislature has considered it appropriate to restrict the levy within the
parameters which are specified in Section 55. That does not alter the
fundamental nature of the levy, which is constituted as one on premises (defined
to mean land and building) situated within the area of Jal Sansthan.
26 Section 56, which is a provision in relation to the incidence of the tax,
provides that the tax mentioned in Section 52 would be recoverable:
(i) from the occupiers of the premises, in the case of premises connected with
water supply or as the case may be with the sewer of a Jal Sansthan; and
(ii) from the owner of the premises, in the case of premises not connected
with water supply or the sewer of the Jal Sansthan.
Section 56 is a clear indicator of the tax being in the nature of a compulsory
exaction arising out of the fact that the premises comprise of land and building
situated within the area of the Jal Sansthan, so long as the restrictions which are
contained in Section 55 are not attracted. Section 52 and Section 56 also indicate
that the intention of the legislature is to collect water tax and sewerage tax from
the occupier of the premises, where the premises are connected with water
supply or, as the case may be, with a sewer of the Jal Sansthan and, in case
where the premises are not so connected, from the owner of the premises.
Therefore, the payment of water tax and sewerage tax is regardless of whether
the premises are connected with water supply or with a sewer of the Jal
Sansthan. There is no exemption from the payment of water tax or sewerage tax
as both the contingencies- the premises being connected with water supply (or,
as the case may be, with a sewer of the Jal Sansthan) or there being no such
connection- have been covered under the provisions of Section 56. So long as a
26
PART D
provision for water supply or a sewerage is made by the Jal Sansthan in the area
covered, the occupier or the owner of the premises is liable to pay the taxes. Both
the water tax as well as the sewerage tax could be consolidated for the purpose
of levying, assessing and collecting them under Section 57 of the Act.
27 Chapter VI makes a clear distinction between a tax, a charge and a fee.
We have already noticed the provisions of Chapter VI governing the levy and
imposition of taxes. Section 59 provides for the fixation of the cost of water to be
supplied by the Jal Sansthan according to its volume as well as the minimum cost
to be charged in respect of each connection. The Jal Sansthan may, in lieu of
charging for the cost of water according to volume, charge a fixed sum on the
basis of expected consumption. A similar provision for the recovery of sewerage
charges is contained in Section 60. A distinct provision is contained in Section 63
for the recovery of fees. Fees under Section 63 can be recovered for the
connection, disconnection or reconnection of water supply or sewer, for testing or
supervision or for any other purpose or work executed or supervised as provided
in the bye-laws. The provisions of Section 63 indicate that the recovery of a fee
is, broadly speaking in relation to a service which is provided.
28 The nomenclature that the legislature has ascribed to the tax does not
determine either the nature of the levy or its true and essential character. The
legislature may choose a label for a tax. The label however will not determine or
for that matter clarify the nature of the levy. The nature of the levy has to be
deduced from the nature of the tax, the provision which specifies the taxing event
and, as in the case of Section 52, the unit upon which the levy is to be imposed.
The legislature may choose a label for the tax based on the nature of the levy. On
27
PART D
the other hand, the legislature may choose a label having a relationship with the
function of the authority which imposes the tax as in the present case. The tax
has been labelled as the water tax or a sewerage tax simply because it is
imposed by the Jal Sansthan constituted under the UP Water Supply and
Sewerage Act. That does not alter the nature of the levy which in substance is a
tax on lands and buildings within the meaning of Entry 49 of List II of the Seventh
Schedule.
D.3 Entry 49 List II: Taxes on Lands and Buildings
29 The ambit of the expression “taxes on lands and buildings” in Entry 49 of
List II has come up for consideration before the Federal Court and this Court. In
Ralla Ram (supra) the Federal Court interpreted Item 42 of List II (the Provincial
Legislative List) under Section 100 of the Government of India Act 1935. Item 42
of List II dealt with “taxes on lands and buildings, hearths and windows”. In this
case, a tax was imposed on the basis of annual value of buildings and lands by a
Provincial legislature and the question before the Court was whether it was in
substance, an income tax. The Federal Court emphasized that annual value is
not necessarily actual income but only a standard by which income may be
measured. The Court observed:
“Now once it is realised that the annual value is not
necessarily actual income, but is only a standard by
which income may be measured, much of the difficulty
which appears on the surface is removed. In our opinion,
the crucial question to be answered is whether merely
because the Income-tax Act has adopted the annual
value as the standard for determining the income, it must
necessarily follow that, if the same standard is employed
as a measure for any other tax, that tax becomes a tax on
income? If the answer to this question is to be given in the
28
PART D
affirmative, then certain taxes which cannot possibly be
described as income-tax must be held to be so. A case in poi-
n]t is to be found in In re a Reference under the Government
of Ireland Act, 1920: In re s. 3 of the Finance Act (Northern
Ireland), 1934 [[1986] A.C. 852.] .
[…]
This case demolishes the broad contention that wherever
the annual value is the basis of a tax, that tax becomes a
tax on income. It shows that there are other factors to be
taken into consideration and that it is the essential
nature of the tax charged and not the nature of the
machinery which is to be looked at.”
(emphasis supplied)
30 In a subsequent decision of the Full Bench of the Madras High Court in V
Pattabhiraman v. The Assistant Commissioner of Urban Land Tax, North
Madras (North West) Ayanavaram14, the validity of the Madras Urban Land Tax
Act 1966, which imposed a tax on the basis of the market value of land, was
challenged on the ground that it was in substance an income tax. Following the
decision in Ralla Ram (supra), the High Court held the law to be within the
purview of Entry 49 of List II.
31 In Ajoy Kumar Mukherjee v. Local Board of Barpeta15, a Constitution
Bench of this Court upheld the validity of an annual tax levied by local boards
upon lands used for holding markets created under the Assam Local Self-
Government Act 1953. Justice KN Wanchoo, speaking for the Constitution
Bench, observed that:
“4. … It is well-settled that the entries in the three legislative
lists have to be interpreted in their widest amplitude and
therefore if a tax can reasonably be held to be a tax on land it
will come within Entry 49. Further it is equally well-settled that
tax on land may be based on the annual value of the land and
14
AIR 1971 Mad 61 (FB)
15
AIR 1965 SC 1561
29
PART D
would still be a tax on land and would not be beyond the
competence of the State legislature on the ground that it is a
tax on income: (see Ralla Ram v. Province of East
Punjab [(1948) FCR 207] . It follows therefore that the use
to which the land is put can be taken into account in
imposing a tax on it within the meaning of Entry 49 of
List II, for the annual value of land which can certainly be
taken into account in imposing a tax for the purpose of
this entry would necessarily depend upon the use to
which the land is put. It is in the light of this settled
proposition that we have to examine the scheme of Section
62 of the Act, which imposes the tax under challenge.
[…]
6. […] This will again show that the tax provided by Section
52(2) is a tax for the use of the land and it is not a tax on the
market as such, for the income from the market in the shape
of tolls, rents and other dues is not liable to tax under Section
52 and is different from tax. The scheme of Section 62
therefore shows that whenever any land is used for the
purpose of holding a market, the owner, occupier or
farmer of that land has to pay a certain tax for its use as
such. But there is no tax on any transaction that may
take place within the market. Further the amount of tax
depends upon the area of the land on which market is
held and the importance of the market subject to a
maximum fixed by the State Government. We have
therefore no hesitation in coming to the conclusion on a
consideration of the scheme of Section 52 of the Act that
the tax provided therein is a tax on land, though its
incidence depends upon the use of the land as a market.
Further as we have already indicated Section 62(2) which
uses the words “impose an annual tax thereon” clearly
shows that the word “thereon” refers to any land for
which a licence is issued for use as a market and not to
the word “market”. Thus the tax in the present case
being on land would clearly be within the competence of
the State legislature. The contention of the appellant that
the State legislature was not competent to impose this
tax because there is no provision in List II of the Seventh
Schedule for imposing a tax on markets as such must
therefore fail.”
(emphasis supplied)
30
PART D
Thus, the Court reaffirmed the principle that the use to which the land has been
put can be taken into account in imposing a tax which is within the meaning of
Entry 49 of List II.
32 In Assistant Commissioner of Urban Land Tax v. Buckingham and
Carnatic Co. Ltd. Etc.16 a Constitution Bench held that for the purpose of levying
a tax under Entry 49 of List II, the State legislature may adopt the annual or
capital value of the lands and buildings for determining the incidence of the tax.
Justice V Ramaswami (I) observed:
“4. The first question to be considered in these appeals is
whether the Madras Legislature was competent to enact the
legislation under Entry 49 of List II of Schedule VII of the
Constitution which reads: “Taxes on lands and buildings”. It
was argued on behalf of the petitioners that the impugned Act
fell under Schedule VII, List I, Entry 86, that is “Taxes on the
capital value of the assets, exclusive of agricultural land of
individuals and companies; taxes on the capital of
companies.”
[…]
In our opinion there is no conflict between Entry 86 of List I
and Entry 49 of List II. The basis of taxation under the two
entries is quite distinct. As regards Entry 86 of List I the basis
of the taxation is the capital value of the asset. It is not a tax
directly on the capital value of assets of individuals and
companies on the valuation date. […]
But Entry 49 of List II, contemplates a levy of tax on lands
and buildings on both as units. It is not concerned with
the division of interest or ownership in the units of lands
or buildings which are brought to tax. Tax on lands and
buildings is directly imposed on lands and buildings, and
bears a definite relation to it. Tax on the capital value of
assets bears no definable relation to lands and buildings
which may form a component of the total assets of the
assessee. By legislation in exercise of power under Entry
86, List I tax is contemplated to be levied on the value of
the assets. For the purpose of levying tax under Entry 49,
List II the State Legislature may adopt for determining the
incidence of tax the annual or the capital value of the
16
(1969) 2 SCC 55
31
PART D
lands and buildings. But the adoption of the annual or
capital value of lands and buildings for determining tax
liability will not make the fields of legislation under the
two entries overlapping. The two taxes are entirely different
in their basic concept and fall on different subject-matters.”
(emphasis supplied)
33 Another case in which the interpretation of Entry 49 of List II came up for
consideration before a Constitution Bench of this Court is Union of India v. HS
Dhillon17. In that case, the appeal arose from a judgment of the Punjab and
Haryana High Court holding that Section 24 of the Finance Act 1969 insofar as it
amended the relevant provisions of the Wealth Tax Act 1957 was beyond the
legislative competence of Parliament. The High Court held that the Wealth Tax
Act as amended was ultra vires the Constitution insofar as it included the capital
value of agricultural land for the purposes of computing net wealth. The majority
(4:1) of the High Court had also held that the law was not one with respect to
Entry 49 of List II. Chief Justice SM Sikri in the course of the judgment of the
Constitution Bench of this Court enunciated the essential elements of a tax under
Entry 49 of List II by observing that
“74. The requisites of a tax under Entry 49, List II, may be
summarised thus:
(1) It must be a tax on units, that is lands and buildings
separately as units.
(2) The tax cannot be a tax on totality, i.e., it is not a
composite tax on the value of all lands and buildings.
(3) The tax is not concerned with the division of interest in the
building or land. In other words, it is not concerned whether
one person owns or occupies it or two or more persons own
or occupy it.”
17
AIR 1972 SC 1061
32
PART D
In other words, it was held that the tax under Entry 49 of List II “is not a personal
tax but a tax on property”. Consequently, the wealth tax imposed under the
Wealth Tax Act was held to be distinct from a tax under Entry 49 of List II.
34 A Bench of three learned judges of this Court in Goodricke Group
Limited v. State of WB18 considered the validity of the levy of an education cess
on rural employment by the West Bengal Taxation Laws (Second Amendment)
Act 1989. The levy of the rural employment cess was annually imposed on a tea
estate at the rate of 12 paise for each kilogram of green tea leaves produced in
the State. The issue was whether the levy was a tax on lands and buildings within
the meaning of Entry 49 of List II. After adverting to the above decisions, Justice
BP Jeevan Reddy speaking for the three judge Bench came to the following
conclusion:
“20. It is thus clear from the aforesaid decisions that merely
because a tax on land or building is imposed with reference
to its income or yield, it does not cease to be a tax on land or
building. The income or yield of the land/building is taken
merely as a measure of the tax; it does not alter the nature or
character of the levy. It still remains a tax on land or building.
There is no set pattern of levy of tax on lands and buildings
— indeed there can be no such standardisation. No one can
say that a tax under a particular entry must be levied only in a
particular manner, which may have been adopted hitherto.
The legislature is free to adopt such method of levy as it
chooses and so long as the character of levy remains the
same, i.e., within the four corners of the particular entry, no
objection can be taken to the method adopted. In the cases
before us, the cess is no doubt calculated on the basis of the
yield — for every kilogram of tea leaves produced in a tea
estate, a particular cess is levied. But that is a well-accepted
mode of levy of tax on land. The tax is upon the land — upon
the “tea estate” which is classified as a separate category, as
a separate unit, for the purpose of levy and assessment of
the said cess quantified on the basis of the quantum of
produce of the tea estate. It cannot be characterised as a tax
on production for that reason. As pointed out in Moopil
18
1995 Suppl. (1) SCC 707
33
PART D
Nair [(1961) 3 SCR 77 : AIR 1961 SC 552] — “a tax on land
is assessed on the actual or potential productivity of the land
sought to be taxed”. There cannot be uniform levy unrelated
to the quality, character or income/yield of the land. Any such
levy has been held to be arbitrary and discriminatory.”
35 During the course of his submissions, Mr Pradeep Kant has also relied on
the decision of the High Court of Allahabad in Raza Buland Sugar Co. Ltd. v.
Municipal Board, Rampur19 and the decision of the High Court of Andhra
Pradesh in Nizam Sugar Factory Ltd. v. City Municipality, Bodhan20. In both
these decisions, the question before the High Courts was whether a water tax
imposed on the annual value of lands and buildings by the Municipality was
within the competence of the State legislature. The High Courts, referring to the
pith and substance doctrine, observed that though the tax was named as ‘water
tax’, it was not levied on the production of water or on the quantity of water
supplied and consumed, but instead was a tax on land and buildings falling under
Entry 49 of List II.
36 In view of the above decisions, there can be no manner of doubt that the
levy which is imposed under Section 52 is a tax on lands and buildings situated
within the area of the Jal Sansthan for the purpose of imposing the tax. The tax is
imposed on premises which fall within the territorial area of the Jal Sansthan. The
expression ‘premises’ is defined to mean land and building. The tax is on lands
and buildings. The nomenclature of the tax does not indicate its true character
and substance. Nor does the fact that the law enables the Jal Sansthan to levy
the tax render it a tax on water. The charging section indicates in unambiguous
terms that it is a tax on lands and buildings. The legislature has introduced
19
AIR 1962 All 83
20
AIR 1965 AP 91
34
PART D
certain restrictions in Section 55 inter alia stipulating in clause (a) that for land
which is exclusively used for agricultural purposes, the tax shall not be levied
unless water is supplied by the Jal Sansthan for such purposes to the land and in
clause (b) stipulating that
(i) the premises should be situated within the prescribed radius from the
nearest stand-post or other waterworks at which the water is made
available to the public; and
(ii) the annual value of which does not exceed Rs. 360 and to which no water
has been supplied by the Jal Sansthan.
These restrictions do not detract from the nature of the levy nor would the liability
which is imposed on the owner and occupier be anything other than a tax on
lands and building within the meaning of Entry 49 of List II. The water tax and
sewerage tax are taxes levied in order to augment the finances of the Jal
Sansthan for the purpose of meeting the cost of its operation, maintenance and
services, so as to achieve an economic return on its fixed assets. The collection
is ultimately for providing water supply and sewerage in the area of the Jal
Sansthan, even if it may not be provided to the particular premises. The tax is
imposed on an occupier or owner of the building or land falling within the area of
the Jal Sansthan irrespective of whether a connection of water supply or
sewerage has been obtained to the land or building. In another words, the basis
for the levy of the taxes is on the location of premises within the area of the Jal
Sansthan as notified by the State Government. Since the respondent’s premises
are located within the area of the appellant’s authority, the respondent is liable to
35
PART D
pay the water tax as well as the sewerage tax as the owner and occupier of the
premises.
37 Ms Divan has also submitted that the levy under Section 52 is in
consonance with Entry 17 of List II, instead of Entry 49 of List II. Entry 17 of List II
provides for “water, that is to say, water supplies, irrigation and canals, drainage
and embankments, water storage and water power subject to the provisions of
entry 56 of List I”. Extending this argument, Ms Divan submitted that it is a fee for
the supply of water, and no fee can be levied when water is not supplied.
38 We do not find any merit in this submission. Long years ago in 1958, this
Court in M.P.V. Sundararamier & Co. v. State of AP21 held that the Constitution
makes a differentiation between the subject matter of the legislation, and the tax
in relation to the said subject matter in the Union, State and Concurrent List in the
Seventh Schedule. Justice TL Venkatarama Aiyar, speaking for the majority (4:1),
observed that :
“51. In List I, Entries 1 to 81 mention the several matters
over which Parliament has authority to legislate. Entries
82 to 92 enumerate the taxes which could be imposed by
a law of Parliament. An examination of these two groups
of Entries shows that while the main subject of legislation
figures in the first group, a tax in relation thereto is
separately mentioned in the second. Thus, Entry 22 in List
I is “Railways”, and Entry 89 is “Terminal taxes on goods
or passengers, carried by railway, sea or air; taxes on
railway fares and freights”. If Entry 22 is to be construed
as involving taxes to be imposed, then Entry 89 would be
superfluous. Entry 41 mentions “Trade and commerce
with foreign countries; import and export across customs
frontiers”. If these expressions are to be interpreted as
including duties to be levied in respect of that trade and
commerce, then Entry 83 which is “Duties of customs
including export duties” would be wholly redundant.
Entries 43 and 44 relate to incorporation, regulation and
21
1958 SCR 1422
36
PART D
winding up of corporations. Entry 85 provides separately
for corporation tax. Turning to List II, Entries 1 to 44 form
one group mentioning the subjects on which the States
could legislate. Entries 45 to 63 in that List form another
group, and they deal with taxes. Entry 18, for example, is
“Land” and Entry 45 is “Land revenue”. Entry 23 is
“Regulation of mines” and Entry 50 is “Taxes on mineral
rights”. The above analysis — and it is not exhaustive
of the Entries in the Lists — leads to the inference
that taxation is not intended to be comprised in the
main subject in which it might on an extended
construction be regarded as included, but is treated
as a distinct matter for purposes of legislative
competence. And this distinction is also manifest in the
language of Article 248, clauses (1) and (2) and of Entry
97 in List I of the Constitution. Construing Entry 42 in the
light of the above scheme, it is difficult to resist the
conclusion that the power of Parliament to legislate on
inter-State trade and commerce under Entry 42 does not
include a power to impose a tax on sales in the course of
such trade and commerce.
[…]
55. To sum up: (1) Entry 54 is successor to Entry 48 in the
Government of India Act, and it would be legitimate to
construe it as including tax on inter State sales, unless
there is anything repugnant to it in the Constitution, and
there is none such. (2) Under the scheme of the entries
in the Lists, taxation is regarded as a distinct matter
and is separately set out. (3) Article 286(2) proceeds on
the basis that it is the States that have the power to enact
laws imposing tax on inter-State sales. It is a fair inference
to draw from these considerations that under Entry 54 in
List II the States are competent to enact laws imposing
tax on inter-State sales.” (emphasis supplied)
39 The interpretation of the scheme of the entries laid down in
Sundararamier (supra) has been followed by this Court in Goodricke (supra),
Corporation of Calcutta v. Liberty Cinema22; Jindal Stainless Ltd. v. State of
Haryana23 and other decisions.
22
AIR 1965 SC 1107
23
AIR 2016 SC 5617
37
PART D
40 As explained above, the levy under Section 52 falls squarely under the
ambit of Entry 49 of List II as it is in the nature of a tax and not a fee. Thus, the
applicability of Entry 17, which is a non-taxing entry, does not arise in this case.
D.4 Tax and fee
41 Ms Divan’s submission that the tax which is imposed in Section 52(1)(a) is
truly speaking a fee is premised on the argument that a true tax on lands and
buildings under Entry 49 of List II
(i) should be agnostic as between owners and occupiers;
(ii) should make no differentiation between those who do and do not consume
water; and
(iii) should contain no provision for a separate fund into which the revenue of
the Jal Sansthan is earmarked.
42 The distinction between a tax and fee has substantially been effaced in the
development of our constitutional jurisprudence. At one time, it was possible for
courts to assume that there is a distinction between a tax and a fee: a tax being
in the nature of a compulsory exaction while a fee is for a service rendered. This
differentiation, based on the element of a quid pro quo in the case of a fee and its
absence in the case of a tax, has gradually, yet steadily, been obliterated to the
point where it lacks any practical or constitutional significance. For one thing, the
payment of a charge or a fee may not be truly voluntary and the charge may be
imposed simply on a class to whom the service is made available. For another,
the service may not be provided directly to a person as distinguished from a
general service which is provided to the members of a group or class of which
that person is a part. Moreover, as the law has progressed, it has come to be
38
PART D
recognized that there need not be any exact correlation between the expenditure
which is incurred in providing a service and the amount which is realized by the
State. The distinction that while a tax is a compulsory exaction, a fee constitutes
a voluntary payment for services rendered does not hold good. As in the case of
a tax, so also in the case of a fee, the exaction may not be truly of a voluntary
nature. Similarly, the element of a service may not be totally absent in a given
case in the context of a provision which imposes a tax.
43 The gradual obliteration of the distinction between a tax and a fee on a
conceptual level has been the subject matter of several decisions of this Court.
44 In Southern Pharmaceuticals and Chemicals, Trichur v. State of
Kerala24 Justice AP Sen speaking for the Court held:
“24. The distinction between a “tax” and a “fee” is well
settled. The question came up for consideration for the
first time in this Court in the Commissioner, H.R.E.,
Madras v. Lakshmindra Thirtha Swamiar of Shirur
Mutt [AIR 1954 SC 282 : 1954 SCR 1005 : 1954 SCJ
335].
[…]
25. “Fees” are the amounts paid for a privilege, and are
not an obligation, but the payment is voluntary. Fees are
distinguished from taxes in that the chief purpose of a tax
is to raise funds for the support of the Government or for a
public purpose, while a fee may be charged for the
privilege or benefit conferred, or service rendered or to
meet the expenses connected therewith. Thus, fees are
nothing but payment for some special privilege granted on
service rendered. Taxes and taxation are, therefore,
distinguishable from various other contributions, charges,
or burdens paid or imposed for particular purposes and
under particular powers or functions of the Government. It
is now increasingly realised that merely because the
collections for the services rendered or grant of a
privilege or licence, are taken to the consolidated
fund of the State and are not separately appropriated
towards the expenditure for rendering the service is
24
(1981) 4 SCC 391
39
PART D
not by itself decisive. That is because the
Constitution did not contemplate it to be an essential
element of a fee that it should be credited to a
separate fund and not to the consolidated fund. It is
also increasingly realised that the element of quid pro
quo stricto senso is not always a sine qua non of a
fee. It is needless to stress that the element of quid
pro quo is not necessarily absent in every tax. We
may, in this connection, refer with profit to the
observations of Seervai in his Constitutional Law, to the
effect: [HM Seervai Constitutional Law of India, 2nd Edn,
Vol. 2, p 1252, para 2239]
“It is submitted that as recognised by Mukherjea, J.
himself, the fact that the collections are not merged in the consolidated fund, is not conclusive, though that fact may enable a court to say that very important feature of a fee was present. But the attention of the Supreme Court does not appear to have been called to Article 266 which requires that all revenues of the Union of India and the States must go into their respective consolidated funds and all other public moneys must go into the respective public accounts of the Union and the States. It is submitted that if the services rendered are not by a separate body like the Charity Commissioner, but by a government department, the character of the imposition would not change because under Article 266 the moneys collected for the services must be credited to the consolidated fund. It may be mentioned that the element of quid pro quo is not necessarily absent in every tax.” Our attention has been drawn to the observations in Kewal Krishan Puri v. State of Punjab [(1980) 1 SCC 416, 425 : (1979) 3 SCR 1217, 1230] : (SCC p. 425, para
8) “The element of quid pro quo must be established between the payer of the fee and the authority charging it. It may not be the exact equivalent of the fee by a mathematical precision, yet, by and large, or predominantly, the authority collecting the fee must show that the service which they are rendering in lieu of fee is for some special benefit of the payer of the fee.” To our mind, these observations are not intended and meant as laying down a rule of universal application. The Court was considering the rate of a market fee, and the question was whether there was any justification for the increase in rate from Rs 2 per every hundred rupees to Rs 3. There was no material 40 PART D placed to justify the increase in rate of the fee and, therefore, it partook the nature of a tax. It seems that the Court proceeded on the assumption that the element of quid pro quo must always be present in a fee. The traditional concept of quid pro quo is undergoing a transformation.” (emphasis supplied) 45 In Municipal Corporation of Delhi v. Mohd. Yasin25, Justice O Chinnappa Reddy, while speaking for two judge Bench of this Court, referred to the decision in Southern Pharmaceuticals (supra) and observed:
“9. What do we learn from these precedents? We learn that there is no generic difference between a tax and a fee, though broadly a tax is a compulsory exaction as part of a common burden, without promise of any special advantages to classes of taxpayers whereas a fee is a payment for services rendered, benefit provided or privilege conferred. Compulsion is not the hallmark of the distinction between a tax and a fee. That the money collected does not go into a separate fund but goes into the consolidated fund does not also necessarily make a levy a tax. Though a fee must have relation to the services rendered, or the advantages conferred, such relation need not be direct, a mere causal relation may be enough. Further, neither the incidence of the fee nor the service rendered need be uniform. That others besides those paying the fees are also benefitted does not detract from the character of the fee. In fact the special benefit or advantage to the payers of the fees may even be secondary as compared with the primary motive of regulation in the public interest. Nor is the court to assume the role of a cost accountant. It is neither necessary nor expedient to weigh too meticulously the cost of the services rendered etc. against the amount of fees collected so as to evenly balance the two. A broad co- relationship is all that is necessary. Quid pro quo in the strict sense is not the one and only true index of a fee; nor is it necessarily absent in a tax.” 25 (1983) 3 SCC 229 41 PART D
46 In Sreenivasa General Traders and Others v. State of Andhra Pradesh26, a three judge Bench of this Court held:
“32. There is no generic difference between a tax and a fee. Both are compulsory exactions of money by public authorities. Compulsion lies in the fact that payment is enforceable by law against a person in spite of his unwillingness or want of consent. A levy in the nature of a fee does not cease to be of that character merely because there is an element of compulsion or coerciveness present in it, nor is it a postulate of a fee that it must have direct relation to the actual service rendered by the authority to each individual who obtains the benefit of the service. It is now increasingly realised that merely because the collections for the services rendered or grant of a privilege or licence are taken to the consolidated fund of the State and not separately appropriated towards the expenditure for rendering the service is not by itself decisive. Presumably, the attention of the Court in the Shirur Mutt case [(1980) 1 SCC 416 : AIR 1980 SC 1008 : (1979) 3 SCR 1217] was not drawn to Article 266 of the Constitution. The Constitution nowhere contemplates it to be an essential element of fee that it should be credited to a separate fund and not to the consolidated fund. It is also increasingly realised that the element of quid pro quo in the strict sense is not always a sine qua non for a fee. It is needless to stress that the element of quid pro quo is not necessarily absent in every tax: Constitutional Law of India by H.M. Seervai, Vol. 2, 2nd Edn., p. 1252, paras 22, 39.” (See also in this context, the decision in Sirsilk Ltd. v. Textile Committee27).
47 In view of this consistent line of authority, it emerges that the practical and even constitutional, distinction between a tax and fee has been weathered down. As in the case of a tax, a fee may also involve a compulsory exaction. A fee may involve an element of compulsion and its proceeds may form a part of the Consolidated Fund. Similarly, the element of a quid pro quo is not necessarily absent in the case of every tax. In the present case, the tax has been imposed by 26 (1983) 4 SCC 353 27 1989 Supp. (1) SCC 168 42 PART D the legislature in Section 52 on premises situated within the area of the Jal Sansthan. The proceeds of the tax are intended to constitute revenue available to the Jal Sansthan to carry out its mandatory obligations and functions under the statute of making water and sewerage facilities available in the area under its jurisdiction. The levy is imposed by virtue of the presence of the premises within the area of the jurisdiction of the Jal Sansthan. The water tax is levied so long as the Jal Sansthan has provided a stand post or waterworks within a stipulated radius of the premises through which water has been made available to the public by the Jal Sansthan. The levy of the tax does not depend upon the actual consumption of water by the owner or occupier upon whom the tax is levied. Unlike the charge under Section 59 which is towards the cost of water to be supplied by the Jal Sansthan according to its volume or, in lieu thereof on a fixed sum, the tax under Section 52 is a compulsory exaction. Where the premises are connected with water supply, the tax is levied on the occupier of the premises. On the other hand, where the premises are not so connected, it is the owner of the premises who bears the tax. The levy under Section 52 (1) is hence a tax and not a fee. Moreover, for the reasons that we have indicated above, it is a tax on lands and buildings within the meaning of Entry 49 of List II. 43 PART D D.5 The ‘Railways’ judgment 48 The High Court in the present case has relied on the decision of a two judge Bench of this Court in Union of India v. State of U.P. (supra) in support of its decision to order a refund of the taxes collected by the appellants. In that case, the writ petition which was filed by the Union of India before the High Court challenged certain orders for the recovery of service charges on railway properties issued by the Jal Sansthan, Allahabad. The Jal Sansthan had directed the recovery of a sum of money towards sewerage charges for 3125 “seats” from the Divisional Railway Manager of the Northern Railway at Allahabad. The levy was sought to be challenged on the ground that the Railways were holding the property of the Central Government for which service charges were not payable under Article 285 of the Constitution as such charges were in the nature of a tax. The bulk of the water was supplied by the Jal Sansthan for maintenance of the railway platforms as well as railway colonies. The Jal Sansthan was catering to the need of maintaining the sewerage system not only at the railway stations but in the adjoining areas as well as the residential quarters, offices, gardens, and sheds maintained by the Union of India through the railways. The Division Bench of the High Court dismissed the writ petition challenging the levy. It must be noted that it was contended by the Union of India that the levy of service charge was in the nature of a tax and hence fell within the ambit of Article 285 of the Constitution. On the other hand, the Jal Sansthan contended that the water and sewerage charges did not constitute a tax but were a fee for services rendered by the Jal Sansthan to which Article 285 had no application. In that context, Justice AK Mathur speaking for a two judge Bench of this Court observed: 44
PART D “10. From a perusal of Article 285 it is clear that no property of the Union of India shall be subject to tax imposed by the State, save as Parliament may otherwise provide. The question is whether “the charges for” supply of water and maintenance of sewerage is in the nature of a tax or a fee for the services rendered by the Jal Sansthan. There is a distinction between a tax and a fee, and hence one has to see the nature of the levy whether it is in the nature of tax or whether it is in the nature of fee for the services rendered by any instrumentality of the State like the Jal Sansthan. There are no two opinions in the matter that so far as supply of water and maintenance of sewerage is concerned, the Jal Sansthan is to maintain it and it is they who bear all the expenses for the maintenance of sewerage and supply of water. It has to create its own funds and therefore, levy under the Act is a must. In order to supply water and maintain sewerage system, the Jal Sansthan has to incur the expenditure for the same. It is in fact a service which is being rendered by the Jal Sansthan to the Railways, and the Railways cannot take this service from the Jal Sansthan without paying the charges for the same. Though the expression tax has been used in the Act of 1975 but in fact it is in the nature of a fee for the services rendered by the Jal Sansthan. What is contemplated under Article 285 is taxation on the property of the Union. In our opinion the Jal Sansthan is not charging any tax on the property of the Union; what is being charged is a fee for services rendered to the Union through the Railways. Therefore, it is a plain and simple charge for service rendered by the Jal Sansthan for which the Jal Sansthan has to maintain staff for regular supply of water as well as for sewerage system of the effluent discharged by the railway over their platforms or from their staff quarters. It is in the nature of a fee for service rendered and not any tax on the property of the Railways.” The above observations make it clear that what was being charged in that case were charges for the supply of water and maintenance of sewerage. This was held to be plain and simple a charge for service rendered by the Jal Sansthan. As a consequence, Article 285 of the Constitution had no application on the ground that what is prohibited by Article 285 is taxation on the property of the Union of 45 PART D India, but it does not prohibit a charge of a fee on account of a service rendered by local bodies or an instrumentality of the State, such as the supply of water or the maintenance of sewerage. This Court ruled that the charge would be in the nature of a fee and not a tax. Having drawn the above conclusion, the Court in the concluding paragraph of the decision adverted to Section 52 and held thus:
“23. In this case what is being charged is for service rendered by the Jal Sansthan i.e. an instrumentality of the State under the Act of 1975. Section 52 of the Act states that the Jal Sansthan can levy tax, fee and charge for water supply and for sewerage services rendered by it as water tax and sewerage tax at the rates mentioned therein. Though the charge was loosely termed as “tax” but as already mentioned before, nomenclature is not important. In substance what is being charged is fee for the supply of water as well as maintenance of the sewerage system. Therefore, in our opinion, such service charges are a fee and cannot be said to be hit by Article 285 of the Constitution. In this context it is to be made clear that what is exempted by Article 285 is a tax on the property of the Union of India but not a charge for services which are being rendered in the nature of water supply, for maintenance of sewerage system. Therefore, in our opinion, the view taken by the Division Bench of the Allahabad High Court is correct that the charge is a fee, being service charges for supply of water and maintenance of sewerage system, which cannot be said to be tax on the property of the Union. Hence it is not violative of the provisions of Article 285 of the Constitution.” In the above extract, the two judge Bench held that Section 52 “states that the Jal Sansthan can levy tax, fee and charge for water supply and for sewerage services” and though the charge was termed as a tax, in substance it is a fee for the supply of water. There is an evident error in the above observations. Section 52 is contained in Chapter VI which is titled “taxes, fees and charges”. The 46 PART E observations in paragraph 23 quoted above indicate that the title of Chapter VI was conflated with the nature of the provision which is contained in Section 52.
Section 52 provides for the levy of taxes and not for fees or charges for which there are distinct provisions in Chapter VI. The observations of the Court that though the charges are loosely termed as tax, it is in substance a fee, is per incuriam and in any event not reflective of a correct reading of the provisions of the statute. As we have indicated above in Section D.1, the statute contains distinct provisions for the levy of taxes and for the imposition of charges and the recovery of fees. The levy under Section 52 is a tax simplicitor and cannot be regarded either as a charge or a fee for a service rendered. To that extent, the observations in paragraph 23 of the decision in Union of India v. State of U.P. (supra) would have to be and are accordingly overruled.
E Conclusion 49 For the above reasons, we are of the view that there is no merit in the
challenge raised in the writ proceedings before the High Court of Judicature at Allahabad. We reject the constitutional challenge to the validity of Sections 52 (1)(a), Section 55(b)(1) and Section 56 of the UP Water Supply and Sewerage Act. The appeals shall accordingly stand allowed and the judgment of the High Court of Judicature at Allahabad at its Lucknow Bench dated 7 March 2014 shall stand set aside. The writ petition filed by the first respondent shall in consequence stand dismissed. The appellants shall be entitled to recover the balance of the dues remaining to be recovered in pursuance of the notice of 47 PART E demand, together with interest at the rate of 9 per cent per annum. In the circumstances of the case, there shall be no order as to costs. 50 Pending application(s), if any, stand disposed of.
…..…….………….…………………...........................J. [Dr Dhananjaya Y Chandrachud] …..…….………….…………………...........................J. [Vikram Nath] …..…….………….…………………...........................J. [BV Nagarathna] New Delhi;
October 22, 2021.
48