Reportable

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5510 OF 2001

M/s. Delta Engineers … Appellants

Vs.

State of Goa & Ors. … Respondents

WITH

CA Nos.5511, 5512, 5513 and 5515 of 2001

J U D G M E N T

R.V.RAVEENDRAN, J.

The appellant runs a barge repair workshop on a private land at

Oudossim, Cortalim on the banks of river Zuari within the jurisdiction of

Panaji Port. According to the appellant, there are two types of barge

workshops: one is dry dock workshop, and the second is where the barges

anchored in the river along side the workshop are repaired. Appellant’s

workshop falls under the second category as it undertakes repair of barges

only when the barge is floating above the waterline. About 1300 sq. mtrs. of

the river area adjoining the workshop is used by the anchored barge under

repair. The Zuari being a tidal river, the water level therein recedes during

low tide and rises back during high tide. Consequently, the barge under

repair moored alongside the river bank, would settle on the riverbed during

low tide and rise with the water during high tide.

2.Appellant opened its workshop in the year 1983, after securing a NOC

dated 25.7.1983 from the Captain of Ports, Government of Goa. The said

NOC was renewed every year. On 29.8.1989, the appellant sought an

amendment to NOC seeking permission to manufacture fishing trawlers etc.

The Captain of Ports sent a reply dated 15.11.1989 calling upon the

appellant to settle the outstanding dues (rental charges for use of river area

adjoining the workshop) before considering the request for issue of a

modified NOC. Appellant replied on 27.11.1989 stating that it was not using

any government land to repair barges, and all its activities were carried on

within its own plot and therefore the question of any dues did not arise.

Some years later, the Captain of Ports issued a show cause notice dated

15.5.1992 alleging that the appellant was using government riverine land for

the workshop without paying the prescribed rental charges, in spite of

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demand letter dated 15.11.1989, and therefore, the appellant should show

cause why the NOC issued to it on 25.7.1983 for setting up the workshop,

which was being renewed every year, should not be revoked or withdrawn

for non-payment of the outstanding rental charges for use of the government

riverine land from 1983. The demand was reiterated on 13.7.1992. By letter

dated 1.11.1993, the Captain of Ports informed the appellant that unless

there was compliance with the demand, action will be taken to revoke the

NOC and evict the appellant. In view of the said threat, the appellant,

without prejudice to its rights and under protest, sent a payment of

Rs.145000/- on 25.9.1995 stating that the amount paid was calculated with

reference to the use of 1000 sq.m. of river area.

3.The appellant filed W.P. No.131/1996 contending that it was not

liable to pay any rent and the demand was illegal. It challenges the validity

of the amendments to Goa, Daman & Diu Port Rules, 1983, providing for

payment of rental charges. Alternatively, it contended that even if the said

Amendment Rules were valid and there was any liability under the said

Rules, the rental charges would be payable only from 3.3.1994 when the

1994 amendment to the said rules came into force. It therefore prayed (a) for

a declaration that the Goa Ports (Amendment) Rules, 1992 and Rule 54A of

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the Goa Ports (Amendment) Rules, 1994 were ultra vires the Indian Ports

Act, 1908; (b) for quashing the demand for rental charges by letter dated

1.11.1993; and (c) for a direction to the respondents to refund the amounts

paid by appellant towards rental dues.

4.The High Court by a common order dated 11.4.2001, dismissed the

appellant’s writ petition and other similar petitions. It found that the

challenge was only to the 1992 and 1994 amendments and not to the

unamended Goa, Daman and Diu Port Rules, 1983; that the Port Authorities

were entitled to levy rental charges on ‘open land’ from the date when the

said Rules came into force (on 15.4.1984), under Rule 64 read with Entry 21

(4)(A-iv) in the First Schedule of the said Rules; that the term ‘open land’

included riverine land and the amendments to the rules in 1992 and 1994

merely clarified the said pre-existing position; and that as the power to levy

rental charges was not created for the first time under the 1992 or 1994

amendment to the rules, but existed even under the unamended rules which

were not challenged, the appellant could not avoid liability to pay the rental

charges demanded. The said judgment is challenged in this appeal by

special leave.

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Relevant Legal Provisions

5.Before adverting to the contentions of the parties, it will be useful to

refer to the relevant provisions of law.

5.1)The Indian Ports Act, 1908 (‘Act’ for short) extends (i) to the ports

mentioned in the First Schedule to the Act; (ii) to the ports/navigable

rivers/channels covered by previous enactments relating to ports; and (iii) to

other ports or parts of navigable rivers and channels to which the Act is

extended by the Government in exercise of the power conferred under the

Act (vide section 1(2) of the Act). Section 3 contains the definitions and

clause (4) thereof defines ‘port’ as including also any part of a river or

channel in which the said Act, for the time being, is in force. Section 4

relates to power of the Government to extend or withdraw the Act or certain

provisions thereof. It reads as under :

“4. Power to extend or withdraw the Act or certain portions thereof :

(1) Government may, by notification in the Official Gazette, -

(a) extend this Act to any port in which this Act is not in force or to any

part of any navigable river or channel which leads to a port and in which

this Act is not in force;

(b) specially extend the provisions of section 31 or section 32 to any port

to which they have not been so extended;

(c) withdraw this Act or section 31 or section 32 from any port or any part

thereof in which it is for the time being in force.

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(2) A notification under clause (a) or clause (b) or sub-section (1) shall

define the limits of the area to which it refers.

(3) Limits defined under sub-section (2) may include any piers, jetties,

landing-places, wharves, quays, docks and other works made on behalf of

the public for convenience of traffic, for safety of vessels, or for the

improvement, maintenance or good government of the port and its

approaches whether within or without high-water-mark, and, subject to

any rights of private property therein, any portion of the shore or bank

within fifty yards of high-water-mark.

(4) In sub-section (3) the expression “high-water-mark’ means the highest

point reached by ordinary spring tides at any season of the year.”

Section 5 enabled the Government to alter the limits of any port in which the

Act is in force.

5.2)By notification dated 29.11.1967, issued in exercise of the power

conferred under section 4 of the Act, the government extended the Act to

several ports in Goa, Daman, Diu, including the Port of Panaji and also

specified the areas comprised in the said port and limits thereof. As per the

notification, the Panaji Port would include not only the port, but all the

waters of rivers Mandovi, Mapusa and Naroa as also the waters of river

Zuari eastward of the Agassaim – Cortalim ferry.

5.3)Section 6 enabled the Government to make such rules, consistent with

the Act, as it thinks necessary, for any of the following purposes :

“(a)for regulating the time and hours at and during which, the speed at

which, and the manner and conditions in and on which, vessels generally

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or vessels of any class defined in the rules, may enter, leave or be moved

in any port subject to this Act;

(b)for regulating the berths, stations and anchorages to be occupied by

vessels in any such port;

xxxxxx

(e)for regulating vessels whilst taking-in or discharging passengers,

ballast or cargo, or any particular kind of cargo, in any such port, and the

stations to be occupied by vessels whilst so engaged;

(ee)for regulating the manner in which oil or water mixed with oil shall

be discharged in any such port and for the disposal of the same;

xxxxx

(f) for keeping free passages of such width as may be deemed

necessary within any such port and along or near to the piers, jetties,

landing-places, wharves, quays, docks moorings and other works in or

adjoining to the same, and for marking out the spaces so to be kept free;

(g) for regulating the anchoring, fastening, mooring and un-mooring of

vessels in any such port;

(h)for regulating the moving and warping of all vessels within such

port and the use of warps therein;

(i)for relating the use of the mooring buoys, chains and other

moorings in any such port;

xxxxxx

(jj)for regulating the use of piers, jetties, landing places, wharves,

quays, warehouses, and sheds, when belonging to the government and for

fixing the rates to be paid for the use of the same.

(m)for enforcing and regulating the use of signals or signal-lights by

vessels by day or by night in any such port;

(n)for regulating the number of the crew which must be on board any

vessel afloat within the limits of any such port;

(o)for regulating the employment of persons engaged in cleaning or

painting vessels, or in working in the bilges, boilers or double bottoms of

vessels in any such port.”

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[Note : By Amendment Act 15/1997, clause (jj) was substituted by clauses

(jj) and (jja) which read as follows] :

(jj)for regulating the use of piers, jetties, landing places, wharves,

quays, warehouses and sheds when belonging to the government;

(jja) for fixing the rates to be paid for the use of piers, jetties, landing

places, wharves, quays, warehouses and sheds of any port, other than a

major port, when belonging to the government;

5.4)In exercise of the powers conferred under section 6 read with sections

33, 35, 46 and 47 of the Indian Ports Act, 1908, the Lieutenant Governor of

Goa, Daman and Diu made the Goa, Daman and Diu Ports Rules, 1983

(‘Rules’ for short). Rule 64 relates to levy of port dues and other fees and

provides : ‘Port dues and other fees shall be levied at all the ports at the rates

specified in the Schedule.” The First Schedule to the said rules prescribes the

schedule of fees and dues chargeable under the said rules. Entry (21) relates

to fees chargeable for occupation of godowns, sheds, platforms and open

plots. Item (A-iv) prescribed a fee of Rs.10 per sq.m. for occupation of

“open plots”. Note F thereto provided that the occupation of open space shall

be subject to the conditions imposed by the Port Authority under the Rules.

The Rules were amended by the Amendment Rules, 1992, whereby item (4)

(A-iv) of Entry 21 of the First Schedule relating to open plots, was amended

to include the words “and/or open riverine land” after the words “open

plots”.

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5.5)The Rules were next amended by the Amendment Rules, 1994

whereby the following Rule 54A was inserted :

“54.A Use of Government riverine land – (1) No Government riverine

land shall be used for any purpose by any person without prior written

permission of the Captain of Ports and without making advance payment

of rental charges at the rate of Re.1/- per sq. metre per month.

(2) Whoever uses the Government riverine land in contravention of the

provision of sub-rule (1) shall be punishable with fine which may extend

to Rs.1500/- or imprisonment of one year or both.

(3) Whoever continues to use Government riverine land as aforesaid and

fails to restore it to its pristine condition after receipt of a written order to

that effect form the Port Authority, shall, in addition to the fine specified

in sub-rule (2), be liable to pay an amount of Rs. 150/- per day till such

use stopped and such land restored to its pristine condition.”

Simultaneously, clause (ff) was inserted in Rule 2 containing definitions, by

the Amendment Rules 1994, whereby the term ‘Government riverine land’

was defined as meaning “any land falling within or without high-water mark

and, subject to any rights of private property therein, any portion of a shore

or bank, within 50 yards of high water mark.”

5.6)The Goa Barge Tax Act, 1973 was enacted to impose a tax on barges

in Goa, Daman and Diu. Section 3 of the said Act provides that a tax at the

rates fixed by the government shall be levied and collected on all barges

used or kept for use in Goa, Daman and Diu.

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Contentions of the respondents

6.The demand for rental charges was authorized, legal and justified.

Rule 64 of the Rules read with Entry 21(4)(A-iv) of the First Schedule

thereto enabled and authorized the port authorities to levy and collect

charges for occupation of any open land at all ports. The term ‘open land’

includes ‘riverine land’ also. The amendment to the Rules in 1992 and 1994,

expressly providing for levy of charges for use of open riverine land, were

merely clarificatory. The appellant having voluntarily paid the rental charges

demanded, is estopped from challenging the validity of the levy of rental

charges.

7.The term ‘port’ extends to the part of river Zuari as notified and the

riverbed of such part of the river when exposed for whatever period during a

day, on account of low tide, becomes ‘open land’ under the control of the

port and therefore, anyone using such land for whatsoever purpose, is liable

to pay the charges as prescribed under Entry 21(4)(A-iv) of the First

Schedule to the Rules.

8.When ‘Government riverine land’ forms part of any ‘landing place’

mentioned in clause (jj) of section 6 of the Act, the government has the

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power to regulate the use of government riverine land and levy fees/charges

for use of such government riverine land.

9.Under the Act, the port authority has very wide powers of supervising

and regulating the affairs of the port and all activities in the areas falling

within the jurisdiction of the port including movement of crafts, licencing of

crafts, loading and wharfage and other related matters. Clause (jj) of section

6 of the Act enabled the government to make rules for the use of and fixing

the rates to be paid for the use of piers, jetties, landing places, wharves,

quays, warehouses and sheds. In view of it, the government could make

rules regulating the use of government riverine land and also fix and recover

the charges for use of such government riverine land.

10.The amount sought to be recovered is neither a tax nor a fee, but a

charge levied for use of government property. The source of authority for

levy of such a charge is derived in part from the ownership and partly with

reference to the statutory rules. While levy of tax and fee would require

express authority or sanction of law, claiming rental charges for permitting

user does not require such express authority as it is incidental to the right of

ownership and supervision. Therefore, even without reference to the Rules,

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the port authority was entitled to demand and recover rental charges for use

of government property.

Contentions of the appellant

11.Open land does not refer to river, riverbed or river surface. Nor is it a

‘riverine land’. Therefore, under the Rules as originally made and brought

into effect on 5.4.1984, there was no power to levy any rental charges in

regard to riverine land. Section 6 is specific about the matters in regard to

which rules could be made by the government. Clause (jj) of section 6

specifically authorizes the government to make rules regulating the use of

piers, jetties, landing places, wharves, quays, warehouses and sheds of any

port, when belonging to the government and for fixing the rates for the use

thereof. Riverine land which is part of riverbed which gets exposed during

low tide, is neither a pier, nor a jetty, landing-place, wharf, quay, warehouse

or shed. Therefore, the Government has no power to make rules either for

regulating the use of Government riverine land or for fixing the rates to be

paid for the use of such Government riverine land. The amendment to the

Rules in 1992 and 1994, providing for levy of a charge or fee for the use of

riverine land is therefore ultra vires the provisions of the Act.

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12.All barges using the river pay a barge tax. Therefore, no separate fee

or charge can be levied for use of any river space for anchoring or mooring

any barge in any part of the river. ‘Landing place’ refers to a land abutting

the river or other navigable water, used for loading and unloading of goods

or for embarking or disembarking of passengers or the terminus of a road on

a river or other navigable water for the purpose of loading, unloading,

embarking or disembarking. In short, ‘landing place’, is a place where

people can embark/disembark and/or where goods can be loaded/unloaded,

from or into a vessel. The term ‘landing place’ is used along with the words

piers, jetties, wharves, quays, warehouses and sheds which are all associated

with loading, unloading and storing of goods or embarking and

disembarking of passengers. Clause (jj) of section 6 authorizes the State

Government to make rules regulating the piers, jetties, landing places,

wharves, quays, warehouses and sheds, and not government riverine land

which is a part of the river bed which gets partially exposed for a few hours

in a day during the low tide period.

13.Alternatively, even assuming that the amendments to the Rules, made

in 1992 and 1994 were valid, and therefore, there was power to levy charges

on Government riverine land, such levy could be only be prospective when

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the rules were specifically amended in 1994 (with effect from 3.3. 1994)

authorizing and enabling the Port Authorities to levy charges for use and

occupation of such Government riverine land. Therefore, the demands and

forcible recovery under threat and coercion, of such charges for the period

1983 to 3.3.1994 was wholly illegal and consequently any amount recovered

in respect of such period is liable to be refunded.

Questions for decision

14.On the contentions raised, the following questions arise for our

consideration :

(i)Whether the appellant, whose workshop is situated on the banks of

river Zuari, used government riverine land.

(ii)Whether the amendments to the Goa, Daman and Diu Port Rules,

1983, by the Amendment Rules, 1992 and 1994, relating to levy of

rental charges for the use of government riverine land is ultra vires

the provisions of the Indian Ports Act, 1908?

(iii)Whether the Goa, Daman and Diu Ports Rules, 1983 confers

authority on the Port Authorities to demand and recover rental

charges for the use of government riverine land, even before the

amendment by the Amendment Rules of 1992 and 1994.

(iv)Whether the Port Authorities have the power and authority to claim

rental charges for the use of government riverine land,

retrospectively for the period 5.4.1984 to 3.3.1994?

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Re : Question (i)

15.The Indian Ports Act applies to Panaji Port. It is not disputed that the

workshop of appellant falls within the port limits of Panaji Port, in view of

the extended definition of the word ‘port’ in Ports Act and the notification

dated 29.11.1967 defining the areas falling within Panaji Port. The

barge/boat repair workshop of appellant, situated on the bank of river Zuari

used exclusively, portion of the river adjoining the workshop for

berthing/beaching/mooring the barges/boats which came for repairs. The

barges/boats that were repaired in appellant’s workshop were moored (that is

made fast by attaching a cable or rope to a fixed object on the shore or the

bank of the river) along side the workshop during high tides. The

barges/boats would settle down on riverbed during low tide. The

barges/boats remained moored for periods extending from few hours to even

a few weeks, depending upon the extent and nature of repairs to be carried

out. Consequently, that portion of the river surface (during high tides) and

riverine land (during low tides) alongside the workshop could not be used by

anyone else for berthing, mooring, anchoring, or navigating. Thus, a portion

of the river and the riverbed below, belonging to the government, alongside

the appellant’s workshop was regularly and exclusively used by the

appellant for the mooring of barges/boats which come for repairs. If several

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such areas of the river adjoining the banks were demarcated and put to

exclusive use by private workshops and Boat operators without any

regulation, it will affect the river traffic, navigation and mooring of vessels

in the river. The port authorities have to ensure that no structures are erected

in the river, that rivernine land is not encroached, that siltation does not

occur, and that there is no pollution by workshops or industries situated on

the banks of the river. All these are incidental to the permission given by the

port authorities to operate a workshop by berthing barges and other vessels

in the river, alongside the workshop and carry out and undertake repairs.

16.The term ‘landing place’ is not defined in the Act or the Rules.

‘Landing place’ refers to a place on a river or other navigable water for

loading and unloading of goods, or for receiving and delivering of

passengers. The term ‘landing place’ is used in this sense in Rules 34, 38,

40, 41, 42, 54 and 55 of the Port Rules. But the term ‘landing place’ would

refer not only to places earmarked or designated or specified as ‘landing

places’, but to any and every place which is used as a landing place.

Berthing of barges and other vessels in the river, alongside the workshop, for

repairs would mean that there will be regular movement of men and material

from the berthed vessel to the workshop and vice versa. Any area with a

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prepared berth in which craft can lie, can properly be described as a landing

place. (See - Black’s Law Dictionary, Stroud’s Judicial Dictionary). In

effect, therefore, the river side of every warehouse or workshop on the banks

of a river, which has a prepared berth in which vessels/craft can lie, with

facilities for unloading or loading of men and material, will be a landing

space, though not a designated landing place. The river surface (during high

water period) and river bed (during low water period) alongside the

workshop, belonging to the government will also be a part of such landing

place/workshop. A boat/barge repairing workshop situated on the river bank,

can therefore, be said to be using the government riverine land.

Re : Questions (ii) & (iii)

17.Section 6 of the Act enables the Government to make rules in respect

of the several matters enumerated therein. This includes regulation of the

time and hours at and during which, the speed at which, and the manner and

conditions in and on which, vessels generally or vessels of any class defined

in the rules, may enter, leave or move in any port; regulation of the berths,

stations and anchorages to be occupied by vessels in any such port;

regulation of vessels whilst taking-in or discharging passengers, ballast or

cargo, or any particular kind of cargo, in any such port; regulation of the

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manner in which oil or water mixed with oil can be discharged in any such

port; regulation of traffic and maintaining free passages of such width as

may be deemed necessary within any such port and along or near to the

piers, jetties, landing places, wharves, quays, dock moorings and other

works in or adjoining to the same; regulation of anchoring, fastening,

mooring and un-mooring of vessels in the port; regulation of the moving and

warping of all vessels within any such port and the use of warps therein;

regulation of the use of the mooring buoys, chains and other moorings in the

port; regulation of the use of piers, jetties, landing places, wharves, quays,

warehouses and sheds belonging to the Government and fixation of the rates

to be paid for the use of any port facility or any part of the port. It is thus

clear that the scope and ambit of supervision and control of the port

authorities under the Ports Act in regard to areas declared as ports, is very

wide. As noticed above, section 6(jj) of the Act, in particular, enables the

State Government to make rules for regulating the use of landing places,

piers, jetties, wharves, quays, warehouses and sheds belonging to the

Government and fixing the rates to be paid for the use of the same.

18.It is no doubt true that the landing place in the usual sense refers to the

river bank alongside the river used for loading/unloading or embarking/

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disembarking and not any portion of the river itself. But where the bank of

the river used for the workshop is a private land, and the area of river

adjoining such workshop (or riverine land alongside the workshop) where

the vessel is moored and remains floating during high water period or settles

on the riverbed during low water period, is also a part of the landing place.

When the entire river and the riverbed belong to the government and is

under the control of port authorities, and when exclusive use of a part of

such river area/riverine land adjoining the river bank is permitted by the port

authorities, they can demand a fee for such regular or exclusive use, whether

such use is continuous and intermittent. The right or authority to demand

such charges can also be traced to the right to regulate the use of the port

area. The port area as noticed above includes the waters of the river and the

riverine land. The state is therefore empowered to make rules regulating the

use of the river surface/riverine land alongside the workshop and also

prescribe a rental charge for such use.

19.We may in this context refer to the decision of this Court in State of

Rajasthan vs. Municipal Board, Allahabad [1992 Supp (3) SCC 91] where

the question whether a Municipality which had a right to regulate user of

public street, had the right to realize Tehbazari or ground rent from hawkers,

shopkeepers and other squatters on the patri on the public street, was

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considered. Section 220 of the UP Municipalities Act, 1916 which governed

the issue provided that no itinerant, vendor or other persons shall be entitled

to use or occupy any public street or place for the sale of articles or for

exercise of any calling or for setting up any booth or stall without the

permission of the Municipal Board given in accordance with the bye-laws,

notwithstanding any right or privilege previously acquired, or accrued or

enjoyed. This Court held that the non obstante clause superimposed the

right of the municipality to regulate the user of public street by venders and

other persons and consequently, the municipality has the right to realize

ground rent from them.

We therefore hold that the 1992 amendment and the 1994 amendment to the

Goa, Daman and Diu Ports Rules, 1983 which enable the Port Authorities to

levy, charge and recover a fee or charge for using open Government riverine

land from the person who is permitted to use such Government riverine land

is within the rule making power of the State, and cannot therefore be said to

be ultra vires the rules making power under the Act.

20.In fact, even without specific rules, the port authorities in exercise of

domain over riverine land and the river, could object to or prohibit the

exclusive mooring by vessels which call at the workshop. The port

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authorities can also enter into an arrangement of lease/licence with the users

of such riverine land/demarcated river surface alongside the workshop or

establishment. But in the absence of specific rules and in the absence of

stipulation of any special condition when granting permission, the persons

permitted to have their establishment on private land on the banks of the

river (falling within the port area), could well presume that the permission to

have their establishment, included implied permission to use the riverine

land/river alongside their establishments. Be that as it may.

Re : Question (iv)

21.The term ‘government riverine land’ is defined under Rule 2(ff)

inserted with effect from 3.3.1994. It refers to any land within fifty yards of

high water mark (subject to any right to private property therein) including

(a) any land falling within high water mark; (b) any land falling without (or

alongside) the high water mark; (c) any portion of a shore or a bank. Even

river bed which is covered by water during the high water period, and

exposed during the low water period, is therefore riverine land. In fact

several enactments have defined land submerged in water as ‘land’ for the

purposes of those enactments. Therefore, we do not see why land or river

bed which is covered by water during only a part of the day and exposed to

the sky during the remaining hours of the day cannot be treated as land or

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riverine land for purposes of the Act. But in the absence of a special or

deeming definition, the term ‘open plot’ cannot be read as referring to the

river bed which is covered by water for part of the day and exposed for

remaining part of the day. ‘Open plot’ refers to a plot of land which is open

to sky. A land which is covered by any construction or water, cannot

obviously be termed as an open plot.

22.When the Rules were brought into force on 5.4.1984, there was no

provision for levy of any fee or charge for use of riverine land. The Rules

only provided for a fee for the occupation of open plots. Only by the 1992

amendment, the words ‘open riverine land’ was added under Entry 21(4)

(A-iv) of the First Schedule so as to subject the occupation of open riverine

land to payment of fees. Prior to the 1992 amendment, the First Schedule to

the Rules did not provide for levy of any fees for occupation of riverine land.

However, it was only by the 1994 amendment, with effect from 3.3.1994,

the Rules were amended by inserting clause (ff) in Rule 2 containing the

definition of ‘government riverine land’ and by inserting Rule 54A

specifically providing that no government riverine land shall be used,

without prior written permission of the Captain of Ports and without making

advance payment of rental charges at the prescribed rate. Therefore, prior to

the said amendment to the Rules in 1994, neither the Act nor the

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Rules authorized or enabled the Government to levy any fee/charge for use

of government riverine land. It is true that ever since 1989, Port Authorities

were making sporadic demands from the workshops and other units situated

on the banks of the river and making use of the river/riverbed for payment of

some fee. Some users also paid the amounts demanded. But several users did

not pay the amount and refused to pay the amount on the ground that the

Port Authorities had no right to demand the same. Some of course, paid the

amount without prejudice or under protest, when threatened with

cancellation or withdrawal of NOC for running the workshop. Therefore, the

fact that the Port Authorities were demanding a fee for use of riverine land

even prior to 1992/1994 or that some workshop owners were paying such

amount, did not mean that the demand was lawfully made in pursuance of

authority vested in them to make such demand, or that the persons on whom

the demands were made, were bound to pay the same.

23.It is clear that when various workshop owners on whom demand was

made for such payment refused, pointing out the absence of authority for

demand thereof, the State thought it fit to amend the Rules. Initially, it

amended the Rules by adding the words “and/or open riverine land” in Entry

21(4)(A-iv) with effect from 13.7.1992. The addition of the words “and/or

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open riverine land” to “open plots” clearly implies that open plots did not

include open riverine land. At all events, any riverine land which is covered

by water for nearly half the day, cannot obviously be referred to as an open

plot. Therefore, it is evident that before the 1992 amendment, there was no

provision in the rules for demanding any fee/charge for use of the riverine

land. Even after the 1992 amendment, it was found that there was some

confusion as ‘open riverine land’ had not been defined. The normal meaning

of ‘riverine land’ is riparian land, that is, land adjacent to along the banks of

the river. Whether the riverbed itself which was not covered by water during

a part of each day, could be considered as riverine land, was obviously still

an issue. Therefore, the Rules were again amended in 1994 inserting the

definition of ‘government riverine land’ which included not only the portion

of the bank within fifty yards of high-water-mark but also the land falling

within the high-water-mark. The 1994 amendment also made a special

provision under section 54A for use of government riverine land.

24.We may next consider whether the 1992 and 1994 amendments to the

rules were retrospective in operation. In Zile Singh vs. State of Haryana –

[2004 (8) SCC 1], this Court held :

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“It is a cardinal principle of construction that every statute is prima facie

prospective unless it is expressly or by necessary implication made to

have a retrospective operation. But the rule in general is applicable where

the object of the statute is to affect vested rights or to impose new burdens

or to impair existing obligations. Unless there are words in the statute

sufficient to show the intention of the legislature to affect existing rights, it

is deemed to be prospective only."

[emphasis supplied]

The amendment rules do not provide that they are retrospective in operation.

Nor do the circumstances warrant such an inference. In fact, the contention

of the respondents is not that power to levy fees/charges for use of riverine

land was created/vested in the port authorities, by virtue of the amendment

rules and that such power was given to levy fees/charges retrospectively.

The contention has been that the power to levy fees/charges existed ever

since the Rules came into force on 5.4.1984 and that position was merely

clarified by the amendment rules in 1992 and 1994. We have already held

that the amendment rules of 1992 and 1994 are not clarificatory, but are

provisions investing the port authorities with the power to levy and collect

charges for occupation of government riverine land. Therefore, the demand

for charges for use of government riverine land is valid only from 3.3.1994.

Therefore the Port Authorities could not demand or recover any amount for

the period prior to 3.3.1994. The Port Authorities are therefore liable to

refund any amount recovered within three years prior to the date of the writ

petition. Obviously, any amount paid during a period beyond three years

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from the date of the writ petition, is not recoverable as barred by delay and

laches.

25.We therefore allow these appeals in part as follows :

(a)The amendment of Entry 21(4)(A-iv) in the First Schedule, and

insertion of Rule 54A and clause 2(ff) by the Goa, Daman and Diu Ports

(Amendment) Rules, 1992 and Goa, Daman and Diu Ports (Amendment)

Rules, 1994, are upheld.

(b) It is declared that the respondents could not demand or recover any

amount for the use and occupation of government riverine land for the

period prior to 3.3.1994.

(c) Any charge recovered by the respondents from the appellant, towards

occupation of government riverine land for the period prior to 3.3.1994,

shall be refunded to the appellant, if such amount has been received by the

Port Authorities within three years before the date of filing of the writ

petition. The amount, if any, so due shall be refunded with six per cent

interest from the date of receipt till date of repayment within three months

from today. Alternatively, the amount paid by the appellant for the period

prior to 3.3.1994 in entirety (even amounts paid prior to three years from the

date of petition) may be adjusted at the option of the port authorities towards

future dues, without any obligation to pay interest.

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CA Nos. 5511, 5512, 5513 & 5515 of 2001

26.These appeals are allowed in part in terms of the judgment in CA No.

5510/2001.

…………………………….J.

(R V Raveendran)

New Delhi; …………………………….J.

April 22, 2009. (Lokeshwar Singh Panta)

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