Dushyant Informant v. National Accreditati..., Competition Commission Of India, Judgment, Law, casemine.com

Citation Codes

Equivalent Citations

citation codes

Case Number

Case No. 48 of 2021

Disposition

dismissed

Advocates

Judges

Ashok Kumar Gupta
Chairperson
Sangeeta Verma, Member
Bhagwant Singh Bishnoi, Member

Acts

SECTION 19 COMPETITION ACT 2002

See more information ...

Smart Summary

Factual and Procedural Background

The present information was filed by Mr. Dushyant (Informant) under Section 19(1)(a) of the Competition Act, 2002, alleging contravention of Sections 3 and 4 of the Act by the National Accreditation Board for Testing and Calibration Laboratories (NABL) and 36 other entities (OP-2 to OP-37), which include various government departments, public sector undertakings, and affiliated bodies.

The Informant alleged that NABL, through exclusive supply agreements (ESAs) with these OPs, monopolizes the accreditation market by mandating that only NABL-accredited laboratories be used for testing and accreditation services. This, according to the Informant, results in foreclosure of competition, denial of market access to other accreditation bodies, and causes appreciable adverse effect on competition (AAEC) in violation of Sections 3(4)(b) and 4(2)(a) and 4(2)(c) of the Act.

The Informant further contended that the OPs, by prescribing NABL accreditation in various tenders, notices, guidelines, and other procurement documents, acted as enterprises carrying out economic activities, thereby attracting the provisions of the Act. Separate relevant markets were defined by the Informant depending on the nature of activities of each OP.

The Commission considered the information and documents filed by the Informant on 2 February 2022 and decided to pass an appropriate order in due course.

Legal Issues Presented

Whether the alleged exclusive supply agreements between NABL and OP-2 to OP-37 contravene Section 3(4)(b) of the Competition Act, 2002.
Whether the mandatory requirement of NABL accreditation by OPs results in an appreciable adverse effect on competition (AAEC) and contravenes Section 4 of the Competition Act, 2002 by creating monopolistic conditions and denial of market access to other accreditation bodies.
Whether the OPs, by prescribing NABL accreditation in procurement documents, qualify as enterprises engaging in economic activity under Section 2(h) of the Act.

Arguments of the Parties

Informant's Arguments

NABL has formed exclusive supply agreements with OPs, resulting in NABL being the sole accreditation body allowed, excluding other accreditation agencies.
Such agreements and procurement conditions by OPs lead to monopolization, denial of market access, and foreclosure of competition in accreditation services.
The preferential treatment and stipulations imposed by OPs have caused significant harm to competing accreditation bodies and the Indian economy.
OPs act as enterprises carrying out economic activities, thus their conduct attracts the provisions of the Competition Act.
Separate relevant markets exist depending on the nature of goods/services procured by each OP, and each OP is dominant in its respective market.

The opinion does not contain a detailed account of the arguments presented by the OPs.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Commission examined the allegations under Sections 3(4) and 4 of the Competition Act. For Section 3(4), the Commission emphasized that the existence of an agreement or arrangement between parties is essential to establish contravention. The Informant failed to provide any evidence of such agreements or arrangements between NABL and the OPs. The terms and conditions mandating NABL accreditation appeared to be unilaterally framed by the OPs without NABL’s involvement, negating the claim of exclusive agreements.

Regarding Section 4, the Commission noted that the OPs operate in distinct markets procuring different goods and services. The Informant did not provide data supporting claims of dominance or market share by the OPs. The Commission observed that the procurement autonomy of OPs allows them to specify standards, including accreditation requirements, subject to applicable procurement rules and without discriminatory or unfair conduct.

The Commission also found that a broader market exists for laboratory testing services beyond the OPs, and there was no evidence of foreclosure of the market for other accreditation agencies. The absence of similar conditions by other procurers further weakened the Informant’s claims.

The Commission reiterated the principle that procurers have the freedom to specify standards in procurement, but should avoid specifying names or conditions that unfairly exclude competitors. In this case, there was no indication that NABL influenced the framing of procurement conditions by OPs.

Holding and Implications

The Commission held that no prima facie case of contravention of Sections 3 or 4 of the Competition Act was made out against the OPs warranting investigation. Consequently, the matter was ordered to be closed forthwith under Section 26(2) of the Act.

No case for grant of relief under Section 33 of the Act arose, and such relief was rejected. The decision directly results in the closure of the complaint without setting any new precedent or imposing any sanctions. The Informant was directed to be furnished with a certified copy of the order.

Show full summary ...

To access the original judgment, please Sign In or Subscribe.

Dushyant Informant v. National Accreditation Board For Testing And Calibration Laboratories (Nabl) And Others Opposite Party.

1. The present information has been filed by Mr. Dushyant (Informant) under Section 19(1)(a) of the Competition Act, 2002 (Act) alleging contravention of the provisions of Sections 3 and 4 of the Act by National Accreditation Board for Testing and Calibration Laboratories (NABL/OP-1), Central Public Works Department (CPWD/OP-2), Food Safety and Standards Authority of India (FSSAI/OP-3), Ministry of Health & Family Welfare (OP-4), Department of Commerce, Ministry of Commerce and Industries (OP-5), Consumer Industry Section, Department of Industrial Policy and Promotion (OP-6), Ministry of Road Transport and Highways (OP-7), Water Quality Section, Ministry of Drinking Water and Sanitation (OP-8), Delhi Development Authority (DDA/OP-9), Indian Council for Medical Research (ICMR/OP-10), Regional Ayurvedic Research Institute for Skin disorders (RARISD/OP-11), WAPCOS Limited (OP-12), National Capital Region Transport Corporation Limited (OP-13), Water Resources Department, Government of Madhya Pradesh (OP-14), Delhi Metro Rail Corporation (DMRC/OP-15), Research Design and Standard Organization, Ministry of Railways (OP-16), Ministry of Railways (OP-17), Container Corporation of India Limited (OP-18), Ministry of New and Renewable Energy (OP-19), Government e-marketplace, Ministry of Commerce & Industry (OP-20), Ministry of Consumer Affairs, Food and Public Distribution (OP-21), Ministry of Health and Family Welfare (OP-22), New Delhi Municipal Corporation (OP-23), Delhi Jal Board (OP-24), Airport Authority of India (OP-25), Power Grid Corporation of India Limited (OP-26), North Central Railway, Ministry of Railways (OP-27), Atomic Energy Regulatory Board (OP-28), Solar Energy Corporation of India (OP-29), Chief Engineer, Bhopal Zone, Sultania Infantry Lines (OP-30), Public Health Department, Government of Madhya Pradesh Directorate of Health Services (OP-31), Engineers India Limited Engineers India Bhawan (OP-32), National Highway Authority of India (OP-33), Indian Roads Congress (OP-34), Ministry of Environment and Forests, Government of India (OP-35), Quality Council of India Institution of Engineers Building (OP-36), and Central Council for Research in Ayurvedic Sciences, Ministry of Ayush (OP-37) (OP-2 to OP-37 are collectively referred to as OPs).

2. NABL is stated to be an accreditation body, with its accreditation system established in accordance with ISO/IEC 17011, and OPs are either Department of Government/Government-affiliated bodies or Public Sector Undertakings.

3. The Informant has alleged that NABL has formed various exclusive supply agreements (ESAs) in violation of Section 3(4)(b) of the Act with OPs where no other accreditation service other than that of NABL is allowed. The formation of such ESAs is claimed to be deduced from various Tender/Notices/Guidelines/Expression of Interest/Letters/Provisions of the Act etc. issued by OPs wherein it is, inter alia, mentioned that suppliers to the said OPs are required to obtain testing or accreditation services from NABL/labs accredited by NABL.

4. The Informant has averred that the outcome of the above-mentioned ESAs is that it results in complete monopolisation of power in the hands of NABL abetted by OPs to the detriment of other accreditation bodies, contractors, laboratories, and end-consumers.

5. It is averred by the Informant that the said ESAs have led to the deprivation of market access to various accreditation bodies competing with NABL and driving them out of the market, thus causing appreciable adverse effect on competition (AAEC). Resultantly, due to the creation of entry barriers, there is foreclosure of competition in the market of accreditation services, as it is completely controlled by the OPs through such agreements.

6. It is also alleged that the imposition of such unfair terms and conditions has resulted in the denial of market access for all other accreditation boards operating in the country except NABL. The Informant has further submitted that such preferential treatment and imposition of conditions by OPs through various documents has brought the businesses of various accreditation bodies in the country except NABL to a grinding halt, thereby resulting in insurmountable damages to the Indian economy through stifling of competition. This, as per the Informant, is in violation of Sections 4(2)(a) and 4(2)(c) of the Act.

7. The Informant has averred that OPs are ‘enterprises’ in their respective areas as they carry out economic activities. The Informant has submitted that the specific clauses/paragraphs mentioned in Tender/Notices/Guidelines/Expression of Interest/Letters etc., wherein the OPs have suggested bidders/suppliers to obtain accreditation services from NABL and its accredited laboratories, make it clear that the activity undertaken is economic in nature and the conduct is covered under the ambit of Section 2(h) of the Act.

8. The Informant has defined separate relevant markets depending on the nature of activities undertaken by a particular OP-2 - OP-37 and the nature of alleged agreement, deduced from various Tender/Notices/Guidelines/Expression of Interest/Letters etc., which OPs have with NABL.

9. The Commission considered the information/documents filed by the Informant on 02.02.2022 and decided to pass an appropriate order in due course.

Analysis of the Commission

10. The Commission has considered the averments and allegations made in the information and notes that the Informant has alleged contravention of Sections 3(4) and 4 of the Act. It is noted that the Informant is primarily aggrieved by the acts of OPs, wherein OP-2 - OP-37 have allegedly prescribed, in one manner or the other, the requirement of testing laboratories being accredited by NABL in the various Tender/Notices/Guidelines/Expression of Interest/Letters etc. issued by them. In effect, the OPs thus want the materials/services being procured by them to be tested in a lab accredited by NABL. The Informant has also claimed that NABL's accreditation mandated by OP-2 to OP-37 provides virtual monopoly to NABL insofar as the supply of products/services of granting accreditation certificate to laboratories is concerned.

11. As regards alleged violation of Section 3(4), it is the case of the Informant that NABL has entered into agreement/s with OP-2 to OP-37 as the outcome of the terms/clauses mandated by them is leading to accreditation only by NABL when there are other accreditation agencies existing as on date in India.

12. The Commission is of the view that for the applicability of Section 3(4) of the Act and the examination of contravention for the same, the existence of an agreement/arrangement between the parties is a sine qua non, which aspect is neither captured in the Information nor any evidence given in relation thereto. The Informant has not provided an iota of evidence about NABL having an agreement/arrangement with OPs in relation to some exclusive arrangement in favour of NABL. Further, a majority of the OPs have issued Tender/Notices/Guidelines/Expression of Interest/Letters etc. wherein the terms and conditions appear to be framed by the respective OPs and in any case it cannot be deduced that NABL has a role in deciding such terms and conditions, giving it some preference. Thus, the Commission, prima facie, does not find contravention of Section 3(4) of the Act by any of the OPs.

13. In relation to the alleged contravention of the provisions of Section 4 of the Act, the Informant has claimed that NABL's accreditation mandated by OP-2 to OP-37 provides virtual monopoly to it insofar as the supply of products/services of granting accreditation certificate to laboratories is concerned. This, as per the Informant, is not only driving existing competitors out of the market but also creating entry barriers in the market, as obtaining accreditation from NABL or laboratories accredited by NABL is a mandatory condition as per the Tender/Notices/Guidelines/Expression of Interest/Letters etc. in question, thereby foreclosing competition.

14. The Commission notes that a majority of the allegations emanates from the terms and conditions as appearing in the respective documents of OPs, which is within the autonomy of a procurer. According to the Commission, the procurer, in its wisdom and based on its specific requirements, ought to have the autonomy to decide as to what goods/services it intends to procure. However, this shall be subject to safeguards laid down under the relevant rules of procurement that may be applicable to that entity, besides it complying with the provisions of the Act, to the extent are applicable and having regard to the position of such entity in the market, the product/service it seeks to procure, and without such entity acting in any unfair or discriminatory manner, in this process.

15. With respect to the examination of allegations pertaining to Section 4 of the Act, the Commission notes that the Informant has delineated separate relevant markets for all OPs, depending on the nature of product/service being procured by such OPs and has claimed that each such OP is dominant in its relevant market. However, the Informant has not supplied any data/information to support his claim in respect of market share or dominance of each of the OPs. For brevity, the product/service in question, for which the OPs have issued/published Tender/Notices/Guidelines/Expression of Interest/Letters etc. during various periods is tabulated below:

OP Products/Services OP-2 Steel products OP-3 Food products OP-4 Food products OP-5 Agricultural and processed food products and marine products OP-6 Toys OP-7 Steel products OP-8 Supply of water OP-9 Physical materials OP-10 Test for COVID-19 OP-11 Test for skin disorder OP-12 Water and soil OP-13 Construction work material in Regional Rapid Transit System OP-14 Construction material used in irrigation systems' OP-15 Material for construction of metro OP-16 LED equipment used in Indian Railways OP-17 Services of laboratories for pathological investigations OP-18 Cement and steel OP-19 Power conditioners for setting up power grid OP-20 Procurement of goods through GeM OP-21 Calibration of weights and measures OP-22 Diagnostic services OP-23 Construction material OP-24 Material used in the production and supply of water OP-25 Material used in airport work OP-26 Transmission lines/sub-stations OP-27 Material used in railway works OP-28 Services of laboratories for X-rays OP-29 PV modules OP-30 Soil testing OP-31 Material used in construction of water taps OP-32 Testing services for measuring devices OP-33 Material used in highway works OP-34 Material used on construction of roads OP-35 Laboratories for testing air, water, soil, and biota OP-36 Materials used in construction OP-37 Laboratory investigations on CGHS approved rates

16. The Commission notes that the allegations pertain to grant of preference to NABL or laboratories accredited by NABL in relation to accreditation/certification services sought by other OPs (OP-2 to OP-37) which are procuring different/distinct goods and services. In this regard, it is observed that each of the OPs, being OP-2 to OP-37, operate in a varied and wider market which comprises different/distinct goods and services, both in the public and private sector. Furthermore, the goods/services being sought to be procured by each OP-2 to OP-37 is available for procurement by other procurers too, both in public as well as private sector. Thus, on the basis of the above, the Commission is of the view that it may not be germane to define the precise relevant market qua each of the 37 OPs and assess the dominance of OPs individually in each of such relevant market.

17. The Commission, based on the above, notes that, with the existence of such large avenues of procurement which may entail the requirement of testing by laboratories if so required by procurers, a broader market does exist for the suppliers of laboratory testing service, and there may not be a foreclosure, as contended by the Informant, for other accreditation agencies, which may grant accreditation to laboratories. Further, the Commission notes that there is no hint to suggest that procurers other than OPs are also imposing similar conditions as the present OPs (i.e., OP-2 to OP-37). Therefore, it belies the allegation of foreclosure of the market for other accreditation agencies desirous of their services.

18. The Commission has, in some previous cases, recognising the autonomy of the procurer, stated that the procurer is the best judge of what and how it wants. At the cost of repetition, the Commission notes that every consumer/procurer must have the freedom to exercise its choice freely in the procurement of goods/services and such a choice is sacrosanct in a market economy. While exercising their choice, OPs are free to stipulate standards for procurement, and the same cannot be held to be out-rightly anti-competitive and will depend, inter alia, on factors such as the nature of the procurement, the size of procurer, the goods/services sought to be procured by it, and whether such buying will result in foreclosure for other sellers operating in the market who are competing to sell and are substantially dependent on such buying process. Further, the autonomy to specify the requirements of procurement is inherent in the procurers. When the procurer is a dominant buyer in its sphere of economic activity and its unilateral conduct in the buying process can tend to distort competition on the supply side of such market, then there is reason to be circumspect.

19. In the present case, as regards OP-2-OP 37 seeking NABL's accreditation (based on their policies/guidelines/rules of procurement/some enactments governing their functioning), there is nothing to suggest that NABL had any role in framing the same.

20. Before parting with the order, the Commission would like to reiterate that, for effective competition in the market, it is apposite that procurers should specify only the standards that they desire to be adhered to by suppliers of goods and services, rather than specifying names/nominations or prescribing any conditions/criteria that may lead to certain competitors being ousted from the market.

21. In view of the foregoing, the Commission is of the considered opinion that no prima facie case of contravention of any of the provisions of Section 3 and/or 4 of the Act is made out against the OPs for causing an investigation into the matter, and therefore, the matter is ordered to be closed forthwith under Section 26(2) of the Act. Consequently, no case for grant for relief(s) as sought under Section 33 of the Act arises, and the same is also rejected.

22. The Secretary is directed to forward a certified copy of this order to the Informant accordingly.

Dushyant Informant v. National Accreditati...