HYATT INTERNATIONAL SOUTHWEST ASIA LTD.,UNITED ARAB EMIRATES vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

Ground No. 2 - Erroneously profits attributed to alleged PE of the Appellant in India inspite of entity level operating losses 2.1. On the facts and in the circumstances of the case and in law and without prejudice to Ground No.1 above, the AO / DRP erred in arbitrarily adopting 25 percent of the gross receipts as taxable income attributable to the Appellant’s alleged PE in India under Article 7 of the Tax Treaty.

2.2. The Appellant prays that it has incurred large operating losses as depicted by its Audited Financial Statements and therefore, no profit or taxable income is otherwise attributable to the Appellant’s alleged PE in India under Article 7 of the Tax Treaty. Therefore, the highly excessive and arbitrary attribution of profits to the alleged PE adopted by the AO and upheld by the DRP be reversed and relief be allowed to the Appellant accordingly.

Ground No. 3 - Erroneous alternative taxation of India source income as ‘Royalty’ under Section 9(1)(vi) of the ITA No. 779/Del/2014, 4 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Income Tax Act, 1962 (‘the Act’) and Article 12 of the Tax Treaty 3.1 On the facts and in the circumstances of the case and in law and without prejudice to the alleged PE of the Appellant in India, the AO / DRP erred in equating consultancy services rendered by the Appellant to be in the nature of ‘Royalty’ under the Tax Treaty and the Act on the contention that its relates to provision of 'know-how, skill, experience, commercial information and intangibles’.

3.2 The Appellant prays that it is in hotel consultancy business and the services rendered are not in the nature of Royalty either under the Act or under the Tax Treaty and even otherwise, the provision of know-how, etc in the Strategic Oversight Services Agreement is incidental and in furtherance to the rendering of strategic oversight and consultancy services which is the essence of the arrangement and that the know- how / intangibles have no independent utility or value.

3.3 The Appellant prays that the conclusion of the AO / DRP in the re-characterization of the services / consultancy income streams under Strategic Oversight Services Agreement to ‘Royalty’ under the Act and the Tax Treaty and alternative taxation on gross basis be held to be void and un-warranted and as there is no Article in the Tax Treaty taxing ‘Fees for Technical Services’ in Source Country, it be held that the Appellant is not taxable in India.

Ground No. 4 - Mistakes in calculation of income attributable and taxation of the alleged PE of the Appellant in India 4.1 On the facts and in the circumstances of the case and in law and without prejudice to the earlier grounds of appeal, the AO erred in computing the taxable income of the alleged PE in India at gross income (i.e. Rs. 8,51,41,569) instead of the business profits to be attributed at 25% at Rs. 2,12,85,392 (Rs. 8,51,41,569 * 25%) as concluded in the assessment order.

4.2 The AO erred in denying credit for TDS of Rs 87,99,091 while computing the demand payable by the Appellant.

ITA No. 579/Del/2013, 5 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. 4.3 The AO erred in levying of consequential charging of interest under Section 234B of the Act which is even otherwise not applicable in the case of the Appellant as it being Non- Resident and not liable to pay any Advance Tax under Section 209 of the Act due to its income being subject to deduction of tax at source.

4.2 The Appellant prays that the AO be directed to correct the above errors and re-compute the taxable income and tax demand, if any, accordingly.”

The DRP upheld the action of the Assessing Officer.

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6. At the outset, the ld. AR has taken us to the background of the case as under: “Brief Background of Hyatt International South West Asia Limited. 1. Hyatt International South West Asia Limited (‘the Company' / the Assessee’) is a Company incorporated under the Companies Law, DIFC Law No 3 of 2006 in United Arab Emirates (UAE). The Assessee is engaged in rendering management and consultancy services in the Hotel Sector (Hyatt Brand) primarily in the Asia Pacific Region.

2. The Assessee is a Tax resident of UAE as understood within the Article 4 of the India-UAE Tax Treaty (‘Tax Treaty’) and is eligible and has taken recourse to the beneficial provisions of the Tax Treaty under Section 90(2) of the Act as compared to the provisions of the Income-tax Act 1961 (‘The Act’).

3. The Assessee has entered into two Strategic Oversight Services Agreements (‘SOSA’) both dated 4 September 2008 with Asian Hotels Limited, India (‘AHL’) - one for AHL’s Delhi Hotel and one for AHL’s Mumbai Hotel.

4. The Assessee has provided to AHL strategic oversight services with respect to its Hotels in the form of assistance in formulating strategic plans, policies, processes, guidelines and parameters from time to time with respect to various aspects of hotel operations such as branding, marketing development, day-to-day onsite operations and other facets / parameters and received consultancy fees.

5. For the Financial Year (‘FY’) 2008-09 relevant to Assessment Year (‘AY’) 2009-10, the Assessee has received income of Rs. 8,51,41,569 on which taxes have been withheld at source by AHL aggregating to Rs. 87,99,091.

ITA No. 579/Del/2013, 7 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Further, apart from no fixed place of business, office or branch in India, the aggregate presence of Assessee’s employees in India did not exceed the specified nine months threshold within any twelve month period under Article 5(2)(i) of the Tax Treaty. Thus, the Assessee did not constitute any permanent Establishment (‘PE’) in India as contemplated under Article 5 and its business income from AHL was also not taxable under Article 7 of the Tax Treaty.”

2. The term “permanent establishment” includes especially; (a). a place of management; (b). a branch; (c). an office; (d). a factory (e). a workshop; (f). a mine, an oil or gas well, a quarry or any other place of extraction of natural resources; ITA No. 779/Del/2014, 8 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. (g). a farm or plantation (h). a building, site or construction or assembly project or supervisory activities in connection therewith, but only where such site, project or activity continues for a period of more than 9 months; (i). In the furnishing of services including consultancy services by an enterprise of a Contracting, state through employees or other personnel in the other contracting State, provided that such activities continue for the same project or connected project for a period or periods aggregating more than 9 months within any twelve month period.”

10. He also brought us to Article 7, where the taxability of the business profits is discussed as under: “Article 7 Business profits 1. The profits of an enterprise of a Contracting State shall be taxable only in that State unless the enterprise carries on business in the other Contracting State through a permanent establishment situated therein. If the enterprise carries on business as aforesaid, the profits of the enterprise may be taxed in the other State but only so much of them as is attributable to that permanent establishment.

2. Subject to the provisions of paragraph 3, where an enterprise of a Contracting State carries on business in the ITA No. 779/Del/2014, 9 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. other Contracting State through a permanent establishment situated therein, there shall, in each Contracting State, be attributed to that permanent establishment the profits which it might be expected to make if it were a distinct and separate enterprise engaged in the same or similar activities under the same or similar conditions and dealing wholly independently with the enterprise of which it is a permanent establishment.

4. In so far as it has been customary in a Contracting State to determine the profits to be attributed to a permanent establishment on the basis of an apportionment of the total profits of the enterprise to its various parts, nothing in paragraph 2 shall preclude that Contracting State from determining the profits to be taxed by such an apportionment as may be customary; the methods of apportionment adopted shall, however, be such that the result shall be in accordance with the principle contained in this Article.

5. No profits shall be attributed to a permanent establishment by reason of the mere purchase by the permanent establishment of goods or merchandise for the enterprise.

6. For the purposes of preceding paragraphs, the profits to be attributed to the permanent establishment shall be determined by the same method year by year unless there is good and sufficient reason to the contrary.

7. Where profits include items of income which are dealt with separately in other Articles of this agreement, then the provisions of those Articles shall not be affected by the provisions of this Article.”

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“TAX RESIDENCE CERTIFICATE The Ministry of Finance hereby certifies that, pursuant to the Agreement between The Government of the United Arab Emirates and the Government of the INDIA for Avoidance of Double Taxation and the Prevention of Fiscal evasion with respect to Taxes on Income and on Capital HYATT INTERNATIONAL - SOUTH WEST ASIA LIMITED. - LICENCE No: CL 0501 is qualified to enjoy the benefit of the mentioned Agreement as a resident in the United Arab Emirates.

This certificate is valid from the date hereof and continuing for a period of one year.

Issued in Dubai on THURSDAY the 29 / 01 / 2009 without any responsibility whatsoever on the Ministry of Finance.”

Sd/- Khalid Ali-Al-Bustoni Executive Director for Revenue and Budget

Sr. Name of the Designation Job Description No Employee 1 Peter Managing • Overseeing the operations of hotels per agreement Fulton Director • Assistance in meeting the standards of operation, profitability, legal and financial fiduciary requirements • Overseeing administrative duties, client relationship and budgets, resources utilization and reporting of information. • Supervising the implementation of the Corporate Hotel Actions • Guidance on maintaining Brand Standards and compliances with management contracts and agreements 2 N Director of • Assisting the operations of the finance department Ravichandran Finance and local compliances • Assistance with respect to the use of technology in the hotels and safeguard the confidentiality of finance data. • Assistance in aligning of finance activities with the Corporate Marketing Strategy and Functions of Divisional Office • Oversee budgets and reporting of information 3 Nirbhik Director of • Guide the Human Resource Department in Goel Human implementing the strategies of the Hotel Corporate Resource Values, Culture, Policies and Procedures • Assistance with respect to the recruitment and development of people • Oversee the payroll management, maximization of employee's productivity, manpower planning 4 Thierry Director of • Assistance in promoting and managing the Brand Bertin Sales and Hyatt for the hotels within the area Marketing • Guidance on the strategies for revenue and market share enhancement, development of sales team, implementation of marketing strategies ITA No. 779/Del/2014, 12 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. 5 Sharad Director • Guidance on strategic planning, setting up pricing Kapur Revenue and distribution strategies Management • Guidance to hotels in their forecast process 6 Kamal Atal Internal • Guidance on internal controls with regard to Internal Auditor Audit of the Hotels.

“The Additional Director of Income tax , Range I ,(International Taxation) Room No.404, 4lh Floor, Drum Shaped Building, I.P Estate New Delhi- 110 002 25 August 2011 Dear Sir, Hyatt International South West Asia Limited(‘the Company’/’Hyat Dubai’)

Permanent Account Number: AACCH2598H Assessment Year (AY): 2009-2010 Notice issued under Section 142(1) r.w.s 143(3) of the Income-tax Act 1961 (‘the Act’)

We are in receipt of the captioned notice (enclosed as Annexure 1) requiring us to furnish various details/information relating to captioned assessment year. In this regard, we would like to invite your attention to our previous submission dated 17 May 2011 (enclosed as Annexure 2) wherein all the requisite details have already been furnished before you in the past.

In connection with the additional details/clarification required, we are happy to enclose/provide our replies enumerated as below:

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2. A brief submission explaining as to why the receipts in the hands of the Company by way of management fees should not be chargeable to tax in India is enclosed as Annexure 3

3. The Company has not raised any bill on Indian customers/Hotels Owners against the use of its name.

4. Copy of the Double Taxation Avoidance Agreement entered into between India and United Arab Emirates (‘UAE’) is enclosed as Annexure 4 Trust the same meets your requirements.

We would be happy to submit any further details / information that may be required.

For Hyatt International South West Asia Limited Sd/- Peter Fulton Authorized Signatory

“Hyatt International - South West Asia Limited. UAE ('Hyatt Dubai’/ ‘the Company') was incorporated in Dubai. United Arab Emirates (UAE) on 27 November 2007. During the subject assessment year under consideration, Hyatt Dubai has earned is in receipt of Management fees / Incentive fees pursuant to Strategic Oversight Agreement entered with Asian Hotel Limited (Delhi and Mumbai). These fees are towards assistance in formulating and establishing the overall strategic plans, policies, processes, guidelines and parameters, in accordance with the Hyatt Operating Standards.

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2. Hyatt Dubai being a tax resident of UAE and the provisions of the Treaty being more beneficial as compared to the Act, for the purpose of this Return, no income is chargeable to tax in India taking the beneficial provisions under the Treaty. Hence, the management fees received are not taxable in the financial year under consideration and reasons for the same are enumerated below.

1) Under Section 90(2) of the Indian Income-tax Act 1961 (‘the Act"), a taxpayer is governed by the provisions of the Act only if the same are more beneficial as compared to an applicable Tax Treaty 2) In the absence of any Article dealing with ‘Fees for technical services’ under the Treaty, the receipt of such services constitutes ‘business income’ taxable only in accordance with Article 7 of the Tax Treaty read with Article 5 thereof.

3) Further, since Hyatt Dubai has no fixed place of business, office or branch in India and the presence of its employees or other personnel has not exceeded 9 months in India within any twelve month period, it does not constitute a Permanent Establishment in India as contemplated under Article 5 of the Treaty and therefore taxability under Article 7 of the Tax Treaty is not attracted 4) Without prejudice to the above, the Income received by Hyatt Dubai should not be taxable as per Article 22 of the Indo UAE Treaty, as income of a resident of a Contracting State, wherever arising, which are not expressly dealt with in Treaty, shall be taxable only in that Contracting State.(i.e. Dubai)

Our above contention is upheld by the cases enumerated in Appendix I.”

ITA No. 579/Del/2013, 15 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. “Article 22 Other Income 1. Subject to the provisions of paragraph 2, items of income of a resident of a contracting state, wherever arising, which are not expressly dealt with in the foregoing articles of this Agreement, shall be taxable only in that Contracting State.

“i.) We, Hyatt International - South West Asia Limited (‘HISWA’ or ‘Hyatt Dubai’), are a Company incorporated under the Companies Law, DIFC Law No 3 of 2006 in United Arab Emirates (UAE). We are engaged in rendering management and consultancy services in the Hotel Sector (Hyatt Brand) primarily in the Asia Pacific Region. ii.) We are a tax resident of UAE as understood within Article 4 of the India-UAE Tax Treaty (‘the Tax Treaty’) (copy enclosed as Annexure 1) and eligible to benefits stated therein. Refer our submissions dated 17 May 2011 enclosing copy of our UAE Tax Residency Certificate.

ITA No. 579/Del/2013, 16 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. iii.) We have entered into two Strategic Oversight Agreements both dated 4 September 2008 with Asian Hotels Limited, India (‘AHL’) - one for their Delhi Hotel and one for their Mumbai Hotel. iv.) Under the said Agreements, we have provided to AHL strategic services with respect to assistance in formulating strategic plans, policies, processes, guidelines and parameters from time to time with respect to various aspects of hotel operations such as branding, marketing development, day-to- day onsite operations and other facets / parameters. For details refer our submissions dated 24 June 2011. v.) For the AY 2009-10, we have received income of Rs. 8,51,41,569 on which taxes withheld at source aggregate to Rs. 87,99,091. vi.) In our return of income filed on 29 September 2009, we had claimed refund of Rs. 87,99,091 as the income from the said services were not taxable in India as there is no specific Article on ‘fees for technical services’ under the Tax Treaty which can tax such income in India. vii.) During the financial year 2008-09 relevant to AY 2009-10, various personnel / employees of our company travelled to India and they stay in India for the purpose of rendering services aggregates to 158 days (kindly see revised working submitted to you vide our letter dated 15 December 2011). viii.) We had vide our submissions dated 17 May 201 land 15 December 2011 explained that the stay of our employees in India did not exceed 9 months in any twelve months period as stipulated under Article 5(2)(i) of the Tax Treaty and in absence of any specific Article in the Tax Treaty on ‘Fees for Technical Services (FTS)’, our business income is not taxable in India under Article 7 of the Tax Treaty. ix.) We have received the Department’s letter dated 23 December 2011 (Annexure 2) wherein it is alleged that ‘there appears that the assessee company has a permanent establishment in India in different forms. Therefore, profits attributable to PE are taxable under the law. You are therefore ITA No. 579/Del/2013, ITA No. 779/Del/2014, 17 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. requested to please give a working of profit attributable to the PE, along company supporting evidences. x.) Subsequently, our discussions suggests that the forms of Permanent Establishment (‘PE envisaged in the Department’s letter relates to fixed place PE under Article 5(1) and Service PE under Article 5(2)(i) of the Tax Treaty. Even otherwise, any other forms of PE under Article 5(1) or 5(2) (e.g. a place of management, branch, factory, etc) or under Article 5(4) - Dependant Agent PE have no relevance to the facts of our case. xi.) Our submissions on non-constitution of our PE in India under Article 5(1) and under Article 5(2)(i) of the Tax Treaty are entailed in paragraph 2 below. xii.) Without prejudice to our above submissions, we submit that we have incurred losses in 2008 and 2009 and thus, no profits can be attributed under Article 7 of the Tax Treaty to our alleged PE under Article 5(1) or under Article 5(2)(i) therein. Our audited financial statements for the calendar years 2008 and 2009 are enclosed as Annexures 3 and 4 respectively.

“i.) Article 5(1) of the Tax Treaty is reproduced as under:

“For the purposes of this Agreement, the term “permanent establishment ” means a fixed place of business through which the business of an enterprise is wholly or partly carried on ” ii.) The above Article is in line with Article 5(1) of the Organisation for Economic Co- Operation and Development Model Convention (‘OECD MC’). In view of same, the OECD Commentary of July 2010 on Article 5 of the OECD Model Tax Convention (‘OECD Commentary’), can be taken recourse to for guidance. iii.) In terms of Paragraph 2 of the OECD Commentary, the Article 5(1) of the OECD MC contains the following conditions:

ITA No. 579/Del/2013, 18 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. a) The existence of a ‘place of business’, i.e. a facility such as premises; b) This place of business must be ‘fixed’, i.e. it must be established at a distinct place with a certain degree of permanence; c) The carrying on of the business of the foreign enterprise through this fixed place of business. This means usually that persons who, in one way or another, are dependent on the enterprise (personnel) conduct the business of the foreign enterprise in the State in which the fixed place is situated. iv.) As per Paragraph 4 of the OECD MC, the term ‘place of business’ covers any premises, facilities or installations used for carrying on the business of the enterprise whether or not they are used exclusively for that purpose. A place of business may also exist where no premises are available or required for carrying on the business of the enterprise and it simply has a certain amount of space at its disposal. Again the place of business may be situated in the business facilities of another enterprise. This may be the case, for instance, where the foreign enterprise has, at its constant disposal, certain premises or a part thereof owned by the other enterprise. v.) In this regard, it is pertinent to note the following example1 cited in the OECD commentary, which suggest that regular presence of employees in the Other Contracting State constitutes PE only on satisfaction of the disposal test:

“A second example is that of an employee of a company who, for a long period of time, is allowed to use an office in the headquarters of another company (e.g. a newly acquired subsidiary) in order to ensure that the latter company complies with its obligations under contracts concluded with the former company. In that case, the employee is carrying on activities related to the business of the former company and the office that is at his disposal at the headquarters of the other company will constitute a permanent establishment of his employer, provided that the office is at his disposal for a sufficiently long period of time so as to constitute a “fixed place of business…… ”

ITA No. 579/Del/2013, 19 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. vi.) As per paragraph 4.6 of the OECD MC, the words “through which” stipulate that the business activities need to be carried on a particular location that is at the disposal of the enterprise for that purpose. vii.) We also invite attention to the Commentary of Klaus Vogel in his book Double Taxation Convention which suggests that the power of disposition test is not satisfied if a customer of an enterprise makes available certain premise to the enterprise for use by the latter in performing specific work there (Annexure 5) viii.) We submit that a fixed place of business is constituted only where it is a physical location at the disposal of foreign enterprise through which its business is carried on. Such fixed place of business may not be owned or leased by the foreign enterprise. As long as it is at the disposal of the enterprise in the sense of having right to use the premises for the purpose of its business (and not solely for the purpose of the project undertaken on behalf of the owner of the premises as are the facts in our case), a fixed place PE can be constituted and not otherwise. ix.) In Airlines Rotables vs. JDIT (2010) 131 TTJ 385 (Mum Trib), the Mumbai Tribunal has upheld the above OECD principles and held that, in order for a PE to come into existence under Article 5(1) (“the basic rule”), three criteria have to be satisfied viz. (a) the physical criterion (existence of physical location) (b) subjective criterion (right to use that place) and (c) functional criterion (carrying on business through that place). It is only when the three conditions are satisfied that a PE under the basic rule can be said to have come into existence. x.) In Motorola Inc. v. DCIT (2005) 95 ITD 269 (Del SB) pp 401, the Special Bench of the Delhi Tribunal held that merely demonstrating that certain space is available to the non- resident is not enough and for a PE the non-resident must have a place / premises at its disposal as a matter of right. Reliance is also placed on the decision of Galileo International Inc. V. DCIT[2009] 116 ITD 1 (Del) which upheld similar principle.

ITA No. 579/Del/2013, 20 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. xi.) The Supreme Court in the case of Morgan Stanley and Co. (2007) 292 ITR 416 (SC) has held that the following two conditions need to be satisfied in order to create a fixed base PE:

- Existence of a fixed place of business; and - Carrying out of business from such fixed place of business xii.) There have been several other judicial precedents supporting the above principles / proposition initially laid down by the OECD. xiii.) We submit that under the agreement, we have no right to use the premise of AHL and no premises of AHL are at our disposal. Thus, the location test as outlined in (a) above is not fulfilled. xiv.) Further, the term ‘fixed’ in the expression ‘fixed place of business’ postulates a link between the place of business and a specific geographical point. As regards the question whether the place of business can be considered “fixed”, it should be examined vis-a-vis a specific geographical point as well as certain degree of permanency. xv.)Per Paragraph 6 of the OECD Model Convention and Commentary, a place of business should exist with some degree of permanency i.e. it should not be purely of a temporary nature. The OECD MC has quoted the experience of the Member Countries that PE has been construed not to exist where business has been carried out through a place of business maintained for less than six months. xvi.) With respect to above principle, we invite attention to the decision of the Andhra Pradesh High Court in CIT v. Visakhapatnam Port Trust (1983) 144 ITR 146 (AP) which has held that a Permanent Establishment is a virtual projection of the foreign enterprise of one Country into the soil of the other Country. The requirement is that place should exist for some reasonable period sufficient to establish a nexus with the place of operation so that it could be said to be permanent in an objective sense - being quite the opposite to “for a limited period”. In order to hold that a PE is in existence, the duration ITA No. 779/Del/2014, 21 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. of the profit making activities should not be for a very short and very limited period. xvii.) In the decision of the Special Bench of the Delhi Tribunal in Motorola Inc. v. DCIT (2005) 95ITD 269 (Del SB) pp 401, the Tribunal rejected the contention that frequent visit of the employees to India and provision of office facilities to these employees constituted a fixed place of business for the Assessee. xviii.)Further, keeping in mind that Article 5(2)(i) of the Tax Treaty specifically provides for the 9 months threshold, any period less than that constituting a PE under Article 5(1) of the Tax Treaty, would defeat the very purpose Article 5(2)(i) of the Tax Treaty xix.) During the financial year 2008-09, our employees have travelled to India for rendering services to AHL and number of days of services (part / full days and more than one project at a time) during the year aggregate to 158 days and this cannot be construed to satisfy the degree of permanency test for constituting Fixed Place PE under Article 5(1) of the Tax Treaty. xx.)Further, we submit that what is being carried out in India is the business of AHL and we only render strategic oversight services as may be required to AHL under the agreement and this cannot be construed that we are carrying out any business in India. xxi.) In view of above, we submit that we do not constitute PE under Article 5(1) of the Tax Treaty and our constitution of PE in India, if any, needs to be evaluated under Article 5(2)(i) of the Tax Treaty only - see paragraph 2.2 below . xxii.) Without prejudice to our above submission, our case cannot be covered under Article 5(1) of the Tax Treaty due to specific coverage under Article 5(2)(i) of the Tax Treaty. This is due to the well settled principle that a specific provision prevails over general provisions. We place reliance on the decision of High Court of Uttarakhand in M/s BKI/HAM (2011) 15 taxmann.com 102 which has upheld this principle in the context of PE. In this decision the High Court has held that “Article 5(3) of the Treaty provides that in order to constitute a ITA No. 779/Del/2014, 22 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. permanent establishment such site or project should continue for a period of more than six months in order to constitute a permanent establishment Since a categorical finding of fact has been given by the appellate authority that the contract was for less than six months, it becomes absolutely clear that the assessee did not have a permanent establishment in India as per article 5(3). Article 5(3) provides a specific provision which covers the provision of article 5(2). The specific provision would prevail over the general provision.

“i.) As per Article 5(2) of the India- UAE tax treaty, PE includes specially (a) place of management; (b) a branch; (c) an office; (d) a factory;(e) a workshop; (f) a mine, an oil or gas well, a quarry or any other place of extraction of natural resources (g) a farm or plantation; (h) a building site or construction or assembly project or supervisory activities in connection therewith, but only where such site, project or activity continues for a period of more than 9 months ; (i) - see point (iv) below. ii.) A Place of Management under Article 5(2)(a) of the Tax Treaty is a place where decisions significant to the business of the enterprise are taken. HISWA is incorporated and based outside India and it operates entirely outside India. The Board of Directors (BOD) of Hyatt Dubai are entirely based and operate from outside India and so accordingly it cannot be construed that Hyatt Dubai has a place of management in India. The availing of services by the Indian Hotel Owners from Hyatt Dubai can by no stretch of imagination be construed as a Place of Management of Hyatt Dubai in India. iii.) We also do not have any branch, office, factory, workshop, mine / etc, farm / plantation, construction, etc - thus, Article 5(2)(b) to (h) or Dependant Agent PE under Article 5(4) of the Tax Treaty (in absence of any agency type arrangement in our case) are clearly not applicable to the facts of our case under consideration. Without prejudice to the same we would like to submit that a specific provision ITA No. 779/Del/2014, 23 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. should prevail over the general provision and accordingly Hyatt Dubai should not constitute a PE under Article 5(2)(b) to (h) of the India- UAE tax treaty, in view of a specific provision provided on Service PE under Article 5(2)(i) of the India- UAE tax treaty. iv.) We once again invite attention to the decision of High Court of Uttarakhand in M/s BKI/HAM (2011) 15 taxmann.com 102 pursuant to which our coverage under aforesaid Sub-Articles of Article 5 is not warranted due to specific coverage of our case under Article 5(2)(i) of the Tax Treaty. v.) Article 5(2)(i) of the Tax Treaty is reproduced as under:

Article 5(2) The term “permanent establishment” includes especially:

“(i) the furnishing of services including consultancy services by an enterprise of a Contracting State through employees or other personnel in the other Contracting State, provided that such activities continue for the same project or connected project for a period or periods aggregating more than 9 months within any twelve-month period” vi.) As submitted earlier, during the financial year 2008- 09, our employees have travelled to India for rendering services to AHL and number of calendar days of services (part / full days and more than one project at a time) during the year aggregate to 158 days. Refer submissions vide our letter dated 15 December 2011. vii.) As per paragraph 42.39 of the OECD MC, the number of days for Service PE is as per Calendar days regardless of the number of individuals performing such services during that day. This principle has also been upheld by the Mumbai Tribunal in Clifford Chance, United Kingdom v. DCIT [2002] 82 ITD 106 (MUM.) albeit in the context of Article 15 - Independent Personal Services wherein it was held that a similar rule is to be applied. viii.) In fact, we are currently compiling details of time spent on individual and separate projects (Mumbai and ITA No. 579/Del/2013, 24 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

Delhi) and each of the same would be far below the threshold of 9 months stipulated by the Tax Treaty. ix.) Attention is also invited to the decision of the Hyderabad Tribunal in the case of ACIT v. Viceroy Hotels Ltd [2011] 11 taxmann.com 216 (Hyd) wherein in the context of India- Thailand Tax Treaty, the Tribunal has held that since the number of days presence in India was below the prescribed threshold of Service PE of 183 days, no Service PE of the Foreign Company was constituted and in absence of any FTS article in the Tax Treaty, the income of the foreign company was not taxable in India. x.) In view of above, we submit that we do not constitute PE under Article 5(2)(i) of the Tax Treaty and in absence of any FTS Article under the Tax Treaty, the income earned by us from AHL is not taxable in India.”

“i.) Without prejudice to our submissions that we do not constitute any PE in India under the Tax Treaty, we enclosed the Audited Financial Statements of our Company for the calendar year 2008 and 2009. ii). For both the years 2008 and 2009, we, Hyatt Dubai, have incurred a loss of AED 1,05,63,351 and AED 55,77,305 respectively. iii.) HISWA has earned India sourced income of AED 39,30,711 (out of the total income of AED 1,10,73,562) as reflected in Notes to financial statements- Schedule 14 for the calendar year ending on 31 December 2008. Similarly, for the calendar year ending on 31 December 2009, the Company has earned India sourced income of AED 1,05,63,311 (out of the total income of AED 19,957,643) as reflected in Notes to financial statements- Schedule 14. In view of the same, it may be noted India sourced income approximately accounts for 35% and 52% of the total income earned by the Company for the calendar year ending on 31 December 2008 and 31 December 2009 respectively.

ITA No. 579/Del/2013, 25 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. iv.) In view of above, keeping in mind the short notice to respond and ongoing holiday season, we submit that any allocation to our alleged PE as per Article 7 of the India- UAE tax treaty, in India could only be of proportionate losses from the aggregate losses incurred by us. We reserve the right to submit the working of apportionment of revenue, losses, etc., on financial year basis with respect to work done outside India and work done in India (by the alleged PE) in later stages of the proceedings.”

“Fixed place of business- The submissions of the ld. AR OECD commentary: Fixed place of business The term “Place of business” covers any premises, facilities or installations used for carrying on the business of the enterprise whether or not they are used exclusively for that purpose. A place of business may also exist where no premises are available or required for carrying on the business of the enterprise and it simply has a certain amount of space at its disposal. It is immaterial whether the premises, facilities or installations are owned or rented by or are otherwise at the disposal of the enterprise. A place of business may thus be constituted by a pitch in a market place, or by a certain permanently used space in a customs depot(e.g. for the storage of dutiable goods). Again the place of business may be situated in the business facilities of another enterprise. This may be the case for instance where the foreign enterprise has at its constant disposal certain premises or a part thereof owned by the other enterprise.

ITA No. 579/Del/2013, 26 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. As noted above, the mere fact that an enterprise has a certain amount of space at its disposal which is used for business activities is sufficient to constitute a place of business. No formal legal right to use that place is therefore required. Thus, for instance, a permanent establishment could exist where an enterprise illegally occupied a certain location where it carried on its business.

Whilst no formal legal right to use a particular place is required for that place to constitute a permanent establishment, the mere presence of an enterprise at a particular location does not necessarily mean that that location is at the disposal of that enterprise. These principals are illustrated by the following examples where representatives of one enterprise are present on the premises of another enterprise. A first example is that of a salesman who regularly visits a major customer to take orders and meets the purchasing director in his office to do so. In that case, the customer’s premises are not at the disposal of the enterprise for which the salesman is working and therefore do not constitute a fixed place of business through which the business of that enterprise is carried on(depending on the circumstances, however, paragraph 5 could apply to deem a permanent establishment to exist).

A second example is that of any employee of a company who, for a long period of time, is allowed to use an office in the head quarter of another company (e.g. a newly acquired subsidiary) in order to ensure that the latter company complies with its obligations under contracts concluded with the former company. In that case, the employee is carrying on activities related to the business of the former company and the office that is at his disposal at the headquarters of the other company will constitute a permanent establishment of his employer, provided that the office is at his disposal for a sufficiently long period of time so as to constituted a “fixed place of business”(see paragraphs 6 to 6.3) and that the activities that are performed there go beyond the activities referred to in paragraph 4 of the Article.

A number of judicial precedents of commentaries have resulted in foundation of the principle that if a fixed place of business is available to the assessee and is at its disposal through which the assessee carries out its business fully or partly, then it would constitute a fixed place of business PE of the assessee.

11. In addition to the above, it is seen that the assessee has also been providing central reservation system (CRS) services, to the Hotel which in itself constitutes fixed place of business (PE).”

(i) the furnishing of services including consultancy services by an enterprise of a contracting state, provided that such activity continue for the same project or completed project for a period aggregating — 9 months within 12 months period.

ITA No. 579/Del/2013, 28 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

“The terms “royalties” as used in this Article means payment of any kind received as a consideration for the use of, or the right to use, any copyright of literary, artistic or scientific work, including cinematography films, or films or tapes used for radio or television broadcasting, any patent, trade mark, design or model, plan, secret formula or process, or for the use of, or the right to use, industrial, commercial or scientific equipment, or for information concerning industrial, commercial or scientific experience but do not include royalties or other payments in respect of the operation of mines of quarries or exploitation of petroleum or other natural resources."

Reference may be made to the agreements as under:-

In furtherance of the oversight and strategic planning services to be provided for the benefit of the Hotel pursuant to this Section 3. Strategic Provider shall provide to the Owner and the Hotel employees, exclusive use in the operation to the Hotel, the proprietary, written knowledge, skills, experience, operational and management information and associated technologies related to the operation of international, luxury full service hotels which Strategic Services Provider, and their affiliates have developed and accumulated over time as operators and managers of similar luxury, full service hotels throughout the world ( collectively, “know- How” ), subject to the provisions of Article IV. below. Owner hereby confirms, acknowledges and agrees that the Know-How and any expertise arising there from or relating thereto shall be used ITA No. 779/Del/2014, 29 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. only in connection with the Hotel and shall be provided to Service Provider by Owner solely for such purpose. Any use of the Know-How outside the context set forth herein, shall be deemed a default by Owner, subject to the immediate termination of this Agreement by Strategic Services Provider, solely at its discretion. Particular areas of such knowledge, skills, experience, operation and management information and associated technologies that comprise the Know-How furnished under this Agreement are generally described in Appendix I, which forms an integral part of this Agreement.”

“PRELIMINARY

1. The assessment order and the DRP directions /order of the CIT(A) are emphatically relied upon.

ITA No. 579/Del/2013, 30 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

2. This submission is restricted only to specific aspects. On balance aspects, above orders and oral submissions are relied upon. SUBMISSIONS ISSUE OF PE under Art-5(1):

Art.- 5(1). For the purposes of this Convention, the term "permanent establishment" means a fixed place of business through which the business of an enterprise is wholly or partly carried on.

A. The geographical location or fixed-ness of the premises of Hotel was never in doubt and it can't be said that the premises are not geographically fixed. The only bone of contention is whether it was at the disposal of the assessee and the permanency of such place. The assessee contended that - i. During the F.Y. 2008-09 relevant to A.Y. 2009-10, various personnel/employees of our company travelled to India and they stay in India for the purpose of rendering services aggregates to 158 days; /Para-vii of submission to the AO, PB-95) ii. The stay of our employees in India did not exceed 9 months in any twelve months period as stipulated under Article 5(2)(i) of the DTAA /Para-viii of submission to the AO, PB-95) iii. Under the agreement, we have no right to use the premises of AHL and no premises of AHL are at our disposal. /Para-xii of submission to the AO, PB-98) iv. During the F.Y.2008-09, our employees are have travelled to India for rendering services to AFIL and number of days of service (part/full days and more than one project at a time) during the year aggregate to 158 days and this cannot be construed to satisfy the degree of permanency test for constituting Fixed Place PE under Article 5(1) of the DTAA. /Para-xix of submission to the AO, PB-99)”

ITA No. 579/Del/2013, 31 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

"OECD commentary on Model Tax Convention mentions that a general definition of the term 'PE' brings out its essential characteristics, i.e. a distinct "situs'1, a "fixed place of business". This definition] therefore, contains the following conditions: - the existence of a "place of business", i.e. a facility such as premises or, in certain I instances, machinery or equipment. - this place of business must be "fixed", i.e. it must be established at a distinct place with a certain degree of permanence; - the carrying on of the business of the enterprise through this fixed place of business. / This means usually that persons who, in one way or another, are dependent on the enterprise (personnel) conduct the business of the enterprise in the State in which the fixed place is situated.

34) The term "place of business" is explained as covering any premises, facilities or installations used for carrying on the business of the enterprise whether or not they are used exclusively for that purpose. It is clarified that a place of business may also exist where no premises are available or required for carrying on the business of the enterprise and it simply has a certain amount of space at its disposal. Further, it is immaterial whether the premises, facilities or installations are owned or rented by or are otherwise at the disposal of the enterprise. A certain amount of space at the disposal of the enterprise which is used for business activities is sufficient to constitute a place of business. No formal legal right to use that place is required. Thus, where an enterprise illegally occupies a certain location where it carries on its business, that would also constitute a PE. Some of the examples where premises ITA No. 779/Del/2014, 32 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. are treated at the disposal of the enterprise and, therefore, constitute PE are: a place of business may thus be constituted by a pitch in a market place, or by a certain permanently used area in a customs depot (e.g. for the storage of dutiable goods). Again the place of business may be situated in the business facilities of another enterprise. This may be the case for instance where the foreign enterprise has at its constant disposal certain premises or a part thereof owned by the other enterprise. At the same time, it is also clarified that the mere presence of an enterprise at a particular location does not necessarily mean that the location is at the disposal of that enterprise." (Emphasis supplied)

"With indirect enactment, instead of the substantive legislation taking the well-known form of an Act of Parliament, it has the form of a treaty. In other words, the form and language found suitable for embodying an international agreement become, at the stroke of a pen, also the form and language of a municipal legislative instrument. It is rather like saying that, by Act of Parliament, a woman shall be a man. Inconveniences may ensue. One inconvenience is that the interpreter is likely to be required to cope with dis-organised composition instead of precision drafting. The drafting of treaties is notoriously sloppy usually ITA No. 779/Del/2014, 33 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. for a very good reason. To get agreement, politic uncertainty is called for.

- The interpretation of a treaty imported into municipal law by indirect enactment was described by Lord Wilberforce as being 'unconstrained by technical rules of English, or by English legal precedent, but conducted on broad principles of general acceptation. This echoes the optimistic dictum of Lord Widgery, C.J. that the words 'are to be given their general meaning, general to lawyer and layman alike…….7. the meaning of the diplomat rather than the lawyer'. [Francis Bennion: Statutory Interpretation, p. 461 [Butterworths,1992 (2nd Edn. "Emphasis supplied)

This is why a work-bench in a caravan, restaurants on a permanently anchored river boats, a transformer or generator on board a former railway wagon qualify as places. Taking the issue further, I may add, that's why a computer terminal (as in the case of Galilio/Travelport) or a computer server (as in the case of or Areva T&D AAR/876/2010) constitutes a PE whereas a Satellite transponder is not. Hon'ble Supreme Court further elaborated this concept with reference to "another competing enterprise." (para-37, FOWC)

In all, the taxpayer will usually be regarded as controlling the POB only where he can employ it at his discretion. This does not imply that the standards of the control test should not be flexible and adaptive. Generally, the less invasive the activities are (as in the case of Showa), and the more they allow a parallel use of the same POB by other persons (i.e. employees of MSL), the lower are the requirements under the control test.

This expansion is further strengthened by another example provided, where a company engaged in paving a Road will constitute a PE. Following the OECD commentary, the words "through which" must be given broad interpretation in order to cover all business activities which are carried on at a particular location that is "at the disposal" of the enterprise for the purpose of performing such activities. The painter example does not offer any reference regarding the permission of the painter to enter a building, thus lacking of sufficient control over his assumed place of business. In that context it seems, that the mere performance of the business activity may constitute a PE according to the commentary, as long as an enterprise is exercising its business activity for a sufficiently long period of time. (P.244)

The above observations show that the power to effectively control a location and the permanence of the business activities are interconnected issues. If an enterprise is able to exert a ITA No. 779/Del/2014, 36 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. significant level of control over the place, the duration of an activity is less important in order to create a PE. In other words, if the effective control over a location is evident (e.g. in the case of a legal right to use a place), a relatively short time period will be enough to create a PE. On the other hand, if the activity is performed over a rather long time span, no distinctive right to use or access a place is required under the commentary in order to constitute a PE. In such a case a (low) degree of control over a place appears to be sufficient.

Obviously, the Working Party considers the period of presence in the country to be more important than the effective power over a specific place. It even seems that the condition of effective power to use a place is not required when the period of activity is long enough. This view is further supported by the fact that the Term " effective power to use a location" cannot be found in the first version of the Discussion Drafts and was just added in the revised version. Consequently, the permanence of a business activity at a location is the key factor in determining a PE according to the working party, outweighing the criterion of an effective control over a place, (p.247)"

"52. It is evident that for the duration of the event as well as two weeks prior to it and a week succeeding it, FOWC hand-full access through its personnel, the team contracted to it, both racing as well as spectator teams and could also dictate who were authorized to enter the areas reserved for it. No doubt, in terms of the agreement, i.e. RPC, Jaypee was designated as the promoter or the event host. A look at the RPC and its terms as well as the other terms contained in the agreement between the Jaypee on the one hand and Allsports, Beta Prema 2 as well as FOAM show that Jaypee's capacity to act - though it promoted the event, was extremely restricted. At all material times, FOWC had access - exclusively, to the circuit, and all the spaces where the teams were located. Jaypee created the circuit for the purposes of the event and other events; yet, during the event, i.e. the FI Championship, no other event was possible.

ITA No. 579/Del/2013, 39 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

53. Having regard to the nature of the preceding discussion, it is evident that though FOWC's access or right to access was not permanent, in the sense of its being everlasting, at the same time, the model of commercial transactions it chose is such that its exclusive circuit access - to the team and its personnel or those contracted by it, was for up-to six weeks at a time during the FI Championship season. This nature of activity, i.e racing and exploitation of all the bundle of rights the FOWC had as CRH, meant that it was a shifting or moving presence: the teams competed in the race in a given place and after its conclusion, moved on to another locale where a similar race is conducted. Now with this kind of activity, although there may not be substantiality in an absolute sense with regard to the time period, both the exclusive nature of the access and the period for which it is accessed, in the opinion of the Court, makes the presence of a kind contemplated under Article 5(1), i.e. it is fixed. In other words, the presence is neither ephemeral or fleeting, or sporadic. The fact that RPC-2011's tenure is of five years, meant that there was a repetition; furthermore, FOWC was entitled even in the event of a termination, to two years' payment of the assured consideration of US$ 40 million (Clause 24 of the RPC). Having regard to the OECD commentary and Klaus Vogel's commentary on the general principles applicable that as long as the presence is in a physically defined geographical area, permanence in such fixed place could be relative having regard to the nature of the business, it is hereby held that the circuit itself constituted a fixed place of business.

71) A stand at a trade fair, occupied regularly for three weeks a year, through which an enterprise obtained contracts for a significant part of its annual sales, was held to constitute a PE. Likewise, a temporary restaurant operated in a mirror tent at a Dutch flower show for a period of seven months was held to constitute a PE. 72) The High Court has also referred to some of the judgments, which are of relevance. We would like to take note of those judgments as we had agreed with the conclusions of the High Court on this issue: In Universal Furniture Ind. AB v. Government of Norway25, a Swedish company sold furniture abroad that was assembled in Sweden. It hired an individual tax resident of Norway to look after its sales in Norway, including sales to a Swedish company, which used to ITA No. 779/Del/2014, 40 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. compensate him for use of a phone and other facilities. Later, the company discontinued such payments and increased his salary. The Norwegian tax authorities said that the Swedish company had its place of business in Norway. The Norwegian court agreed, holding that the salesman's house amounted to a place of business: it was sufficient that the Swedish Company had a place at its disposal, i.e. the Norwegian individual's home, which could be regarded as 'fixed'. In Joseph Fowler v. Her Majesty the Queen 1990 (2) CTC 2351, the issue was whether a United States tax resident individual who used to visit and sell his wares in a camper trailer, in fairs, for a number of years had a fixed place of business in Canada. The fairs used to be once a year, approximately for three weeks each. The court observed that the nature of the individual's business was such that he held sales in similar fares, for duration of two or three weeks, in two other locales in the United States. The court held that conceptually, the place was one of business, notwithstanding the short duration, because it amounted to a place of management or a branch having regard to peculiarities of the business." (emphasis added)

Art-III i. Sec-1 Hotel to be operated as a part of HI chain of hotels. Owner consents to the ownership, management, licensing and operation by HISWA. ii. Sec-2 HISWA shall have complete control and discretion in formulating and establishing the overall general and strategic plan with regard to all aspects of the operation of the hotel. Right of Owner to receive financial returns from the operation of the hotel shall not be deemed to give owner any rights or obligations with respect to the operation or management of the hotel other than as expressly set forth in this agreement. iii. Sec-3 HISWA will formulate and establish the overall strategic plans - policies - processes - guidelines and parameters as per Hyatt Operating Standards. iv. Sec-6 Use/Advance own fund by HISWA to be reimbursed later, eligibility of Employees for social benefits of HI group, Tax free reimbursements etc. v. Sec-7 Owner can't unreasonably withheld or delay the appointment of GM & assignment of employees as full time members of Executive Staff Art-VI vi. Repairs & Maintenance of the Hotel [p.25] Art-VII vii. Sec-2 Provision of chain marketing, services, reservation services, gold passport services etc.[p.26-27] The AO in his order, as well as in my oral submissions during the course of hearing, have brought out how, the essence of the agreement between the assessee and AHL and the overwhelming and controlling power it allows to the assessee ITA No. 779/Del/2014, 43 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. ensures the assessee achieve the above goal. The agreement allows and provides absolute control to the assessee over the day to day management, administration, finance and all other spheres of activity of the hotel, which is the source from which the assessee also earns its income. The assessee itself accepts that During the F.Y. 2008-09 relevant to A.Y. 2009-10, various personnel/employees of our company travelled to India and they stay in India for the purpose of rendering services (which is the business and the source of income of the assessee) aggregates to 158 days; fPara-vii of submission to the AO, PB-95) It is not the contention of the assessee that "no business" is being run from the place. What is contended is that the period is less than the stipulated limits.

A second example is that of an employee of a company who, for a long period of time, is allowed to use an office in the headquarters of another company (e.g. a newly acquired ITA No. 779/Del/2014, 44 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. subsidiary) in order to ensure that the later company complies with its obligations under contracts concluded with the former company. In that case, the employee is carrying on activities related to the business of the former company and the office that is at his disposal at the headquarters of the other company will constitute a permanent establishment of his employer, provided that the office is at his disposal for a sufficiently long period of time so as to constitute a 'fixed place of business'...

ITA No. 579/Del/2013, 45 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

“WHEREAS, Owner desires to avail the strategic planning services from Strategic Services Provider and use the Know- ITA No. 779/Del/2014, 46 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. How of Strategic Services Provider to ensure that the Hotel is developed and operated as an efficient and high quality international, upscale, full service hotel, and Strategic Services Provider desires to provide to Owner the strategic planning services and right to access and use the Know-How to be used solely in relation to the operations of the Hotel.

NOW THEREFORE, the parties hereto covenant and agree as follows: ARTICLE I The Site and Design, Construction, Equipping and Furnishing of the Hotel Section 1. The Site. The Hotel is located at Bhikaiji Cama Place, Ring Road, New Delhi- 110 607, India ("Site"). Attached hereto and made a part hereof as Exhibit 1 is a correct and complete description of the boundaries of the Site.

Section 2. Construction, Furnishing and Equipping of the Hotel. Owner has, at its own expense, constructed, furnished and equipped the Hotel, such that the Hotel would be in conformity with the standards consistent with "Hyatt Regency hotels in effect from time to time (collectively, "Hyatt Design Standards").

Section 3. Hotel. Subject to the terms and conditions of the Technical Services Agreement, the Hotel shall consist of: (a) the Site; (b) a hotel building or buildings, completely air conditioned, with (1) areas and facilities including, without limitation, the following:

ITA No. 579/Del/2013, 47 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. (A) approximately five hundred twenty four (524) guest rooms and suites, each with bathroom, (B) restaurants, bars and banquet, a ballroom, meeting and other public rooms, (C) commercial space for the sale of merchandise, goods or services, (D) garage or other parking space for guests and employees, (E) storage and service support areas, (F) offices for employees, (G) health (fitness and spa) and business centers, and (H) recreational facilities and areas; (2) appropriate millwork and all installations and building systems necessary for the operation of the building(s) for hotel purposes (including, without limitation, elevator, heating, ventilating, air conditioning, electrical including lighting, plumbing including sanitary, refrigerating, telephone and communications, safety and security, laundry and kitchen installations and systems); (3) all furniture and furnishings, which shall include, without limitation, guest room, office, public area, and other furniture, carpeting, draperies, lamps and similar items; (4) kitchen and laundry equipment; (5) hotel equipment and adequate spare parts therefor, including, without limitation, (a) all equipment required for the operation of (i) guest rooms and suites, including, without limitation, televisions, mini-bars and safes, (ii) banquet rooms, (iii) employee locker rooms, (iv) a spa and (v) a health (fitness) center, (b) office equipment, including, without limitation, computer hardware and software as selected by Strategic Services Provider, (c) dining room wagons, (d) material handling equipment, (e) cleaning and ITA No. 579/Del/2013, ITA No. 779/Del/2014, 48 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. engineering equipment, and (f) motor vehicles as required for guest and employee transportation; (6) dining room accessories, kitchen utensils, engineering tools and equipment, housekeeping utensils and miscellaneous equipment and accessories ("Ancillary Hotel Equipment"'): (7) uniforms, china, glassware, linens and silverware and the like ("Operating Equipment”); (c) public grounds, gardens and other landscaping features and facilities; (d) fully furnished accommodation with necessary related facilities which shall be furnished in accordance with H.I. standards and specifications for the residences of the general manager of the Hotel ("General Manager”): and (e) such other facilities and appurtenances, as are necessary or desirable to meet the Hyatt Design Standards and the Hyatt Operating Standards (as defined below). The items to be supplied by Owner under (3), (4) and, with the exception of spare parts, (5) of subsection (b) above are hereinafter collectively referred to as "Furnishings and Equipment". Upon completion of the Hotel Expansion” (as defined in TSA), the Hotel shall include the Hotel Expansion.

Section 4. Title to the Hotel Owner warrants that throughout the Operating Term (as defined below), Owner will maintain full ^ownership of the Hotel (or if Owner’s right and interest in the Hotel is derived through a lease, concession or other agreement. Owner shall keep and maintain said lease, concession or other agreement in fill force and effect throughout the Operating Term), subject to Section 2 of Article XVI, ITA No. 779/Del/2014, 49 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. free and clear of any liens, encumbrances. covenants, charges, burdens or claims, except (a) any that do not materially and adversely affect Strategic Services Provider’s performance of services for the benefit of the Hotel pursuant to this Agreement and (b) mortgages or other encumbrances that provide that this Agreement shall not be subject to forfeiture or termination, except only in accordance with the provisions of this Agreement, notwithstanding a default under such mortgage or other encumbrance. Notwithstanding the generality of the foregoing, in the event that Owner shall desire, through banks or other lenders, to finance the construction of the Hotel, or refinance the Hotel, or use the Hotel as collateral in connection with any of Owner’s or its affiliate’s borrowing for non-Hotel purposes, Owner shall first secure from any such lenders a non-disturbance and attornment agreement acceptable to Strategic Services Provider. Such agreement would provide that the lender or lenders (and their successors and assigns, including any person who may acquire the assets of the Hotel through a creditor action) will adhere to the terms of this Agreement following any foreclosure or similar action by the lender or lenders, and will recognize Strategic Services Provider’s rights pursuant to this Agreement. Notwithstanding the foregoing, if the performance by Strategic Services Provider of any of its obligations under this Agreement is prevented or interfered by any lender or any lessor (if the Site is subject to a lease) as a result of any default or breach by Owner under the applicable loan or lease documents, respectively, then any such inability of Strategic Services Provider to perform its obligations, arising therefrom, shall not be deemed a default or a breach of this Agreement by Strategic Services Provider.

ITA No. 579/Del/2013, 50 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Owner shall timely pay and discharge any ground rents, or other rental payments, concession charges and any other charges payable by Owner in respect of the Hotel and, at its expense, undertake and prosecute all appropriate actions, judicial or otherwise, required to permit the operation of the Hotel as contemplated in this Agreement Owner shall further timely pay all real estate taxes, personal property taxes and assessments that may become a lien on the Hotel and that may be due and payable during the Operating Term, unless payment thereof is in good faith being contested by Owner and provided enforcement thereof is stayed.

ARTICLE II Operating Term Section 1. Operating Term. The term of this Agreement shall commence upon the Effective Date and the initial Operating Term (as defined below) hereunder shall commence at the Formal Opening of the Hotel as established pursuant to the Addendum, and expire at midnight on December 31 of the calendar year that contains the later to occur of (i) the twentieth (20th) anniversary of the date of the Formal Opening of the Hotel or (ii) the twentieth (20th) anniversary of the date this Agreement is taken on record by the Department of Tourism of the Government of India, provided that if either such date shall occur after August 31 of the applicable calendar year, the term and the initial Operating Term shall expire on midnight on December 31 of the calendar year following the calendar year which contains the twentieth (20th) anniversary of the Formal Opening of the Hotel or the twentieth (20th) anniversary of the date of record, as applicable.

ITA No. 579/Del/2013, 51 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. As used in this Agreement, "Operating Term" shall mean and include the initial operating term as aforesaid and any extension thereof.

Section 2. Extension. Provided Service Provider is not in default under the terms of this Agreement and upon the mutual agreement of Owner and Service Provider, subject to the approval of the relevant Indian governmental authorities, the Operating Term, may be extended for one (1) period of ten (10) years. If the term is so extended, the Operating Term also shall mean the period of time by which the term of this Agreement is extended pursuant to this Section.

Section 3. Government Approval. The effectiveness of this Agreement shall be subject to the approvals, if required, of the relevant departments of the various ministries and departments of the Government of India. Strategic Services Provider shall obtain, and Owner shall cooperate in obtaining, the required approvals of this Agreement In connection with such required approvals, Strategic Services Provider shall diligently pursue attainment of same and shall at all times, keep Owner informed as to the status of all such approvals. Notwithstanding the foregoing, until such time as this Agreement becomes effective, the Original Management Agreement shall remain in effect and Hyatt shall continue to provide the sales and marketing and management services set forth therein. Upon the effectiveness of this Agreement, the Original Management Agreement shall terminate immediately and the provisions of this Agreement shall supersede the Original Management Agreement and shall have the ITA No. 779/Del/2014, 52 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. effect of amending and restating the original Management Agreement.

With regard to the approval of the payment of Strategic Fees hereunder and payment of amounts payable under other agreements with affiliates of Strategic Services Provider (including without limitation Service Provider and HI), Owner shall be responsible for obtaining and maintaining all applicable licenses and permits (unless otherwise required by applicable laws) at the sole cost and expense of Owner, and Service Provider shall provide Owner with all requisite assistance and authorizations necessary to obtain such licenses and permits, and upon request by Strategic Services Provider, Owner shall furnish Strategic Services Provider with copies of all such authorizations. Section 4. No Objection Subject to Article XXI of the HOS Agreement, Owner hereby, irrevocably and unconditionally, consents to, and agrees at all times in the future to consent to, Strategic Services Provider and its holding or subsidiary companies, and any of its and their affiliates or group companies entering into any future ventures, collaborations, or tie-ups through investment in shares or debentures or technology transfer licenses or trademark licenses or grant of a franchise or entry into technical consultancy services agreements or entry into marketing/publicity agreements or entry into management agreements or investment by whatever name called with any other person or entity in India in the field of hotel, tourism sector and related businesses. On the Effective Date (and from time to time throughout the Operating Term promptly following Strategic Services Provider’s request), Owner shall (i) provide Strategic ITA No. 779/Del/2014, 53 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Services Provider its written irrevocable and unconditional no- objection/consent in the form set forth in Part I of Schedule A to this Agreement or such other form as may be required by Strategic Services Provider (or its holding or subsidiary companies, and any of its and their affiliates or group companies) for this purpose from time to time, and (ii) pass a resolution, in the form set out in Part II of Schedule A to this Agreement, of its directors at a board meeting or by circulation conveying its irrevocable and unconditional no- objection in this regard in favor of Strategic Services Provider, its holding or subsidiary companies, and any of its and their affiliates or group companies, and shall provide a certified copy of such resolution to Strategic Services Provider.

ARTICLE III Operation of the Hotel Section 1. Standards of Operation. The Hotel shall be operated consistent with the standards comparable to those generally prevailing in international, "Hyatt Regency" hotels operated by H.I. and its subsidiaries and affiliates, and Strategic Services Provider shall provide, from time to time, strategic plans, policies, processes, guidelines and parameters such that the Hotel can be operated in a manner that is customary and usual to such an operation (collectively, "Hyatt Operating Standards" and, insofar as feasible and in Strategic Services Provider's opinion advisable, local character and traditions. Strategic Service Provider shall use its reasonable efforts to comply with the laws of India. Owner shall use reasonable efforts to comply with the laws of India and the performance of its obligations hereunder. Owner ITA No. 779/Del/2014, 54 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. acknowledges that it has selected Strategic Services Provider to provide strategic plans, policies, processes, guidelines and parameters in the operation of the Hotel in substantial part because of Strategic Services Provider’s expertise in the management and operation of a chain of full service, upscale, international hotels and resorts, and the benefits which Owner expects to derive by including the Hotel as part of the chain of H.I branded hotels. Owner further acknowledges that it has determined, on an overall basis, that the benefits of operation of the Hotel as part of the H.I. chain of Hotels are substantial, notwithstanding that not all H.I. Hotels will benefit equally by inclusion therein. Owner further acknowledges that in certain respects all hotels compete with all other hotels and that conflicts may, from time to time, arise between the Hotel and other H.I. branded hotels. Strategic Services Provider agrees, however, that it shall use reasonable efforts to minimize conflicts among H.I- branded hotels, and will in all events proceed, both in its provision of services to the Hotel and j in the provision of services to other hotels, in a good faith manner and in a manner reasonably deemed to serve the overall best interests, on a long term basis, of all H.I.- branded hotels, including the Hotel; provided that the day-to-day management and operations of the Hotel are implemented in a manner consistent with the strategic plans, policies, processes, guidelines and parameters, rendered by Strategic Services Provider, from time to time. Owner hereby consents to the ownership, management, licensing and operation by Strategic Services Provider and its affiliates of other hotels, and to the addition of other hotels to the chain of H.I.-branded hotels, wherever located (including the operation or addition of other hotels or hotel chains that may otherwise be deemed competitive with the Hotel).

ITA No. 579/Del/2013, 55 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Section 2. Control of Strategic Planning of the Operation. Subject to the terms of this Agreement, Strategic Services Provider shall have complete control and discretion in formulating and establishing the overall general and strategic plan with regard to all aspects of the operation of the Hotel, including, without limitation, branding, marketing, product development, and day-to-day on-site operations, as more particularly set forth in Section 3 below, and subject always to the last paragraph of Section 3. Nothing herein shall constitute or be construed to be or to create a partnership or joint venture between the Owner and Strategic Services Provider, and the right of Owner to receive financial returns from the operation of the Hotel shall not be deemed to give Owner any rights or obligations with respect to the operation or management of the Hotel other than as expressly set forth in this Agreement.

Section 3. Oversight and Strategic Planning Services. Without limiting the generality of the foregoing, during the Operating Term, Strategic Services Provider shall, in consideration of the Strategic Fees and subject to reimbursement of its expenses as hereinafter provided, formulate and establish the overall strategic plans, policies, processes, guidelines and parameters, from time to time, all in accordance with the Hyatt Operating Standards. The maintenance of the Hyatt Operating Standards at the Hotel shall be subject to the availability of sufficient working capital and as provided in Section 1 of Article VII of this Agreement. The provision of such overall strategic plans, policies, processes, guidelines and parameters will, among other matters, cover:

ITA No. 579/Del/2013, 56 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. (a) recruiting, interviewing and assistance in hiring the General Manager, and any other Hotel employees, to the extent of any such recruiting, interviewing and hiring needs to be conducted outside of India; (b) formulating and establishing overall human resource policies consistent with Hyatt Operating Standards including, without limitation, selection, employment, training, allocation, transfer and termination of employment of all employees of the Hotel, the establishment of the conditions of employment, staffing list and salary and benefit structures, and formulation and establishment of training and motivational programs for employees such as the “Training for Your Future” program and other training and motivational programs implemented from time to time in hotels managed by subsidiaries of H.I.; (c) establishing overall and strategic purchasing policies with respect to selection of goods, supplies (and suppliers) and materials, including without limitation food, beverages, operating supplies and expendables, Furnishings and Equipment and such other services and merchandise necessary for the proper operation of the Hotel, and as necessary, establishing policies to facilitate the purchase and procurement of utilities, equipment maintenance, telephone and other electronic communication services, vermin extermination, security protection, garbage removal and other services necessary for the operation of the Hotel; (d) determining policies on (i) the terms of guest admittance, (ii) use of the Hotel for customary purposes, (iii) charges for rooms and Hotel services, and (iv) all phases of promotion and marketing of the Hotel, including without limitation sales and marketing policies, determination of annual and long-term objectives for occupancy, ITA No. 579/Del/2013, ITA No. 779/Del/2014, 57 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. rates, revenues, clientele structure, sales terms and methods, cash management policies, receipts of payments, collection of income and issuance of receipts for all services and any income from the operation of the Hotel; (e) furnishing the sales and marketing services and centralized reservations services as provided for in Section 2 of Article VII: (f) making available its own and its affiliated companies' personnel for the purpose of reviewing all plans and specifications for future alterations of the premises, and advising with reference to the design of replacement Furnishings and Equipment and the quantities required, and in general for the purpose of addressing operational problems and improving operations; and (g) establishing such other policies and consulting cm the implementation of the same as are necessary, customary and usual in the operation of a hotel in accordance with the Hyatt Operating Standards.

In furtherance of the oversight and strategic planning services to be provided for the benefit of the Hotel pursuant to this Section 3. Strategic Services Provider shall provide to the Owner and the Hotel employees, for exclusive use in the operation of the Hotel, the proprietary, written knowledge, skills, experience, operational and management information and associated technologies related to the operation of international, luxury full service hotels which Strategic Services Provider, H.I. and their affiliates have developed and accumulated over time as operators and managers of similar luxury, full service hotels throughout the world (collectively, "Know-How") subject to the provisions of Article IV below. Owner hereby confirms, acknowledges and agrees that the Know-How and any expertise ITA No. 779/Del/2014, 58 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. arising therefrom or relating thereto shall be used only in connection with the Hotel and shall be provided to Service Provider by Owner solely for such purpose. Any use of the Know-How outside the context set forth herein, shall be deemed a default by Owner, subject to the immediate termination of this Agreement by Strategic Services Provider, solely at its discretion. Particular areas of such knowledge, skills, experience, operation and management information and associated technologies that comprise the Know- How furnished under this Agreement are generally described in Appendix 1, which forms an integral part of this Agreement.

From and after the Effective Date, Strategic Services Provider shall provide to Owner, through the General Manager, access to and the right to use the Know-How, solely as required in connection with the operation of the Hotel, in written form, by electronic mail, or in any other appropriate form depending on the nature of the Know-How. Strategic Services Provider shall additionally provide to Owner, through the General Manager, with the special purpose software to enable the use of certain Know-How, when necessary and to the extent required under the circumstances. Strategic Services Provider shall have the right to modify the Know-How in order to satisfy local requirements for operating the Hotel. Such modifications shall be made by Strategic Services Provider in its home country outside of India. Owner understands and acknowledges that Owner shall have no rights to the use of the Know-How, save for use thereof by Service Provider and the General Manager (and other Hotel employees under the supervision and with direction from Service Provider and the General Manager) in connection with the operation of the Hotel, as contemplated in this Agreement. Owner shall not ITA No. 779/Del/2014, 59 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. transfer, assign or encumber the rights or the Know-How provided under this Agreement to any of its affiliates or any third party by any means, including, without limitation, sublicensing to an affiliate or a third party, unless such transfer is expressly approved in writing by Strategic Services Provider, in advance.

Throughout the Operating Term, Strategic Services Provider shall keep Owner, through the General Manager, apprised of any and all improvements made with respect to the Know-How. These improvements shall be considered an integral part of the Know-How being provided hereunder and are therefore subject to the terms and conditions of this Agreement Strategic Services Provider shall provide to the General Manager, with such improvements to the Know-How free of any additional charge (other than the fees set forth herein). Owner acknowledges and agrees that throughout the Operating Term and upon the termination or expiration of this Agreement, ownership rights to the Know-How shall remain with Strategic Services Provider and its applicable affiliates.

Strategic Services Provider will have no obligation, and will not be expected to assign any of its employees to India on a permanent basis. If and when the need arises, Strategic Services Provider may elect, in its sole and absolute discretion, to assign to India one or more of its employees or the employees of its affiliates (including any H.I.-branded hotel) on an occasional basis only. Further, it is understood and agreed to by Owner that Strategic Services Provider, H.I., and their affiliates (other than Service Provider) will perform their duties hereunder from and out of their principal offices outside of India, and further that all duties related to the day-to-day ITA No. 779/Del/2014, 60 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. operations management assistance and technical assistance services as appropriate and required to operate and manage the Hotel within India shall be performed by Service Provider, employees of the Hotel, or their designees. It is further understood and agreed to by Owner that employees of Strategic Services Provider, H.I. and their affiliates will be in India only when, in the sole discretion of Strategic Services Provider, H.I. or their affiliates, their presence is required, and then only on a temporary basis.

Section 4. Operating Bank Account(s). Strategic Services Provider shall establish certain policies with regard to the handling of operating bank accounts ("Operating Bank Accounts") for the Hotel’s operations, which policies will be communicated to Owner, and Service Provider will oversee the implementation and administration of the same on a day-to-day basis.

Section 5. Agency Relationship. In the performance of its duties hereunder, Strategic Services Provider shall act solely as the agent of Owner. All debts and liabilities to third persons (including, without limitation, H.I., or its affiliates) incurred by Strategic Services Provider in the course of the performance of its obligations under this Agreement shall be the debts and liabilities of Owner only and Strategic Services Provider shall not be liable for any such obligations by reason of its obligations under this Agreement Strategic Services Provider may so inform third parties of its relationship and may take any other reasonable steps to carry out the intent of this Section 5.

ITA No. 579/Del/2013, 61 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Section 6. Strategic Services Provider's Right to Reimbursement During the Operating Term, Strategic Services Provider may elect to advance or to cause H.I. or any of its affiliates (collectively, "H.I Group'') to advance its own funds in payment of any costs and expenses incurred for the benefit of the Hotel operation in accordance with the provisions of this Agreement, (a) whether incurred (i) separately and distinctly from costs and expenses incurred on behalf of other hotels serviced by any member of the H.I. Group, or (ii) in conjunction therewith (including, without limitation, insurance premiums, advertising, business promotion, training and internal auditing programs, social benefits of the H.I. Group for which employees of the Hotel may be eligible, attendance of such employees at meetings and seminars conducted by members of the H.I. Group, and the Chain Marketing Services provided for in accordance with Section 2 of Article VIP, and (b) irrespective of whether such funds shall be paid to any third party or to any member of the H.I. Group or any other hotels operated or serviced by any member of the H.I. Group. If any member of the H.I. Group or any hotel operated or serviced by any member of the H.I. Group shall advance its own funds as aforesaid, it shall be entitled to prompt reimbursement therefor by the Hotel, and Owner shall ensure that they are promptly paid out of the Operating Bank Accounts. Notwithstanding the preceding, neither Strategic Services Provider nor any other member of the H.I. Group shall have any obligation to advance funds hereunder.

In addition to the other items described in this Section, Strategic Services Provider shall be entitled to reimbursement, at the then ITA No. 779/Del/2014, 62 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. current costs, for certain services, benefits or premiums including, without limitation, the following: • internal audits, management operations reviews ('“M.O.R.s”) and specialized training programs based on the executive time involved (averaging two to three (2-3) weeks per audit or M.O.R.) at the Hotel. As of the date of this Agreement, the time to conduct audits and M.O.R.S averages two to three (2-3) weeks per audit or M.O.R. and the per diem charges range from US$200 to US$350 (in 2008 Dollars) dependent upon the seniority of the executives performing the audit, M.O.R. or training. • key executives’ (including, without limitation, expatriate personnel’s) social benefits, including, without limitation, life, disability and health insurance, incentive compensation and pension benefits arranged by Strategic Services Provider or H.I. • premiums for the worldwide insurance coverage (including, without limitation public liability and crime insurance, such as employee fidelity and cash-in-transit coverage) maintained by Strategic Services Provider or H.I. Reimbursable costs related to the above services, benefits or premiums shall be allocated in a reasonable manner determined by Strategic Services Provider and H.I., determined in good faith by Strategic Services Provider and H.I. with the intention of fairly allocating such costs to the benefited hotels. Any such amount to be reimbursed to Strategic Services Provider or any other member of the H.I. Group in accordance with the provisions of this Agreement (including, without limitation, reimbursements due in accordance with Article XI below), shall be payable in United States Dollars without reduction for income, withholding, business tax, if any, value added or any other taxes ITA No. 579/Del/2013, ITA No. 779/Del/2014, 63 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. imposed by the tax authorities of the Government of India, any state, local or municipal taxing authority, or any agency or instrumentality thereof, or bank charges or any other charges, and in accordance with the approval of the Reserve Bank of India, if required. In the event that the tax authorities of India, any state, local or municipal taxing authority, or any agency or instrumentality thereof shall impose any income, withholding, business tax, value added or other tax upon such reimbursements of costs and expenses, or deem such reimbursements to be income taxable to Strategic Services Provider (or other member of the H.I. Group), or there shall be imposed upon such reimbursements any bank charges or other charges, then the amount of such reimbursements shall be increased by such amount as shall be necessary such that Strategic Services Provider (or other member of the H.I. Group) shall receive the same amount of reimbursements it would have been entitled to receive had such taxes, bank charges CM- other charges not been applicable or assessed. Owner hereby agrees and shall ensure that the amount of such reimbursements shall be withdrawn from the Operating Bank Accounts of the Hotel, utilizing such United States Dollars or other currency freely convertible into United States Dollars that may be available in such Operating Bank Accounts, or Rupee, converted to United States Dollars. If exchange control regulations of India delay the conversion of such amounts into United States Dollars, Strategic Services Provider (or other member of the H.I. Group) may elect to receive and retain such amounts in Rupee during the period of such delay, but such election shall not constitute a waiver of the right of Strategic Services Provider (or other member of the H.I. Group) to receive payment thereof in United States Dollars.

ITA No. 579/Del/2013, 64 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Section 7. Employees of the Hotel. Strategic Services Provider shall, on behalf of and in consultation with Owner, identity, recruit and assist in appointing any non-local employees of the Hotel, including the General Manager, expatriate personnel, key executives and executive committee members. Notwithstanding the foregoing, Owner shall have the right to approve, which approval shall not be unreasonably withheld or delayed, the appointment of the General Manager. In addition, Strategic Services Provider shall formulate human resources policies to ensure consistency with the Hyatt Operating Standards. Strategic Services Provider or any of its affiliates (including hotels serviced or operated by such entity) may assign its employees temporarily as full-time members of the executive staff of the Hotel, in which case Owner shall, pursuant to a secondment agreement or an arrangement with the sending employer entity or hotel, reimburse the entity or hotel from which the employees were assigned monthly for the total aggregate compensation, including, without limitation, social benefits paid or payable to or with respect to such employees.

Section 8. Strategic Services Provider's Management Modules. Owner acknowledges and agrees that all of management modules including, without limitation, policies and procedures, operations, accounting and training which are furnished by Strategic Services Provider for use at the Hotel as part of the overall general and strategic plans, policies, processes, guidelines and parameters of Strategic Services Provider shall be at all times, without further act or action, the exclusive property of H.I. Owner acknowledges and ITA No. 779/Del/2014, 65 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. agrees that consistent with the policies of H.I., Owner shall return (or the General Manager, on behalf of Owner shall return) such management modules to Strategic Services Provider upon the expiration or sooner termination of this Agreement, without any lien or charge. ARTICLE IV Infringement of Trademarks and Know-How Owner shall promptly notify H.I. and Strategic Services Provider in writing should Owner become aware of any of the following matters, which may arise at any time during the Operating Term, as well as all particulars related thereto: (a) any infringement or suspected or threatened infringement of the Trademarks or the Know-How, whether by reason of imitation or otherwise; (b) any allegation or complaint made by any third party that the use by Owner of the Trademarks or the Know-How hereunder may cause deception or confusion to the public or otherwise infringe any third party's intellectual property rights; or (c) any other form of charge or claim to which the Trademarks or the Know-How may be subject, provided, however, that Owner shall not make any admissions in respect of such matters other than to Strategic Services Provider, and provided further that Owner shall in every case furnish Strategic Services Provider with all information in its possession relating to such charges or claims.

H.I. and Strategic Services Provider shall have the right to take any and all actions relating to the Trademarks and the Know-How. In the event that H.I. or Strategic Services Provider commences litigation ITA No. 779/Del/2014, 66 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. with respect to the Trademarks or the Know-How, H.I. or Strategic Services Provider, as applicable, shall (i) reimburse Owner for all reasonable costs incurred by Owner in providing any requested assistance to H.I. or Strategic Services Provider in connection with such litigation, (ii) be entitled to control any such litigation, (iii) bear the costs and expenses in connection with any such litigation, and (iv) be entitled to all damages, including the attorney’s fees and disbursements, awarded or obtained based on such litigation, except for any damages which are awarded in favor of Owner.

Owner acknowledges that use of the Trademarks or the Know-How in contravention of the License Agreement and this Agreement may cause irreparable damage to H.I. and Strategic Services Provider and the goodwill associated therewith. Owner further acknowledges that damages may not be an adequate remedy at law for any use in contravention of the License Agreement and this Agreement, and agrees that in the event Owner (i) is in material breach of the License Agreement and this Agreement, (ii) has been notified by H.I. or Strategic Services Provider of the existence of such breach and (iii) has failed to cure such breach within fifteen (15) days of such notice, then H.I. or Strategic Services Provider shall be entitled to equitable relief by way of temporary and permanent injunctions, specific performance and such other relief as any court of competent jurisdiction and arbitral tribunal may deem just and proper.

ARTICLE V Strategic Fees Section 1. Strategic Services Provider's Strategic Fees.

ITA No. 579/Del/2013, 67 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. During the Operating Term and during the period of partial operations prior to the Formal Opening of the Hotel, if any, Strategic Services Provider shall be entitled to receive fees for strategic planning services and the access to the Know-How consisting of base fee ("Basic Strategic Fee”) and incentive fee ("Incentive Strategic Fee"’) components (collectively, "Strategic Fees"): (a) Monthly, as a preliminary installment of its Basic Strategic Fee, an amount equal to five-tenths of one percent (.5%) of the cumulative Room Revenue (as defined below) during the then current fiscal year, after deducting from such Basic Strategic Fee payment all Basic Strategic Fee payments previously made to Strategic Services Provider during such fiscal year, and (b) Monthly, as a preliminary installment of its Incentive Strategic Fee, an amount equal to seven percent (7%) of the cumulative Gross Operating Profit during the then current fiscal year, after deducting from such Incentive Strategic Fee payment all Incentive Strategic Fee payments previously made to Strategic Services Provider during such fiscal year.

For purposes of this Agreement, (i) "Room Revenue" shall mean all revenues and income of any kind derived from the rental of guest rooms and suites of the Hotel including any undistributed service charges relating thereto or arising therefrom) and the proceeds of use and occupancy (business interruption) insurance actually received (after deducting any necessary expenses in connection with the adjustment or collection thereof, (ii) "Revenue" shall mean the sum of Room Revalue and all other revenues and income of any kind derived directly or indirectly from the operation of the Hotel including, without limitation, service charges collected from guests ITA No. 779/Del/2014, 68 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. and not distributed to employees and rental or other payments from lessees or concessionaires (but not the gross receipts of such lessees or concessionaires) and any other proceeds (after deducting therefrom necessary expenses in connection with the adjustment or collection thereof) of use and occupancy (business interruption) insurance actually received and (iii) "Gross Operating Profit" shall be the amount derived from Revenue (as defined below) less the cost and expense of maintaining, conducting and supervising the operation of the Hotel (other than the expense of maintaining any retail or commercial space that is let out or in relation to which Owner has granted a concession to any third party), as such amount is calculated by the accounting staff of the Hotel and reviewed and approved by Strategic Services Provider.

Section 2. Payment of Fees. The Strategic Fees shall be determined in Rupee and shall be payable in United States Dollars converted at the official rate of exchange, as quoted by the State Bank of India, prevailing on the date of such fees shall be remitted, which shall be not later than thirty (30) days after the end of each fiscal month. Owner acknowledges that it shall cause Service Provider to withdraw Strategic Fees from the Operating Bank Accounts of the Hotel (or if applicable the Pre-Opening Account) for remittance to Strategic Services Provider. If, for any reason, the Strategic Fees are remitted later than thirty (30) days after the end of the month in which such fees are earned, the fees shall be converted at the official rate of exchange prevailing on the dates when such fees were originally determined.

ITA No. 579/Del/2013, 69 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. The Strategic Fees may be subject to the deduction of Indian income or withholding taxes as shall be applicable to income tax associated with such fees in accordance with the Indian taxation laws then in force and, if required, subject to the approval of the Reserve Bank of India. The Strategic Fees shall not be subject to any value added or other tax, levy, or assessment. If there shall be assessed against the Strategic Fees any value added or other tax, levy or assessment, the Strategic Fees shall be increased by such amount as shall be necessary such that Strategic Services Provider shall receive the same amount of Strategic Fees it would have been entitled to receive had such value added or other tax, levy, or assessment not been applicable or assessed. Payment of Strategic Fees shall be in accordance with the exchange control regulations then in force. In the event that Strategic Service Provider obtains a nil or reduced withholding order from the Indian Revenue Authorities, the income tax withholding shall be in accordance with the order. If after the Effective Date, any taxes, other than in relation to income taxes, are levied upon the Strategic Fees by India, or any state, local or municipal governmental authorities, or any agency or instrumentality thereof, such taxes shall be borne and paid exclusively by Owner. Each party also agrees to extend all support to the other party in connection with the foregoing and will comply in all respects with such laws, regulations and the orders relating to the foregoing.

Section 3. Year-end Adjustment If, for any fiscal year, the Strategic Fees payable to Strategic Services Provider under Section 1 of this Article in accordance with the profit and loss statement certified by the independent public ITA No. 779/Del/2014, 70 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. accountant shall be less than the preliminary installments paid in accordance with Section 1 above, Strategic Services Provider shall repay the difference within thirty (30) days after receipt by Owner of said profit and loss statement. If, however, the Strategic Fees due in accordance with the profit and loss statement certified by the independent public accountant shall be more than the monthly payments paid in accordance with Section 1 of this Article, then Owner shall ensure that such difference be paid to Strategic Services Provider from the Operating Bank Accounts within thirty (30) days of the date of receipt by Owner of said profit and loss statement.

Section 4. Fiscal Years Fiscal years under this Agreement shall coincide with and be identical to calendar years for all purposes, except that the first fiscal year shall be the period between the date of the Formal Opening of the Hotel and December 31 of the same year, unless the period is three (3) calendar months or less, in which event the first fiscal year shall be the period from the Formal Opening of the Hotel until December 31 in the next succeeding year and the last fiscal year, if the Operating Term shall be terminated prior to its expiry date including any extensions thereof, shall be the period between January 1 of the year of termination and the date of such termination. ARTICLE VI Repairs and Changes Subject to the provision of adequate working capital by Owner pursuant to Section 1 of Article VII and except to the extent prohibited by a Force Majeure Event, Strategic Services Provider shall establish maintenance programs, from time to time, as ITA No. 779/Del/2014, 71 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. necessary with respect to the repair and maintenance of the Hotel, such that the Hotel shall remain in good order and condition, ordinary wear and tear excepted, recognizing the need to maintain the Hyatt Design Standards and the Hyatt Operating Standards.

ARTICLE VII General Covenants of Strategic Services Provider and Owner Section 1. Opening Inventories and Working Capital Owner shall, in advance of the Formal Opening of the Hotel, and as required by Service Provider from time to time, provide sufficient funds for the initial bank accounts, house cash funds, and inventories of food, beverages and immediately consumable items, as may be necessary for the operation of the Hotel in a manner consistent with Hyatt Operating Standards, and shall throughout the Operating Term, at its sole expense, provide working capital sufficient to assure the timely payment of all current liabilities of the Hotel (including, without limitation, Strategic Fees and any payment or reimbursement for out-of-pocket and other expenses incurred by Strategic Services Provider, H.I. or any of their affiliates for the account of the Hotel in accordance with the terms of this Agreement or otherwise), and to assure the uninterrupted and efficient operation of the Hotel pursuant to the Hyatt Operating Standards and the performance by Strategic Services Provider of its obligations hereunder.

Section 2. Chain Marketing Services, Reservation Services and Gold Passport ITA No. 779/Del/2014, 72 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Strategic Services Provider shall, in the operation of the Hotel and for the benefit of its guests, provide or cause its affiliates, Hyatt Chain Services Limited (“HCSL”) and International Reservations Limited (“IRL") or other affiliates of Strategic Services Provider, to provide the following services outside of India, to the extent appropriate and furnished to other hotels operated by Strategic Services Provider and its affiliates. HCSL shall provide convention, business and sales promotion services (including, without limitation, the maintenance and staffing of H.I.’s home office sales force and regional sales offices in various parts of the world), publicity, public relations, and all other group benefits, services and facilities including, without limitation, institutional advertising programs (which exclude advertising programs in which only selected H.I. hotels participate in by mutual agreement, the cost of which programs are allocated amongst the participating H.I. hotels) (collectively, “Chain Marketing Services) IRL shall provide reservations services.

Neither Strategic Services Provider, HCSL nor IRL, nor any other affiliate of Strategic Services Provider shall receive any profit for the rendition of Chain Marketing Services or reservations services. HCSL shall, however, be entitled to be reimbursed for the Hotel’s share (“Chain Allocation”) of all costs incurred by HCSL, Strategic Services Provider or their affiliates, including, without limitation, salaries of officers or employees, in the rendition of said services, and IRL shall be reimbursed for reservations costs. The charges for Chain Marketing Services and for reservation services shall be made on the same basis as to the other hotels operated by H.I., Strategic Services Provider and their affiliates. The present formula (in 2008 ITA No. 779/Del/2014, 73 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Dollars) for Chain Allocation is based on US$394 per Hotel guest room, per annum, plus one percent (1%) of the Room Revenue of the Hotel per annum, during the Operating Term and during any partial operations conducted prior to the Formal Opening of the Hotel. During the Pre-Opening Period, the present formula (in 2008 Dollars) for Chain Allocation is based on US$394 per Hotel guest room, per annum, and shall be based upon the projected room count as set forth herein. The reservation charge is currently US$8 per gross reservation plus US$0.70 (in 2008 Dollars) per gross reservation processed through Strategic Services Provider’s proprietary software database called SPIRIT/Reserve. The Chain Allocation formula and the reservations charge are subject to change, from time to time, in the future, but all hotels managed by H.I. and its subsidiaries are charged on the same basis. If Chain Allocation or the reservations charge to all H.I. hotels is reduced, the Chain Allocation and/or reservations charge to the Hotel shall be reduced, and if Chain Allocation and/or the reservations charge to all H.I. hotels is increased, Chain Allocation and/or the reservations charge to the Hotel shall be increased. Strategic Services Provider shall cause its affiliates, HCSL and IRL, to provide Owner with a copy of the audited annual expenditure statements for Chain Marketing Services and reservation services.

The amount to be reimbursed to Strategic Services Provider and/or its affiliates for Chain Marketing Services and reservation services shall be payable in the manner set forth in the last paragraph of Section 6 of Article III of this Agreement.

ITA No. 579/Del/2013, 74 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. Quoting from the agreement different clauses pertaining to 28 years lease to work from hotel, day-to-day operation etc., they have to management bank account. Thus, the disposal test is satisfied.

ITA No. 579/Del/2013, 75 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

ITA No. 579/Del/2013, 76 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd.

business of the foreign enterprise in the State in which the fixed place situated. The assessee is found to be meeting all these requirements stipulated in the OECD commentary under para 2. Further, the assessee is also found to be meeting the requirements specified in para 4 of the OECD MC that the term place of business covers in the premises, facilities, installations used for carrying on the business of the enterprise whether or not they are used exclusively for that purpose. In the instant case, the assessee has been using permanently the premises belonging to the hotel for doing their business. The place of business may also exist where no premises are available required for carrying on the business of the enterprise. It is sufficient to have certain amount of space at their disposal to conduct their business operations. Further, the place of business may also be situated in the business facilities of any other enterprise too. Thus, it can be said that the assessee who is running the business operations at the premises available for constant disposal in the hotel can be said to be a place of business. The availability of an office premises to a foreign company in the premises of the contracting party in order to ensure that both the parties comply with their obligations to the contract for a long period of time will constitute a permanent establishment. As long as, the premises is at the disposal of the assessee and having the right to use the premises for the purpose of the assessee’s business on behalf of the party to the agreement can constitute a fixed place PE. We also find that the physical criteria (existence of a geographical location), subject to criteria (right to use the place) and the functional criteria (carrying on the business through that place) as mentioned in the OECD principles with relation to the existence and determination of PE as held by the Mumbai Tribunal in the case of Air Lines Rotables Vs JDIT 131 TTJ 385 have been found to be met by the assessee before us, so as to treat them as having a PE in India. Though, it was argued that the assessee has got no right to ITA No. 779/Del/2014, 78 ITA No. 1762/Del/2015 & Hyatt International Southwest Asia Ltd. use the premises and no premises of AHL was at their disposal, we find on going to the agreements and the work executed, that the premises of AHL was very much at the disposal of the assessee for carrying on their business. Thus, we find that the assessee has met the twin criterion of existence of a fixed place of business and carrying out of business from such fixed place of business as enunciated of the judgment of Hon’ble Supreme Court in the case of Morgan Stanley & Co. 292 ITR 416 (SC). The claim of the assessee that they did not have a place at their disposal cannot be accepted in view of the judgment of Hon’ble Supreme Court in the case of Formula One World Championships Ltd. 394 ITR 80, in the case of Azadi Bachao Andolan and also E-funds IT Solutions 86 Taxman 240. The facts on record undisputedly prove that the premises AHL are at the disposal of the assessee for conduct of their business. While coming to the issue of “at the disposal” in the premises is available for the assessee for running of their business even for a limited time it constitutes a PE. Further, we have examined the various clauses of SOA dated 04.09.2008. The SOA itself is for a period of 20 years when an agreement is made for such a long period of 20 years, whether it can be said to be a consultancy provided or use of rights whether intellectual or technical, or know-how or patent or license or otherwise is also examined.