MANMOHAN SINGH Vs. STATE,

JUDGEMENT

(1.) THIS judgement will dispose of Criminal Revisions Nos. 129 and 216 of 1969. The petitioner who is common to these two revision petitions was to conform to the requirements of law and he infringed the provisions of Sections 416 and 417 of the Delhi Municipal Corporation Act, 1957. The continuing infringement was discovered firstly on the 5th of July, 1966 at 11 -50 A.M. and then on the 4th of January, 1967 at 11 A.M.

(2.) IF a person is found contravening the provisions mentioned above, then he will be liable to be punished in accordance with Section 461 of the Delhi Municipal Corporation Act, 1957.

(3.) THE 12th Schedule to the said Act mentions Sections 416 and 417 in the first column and in the third column provides that a person guilty of a breach of the provisions of Section 416 of the said Act may be punished with fine or imprisonment and the fine may go upto Rs. 5000/ -. In case of the breach of the provisions of Section 417 the fine can be imposed upto Rs. 1000/ -.