DSOUZA R E Vs. REGIONAL INSPECTOR OF FACTORIES

JUDGEMENT

(1.) The petitioner in these cases is the same; and the result of the second case will follow the result of the first case.

(2.) The petitioner has been convicted under S.92 of the Factories Act for using a building as a factory without obtaining the previous permission in writing of the Chief Inspector of Factories, for failing to apply for registration and grant of licence for the factory and also for failing to maintain a muster roll of the workers employed in the factory in one case, and for failing to give attendance cards to every person employed in the factory in the other case. He has been sentenced to pay a fine of Rs. 20/- in each case. He has also been directed under S.102 of the Factories Act to rectify the defects within a specified period.

(3.) In revision, the counsel of the petitioner has contended that no manufacturing process is being carried on in the premises; and that the persons working there are not workers under the Factories Act.