PATEL HARGOVAN NATHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) (After stating the facts His Lordships further stated:-)

(2.) It would therefore be necessary to refer to the relevant part of sec. 7(1) of the Act. It runs thus:-

(3.) An attempt was however made by Mr. Nanavati to invite a reference to sec. 6 of the Order which provides for the power of entry search seizure etc. and urge that if the coverings or containers of those prohibited foodstuff could be seized and attached they can as well be forfeited-they being used in committing the said offence. Sec. 6 runs thus ;