IN RE: P. KASI MUDALIYAR Vs. STATE

JUDGEMENT

(1.) THE accused -petitioner seeks to revise his conviction for an offence under Section 8(3)(b) read with Section 13(1) of the Rice Milling Industry (Regulation) Act, 1958.

(2.) THE petitioner is the owner of a rice mill at No. 131, Gandhi Road, Cheyyar. He was licensed to carry on rice milling business under a licence. But the said licence was suspended by the District Revenue Officer by his order, dated 15th February, 1968 for a period of six months from the date of service of the order. The said order was served on the petitioner on 24th February, 1968. On 19th March, 1968 the Taluk Supply Officer, Cheyyar, along with his subordinates inspected the rice mill and found it to have carried on rice milling business during the period of suspension of the licence.

(3.) P .W. 1 speaks to the fact of the accused being the owner of the rice mill at No. 131, Gandhi Road, Cheyyar. According to the evidence of P.W. 1, the licence for the rice mill was suspended for six months. P.W. 1 inspected the rice mill on 19th March, 1968 at 10 -45 A.M. and found the accountant one Srinivasachari and the driver one Perumal present at the premises. He also found the huller with rice and husk. P.W. 1 also found a heap of rice by the side of the huller with husk. The accused had no valid licence to run the rice mill on 19th March, 1968. P.W. 1 took the sample of rice from the huller. He divided the same into three parts and sealed them. He put the same in three packets. He also took sample from the rice on the ground. He divided the same into three parts and put them in three covers and sealed them. He prepared a mahazar, Exhibit P -3 attested by his subordinates. He sent Exhibit P -4, a report, to the District Revenue Officer.