IN RE: SIVARAMAN Vs. STATE

JUDGEMENT

(1.) THIS is a Criminal revision against the judgment of the leaned Sessions Judge of Salem dismissing C.A. No. 652 of 1976 filed against the order of the District Revenue Officer and Collector -in -charge, Salem confiscating 12 bags of rice belonging to the revision petitioner.

(2.) ON 6th December, at about 8 A.M. at Shevapet Shandy the Inspector of Police, Food Cell, C.I.D. Salem stopped a double bullock cart and checked the bags which were ought to be transported by the cart. He found. 12 bags rice in the cart. The cartman produced a bill which had been endorsed in favour of S.S. Chinna Gounder Mundy, Salem by N. Sivaraman, Dhaaalakshmi Rice Mill, MacDonald Choultry, the revision petitioner. There was no seal of the check post on the bill. Hence the 12 bags of rice were seized and the premises of the petitioner's mill were searched by the Inspector. The revision petitioner had T.N.C.S.C.S. stock of paddy of 262. 21 quintals.

(3.) THE District Revenue Officer and Collector -in -charge of Salem ordered the confiscation of the 12 bags of rice seized, because he found that the petitioner had violated the terms of license and committed an offence under S. 6 -A of the Essential Commodities Act read with CI. 4(5) of the Tamil Nadu Paddy and Rice (Regulation of Trade) Order, 1974. This order of the District Revenue Officer has been confirmed by the learned Sessions Judge.