CHEMICALS AND PHARMACEUTICALS ENTERPRISES AND OTHERS Vs. STATE OF MADRAS, REPRESENTED BY THE DRUG INSPECTOR, MADRAS CITY

JUDGEMENT

(1.) The Chemical and Pharmaceutical Enterprises, situated at No. 368/369, Tiruvottiyur High Road, Tondiarpet, Madras-21, were found in possession on 29-11-1955 of 137 bottles 1 lb. each, of a durg labelled as medicinal Liquid Paraffin (Paraffinum Liquidum B.P.) bearing Batch No. 1119. They were stocked for sale in the finished products store room. The Drugs Inspector, Madras City, took a sample of the above drug for analysis and sent it to the Government Analyst, King Institute, Guindy.

(2.) The Government Analyst in his certificate of analysis dated 10-12-1955 was of the opinion that the sample sent to him was not of standard quality as defined in the Drugs Act of 1940 and Rules thereunder for the reason that it did not conform to B.P. specification of carbonisible substances and sulpher compound.

(3.) It was found from the records maintained by the accused that between 26-10-1955 and 12-11-1955 of a total of 928. 1 lb. bottles of the said drug, bearing batch No. 1119 about 791 bottles were sold to various dealers between 26-10-1955 and 29-11-1955.