KING Vs. SHORAN SINGH

JUDGEMENT

(1.) The applicants in these eight applications in revision have been prosecuted for offences alleged to have been committed by them under Sec. 4(1), U.P. Prevention of Adulteration' Act, 1912, within the limits of Anupshahr Notified Area. The prosecution in each case was instituted upon the order of the District Magistrate, and the question which arises is whether the District Magistrate or the Notified Area Committee was the proper authority to sanction such prosecutions.

(2.) Sec. 12, Prevention of Adulteration Act, provides that:

(3.) It is, therefore, clear that under Sec. 12 of this Act, read alone, the sanctioning authority in respect of an offence committed within the limits of a notified area is the District or Sub-Divisional Magistrate.