AKSHAY RANKA RATANCHAND RANKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. RULE made returnable forthwith by consent of the parties.

(2.) HEARD Shri. Dharmadhikari, learned counsel, for the applicant and Shri. Mirza, learned A. P. P. , for the Respondents.

(3.) THE respondent no.2/complainant had visited the factory of the applicant on24-06-1999 for the purpose of inspection and found that highly inflammable liquid (thinner) is used in manufacturing process at the factory of the applicant. THE complainant found that drums containing 200 litres of thinner were found to have been stored in the factory which was in contravention of the aforesaid provisions. Accordingly he noted down the remarks in writing in the inspection book maintained at the factory. THE applicant was served with a Show Cause Notice dated-5-7-1999 to which a reply was given on15-7-1999 and the applicant denied all the allegations mentioned in the show cause notice.