NATHURAM SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application in revision is directed against the conviction of the applicant (Nathuram under Section 22 of the Minimum Wages Act, 1948 (XI of 1948) (hereinafter called the Act) for which he was sentenced to pay a fine of Rs. 20/ or to suffer, in default, simple imprisonment for one week.

(2.) The facts of the case are not in dispute. Nathuram is the manager of 'Radhakishan Narayandas Bidi Karkhana' situate at 280, South Miloniganj Road, Jabalpur, in which, at the material time, 19 persons were employed. In that establishment, Bidis were not actually made but Bidis made by contractors were received, sorted out, paid for, baked and packed for the market.

(3.) Nathuram admitted that, on 3rd September 1956, when B. Section Thakur, Inspector under the Act, visited the establishment, he had not maintained the records and registers required by Section 18 of the Act and Rules 21, 22, 25 and 27 of the Rules framed thereunder.