BASUDEV PRASAD MODI Vs. SPECIAL OFFICER, DISTRICT BOARD

JUDGEMENT

(1.) THE Petitioner has been convicted under Section 100(91) of Orissa Act XXXIV of 1947 and sentenced to pay a fine of Re. 20/ - in default to undergo simple imprisonment for one week. His appeal to the learned sessions Judge, Cuttack was dismissed summarily, and hence he has come up in revision to this Court.

(2.) THE Petitioner was the owner of a Rice Mill at Bayree.

(3.) THE main defence of the accused was that as the District Board demanded a fee of Rs. 500/ - per annum from the accused in contravention of Clause (2) of Article 276 of the Constitution of India, the accused was not bound to take out a licence from the District Board.