HINDUSTAN AGENCIES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner is a proprietory firm dealing in fertilizer. The petitioner had licence for dealing in fertiliser under Fertilizer Control Act, 1985. This Order is a Central order.

(3.) It appears that by notification dated 16th April, 1986, the State Government authorised certain authorities including B.D.O. under clause 27 of the order which states that the State Government or the Central Government may by notification in the official gazette appoint such number of persons, as it thinks necessary, to be Inspectors of fertilisers for the purpose of this Order.