RAMSWARATH THAKUR Vs. KING

JUDGEMENT

(1.) THE petitioner has been sentenced to pay a fine of Rs. 500 under Section 7, Essential Supplies (Temporary Powers) Act, 1946, for contravention of an Order issued under Section 3 of the Act. THE facts are that the petitioner was travelling between the stations of Laheriasarai and Darbhanga on the Oudh Tirhut Railway, and had with him in his compartment, two gunny bags containing cloth weighing 2 maunds and 20 seers.

(2.) IN exercise of its powers under Section 3 of the Act referred to above the Central Government has issued the Cotton Textitles (Control of Movement) Order, 1948. Section 3 of this Order provides: