MR J N COCOLAS Vs. EMPEROR

JUDGEMENT

(1.) This is an application in revision from the conviction of the applicant under Section 41(a) of the Indian Factories Act (XII of 1911), sentencing: the applicant to pay Rs, 10, The facts which gave rise to the precaution of the applicant are as follows: The applicant is the proprietor of a factory known as Juggi Lil Kimalpat Ginning and Pressing Mills in cancer, Of the 10 of July 1920 the Inspector of Factories issued a Circular letter to the factories in the Province in the following words: Sir, I have the honour to ask you to please note that no permission can be given this season to any cotton Ginning & Pressing Factory in which women are employed to work more than 11 hours a day.

(2.) On the 13 November 1920 the applicant started night work on his Ginning and Cotton Pressing Factory. On the 16 November 1920 ha wrote a letter to the lnspector of Factories to the following effect Sir, We have the honour to inform you that Messrs, Juggi Lal Kamalpat's Ginning and Pressing Factory, Cawnpore, kept by us, is working at night also from Saturday, the 13 instant, on an extra double shift of labour.

(3.) On the 18 November 1920 the Inspector of Factories replied as follows: Sir, With reference to your letter of the 15 November 1920 I have the honour to point out that women are not to be worked at night. They should not be employed before 6.30 A.M. or after 8 P.M.