IMAMI Vs. EMPEROR

JUDGEMENT

(1.) Imami, who has been found guilty under Section 132 of Local Act I of 1900, because he had committed a breach of a rule lawfully promulgated by the Municipality of Allahabad under Section 128(b)(c), has applied to this Court to interfere in revision, and the two grounds taken in the petition are; "(1) That the Municipal Board of Allahabad had no power to frame rules charging fees for licenses to hawk articles of food on the public street and; (2) that the words place of public entertainment and resort in Section 128(b)(1) of the Municipalities Act cannot be construed to mean the patri of a street."

(2.) The particular part of Allahabad, in which Imami is said to have committed a breach of Municipal Rules, is a strip of land on the Balva Ghat Road. It appears that on May 18th, 1910, the Municipal Board of Allahabad published certain rules for the regulation of till bazari in the Allahabad Municipality. These rules profess to have been passed under Section 128(b)(1). They were duly confirmed by the Local Government and by them no person is allowed to sell or expose for sale any goods in any street or public place under the control of the Board except by permission of the Board and on payment of such fees as the market committee may fix. If the making of these rules is within the powers invested by law in the Municipality of Allahabad, then Imami has undoubtedly committed a breach of the rule On the other hand, if they are ultra vires, Imami has not committed any breach.

(3.) The Municipal Board derive their power to make rules from Local Act I of 1900. Section 128 of that Act lays down that any Board may by rules provide for the inspection and proper regulation, inter alia, of any place of public entertainment and resort, and for the charge of fees for the use of such places when vested in the Board. The question we have to decide is whether power has been given under this section to the Municipality to provide for (1) any place of public entertainment; (2) any place of public resort. This is the way in which the Municipal Board read the rule. They contend that they are empowered to provide for the inspection and proper regulation not merely of any place of public entertainment but also of any place of public resort. The petitioner, on the other hand, contends that unless it can be shown that this strip of land is a place, both of public entertainment and public resort, the Municipal Board are not empowered to provide for its inspection and to charge fees for its use. The question is by no means an easy one to decide and we have taken time to consider our judgment. We wished to find whether there existed any precedent which might show how other Courts have interpreted similar rules. Careful search has been made and no precedent could be found and we are left to interpret the Act by the ordinary rules for interpretation of Acts of this nature. The first consideration is, whether we may rightly conclude that it was the intention of the Legislature to give the Municipality powers to provide for the inspection and proper regulation of every place of public resort. This will include places for worship such as temples, mosques, cathedrals and churches. All these are places of public resort. The same reasoning may apply to Courts of justice and many other public buildings to which the public from time to time resort.