LAWS(PVC)-1906-2-36

MOTI THAKOOR Vs. DEPUTY CONSERVATOR OF FORESTS

Decided On February 08, 1906
MOTI THAKOOR Appellant
V/S
DEPUTY CONSERVATOR OF FORESTS Respondents

JUDGEMENT

(1.) The present petitioner has been convicted of offences under Rules 1 and 2 framed by the Assam Government under Section 40 of the Assam Forest Regulation 7 of 1891, and has been sentenced to a fine of Rs. 800 or in default to undergo rigorous imprisonment for one month.

(2.) The rules, which he is said to have infringed provide, in Rule 1, for the import of foreign rubber into British territory along certain authorized routes and forbid forest produce being brought in by any other routes, while Rule 2 provides that duty leviable on such produce shall be realized at certain revenue stations.

(3.) The case, which has been found to be proved against the petitioner in the Lower Courts, is that he was removing 21 maunds of India rubber along an unauthorized oute on the 3 of May 1905, and that by so doing he was also infringing Rule No. 2 by attempting to avoid payment of the duty leviable on that rubber.