AIR 1968 SUPREME COURT 247 ::1968 MadLJ(Cri) 109 ::1968 (1) SCJ 308 ::1 SCR 394 ::1968 SCD 129

Supreme Court Of India

(From Delhi : AIR l967 Delhi 97)

Hon'ble Judge(s): M. Hidayatullah, V. Bhargava, C. A. Vaidialingam , JJJ

Imports and Exports (Control) Act (18 of 1947) , S.6— Except upon complaint in writing made by an officer authorised in this behalf - Meaning - Rule of literal construction - Section 6 only insists that complaint is to be in writing and that it must be made by an officer authorised in that behalf - Principles which relate to question of previous sanction of particular authority for taking cognizance of an offence have no application to filing of complaints under Section 6. AIR 1958 SC 107, Rel. on.AIR 1960 SC 363, Expl.AIR 1948 PC 82 and AIR 1954 SC 637 and AIR 1958 SC 124, Ref. to.AIR 1967 Delhi 97. Affirmed. (Para 10)