1982 CRI. L. J. 1140 ::(1981) MadLW(Cri) 222 ::1982 FAJ 445 ::(1981) Mad LJ(Cri) 577 ::1982 (2) FAC 58

Madras High Court

Hon'ble Judge(s): M. N. Moorthy , J

Prevention of Food Adulteration Act (37 of 1954) , S.7(1), S.16— Offence under S.7(1) - Acquittal on the ground of analysis of rose milk sample after two days after receipt by Analyst is not sustainable - Two days' delay is not long especially when analyst's report itself mentions fitness of sample for analysis - (Yet appeal against acquittal not pressed for non-compliance with R.9(j) of Rules under Act). 1952 Cri L1 471 (Nag), Dist. 1980 Cri LJ 51 (Mad) Foll. Prevention of Food Adulteration Rules (1955) , R.9(j)— (Para 3)