AIR 1917 BOMBAY 250 ::1917 Bom LR(270) 381 ::1917 (19) Bom LR 381

Bombay High Court

Hon'ble Judge(s): Macleod , J

Bombay Salt Act (2 of 1890) , S.11— Scope -Admitting of family members or other in share of profits without their having any part in manufacture does not offend S. 11- it does not amount to sub-letting of privilege under license-Right to manufacture or vend cannot be transferred. Where a licensee under S. 11, Bombay Salt Act, who is prohibited by the terms of his license, from sub-letting the whole or a part of the privilege, admits some members of his family and others as partners in the business to share the profits, the partners however not hiving any part in the manufacture of salt, the arrangement does not infringe the provisions either of the license or of S. 11 of the Act. The admission of partners to share in the profits cannot be considered as a sub-letting or alienation of a part of the privilege, unless there has been a document directly transferring to the partners or attempting to transfer to the partners a part of the right to manufacture or vend.