AIR 1993 MADRAS 74 ::(1992) MadLW(Cri) 372 ::1992 (3) Crimes 351 ::(1992) 2 MadLW 101 ::1992 (2) MadLJ511 ::(1992) WritLR 455 ::(1993) 1 EFR 391

Madras High Court

Hon'ble Judge(s): Bakthavatsalam , J

(A) Insecticides Act (46 of 1968) , S.21(1)(e)— Insecticides Rules (1971) , R.22, R.23, R.24— "Ingredient" - Does not include volume content - Insecticide Analyst - Powers - Net Volume noted on label of container - Insecticide Analyst is not empowered to go into question whether Volume contained in container is as noted on label. Words and Phrases - Ingredient - Does not include Volume content. In view of the provisions of the Insecticides Act and Rules framed thereunder, while analysing samples of insecticides the Insecticide Analyst is not empowered to go into the question whether the Volume contained in the container is as noted on the label. The term "ingredient" which occurs in Rule 24(2) cannot and will not include the Volume content.(Para 7) (B) Insecticides Act (46 of 1968) , S.3(k)(i), S.14— Suspension of manufacturing licence - Ground, 'misbranded' - Net Volume noted on label of container - Container found to contain lesser Volume Material cannot be said to be substandard thereby - Order suspending the licence is improper. (Para 7) .....