JUDGEMENT
J.C.Mishra, J. -
(1.) This revision is directed against the charge under Sections 7/ 16 of Prevention of Food Adulteration Act framed by the Metropolitan Magistrate (Corporation), Kanpur.
(2.) It is not disputed that the sample of vegetable oil (Moti Brand) on analysis was found to have its boiling poiht exceeding by 370C (38.20.C) and consequently it was adulterated. The sample was collected on 28-9-83.
(3.) Schedule 'B'-A.19 provides that Vanaspati shall conform to the standards specified. Clause (v) provides that the melting point as determined by capillary slip method shall be from 310-C to 370-C. By GSR 744(E) dated 27th October, 1984, 37-C was substituted by 6 41-C. Thus, in view' of this notification Vanaspati ghee having melting point up to 41-C cannot be said to be adulterated.;
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