- (1.) This is an application in revision by Shri Girdhari Lal Malhotra, General Manager of the Diwan Sugar Mills, Sakoti Tanda, Tehsil Sardhana, district Meerut, who has been convicted and sentenced to pay a fine of Rs. 500 under rule 25 of the U.P. Sugar Factories Control Rules, made under the Sugar Factories Control Act, 1938, by the Sub Divisional Magistrate of Sardhana, and whose appeal against the conviction and sentence has been dismissed by the Additional Sessions Judge of Meerut.
(2.) Rule 19 sub-rule (12) of the Rule aforesaid . enjoins an occupier or manager of a sugar factory to.- (i) provide metalled approaches to and exits from all weigh-bridges at the factory premises to such distance as may in each case be reasonable and feasible, and up to a distance of one furlong, when required to do so by the Cane Commissioner ; (ii) keep the same in a proper state of repair ; (iii) provide reasonable space for parking of carts waiting their turn for approach to the weigh-bridges; and (iv) provide sheds and cattle troughs at the factory gates to the satisfaction of the Cane Commissioner.
(3.) The complaint of the Additional District Magistrate of Meerut against the applicant was that he had failed to keep the approach road to the weigh-bridge in proper state of repairs and it was full of pits and uneven in character and that the parking yard was divided by digging pits and trenches, which were dangerous to the safety of the carts and animals This complaint was based on the inspection note of the Government Sugar-Cane Inspector, who had visited the factory on February 6, 1949.;