- (1.) The District Board Muzaffarnagar prosecuted Noor Mohammad and eight others Under Section 175 of the District Boards Act, 1920, for breach of Rule 7 of the bye-laws framed Under Section 174(1) and Section 106 of the District Boards Act. These bye-laws were published in the UP Gazette of 23-1-1954, Part III at page 36.
(2.) Bye-law No. 7 reads as follows: No person shall work or run a sugar factory within the rural area of the district unless and until he has been granted on payment of the requisite fee a licence for the same by the District Board and possess such a licence for the relevant period.
(3.) The word 'factory' defined in these bye-laws includes a flour mill, a cane crusher and other kinds of machineries. The charge against the opposite parties was that they were running factories in Jalalabad town which is a rural area appertaining to the District Board, Muzaffarnagar, in the year 1953-54 without taking out the required licences.;