PANKAJ BHANDARI,J. - (1.) Petitioners have preferred this miscellaneous petition against the order dated 19.08.2008 whereby the Court has taken cognizance under Section 7/19 of the Seeds Act, 1966. (hereinafter referred to as "the Act")
(2.) It is contended by counsel for the petitioner that in the complaint itself it is mentioned that the samples were not taken in cloth bag which is contrary to the Act, and the rules. My attention has been drawn towards Section 15 of the Act and rule 24 of the Rules. It is also contended that there is no whisper in the complaint as to how the present petitioners are responsible to the company for the conduct of the business of the company.
(3.) Public Prosecutor has opposed the miscellaneous petition.;