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2 paragraphs · 82 words
Jackson, J.—The accused was prosecuted for not registering annually his motor vehicle as required by Rule 30 (1) of the Madras Motor Vehicles Rules 1923. The Sub-Magistrate acquitted him holding that annually means once some time in 1926, once some time in 1927, and so on. I am not prepared to say that this was wrong. If the time was strictly to run for twelve months it would have been said so--vide form G condition 1.
2.
Accordingly the appeal is dismissed.