AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 64 words
Lakshmana Rao, J.—The prosecution was for installing a rice mill without the permission of the local authority and the complaint was made
within twelve months from the commencement of the, offence. The complaint was thus within time and there is no substance in the contention that
permission of the local authority need only be applied for. The revision petition therefore fails and is dismissed.