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Judgment
The offence of which the accused have been convicted is storing iron in contravention of Section 323 of the Madras City Municipal Act, without
such a license as is required to be taken out by Section 322. It is not shown that u/s 322 any license, is required to be taken out in the present
case. Storing iron is not specified in the schedule as a dangerous or offensive trade and so does not come within the definitions of dangerous and
offensive trades in Section 3 (8) and (22) and there is no evidence before us that using a place for storing iron is using it for a purpose which in the
opinion of the President of the Madras Corporation may endanger life, health or property.
The convictions were wrong and must be set aside and the fines and fees if levied must be refunded.