Phani Bhusan Mukherjee And Anr v. The Corporation Of Calcutta Opposite Party.

1. This Rule was issued on the ground that the Municipal Magistrate had committed the common error of Municipal Magistrates of adding to his order of fine in respect of a conviction under section 271] 488 of the Calcutta Municipal Act an order of threat that the accused will be penalised daily on the prayer of the Corporation.

2. Where the accused has been punished under section 488 of the Act, it is no part of the Magistrate's business, either to purport to impose daily fine for offences not yet committed, or to make threats about what may happen in the future. If the order has not been complied with, it is for the Corporation to apply for a separate summons in a separate case and the Magistrate may then, if satisfied that the offence has been committed for any number of days, impose a further fine appropriate to that number of days and so on ad infinitum, or until the party does comply with the order.

3. So much of the order, dated May 29, 1951, as refers to future occurrences, is accordingly set aside.

N.D.R