Section 14(2) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(2)In any cotton ginning factory whether erected before or after the commencement of this Act:-(a)no alterations or additions whether structural or in plant or in machinery shall be made so as to reduce the degree of compliance of the factory as a whole with the requirements set forth in clauses (a) and (b) of sub-section (1); and(b)every alteration or addition, whether structural or in plant or in machinery made after the commencement of this Act shall be in accordance with the plan and specifications previously approved by the prescribed authority:Provided that nothing in this sub-section shall apply to any factory in which, after any alteration, or addition has been made, only, single roller gins are used and where the number of such gins is not more than four.
