Section 4 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
4. Prohibition of admixture of cotton in specified area and penalties therefor.
(1)The State Government may, by notification in the Official Gazette, prohibit, in any area specified in the notification, any admixture of cotton which is ginned or pressed in a cotton ginning or cotton pressing factory.(2)In any area specified in the notification under sub-section (1) if -(a)any owner of a cotton ginning or cotton pressing factory gins or presses or allows to be ginned or pressed any cotton which he knows or has reason to believe to contain an admixture of cotton, or(b)any person makes any admixture of cotton or abets or knowingly allows or connives at such admixture of cotton which is being, or is intended to be, pressed in a cotton pressing factory;he shall, on conviction, be punishable with imprisonment of either description which may extend to six months or the fine which may extend to five thousand rupees, or with both.
