(1)Any person who cultivates any prohibited variety in any controlled area in contravention of the provisions of this Act or of any notification issued thereunder, shall be punishable with fine which may extend to twenty rupees or for the second or subsequent offence with fine which may extend to fifty rupees.(2)Any person who, in any controlled area in contravention of the provisions of this Act or of any notification issued thereunder-(a)mixes or causes to be mixed any standard variety with any other standard variety or with any prohibited or other variety of cotton, or(b)imports, possesses, uses or trades in, any standard variety mixed with any other standard variety or with any prohibited or other variety of cotton, shall be punishable with fine which may extend to five thousand rupees.(3)The owner of, or any person incharge of, a factory who contravenes any of the provisions of sub-section (1) of Section 4, or fails to comply with any of the provisions of sub-section (2) or sub-section (3) of Section 4, shall be punishable with fine which may extend to five thousand rupees and for a second or subsequent offence with fine which may extend to ten thousand rupees.
