Section 14(5) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(5)(i)Where the owner of a cotton ginning or cotton pressing factory has been convicted under sub-section (4), the prescribed authority may serve on the owner of the factory an order in writing directing that such alterations shall be made in the factory, before a specified date, as in the opinion of the said authority are necessary to secure compliance with the provisions of sub-section (1), sub-section (2) or sub-section (3), as the case may be.(ii)Where the alterations are not made in accordance with the order served under clause (f) of this sub-section, the prescribed authority may serve on the owner and the occupier, if any, of the factory an order in writing directing that the work of ginning or pressing cotton in such factory shall be suspended until the alterations have been made in accordance with the order served under clause (i), and the owner and the occupier, if any, shall be jointly and severally liable to a fine which may extend to fifty rupees for each day on which cotton is ginned or pressed in the factory in contravention of the order served under this clause.
