Section 7 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
7. Entry and inspection.
(1)The State Government may authorise any gazetted officer to enter and inspect, at any reasonable time, any cotton ginning or cotton pressing factory for the purpose of ascertaining whether there is any contravention of any of the provisions of this Act or of any rules made thereunder or of any of the conditions subject to which such factory has worked or has been permitted to work and to seize all things in respect of which an offence punishable under this Act appears to have been committed.(2)The owner of every cotton ginning or pressing factory shall give every reasonable assistance to the inspecting officer in the performance of his duties under sub-section (1).(3)The owner of such factory shall, in every instance, be permitted to be present during the inspection, and anything seized during such inspection shall be sealed in the prescribed manner.
