Section 12(7) in The Cotton Textiles (Control) Order, 1948
(7)In granting or refusing permission under sub-clause [(6)] [Substituted by G.S.R. 796 dated 20th August, 1958.] [* * * *] [Omitted by G.S.R. 1738, dated 11th July, 1969.] the Textile Commissioner shall have regard to the following matters, namely:(a)the number of powerloom already installed or working in the local area;(b)whether the powerlooms proposed to be acquired or installed are to be utilised for weaving cloth;(c)the availability of yarn;(d)the demand for cloth;(e)the necessity for training persons or rehabilitating persons in the weaving industry.
