Section 3 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"admixture of cotton" means a prescribed mixture of different varieties of cotton;(b)"bale" means any pressed package of cotton of whatever si/e or density;(c)"cotton" means ginned or unginned cotton, or cotton waste;(d)"cotton ginning factory" means any place where cotton is ginned or where cotton fibre is separated from cotton seed by any process whatever involving the use of steam, water or other mechanical power or of electrical power;(e)"cotton pressing factory" means any factory as defined in the Factories Act, 1934 in which cotton is pressed into bales;(f)"cotton waste" means droppings, stripping fly and other waste products of a cotton mill or of a cotton ginning factory or of a cotton pressing factory but docs not include yam waste;(g)"Indian Central Cotton Committee" means the Indian Central Cotton Committee constituted under the Indian Cotton Cess Act, 1923, and includes any sub-committee appointed by it to perform any function of the Indian Central Cotton Committee under this Act;(h)"licence" means a licence granted under Section 4;(i)"occupier" includes a managing agent or other person authorized to represent the occupier;(j)"prescribed" means prescribed by rules made under this Act, and(k)"season" means such period as may, from time to time, be prescribed.
