Section 6(2) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(2)Any owner of a cotton ginning or cotton pressing factory or any person in charge of such factory-(i)who knowing or having reason to believe that any cotton is watered or contains seed in excess of the prescribed proportion, or contains any foreign substance or cotton waste, gins or presses such cotton in such factory, or(ii)who in any area specified in the notification under sub-section (1), gins or presses or allows to be ginned or pressed any cotton which he knows or has reasons to believe to contain any admixture of cotton, shall be punishable with fine which may extend to five hundred rupees.Explanation. - For the propose of this section cotton shall not be deemed to be watered, unless it contains moisture in excess of the normal quantity. The normal quantity of moisture in any given quantity of cotton is the amount of moisture that such cotton is reasonably expected to contain, regard being had to the place at or to which, and the time of the year in which, such cotton has been plucked, collected, conveyed, left, ginned or pressed. A certificate by the prescribed authority as to the normal quantity of moisture that a given quantity of such cotton should contain and the quantity of moisture that it contains shall be evidence of such fact until the contrary is proved, and if the latter quantity exceeds the former it shall be evidence, until the contrary is proved, that the cotton is watered.
