Section 7 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
7. Penalty for making cotton wet.
- Any owner of cotton who knowingly makes or causes to be made any cotton which is ginned and which is being or is intended to be pressed in a cotton pressing factory, wets or mixes or causes to be mixed seed, foreign substance or cotton waste with such cotton or in any area specified in sub-section (1) of Section 6, makes any admixture of cotton, abets or knowingly allows or connives at any such act, shall be punishable with fine which may extend to five thousand rupees.
