Section 7(2) in The United Provinces Cotton Pest Control Act, 1936
(2)Every person importing or causing to be imported any raw cotton or seed into a controlled area in accordance with the provisions of sub-section (1) shall before its arrival within the said area make adequate arrangements for its ginning and treatment at a place to be specified in the licence and on its arrival shall forthwith cause it to be conveyed to the said place and there ginned and treated in accordance with the provisions of sub-section (3):Provided that this sub-section shall not apply to any seed so imported into a controlled area from any other controlled area, in respect of which seed it has been certified in the prescribed manner that it has already has treated in such other controlled area.
