(1)Any person who, in any controlled area, in contravention of the provisions of this Act of any notification issued or rule made thereunder,-(a)cultivates any prohibited variety of cotton, or(b)mixes or causes to be mixed any variety of standard cotton with any other variety of standard cotton or with any prohibited variety of cotton or possesses, uses, or trades in, any variety of standard cotton mixed with any other variety of standard cotton or possesses, uses, or trades in, any prohibited variety of cotton, whether mixed with any variety of standard cotton or not, or(c)Knowingly in any other manner contravenes any rule made under this Act, shall be punishable with fine which may, in the case mentioned in clause (a), extend to twenty rupees and for a second or subsequent offence with fine which may extend to fifty rupees, and in the case mentioned in clause (b), with line which may extend to ten thousand rupees These words, letter and brackets were added by added by section 3 of, and the Second Schedule to the [and in the case mentioned in clause (c), with fine which may extend to five hundred rupees and for a second or subsequent offence with fine which may extend to one thousand rupees.] [Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955.)](2)The owner or person in charge of a factory who-(a)in contravention of the provisions of section 4, sub-section (1) makes the mixed cotton into fully presses bales or uses the mixed cotton otherwise than in the malefactor of yarn or cloth in that factory; or(b)fails to comply with any of the provisions of section 4, sub-section (2) or sub-section (3); or(c)knowingly in any other manner contravenes any rule made under this Act,shall be punishable with fine which may extend to five hundred rupees and for a second or subsequent offence with fine which may extend to one thousand rupees.
