Section 4(2) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(2)In any area specified in the notification under sub-section (1) if -(a)any owner of a cotton ginning or cotton pressing factory gins or presses or allows to be ginned or pressed any cotton which he knows or has reason to believe to contain an admixture of cotton, or(b)any person makes any admixture of cotton or abets or knowingly allows or connives at such admixture of cotton which is being, or is intended to be, pressed in a cotton pressing factory;he shall, on conviction, be punishable with imprisonment of either description which may extend to six months or the fine which may extend to five thousand rupees, or with both.
