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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in The U.P. Cotton Ginning and Pressing Factories Rules, 1964

(1)The Deputy Director of Agriculture (Cotton), Uttar Pradesh, Lucknow, shall grant licences in the forms given in Schedule H or I, as the case may be, for cotton ginning and cotton pressing factories, subject to fulfilment of the conditions and rules given hereunder:
(a)An application for the grant of a licence shall be made by the owner of a cotton ginning or pressing factory as the case may be, in the prescribed form in Schedule 'G' which can be obtained from the offices of the District Magistrates or of the Deputy Director of Agriculture (Cotton), Uttar Pradesh, Lucknow, on payment of rupee one for each form.
Note. - The cost of the application form for licence for cotton ginning or cotton pressing factories so realised shall be deposited into the treasury and credited to 'XXV-A-Agriculture-Agricultural Receipts-(d) Other Receipts-Agriculture-Miscellaneous'.
(b)Applications shall be made to the Deputy Director of Agriculture (Cotton), Uttar Pradesh, through the District Magistrate.
(c)In forwarding the application, the District Magistrate shall ascertain and report (i) whether there is a need of a ginning/ pressing factory in the locality; and (ii) whether the particulars given in the application form are correct.
Note. - No new factory will ordinarily be permitted to be established within a radius of 5 miles of a working cotton ginning factory with 16 gins or over.
(d)
(i)The annual licence fee for a cotton ginning factory shall be as under:
          Rs.
(i) for factories having 4 gins or less ... ... ... 10
(ii) for factories having 5 to 10 gins ... ... ... 12
(iii) for factories having more than 10 gins ... ... ... 15
(ii)The annual licence fee for a cotton pressing factory shall be Rs.10.
(iii)The fee prescribed under (i) and (ii) above be deposited in the local treasury and credited to the head 'XXV-A-Agriculture-Agricultural Receipts-(d) Other Receipts-Agriculture-Miscellaneous'.
(e)Every application for licence of a cotton ginning/cotton pressing factory shall be supported by a treasury challan showing the payment of the prescribed fee under clause (d).
(f)The applicant shall undertake to be a member of the Cotton Development Association or any such institution, if any, when organised under the auspices of the State Government for the improvement of cotton cultivation and quality in the localities where the ginning/pressing factory is situate.
(g)The applicant shall undertake to intimate to the Deputy Director of Agriculture (Cotton), Uttar Pradesh whenever so desired by him, the quantities of cotton seeds variety-wise ginned by him.
(h)The applicant shall undertake to maintain the purity and quality of the seed and to take due precautions in the ginning operations.
(i)The applicant shall also undertake to intimate to the Deputy Director of Agriculture (Cotton), Uttar Pradesh, the percentage of cotton-lint obtained after ginning of different varieties of cotton in the factory.
(j)Every application for a licence of cotton ginning or pressing factory other than a cotton ginning or pressing factory to which the provisions of the Factories Act, 1948 (Act LXIII of 1948), do not apply, shall be accompanied by a certificate from the Inspector of Factories within the local limits of whose jurisdiction such factory is situate showing that the provisions of Section 14 of the Act have been complied with.