Section 3(1) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(1)The Government may, for the purpose of maintaining the quality and reputation of the cotton produce of [any part of the area to which this Act extends] [Substituted by A. O. 1956.], by notification, prohibit the import of cotton or of any special kind of cotton into that area, unless such import is made under a licence and in accordance with the conditions laid down in a licence :Provided that, the said notification shall not be deemed to prohibit the import into protected area of cotton to the extent of five seers.
