Section 3(4) in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
(4)Whoever works a cotton ginning or pressing factory,-(a)in respect of which no licence has been granted, or the licence granted in respect of which has been suspended or cancelled, or(b)in contravention of any of the conditions of the licence granted in respect thereof,shall be punishable with fine which may extend to five hundred rupees, and in the case of a second or subsequent conviction, with fine which may extend to one thousand and five hundred rupees."
