Section 6 in The Punjab Cotton Ginning and Pressing Factories Rules, 1965
6.
Sections 3, 6, 7 and 18 (2) (d). - The following officers are hereby authorised for the purpose of sections 3, 6 and 7 to enter in and inspect any cotton ginning or pressing factory. Anyone of them may ask for the production of any ginning register or press register and inspect any cotton package or bale of cotton for the purpose of ascertaining whether there is any contravention of any of the provisions of the Act or these rules and to seize all things in respect of which an offence punishable under the Act appears to have been committed.-(a)Director of Agriculture, Haryana;(b)Additional Director of Agriculture;(c)All Deputy Directors of Agriculture;(d)Cotton Extension Officer, Haryana;(e)All District Agricultural Officers;(f)Assistant Cotton Extension Officers;(g)Assistant Cotton Botanist (Dev.);(h)Statistician; Department of Agriculture, Haryana;(i)Agricultural Engineer (Boring Operations) Haryana;(j)Marketing Officer, Haryana;(k)Assistant Marketing Officers, Department of Agriculture, Haryana;(l)Assistants Statistician, Department of Agriculture, Haryana;(2)The Officers mentioned above shall exercise the right of access and inspection during the working hours of a factory and within the sphere of their respective duty.
