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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Cotton Ginning and Pressing Factories Rules, 1962

(2)Where the offence that appears to have been committed is the watering of cotton, the cotton or a representative sample of it seized shall be divided into two halves, and each half shall be placed in the special container provided for the purpose by the Agriculture Department, Madhya Pradesh. The containers shall be so filled that when full and with the special seal attached, but not fastened they will weigh exactly 3 kgms. The Seals shall be fastened after the weighment.