Section 13(a) in The Cotton Ginning and Pressing Factories Act, 1925
(a)the forms in which registers, records and returns are to be maintained or submitted, and the inspection of records and registers;(aa)[ What shall constitute an admixture of cotton; [These clauses are inserted by Rajasthan 10 of 1957.](ab)the period which shall from time to time constitute a season.(ac)the authority by whom, the form in which the conditions subject to which and the fees on payment of which a license may be granted under sub-section (1) of section 2A;(ad)the particulars of the cotton ginning factory to be entered in the register maintained under sub-section (2) of section 3;(ae)the proportion of seed which may be contained in cotton;(af)the person authorised to give certificate regarding the quantity of moisture contained in any cotton and other matters specified in section 3A;(ag)the person authorised to examine bales under section 3B;(ah)the procedure for making a complaint and causing the contents of a bale to be examined and the fee for examination of the contents of a bale under sub-section (1) of section 3B;(ai)the manner in which the things seized shall be sealed under section 3C.]
