Section 3 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
3. Insertion of new sections 2-A in Central Act XII of 1925.
- After section 2 of the said Act, the following section shall be inserted, namely:-"2-A. Licence for working cotton ginning or pressing factory. - (1) No cotton ginning or pressing factory shall be worked without a licence granted to the owner thereof, by such authority, in such form, subject to such conditions, and on payment of such fee, as may be prescribed.(2)A licence for which the prescribed fee has been paid shall be refused only on the ground that the owner or person in charge of the factory has been convicted of an offence punishable under this Act.(3)A licence shall be suspended or cancelled only on the ground that the owner or person in charge of the factory has been convicted of an offence punishable under this Act.(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."
