Section 13 in The U.P. Cotton Ginning and Pressing Factories Rules, 1964
13. Appointment to the authority to whom and the time within which the registers and returns required by Sections 5 and 11 of the Act shall be submitted.
(1)The Deputy Director of Agriculture (Cotton), Uttar Pradesh, shall be the authority to whom returns under Section 11 of the Act shall be submitted.(2)The owner or occupier of a factory shall dispatch to the office of the Director of Agriculture, Uttar Pradesh-(a)the weekly returns in the form prescribed in Schedule 'C' so as to reach his office not later than Monday following;(b)the weekly return for the week ending Friday and showing the total number of bales of cotton in the form prescribed in Schedule 'D' so as to reach his office not later than Monday following;(c)the last date of working in the season of cotton ginning or pressing factory shall be stated in the last return.
