Section 5(3) in Tamil Nadu Cotton Control Rules, 1954
(3)(i)The Director shall, at his discretion, authorize in the form prescribed in Schedule B any person or co-operative society or agency to sell pure seeds of standard cotton. The authorization shall be subject to such terms and conditions as maybe prescribed by the Director from time to time. The names and addresses of the authorized persons, co-operative societies and agencies shall be notified by (he Director in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] within a month from the date on which the authorization is made.(ii)Each authorized person should maintain a record of all transactions in the form prescribed in Schedule C.(iii)The authorization issued should be exhibited in a prominent place of business.(iv)The authorization is valid from the date of issue up to the 31st May of the year following that date.(v)An authorization issued under these rules is not transferable.(vi)In cases where an authorization is lost or destroyed, a duplicate may be issued by the Director on application, if he is satisfied that the loss or destruction of the original was due to circumstances beyond the control of its holder.
