Section 10 in The U.P. Cotton Ginning and Pressing Factories Rules, 1964
10. Persons authorised to give a certificate under Section 8 of the Act.
(1)The Economic Botanist (Cotton) to Government, Uttar Pradesh, Bulandshahr, shall be the person authorised to give a certificate regarding the contents of any package or bale of cotton as to the existence therein of any caked material or patches due to watering and also a certificate as to the normal quantity of moisture which a given quantity of cotton should contain and the quantity of moisture which it actually possesses.(2)[ The Deputy Director of Agriculture (Cotton), Uttar Pradesh, Regional Deputy Director of Agriculture, District Agricultural Officers, State Agricultural Marketing Officers, Assistant Agricultural Marketing Officers, District Magistrates and Sub-Divisional Magistrates of the districts concerned shall be the persons authorised to seal the stock and to send a representative sample of the bales and packages in respect of which any complaint under Sections 6 and 7 has been received to the authority specified in Rule 10 (1) for examination.] [Substituted by Notification No. 8358/XII(5)-1006-64, dated 5.1.1993.]
