6. Prohibition of cultivation or mixing of Garrowhill cotton.
(1)Notwithstanding anything hereinbefore contained, no person shall grow in [Madhya Pradesh] [Substituted by M.P. Extension of Laws Act, 1958 (23 of 1958) for the words 'Mahakoshal region'.] Garrowhill cotton as a pure crop or in a mixture, or shall mix in [Madhya Pradesh] [Substituted by M.P. Extension of Laws Act, 1958 (23 of 1958) for the words 'Mahakoshal region'.] such cotton with any other kind of cotton.(2)Any person who cultivates Garrowhill cotton in contravention of sub-section (1) shall be punishable with fine which may extend to twenty rupees or for the second or subsequent offences with fine which may extend to fifty rupees.(3)Any person who mixes or causes to be mixed Garrowhill cotton with any variety of cotton, whether standard, prohibited or other, shall be punishable with fine which may extend to rupees five thousand.(4)The provisions of Sections 8 and 9 shall, in respect of Garrowhill cotton, apply as if it were a prohibited variety and the whole of [the State of Madhya Pradesh] [Substituted by M.P. Extension of Laws Act, 1958 (23 of 1958) for the words 'Mahakoshal region'.] were controlled area.
