Section 9A in The Art Silk Textiles (Production and Distribution) Control Order, 1962
9A. [ - (1) Where the markings to be made and the time and manner of marking it in respect of any class or specification of art silk cloth or art silk yarn have been specified under Clause 4 (2), read with Clause 9, -
(a)the manufacturer of, or as the case may be, the dealer in such art silk cloth or art silk yarn shall cause the markings to be made thereon at the time and in the manner specified ;(b)no person other than such manufacturer or dealer shall cause the marking to be made on any such art silk cloth or art silk yarn;(c)no person other than the manufacturer shall have in his possession or under his control any art silk cloth or art silk yarn which is not as marked, unless it be for bona fide personal requirements ;(d)no person shall alter or deface or cause or permit to be altered or defaced any marking made on any such art silk cloth or art silk yarn held by him otherwise than for his benefits or personal requirements.(e)No person shall make on any art silk cloth or art silk yarn marking resembling the prescribed marking;(f)No person shall have in his possession or under his control otherwise than for his bona fide personal requirements any art silk cloth or art silk yarn the marking wherein is altered or defaced or is of a character specified in item (e).]
