Section 9 in Tamil Nadu Cotton Control Rules, 1954
9. Mixing of cotton in factories.
(1)The register referred to in section 4(2) shall be maintained in the form prescribed in Schedule D.(2)An application under section 4(1) shall be made to the Government through the Director in the form prescribed in Schedule E.(3)The permit issued by the Government in the form prescribed in Schedule F should be exhibited in a prominent place in the factory.(4)For purpose of section 5(l)(b) every container or package or bale should bear distinctive marks on the outside of the container to show the name, year of production and quality of the variety of standard cotton packed.(5)No variety of standard or non-standard or prohibited variety of cotton shall be packed in a container other than that which is marked on the outside of the container as required in clause (5) above.
