Section 7 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
7. Amendment of section 9, Central Act XII of 1925.
- In section 9 of the said Act,-(i)in sub-section (1), the word "and" at the end of clause (a) shall be omitted and after clause (b), the following clause shall be inserted, namely:-"(c) a kapas opener shall be installed and worked for the purpose of freeing the kapas, before ginning, from foreign substances other than cotton waste";(ii)in the same sub-section, the proviso shall be omitted;(iii)in sub-section (1-A), for clause (a), the following clause shall be substituted, namely:-"(a) no structural alterations or additions shall be made so as to diminish the degree of compliance of the factory as a whole-(i)with the requirements set forth in clauses (a) and (b) of sub-section (1), if the alterations or additions, commenced after the 27th February 1939 and before the 31st March 1949, or(ii)with the requirements set forth in clauses (a), (b) and (c) of subsection (1), if the alterations or additions commenced on or after the 31st March 1949";(iii)in the same sub-section, in clause (b), for the words "last-mentioned date", the date "27th February 1939" shall be substituted;(iv)in the same sub-section, the proviso shall be omitted.
