Section 6 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
6. Growing of cotton of special kind in protected area.
(1)The Government may, by notification, direct that cotton of a prescribed kind shall be grown in any area regarding which a notification under section 3 has been issued.(2)If after issuing the notification under sub-section (1) regarding any area, a person grows any other type of cotton, he shall, on complaint made with the approval of the Director of Agriculture, and upon conviction, be liable to be punished by the Magistrate of the First Class with fine which may extend to fifty rupees and the cotton grown shall be liable to forfeiture.(3)In every village situated in such area, the Government shall, before the season of sowing, supply seed of the prescribed kind [at a rate which shall not be higher than the market rate and which shall be approved for each year by the [concerned Secretary to the Government] [Substituted by Regulation No. XLII of 1358 F.] or by any other officer authorised by the Government in this behalf.]
