Section 20B in The Cotton Textiles (Control) Order, 1948
20B.
* * * *] [Clause 20-A and 20-B omitted by G.S.R. 760, dated 29th June, 1959.][20C] [Substituted by G.S.R. 1738, dated 11th July, 1969.]. (1) Save in accordance with a permission in writing issued by the Textile Commissioner, no producer having a spinning plant shall undertake or carry out any processing of any cloth not produced by him.(2)In granting or refusing permission under sub-clause (1), the Textile Commissioner shall have regard to the following matters, namely :(a)[ the need to satisfy the demand for processed cloth from domestic and export markets;] [Substituted by S.O. 324, dated 6th January, 1971.](b)the need to satisfy the requirements of Central Government;(c)[ * * * *] [Omitted by S.O. 324, dated 6th January, 1971.](d)any other relevant circumstances.
