Section 5 in The Punjab Cotton Ginning and Pressing Factories Rules, 1965
5.
Sections 5, 6 and 18(2)(c). - For the purposes of sections 5 and 6 the Deputy Directors of Agriculture of the Circle concerned and the Cotton Extension [Haryana] [Vide Haryana Adoption of laws Order 1968.] are authorised to examine samples of sealed cotton and cotton seed in regard to the extent of adulteration, percentage of moisture and proportion of cotton seed in lint and make a report thereon and certify as to the normal quantity of moisture which a given sample of cotton should contain, and the quantity of moisture which it actually contains. They will base their conclusions on their own observations and tests, in addition to the data obtained from the following sources:-(a)Moisture content of the sample determined by the Agriculture Chemist in his Laboratory;(b)Lint length of the sample determined by Economic Botanist Cotton, Haryana in his Technological Laboratory.
