Section 14(2) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(2)In any cotton ginning factory, whether created before or after the commencement of this Act-(i)no structural alterations or additions, the construction of which commenced after the 27th day of February, 1939, shall be made so as to minimize the degree of compliance of the factory as a whole with the requirements set forth in clauses (i) and (ii) of sub-section (1), and(ii)no structural addition (whether actually attached to any existing structure in the factory or not), the construction of which commenced after the 27th day of February, 1939, shall be made except in accordance with plans and specifications approved by the prescribed authority :Provided that nothing in this sub-section shall apply to any factory in which, after any alteration or addition has been made, only roller gins are used and where the number of such gins is not more than four.
