Section 19(1) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(1)Any person who has made a contract for the purchase of baled cotton may require that no bales other than bales marked with the mark allotted under section 8 for the factory in which they were pressed shall be supplied in fulfilment of such contract and if he so requires, no bales not so marked shall be tenderable in fulfilment of the contract.
