Section 4(2) in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
(2)Any owner or person in charge of a factory who, in contravention of a notification issued under sub-section (1), gins or presses, or allows to be ginned or pressed in such factory any cotton which he knows or has reason to believe to be admixed cotton, shall be punishable with fine which may extend to one thousand five hundred rupees.
