Section 20(1) in The Cotton Textiles (Control) Order, 1948
(1)The Textile Commissioner may, from time to time, issue directions in writing to any manufacturer, or class of manufacturers, or manufacturers generally regarding -(a)the class or specifications of cloth or yarn which each manufacturer, or class of manufacturers, or manufacturers generally shall manufacture, or(b)the maximum or minimum quantities thereof which such manufacturer, or class of manufacturers or manufacturers generally shall manufacture, during such period as may be specified in the order :Provided that in issuing the direction under this sub-clause, the Textile Commissioner shall have regard to-(i)the demand for cloth or yarn;(ii)the needs of general public;(iii)the special requirements of the industry for such cloth or yarn;(iv)the capacity of the manufacturer, or class of manufacturers, or manufacturers generally, to manufacture different descriptions or specifications of cloth or yarn ; and(v)the necessity to make available to the general public cloth of mass consumption;(c)[ the packing yarn in hanks, cones or in any other form and in such proportion as he may consider necessary or expedient] [Inserted by S.O. 179(E), dated 6th March, 1985 (w.e.f. 8th March, 1985).].
