Section 9 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
9. Returns.
(1)The owner or person in charge of every cotton ginning factory shall submit to the prescribed authority, within the prescribed time and in the prescribed form [weekly] [Substituted for the word 'monthly' by Punjab Act 19 of 1965, section 3.] returns showing the quantity of cotton ginned in the factory during the preceding [week] [Substituted for the word 'months' by ibid.] and from the commencement of the season to the end of that [week] [Substituted for the word 'months' by ibid.].(2)The State Government shall compile from the [weekly] [Substituted for the word 'monthly' by Punjab Act 19 of 1965, section 3.] returns submitted under sub-section (1) and shall publish in such manner as it thinks fit, a statement showing the total quantity of cotton ginned in the State during the [week] [Substituted for the word 'months' by ibid.] and from the commencement of the season to the end of the [week] [Substituted for the word 'months' by ibid.] to which the returns relate:Provided that the quantity of the cotton ginned in any individual factory shall not be published.(3)The owner or person in charge of every cotton pressing factory shall submit to the prescribed authority, within the prescribed time and in the prescribed form weekly returns showing the total number of bales of cotton pressed during the preceding week and from the commencement of the season to the end of the week and the approximate average net weight of the bales pressed in that week.(4)The State Government shall compile from weekly returns submitted under sub-section (3) and shall publish in such manner as it thinks fit a statement showing the total number of bales pressed in the State during the week and from the commencement of season to the end of the week to which the return relate:Provided that the number of bales pressed in any individual factory shall not be published.(5)If default is made in submitting any return as required by sub-section (1) or sub-section (3), the owner or person in charge of the factory shall be punishable with fine which may extend to two hundred and fifty rupees.(6)Where the owner or person in charge of a cotton ginning or cotton pressing factory has notified to the prescribed authority that the work of ginning cotton or pressing bales in that factory has been suspended, it shall not be necessary for him to submit returns under sub-section (1) or sub- section (3) until such work has been resumed.
