Section 4 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
4. Insertion of new sections 3-A to 3-F in Central Act XII of 1925.
- After section 3 of the said Act, the following sections shall be inserted, namely:-"3-A. Admixed cotton not to be ginned or pressed in notified areas. - (1) The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, by notification in the Fort St. George Gazette, direct that no admixed cotton shall be ginned or pressed in a cotton ginning or pressing factory situated in any specified area.(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.
