Section 35 in The Cotton Textiles (Control) Order, 1948
35.
No person shall, with intent to evade the provisions of this Order, refuse to give any information lawfully demanded from him under Clause 31 or conceal, destroy, mutilate or deface any book or other document kept by him in the course of his business.[36. Appeal. - Any person aggrieved by an order of the Textile Commissioner made under this Order may prefer an appeal to the Central Government within thirty days of the date of communication of such order and the decision of the Central Government thereon shall be final.] [Inserted by S.O. 1359, dated 26th April, 1966.]
