Section 4(1) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(1)Notwithstanding anything contained in the [Indian Railways Act, 1890 (Central Act IX of 1890)] [Substituted by A. O. 1956.], or any other ,law for the time being in force, a station master or railway servant responsible for the dispatching of consignment or parcel at a station may refuse to carry or to receive for carriage at, or allow to be carried on the railway from that station any such cotton to a station notified under this Act or a law in force in [any part of India] [Substituted by Act No. Ill of 1339 F.], being cotton of a kind of which the delivery at such notified station has been prohibited, unless both the stations are in the same protected area, or unless the consignor produces a certified copy of a licence for the import of the cotton into the protected area in which such notified station is situated.
