Section 4(1) in Tamil Nadu Cotton Control Act, 1952
(1)Notwithstanding any thing contained in any notification issued under section 3, sub-section (1), the government may, by notification, permit, in any factory in which cotton is manufactured into yarn or cloth, any variety of standard cotton to be mixed with any other variety of cotton:Provided that the cotton so mixed is not made into fully pressed bales and is used in such factory exclusively in the manufacture of yam or cloth.
