Section 15 in The Cotton Textiles (Control) Order, 1948
15.
No person shall, [except with the permission in writing of the Textile Commissioner, sell or otherwise dispose of or purchase or otherwise acquire for the purpose of sale any - cloth which has been manufactured in contravention of Clause 13 or Clause 14.] [Inserted by G.S.R. 539, dated 15th March, 1963.]
