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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6) in The Cotton Textiles (Control) Order, 1948

(6)No person shall acquire or install any powerloom except with the permission in writing of the Textile Commissioner.[Provided that while granting such permission the Textile Commissioner may charge fee at the rate of 5. Substituted by S.O. 1258, dated 18th March, 1986[Rs. 250/- (Rupees two hundred and fifty only) per powerloom;Provided further that no such fee shall be charged in the case of a change in the location of a powerloom already installed.] [Inserted by S.O. 1217 the dated 12th April, 1966.]