Section 7(4) in The Punjab Cotton Ginning and Pressing Factories Rules, 1965
(4)If, on receipt of a certificate from the Deputy Director of Agriculture or Cotton Extension Officer Haryana about the contents of the sample so seized, the sample is found defective, the Director of Agriculture, Haryana, may authorise any of the officers mentioned in sub-rule (1) of rule 6, to lodge, with the previous sanction of District Magistrate or a Magistrate of the First Class especially empowered in this behalf by the State Government, a complaint in a court of competent jurisdiction.
