Section 13 in The Cotton Textiles (Control) Order, 1948
13. [ Save in accordance with a permission, in writing, issued by the Textile Commissioner, no person shall manufacture or cause to be manufactured any cloth (other than cloth meant for export and not for sale in India) containing any sizing or filling material or both of any description which exceeds in the aggregate twenty per centum of the weight of the cotton in the cloth :
Provided that in granting or refusing permission under this clause, the Textile Commissioner shall have regard to the following matters, namely :(i)the availability of sizing of filling material in the country;(ii)the clothing habits of the people in any particular area;(iii)the need to satisfy experimental requirements; and(iv)any other relevant factor].
