Section 2 in The Cotton Ginning and Pressing Factories Act, 1925
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(aa)[ 'admixture of cotton' means the prescribed mixture of different varieties of cotton.] [Inserted by Rajasthan 10 of 1957](a)'bale' means any pressed package of cotton of whatever size or density;(b)'cotton' means ginned or unginned cotton, or cotton waste;(c)"cotton ginning factory" means any place where cotton is ginned or where cotton fibre is separated from cotton seed by any process whatever involving the use of steam, water or other mechanical power or of electrical power;(d)"cotton pressing factory" means any factory as defined in the Indian Factories Act, 1911, in which cotton is pressed into bales;(e)"cotton waste" means droppings, strippings, fly and other waste products of a cotton mill or of a cotton ginning factory or of a cotton pressing factory, but does not include yarn waste;(f)"Indian Central Cotton Committee" means the Indian Central Cotton Committee constituted under the Indian Cotton Cess Act, 1923, and includes any sub-committee appointed by it to perform any function of the Indian Central Cotton Committee under this Act; and(ff)[ "license" means a license granted under section 2A;] [Inserted by Rajasthan 10 of 1957](g)"occupier" includes a managing agent or other person authorised to represent the occupier.(h)"Prescribed" means prescribed by or under rules made under this Act,(i)[ 'season' means such period as may from time to time be prescribed.] [Inserted by Rajasthan 10 of 1957][2A. License for working cotton ginning or pressing factory. - (1) No cotton ginning factory or cotton pressing factory shall be worked without a license granted to the owner thereof by such authority, in such form, subject to such conditions and on payment of such fee, as may be prescribed.(2)A license for which the prescribed fee has been paid shall be liable to be refused only on the ground that the owner or person in charge of a cotton ginning factory or a cotton pressing factory in respect of which a license is applied for has been convicted of an offence punishable under this Act.(3)A license shall be liable to be suspended, withdrawn or cancelled only on the ground that the owner or person in charge of the cotton ginning factory or the cotton pressing factory in respect of which the license was granted has been convicted of an offence punishable under this Act:Provided that no license shall be suspended, withdrawn or cancelled under this sub-section until after the expiration of the season in which the said owner or person has been so convicted.(4)If any person works a cotton ginning factory or a cotton pressing factory in respect of which a license has not been granted or has been suspended, withdrawn or cancelled, such person shall be punishable-(a)on a first conviction, with fine which may extend to five hundred rupees and, if the offence has continued for more than one day, with an additional fine which may extend to one hundred rupees for every day subsequent to the first day during which the offence has continued, and(b)on every subsequent conviction, with fine which may extend to fifteen hundred rupees and, if the offence has continued for more than one day, with an additional fine which may extend to two hundred rupees for every day subsequent to the first day during which the offence has continued.]
