Section 21(2) in The Cotton Textiles (Control) Order, 1948
(2)[] [Inserted by S.R.O. 1686, dated 28th July, 1965 and Substituted by S.O. 959, dated 23rd March, 1973.] No producer of yarn shall sell or otherwise dispose of yarn except in packed condition in the manner indicated below, namely:(i)full bale or package containing not less than 190 kgs. or not more than 210 kgs. of yarn; or(ii)three-quarter bale or package containing not more than 142.5 kgs. or not more than 157.5 kgs. of yarn; or(iii)half bale or package containing not less than 95 kgs. or not more than 105 kgs. of yarn; or(iv)quarter bale or package containing not less than 47.5 kgs. or not more than 52.5 kgs. of yarn:Provided that nothing in this sub-clause shall apply to any producer who sells or otherwise disposes of yam in any other form under the authority of the Textile Commissioner.Explanation. - For the purpose of this sub-clause bale or package includes bale or case of yarn in cones and cheeses but does not include size beams or weft prints.
