Section 12(9) in The Cotton Textiles (Control) Order, 1948
(9)In granting or refusing permission under sub-clause (8), the Textile Commissioner shall have regard to the following matters, namely:(a)the requirements of yarn in India;(b)the size of the undertaking;(c)the nature of the preparatory and other machines already installed in the undertaking;(d)the necessity for training persons or rehabilitating persons in the spinning industry.
