Section 8 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
8. Marking of bales.
(1)The owner of every cotton pressing factory shall cause every bale pressed in the factory to be marked in such manner as may be prescribed, before it is removed from the press house, with a serial number and with the mark allotted to the factory.(2)Every such bale which contains cotton from the crop relating to the current season mixed with cotton from the crop relating to any previous season shall be clearly marked, in such manner as may be prescribed to distinguish it from bales containing exclusively cotton from the crop relating to the current season.(3)If any bale is removed from the press house or any cotton pressing factory without having been marked as required by sub-section (1) the owner or person in charge of the factory shall be punishable with fine which may extend to two hundred and fifty rupees and if any bale to which the provisions of sub-section (2) are applicable is so removed without being marked as required by that sub-section the owner or the cotton pressing factory, if he was cognizant of the mixture, and the person (if any) being the owner of the cotton contained in the bale to whose order it was pressed, shall be punishable with fine which may extend to two hundred and fifty rupees.
