Section 12 in The United Provinces Cotton Pest Control Act, 1936
12. Orders by magistrate for disposal of raw cotton or seed in respect of which an offence has been committed.
(1)Whenever any person has been convicted of an offence consisting of act or omission in contravention of-(a)Section 3,(b)Section 4,(c)Section 6, or(d)Section 7,the magistrate at the time of passing sentence or of releasing the offender after admonition shall also pass an order directing the offender-in case of (a) as aforesaid, to cause the raw cotton in respect of which the offence has been committed to be ginned, and the seed so obtained to be treated, within such time as shall be specified in the order,in case of (b) as aforesaid, either to cause the seed in respect of which the offence has been committed to be treated within such time as shall be specified in the order or to cause it to be removed from the controlled area concerned within twenty-four hours,in case of (c) as aforesaid, to cause the land in respect of which the offence has been committed to be ploughed over within such time as shall be specified in the order, orin case of (d) as aforesaid, to cause the raw cotton or seed in respect of which the offence has been committed to be removed from the controlled area concerned within twenty-four hours.(2)If the offender has failed to comply with the order passed by the magistrate under sub-section (1) within the time specified, the magistrate shall direct such officer as may be empowered in this behalf to execute the order forthwith or in his discretion, in case of (a), (b) or (d) as aforesaid, to cause the said raw cotton or seed to be destroyed by burning and all expenses incurred by the said officer in carrying out this direction shall be reported to the magistrate and under his order shall be recovered from the offender in the manner provided by law for the recovery of fines, in addition to any fine to which the offender may have been sentenced.
