Section 14(5) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(5)Where the owner of a factory has been convicted under sub-section (4), the prescribed authority may serve on the owner of the factory an order in writing directing that such alterations shall be made in the factory, before a specified date, as are, in the opinion of the said authority necessary to secure compliance with the previsions of sub-section (4), sub-section (2) or sub-section (3) as the case may be.
