Section 23(3) in The Cotton Textiles (Control) Order, 1948
(3)No person shall in the manufacture of cloth use sewing thread or sewing thread yarn.[23A. No manufacturer or dealer shall mark on any cloth, the maximum ex-factory price of which has been specified or determined under Clause 22, any marking suggestive of a process not actually carried out on such cloth.] [Inserted by S.O. 1878, dated 10th June, 1966.]
