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State of Madhya Pradesh - Section

Section 16 in The M.P. Cotton Control Act, 1954

16. Repeal and saving.

(1)The Central Provinces and Berar Cotton Control Act, 1937 (XX of 1937), is hereby repealed.
(2)Notwithstanding the repeal of the said Act, things done and action taken by any authority under the provisions of the said Act shall be deemed to have been done and taken under this Act.Notifications
(1)[Notification No. 4487-4126-XIV-1.] [Published in M.P. Rajpatra Part I, dated 3rd July, 1964 at page 1477.] - In exercise of the powers conferred by sub-section (1) of Section 3 of the Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954), the State Government hereby-
(1)declares the areas specified in column (1) of the table below to be controlled area;
(2)specifies the variety of cotton mentioned in the corresponding entry in column (2) of the said table to be standard variety in respect of the said areas;
(3)prohibits the cultivation in the said area ol any variety of cotton other than the said standard variety;
(4)prohibits in the said area the mixing of any standard variety with any other variety, whether standard or prohibited; and
(5)prohibits in the said area the import, possession or use of, or trade in, any standard variety mixed with any other variety whether standard, prohibited or otherwise.Table
Area Variety of Cotton
Hirsutam (American) Arborium (Delhi)
1. Thandla, Petalwad & Jhabua Tehsils of Jhabua District Narmada Vijay (A-51-9)
2. Badnawar Tahstl of Dhar District C.T. 1-4-21 (Badnawar I)
(2)[Notification No. 4182-4011-XIV-1, dated 21st June, 1966.] [Published in M.P. Rajpatra Part II, dated 1st July, 1966 at page 1170.] - In exercise of the powers conferred by sub-section (1) of Section 3 of the Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954), the State Government hereby-
(i)declares the whole of Betul district to be controlled area;
(ii)[ specifies Hirsutam (Amercian L-147 and B-1007) cotton to be standard varieties in respect of the said area;] [Substituted vide Notification No. 3094-1170-XIV-1, dated 31st May, 1970, published in M.P. Rajpatra Part I, dated 17-10-1969 at page 1944.]
(iii)prohibits the cultivation in the said area of any variety of cotton other than the said standard varieties;
(iv)prohibits in the said area the mixing of any other variety, whether standard or prohibited; and
(v)prohibits in the said area import, possession or use of, or trade in, any standard variety mixed with any other variety whether standard, prohibited or otherwise.
(3)[Notification No. 4304-4275-XIV-1, dated 25th June 1966.] [Published in M.P. Rajpatra Part I, dated 9th July, 1966 at page 1261.] - In exercise of the powers conferred by sub-section (1) of Section 3 of the Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954) the State Government hereby-
(i)declares the whole Tehsil of Ratlam of Ratlam District to be controlled area;
(ii)specifies the hirsutam (American) Badnawar-1 (CT 1-4-21), cotton to be standard variety in respect of the said area;
(iii)prohibits the cultivation in the said area of any other variety of cotton other than the said standard variety;
(iv)prohibits in the said area, the mixing of the said standard variety with any other variety whether standard or prohibited;
(v)prohibits in the said area, the import, possession or use of, or trade in, the said standard variety mixed with any other variety whether standard, prohibited or otherwise.
(4)[Notification No. 2554-2331-XIV-1, dated 25th April, 1967.] [Published in M.P. Fajpatra Part I, dated 22nd November, 1968 at page 1873.] - In exercise of the powers conferred under Section 12-A of the Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954), the State Government hereby authorises the Deputy Directors of Agriculture to compound offences committed under the said Act, within their respective jurisdiction.
(5)[Notification No. 3532-706-XIV-1, dated 22nd June, 1968.] [Published in M.P. Rajpatra Part I, dated 28th February, 1969 at page 539.] - In pursuance of the provisions contained in sub-section (1) of Section 8 of the Madhya Pradesh Cotton Control Act, 1954 (No. 17 of 1954) and in supersession of all previous notifications issued on the subject, the State Government hereby authorises the following officers for the purposes of the said sub-section, namely-