Section 18 in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
18. Complaint of offences.
(1)A complaint that there has been a contravention of the provisions of Section 3-A or Section 3-AA, in respect of any cotton, package or bale shall be addressed in writing to the Director of Agriculture or the Deputy Director of Agriculture (Cotton).(2)The fee payable by the complainant shall be fifty rupees.(3)Every such complaint shall be accompanied by a treasury receipted challan showing that the prescribed fee has been credited into a Government treasury.(4)If the complainant is not in possession of the cotton, package or bale in respect of which the contravention of the provisions of Section 3-A or Section 3-AA is alleged to have taken place, the complaint shall be sent by registered post to the Director of Agriculture or the Deputy Director of Agriculture (Cotton). On receipt of complaint under sub-rule (1), the Director of Agriculture, or the Deputy Director of Agriculture (Cotton) shall make or cause to be made such investigation as he considers to be necessary, and if he is satisfied that there are prima facie grounds for proceeding with the complaint shall arrange to have the subject matter of the alleged offence seized and sealed in the manner prescribed in Rule 20 and shall forward it together with a copy of the complaint and other relevant particulars to the person or body prescribed to examine the cotton, package or bale.(5)If the complainant is in possession of the cotton, package or bale in respect of which the contravention of the provisions of Section 3-A or Section 3-AA, is alleged to have taken place, the complaint shall be presented together with the cotton, package or bale to the nearest Agricultural Extension Officer or the Agriculture Assistant (Cotton). The Officer to whom the complaint has been presented shall examine the complaint and forward the complaint together with the record of the examination to the Director of Agriculture or the Deputy Director of Agriculture (Cotton). He shall, at the same time, retain a quantity of the cotton itself or the cotton in the package or bale presented and dispose of the things so retained in the manner prescribed in Rule 20.
