Section 3 in The Cotton Textiles (Control of Movement) Order, 1948
3.
No person shall transport or cause to be transported by rail, road, air, sea or inland navigation, from any place in India to any other place therein, any cloth, yarn or apparel except under and in accordance with -(i)a general permit notified in the Official Gazette by the Textile Commissioner in relation to transport from a place in any particular State other than the Greater Bombay and the City of Ahmadabad areas, by the Government of that State;(ii)a special transport permit issued by the Textile Commissioner.
