Section 5(2) in Tamil Nadu Cotton Control Act, 1952
(2)The owner or person in charge of a factory who-(a)in contravention of the provisions of section 4, sub-section (1) makes the mixed cotton into fully presses bales or uses the mixed cotton otherwise than in the malefactor of yarn or cloth in that factory; or(b)fails to comply with any of the provisions of section 4, sub-section (2) or sub-section (3); or(c)knowingly in any other manner contravenes any rule made under this Act,shall be punishable with fine which may extend to five hundred rupees and for a second or subsequent offence with fine which may extend to one thousand rupees.
