Section 3 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
3.
(1)The owner of every cotton ginning factory shall maintain at the factory a ginning register in the form and manner prescribed, setting forth a daily record of all cotton ginned in the factory, the names of the persons for whom and the dates on which the cotton has been ginned, the quantity ginned for each person and such other particulars as may be prescribed.(2)The owner of every cotton pressing factory shall maintain at the factory a press register in the form and manner prescribed, setting forth a daily record of the number of bales pressed in the factory, the serial number of each bale, the name of the person for whom it has been pressed and such other particulars as may be prescribed.(3)The owner of a cotton ginning or cotton pressing factory shall be bound to produce any ginning register or press register maintained under this section when required so to do by any person appointed by the State Government in this behalf and to furnish to the Indian Central Cotton Committee, if so required by it in writing, a copy certified by him as correct, of the entry in any press register maintained at the factory relating to any specified bale.(4)No register required to be maintained by this section shall be destroyed until after the expiration of three years from the date of the last entry therein.(5)If -(a)in any factory any register required by this section to be maintained is not maintained or is maintained in any form other than the form, if any, prescribed for the purpose, or(b)any entry in any such register is proved to be false in any material particular, or(c)any such register is destroyed before the expiration of the period referred to in sub-section (4),the owner of the factory shall be punishable with fine which may extend to two hundred and fifty rupees or if he has previously been convicted of any offence under this sub-section, to fine which may extend to one thousand rupees.(6)If the owner fails to produce any register, or to furnish a certified copy of any entry when required so to do under sub-section (3), or furnishes a certified copy of any entry knowing or having reason to believe such copy to be false, he shall be punishable with fine which may extend to two hundred and fifty rupees or, if he has previously been convicted of any offence under this sub-section, to fine which may extend to one thousand rupees.
