Section 3 in The M.P. Cotton (Statistics) Act, 1947
3. Submission of yearly returns of cotton.
(1)Every owner and every trader shall each year submit on or before the prescribed date to the Director through such officer; if any, as the State Government may by notification from time to time specify, a return in the prescribed form of the quantity of cotton of different varieties in his possession on the last day of the previous year.(2)Every return submitted under sub-section (1) shall be signed by the person submitting it.
