Section 3(a) in The Import of Cotton Into India Regulations, 1972
(a)On or before the departure of a ship carrying a consignment of cotton for Bombay, Madras, Calcutta, Cochin, Tuticorin or Bhavanagar from the port from which the cotton is consigned, the consignee shall ascertain the name of the ship, the probable date of its arrival in Bombay, Madras, Calcutta, Cochin, Tuticorin and Bhavanagar the number of bales of cotton contained in the consignment and shall furnish this information to the Collector of Customs, Bombay and to the Quarantine Entomologist, Directorate of Plant Protection, Quarantine and Storage Bombay or, as the case may be, to the Traffic Manager of the Madras Port Trust and to the Entomologist the Harbour, Madras or the Commissioner of the port of Calcutta and the Entomologist Incharge, Calcutta Port or to the Traffic Manager, Cochin Port and the Quarantine Inspector (Fumigation), Cochin Port or Port Officer, Tuticorin, or Secretary, Tuticorin Port, and the Entomologist Incharge, Plant Quarantine, Tuticorin Port, or Port Officer, Bhavanagar Port and Plant Quarantine Inspector, Bhavanagar Port as the case may be not less than 14 days before the arrival of the ship at Bombay, Madras, Calcutta, Cochin, Tuticorin, or Bhavnagar provided that where the cotton is loaded for Bombay, Madras, Calcutta, Cochin, Tuticorin, or Bhavnagar at Port Said or at any European Port the ordinary length of voyage from which is less than three weeks. It shall be sufficient to furnish the information not less than ten days before the arrival of the ship at Bombay, Madras, Calcutta, Cochin, Tuticorin or Bhavanagar.
