Section 12(1) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(1)Where the owner of a cotton ginning or pressing factory has leased or mortgaged with possession the factory for a period of not less that one month in the case of a cotton ginning factory ; and three months in the case of a cotton pressing factory and retains no interest in management or profits of the factory, and has given notice of a lease or mortgage to the prescribed authority, the owner shall hand over to the leasee or mortgagee all the registers maintained by him under section 3 before the commencement of the lease or mortgage. The lessee or the mortgagee, as the case may, be shall be deemed to be the owner of the factory from the date of the notice and for the period of the continuance of the lease or mortgage for the purposes of section 3, in respect of the registers maintained or to be maintained from that date and for that period, and for the purposes of sections 4, 7, 8, 9, 10 and sub-sections (2) to (6) of section 14.
