Section 10 in Tamil Nadu Cotton Control Rules, 1954
10. Complaint and offences.
- Any complaint for a contravention of section 5(l)(a), in respect of cultivation of a prohibited variety of cotton or section 5(l)(b) in respect of mixing of one variety of standard cotton with any other standard or non-standard or prohibited variety of cotton or section 5(2)(a) in respect of making mixed cottons into fully pressed bales or using the mixed cotton otherwise than in the manufacture of yarn or cloth in that factory, or section 5(2)(b), or any complaint for failure to comply with the provisions of sub-section (2) or sub-section (3) of section 4, or section 8(4) and for failure to comply with the provisions of section 8(2)(b) or section 9(1) in respect of giving all reasonable facilities to the officer authorised under section 8(1) or of clauses (i) and (ii) of sub-rule (6) of rule 5 or sub-rule (6) of rule 9 in respect of counterfeiting of marks of one variety of standard cotton for any other variety may be made in writing to the Di rector accompanied by a sample of the cotton complained of.
