Section 12(8) in The Cotton Textiles (Control) Order, 1948
(8)No person shall acquire or install any spindle to be worked by power as defined in Clause (g) of Section 2 of the Factories Act, 1948, except with the permission, in writing, of the Textile Commissioner.[Provided that each application to the Textile Commissioner for granting such permission shall be accompanied by a bank demand draft payable to Bombay in favour of Pay and Accounts Officer (Textiles) for Rs. 400 (Rupees four hundred only). The application fee shall be non-refundable and no such fee shall be charged in the case of a permission for spindles to be used for purposes of research and development and sampling:Provided further that nothing in this sub-clause shall apply to the acquisition or installation or any spindles in pursuance of a licence issued under provisions of the Industries (Development and Regulation) Act, 1951 (65 of 1951).] [Inserted by S.O. 2171, dated 31st July, 1981 (w.e.f. 15th August, 1981).][Provided] [Added by S.O. 4318, dated 15th December, 1964.] [further] [Inserted by S.O. 2171, dated 31st July, 1981 (w.e.f. 15th August, 1981).] that nothing in this sub-clause shall apply to a person desiring to acquire and install spindles for the purpose of spinning yarn solely from cotton waste of counts 10s and below.
