Section 7 in The United Provinces Cotton Pest Control Act, 1936
7. Import of raw cotton or seed into controlled area.
(1)No person shall import or cause to be imported into a controlled area any raw cotton after the prescribed date first referred to in Section 3 and not later than the fifteenth day of September next following, or any seed at any time, except by railway and in closed wagons and except in accordance with the terms of a licence issued under this Act:Provided that this sub-section shall not apply to raw cotton or seed conveyed by railway through such area in closed wagons and not unloaded at any place within the area except for the purposes of transhipment in the ordinary course of transit(2)Every person importing or causing to be imported any raw cotton or seed into a controlled area in accordance with the provisions of sub-section (1) shall before its arrival within the said area make adequate arrangements for its ginning and treatment at a place to be specified in the licence and on its arrival shall forthwith cause it to be conveyed to the said place and there ginned and treated in accordance with the provisions of sub-section (3):Provided that this sub-section shall not apply to any seed so imported into a controlled area from any other controlled area, in respect of which seed it has been certified in the prescribed manner that it has already has treated in such other controlled area.(3)In the case of any seed imported after the fifteenth day of September, in any year and on or before the prescribed date first referred to in Section 3 the treatment provided for in sub-section (2) shall be completed within fourteen days of its arrival at the place specified in the licence, subject to the provision that the treatment shall be completed not later than forty-eight hours after the prescribed date aforesaid, and(4)In the case of raw cotton or seed imported after the prescribed date first referred to in Section 3 and not later than the fifteenth day of September next following the ginning and treatment provided for in sub-section (2) shall be completed within forty-eight hours of its arrived at the place specified in the licence.
