Section 6 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
6. Examination of cotton packages or bales
. - Any gazetted officer authorised by the State Government in this behalf may, of his own motion or on receipt of a complaint (together with the prescribed fee) that there has been a contravention of the provisions of section 4 or section 5 in respect of any cotton package or bale, cause such cotton or the contents of such package or bale to be examined by an officer authorised in this behalf; and for such purpose, he may take or cause to be taken a sample of such cotton.(2)A certificate given by the authorised officer after examination of any cotton or the contents of any package or bale under sub-section (1), shall be admissible in evidence and be presumptive proof of the facts mentioned therein until the contrary is proved.
