Section 19 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
19. Power to reject unmarked bales in fulfilment of contract.
(1)Any person who has made a contract for the purchase of baled cotton may require that no bales other than bales marked with the mark allotted under section 8 for the factory in which they were pressed shall be supplied in fulfilment of such contract and if he so requires, no bales not so marked shall be tenderable in fulfilment of the contract.(2)Any bale marked in accordance with the provisions of section 8 shall, within the meaning of Indian Evidence Act, 1872 (Act 1 of 1872), be presumed for all purposes as between the parties to a contract for the purchase of baled cotton, to have been so marked before leaving the factory in which it was pressed.
