Section 7 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
7. Penalties.
- Any person who, in contravention of the provisions of this Act or rules or any notification made thereunder, knowingly takes delivery of cotton at a notified station-or imports or attempts to import, and cotton into a protected area, and any station master or other railway servant who, in contravention of the provisions of sub-section (1) of section 5, without reasonable excuses, the burden of proving which shall lie upon him delivers cotton to a consignee or other person, shall be liable to a fine which may extend to one thousand rupees and if the offence has been committed after the previous conviction, to imprisonment which may extend to three months, or to a fine which may extend to five thousand rupees, or to both.
