Section 14 in The U.P. Cotton Ginning and Pressing Factories Rules, 1964
14. Appointment of authorities for the purposes of Sections 12, 13 and 14 of the Act.
- The Collector of the district in which the factory is situate shall be the prescribed authority for the purposes of Sections 12, 13, 14 (4) and 14 (5), the Chief Inspector of Factories shall be the prescribed authority for the purposes of Section 14 (1), (2) and (3) of the Act.
