Section 18(4) in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
(4)If the complainant is not in possession of the cotton, package or bale in respect of which the contravention of the provisions of Section 3-A or Section 3-AA is alleged to have taken place, the complaint shall be sent by registered post to the Director of Agriculture or the Deputy Director of Agriculture (Cotton). On receipt of complaint under sub-rule (1), the Director of Agriculture, or the Deputy Director of Agriculture (Cotton) shall make or cause to be made such investigation as he considers to be necessary, and if he is satisfied that there are prima facie grounds for proceeding with the complaint shall arrange to have the subject matter of the alleged offence seized and sealed in the manner prescribed in Rule 20 and shall forward it together with a copy of the complaint and other relevant particulars to the person or body prescribed to examine the cotton, package or bale.
