(1)The State Government may, by notification, declare any local area to be a controlled area and may, in respect of such area,-(i)specify any variety of cotton as being a standard variety, the cultivation of which is permitted in such area; and prohibit the cultivation in such area of any other specified variety of cotton; or(ii)prohibit in such area the mixing of any standard variety with any other standard variety or with any prohibited or other variety; or(iii)prohibit or restrict in such area the import, possession or use of, or trade in, any standard variety mixed with any other variety whether standard, prohibited or otherwise.
