Section 9(1) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(1)The owner or person in charge of every cotton ginning factory shall submit to the prescribed authority, within the prescribed time and in the prescribed form [weekly] [Substituted for the word 'monthly' by Punjab Act 19 of 1965, section 3.] returns showing the quantity of cotton ginned in the factory during the preceding [week] [Substituted for the word 'months' by ibid.] and from the commencement of the season to the end of that [week] [Substituted for the word 'months' by ibid.].
