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Union of India - Act

The Cotton Transport Act, 1923

UNION OF INDIA
India

The Cotton Transport Act, 1923

Act 3 of 1923

Published on 1 January 1923
Commenced on 1 January 1923
[This is the version of this document from 1 January 1923.]
[Note: The original publication document is not available and this content could not be verified.]

An Act to provide for the restriction and control of the transport of cotton in certain circumstances.WHEREAS it is expedient for the purpose of maintaining the quality and reputation of the cotton grown in certain areas 2 to enable the restriction and control of the transport by rail and the import of cotton into those areas; It is hereby enacted as follows:--

1. Short title and extent.

(1)This Act may be called the Cotton Transport Act, 1923 .

(2)3 It extends to the whole of India except the State of Jammu and Kashmir.]

2. Definitions. In this Act, unless there is anything repugnant in the subject or context,--

(a)" certified copy," in relation to a licence, means a copy of the licence certified in the manner described in section 76 of the Indian Evidence Act, 1872 (1 of 1872 ), by the authority by which the licence was granted;

(b)" cotton" means every kind of unmanufactured cotton, that is to say, ginned and unginned cotton, cotton waste and cotton seed;

(c)" cotton waste" means droppings, strippings, fly and other waste products of a cotton- mill other than yarn waste;

(d)" licence" means a licence granted under this Act;

(e)" notified station" means a railway station specified in a notification under section 3;

(f)" prescribed" means prescribed by rules made under this Act; and

1. This Act was partially extended to Berar by the Berar Laws Act, 1941 (4 of 1941 ). It was extended to Shahda, Nandurbar and Taloda Talukas of the West Khandesh District, the Dohad Taluka and the Jhalod Mahal of the Panch Mahal District of the State of Bombay by Schedule II of the Absorbed Areas (Laws) Act, 1954 (20 of 1954 ). The Act comes into force in Pondicherry on 1. 10. 1963 vide Reg. 7 of 1963, s. 3 and Sch. I.

2. The words" in the Provinces" omitted by the A. O. 1950. 3 Subs. by Act 22 of 1960, s. 2, for sub- section (2).

(g)" protected area" means an area into which the import of cotton or of any kind of cotton has been prohibited 1 wholly or partly] by a notification under section 3.

3. Power to issue notification prohibiting import of cotton into protected area.

(1)The State Government may, for the purpose of maintaining the quality or reputation of the cotton grown in any area in the State, by notification in the Official Gazette, prohibit the import of cotton or of any specified kind of cotton into that area 2 by rail, road, river and sea, or by any one or more of such routes] save under, and in accordance with the conditions of, a licence: Provided that no such notification shall be deemed to prohibit the import into any protected area of packages containing any kind of cotton and not exceeding ten pounds avoirdupois weight.

(2)Any such notification may prohibit the delivery to, and the taking of delivery by, any person, at any specified railway station situated in the protected area, of any cotton, the import of which 2 by rail] into that area is prohibited when such cotton has been consigned from a railway station not situated in that area, unless such person holds a licence for the import 2 by rail] of the cotton into that area.

4. Refusal to carry unlicensed cotton.

(1)Notwithstanding anything contained in the Indian Railways Act, 1890 (9 of 1890 ), or any other law for the time being in force, the station master of any railway station or any other railway servant responsible for the booking of goods or parcels at that station may refuse to receive for carriage at, or to forward or allow to be carried on the railway from, that station any cotton consigned to a notified station, being cotton of a kind of which the delivery at such notified station has been prohibited unless both stations are in the same protected area, or unless the consignor produces a certified copy of a licence for the import of the cotton 3 by rail] into the protected area in which such notified station is situated.

(2)Every certified copy of a licence when so produced shall be attached to the invoice or way- bill, as the case may be, and shall accompany the consignment to its destination, and shall there be dealt with in the prescribed manner.

(3)Where by or under any law in force in the territories of any State in India the import 3 by rail] into any area, or the delivery at any railway station, of cotton or of any kind of cotton has been prohibited, the Central Government may, by notification 1 in the Official Gazette, declare that the provisions of sub- section (1) shall apply in respect of cotton consigned to any such station as if such area and such station were respectively a protected area and a notified station, and as if any licence granted under such law were a licence granted under this Act.

1. Ins. by Act 34 of 1925, s. 2. 2 Ins. by s. 3, ibid. 3 Ins. by s. 4, ibid.

5. Procedure where cotton arrives at notified station.

(1)Where any cotton, the import of which 2 by rail] into any protected area has been prohibited, has been consigned to and arrives at a notified station in any such protected area, the station master or other railway servant responsible for the receipt and delivery to the consignee of goods or parcels, as the case may be, at that station shall, unless both the notified station and the railway station from which the cotton has been consigned are situated in the same protected area, refuse to deliver the cotton until he is satisfied that the consignee holds a licence for the import of the cotton 2 by rail] into the protected area in which such notified station is situated; and, if he is not so satified, or if within fourteen days the consignee or some person acting on his behalf does not appear in order to take delivery, shall return the cotton to the railway station from which it was consigned, together with an intimation that delivery of the cotton has been refused or has not been taken, as the case may be.

(2)Any station master or other railway servant receiving any cotton returned under sub- section (1), or returned with a like intimation from a railway station specified in a notification under sub- section (3) of section 4, shall cause to be served on the consignor in any manner authorised by section 141 of the Indian Railways Act, 1890 (9 of 1890 ), a notice stating that the cotton has been so returned and requiring the consignor to pay any rate, terminal or other charges due in respect of the carriage of the cotton to and from the railway station to which it was consigned, and such charges shall be deemed to be due from the consignor for all the purposes of section 55 of that Act.

6. Penalties.

Any person who, in contravention of the provisions of this Act or of any notification or rule made hereunder, knowingly takes delivery of any cotton from a notified station or imports, or attempts to import, any cotton into a protected area, and any station master or other railway sub- section (1) of section 5, without reasonable excuse, the burden of proving which shall lie upon him, delivers any cotton to a consignee or other person, shall be liable to a fine not exceeding one thousand rupees, and upon any subsequent conviction to imprisonment which may extend to three months, or to fine which may extend to five thousand rupees, or to both.

1. For such notifications see Gen. R. and O. Vol. V, p. 90; ibid., Supplementary Vol. II, p. 998; and ibid., Supplementary Vol. VI, p. 457. 2 Ins. by Act 34 of 1925, s. 5.

7. Power to make rules.

(1)The State Government may, by notification in the Official Gazette, make rules to provide for any of the following matters, namely:--

(a)the prevention of the import into a protected area by road, river or sea, save under and in accordance with the conditions of a licence, of cotton the import of which into that area has been prohibited 1 wholly or partly] by a notification under section 3;

(b)2 the terms and conditions to be contained in licences, the authorities by which they may be granted and the fees which may be levied in respect thereof; and]

(c)the manner in which licences and certified copies thereof shall be dealt with on and after the delivery of the cotton to which they relate.

(2)Any such rules may provide that any contravention thereof or of the conditions of any licence, not otherwise made punishable by this Act, shall be punishable with fine which may extend to five hundred rupees.

8. Previous approval of State Legislature to issue of notifications and rules.

No notification under section 3 or rule under section 7 shall be issued by the State Government 3 , unless it has been laid in draft before 4 the Legislative Assembly of the State], and has been approved by a Resolution 5 of that Assembly], either with or without modification or addition, but upon such approval being given the notification or rule, as the case may be, may be issued in the form in which it has been so approved:Provided that if the State Legislature has two 2 Houses], the notification must be laid in draft before, and be approved by Resolutions of, both 2 Houses], either without modifications or additions, or with modifications or additions approved by both 2 Houses].]

9. Protection for acts done under Act.

No suit or other legal proceeding shall be instituted against any person in respect of anything which is in good faith done or intended to be done under this Act.

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Union of India - Act