Section 23(1) in The Cotton Textiles (Control) Order, 1948
(1)Where the marking to be made and the time and manner for marking it in respect of any class or specification of cloth or yarn have been specified under Clause 22 -(a)the manufacturer of, or, as the case may be, the dealer in such cloth or yarn shall cause the marking to be made thereon at the time and in the manner specified;(b)no person other than such manufacturer or dealer shall cause the marking to be made on any such cloth or yarn;(c)no person other than the manufacturer shall have in his possession or under his control any cloth or yarn which is not so marked, unless it be for the bonafide personal requirements;(d)no person shall alter or deface or cause or permit to be altered or defaced any marking made on any such cloth or yarn held by him otherwise than for his bonafide personal requirements;(e)no person shall make on any cloth or yarn any marking resembling the prescribed marking;(f)no person shall have in his possession or under his control otherwise than for his bonafide personal requirements any cloth or yarn the marking whereon is altered or defaced or is of a character specified in paragraph (e).
