Section 30 in The Cotton Textiles (Control) Order, 1948
30. [ (1) The Textile Commissioner may, with a view to securing proper distribution of cloth or yarn and with a view to securing compliance with the provisions of this order, direct, any manufacturer or dealer, class of manufacturers or dealers] [Substituted by S.O. 364, dated 29th October, 1972.] -
(a)to sell or deliver specified quantities of cloth or yarn to specified persons;(b)not to sell or deliver cloth or yarn of specified description except to specified persons and subject to such conditions as the Textile Commissioner may specify.(2)Where any direction is issued under sub-clause (1), the manufacturers or dealers, as the case may be, shall comply with such directions.(3)In the exercise of the powers conferred by sub-clause (2), the Textile Commissioner shall have regard to the following matters, namely :(a)the requirements of various categories of persons specified in sub-clause (1);(b)the availability of cloth or yarn of different descriptions; and(c)the requirement of any local area.(2)The Textile Commissioner may, with a view to securing a proper distribution of cloth or yarn, issue directions to any manufacturer or dealer to sell or deliver specified quantities of cloth or yarn to specified persons, and where any such directions are issued, the manufacturer or the dealer,as the case may be, shall comply with them.(3)In the exercise of the powers conferred by sub-clause (2), the Textile, Commissioner shall have regard to the following matters, namely :(a)the requirements of various categories of persons specified in sub-clause (2);(b)the availability of cloth or yarn of different description; and(c)the requirement of any local area.[30A.(1)] [Renumbered by S.O. 3807, dated 15th September, 1971.] The Textile Commissioner may for the purpose of determining what steps should be necessary for maintaining or increasing supplies of cloth or yarn, conduct or cause to be conducted such enquiry as he may deem appropriate in relation to any producer.(2)[] [Inserted by S.O. 3807, dated 15th September, 1971.] For the purpose of conducting the inquiry under sub-clause (1), the Textile Commissioner may, -(a)require any such producer or any person connected with the business of such producer to give such information in his possession relating to the business carried on by such producer;(b)inspect or cause to be inspected any books or documents belonging to such producer which are under his custody or under the custody of any other person and for that purpose require the producer or such other person to produce such books or documents; and(c)[ enter and search or authorise any officer subordinate to him, not below the rank of Economic Investigator/Economic Assistant/Costing Investigator/Costing Assistant/Technical Investigator to enter and search any business premises belonging to any such producer] [Substituted by S.O. 978, dated 10th April, 1974.].(3)Every producer or other person who is required to give any information or produce any books or documents under sub-clause (2) shall comply with such requisition.
