Section 15 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
15. [ Restriction or closure of factories. - The owner of a cotton ginning factory, or cotton pressing factory for which a licence has been granted for the season, shall not have the factory closed or cause it to be closed, before the end of the cotton ginning or cotton pressing season, without the previous sanction of the State Government obtained in the manner prescribed, except when the factory is closed in accordance with the provisions of the Industrial Disputes Act (XIV of 1947) or any other law for the time being in force, and in case of default, the owner shall, on conviction, be punishable with fine which may extend to one thousand rupees for each day of closure without such sanction.] [Substituted by Punjab Act No. 36 of 1957, section 4.]
