Section 5 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
5. [Procedure on arrival of cotton at notified station. [Substituted by Act No. III of 1339 F.]
(1)Where cotton, the import of which into any protected area has been prohibited, arrives at a notified station in any such protected area, the station master of the station or other railway servant responsible for receiving or delivering to the consignee of goods or parcel, as the case may be, shall, unless 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 into the protected area in which such notified station is situated; and, if he is not so satisfied, or if within fourteen days the consignee or some person on his behalf does not appear to take delivery of the consignment, shall return the cotton to the station from which it was consigned, together with an intimation that there has been a refusal to take the cotton or cotton has not been taken, as the case may be.](2)Station master or other railway servant on receipt of cotton under sub-section (1) together with the intimation from a railway station specified in a notification under subsection (3) of section 4, shall issue to the consignor a notice stating that the cotton has been so returned and requiring the consignor to pay any terminal charge or other charges due in respect or the carriage of the cotton to and from the station to which it was consigned, and such charges shall be deemed to be due from the consignor for the purposes of section [55 of the Indian Railways Act, 1890 (Central Act IX of 1890)] [Substituted by A.O. 1956.].
