Section 7 in The Punjab Cotton Ginning and Pressing Factories Rules, 1965
7.
Sections 5, 6 and 18 (2) (e) - (1) Any of the officers under rule 6(1) shall forward samples of sealed cotton to the Deputy Director of Agriculture, of the Circle concerned or the Cotton Extension Officer, Haryana in such quantities as are indicated below :-(a)If the cotton seized weighs more than 10 kilograms, one random sample of such cotton weighing two kilograms;(b)If the cotton seized weighs less than 10 kilograms, all the cotton seized.(2)The sample separated under sub-rule (1) shall be packed and sealed with official seal of the officer in the presence of the owner or manager who will also be allowed to put his seal if he so desires.(3)The seizing officers shall receive an undertaking in writing from the person whose cotton has been seized, to produce before him the remaining quantity of cotton, if any, when demanded.(4)If, on receipt of a certificate from the Deputy Director of Agriculture or Cotton Extension Officer Haryana about the contents of the sample so seized, the sample is found defective, the Director of Agriculture, Haryana, may authorise any of the officers mentioned in sub-rule (1) of rule 6, to lodge, with the previous sanction of District Magistrate or a Magistrate of the First Class especially empowered in this behalf by the State Government, a complaint in a court of competent jurisdiction.
