Section 12D in The Cotton Textiles (Control) Order, 1948
12D.
In granting or refusing permission under Clause 12B or 12C, the Textile Commissioner shall have regard to the following matters :(i)the availability of yarn and cloth;(ii)the capacity of the producing units in the local area;(iii)the condition and nature of the textile machinery and parts; and(iv)and other relevant circumstances.
