Section 14 in Tamil Nadu Cotton Control Rules, 1954
14. Manner of sealing.
(1)(i)Each sample of cotton seized shall be placed in a suitable container which, when packed and sealed will reach the destination safely without tampering, breakage or loss in transit;(ii)The minimum quantity of cotton other than cotton plants seized to be placed in the container shall weigh a net weight of two pounds in respect of cotton lint, six pounds in respect of cotton kapas, four pounds in respect of cotton seeds and two pounds in respect of cotton waste, the weight to be reckoned in avoirdupois;(iii)Each sample of cotton plants seized shall have twenty-five plants with root, stem, branches, leaves, flowers and bolls intact and shall be placed loosely without compressing, in a good gunny bag of suitable size;(iv)The seized cotton shall be placed in the container with a label showing in ink the name of the owner or tenant or lessee, survey number, village, taluk and district in respect of cotton plants and the name of the factory, its owner or lessee, its situation and such other particulars and distinguishing marks as may be necessary for each identification;(v)The address of the container shall be clearly written in ink;(vi)After packing, the seal shall be fastened, in as many places as may be deemed necessary;(vii)All things seized and required to be sealed under the Act shall be sealed with the seal of the officer sealing the same, and if the owner or person in charge also wishes to seal them with this seal, he shall be at liberty to do so;(2)(i)The sealed packages to be sent to the Cotton Specialist under section 8(2)(a)(ii) shall be accompanied by a report in the form prescribed in Schedule G in respect of cotton plan ts and in the form prescribed in Schedule H in respect of cotton kapas or lint or seed or waste according as the cotton to which the report relates, was seized under section 8(l)(a) or (b);(ii)A copy of the report shall be sent by the Officer seizing the cotton to the Director;(3)The undertaking referred to in section 8(2) (b) shall be in the form prescribed in Schedule I(4)If in the opinion of the Director, there is evidence of contravention of any of the sections of the Act, the officer seizing such cotton may file a complaint in the form prescribed in Schedule in the Court of the Magistrate referred to in section 11.
