Section 5(4) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(4)[ If the Assistant Director of Agriculture (Cash Crops) is of opinion that the ginning or pressing machines of any cotton ginning factory or of any cotton ginning and pressing factory by reason of being outdated or old, adversely affect the quality and out-turn of the lint, he may give a notice to that effect to the owner requiring him to replace such ginning or pressing machines by new machines within a period of one year from the date of such notice. Where any such owner fails to so replace the machines as so required before the expiry of the notice period, the Assistant Director of Agriculture (Cash Crops) may by an order and for reasons recorded in writing refuse to grant the licence until such machines are so replaced".
