Section 4 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
4. Refusal to carry cotton for which licence is not obtained.
(1)Notwithstanding anything contained in the [Indian Railways Act, 1890 (Central Act IX of 1890)] [Substituted by A. O. 1956.], or any other ,law for the time being in force, a station master or railway servant responsible for the dispatching of consignment or parcel at a station may refuse to carry or to receive for carriage at, or allow to be carried on the railway from that station any such cotton to a station notified under this Act or a law in force in [any part of India] [Substituted by Act No. Ill of 1339 F.], being cotton of a kind of which the delivery at such notified station has been prohibited, unless both the stations are in the same protected area, or unless the consignor produces a certified copy of a licence for the import of the cotton into the protected area in which such notified station is situated.(2)Every certified copy of a licence so produced shall be attached to the invoice or waybill, as the case may be, and shall be sent along with consignment to its destination and shall there be dealt with in the prescribed manner.(3)Where under any law in force in [any part of India] [Substituted by Act No. III of 1339 F.] the import, into any area, of ginned or unginned cotton, cotton waste or cotton seed has been prohibited, the Government may, by notification, declare, subject to reasonable conditions. that cotton of that area may be imported, by road or rail into any protected area in [the Hyderabad area of the State of Maharashtra] [Substituted by A.O. 1956.].
