Section 13 in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
13. Conditions of exemption.
- Every exemption granted under the powers to sub-section (1) of Section 2-B shall be subject to the following conditions :(i)The exemption shall not apply to such local area where only one factory is situated or where all the factories are engaged in business exclusively on their own account.(ii)Every owner of a factory desirous of availing such exemption, shall make an application in writing to the State Government through the Director of Agriculture, M.P. not less than one month before the commencement of the season.(iii)The exception shall be limited to one season only, and shall, for reasons to be recorded in writing, be liable to be withdrawn at any time.(iv)The exemption order shall be displaced prominently by the owner of person in charge of a factory.
