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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Cotton Control Act, 1954

(a)Every officer seizing any cotton under sub-section (1) shall forthwith-
(i)take a sample of the cotton seized, separate it then and there into three equal parts and securely pack and seal each of them with his seal in the presence of the occupier or person incharge of the land, building, vehicle or place on or in which such seizure was made and of two witnesses and in case the occupier or person aforesaid wishes to seal them, they shall also be sealed with his seal; and
(ii)subject to any rules made under Section 15, send one of the scaled packages to such officer as may be authorised by the State Government in that behalf for examination and report to the Director, retain another such package for his own and deliver the third sealed package to the occupier or person aforesaid.