Section 5 in The Cotton Ginning and Pressing Factories Act, 1925
5. [ Returns. [Substituted by Rajasthan 10 of 1957.]
(1)The owner of every cotton-ginning factory shall submit to the prescribed authority, within such time and in such form,as may be prescribed, monthly returns showing the quantity of cotton ginned in the factory during the preceding month and from the commencement of the season to the end of that month.(2)The State Government shall compile from the monthly returns, submitted under sub-section (1), and shall publish in such manner as it thinks fit, a statement showing the total quantity of cotton ginned in the Si (ate during the month and from the commencement of the season to the end of the month to which the returns relate:Provided that the quantity of cotton ginned in an individual factory shall not be published.(3)The owner of every cotton pressing factory shall submit to the prescribed authority within such time and in such form, as may be prescribed, weekly returns showing the total number of bales of cotton pressed during the preceding week and from the commencement of the season to the end of that week and the approximate average net weight of the; bales pressed in that week.(4)The State Government shall compile from the weekly returns submitted under sub-section (3), and shall publish in such manner as it thinks fit, a statement showing the total number of bales pressed in the State during the week and from the commencement of the season to the end of the week to which the returns relate:Provided that the number of bales pressed in any individual factory shall not be published.(5)If default is made in submitting any return as required by sub-section (1) or sub-section (3), the owner of the factory shall, on conviction, be punishable with fine which may extent to fifty rupees.(6)Where the owner of a cotton ginning or cotton pressing factory has notified to the prescribed authority that the work of ginning cotton or pressing bales in that factory has been suspended, it shall not be necessary for the owner to submit returns under sub-section (1) or sub-section (3) until such work has been resumed.]
