Section 9(2) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(2)The State Government shall compile from the [weekly] [Substituted for the word 'monthly' by Punjab Act 19 of 1965, section 3.] 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 State during the [week] [Substituted for the word 'months' by ibid.] and from the commencement of the season to the end of the [week] [Substituted for the word 'months' by ibid.] to which the returns relate:Provided that the quantity of the cotton ginned in any individual factory shall not be published.
