Section 8(4) in Tamil Nadu Cotton Control Act, 1952
(4)If the occupier or person aforesaid refuses to take charge of the cotton when required under clause (b) of sub-section (2) or to give the undertaking referred to in that clause or fails to produce the cotton before the Court when required, he shall be guilty of an offence under this Act and shall be punishable with fine which may extend to twice the value of such cotton.
