Section 9(6) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(6)Where the owner or person in charge 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 him to submit returns under sub-section (1) or sub- section (3) until such work has been resumed.
