Section 5 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
5. Maintenance of registers.
(1)The owner of every cotton ginning or pressing factory, shall, respectively, cause to be maintained at the factory in such form as may be prescribed-(a)a ginning register containing a record of all cotton ginned in the factory and the names of the persons for whom and the dates on which the cotton has been ginned and of die quantity ginned for each person, or(b)a press register containing a daily record of the number of bales pressed in the factory, the serial number of each bale, the name of the person for whom it has been pressed and any other prescribed particular.(2)The owner or the person in charge of a cotton ginning or cotton pressing factory shall produce any ginning register or press register maintained under this section when required to do so by any person appointed by the [State Government] [Substituted by the A.O. 1950.] in this behalf, and the owner or person in charge of any cotton pressing factory shall furnish to the Indian Central Cotton Committee, if so required by it in writing, a true copy certified as correct by the owner or person in charge of the factory, of the entry in any press register maintained at the factory, relating to any specified bale.(3)No register required to be maintained by this section shall be destroyed until after the expiration of three years from the date of the last entry therein.(4)If-(i)in any factory any register required by this section to be maintained is not maintained or is maintained in any form other than the form prescribed for the purpose, or(ii)any entry in any such register is proved to be false in any material particular; or(iii)any such register is destroyed before the expiration of the period referred to in sub-section (3),the owner of the factory shall be punishable with fine which may extend to fifty rupees, and if he has previously been convicted of any offence under this sub-section, with fine which may extend to five hundred rupees.(5)If the owner or the person in charge of any factory fails to produce any register or to furnish a certified copy of any entry, when required to do so under sub-section (2), or furnishes a certified copy of an entry knowing or having reason to believe such copy to be false, he shall be punishable with fine which may extend to fifty rupees, and if he has previously been convicted of any offence under this sub-section, with fine which may extend to five hundred rupees.
