Section 3(2) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(2)Any such notification may also prohibit the delivery to or the taking of delivery by any person, at any railway station specified in the notification situated in the protected area, of any cotton, the import of which into that area is prohibited when such cotton has been consigned from a railway station not situated in that area, unless such person holds a licence for the import of the cotton into that area.
