Section 9 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
9. Insertion of new sections 16 and 17 in Central Act XII of 1925.
- After section 15 of the said Act, the following sections shall be added, namely:-"16. Penalty in cases not otherwise provided for. - Whoever contravenes any of the provisions of this Act or any rule made thereunder or any of the conditions subject to which a licence has been granted to him shall, if no other penalty is provided in this Act for such contravention, be punishable with fine which may extend to five hundred rupees, and in the case of a second or subsequent conviction, with fine which may extend to one thousand five hundred rupees.
