Section 25 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
25. Authorities for the purposes of sections 7, 8 and 9.
(a)The prescribed authority for the purposes of sections 7 and 8 shall, be -(i)Superintending Agricultural Officer of the Division;(ii)[Assistant Director of Agriculture (Cash Crops) of the District.] [Substituted by Notification No. 2873/ 150265-A-II, dated 5.8.1975.](b)The prescribed authority for the purpose of sub-section (1-A) of section 9 shall be the inspectors appointed under the Factories Act, 1948, for the area in which the factory is situated.(c)The prescribed authority for the purpose of sub-sections (2) and (4) of section 2 shall be the Commissioner of Labour, Bombay.(d)The service of any order under section 9 shall be deemed to have been affected, unless the contrary is proved, if a letter containing the order is properly addressed and sent by registered post to the owner.
