4. Grant of permission to factories to mix cotton.
(1)Notwithstanding any thing contained in any notification issued under section 3, sub-section (1), the government may, by notification, permit, in any factory in which cotton is manufactured into yarn or cloth, any variety of standard cotton to be mixed with any other variety of cotton:Provided that the cotton so mixed is not made into fully pressed bales and is used in such factory exclusively in the manufacture of yam or cloth.(2)The owner or person in charge of the factory shall maintain or cause to be maintained a register containing a daily record of cotton other than standard cotton received into, and used in, the factory. He shall preserve such register for a period of not less than two tears from the date of the last entry made therein.(3)The owner or person in charge of the factory shall produce the register maintained under sub-section (2) when required to do so by the Director or by any person authorized by him in this behalf.
