Section 4(2) in The Cotton Ginning and Pressing Factories Act, 1925
(2)If any bale is removed from the press-house of cotton pressing factory without having been marked as required by sub-section (1), the owner of the factory [shall on conviction, be punishable] [Substituted by Rajasthan 10 of 1957 for the words shall be punished] with fine which may extend to fifty rupees.
