Section 11 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
11. Returns.
(1)The owner of every cotton ginning factory shall submit to the prescribed authority, within such time and in such form as may be prescribed, [weekly] [Substituted by U.P. Act XXVI of 1956.] returns showing the quantity of cotton ginned in the factory during the preceding [week] [Substituted by U.P. Act XXVI of 1956.] and from the commencement of the season to the end of that [week] [Substituted by U.P. Act XXVI of 1956.].(2)The [State Government] [Substituted by the A.O. 1950.] shall compile from the [weekly] [Substituted by U.P. Act XXVI of 1956.] returns submitted under sub-section (1) and publish in such manner as it thinks fit, a statement showing the total quantity of cotton ginned in the [State] [Substituted by U.P. Act XXVI of 1956] during the [week] [Substituted by U.P. Act XXVI of 1956.] and from the commencement of the season to the end of the [week] [Substituted by U.P. Act XXVI of 1956.] to which the returns relate :Provided that the quantity of cotton ginned in any individual factory shall not be published.(3)The owner of every cotton pressing factory shall submit to the prescribed authority, within such time and in such form as may be prescribed, weekly returns showing the total number of bales of cotton pressed during the preceding week and from the commencement of the season to the end of that week, and the approximate average net weight of the bales pressed in that week.(4)The [State Government] [Substituted by the A.O. 1950.] shall compile from the weekly returns submitted under sub-section (3) and publish in such manner as it thinks fit, a statement showing the total lumber of bales pressed in the [State] [Substituted by U. P. Act XXVI of 1956] during the week and from the commencement of he season to the end of the week to which the return relates :Provided that the number of bales pressed in any individual factory shall not be published.(5)If default is made in submitting any return as required by sub-section (1) or sub-section (3) the owner of the factory shall be punishable with fine which may extend to fifty rupees.(6)Where the owner of a cotton ginning or cotton pressing factory has notified to the prescribed authority that the work of ginning cotton or pressing bales in that factory has been suspended, it shall not be necessary for the owner to submit returns under sub-section (1) or sub-section (3) until such work has been resumed.
