Section 4(3) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(3)Any person who works a cotton ginning or cotton pressing factory in respect of which a licence has not been granted or has been suspended, withdrawn or cancelled, shall be punishable-(i)on a first conviction with fine which may extend to five hundred rupees and, if the offence has continued for more than one day, with a further fine which may extend to one hundred rupees for every day subsequent to the first day during which the offence has continued, and(ii)on every subsequent conviction with fine which may extend to fifteen hundred rupees, and if the offence has continued for more than one day, with a further fine which may extend to two hundred rupees for every day subsequent to the first day during which the offence has continued.
