Section 31A in The Cotton Textiles (Control) Order, 1948
31A.
[(1) For the purpose of enforcing the provisions of this order, the Textile Commissioner may direct the officer-in-charge of -(i)the laboratories of the Chief Inspectorate of Textiles and Clothing, Kanpur, or(ii)the laboratories of the Inspectorate to General Stores, Calcutta, Bombay, New Delhi or Madras. or(iii)any of the laboratories established by the Textiles Committee constituted under the Textile Committee Act, 1963 (41 of 1963);to carry out or cause to be carried out such tests in relation to any cloth and yarn as may be specified by the Textile Commissioner.] [Substituted by S.O. 2170 dated 31st July, 1981 (w.e.f. 15th August, 1981).](2)Where any direction is issued under sub-clause (1), the officer-in-charge concerned shall make a report under his hand to the Textile Commissioner in respect of any tests so carried out and any such report as may be used as evidence in any trail for contravention of any of the provisions of this Order.
