Section 5(1) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(1)Where cotton, the import of which into any protected area has been prohibited, arrives at a notified station in any such protected area, the station master of the station or other railway servant responsible for receiving or delivering to the consignee of goods or parcel, as the case may be, shall, unless the notified station and the railway station from which the cotton has been consigned are situated in the same protected area, refuse to deliver the cotton, until he is satisfied that the consignee holds a licence for the import of the cotton into the protected area in which such notified station is situated; and, if he is not so satisfied, or if within fourteen days the consignee or some person on his behalf does not appear to take delivery of the consignment, shall return the cotton to the station from which it was consigned, together with an intimation that there has been a refusal to take the cotton or cotton has not been taken, as the case may be.]
