Section 14 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
14. Structural requirement for factories.
(1)In the case of cotton ginning factories, the construction of which is commenced after the commencement of this Act-(i)gin-houses shall be provided with separate entrance and exits for the bringing in of unginned and the taking out of ginned cotton, respectively, and(ii)the factories shall be constructed in accordance with plans and specifications approved by the prescribed authority:Provided that nothing in this sub-section shall apply to any factory in which only roller gins are used and where the number of such gins is not more than four.(2)In any cotton ginning factory, whether created before or after the commencement of this Act-(i)no structural alterations or additions, the construction of which commenced after the 27th day of February, 1939, shall be made so as to minimize the degree of compliance of the factory as a whole with the requirements set forth in clauses (i) and (ii) of sub-section (1), and(ii)no structural addition (whether actually attached to any existing structure in the factory or not), the construction of which commenced after the 27th day of February, 1939, shall be made except in accordance with plans and specifications approved by the prescribed authority :Provided that nothing in this sub-section shall apply to any factory in which, after any alteration or addition has been made, only roller gins are used and where the number of such gins is not more than four.(3)Within such period after this section comes into force, as may be prescribed, the owner of every cotton pressing factory in which cotton is handled on the ground floor shall cause the press-house to be paved or provided with other suitable flooring to the satisfaction of the prescribed authority.(4)An owner of a cotton ginning or cotton pressing factory who fails to comply with any of the provisions of this section which is applicable to the factory, shall be punishable with fine may extend to one hundred rupees.(5)(i)Where the owner of a cotton ginning or cotton pressing factory has been convicted under sub-section (4), the prescribed authority may serve on the owner of the factory an order in writing directing that such alterations shall be made in the factory, before a specified date, as in the opinion of the said authority are necessary to secure compliance with the provisions of sub-section (1), sub-section (2) or sub-section (3), as the case may be.(ii)Where the alterations are not made in accordance with the order served under clause (f) of this sub-section, the prescribed authority may serve on the owner and the occupier, if any, of the factory an order in writing directing that the work of ginning or pressing cotton in such factory shall be suspended until the alterations have been made in accordance with the order served under clause (i), and the owner and the occupier, if any, shall be jointly and severally liable to a fine which may extend to fifty rupees for each day on which cotton is ginned or pressed in the factory in contravention of the order served under this clause.
