Section 25 in The Cotton Textiles (Control) Order, 1948
25. [ (1) The Textile Commissioner may, with a view to securing equitable distribution of cloth or yarn, issue directions to any manufacturer or dealer or class of manufacturers or dealers regarding the quality or cloth of yarn in packed or in loose condition which as manufacturer or dealer or class of manufacturers or dealers may keep in his or their possession at any time or during such periods as may be specified by the Textile Commissioner in this regard.
(2)Every manufacturer or dealer or class of manufacturers or dealers to whom a direction has been issued in this regard shall comply with such direction.(3)While issuing directions under sub-clause (1) the Textile Commissioner shall have regard to the following matters, namely :(a)the requirement of cloth or yarn by the public;(b)the nature and condition of the machinery with the manufacturer; and(c)the capacity of the manufacturer to manufacture cloth or yarn.(4)Where a manufacturer or dealer or class of manufacturers of dealers for sufficient reasons is or are not able to comply with the provisions of any order that may be issued by the Textile Commissioner under sub-clause (1) he shall report the facts forthwith to the Textile Commissioner and obtain his orders regarding the manner or disposal of cloth or yarn in his possession.(5)Nothing in this clause shall apply to cloth or yarn manufactured for export and cloth or yarn contracted for delivery against Government contracts and handloom cloth] [Substituted by S.O. 2074, dated the 19th June, 1975.].[26. * * *] [Omitted by G.S.R. 760, dated 29th June, 1959.][27. Where in pursuance of paragraph (b) of sub-clause (1) of Clause 22, marking are required to be made at one end of any piece of cloth and the piece of cloth is not sold as a whole that portion of the piece containing the said markings shall not be cut or separated from the piece at any time till the portion other than the portion containing the said markings is sold.] [Substituted by S.O. 2199. dated 24th May. 1971.][28. * * * *
