Section 2 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
2. Amendment of section 2, Central Act XII of 1925.
- In section 2 of the Cotton Ginning and Pressing Factories Act, 1925 (Central Act XII of 1925) (hereinafter referred to as the said Act),-(i)clause (a) shall be re-lettered as clause (a-1) and before the clause as so relettered, the following clause shall be inserted, namely:- "(a) 'admixed cotton' means a mixture of different varieties of cotton:(ii)in clause (b), the words, "or cotton waste" shall be omitted;(iii)after clause (e), the following clause shall be inserted, namely:- "(e-1) 'foreign substance' means a substance other than cotton lint, and includes cotton waste, but does not include cotton leaf or cotton seed;"(iv)after clause (f), the following clause shall be inserted, namely:- "(f-l) 'licence' means a licence granted under section 2-A, sub-section (i);"(v)after clause (g), the following clause shall be inserted, namely:- "(g-1) 'owner' includes any person authorized to represent the owner."
