Section 5 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
5. Substitution of new section 6 in Central Act XII of 1925.
- For section 6 of the said Act, the following section shall be substituted, namely:-"6. Scales and weights to be used in factories. - (1) No scales or weights shall be kept or used in any cotton ginning or pressing factory other than scales or weights prescribed by the Central Government or notified by the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, in this behalf.(2)If, in any such factory, any scales or weights not so prescribed or notified are kept or used, the owner of the factory shall be punishable with fine which may extend to fifty rupees, or in case he has been convicted previously of any offence under this sub-section or sub-section (3), with fine which may extend to five hundred rupees.(3)The owner or person in charge of any such factory shall produce the scales and weights kept or used therein at the factory on demand by any person appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in this behalf; and if the owner or person in charge fails to do so, he shall be punishable with fine which may extend to fifty rupees; or in case he has been convicted previously of any offence under sub-section (2) or this sub-section, with fine which may extend to five hundred rupees.".
