Section 19 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
19. Power to reject unmarked bales in fulfilment of contracts.
(1)After the commencement of this Act, any person who has made a contract for the purchase of baled cotton may require that no bales other than bales marked with the mark prescribed under Section 10 for the factory in which they were pressed, shall be supplied in fulfilment of such contract, and if he does so require, no bale not so marked shall be tendered in fulfilment of the contract.(2)Any bale marked in accordance with the provisions of Section 10, shall, within the meaning of the Indian Evidence Act, 1872, be presumed for all proposes as between the parties to a contract for the purchase of baled cotton, to have been so marked before leaving the factory in which it was pressed.
