Section 11(2) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(2)The [State Government] [Substituted by the A.O. 1950.] shall compile from the [weekly] [Substituted by U.P. Act XXVI of 1956.] returns submitted under sub-section (1) and publish in such manner as it thinks fit, a statement showing the total quantity of cotton ginned in the [State] [Substituted by U.P. Act XXVI of 1956] during the [week] [Substituted by U.P. Act XXVI of 1956.] and from the commencement of the season to the end of the [week] [Substituted by U.P. Act XXVI of 1956.] to which the returns relate :Provided that the quantity of cotton ginned in any individual factory shall not be published.
