Section 21C in The Cotton Textiles (Control) Order, 1948
21C.
(1)Where the Textile Commissioner has issued directions under sub-clause (1) of Clause 21-A to any producer to pack a specified quantity of cloth during the period specified in the direction -(a)the producer who packs quantities of such cloth during the period in excess of the minimum quantity shall be eligible for receiving cash payment by way of assistance from the Textile Commissioner in respect of such excess quantity packed at such rates and in respect of such maximum quantity as may be specified by the Central Government from time to time;(b)such producer may, in lieu of packing the whole or part of the minimum quantity of cloth specified in the said direction, make payment to the Textile Commissioner in respect of the deficiency at such rates as may be specified by the Central Government and within such time as may be determined by the Textile Commissioner.(2)All payments received from producers under para (a) of sub-clause (1) shall, as far as may be, be utilised towards payments, if any, to producers under the said para (a).Explanation. - In this clause, "producer" includes a group of producers.
