Section 2 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Cotton" means ginned or unginned cotton, or cotton waste;(b)"bale" means any pressed package or cotton whatever size or density;(c)"admixture of cotton" means mixture of different varieties of cotton in contravention rules made under this Act.(d)"cotton ginning factory" means any premises including the precincts thereof, where cotton is ginned or where cotton fibre is separated from cotton seed by any process whether involving the use of steam, water or other mechanical power or of electrical power;(e)"cotton pressing factory" means any factory as defined in the Factories Act 1948, (Act LXIII of 1948) in which cotton is pressed into bales;(f)"cotton waste" means droppings, strippings, fly and other waste products of a cotton mill or of a cotton ginning factory or of a cotton pressing factory, but does include yarn waste;(g)"Indian Central Cotton Committee" means the Indian Central Cotton Committee constituted under the Indian Cotton Cess Act, 1923 (Act of XIV of 1923), and includes any Sub-Committee appointed by it to perform any function of the Indian Central Cotton Committee under this Act;(h)"owner" includes a person in charge of a factory;(i)"prescribed" means prescribed by or under rules made under this Act; and(j)'season" means such period as may from time to time be notified as such by the State Government.(k)[ "Licence" means a licence granted under section 2-A, to a cotton ginning factory or a cotton pressing factory.] [Clause (k) added by Punjab Act 36 of 1957, section 2.]
