4. Grant of permission to factories to mix cotton.
(1)Notwithstanding anything contained in Section 3 or any notification issued thereunder, the State Government may, by notification, permit, in any factory in which cotton is manufactured into yarn or cloth, any standard variety to be mixed with any other standard or prohibited variety:Provided that the cotton so mixed-(a)is not made into fully pressed bales, and(b)is used in such factory exclusively in the manufacture of yarn or cloth.(2)The owner or person incharge of the factory shall maintain or cause to be maintained a register containing a daily record of cotton other than that of standard variety received into, and used in, the factory. He shall preserve such register for a period of not less than two years from the date of the last entry made therein.(3)The owner or person incharge of the factory shall produce the register maintained under sub-section (2) whenever required to do so by the Director or by any person authorised by him in this behalf.
