Section 18(5) in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
(5)If the complainant is in possession of the cotton, package or bale in respect of which the contravention of the provisions of Section 3-A or Section 3-AA, is alleged to have taken place, the complaint shall be presented together with the cotton, package or bale to the nearest Agricultural Extension Officer or the Agriculture Assistant (Cotton). The Officer to whom the complaint has been presented shall examine the complaint and forward the complaint together with the record of the examination to the Director of Agriculture or the Deputy Director of Agriculture (Cotton). He shall, at the same time, retain a quantity of the cotton itself or the cotton in the package or bale presented and dispose of the things so retained in the manner prescribed in Rule 20.
