Section 8(1) in Tamil Nadu Cotton Control Act, 1952
(1)Any officer authorized in this behalf by the Government may, between the hours of 6 a.m. and 6 p.m. -(a)enter upon any land in a controlled area in which he knows or has reason to believe that any prohibited variety of cotton has been or is being cultivated in contravention of a notification under section 3, sub-section (1), uproot such cotton, or cause it to be uprooted, and seize the cotton so uprooted;(b)enter upon or into any land, building, ship, vessel, vehicle or place in a controlled area, in which he knows or has reason to believe that any variety of standard cotton mixed with any other variety of standard cotton or any prohibited variety of cotton or not, is kept in contravention of a notification under section 3, sub-section (1), and seize such cotton.
