Section 4(2) in The Bombay Cotton Control Act, 1942
(2)[ Any owner or person in charge of a factory who-(a)in contravention of the provisions of sub-section (1) of section 3A makes the mixed cotton into fully pressed bales or uses the mixed cotton otherwise than in the manufacture of yarn or cloth in his factory, or(b)fails to comply with any of the provisions of sub-section (2) or subsection (3) of section 3A,[shall, on conviction, be punished with fine which may extend to two thousand and five hundred rupees] [This sub-section was added by Bombay 63 of 1947 Section 5.] .]
