Section 11 in The U.P. Cotton Ginning and Pressing Factories Rules, 1964
11. Procedure for making complaint under sub-section (1) of Section 8 of the Act.
(1)The complaint to the effect that there has been a contravention of the provisions of Sections 6 and 7 made to the authorities specified in Rule 10 (2) shall be accompanied by a treasury receipt of Rs. 10.(2)On receipt of the complaint or on their own motion, the officers given in Rule 10 (2) shall get the stock, in respect of which complaint under Sections 6 and 7 has been received, sealed. Before sealing the stock representative sample shall be collected and sent to the authority specified in Rule 10 (1). The representative sample shall weigh 20 lb and shall be taken out of at least 20 bales of packages, provided that the number of bales or packages sealed exceeds this number. If the number of bales or packages is twenty or less, representative sample shall be taken from all of them. The sample so collected shall bear the seal of the officer collecting the sample, the owner and the complainant if the latter too so desires.
