Section 6(2) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(2)If after issuing the notification under sub-section (1) regarding any area, a person grows any other type of cotton, he shall, on complaint made with the approval of the Director of Agriculture, and upon conviction, be liable to be punished by the Magistrate of the First Class with fine which may extend to fifty rupees and the cotton grown shall be liable to forfeiture.
