Section 3 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
3. Power to issue notification regarding import of cotton into protected area.
(1)The Government may, for the purpose of maintaining the quality and reputation of the cotton produce of [any part of the area to which this Act extends] [Substituted by A. O. 1956.], by notification, prohibit the import of cotton or of any special kind of cotton into that area, unless such import is made under a licence and in accordance with the conditions laid down in a licence :Provided that, the said notification shall not be deemed to prohibit the import into protected area of cotton to the extent of five seers.(2)Any such notification may also prohibit the delivery to or the taking of delivery by any person, at any railway station specified in the notification situated in the protected area, of any cotton, the import of which into that area is prohibited when such cotton has been consigned from a railway station not situated in that area, unless such person holds a licence for the import of the cotton into that area.
