- [(1)] [This section was renumbered as section 4(1) by Bombay 63 of 1947, Section 5.] Any person, who in any controlled area, knowingly and in contravention of the provisions of this Act or of any notification issued or rule made thereunder-(a)cultivates any prohibited variety of cotton shall,' on conviction, be punishable with fine which may extend to twenty rupees for the first offence and to fifty rupees for every subsequent offence,(b)[ (i) mixes or causes to be mixed any standard cotton with any other standard cotton or any prohibited variety of cotton with the standard cotton, or [These sub-clauses were substituted for the original by Bombay 63 of 1947.](ii)possesses, uses or trades in, any standard cotton mixed with any other standard cotton or any prohibited variety of cotton, whether mixed with the standard cotton or not,][shall, on conviction, be punished with fine which may extend to two thousand and five hundred rupees] [These words were substituted for the portion beginning with 'shall on conviction' and ending with 'for every subsequent offence' by Maharashtra 47 of 1962, Section 9].(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.] .](3)[ Whoever having Been convicted of an offence under clause (b) of subsection (1), or under sub-section (2) is again convicted of an offence under that clause or as the case may be, that sub-section, shall be punished with fine which may extend to five thousand rupees.] [Sub-section (3) was added by Maharashtra 47 of 1962, Section 9(3).]
