Bombay act 020 of 1938 : Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1938

Preamble

Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 19381

[Bombay Act No. 20 of 1938][21st November, 1938]

An Act to amend the Cotton Ginning and Pressing Factories Act, 1925,2 in its application to the Province of Bombay.

Whereas it is expedient to amend the Cotton Ginning and Pressing Factories Act, 1925, (XII of 1925) in its application to the Province of Bombay, for the purposes hereinafter appearing; It is hereby enacted as follows:-

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1938, Part V, pp. 444 and 445, for Proceedings, in Assembly, see Bombay Legislative Assembly Debates, 1938, Vol. 4, pp. 368-370, and for Proceedings in Council, see Bombay Legislative Council Debates, 1938, Vol., 4 pp. 115-120.

2 see Unrepealed Central Acts, Vol. VII p. 155.

Section 1. Short title

1. Short title.- This Act may be called the Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1938.

Section 2. Amendment of Section 3A of Act XII of 1925

2. Amendment of Section 3A of Act XII of 1925.- In Section 3A of the Cotton Ginning and Pressing Factories Act, 1925, hereinafter called the said Act-

(1) in clause (a) of sub-section (2) after the words "foreign substance", the words "or cotton waste" shall be inserted;

(2) sub-section (3) shall be deleted.

Section 3. Insertion of new Section 3AA in Act XII of 1925

3. Insertion of new Section 3AA in Act XII of 1925.- After Section 3A of the said Act, the following new section shall be inserted:-

Section 3-AA. Penalty for making any cotton wet

"3AA. Penalty for making any cotton wet.- Any owner of cotton who knowingly makes or causes to be made any cotton which is ginned and which is being or is intended to be pressed in a cotton pressing factory, wet, or mixes or causes to be mixed seed, foreign substance or Cotton waste with such cotton, or in any area specified in sub-section (1) of Section 3A makes any admixture of cotton, or abets or knowingly allows or connives at any such act shall, on conviction, be punishable with fine which may extend to five thousand rupees".

Section 4. Amendment of Section 3B of Act XII of 1925

4. Amendment of Section 3B of Act XII of 1925.- In section SB of the said Act, after the word, figure and letter "Section 3A the words, figure and letters "or Section 3AA" shall be inserted.