[Cotton Ginning and Pressing Factories (1[Tamil Nadu] Amendment) Act, 1953]*
| 1[Tamil Nadu Act No. 10 of 1953]2 | [10th June, 1953] |
An Act further to amend the Cotton Ginning and Pressing Factories Act, 1925, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Cotton Ginning and Pressing Factories Act, 1925 (Central Act XII of 1925), in its application to the 3[State of Tamil Nadu], for the purposes hereinafter appearing; It is hereby enacted as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 11th February, 1953, page 11.
This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1977 (Tamil Nadu Act XXII of 1957).
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 1st June, 1953; first published in the Fort St. George Gazette on the 10th June, 1953
1. Short title and extent.- (1) This Act may be called the Cotton Ginning and Pressing Factories (1[Tamil Nadu] Amendment) Act, 1953.
(2) It extends to the whole of the 3[State of Tamil Nadu].
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of section 2, Central Act XII of 1925.- In section 2 of the Cotton Ginning and Pressing Factories Act, 1925 (hereinafter referred to as the principal Act)-
(1) in clause (a-1), after the word "cotton", the words "or cotton waste" shall be inserted;
(2) in clause (d), for the words "cotton is pressed", the words "cotton or cotton waste is pressed" shall be substituted.
3. Amendment of section 3-B, Central Act XII of 1925.- In section 3-B of the principal Act, for the words "contains cotton leaf or cotton seed in excess of the prescribed proportion", the words "has been mixed with cotton leaf or cotton seed" shall be substituted.
4. Amendment of sections 3-C and 3-D, Central Act XII 1925.- Sections 3-C and 3-D of the principal Act shall be transposed and relettered as sections 3-D and 3-C thereof respectively, and in section 3-C as so relettered, in sub-sections (1)(a) and (2)(a); for the words, figures and letters "sections 3-B and 3-C", the word, figure and letter "section 3-B" shall be substituted.
5. Amendment of section 3-E, Central Act XII of 1925.- In section 3-E, sub-section (1)(a), of the principal Act, for the figure and letter "3-C", the figure and letter "3-D" shall be substituted.
6. Amendment of section 5, Central Act XII of 1925.- In section 5, sub-section (1), of the principal Act, the words "of cotton" shall be omitted.
7. Amendment of section 9, Central Act XII of 1925.- in section 9 of the principal Act-
(1) In sub-section (2), for the words "cotton is handled", the words "cotton or cotton waste is handled" shall be substituted;
(2) in sub-section (4), clause (b)-
(i) for the words "ginning or pressing cotton", the words "ginning or prosing cotton or cotton waste", shall be substituted; and
(ii) for the words "cotton is ginned or pressed" the words "cotton or cotton waste is ginned or pressed" shall be substituted.
8. Amendment of section 13, Central Act XII of 1925.- In section 13, clause (a-1), of the principal Act, for the word, figure and letter "section 3-C", the word, figure and letter "section 3-D" shall be substituted.
9. Amendment off section 14, Central Act XII of 1925.- In section 14, sub-sections (1) and (2), of the principal Act, for the words "baled cotton" the word "bales" shall be substituted.