(1) This Act may be called the Bombay Cotton (Statistics) Act, 1946.

6(2) It extends to the whole of the State of Maharashtra].

(3) It shall come into force on such date as the 7[State] Government may, by notification in the Official Gazette, appoint.

In this Act, unless there is anything repugnant in the subject or context:

(a) cotton means Indian law cotton (including seed-cotton, lint and fly);

(b) Director means the Director of Agriculture8*;

(c) owner means the owner of a cotton ginning factory or a cotton pressing factory;

(d) trader means a person other than an owner, carrying on the business of buying or selling cotton for the purposes of gain or profit and includes

(i) a manufacturer, or

(ii) an importer, who carries on such business,

(iii) a broker or commission agent who contracts for the safe or purchase of cotton for others and stocks cotton on their behalf;

(e) year means a year commencing on the 1st day of September;

(f) the expressions cotton ginning factory and cotton pressing factory have the meanings assigned to them by the Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).

(1) Every trader and every owner shall on or before 15th September each year submit to the Director, through such officer as the 9[State] Government may by notification in the Official Gazette from time to time specify, a return in the prescribed form of the quantity of cotton in his possession or the last day of the previous year:

Provided that the 9[State] Government may, in any year by notification in the Official Gazette, fix any later date for the submission of returns.

(2) Every return submitted under sub-section (1) shall be signed by the person submitting it.

The Director and any person authorised by him in writing in this behalf shall have access to every relevant document, book of account or other record in the possession of a trader or owner and may at any reasonable time with or without notice to the trader or owner, as the case may be, examine and take copies of, or extracts from, the document, book of account or record for the purpose of testing the accuracy of any return made under section 8. The Director and person so authorised may ask any question and make any enquiry necessary for obtaining any information required for the aforesaid purpose and shall also have access to any premises where he has reason to believe that cotton is stocked.

The Director may use returns made under section 3 and information obtained under section 4 for

(a) compiling statistics required by the Indian Central Cotton Committee constituted under the Indian Cotton Cess Act, 1923;

(b) such purposes in respect of the matters enumerated in List II of the Seventh Schedule to the 10[Constitution] as the 11[State] Government may direct.

(1) No return, and no part of any return, and no information obtained for the purposes of this Act shall, without the previous consent in writing of the trader or owner concerned, or his authorised agent, be published in such manner as would enable any particulars to be identified as referring to a particular cotton ginning or pressing factory or the business of a particular trader.

(2) Except for the purposes of a prosecution under this Act or; under the Indian Penal Code, no person not connected with the checking of returns or the collection of information under this Act shall be permitted to see any return or information referred to in sub-section (1).

If any person

(a) wilfully refuses or without lawful excuse to deliver a return under section 3, or

(b) wilfully delivers or causes to be delivered any such return which he knows to be false, or

(c) refuses to answer or wilfully gives a false answer to any question or enquiry necessary for obtaining any information for the purposes of this Act, or

(d) impedes the right of access to a rlelevant document, book of account or other record, or the right of entry conferred by section 4,

he shall for each such offence be punishable with fine which may extend to five hundred rupees, and in the case of a continuing offence to a further fine which may extend to two hundred rupees for each day after the first during which the offence continues; and in respect of a false return or answer the offence shall be deemed to continue until a true return or answer has been delivered or given.

Any person connected with the checking of returns or collection of information under this Act, who, otherwise than in the execution of his duties under this Act or for the purpose of the prosecution of an offence under this Act or under the Indian Penal Code (XLV of 1860), wilfully discloses any information given, or the contents of any return made, under this Act shall be punishable with inprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.

No prosecution under section 7 shall be instituted except by or with the previous sanction in writing of the Director, and no prosecution under section 8 shall be instituted except by or with the previous sanction in writing of the 12[state] Government.

No suit or other legal proceeding shall be instituted against any person in respect of anything which is in good faith done or intended to be done under this Act.

If the person contravening any of the provisions of this Act is a company or other body corporate, the secretary, manager or other principal officer managing the affairs of such company or body, as the case may be, shall be deemed to be guilty of such contravention.

The 13[State] Government may by general or special order exempt any trader or class of traders from the operation of this Act.

(1) The 14[State] Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.

(2) Without prejudice to the generality of the foregoing powers, rules may be made under this section

(a) prescribing the form in which a return under section 3 shall be delivered, and

(b) regulating the exercise of the right of access to books of account, records and documents and the right of entry conferred by section 4.

15[(3) All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make, during the session in which they are laid or the session immediately following and publish in the Official Gazette.]

1. This Act was extended to and shall by virtue of such extension be in force in the rent of the State of Maharashtra (vide Mah. 4 of 1961, s. 2).

2. For Statement of Objects and Reasons see Bombay Government Gazette, 1946, Pt. V, page 67; for Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1946, Vol. II; and for Proceedings in Council, see Bombay Legislative Council Debates, 1946, Vol. X.

3. [Adapted and modified by the Adaptation of Laws Order, 1950, Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent Subjects) Older, 1956, Adapted and modified by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960 and Amended by Mah. 4 of 1961]

4. These words were substituted for the words State of Bombay by Mah. 4 of 1961, s. 3 (a).

5. This word who substituted for the word Province ibid., s. 3 (b).

6. Sub-section was substituted for the original, ibid., s. 4.

7. This word was substituted for the word Provincial by the Adaptation of Laws Order, 1950.

8. The words State of Bombay were omitted by the Bombay Adaptation of Law (State had Concurrent Subject) Order, 1966.

9. This word was substitute for the word provincial by the Adaptation of Laws Order, 1950.

10. This word was substituted for the words and figures Government of India Act, 1935 by the Adaptation of Laws Order, 1950.

11. This word was substitute for the word provincial by the Adaptation of Laws Order, 1950.

12. This word was substituted for the word Provincial by the Adaptation of Laws Older, 1950.

13. This word was substituted for the word Provincial by the Adaptation of Laws Older, 1950.

14. This word was substituted for the word Provincial by the Adaptation of Laws Older, 1950.

15. Sub-section (3) was added by Mah. 4 of 1961, s. 5.