1955 : Pb. Act II] COTTON GINNING AND 327 PRESSING FACTOR]ES
THE PUNJAB COTTON GINNING.
FACTORIES ACT, 1985 AND PRESSING
TABLE OF 'CONTENTS
Sections.
1. Short ttle, extent and commencement, Definitions.
Maintenance of registers,
FF
YY
N
Prohibition of admixture of cotton in specified areas and penalties therefor.
Penalty for watering, etc,
Examination of cotton packages or bales.
Entry and inspection.
Marking of bales.
a
ad
Returns.
10 Scales and weights.
11. Fixation of pressing and ginning charges.
12. Liability of lessee or mortgagee as owner.
13. Liability on transfer of ownership. .
14. Structural requirements for factories.
15. Restriction on closure of factories.
16. Liability of officers of a company.
17. Cognizance . of offences.
18. Power of the Central Government to make rules. 19, Power to reject unmarked bales in fulfilment of contract.
20. Protection of action taken under the Act,
21. Penalty for obstructing Inspector and for failure to produce documents,
22. Penalty.
23. Repeal and Savings. G Scanned with OKEN Scanner
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» Pb. Act Il] COTTON GINNING ANI
1955 PRESSING FACTORIES 39
UNJAB COTTON GINNING
THE PUNY SACTORIES ACT, 1985, > PRESSING Punjab Act II of 1955,
Received the assent af the President on the 8th March, [ 1955. and first published in the Punjab Government (Gazette Extraordinary) of 22nd March, 1955}.
_
1 2 : 4
———
No. Short title Whether repealed or other- Year wise effected by Legislation 955 ll The Punjab Cotton Am:nded' by Punjab Act : Ginning and Pressing No. 36 of 1957.2 Factories Act, 1955 Extended to the territories which immediately before
the Ist November, 1956,
were comprised in the State
of Patiala and East Punjab
States Union by Punjab
Act No. 18 of 1958.3
Amended by Punjab Act
No. 25 of 1964.*
Amended by Punjab
Act No. 19 of 1965.5
Amended by the Punjab
Reorganisation (Chandigarh)
(Adaptation of Laws
on State and Concurrent
Subjects) Order, 1968.
AN
ACT
to provide for better regulation of Cotton Ginning and
Pressing Factories.
e Punjab Cotton «short title, extent and commence-
° ment.
It is hereby enacted as follows :
1. (1) This Act may be calle d th
Ginning and Pressing Fa ctories Act,
7
'anc ns, see Punj ab Government Gazet te
(Ext na Statement of Objects d
Reaso
'
.
"Por Siatem - Pa ects and Rea sons, yee Punjab Goverrment Gazett e
195
957.
(Extraordinary) , 1957, dated the 2nd May, | Punjab Gov
ernment Gazette
(Ext "For Statement of Objects and Reasons, s¢é Gaze
aor .
; t Gazette
'Hor Sven? Page and Reasons
, seé Punjab Governmen
Gazette (Extraordinar
:
, 19 935-37. ernment
(E *For Siterment pr Objects and Reasons, seé Punjab Gov
xtraordinary), 1965, pages 630. G Scanned with OKEN Scanner
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330 COTTON GINNING AND [1955 : Pb. 4 PRESSING FACTORIES ct oy
' (2) It shall extend to the whole of [Union . of Chandigarh]. : Tettitory
(3) It shall come into force at once. Definitions. 2. Inthis Act, unless the context otherwise requires. —_
" 99 : 1 ' (a) "Cotton" means ginned or unginned Cotton or cotton waste ; '
(6) "bale" means any pressed package of Cotton of whatever size or density ;
(c) "admixture of cotton'? means mixture of different varieties of cotton in contravention of rules made under this Act ;
(d) "'cotton ginning factory' means any premises including the precincts thereof, where cotton 1s ginned or where cotton fibre is Separated from cotton seed by any process whatever involving the use of steam, water or other mechanical power or of electrica] power ;
(e) "cotton pressing factory'? means any factory as defined in the Factories Act, 1948, in which 1, cotton is pressed into bales q 1948,
(f) ''cotton waste" means droppings, strippings, fly and other waste products of a cotton mill or ofa cotton ginning factory or of a cotton era d factory, but does not include yarn waste :
(g) "Indian Central Cotton Committee"? means the Indian Centra] Cotton Committee constituted under the Indian Cotton Cess Act, 1923, xIvol and includes any Sub-Committee appointed "192 by it to perform any function of the Indian Central Cotton Committee under this Act':
ipa te estituted for the words "State of Punjab" by the Punjab Reorganisation (Chandigarh) (Adaptatinon of Laws on State and Concurrent Subjects) Orders, 1968. Af
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|
. pb. Act II] COTTON GINNING
955 PRESSING FACTORIES I
"owner" includes '
(i) factory 3 a pers on incharge of a
. "prescribed" mea ns rescri
(i) rujes made under this Act bed 4°! or u nder
(i) "season" means such period as ma i to time be notified as such by the MP Central
. Government]. 21(K) 'Licence' means a licence gr anted under section
9-A, to a cotton ginning factory or a cotton
pressing factory.
]
No cotton ginning f actory of cotton hall be worked witho ut a licence granted f by such authorit y, in such form, don paymeat of s uch fee,
32-A. (4)
ressing factory $
fo the owner t hereol |
subject to such co nditions an
as may be pre
scribed.
(2) (a) A licence for which the
paid shall be liable to pe ref lges on ginning or a cotton
. i rge of aco oll
.
the owner or person 1n¢ i" oot whicb a licence is appli ed for
ressing factory in
respect 0
has been convi
cted of an of
fence punisha
ble under thi
s Act ;
prescribed fee has
been
nly on the groun
d that
i
i
ded, with-
(b) A l cence s hall be l able to be suspen a
Hd omy cot
be EOE
cotton pressin g
drawn or cance tton ginning of of the co on g ra nted has been or person incharge 01 tic
factory in respect of which ishable under this Act convicted of an 9
. ' e shall be Provided that no preuen until after Pp or cancelled under |
of the seaSon in
which the
so convicted. iab Reorganisa- t'' by the Punjao
, Qrder
. «St ate Governme nour rent Subjects) , tion ec Subaituted for on of La
ws 09 state and 6°
1968, f 1957. 2Added by Punja b Act No. 360 %Inserted by ibid. G Scanned with OKEN Scanner
4
; eS , GINNING AND [195 : Pp. = oH PRESSING FACTOR Ips Ac r (3) If any person works a eh on &iNning . Cott, Pressing factory in respect of Which a 'CCnce has Not ten granted or has been suspended, Withdrawn r Caney,
such person shall be punishable—
,
(2) ona first Conviction, with fine Which May °Xteng to five hundred rupees ang If the re) Continued for more than one "Y, with additional fine Which may exteng to on hundreg rupees for every day Subsequent {0 the 5 for which the Offence hag Continued .
(6) on every subsequent CONViction, ith fing Which may extend to fi teen hundreg ; and :
© offence has continued fo day, with 2M additional] fine hich may €xteng to two hundred Tupees for eye d
to the first da Continued, } Maintenance of 3. (J) The Owner of ©Very Cotton sinning factory Testers, Sha]] Maintain at the factory a ginning Tegister in the form and manner Prescribed, setting forth a daily Tecord of ajj
Cotton ginned In the factory, the. names of the
or whom and the dates On which the Cotton has been
ginned, the quantity ginned for Cach person and such other
Particu Jars aS may be
:
Prescribed. (2) The OWner of every cotton Pressing factory Shall Maintain at the fact
SS regi I
po Oly a pre Tegister in {
manner Prescribed, Setting forth a daily
number of bales Pr€ssed in the fa
of each bale, the name of Pressed and Such other he form and record of the Clory, the Seria] number the person '©T Whom it has been Particulars S may be prescribed, iny inning Tegister or under this Section when required
a oY Person 4PPointed by the Central Govern-
went] in this behalf, an © "urnish (9 the Indian Central
- PnmMittee, if ired by j in writing, a copy
7 21 aS correc > Of the entry in any press
register Maintained at the ¢- Clory Telating to any specified
{lo be Maintained by this
er the €xPiration of three entry therein.
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pb. Act 4 COTTON GINNING 1058? PRESSING FACTORIES . "
(a) in any actory any register required by this section to be maintai
n ed t
is maintained in any
fom ee ari
or
if any, prescribed for
the purpose an the fo
rm,
(b) any entry in any such register is tc od false a any material part
icular, rials to Be
c) any such register is destr P
.
0 tion of the period vafanres to ia sub tection (4):
¢ owner of the facto
ry shall be punish
able ca ( 4) ;
y extend to two hundred and fifty rupees or i f
e has previously been con
victed of any offence und
er this
sub-sectiolls to fine wh
ich may extend to o
ne thousand
upecs. r (6) If the owner fails to produce any register, or to furnish a_ certified copy
of any entry when require
d so
to do under sub-section
(3), or furnishes a certifi
ed copy
of any entry knowing OF havi
ng reason to believe such
copy to be false, h
e shall be punishab
le with fine which
may extend to two hun
dred and fifty rupees o
r, if he has
previously been conv
icted of any offence
under this sub-
section, to fine which ma
y extend to one thousa
nd rupees.
4, (1) The [Central
Government] may, b
y notifi- Prohibition of
cation in the official Gazette,
prohibit, in any area speci
fied admixture oe
in the notification any a
dmixture of cotton whic
his ginned fied areas an
or pressed in a cotton g
inning or cotton pressin
g factory. Be
(2) In any area speci fied in the notificatio n under
sub-section (1) if—
(a) any owner 0 pressing factory gi ns
f a cotton ginn ing OF cotton
i or presses
OF allows
d any cotton wh ich he
knows or has
reason to belie ve to contain
an admixture of cotton, Ot.
(b) any person makes any' ad mixture of cot ton or
abets or knowin gly allows OT connives at such admixture of co tton which is g inned and which is being, or 1S intended to be, pressed in
a
secearaaeti
face ble w
ith imprisonme nt
he sh are
ishab
all, on conviction, be punts months or
f either description which may exten
d to six Monthy
Ine whi h
m
{
d rupees
C y
1ve thousa
n
?
bot] ;
a extend
to
Kia
-
" the Pun. jab Reorgani sa-
1
——Governn b
i ;
'
we t
P <
\Substituted for the wor ds "State Govermte an
4 Concurrent Subjects) Order,
ti
4
f iggy handigarh) (Adaptation of Laws ©
:
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334 COTTON GINNING — AND (1955
. Ph PRESSING FACTORIES » Ay q
Penalty for 5, (/) Any owner of a cotton ginning watering ete. Hrecsing factory who knowingly or havi elieve that any cotton is watered or contains excess of the prescribed proportion or contains an i substance or cotton waste gins or presses or all reip cotton to be ginned or pressed in such factory ows Such
conviction, be punishable with fine which may. Shal|, on
five thousand rupees. €Xteng ta
(2) Any person who knowingly waters or cotton or mixes seed or foreign substance Or ts any waste with any cotton or abets or knowingly gij,°tton connives at such watering, wetting or mixing of ss which is ginned and which is being, or is intended ¢o{'n pressed in a cotton pressing factory shall, on Conviet; €, be funishable with imprisonment of either descri, On, for a term which may extend to six months or with Pron which may extend to five hundred rupees, or with both ne Explanation.—For the purposes of this sectic cotton shall be deemed to be watered or wetted if Sites
cotton :—
(a) is knowingly watered or wetted, or
(6) contains moisture in excess of the norma] amount, the normal amount being the amount of moisture that such cotton may reasonably be expected to contain regard being had to the place or places at or to which and the time or times of the year in which such cotton has been picked, collected, stored, conveyed, left, ginned or pressed, [or]
*[(c) is duly certified by the prescribed authority to contain caped material or patches due to deliberate watering.] .
(3) A certificate given by an officer authorised in this behalf by the *[Central Government] as to the normal amount of moisture that a given quantity of cotton may contain and the amount of moisture that it actually contains shall be evidence of such matters, until the con- trary is proved, and if the amount of moisture that cattan actually contains exceeds the normal amount, it shall is evidence, unti] the contrary is proved, that the cotton watered.
- ——EE a
2Added by Punjab Act No. 19 of 1965,
*Added by i bid.
*Substituted for the words "State Government" by the Punjab Re-or (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1905. ganisation
a
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53 pb. Act Il} COTTON GINNING AND 335 5 r) 19 PRESSING FACTORIES ny gazetted officer authorised ination of
6. (1) An ment] in this behalf may, of by, sa cotton packages piral : , ; y, WD or bales, 1Cfonor 2G cola, ogeher wit the mn . fee) tha as | a Contrav ntion of reseribor of section 4 or section 5 in respect of any cotton,
provistckage or bale, cause such cotton or the contents
colton Pickage or bale to be examined by an officer
of su rised in this behalf ; and for such purpose, he may
author cause to be taken a sample of such cotton.
take 9) A cert : tcate yen by pa tones officer tees
'nation of any cc € contents of any package
examoundet sub-section (1), shall be admissible in evidence
Ot be presumptive proof of the facts mentioned therein aneil the contrary is proved. un'7. (1) The [Central Government] may authorise any Entry and
azetted officer to enter and inspect, at any reasonable imsetion.
fime, any cotton ginning or cotton pressing factory for the
purpose of ascertaining whether there is any contravention
of any of the provisions of this Act or of any ruels made
thereunder or of any of the conditions subject to which
such factory has worked or has been permitted to work and
to seize all things in respect Of hich an Sallie punishable
der this Act appears to have been committed.
um (2) The owner of every cotton ginning or cotton
pressing factory shall give every reasonable assistance to the
inspecting omer in the performance of his duties under
sub-section (J).
(3) The owner of such factory shall, in every instance, be permitted to be present during the inspection, and any- thing seized during such inspection shall be sealed in the prescribed manner.
8. (1) The owner of every cotton pressing factory shall marking of bales. cause every bale pressed in the factory to be marked in such manner as may be _ prescribed, before it is removed from the press house, with a serial number and with the mark allotted to the factory.
(2) Every such bale which contains cotton from the crop relating to the current season mixed with cotton from the crop relating to any previous season shall be clearly marked, in such manner as may be prescribed to distin- £uish it from bales containing exclusively cotton from the Crop relating (o the current season,
'Substituted for the words 'State Government" by the Punjab Reorganisatio® eet digarh) (Adaptation of Laws on State and Concurrent Subjects) Order, G Scanned with OKEN Scanner
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336 COTTON GINNING AND [1955 ,
PRESSING FACTORIES * Ph, he | t
(3) If any bale is removed from the re prec i any cotton pressing factory without having been. hoy, required by sub-section (/), the owner or ergo Marker OF of the factory shall be punishable with fine Din Cha ay extend to two hundred and fifty rupees and which ne to which the provisions of sub-section (2) are ; any ply is so removed without being marked as requir dPlicagy® sub-section the owner of the cotton Pressing fiat y (hay was cognizant of the mixture, and the Person 1: if}.
being the owner of the cotton contained in the any)
whose order it was pressed, shall be punishable bale, to
which may extend to two hundred 'and fifty ry auth fing
9. (7) The owner or person in charge of ever . ginning factory shall submit to the prescribed a COtton within the prescribed time and in the Prescribeq tity,
weekly] returns showing the quantity of Colton oem
in the factory during the preceding [ week] and frome
commencement of the season to the end of the
week].
(2) The [Central Government] shall compile fro the '[weekly] returns submitted under sub-section (J) and Shall publish in such manner as ii thinks fit, a statement showing the total quantity of cotton ginned in the State during the month and from the commencement of the season to the end of the *(week) to which the returns relate :
Provided that the quantity of the coiton ginned in any
individual factory shall not be published.
(3) The owner or person in charge of every .cotton pressing factory shall submit to the prescribed authority, within the prescribed time and in the prescribed form weekly returns showing the total number of bales of cotton pressed during the preceding week and from the commencement of the season to the end of the week, and the approxt- mate average net weight of the bales pressed in that week.
(4) The {Central Government] shall' compile from weekly returns submilted under sub-section (3) and shal publish in such manner as it thinks fit a statement showing the total number of bales pressed in the State during ae week and from the commencement of the season to ! end of the week to which the returns relate :
Returns,
Substituted for the word ''monthly" by Punjab Act No. 19 of 1965. isation
*Substituted for the word ''monthly" by jbid. ' wit *Substituted for the words "State Government" by the Punjab Ree (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, '
A
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b. Act IT] COTTON GINNING AND 337 1955 ° P PRESSING FACTORIES
. that the number of bales pr ; Provide ory shall not be published | AY indivi If default is made in submitting any return as aed by sub-section (/) or sub-section (3), the owner or requ ey in charge of the factory shall be punishable with ers nich may extend to two hundred and fifty rupees. fine (6) Where the owner or person in charge of a cotton ning Ot colton pressing factory has notified to the i ctibed authority that, the work of ginning cotton eeessinl? bales in that factory has been suspended, it pall nol be necessary for him to submit returns under eub-section (1) or sub-section (3) until] such work has been
resume (1) The scales Or weights used in any cotton Scales and inning or colton pressing factory shall be those prescribed weights. By the 1[Central Government] under the Punjab Weights and Measures Act, 1941 (Act XII of 1941). . .
(2) If in any factory any scale or weight is used in contravention of the provisions of sub-section (7), the owner or person in charge of the factory shall be punishable with fine which may extend to five hundred rupees or if he has been previously convicted of any offence under this sub-section to fine which may extend to two thousand rupees.
P 11. Government may by notification in the official Fixation of pres- gazette, and after hearing objections, if any, of persons sing and ginning interested, fix charges which may be charged by a factory ; for pressing, or ginning, or both. Such notification may apply to the whole State or to any part thereof.
12. (J) Where the owner of a cotton ginning oF _ Liabitity of lessee pressing factory has leased or mortgaged with possession oF mortgagee as the factory for a period of not less than one month in the ; case of a cotton ginning factory ; and three months in the case of a cotton pressing factory and retains no interest In the management or profits of the factory, and has given hotice of the lease or mortgage to the prescribed authority, the owner shall hand over to the lessee or mortgagee all the registers maintained by him under section 3 before the Commencement of ithe lease or mortgage, The lessee or the mortgagee as the case may be, shall be deemed to be © Owner of the factory from the date of the notice and for the period of the continuance of the lease of mortgage f or the purposes of section 3, in respect of the Substi 7 : — ; 3
(Chandigarh) "Catan ee Go Os ea Subj) Orr, 1968,
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N a cil £
"4
N GINNING AND [1955
,
COTTON PRESSING FACTORIES
: Bp. j
tt I
338
'sters maintained or to be maintained f,, andl for that period, and for the Purposes of seta
8, 9, 10 and sub-sections (2) to (6) of section j4°Con, tat
(2) On the termination of the lease or ,
lessee or the mortgagee shall hand over to the r Bage
registers maintained under section 3, and the . ow h
forthwith report to the proscribed authorit Owner
of the lessec or mortgagee in complying with the ,~ of
of this sub-section or in maintaining the registe;s inition Co ance with the provisions of section 3.
(3) Any person who fails to comply with any of
10) the provisions of sub-sections (/) and (2) shall be punj fine which may extend to two hundred ang abe fty
with
rupees.
13. (J) On transfer of the ownership of 4 ginning or pressing factory the transferor shall hap rp Section 3
Liability on transfer
of ownership.
:
to the transferee the registers maintained under and the transferee shall forthwith report to the Prescribe ing with authority any default of the transferor in comply the provisions of this sub-section or in maintainip th registers in accordance with the provisions of section 3 °
(2) If default is made in handing over any register o, making any report as required by sub-section (/) the transferor or the transferee, as the case may be, shall bh, punishable with fine which may extend to two hundred and fifty rupees.
Strutural require- 14. (J) In every cotton ginning factory the construc. ments for factories. tion of which is commenced after the coming into force of this Act—
(a) gin-houses shall be provided with separate entrances and exits for the b-inging in of um ginned and the taking out of ginned cotton, respectively ; and
(6) construction Shall be in accordance with the lan and specifications previously approve by the prescribed authority :
Provided that nothing in this sub-section sta! apply to any factory in which only single rolle* gins a tm used and where the number of such gins is n0 than four,
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| — 955 : Pb. Act II] COT
TON GINNING AND
339
.
PRESSING FACTORI
ES
(2) In any cotton ginning factory whether erected before oF after the commencem ent of this Act :—
(a) no alterations or additions whether structural
or in plant or in machinery shall be made so 4s
to reduce the degree of co mpliance of the
factory as a whole with the requir ements set
oe in clauses (a) and (b) of sub-section (/) ;
an
(b) every alteration or addilion, whether structural
or in plant or in machinery made after the
commencement of this Act shall be in accord-
ance With the plan and specification s previously
approved by the prescribed authorit y :
provided that nothing in this su b-section shall apply
to any factory in which, after any alteration or addition
has been made, only single
roller gins are used and
where the number of such gins is n ot more than four.
(3) The owner of every cotton pressing factory in
which cotton Js handled on th e ground floor shall cause th e
ress-house to be paved .or p rovided with other suitable flooring to the satisfaction o f the prescribed authority.
(4) If the owner of any factory fails to comply with
any provisions of this secticn, he shall be punishable with fne which may extend to two hundred any fifty rupees.
(5) Where the owner of a fac tory has been convicted under sub-section (4) the pr escribed authority may ser ve
on the owner of the factory a n order in writing directing that such alterations shall be m ade in the factory, before a —
specified date, as are, in the opinion of the said authority necessary to secure complian ce with the provisions of mub-secuen (4), sub-section (2), or sub-section (3) as the case may be.
__ (6) Where the alteratio ns are not made in accor dancy
with the order served under s ub-section (5) the prescribe, authority may serve on the owner, an order in wri
tin
directing that the work of ginnin g oF pressing cotton 1D such factory shal] be suspende d until the alterations have been made in accordance with the said order, and the owner shall be punishable with fine which may extend to fifty rupees for each day on which cotton is ginned or pressed in the factory in contr avention of the order served under this sub-section. G Scanned with OKEN Scanner
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340 COTTON GINNING AND [1985 Ph
PRESSING FACTORIES
(7) For the putposes of this section th of other types of gins, such as double roller ing, Wivate,, gins, in terms of single roller gins, shal] be laid don by 'aw prescribed authority. . ¥ the Restriction on '[1IS. The owner of a cotton ginning factory op Sista of factories. essing factory, for which a license has been gran Cotton the season, shall not have the factory closed Or uted for to be closed, before the end of the cotton ginnie it cotton pressing season, without the Previous n [Central Government] Obtained in the Manner prese,; except when the factory is closed in accordance: with' provisions of the Industrial Disputes Act (No. xry the 1947), or any other law for the time being j in case of default, the Owner shall, on Conviction, be Shable with a fine which may extend to ore 'tho ati:
shall also be guilty of the offence and liable to Punishment Copnizance of 17 (1) No Prosecution under this Act shall be
offences. instituted except by or with the previous sanction of the District Magistrate or a 3[ Executive Magistrate of the first class] specially empowered in this behalf by the %[Central Government).
_ ©) No offence punishable under this Act shall be tried hy any Court inferior to that of a 4[Judicial Magistrate of the first class]. Powers of the _ 18. (J) The [Central Government] niay, by notifica- pooner sar orga Mon in the official gazette, make 'rules to Carry out the "- purposes of this Act.
: , In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, na mely :— (a) the mixture of different varieties of cotton per- missible under this Act -
*Sudst'tuted by Punj ib Act No, 36 Cf 1957, *Substitutedfor the words "State Government" by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.
ft gq rUDstituted for the words ''Magistrate of the first class" by Punjab Act No. 25 of 1964.
'Substituted for the words 'Magistrate of the first Class," by ibid,
8For rules see Punjab Governrrent Notifigation No, 177-Agr, 150/177, dated the 2 ist January, 1956,
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| — 10955 * pb. Act Ml] = COTTON. GINNING AND 341
PRESSING FACTORIES
(b) the proportion of seed that m in the cotton :
(c) the authorisation of officers to examine and certify as to the actual amount of moisture that a given quantity of cotton contains and
the normal amount of moisture that " guch
cotton should contain : ;
(d) the authorisation of the officers to examine cotton, colton packages or ba'es under. this Act ;
(e) the manner in which anything seized under this Act may be sealed ;
(f) levy of fees on complaints made under section 6:
(g) the allotment of a special mark to be used by each pressing factory, for the purpose of the marking of bales pressed in the factory and the manner in which such bales shall be marked under section 8 ;
(A) the appointment of authorities for the purpose of sections 9, 12, 13 and 14 ; |
(i) the manner of service of orders made under section 13 ;
(j) the form in which registers, records and returns are to be maintained or submitted and the time for submission of the returns ;
(k) the period which shall from time to time con- stitute a season
(/) the manner in which objections against pressing and ginning charges proposed to be fixed by Teh rmment are to be heard and disposed of ; ay be contained
.
?
*{(m) the authority by whom, the form in which, the conditions subject to which and_ the fees on payment of which a licence may be granted unde section 2-A ; and ]
*[(1)] any other matter which has to be, or may be, prescribed,
et a
Nome -
1The werd "and" omitted by Purj .b Act No, 36 of 1957,s ct'on 3 clause (i). *Bxistiing cl as cl: nd the "ew claus inser. Punt 8 Clause (m) relettered as clause (1) and the "ew clause (m) insered by
"Jab Act No, 36 of 957, seciion (5), clause (ii). |
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442. COTTON GINNING AND
PRESSING FACTORIES
Power to _reject 19. (7) Any person who has made a contrac, unmarked bales purchase of baled cotton may require that no bal contract. than bales marked with the mark allotted under es Othe for the factory in which they were pressed 'shal| be ; in fulfilment of such contract, and, if he so reqy;tPPlieg bales not so marked shall be tenderable in Fulfilment' no contract. Of th
(2) Any ba'e marked in accordance with the Provie:
of section 8 shal!, within the meaning of the Indian Bvsions Act, 1872 (Act 1 of 1872), be presumed for al] pur between the parties (o a contract for the purchase one ag cotton, to have been so marked before leaving the face ed in which it was pressed. tory
Protection | of 20. No suit, prosecution or other legal Proceedin under the Act. shall lie against any person in respect of anything which . in good faith done or intended to be done in pursuance of this Act or of the rules made thereunder. Penalty a res 21. Whoever wilfully obstructs any Officer in the and for failure exercise of any power conferred upon him by this Act or the we roduce rules made thereunder or fails to produce on demand by such officer any registers or other documents in his custody
kept in pursuance of this Act or of any of the rules made
thereunder, or conceals or prevents any worker in a factory
from appearing before or being examined by such officer,
shall be punishable with fine which may extend to five
hundred rupees. .
Penalty. _ 22. Whoever contravenes any of the provisions of
this Act or any rule made thereunder shall, if no other
penalty is otherwise provided in this Act for such contra-
vention, be punishable with fine which may extend to five
hundred rupees or, if he has previously been convicted of
an offence under this Act or any rule made thereunder
with fine, which may extend to fifteen hundred rupees.
Repeal and 23. (J) The Cotton Ginning and Pressing Factories
ae: Act, 1925 (Act XII of 1925), in its application to Punjab !s
hereby repealed.
(2) Notwithstanding the said repeal, anything dor and any action taken in exercise of any power conferre¢ by or under the said Act shall unless inconsistent with this Act, be deemed to have been made, done or taken !9 exercise of the powers conferred by or unde: this Act. a
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