Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Cotton Ginning And Pressing Factories (Madras Amendment) Act, 1953 10 of 1953 [10 June 1953] CONTENTS 1. Short title and extent 2. Amendment of section 2, Central Act XII of 1925 3. Amendment of section 3-B, Central Act XII of 1925 4. Amendment of sections 3-C and 3-D Central Act XII of 1925 5. Amendment of section 3-E, Central Act XII of 1925 6. Amendment of section 5, Central Act XII of 1925 7. Amendment of section 9, Central Act XII of 1925 8. Amendment of section 13, Central Act XII of 1925 9. Amendment of section 14, Central Act XII of 1925 Cotton Ginning And Pressing Factories (Madras Amendment) Act, 1953 10 of 1953 [10 June 1953] PREAMBLE An Act further to amend the Cotton Ginning and Pressing Factories Act, 1925, in its application to the State of Madras. 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 State of Madras, for the purposes hereinafter appearing; It is hereby enacted as follows: -- 1. 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 Madras (Transferred Territory) Extension of Laws Act, 1957 (Madras Act XXII of 1957). 1. Short title and extent :- (1) This Act may be called the Cotton Ginning and Pressing Factories (Madras Amendment) Act, 1953. (2) It extends to the whole of the State of Madras. 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 :- I n 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 of 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 subsections (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 :- I n 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 :- I n 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 pressing 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 of 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.