Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT COTTON CONTROL RULES, 1965 CONTENTS 1. Short title 2. Definitions 3. Form of registers under section 4. 4. Sum of money to be accepted by way of composition 5. Form of report under section 9. 6. The weight of sample 7. Form of report 8. Penalty 9. Repeal and savings GUJARAT COTTON CONTROL RULES, 1965 GUJARAT COTTON CONTROL RULES, 1965 1. Short title :- These rules may be called the Gujarat Cotton Control Rules, 1965 . 2. Definitions :- In these rules, unless the context otherwise requires,- (i) "the Act" means the Gujarat Cotton Control Act, 1963 : (ii) "Form" means a Form appended to these rules: (iii) "Schedule" means a Schedule appended to these rules: (iv) "Section" means a section of the Act. 3. Form of registers under section 4. :- (a) The register to be maintained under clause (1) of sub-section (2) of Section 4 shall be in Form A . (b) The register to be maintained under clause (ii) of sub- section (2) of Section 4 shall be In Form B . 4. Sum of money to be accepted by way of composition :- (1) The sum of money to be accepted by way of composition under section 8 may extend in the case of an offence under clause (a) of sub-section (1) of section 5 to five hundred rupees for the first offence and to two thousand rupees for every subsequent offence, and in the case of an offence under clause (b) of sub-section (1) or under sub-section (2) of section 5 to five hundred rupees for the first offence and of two thousand rupees for every subsequent offence. (2) The sum of money to be paid by way of composition shall be remitted by the offender immediately in the Government Treasury as per budget head and details as directed by the compounding authority and the offender shall produce the challan of remittance into Government Treasury to the compounding authority in duplicate. 5. Form of report under section 9. :- The report required to be made under clause (e) of sub-section (2) of Section 9 shall be in Form C or, as the case may be, in Form D, according as the cotton to which the report relates Is seized under clause (a) or clause (b) of sub-section (1) of Section 9 . 6. The weight of sample :- The sample to be taken under sub-section (2) of Section 9 shall be fifteen kilogram in weight: Provided that if the weight of the cotton seized under sub- section (1) of the said Section 9 is less than fifteen kilograms, all the cotton so seized shall be taken as sample. 7. Form of report :- The report required to be sent under clause (b) of sub-section (2) of Section 9 by the officer seizing cotton shall be in Form E. 8. Penalty :- Any contravention of Rule 3 or sub-rule (2) of Rule 4 shall be punishable on conviction by a Magistrate with fine which may extend to five hundred rupees. 9. Repeal and savings :- (1) The Bombay Cotton Control Rules, 1944 or any other rules corresponding thereto In force In any part of the State of Gujarat are hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under any of the provisions of the rules so repealed shall, in so far as it is not Inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.