The Haryana Cotton Ginning and Pressing Factories Act, 1992 (16 of 1993)

TTARYANA GevT GAZ- (EXTR4:)I PEC' :& 1e93-€AUSA' 
?,1915 SAKA)
PAR'T i
LEGISLATIYE D5FAF{TMENT
" Notlficatio*
The 28th llecember, i93-i
No. Leg. 17i93.-At'e f" ll''wing Ac1 of ihe .itegislalure ef the
Stbte Uf llarlana t oiu*A the aut"itt of th$ Freoident of India on
the 19th octcber,-ir;3; ;;,; ii" ii*"iy prrbli;hed f{ir Genoralo
infcrmetion :- ;
Inar.vana Act No. LG of 1993
rIIE HARYA*f^3ff*?i* ".;Htl!?2 
AND PRESSIN G
'+li
ACT
to provicle for the regulation of cotton gin'ning and' ptessing factcriei'
BE it enacted by the Legislature of-.the State of Haryana ia the
nrrti-inira-fr"ilf lt" R"p-uUlic oflndia as folloe's:*'.
Ginaing anC
rST
' __n--.,,lEa
,."n5.1;,:1,;5
may
Act,
1. This Aci
hessing Factories
be called the Harya'na Ccttou
1992.
-Ycart ltrUe.
&ficitlaas.
2.InthisAct,unlessthecontextotherwiserequires'-
(a)l'admixture.ofcotton'meansmjxtureofdifferentvariet;asof
of cotton ,n "oo:t".u".oti;; 
;i rules made under tkis r'cl;
G\ "bale" means any presseci package- of eottou of such weight
Y't uo?'- pu.tiog as 
'miy be . 
- prescribed;
(c) lr.ottdo" meins gttoJa or unginied cotton' or €otton wast:i
leans any Premises, iscludir:g tlic
ton is frnned or cottoo fib'';+ - is
bY uuf Process whatwer invoiv-
tr or oihei mechanical Powef 3r
(e) "cotton pressing factory" means any premises' including pre-
t-'/ .ilit tn"i*of, '"vhere cotton " 
pressel iuto trates;
t-f') ..cotton waste" means drop.pings, strippings, fly 3r:d othcr
wasre procu"rn of?-6ito" diir o-r'of a-iotton slil{ft?i'actr:ry
or of a cotton "prJr.-iig -fr"t"ty, 
but does not include yarn
waste;
G) "Governnent" meaus Governnnent of the State of Hafyaaa;,
138 HARYANA GOVTGAZ. (EXTRA}., DEC. 28, .1993
(PAUSA.7, 1915 SAKA)
{h) "Iicence" means a licence granted u-ndsr sfftion 3 of theAct;
(t) "owner" includes a person incharge of a factory;
0) "prescribed" means prescribed by or under rules made undcr
this Act;
(e) o'season" means such period as may from time to time be
notified as such by the State Government.
3. (l) No cotton ginning factory or cotton presslng factory ehall b€
wo-rfg4 without a licence granted to the owner theEeof by such licensing
authority, in such form, subject io such conditions and on payment of such
fee, as may be prescribed:
Provided that a licence for rvhich the prescribed fee has been paid shall
be liable to be refused only ou the ground that the owner or person in-
charge ofa cotton ginning or a cotton pressing factory in respect ofwhich
a licence is applied for has been convicteC of an offence punishable under
this Act or has not coinplied rvith the conditions prescribed for grant of a
Icence.
(2) If any person wcrks a cotton ginnrng or cotton pressing factolV
in respect of which a Iicence iras not been granted or has been suspended,
withdrawn or cancelled, sttch person shall be punishable,-
(o) on first conviction, ltiih fine which may extend to one thgusand
rupees and if the offence is continued for more thqo odg day'
witi an additional fine which may extend to two hundred rupoes
for every day subsequent to the first day for which the offence
has continued ; and
(b) on every subsequcnt coaviction, with fine which may exteld
to three thousand rurees and, if the offence has continrled for
more than one day, an additi,onal fine which nay extend to four
, hundred rypees foi every day subsequent to the first day during- which the offence has continued.
(l) The licensing authority- shall pass an order on the applieation fol
the grant of Iicence within a period of ninety days from the date of re'
ceipt of the application. fn case the grant of licence isrefused, the reasont
fof such r6tusal sball also be comhnuicated in writing to the app lican'
ryItbh the said period failin-s -;'hich the licence shall be- deerned to havt
bepn granted.
(4) An appeal against tl'e order of refusal to grant liceaceunder sub'
section (3; shall lie to the State Government within a period of thirty dayt
froq the date of comnrulication of such order.
(5) A licence shall be liabie to be suspended, withdrawn or cancelled
oB ti; sround that the owner has bee n convicted ofan offence under this
Act or-has not complied with an order passed by the competent authority
. ugder thir Act or rules made thereunder:
Provided that before taking such actir:n the owner shall be served
WiI.h .a Uoticc to show cause within a period of thitty days from the date
of the receipt of notice.
\q'
Sraat of
lieilro
TIARYANA GOVT GAZ- (ErFR'AJ' DEC' 28, 1993
FAUSA 7' lgl5 SAKA)
r59
rt;
lcr
be
dl be
osing
isuch
I shall
n in-
which
under
rt of a
rctory
;nded,
lusand
Ie daJ,
rupees
rffence
extend
ued for
to four
during
tion for
l of re-
reasons
rp licant
o have
(4) No reglster required to .be . maintainccl by ^this se,ction shall be
C.rtr'Jied 
- 
uotii uit*i"in.".*"piirtio" of iUtit yefrs from the datc of the
i"it- ,iot.v therein.
(5) u;-
(a) in any factory tny .r''sist11 required by this :ection to be
nraintained is not matntarned J is maintaiued in any form
otherttran'ine*-fot*'ifany'prcscribedforthcpurpose;or
(b) any ontry in - any srtclr' register is proved to be false in any
material Particular; or
(c) any such r+gister.is destrqy'ed befotc the expiratic'n of the period
referred to in sub-ticctlon t4J,
the owner of the factory shall bc punishable with fin'r whiqh pav extend
to 6ve hundreC,up"estrifhe hai prcviouslv been c(lnviated ofany offence
under thiS sub-s:ction] tJ-n"* *ftioft-*uy cxt':'nd to trvc thousand rupees'
rd to two thcusand rupecs'
5. (/) The State Govcrnnnent fray'
Gazette" prohibit, in any area specified in tht
of cotton which is ginned' or pressed-in a cot
fact;ry.
': +; '+
er sub-
rty days
uncelled
dcr this
rthority
served
lhe date
tq
a=
160 HARYANAf;S#f,%,ffii, DEc'28' ree3
lctrrlh
watGtiEI
(2)Inanyareaspccificdinthenotiflcationundersub-s€ction(I}'if_
(a) anv o\vner of.a cottol ginning, tt- ?jf-l,p::::* factorv gFns
o, pr"Hf or""fil*i-ir-U.-Ci"q;A or pre*sed-any c'otton which he
, knows or bas reason to Glieve td contain i'n admixture of
cotton; or
(b) any person makcs any admixture of cotton' or abets or klaw-
ingly allows or conniws rf uo"ii"o*ixture'of cotton whic& is
sl":#a;t'r;rrlin-ii-t.iog, orii intended to be pressed in a cotton
. Pressing faotorY;
heshall,onconvication,bepunislablewithimpriso'.}rentofeitberdes-
*iption which may be cxtenged, to,sri"nooihs ot f,oe wbich mqy cxtend to
five thousand rupees' or wlth botn'
for 5. (/) Any owner of a cotton ginning or cotton P-t:-::"C faotory who
etc. knowingly ot rt"uiig?.usto tt-t*ti"nE that-any cotlop is watered ol contarns
seed in excess of thJ prtscribed proportion oi containt any foreign *buJT::
or co6on wasre,;;;.';;;;;;;*.6t itton"s suoh cotton to bE ginned or pressed
in such factory iball, ^' c^'viction- be nunishablc with fine rvhicb may
cxtend tc five thousand ruPe€s'
descriPtion for a terr
.ii;;*trtu io five t o:h'
Explatution- For the pJrpo.scs of this secticu' cottc-n shall be dcEmc'd
to be *atered or wetted, if such cotton-
(a) is knowingly watered or wetted; or
s of thc nctmal t-mcunt, tht. ncrnral
of moisture that such cotton tlnaY
tootuio regard bcing had -to the ple'ce
d the time or times ot t'be Year rn
n picked, collectcd', stoled, convcyed'
ginncd or Pressed;
(c) is duly. .ccrtified . by rle presu'ibed authcrily lo contain caked
materral oi'-p^t"lii dG'to deliberate walcring'
c€r a';thsriscd in tbis behalf by the
lmount of mcisture tbat a giveri
ne amount of srcisture' that is actually
'ers, until the contrary is .proved, and
on actually contains exceeds the ncrmal
e contrary is proved, that the cottcn is
uatered. ')
lo
HARYANA .ffiffiffi0fffii'Il*c' 2 8' leeg
"ffiffiff*W
161
S
f "-.i;tu tU. cotlon waste ol rfi€ ptcvttrurr'"-:'in'tfii* belralf'
- :'iiliJ' ;"dtt i;"";; the authoritv ptescrr'eo
(2) l#hoevor cont{&vones . thu.f:o.l,fls,f,fitrT#ff;tlT "l? ffihffi
..*u\'.iioo,'-irv' puniohablc witr'l'r et llne wn
, Jpe€s.
n maY'ta&e or
''stteh cotton'
-,,f;1*tn"'iliTJ"'"f 61,:LlF'Tffi ffii'-1i:"$*ilffi t*gi
; ii,;'; ed;'q9..1i fI Yi*if;,$ oT'"*i:- rn€d theroin ulltlJ' ktr$ rtltr,,lcrr '" F- - ! 
,*twcl offioer "to Entrr .ailir ,irup-
ri$g of co$urn ectl'aP'
sre is:ianY Gonr
ItY rulos made
;t'orY hBF rwerked
lHflilff $bien
p)rheor,*1-e1'oreq-'v'"$94ff ilffi 3l"T:6HHTffi iS?"-*;,#lI
fr r'P ev€(Y :roaeonubln'Ptirylf 'to'rhe r
ir'irii'or.lir* under srrbsectron trt'' 
e.permiltcd to
(3) The owner of such f9cto11-$y]' in e'v€rJ instanco' b'
_ Dresent during ir,fin*pr"tior.r.u,rd ""iiiiie 
iiiz"tt outinp s*ch inslrcctron
oraii b:'seal"o"u'lfiJ p'iiti*-ffilaannor' .,-:^- o,,ru 
I
{A rhe r,aspecting, ql Hil'""$ff*ffi$ 'i ',
*.,11-o (r), may seek poli withrn whoee pn'
- -.r .behalf to rhe officir ll o te inspoctcd is
J*"Tia-- eotto*,'Snnnit
IO
NS
ay
irs
w"
iclr
ing
rch
nrd
S.
nru I
may
kce
I ll1
[ed,
ked
the
lve11
rally
and
rmal
cn is
':ested.
ro (r) rF,erl'' $Xg#ff,11%il'#-TJi*HffH";Sfrffi,ot,errd in th$ lsPIOl
*f,il"'i*'ffi"ff;:
3u$ to SePtember ' '?0 tef ' *5 tgs'
H-archto June : t?0:l$8F: *?''lsr
l.} ErPrY
-1g, T-t:Tent SeaSOn iE
t::ql
162 HARYANA GOVT qAz., (H{TM.1, DEC. 28, 1993(PaUSA" 7, l9l5 SAKA)
i., '.-, season, shall trc clcarly markrcl in such manner as may be prescribed to dis-
-':.. r';. tinguish it t'rom bales cr'rntaining tixclusively cotton from the crop relat-' "',. ,.,ir, ing to the ctrrre nl sefls()ll.
(3) Ii any bale is rcmoved
factory within having been marl
0r llerson iucharge of thc factri
extencl to five hundred rupees ar
section (2) we applicable is Sr
, :, ;,.:,' ' reqrircd by that srtb-section, tl. , ,-':i.1'' wai cognisant of thu mixture, shall be punishable with fine which may extend
" :": to five hunrlrcd rupees.
Rerutns. tl. (I) The owner or person incharge of every cotton giruring jqcto-ry
shall submif to thc pr:escribcd authority, in the prescribed manner and in the
prescribcd form, monthly returns showing the quantity of cotton $nned
in the lactory ciuring the preceding month anO from the commencement of
the season to the end of that month,
' (2) The owner or Person
shall submit to the prescribed
the prescribed form, weekly
,v : ' i,ir ; 1 of cotton pressed cluring thejli ' I of the season to the end of l.he r
of the bales Pressed in that week:
(3) If default: is macle in submitting any return as required by sub-
sectii-ri (f) ot *"fr-*ction (2) tho owner oi perion io"llatg.- of the.factory shall
be punishable with the fine which may extend to five hundred rllpees,
erson incharge of a cotton ginning or cotton
) tho Dr€scribed authority that thc wort of
factorv has been suspe-nded, it shall not be
tums urider sub-section (l) or sub-section (2)
med.
Flreprcvcntion 12. (1) The owner of a cotton, g;rnning or-cotton, preecing {aqtgrypq$,ttg1i""' shall iroii.i.-f;; nii'pilurntin", ptoiecrion_ including suci -.fire -fighliry
Itflfrl[''r?;"- i;;;;&;;;i- i"-_m*_t"-;t"'y-as ocommendecl bv the Indian standard'riitiifrri - Institution in IS 2726-19& as minimum mea'ute*
(?)6lverhead transimission lines over the ginning factory shal| be
totally avoided.
F|r.lloar';pf,n 13. The Government f,?y, by notification in the O'frcial G-nzettc-rr-i- --r ' -Tio'^'i'",,i*"o'-^-ilio"c^"* if- an'i. of oercons interested, flx c,hargpcl|j:H"Tl. . and after heari ng gbjections, if any, of person
[iffiH which fry be;1,;+A ty a*racigti for pressing, or ginning or -both. Suchcnart'E' ;f,fi"r;i;'" *"i ipfr"t' t"ihe whole bf State or to any part thercof.
LlabtlitY of
iecgce oi oort- 14. (1) Where the ow
IElcc a.t owner, has leased or mortgaged w
not less than one month in
tbree months in'the case ol
interest in the'managemen
r)5
I{dRYANA GOVT. GAZ., GXTRA.}' DEC. 28' 1993
(PAIJSA 7,!975 SAKA)
(3) Any person who fails to complv with anv of the provisions
:j sub'sections (I) and-izJ *n"U ne punistrable with fine which may
Estend'to five hundred rupees.
(2) if default is made in handing 9Jer. anv Fgrstl or making any
=*foil'"t tuq"i""A-iy sul-sectlon 1l)"the trarisferer or the transferee^
;-|fr ;;-ffit6gl"rh"ll be puniifr'atle with fine which mav extend
:: five hundred'rupees.
16. (1) In evqry cotton ginning factory t1t9,ry"t^tly"tion of which
:s ccmmenced after the coming into force or tnrs Act:-
(o) gin-houses shall be p. rovided with s-eparate ' entrances and
exits ioi ili""U"i"dtg' i"'unginned and the taking out
ginned cotton, resPec'tivelY; and
(b}constructionshallbe-inaccordancewith;theplan.?nq'-' 
"p""in"ifri"* 
-pievlo"stv 
approved by the prescribed
authoriff;
Provided that,nothing in this subseetion shall apulq,to q+y
:actorrr in r.vhicil-oniv-ritigtu roller gins are used aad 'rrhere the
=--Gt of such gins ii not more than four'
(2) in any cotton ginning factorv whether erected before or after
!,:e commeneerrrenti of this' Aet'-
(o) no alterations or additions whether structurd T-l",tH!
or in macUinery shall be made so'as to reduce tJre degtee
of compfianceJt tft. factory as a whole with requirements
set'torfii' in' ctaGes (o) and:(b) of'subsection (1)' and
(b) every alteration or addition, Tl,hether-:Fggal.9r-4 .plg!
ot i" ma"tri"ery, made after the co'lmeneelnmt of this Act
163
lis-
Bt-
fing
rtrer
nay
sub-
as
fhe
tend
DtorY
I the
ioneO
nt of
ictorY
hd in
lbales
Structur4l
requlrcretrts
for factorFc.
cotton
of
not be
(2)
factorY
Gazettc
charges
Such
factorT
ot
,sd
110
glvcm
)3
'16/. IIARYANA cO.tl1f. GAZ.-(EJ(TRA.,I, DEC.28, 1993(PAUSA 7,tgtSSliKA)
krrfldlon oBcl@rof
fldrrtq
shall be in accordaace with the plan and specifieetionsFreviously approved by the presciibed iuttof;ty,
Provided that,. nothing.in this sub s_ection shall appry to anyfactory in which, after any irpration;;a;i;ffi iili"ll"*ade, onrysingle.roller- gini are used and whire a;*il6l';lli;t gins is normore than fow.
(3) The owu.er of every cotton pressing factory in which cotton
11hgldts9 ?" tlrs ground fl6or shari 3"*e tf;e p5ur"jrril".J'il be pavedor provided with other suitable flooring to -tuJ,rEJi"""uo" 
of theprescribed authority.
(4) ff the owner o{ anq.f-acrtory fqif-, h comply with any provi_sions of this sectio_n, he inau be $unishauie- *iiu'a"u?ni*n mayextend to five hundred tupeei. 
-- '--
ory has been convicted under sub_
lhe gwner shall be punishable wi
fun$-red" rupees for each day on Iin the factory in contravention ofsection.
" \7) For-the plupose of tJris section.the equivalent of other typesof-gins, such as doulle mller gins- and ,u*.L,i*, irri""* of siffgieroLler gins, shall be 1aid down uiy the prescribEJ;"th"il;.'
1?. The owner of. a cotton ginning factgry or cotton pressingtaetory, for which a ricence has Eeen {ranted ior the siason, shalrnot have the faetory closed or cause it-to be closed, Ueio*u the end
18. where the person guilty of an offence under this Act is acompany' every Director, Manager, secretary and other officer thereofwlto is t<nowingJJ a party _to the default shall also be guilty of theoltence and liable to punishment.
. rg- (.{) rvo prosecution under this Act shall be institr.rted except
!y o-t with the previous sanction of the District Magistrate or tfieMagi_strate of the first class specially empowered in this behalf bythe State Government tU
HARYANA GOVT GA4, {ETTR*{')' DEC. 28' 1993
{PAUSA ?,1915 SAr(A)
155
I
I
;
tr
{
e
il
l-
ept
the
by
{2) No offence punishable under this Aet ttplJ fq h.ied by any
,:c-_,i inferior to ttrit of a Judicial Magistrate of the first elass.
!;ptanotron.-(u) In this sub-section "culpable menta_l state" includes
int'ention, motive, knowledge of fact and the believe in'
or reason to believe, a fact,
{b) For the purpose of this sub-section, a fact is. said to be
proved only rvhen the court believe it io exist beyond
reasonable doubt and not merely when its existence . is
established by a preponderance of probability'
10. (1) Any offence made punishable up to a fine of .five hundred
r-:€es und.er this Act, m"y, eiiher before or after the-institution of
::i proceedings, ne compdrinded by the licensing. authority- o-{ any
-;i=i cffi.cer airthorised by the Statb Government'in this behalf.
i lj The amount recoverable by way of composition shall not be
-:{"a ;han twenty percentum of th6 maiimum fine provided for such
:=e-:e and the-same shall be in addition to the licence fee or other
:-: :.:lt paYable under this Act.
i3j Where an offence has been cornpounded, the Pwnel, if - rn
, -r--rl_.. shall be ieleased and no further proceedings shall be taken
t:.':st him.
il. (1) The stae Government may, by notific_atiol in the offficia]
--=:=::e, make rules to carry out the purposes of this Act'
':-i In particular and without prejudice to- the gene,la[ty -of- the
:::eloir'g pbrver, such rules may provide for all or ahy of the follow-
---= :nattlrs, namely : -
(s) the mixture of difierent varieties of cotton premissible
under this Act;
ib) the proportion of seecl that may be contained in the cotton;
,6.r the authorisation of officers to exarr-,ine and certify as to.the
actual amount of nroisture bha't a given quantity-of. cotton
containsandthenormalarrrountofrnoisturethatSucn
cotton should contain;
Compousding
of offcnces.
Power to
make rules.IS
te
rg
rII
rd
US
d,
NS
ref
rer
to
n
ia
eof
bhe
(d) the authorisation
package or bales
(c) ilie Inatlner in rvhich
be sealed;
of the officers to exalnine cotton, cotton
unrier 15it Act:
an;rthir:g seized- under this Act may
ij'r levy of fee crn cornpirrints rnade tinder section B;
. -r the ailotment of a spe';ial itialli t'-' irc ir;c(i b1'.each pressing
"' frit"t'r: Jor-iir"-p"ipu* Ci thg mirtki's oI liuies pressed in
ifr" f".t""V aoa- tfru manner in .^,hicti such bales shall be
marked under section 10;
js
166 HARYANA CIOYT GAZ. {EKTRA.), DEC. :8, 1993
(PAUSA ?. 19i5 S.q-LA}
(h) the appointmest oi a-;'i:r:ies :rl the prnpose of sections
11. 14. 15 and 16:
(i) the manner of serr-lce r-.i ;:i=.-s c.ade under the Actl
(l) the forrn in which reg:slers" ie"--c'rc.s and returns are to be
maintained or suLsi::ec a:rd lFe ;:=e for submission of
the returns:
(lc) the period rvhich sira-ll j-:- r:laE to time constitute a
season;
(l) the manner in -*-hich c-cje:rr-: aga:nst pressing and ginn-
ing chslgss propcsed t.'-. -:': :-==i ':..- Government are to be
heard and disposed of:
(rn) the authoritv by n'hou:- li,e j':'l:-* in 'r.-hich, the conditions
subject to r,vhich and tbe i- T-' payment_ of which a
licence may be grantd ul;iel se,:tion 3; and
(n) any other matter u'h.ch b- ;r be- cr may be, prescribed.
power tolejecf 22. (t) Any person rvho has n--ade a :.err' a.-t f9r the purchase of
rpmag.".-a,Ua_tq baled cotion mdy-require that no -bales lther 'lban bales marked with
in fulfilment the mark allottdd un-der seetion Lf fcr i:e :a:iory in which they were
sf gqntact."'-'- .-- prdssed shall be suppiied in fulir-ne-t:i sldr conlract, and-if he so
iequires, no bales not so mariei seaL :e :enCerable in fulfilment of
the corrtract.
Protection for
actisn taken.
PeBality for
obstructing
inspector etc.
Penality.
Rep:al'
Zg. No suit, -prosecution c'i c-Eer -eg4 -proceedings thqil , Iie
ag"iisi "ny 
p"tt"" in tetpe"t ol an5rJri::g ":H:F is in good faith done
iri pursuance of this Act or of ii:e ruie; nade thereunder'
Secretarv to Government' HarYana'
Legislative DePartnent.
7930 L. R.. '(H)-Govt. Press, U'T', Chd'
)L

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