Rajasthan Cotton Transport Rules, 1966 1. Title 2. Definitions. 3. Prohibition to import cotton without licences in prohibited area. 4. Conditions & Procedure for issuing licence. 5. Licence for particular consignment by rail. 6. Licence for particular consignment by road or river. 7. Separate licences to be issued for different kind of cotton. 8. Licensing fee. 9. Application for grant of licence. 10. Penalty. 11. Supersession of existing rules.
The Rajasthan Cotton Transport Rules, 1966
Published vide Notification No. F. 11-A(51) Agriculture 5/63, dated 12-8-66, published in Rajasthan Gazette Part 4-C, Ordinary, dated 1-12-66
RJ812
| LEGISLATIVE HISTORY 6 |
| As amended by
· Notification No. F 1(E) 33(Agriculture) Gr.II/73, dated 26-3-76 vide GSR 15(3) Published in Rajasthan Gazette Part IV-C dated 13-5-76, page 131(46) |
In exercise of the powers conferred by section 7 of the Cotton Transport Act, 1923 (Central Act No. 3 of 1923), the State Government hereby makes the following rules, namely:-
- Title [xxx].- (i) These rules may be called the Rajasthan Cotton Transport Rules, 1966.
- Definitions.- (i) In these rules, unless the context otherwise requires:-
(a) "Licensing Authority" means Director of Agriculture, Rajasthan [xxx] and includes other officers not below the rank of District Agriculture Officer duly appointed by the Director of Agriculture. [xxx].
(b) "Forms" means form annexed to these rules.
(c) "Licence" means licence issued under these rules by the Licensing authority.
(d) "Act" means the Cotton Transport Act, 1923 (Central Act 3 of 1923).
- Prohibition to import cotton without licences in prohibited area.- No cotton of which the import has been prohibited by or under section 3 of the Act shall be imported into a protected area by road, river or rail save as under and in accordance with the conditions of a licence issued as provided by these rules,
[4. Conditions & Procedure for issuing licence]. - [1] Annual licences for import by rail, roads and river shall be granted to manufacturing concerns situated within the protected area of the importation of cotton or of any specified kind of cotton from outside such area for manufacture only. Such licences shall be in Form 'B' hereto annexed and shall be subject to the conditions stated therein.
(2) annual licences for importation by rail, road and river of full pressed cotton bales may be granted to persons other than manufacturing concerns, within the protected areas for the [purpose] of selling them to manufacturing concerns. Such licences shall be in Form B-1 and shall be subject to the conditions stated therein.
(3) In the case of rail consignments, a certified copy of such licences shall be tendered in Form 'C' with each consignment at the despatching station and shall accompany the railway invoice to the station of delivery and shall then be forwarded by the railway authority concerned to the Railway Audit Office for return to the Director: Regional Office (Cotton Development), Bombay and in the case of other consignment in the Form 'C' to be tendered at Nakas etc. for being forwarded to the Director, Regional Office (Cotton Development), Bombay.
(4) The licence shall be returned to the licensing authority at the expiration of the period for which it is granted together with all unused certified copies of the same.
[5.] Licence for particular consignment by rail. - (a) A single licence to cover only one consignment may be granted to such persons as can satisfy the licensing authority that it is necessary to import cotton or any specified kind of cotton (that is, cotton seed, kapas, ginned cotton or cotton waste) into the protected areas. Such licences shall be in Form 'D' and shall be subject to the conditions stated therein.
(b) Such licence shall be surrendered at the station of delivery to the Station Master r other officer as may be specified at the time of taking delivery of the cotton covered by the licence who shall forward it to the licensing authority.
[c] A certified copy of such licence shall be tendered in Form 'E' with each consignment at the despatching station shall accompany the railway invoice to the, station of delivery and shall then be forwarded by the railway authority concerned the Railway Audit Office for return to the Director Regional Office (Cotton Development), Bombay.
[6.] Licence for particular consignment by road or river. - (a) A single licence to cover only one consignment may be granted to such persons as can satisfy the licensing authority that it is necessary to import cotton or any specified kind of cotton (that is, cotton seed, kapas, ginned cotton or cotton waste) by road or river into the protected area. Such licence shall be given in Form 'F' and shall be subject to the conditions stated therein.
(b) Such licence shall be delivered at the Naka or other place specified by the licensing authority to the officer mentioned in the licence who shall forward it to the licensing authority.
[7.] Separate licences to be issued for different kind of cotton. - Separate licences [shall] be issued for different kinds of cotton, that is to say, for ginned cotton, cotton seed, unginned cotton (Kapas and cotton waste).
[8. Licensing fee.] - For issuing licence, the licensing authority shall charge licensing fee at the following rate :-
| (a) | Seed Cotton: | 36 paise per quintal. |
| (b) | Lint loose or pressed. | 75 paise per quintal. |
| (c) | Cotton seed. | 36 paise per quintal. |
| (d) | Cotton waste | 75 paise per quintal. |
| (e) | Annual general licence issued to cotton spinning mills for importing full pressed bales and to cotton seed oil mills for importing cotton seed for crushing. | Rs. 300.00 per licence. |
| (f) | Annual general licenses issued to the person other than cotton spinning mills for full pressed cotton bales. | Rs. 500.00 per licence. |
[9. Application for grant of licence. - All applications for the grant of licence shall be made in Form 'A']
[10.] Penalty. - Any contravention of these rules or the conditions of any licence, not otherwise punishable under the Act, shall be punishable on conviction by a Magistrate with fine which may extend to five hundred rupees.
[11.] Supersession of existing rules. - The Rajasthan Cotton Transport Rules, 1963 are hereby superseded:
Provided that nothing in these rules shall affect the previous operation of the rules hereby superseded or any action taken thereunder.
Form A
(Application for licence)
To
The Director of Agriculture, The District Agriculture Officer Rajasthan Jaipur. .............................................
Sir,
I/ We the under signed hereby beg to apply for a licence under the Cotton Transport Act, 1923 (Act III of 1923) available for the period of ........ to ......... for the importation by rail/ road/ river of ......... bales/ kilo of ............ (state whether ginned cotton, unginned cotton (Kapas), cotton seed or cotton waste) into the protected area known as .......... notified in ......... at station for the purpose of .........
I/ We also beg to apply for a certified copy of the licence (as required by the said Act).
I/ We declare that such cotton/ kapas/ cotton seed/ waste is required for the purpose ... only and will not be other wise used save under the instructions of the licensing authority.
Reasons why importation is necessary (Reasons should be clearly stated as licences are only issued in cases of proved necessity).
I/ We undertake:-
- in the event of the cotton/ kapas/ cotton seed/ waste imported under the said licence proving unsuitable for the purpose for which it is imported, to report the matter to the licensing authority and to await his approval to its disposal otherwise before allowing such cotton/ kapas/ cotton seed waste to leave out premises;
- that under no circumstances I/ We will allow cotton/ kapas/ cotton seed/ waste imported under the said licence to be used for mixing with, or adulteration of cotton/ kapas/ cotton seed produced in the protected area for re-export nor will, we allow it to be re-exported under a mis-description;
- to return the said licence on expiration to the licensing authority together with such details as he maybe required as to the cotton/ kapas/ cotton seed/ waste imported under it and of its subsequent disposal.
- I/We have deposited Rs. in the treasury (Copy of the challan is attached herewith).
| Dated the ............ 19 ............. | Signed |
| At .......................................... |
Form B
[Rule 4(i)]
Annual General Licence (For Mills)
(Import by rail/ road or river)
Licence No. .............. of 19 .....
Licence is hereby granted under the Cotton Transport Act, 1923 (III of 1923) to (hereinafter referred to as the licensee) authorising him/ it to import by rail, road or river ..... from ....... to ....... in the protected area of ........... for the purpose of manufacture during the period from 1st September 19, to the 31st day of August, 19 . subject to the following condition viz.-
(i) The licensee shall tender a certified copy of this licence with the consignment at the despatching station.
(ii) The licensee shall on the arrival of the consignment deliver a certified copy of this licence to the officer incharge of the....................
(iii) Save with the permission of the licensing authority, no cotton imported under this licence shall be used by the licensee for any purpose other than for manufacture.
| Dated the ........... 19 ..... | Licensing Authority. |
Form B-1
[Rule 4(ii)]
Annual General Licence
(For importation by rail, road or river full pressed cotton bales).
Licence No. ............... of 19 ......
Licence is hereby granted under the Cotton Transport Act, 1923 (III of 1923) to .............. (hereinafter referred to as the licensee) authorising Limit to import by rail, road or river full pressed cotton bales from .......... to ........... in the protected area of ......... for sale to a manufacturing concerns, during the period from the 1st day of September, 19 ...., to 31st day of August, 19, subject to the following conditions, viz:-
- The licence shall tender a certified copy of this licence with the consignment at the despatching station.
- The licensee shall on the arrival of the consignment at .......... deliver a certified copy of this licence to ............... the officer in-charge of the .........
- Save with the permission of the licensing authority no cotton imported under this license shall be used by the licensee for any purpose other than for sale to manufacturing concerns.
- The licensee shall maintain an account of the bales of cotton imported and sold under this licence, and shall on demand, show the bales and account for inspection to the licensing authority.
- The licensee shall on the 10th day of every month submit to the licensing authority a statement of bales of cotton imported and sold during the preceding month and the bales of cotton held in stock by the licensee at the end of the said month.
| Dated the ........... 19 ..... | Licensing Authority. |
Form C
[Rule 4(iii)]
Licence No. ............. of 19 .....
Name of the consignor:
Number of bales:
Description of cotton:
| Dated ............ 19 ..... | Signature of the consignor (Signature of the Station Master or of officer-in-charge of the ............ at ..........) |
Form D
[Rule 4(v)(h)]
Single Licence (For consignment by rail)
Under the Cotton Transport Act, 1923 (Act III of 1923)
licence No. ....................... of 19 ....
Messrts ................... are granted a licence to import to ........... station situated in the protected area known as notified by G.N. ........... bales/ kilo of (*) from (Station .......... for the purpose of .......).
This licence is only valid for one consignment and shall be surrendered to the undersigned, duly endorsed by the Station Master of the Station of deliveiy on the arrival of consignment.
(a) A certified copy of this licence shall be tendered with the consignment at the despatching station.
(b) Cotton imported under this licence shall not be used for the purposes stated above, save under the instructions of the licensing authority.
| Dated the ........... 19 ..... | Licensing Authority. |
* State whether ginned cotton, cotton waste, kapas or cotton seed.
Form E
[Rule 4(vi)]
Licence No. ....... of 19 .....
Name of the consignor:
Number of bales:
Description of cotton:
Signature of the consignor.
Signature of the Station Master.
Form F
[Rule 4(vii)(a)]
Single licence for consignment by road or river under the Cotton Transport Act, 1923.
Messrs./ Mr. ............ are/ is granted a licence to import .............. to ............ sigtuated in the protected area known as notified by G.N. bales/ kilo of ............ from ........... for the purpose of ........................
This licence is only valid for one consignment and shall be surrendered to the officer-in-charge of the................on the arrival of the consignment.
Dated .............. 19 .....
Note:- Cotton imported under this licence shall not be used except for the purpose stated above, save under the instructions of the licensing Authority.
