Handlooms (Reservation of Articles for Production) Act, 1985

Contents
Sections	Particulars
	Preamble
1	Short title, extent and commencement
2	Definitions
3	Power to specify articles for exclusive production by handlooms
4	Constitution of Advisory Committee
5	Prohibition of production of articles exclusively reserved for handlooms
6	Power to call for information or to furnish samples
7	Power to enter and inspect
8	Power to search and seize
9	Search and seizure to be made in accordance with the Code of Criminal Procedure, 1973
10	Penalty for contravention of orders made under section 3
11	Power to call for information or to furnish samples
12	Attempts and abetment
13	Offences by companies
14	Offences to be cognizable
15	Attempt and Abetment
16	Power of Central Government to give directions
17	Protection of action taken in good faith
18	Power to exempt
19	Power to make rules