Section 39 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
39. Disposal of cotton seeds.
- The graded kapas pooled under section 22 shall be ginned separately, in the same lots into which the kapas has been graded, [* * *] [The words, brackets and figures 'under the supervision of the officer concerned under the Agricultural Produce (Grading and Marketing) Act, 1937,' were deleted by Maharashtra 48 of 1974, Section 21(a).] and setting aside the cotton seed required for issue to the cotton growers for cultivation in the controlled areas, the registered seed growers, the Taluka Seed Multiplication Farms and such other persons as may be prescribed, the remaining cotton seed shall be sold after taking into consideration the advice tendered by the Advisory Board in this behalf, preference being given to the local growers. [The price at which any cotton seed shall be issued or sold under this section shall be such as may be determined by the State Government.] [This portion was added by Maharashtra 48 of 1974, Section 21(b).]
