Section 18 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
18. Prohibition on cotton ginning and pressing factories.
(1)No owner or person in charge of a cotton ginning factory shall, except with the previous permission of the State Government, gin or cause to be ginned in his factory any kapas other than kapas to be ginned on Government account.(2)No owner or person in charge of cotton pressing factory shall, except with the previous permission of the State Government, press or cause to be pressed ginned cotton into bales, other than such cotton to be pressed on Government account.
