Section 21A in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
21A. [ Duty of every Market Committee to designate and maintain sufficient collection centre at convenient places. [Section 21A was inserted by Maharashtra 19 of 1972, Section 3.]
(1)Notwithstanding anything contained in the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963, it shall be the duty of every market committee to designate and maintain one or more convenient places as may be found necessary, for tendering [cotton] by the growers and other persons holding stocks thereof.(2)If after making such inquiry as he deems fit the Director of Marketing is satisfied that any collection centre designated by any market committee is not convenient to the growers and other persons who wish to tender [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Section 10.] or that no collection centre is designated by it or the collection centre designated by it is not sufficient for the needs of the locality he may by order direct the market committee to designate and maintain such place or places as may be specified by him as the collection centre or centres, and the market committee shall comply with such direction.(3)If the Director of Marketing is satisfied on a complaint or otherwise, that any direction issued by him under sub-section (2) is not complied with by the market committee within a reasonable period, he may, after giving a notice of at least 15 days and giving a reasonable opportunity to the market committee of being heard, by order fix a period for compliance with the direction and communicate such order to the market committee.(4)If the direction is not complied with within the period so fixed, the Director of Marketing may appoint some person to comply with the direction and may order that the expense for such compliance with a reasonable remuneration to the person so appointed shall be paid from time to time by the market committee from its Market Fund. Any sums so payable shall be deemed to be sums due to the State Government and shall be recoverable as arrears of land revenue.]
