Section 33 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
33. Constitution of Price Fluctuation Fund.
(1)For the purpose of this Act, there shall be established and maintained a Fund called the "Price Fluctuation Fund" (in this Chapter referred to as "the Fund").(2)[ The Fund shall be made up of an initial contribution of rupees one crore and of such further contributions to the Fund made by the State Government from time to time, for meeting any liability referred to in sub-section (1) of section 34, only when the balance in the Fund is inadequate for that purpose, and of the amounts credited to the Fund, from time to time, in accordance with sub-section (2) of section 30:Provided that the further contribution by the State Government to the Fund as aforesaid shall be met from the Capital Formation Fund established under section 35A, and the State Government may be required to make additional contribution to the said Fund in consequence thereof, as may be needed for the purpose of that Fund, under appropriation duly made in that behalf.(3)The amount available in the Price Fluctuation Fund may be utilised as margin money or for other purposes of the Capital Formation Fund established under section 35A for the operation of the scheme, carrying interest at the rate of ten per cent. per annum or such other rate as may be fixed, from time to time, by the State Government. The interest shall be debited to the profit and loss account of the scheme and credited to the Price Fluctuation Fund.] [Sub-sections (2) and (3) were substituted for the original sub-section (2) by Maharashtra 59 of 1981, Section 11.]
