Section 21A(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(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.
