Section 11 in The Maharashtra Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2009
11. Licence for vendor.
(1)Every person desirous of conducting the business of sale in cotton seeds shall apply to the Controller for grant of licence in such form as may be prescribed.(2)Such application shall be accompanied by such fees and such other documents as may be prescribed.(3)The Controller shall, after making such enquiry as he deems fit, either allow the application or reject it.(4)If the Controller allows the application, he shall grant the licence to conduct the business of sale in cotton seeds, on such terms and conditions and in such form as may be prescribed.
