Section 30 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
30. [ Settlement of account after final price is fixed and notified. [Section 30 was substituted for the original by Maharashtra 48 of 1974, Section 20.]
(1)After the final price is fixed and notified by the State Government, if that price is more than the guaranteed price, every person, who or on whose behalf kapas or ginned cotton was tendered at the collection centre, shall be paid [seventy-five per cent of the difference between the final price and the guaranteed price, as the additional price.](2)The balance [of twenty-five per cent] [These words were substituted for the words 'of one-fourth' by Maharashtra 59 of 1981, Section 9(b).] of the difference referred to in sub-section (1) shall be credited to the Price Fluctuation Fund.]
