Section 48A(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[ Where any such purchases is the State Government or an agent or officer appointed by that Government, or is a processing factory notified by the State Government in this behalf by general or special order or an agent or officer appointed by such factory, the purchaser shall pay the price to the tenderer after deducting the dues of the societies mentioned aforesaid and pay the amount so deducted on behalf of the tenderer to the concerned societies direct:Provided that, where loans have been taken by the tenderer from more than one society, the purchaser may, keeping in view the extent of the dues, on account of financing of crop or seasonal finance or finance for other agricultural purposes, repayable during a period of not less than eighteen months and not more than five years and the extent of the dues of any [Co-operative Agriculture Rural and Multipurpose Development Bank] [Sub-section (3) was added by Maharashtra 44 of 1973, Section 2(c).] and subject to such directions (if any) as may be issued by the State Government from time to time determine the proportion in which the amount of deduction made shall be apportioned between the different lending societies.][Explanation. - For the purpose of this section, 'purchaser' shall include any person who pays the purchase price of any agricultural produce tendered for sale, or by whom payment of such price is made, whether on his own account or as an agent or on behalf of another person.] [This Explanation was added by Maharashtra 50 of 1977, Section 3(b).]
