Section 12(2) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(2)Such certificates may be based either -(a)on the report of such members of the East India Cotton Association not less than two in number, selected by the Board of Directors of the East India Cotton Association at the request of the Director of Agriculture from the panel of arbitrators elected under the rules in force for the time being of the said Association, or(b)in the case of certificate regarding caked material or patched in cotton on personal inspection of the cotton by the concerned officer, or(c)in the case of certificate regarding normal quantity of moisture on an analysis of cotton carried out at any Agriculture Research station of the Department of Agriculture in the State of Maharashtra or at the laboratory of the Indian Central Cotton Committee Matunga, Bombay at the request of the Director of Agriculture.
