Section 40 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
40. Recovery of amount due on account of purchase of [ginned cotton] [These words were inserted by Maharashtra 48 of 1974, Section 23(b).] cotton bales and cotton seeds from Government.
(1)Notwithstanding anything contained in any law for the time being in force, [when ginned cotton, cotton bales] [These words were substitute( for the words 'when ginned cotton pressed into bales' by Maharashtra 48 of 1974, Section 23(a)(i).] or cotton seeds are supplied or sold to any person by or on behalf of the State Government, and there is a default in payment of the amount payable for the purchase of [such cotton, bales or seeds,] [These words were substituted for the words 'such cotton or seed' by Maharashtra 48 of 1974, Section 23(a)(ii).] then on an application by an officer or person authorised by the State Government made in the prescribed manner, the Registrar may, after holding such inquiry as he deems fit, and after giving the party concerned a reasonable opportunity of being heard grant a certificate for the recovery of the whole or any part of the amount stated in the application to be due as arrears.(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to the arrears due. Without prejudice to any other mode of recovery, the arrears stated to be due in such certificate shall be recoverable according to the law and under the rules for the time being in force for the recovery of arrears of land revenue.
