Section 40(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(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.
