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State of Maharashtra - Act

The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964

MAHARASHTRA
India

The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964

Rule THE-MAHARASHTRA-COTTON-GINNING-AND-PRESSING-FACTORIES-RULES-1964 of 1964

Published on 5 February 1965
Commenced on 5 February 1965
[This is the version of this document from 5 February 1965.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964Published vide Notification G. N., A. F. & C. D., No. CTN. 5563/15837 (1)-B, dated 5th February, 1965. Published in M. G. G., Part 4A, p. 167In exercise of the powers conferred by section 13 of the Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (2) of the said section 13, namely:-

1. Short title and extent.

(1)These rules may be called the Maharashtra Cotton Ginning and Pressing Factories Rules, 1964.

(2)They extend to the whole of the State of Maharashtra.

2. Definitions.

(1)In these rules, unless the Context otherwise requires -

(a)"Act" means the Cotton Ginning and Pressing Factories Act, 1925;

(b)"Committee" means the rate fixing committee appointed under subsection (2) of section 5-B [for the State] [Substituted tor the words 'any local area' by Notification No. 2873/ 150265-A-II, dated 5.3.1975.];

(c)"Factory" means a cotton ginning or pressing factory;

(d)"Form" means a Form appended to these rules;

(e)"Season" means the period commencing on the 1st day of September and ending on the 31st day of August next following;

(f)"Section" means a section of the Act.

3. Admixture of cotton.

- The admixture of cotton within the meaning of clause (aa) of section 2 means such mixture of different varieties of cotton in respect of any area, as may be notified by the Stale Government in the Official Gazette.

4. Licence for working factory.

(1)Every person desiring to work a factory shall apply for a licence in Form 'A' to [the Assistant Director of Agriculture (Cash Crops)] [Substituted for the words 'the Assistant Cotton Extension or Development Officer within the local limits of whose jurisdiction the factory is situated', by Notification No. 2873/ 150265-A-II, dated 5.3.1975.] of the district in which the factory is situated. The application shall be accompanied by a treasury receipt evidencing the payment of licence fee of ten rupees in the treasury.

(2)Subject to the provisions of the Act or of any conditions imposed thereunder a licence shall be granted In Form 'B' on payment of the licence fee aforesaid.

(3)The licence shall remain in force for a period of one year from the date of its commencement, which shall be entered in the licence, on the expiry of the licence, the licensee may apply for a fresh licence which shall be granted as provided in sub-rule (2).

(4)In the event of a licence being lost or destroyed a duplicate shall be issued by the issuing authority on payment of one rupee.

5. Conditions for grant of licence.

(1)No licence for any factory constructed after the commencement of these rules shall be granted, except upon the production of a certificate from the Inspector of Factories, within the local limits of whose jurisdiction such factory is situated that the provisions of sub-sections (1) and (2) or as the case may be, of sub-section (1-A) of section 9 have been complied with.

(2)In case in which the grant of the certificate referred to in sub-rule (1) and of the licence are likely to be delayed owing to the Inspector of Factories not being able to verify whether the provisions of sub-sections (1) and (2) of section 9 as the case may be. have been complied with [the Assistant Director of Agriculture (cash crops)] [Substituted for the words 'the Assistant Cotton Extension or Development Officer' by Notification No. 2873/ 150265-A-II, dated 5.3.1975.] may, [* * *] [Deleted by G. N. of 18.4.1967.] on the production of a certificate from such Inspector of Factories, that

(i)in the case of a cotton ginning factory, the plans and specifications have been approved by him; and

(ii)in the case of cotton pressing factory, the flooring of the press house is suitable; issue a provisional licence.

(3)Such licence shall be in Form 'B' and shall be marked provisional. It may remain in force for one year, provided that [the Assistant Director of Agriculture (cash crops)] [Substituted for the words 'the Assistant Cotton Extension or Development Officer' by Notification No. 2873/ 150265-A-II, dated 5.3.1975.] may, on the grant of regular licence, cancel it before the expiry of the said period.

(4)[ If the Assistant Director of Agriculture (Cash Crops) is of opinion that the ginning or pressing machines of any cotton ginning factory or of any cotton ginning and pressing factory by reason of being outdated or old, adversely affect the quality and out-turn of the lint, he may give a notice to that effect to the owner requiring him to replace such ginning or pressing machines by new machines within a period of one year from the date of such notice. Where any such owner fails to so replace the machines as so required before the expiry of the notice period, the Assistant Director of Agriculture (Cash Crops) may by an order and for reasons recorded in writing refuse to grant the licence until such machines are so replaced".

(5)Any owner who is aggrieved by an order of the Assistant Director of Agriculture (Cash Crops) under sub-rule (4) may within a period of forty-five days from the date of receipt of the order appeal to the State Government and the decision of the State Government in the appeal shall be binding on such owner] [Added by Notification No. 2873/150265-A-II, dated 5.3.1975.].

6. Registers under section 3.

- The forms in which a ginning and press registers are required to be maintained under section 3 shall be in Forms 'C' and 'D' respectively.

7. Returns under section 5.

(1)The monthly returns under subsection (1) of section 5 showing the quantity of cotton ginned shall be submitted in Form 'E' not later than the date following the Friday referred to in that section.

(2)The statement to be complied under sub-section (2) of section 5 showing the total quantity of cotton ginned in the State of Maharashtra shall be in Form 'F'.

(3)The weekly returns of bales of cotton pressed under sub-section (3) of section 5 shall be submitted in Form 'G'. The returns shall be for seven days ending on the Friday of each week and shall be submitted not later than the day following such Friday.

(4)The statement to be complied under sub-section (4) of section 5 showing the total number of bales pressed in the State of Maharashtra shall be Form 'H'.

(5)The returns under this rule shall be submitted to the Director of Agriculture, Maharashtra State, Poona.

8. Returns under section 5-A.

(1)The weekly returns under subsection (2) of section 5-A showing the quantity of cotton ginned shall be submitted Form 'I' to the Director of Agriculture, Maharashtra State, Poona.

(2)The statement to be complied under sub-section (3) of section 5-A showing the total quantity of cotton ginned in the State of Maharashtra shall be in Form 'J'.

9. Last weekly return to "contain statement of factory finally ceasing to work for season.

- When any factory finally ceases work for the season, a statement to that effect shall be made in the last weekly return.

10. Particulars of Cotton Ginning Factories.

- The particulars of a cotton ginning factory shall be entered in the register maintained under sub-section (2) of section 3 and shall include the name of the factory, its situation and the name of the owner or lessee.

11. Proportion of seed.

- The proportion of seed for the purpose of clause (a) of sub-section (2) of section 3-A shall be one per centum.

12. Authority competent to give certificate of moisture.

(1)For the purpose of section 3-A, the Director of Agriculture, the Superintending Agricultural Officer of the Division concerned, or the [Deputy Director of Agriculture] [Substituted for the words 'Cotton Extension Officer' by Notification No. 2873/150256-A-II, dated 5.3.1975.] shall be the authority competent to give a certificate that cotton contained caked material or patches due to deliberate watering or, as the case may be, the normal quantity of moisture which a given quantity of cotton should have and the quantity of moisture which it actually possesses.

(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.

13. Complaint of offences.

(1)Every complaint of contravention of the provisions of section 3-A or 3-AA in respect of any cotton, package or bale, shall be made in writing to a Government servant not below the rank of a Superintending Agricultural Officer of the Division in which cotton was pressed and shall be accompanied by a sample of the cotton complained of and a fee of fifty rupees in respect of cotton and an additional fee of ten rupees for each package or bale actually opened for examination (the number of bales so opened being not less than 20 per cent of the whole consignment).

(2)The fee payable by the complainant under sub-rule (1) shall be refunded, if the complaint is found to be true or justified.

(3)If the complainant is not in possession of the cotton, package or bale in respect of which the contravention of the provisions of section 3-A or 3-AA is alleged to have taken place, complaint shall be sent by registered post to the Director of Agriculture or the Superintending Agricultural Officer of the Division in Which the factory is situated. On receipt, of a complaint, the Director of Agriculture or as the case may be, the Superintending Agricultural Officer shall make or cause to be made such investigation as he considers to be necessary, and if he is satisfied, that there are prima facie grounds for proceeding with the complaint, shall arrange to have the subject matter of the alleged offence seized and sealed in the manner prescribed in rule 15 and shall forward it, together with a copy of the complaint and other relevant particulars to the person authorised to examine the cotton, package or bale.

(4)The officer to whom the complaint is made shall, on receipt of such complaint either himself examine the cotton, package or bale in respect of which the complaint has been or cause it to be examined, by any other authority prescribed by rule 14.

14. Authority competent to examine cotton, etc.

(1)The authorities competent to examine such cotton or the contents of such package or bale shall be, -

(a)the Director of Agriculture,

(b)the Superintending Agricultural Officer of the Division concerned, or

(c)any two persons appointed 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.

(2)An appeal shall lie against the decision of the two persons, appointed under clause (e) of sub-rule (1) to the Appeal Committee of the Association. The decision of these two persons, if no appeal is filed against their decision within seven days or of the Appeal Committee of the Association, if an appeal has been filed, shall be final.

15. Manner of sealing under section 3-C.

- All things seized during inspection under section 3-C, including packages or bales examined under rules 13 and 14 shall be sealed with the official seal of the officers and also with the seal, if any. of the owner or the person in charge of the factory, in case he so desires.

16. Rank of Government servant for purposes of section 3-C.

- The rank of Government servant for the purposes of section 3-C shall not be below that of Agricultural Officer.

17. [ Appointment of Representative on Committee. [Substituted by Notification No. 2873/150265-A-II, dated 5.3.1975.]

- As soon as maybe after an order is made under sub-section (1) of section 5-B, the State Government in consultation with the Director of Marketing shall, by notification in the Official Gazette, appoint on the Rate Fixing Committee four representatives of the growers of cotton, four representatives of the owners of the cotton ginning or cotton pressing factories in the State, and one representative who (not being Government servant) possesses special knowledge of, or experience in, the ginning and pressing of cotton or of cotton trade.]

18. [ Terms of office of non-official members of Committee. [Substituted by G. N. of 5.3.1975.]

(1)Every non-official member of a Committee shall hold office for a period of three years commencing on the date of his appointment but shall continue in office until his successor is duly appointed :Provided that, the Slate Government may extend the said period by a further period not exceeding twelve months, as it may decide.

(2)A non-official member shall, unless disqualified or removed from office, be eligible for reappointment.]

19. Vacancy of non official member of Committee.

(1)If a non-official member -

(a)dies, or

(b)is absent without permission for [more than three] [Substituted for the words 'more than two' by Notification No. 2873/150265-A-II, dated 5.3.1975.] consecutive meetings of the Committee, or

(c)leaves the |State of Maharashtra] [Substituted for the words 'local area' by Notification. No. 150265-A-II, dated 5.3.1975.] with the intention of being absent therefrom for more than two consecutive months, or

(d)resigns, or

(e)refuse to act, or becomes incapable of acting as a member or,

(f)is removed by the [State Government] [Substituted for the words 'Collector' by Notification No. 150265-A-II, dated 5.3.1975.],

he shall cease to be a member of the Committee.

(2)Any such member may resign his office by writing under his hand addressed to the Chairman of the Committee [and his office shall on acceptance of the resignation by the Chairman, become vacant] [Substituted for the words 'shall therefrom become vacant' by Notification No. 150265-A-II, dated 5.3.1975.].

20. Casual vacancies how to be filled.

- Casual vacancies of non-official members shall be filled in, as soon as practicable, in the manner provided for appointment of such members. And person appointed to fill a casual vacancy shall hold office so long only as the member in whose place he is appointed would have held it, if the vacancy had not occurred.

21. Business of Committee.

(1)The [Director of Marketing] [Substituted for the word 'Collector' by Notification No. 150265-A-II, dated 5.3.1975.] shall convenue a meeting of the Committee at such place, on such date and at such time, as he may deem fit.

(2)Seven clear day's notice of a meeting and three clear day's notice of an adjourned meeting, specifying the time and place at which such meeting is to be held, and the business to be transacted there at, shall be given to every member of the Committee :Provided that, failure to give notice to any member due to wrong address given by the member or to his absence from his residence shall not invalidate in any way the proceedings of the Committee.

(3)Four members of the Committee (out of whom one at least is a representative of cotton growers and one of the owners of factories) shall form a quorum :[* * *] [Deleted by Notification No. 150265-A-II, dated 5.3.1975.]

(4)All questions shall be decided by a majority of votes of the members present and voting, the Chairman having a second or casting vote in all cases of equality of votes.

(5)The proceeding of the Committee shall be recorded under signature of the Chairman in a register to be kept for the purpose which shall be open for inspection by any member of the Committee at a reasonable time.

(6)No act done by the Committee shall be questioned on the grounds merely of the existence of any vacancy in the Committee, or by reason of the casual and unforeseen absence of any of the members during any stage of the proceedings thereof.

22. Maximum rates for ginning or pressing cotton.

- In fixing the maximum rates for ginning of cotton, the Committee shall take into consideration the following matters among other matters, namely :-

(a)[quantity of cotton] [Substituted by Notification No. 2873/150265-A-II, dated 5.8.1975.] to be ginned or pressed;

(b)ginning outturn;

(c)labour charges including management and maintenance expenses;

(d)cost of fuel;

(e)railway freight;

(f)quantity of cotton crop to be handled;

(g)cost of stores:

(h)type of machinery in use:

(i)municipal and other taxes;

(j)insurance charges;

(k)depreciation charges of machinery and building;

(l)reasonable rate of interest not exceeding [12 per cent.] [Substituted for the words and figure '6 per cent' by Notification No. 2873/ 150265-A-II. dated 5.8.1975.] on the invested capital minus the accumulated depreciation fund.

(m)[ cost of hessien and iron strips; [Added, by Notification No. 2873/ 150265-A-II. dated 5.8.1975.]

(n)cost of marketing of full pressed bales and weighment thereof;

(o)storage charges.]

23. [ Publication of maximum rates. [Substituted by for the words 'amount of cotton' by Notification No. 2873/150265-A-II, dated 5.8.1 975.]

- As soon as the maximum rates for ginning of pressing (or both) of cotton in the State are fixed by the Committee, the Director of Marketing shall communicate by registered post the rates so fixed to all the owners of cotton ginning and pressing factories in the State and shall publish such rates on the notice-boards in the offices of the Collector, Tahsildar and the relevant Village Panchayats and in such other manner as he may think fit for the information of all the cotton growers in the State.]

24.

[* * *] [Deleted by Notification No. 2873/ 150265-A-II, dated 5.8.1975.]

25. Authorities for the purposes of sections 7, 8 and 9.

(a)The prescribed authority for the purposes of sections 7 and 8 shall, be -

(i)Superintending Agricultural Officer of the Division;

(ii)[Assistant Director of Agriculture (Cash Crops) of the District.] [Substituted by Notification No. 2873/ 150265-A-II, dated 5.8.1975.]

(b)The prescribed authority for the purpose of sub-section (1-A) of section 9 shall be the inspectors appointed under the Factories Act, 1948, for the area in which the factory is situated.

(c)The prescribed authority for the purpose of sub-sections (2) and (4) of section 2 shall be the Commissioner of Labour, Bombay.

(d)The service of any order under section 9 shall be deemed to have been affected, unless the contrary is proved, if a letter containing the order is properly addressed and sent by registered post to the owner.

26. Press Marks to be exhibited.

- The owner of every pressing factory shall exhibit in a conspicuous place a notice showing the mark allotted to the factory under section 12.

27. Repeal and savings.

- On the commencement of these rules -

(a)the Bombay Cotton Ginning and Pressing Factories Rules, 1925;

(b)the Central Provinces Cotton Ginning and Pressing Factories Rules, 1925;

(c)the Bombay (Vidarbha Region) Cotton Ginning and Pressing Rate Fixing Rules, 1958;

(d)the Bombay (Pre-reorganisation Bombay, Saurashtra, Hyderabad and Kutch Areas) Cotton Ginning and Pressing Rate Fixing Rules, 1958; and

(e)the Bombay (Hyderabad Area) Cotton Ginning and Pressing Factories Rules, 1959;

shall stand repealed, except as respects things done or omitted to be done before such repeal.[Form A] [Forms A to J were added by G.N. of 6.3.1965.][See rule 4(1))Application form for grant of Licence

1. Name of applicant

2. Address

3. Full name and postal address of the Ginning or Pressing Factory.

4. Situation of the Factory -

(a)District

(b)Town or village

(c)Nearest police station

(d)Nearest railway station

5. Number of gins or presses to be worked

6. Number and date of order sanctioning the plans and specifications by Inspectors of Factories [(copy of certificate as required under sub-rule (1) of rule 5 should be attached)] [Added by G. N. of 18.4.1967.].

7. Particulars of fees paid- Paid by Challan No.................. dated 19 into ................... Treasury.

8. Remarks, if any

PlaceDate(Signature of applicant).Form B'[See rules 4(2) and 5(3)]Form of Licence

1. Name of Factory

2. Description of the place where it is situated

3. Name, description and place of residence of the owner of the factory

4. Purpose for which licence is granted

5. Date of commencement of licence

6. Fee paid

ConditionsThis licence is granted subject to the provisions of the Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925) and the Maharashtra Cotton Ginning and Pressing Factories Rules, 1964.It shall remain in force for one year commencing on 19..............[Signature of the Assistant Director of Agriculture (Cash Crops)] [Substituted for the words 'Signature of the Assistant Cotton Extension/Development Officer' by Notification No. 2873/130265-A 11, dated 5.3.1975.]Notifications[G. N., A. & C. D., No. Kapus. 1870/42967-(iii)-A-II, dated 6th January, 1972] [Published in M. G. G., Part IV-B, p. 189]. - In pursuance of Rule 3 of the Maharashtra Cotton Ginning and Pressing Factories Rules, 1964, and in supersession of Government Notification, Agriculture and Co-operation Department, No. CTN. 5563/34099 (III)-B, dated the 21st January, 1966, the Government of Maharashtra hereby notifies admixture of the Standard Varieties of Cotton specified in column 2, in respect of the areas specified in column 1 of Schedule I hereto, with each other or with any varieties of cotton specified and characterised in the Schedule II hereto to be an admixture of cotton within the meaning of clause (aa) of section 2 of the Cotton Ginning and Pressing Factories Act, 1925

I

	Areas	Standard Varieties
A.	The Dhulia District excluding Akkalkuwa and Nawapur talukas.The Balgan, Malegaon, Kalwan, Nandgaon and Yeola talukas ofNasik Districts.	Virnar (197/3) Y-1 Deviraj (170-Co. 2) and Laxmi.
	The following villages in the Aurangabad district, namely :-
	Name of the villages	Talukas
1.	Jawala	Soyagaon
2.	Rawala	“
3.	Pimpala	“
4.	Jarandi	“
5.	Hingna	“
6.	Rakasa	“
7.	Malkheda	“
8.	Lenapur	“
9.	Sawarkheda	“
10.	Thana	“
11.	Varkhedi	“
12.	Fardapur	“
13.	Choundeshwar	“
14.	Dhanwat	“
15.	Warkhedi	“
16.	Palaskheda	“
17.	Jangla	“
18.	Amkheda	“
19.	Galwada	“
20.	Soegaon	“
21.	Sonaswadi	“
22.	Malegaon	“
23.	Vatalwadi	“
24.	Raweri	“
25.	Kankarala	“
26.	Dhingapur	“
27.	Nimbayati	“
28.	Rampura	“
29.	Bahalkheda	“
30.	Tikhi	“
31.	Umerveda	“
32.	Nimkhedi	“
33.	Ghosala	“
34.	Nandgaon	“
35.	Anjola	“
36.	Tidka	“
37.	Masikotha	“
38.	Pohari (Budruk)	“
39.	Pohari (Khurd)	“
40.	Wadki	“
41.	Ghorkend	“
42.	Warthan	“
43.	Mukhed	“
44.	Banoti	“
45.	Palasi	“
46.	Wadi	“
47.	Naigaon	“
48.	Kini	“
49.	Dastapur	“
50.	Koldari	“
51.	Hanmant Kheda	“
52.	Titur	“
53.	Gondegaon	“
54.	Nimbora	“
55.	Mohalai	“
56.	Wadgaon Tiggi	“
57.	Pimpri	“
58.	Sindol	“
59.	Upalkheda (Satonda)	“
60.	Upalkheda Antur	“
61.	Jamati	“
62.	Pimpri	“
63.	Kawali	“
64.	Jamglikotha	“
65.	Vangaon	“
66.	Galwada	“
67.	Neemkhedi	“
68.	Savalathara	Bhokardan
69.	Nanda	“
70.	Dabha	“
71.	Dhamgaon	“
72.	Mayakhed	“
73.	Malabdha	“
74.	Hivari	“
75.	Pimpalwadi	“
76.	Lewari	“
77.	Wakadi	“
78.	Titwee	“
79.	Murti	“
80.	Anad	“
81.	Palaskhed	“
82.	Nagal	Kannad
83.	Belkheda	“
84.	Gopewadi	“
85.	Haraswadi	“
86.	Wadgaon	“
87.	Saegavan	“
88.	Sonwadi	“
89.	Pangara	“
90.	Bhildari	“
91.	Hasanbad	“
92.	Kondban	“
93.	Lonza	“
B.	The area comprising all talukas and Mahals of Jalgaondistrict, excluding the following villages of Edlabad Taluka inthat district, namely;-	Virnar (197/3) Y-1, Buri-L-141 Devraj 170 Co. 2 and Laxmi.
	Name of the Villages	Taluka
1.	Chikhali	Edlabad
2.	Dolarkheda	“
3.	Mandwel	“
4.	Chinchkheda (Budruk)	“
5.	Mahalkheda	“
6.	Nimkheda (Budruk)	“
7.	Echhapur	“
8.	Bodwad	“
9.	Therole	“
10.	Kurha	“
11.	Pitnprale	“
12.	Korhale	“
13.	Regaon	“
14.	Bhole	“
15.	Kakode	“
16.	Dhonangath	“
17.	Chorthana	“
18.	Yakli	“
19.	Dayle	“
20.	Mozziri	“
21.	Borkheda (Budruk)	“
22.	Yalkheda	“
23.	Parambi	“
24.	Umbra	“
25.	Hiware	“
26.	Rajore	“
27.	Jodnamkheda	“
28.	Dhule	“
29.	Badode	“
30.	Cliinchkheda (Khurd)	“
31.	Sale	“
C.	The Udgir, Ahmadpur and Nilanga Talukas of OsmanabadDistrict, Parbhani District excluding the following villages ofHingoli, Kalamnuri, Jintur and Partur talukas in that district,namely :-
	Name of the Villages	Taluka
1.	Dhanora	Hingoli
2.	Hiwarkhed	“
3.	Bothi	“
4.	Sakhara	“
5.	Godahari	“
6.	Kesula	“
7.	Beltura	“
8.	Jaipur	“
9.	Saykheda	“
10.	Wadhona	“
11.	Kanhergaon	“
12.	Khairkheda	“
13.	Sengaon	“
14.	Mahalshi	“
15.	Datad	“
16.	Khandala (Khurd)	“
17.	Warkhed	“
18.	Walana	“
19.	Kaharkar (Khari Budruk)	“
20.	Bhutwadi	“
21.	Maharkheda	“
22.	Pawii	“
23.	Gogal Pimpri	“
24.	Bhagoti	“
25.	Monkheda	“
26.	Garkheda	“
27.	Mazod	“
28.	Kendra (Khurd)	“
29.	Kendra (Budruk)	“
30.	Kadoli	“
31.	Waghjali	“
32.	Surajkheda	“
33.	Manspimpri	“
34.	Sudali	“
35.	Kanhergaon Naka	“
36.	Kanherkheda	“
37.	Kalbarga	“
38.	Sinjkheda	“
39.	Kapuskheda	“
40.	Charthana	“
41.	Devthana	“
42.	Ban	“
43.	Limbla	“
44.	Banoli	“
45.	Wanchal Pimpri	“
46.	Kanherkheda (Budruk)	“
47.	Swana	“
48.	Goregaon	“
49.	Hatla	“
50.	Mop	“
51.	Jamti (Budruk)	“
52.	Gondankheda	“
53.	Hivvra Mahar	“
54.	Sago	Kalamnuri
55.	Bhatsawangi	“
56.	Sadas	“
57.	Khanapur	“
58.	Palsona	“
59.	Yelegaon	“
60.	Pimpaldari	“
61.	Gadibori	“
62.	Morgawhan	“
63.	Takli	“
64.	Patoda	“
65.	Dhanapur	“
66.	Durgasawangi	“
67.	Borja	“
68.	Digraswani	“
69.	Umerkhoja	“
70.	Tirwadi	“
71.	Rajapur	“
72.	Godhartola	“
73.	Dhanorasarad	“
74.	Waghadari	“
75.	Sawargaon	“
76.	Ban	Jintur
77.	Wazari (Khurd)	“
78.	Wazari (Budruk)	“
79.	Pimpri	“
80.	Borda	“
81.	Dhanora Wazar	“
82.	Kapdshingi	“
83.	Borkhadki	“
84.	Khidki	“
85.	Dhongargaon	“
86.	Sonasawanji	“
87.	Bamni (Khurd)	“
88.	Bamni (Budruk)	“
89.	Chondharni (Budruk)	“
90.	Khumbhele	“
91.	Kalpa	“
92.	Uti	“
93.	Sawangi	“
94.	Asola	“
95.	Dhandham	“
96.	Handi	“
97.	Salegoan	“
98.	Nansi	“
99.	Garkheda	“
100.	Saykheda	“
101.	Belkheda	“
102.	Urmad	“
103.	Palskheda	“
104.	Belura	“
105.	Yerandeshwar	“
106.	Kokars	“
107.	Diha	“
108.	Hupa	“
109.	Pokhari	“
110.	Bhawan	“
111.	Wazar Sarkat	“
112.	Waghala	Partur
113.	Sirpur	“
114.	Takalkhopa	“
115.	Dudha	“
116.	Limkheda	“
117.	Encha	“
118.	Kokaramba	“
119.	Wadgaon	“
120.	Talni	“
121.	Devthana	“
122.	Pokhad	“
123.	Uswad	“
124.	Ambhuri	“
125.	Mandani	“
126.	Khadi	“
D.	The Nanded District, excluding the whole of Kinwat Talukaexcluding the following villages of Hadgaon Taluka in thatDistrict, namely :-
	Name of the Villages
1.	Dar Takali
2.	Mangural
3.	Sibdara
4.	Dhonoara
5.	Khergaon
6.	Wadgaon
7.	Borghadi
8.	Karla
9.	Paichenda
10.	Kawtha
11.	Akanwa
12.	Sirjani
13.	Himayantnagar
14.	Sirpalli
15.	Mandali
16.	Siloti
17.	Dorli
18.	Ling
19.	Palaspur
20.	Ranapur
21.	Garapur
22.	Khodi (Budruk)
23.	Dighi
24.	Tambhurni
25.	Phaumari
26.	Virani
27.	Waghi
28.	Kirangaon
29.	Pimpri
30.	Kamari
31.	Jalagoan
32.	Kanergaon
33.	Dhothra
34.	Rawangaon
35.	Lingapur
36.	Borgaon
37.	Takarale
38.	Hardap
39.	Dhanore
40.	Wakli (Khurd)
41.	Kolegaon
42.	Sharvani
43.	Kolegaon
44.	Dorli
45.	Lahani
46.	Dhali
47.	Watergaon
48.	Banchati
49.	Gurphali
50.	Balmandal
51.	Kothali
52.	Hadgaon
53.	Hadsani
54.	Takalgaon
55.	Umrl Dariyabai
56.	Dongergaon
57.	Kothra
58.	Bhanegaon
59.	Axribala
60.	Kinala
61.	Limtak
62.	Fingli
63.	Gargavan
64.	Paisa
65.	Ruee
66.	Adda
67.	Uchegaon
68.	Kaleshwar
69.	Kirodi
70.	Pawa
71.	Yelamba
72.	Dhanora (Ruee)
73.	Chirad
74.	Newgha
75.	Hastara
76.	Chandkapur
77.	Barad Shivala
78.	Karmuda
79.	Pimpri Khad
80.	Uchada
81.	Talang
82.	Marlegaon
83.	Borgaon
84.	Warula
85.	Nawari
86.	Margada
87.	Kali
88.	Umri
89.	Nawali
90.	Chakni
91.	Martala
92.	Sasti
93.	Kohali
94.	Pangani
95.	Talni
96.	Monala
97.	Waki
98.	Wahegaon
99.	Irapur
100.	Sharur
101.	Amgaon
102.	Bhategaon
103.	Sibdara
104.	Bamni
105.	Kawana
106.	Chanchghan
107.	Jagapur
108.	Khamgaon
109.	Karka
110.	Warvat
111.	Manatha
112.	Malzra
113.	Kedarguda
114.	Kherbi
115.	Chukha (Khurd)
116.	Chukha (Budruk)
117.	Sawargaon
118.	Taroda
119.	Rawangaon
120.	Pangri
121.	Nawa
122.	Wadgaon
123.	Morgaon
124.	Talegaon
125.	Pathrad
126.	Tamsa
127.	Umri
128.	Kanjara (Khurd)
129.	Kanjara (Budruk)
130.	Kopra
131.	Wadki (Budruk)
132.	Ashti
133.	Watphali
134.	Parva (Khurd)
135.	Sonari
136.	Dohad
137.	Karanji (Budruk)
138.	Sarsan (Budruk)
139.	Pauna
140.	Daresaram
141.	Abdhgaon
142.	Tembhi
143.	Pardi
144.	Washi
145.	Sawna
146.	Jiroma
E.	The Amravati, Akola, Buldana, Wardha, Yeotmal and NagpurDistricts and the Waroda Taluka of Chanda District, The Sillod,Bhokardan and Jafrabad Talukas of Aurangabad District.	Buri-L-147,AK-235, AK 277 and Buri-1007 (Jagdish)
	The following villages of Jalna Taluka of AurangabadDistrict, namely:-
	Name of the Villages
1.	Mangdeulgaon
2.	Malsoundra
3.	Poungri
4.	Malegaon
5.	Asarkheda
6.	Warkheda
7.	Pakhari
8.	Khumbhe Phal
9.	Gondegaon
10.	Nandapur
11.	Borkhedi
12.	Kadwanachi
13.	Pirkalyan
14.	Dharkalyan
15.	Warud
16.	Navha
17.	Nandkheda
18.	Talni
19.	Murumkheda
20.	Masala
21.	Bhakarwadi
22.	Keodi (Budruk)
23.	Bhalkheda
24.	Meohua
25.	Shirasgaon
26.	Dawargaon
27.	Kinola
28.	Velhadi
29.	Hiwara Dhabhadi
30.	Chikhali
31.	Waghrul Dongargaon
32.	Chanegaon
33.	Dhamangaon
34.	Pathar Deulgaon
35.	Asola
36.	Wadgaon
37.	Wakhari
38.	Baji Umrad
39.	Paregaon
40.	Jaitapur
41.	Autarwala
42.	Sangwi Talan
43.	Umri
44.	Sandeo
45.	Dhara
46.	Nagpur
47.	Paslo
48.	Sawargaon
49.	Bibi Bhagdia
50.	Pimpalwadi
51.	Arend Wadgaon
52.	Rai Gaoham
53.	Khrati
	Kinwat Taluka of Nanded District.
	The following villages of Hadgaon Taluka of Nanded District,namely:-
	Name of the Villages
1.	Dar Takali
2.	Mangural
3.	Sibdara
4.	Dhonoara
5.	Khergaon
6.	Wadgaon
7.	Borghadi
8.	Karla
9.	Paichonda
10.	Kawtaha
11.	Akanwa
12.	Sirjani
13.	Himayatnagar
14.	Sirpalli
15.	Mandali
16.	Siloti
17.	Dorli
18.	Ling
19.	Palaspur
20.	Ranapur
21.	Garapur
22.	Khodi (Budruk)
23.	Dighi
24.	Tambhurni
25.	Phaumari
26.	Virani
27.	Waghi
28.	Kirangaon
29.	Pimpri
30.	Kamari
31.	Julgaon
32.	Kanergaon
33.	Dhathra
34.	Rawangaon
35.	Ligapur
36.	Borgaon
37.	Takarale
38.	Hardap
39.	Dhanore
40.	Wakli (Khurd)
41.	Kolegaon
42.	Sharvani
43.	Kolegaon
44.	Dorli
45.	Lahari
46.	Dhali
47.	Watergaon
48.	Banchati
49.	Gurphali
50.	Balmandal
51.	Kothali
52.	Malegaon
53.	Hadsani
54.	Takalgaon
55.	Umri Dariyabai
56.	Dogergaon
57.	Kothra
58.	Bhanegaon
59.	Ambala
60.	Kinala
61.	Limtak
62.	Pingli
63.	Gargavan
64.	Paisa
65.	Ruee
66.	Adda
67.	Uchegaon
68.	Kaleshwar
69.	Kirodi
70.	Pawa
71.	Yelamba
72.	Dhanora (Ruee)
73.	Chirad
74.	Newgha
75.	Hastara
76.	Chandkapur
77.	Barad Shivala
78.	Karmuda
79.	Pimper Khad
80.	Uchada
81.	Talang
82.	Marlegaon
83.	Borgaon
84.	Warula
85.	Nawari
86.	Margada
87.	Kali
88.	Umri
89.	Nawali
90.	Chakni
91.	Martala
92.	Sasati
93.	Kohali
94.	Pangani
95.	Talni
96.	Monala
97.	Waki
98.	Wahegaon
99.	Torapur
100.	Sharur
101.	Amgaon
102.	Bhategaon
103.	Sibdara
104.	Bamni
105.	Kawana
106.	Chanchghan
107.	Jagapur
108.	Khamgaon
109.	Karla
110.	Warvat
111.	Manatha
112.	Malzra
113.	Kedarguda
114.	Kherbi
115.	Chukha (Khurd)
116.	Chukha (Budruk)
117.	Sawargaon
118.	Taroda
119.	Rawangaon
120.	Pamgri
121.	Nava
122.	Wadgaon
123.	Morgaon
124.	Talegaon
125.	Pathrad
126.	Tamsa
127.	Umri
128.	Kanjara (Khurd)
129.	Kangara (Budruk)
130.	Kopra
131.	Wadki (Budruk)
132.	Ashati
133.	Watphali
134.	Parva
135.	Sonari
136.	Donad
137.	Karanji (Budruk)
138.	Sarsan (Budruk)
139.	Pavna
140.	Daresoram
141.	Abdhegaon
142.	Tembhi
143.	Pardi
144.	Washi
145.	Sawna
146.	Jiroha

II

Name of variety	Seed Cotton	Staple Length	Lint
Ginning Percentage	Feel	Feel	Colour
(1)	(2)	(3)	(4)	(5)	(6)
1.	Jarila	33 to 36	Soft	24/32" to 26/32"	Soft	White and Lustrous
2.	Virnar (197-3)	38 to 39	Soft	26/32" to 23/32"	Soft	White
3.	Y-1	28 to 39	Soft	28/32" to 29/32"	Soft	White
4.	Buri-L-147	36 to 37	Soft	31/32" to 1	Soft	Pearly white
5.	Buri-1007	35 to 36	Soft	31/32" to 1	Soft	White
6.	Deviraj(107-Co-2)	35 to 36	Soft	1-1/32" to 1-3/32"	Soft	Pearly
7.	Jayadhar	29 to 30	Soft	28/32" to 29/32"	Soft	Slightly brownish
8.	Laxmi	36 to 37	Soft	29/32" to 30/32"	Soft	Pearly white
9.	Laxmi (Irrigated)	35 to 36	Soft	1" to 2/32"	Soft	Pearly white
10.	Somaras	33 to 34	Coarse	18/32"	Coarse	White
11.	Gaorani-6	30 to 32	Soft	28/32" to 30/32"	Soft	Creamy white
12.	Gaorani-12	30 to 32	Soft	28/32" to 30/32"	Soft	Creamy white
13.	Gaorani-22	35 to 37	Soft	28/32" to 30/32"	Soft	Creamy white
14.	Gaorani-46	34 to 36	Soft	28/32" to 30/32"	Soft	Creamy white
15.	H-420	33 to 34	Soft	27/32" to 20/32"	Soft	White
16.	S.A.	33 to 34	Soft	24/32" to 28/32"	Soft	White
17.	Buri-C-394	33 to 34	Soft	29/32" to 30/32"	Soft	White
18.	AK-235	40 to 41	Soft	28/32" to 29/32"	Soft	White
19.	AK-277	41 to 42	Soft	28/32" to 29/32"	Soft	White

Name of variety	COTTON SEED
Colour	Fuzziness	Shape	Size
(1)	(2)	(3)	(4)	(5)
(1)	Jarila	Ashy brown	Less Fuzzy	Oval	Small with pointed end
(2)	Virmar (195-3)	Greyish	Do.	Conical	Very Small
(3)	Y-1	Do.	Do.	Do.	Do.
(4)	Buri-L-147	White	Very fuzzy	Oval	Big
(5)	Buri-1007 (Jagdish)	White	Less Fuzzy	Oval	Big
(6)	Deviraj (107-Co-2)	Greenish white	Do.	Angular but broader at base	Do.
(7)	Jayadhar	Whitish grey	Medium fuzzy	Pearl shaped	Medium
(8)	Laxmi	White	Very fuzzy	Angular but broader at edge	Big
(9)	Laxmi (Irrigated)	White	Very fuzzy	Angular but broader at edge	Big
(10)	Somras	Grey with few black seeds	Light fuzzy fee naked seed	Oval	Medium
(11)	Gaorani-6	Light grey	Light fuzzy	Conical Oval	Small
(12)	Gaorani-12	Do.	Do.	Do.	Do.
(13)	Gaorani-22	Po.	Do.	Do.	Do.
(14)	Gaorani-46	Do.	Do.	Do.	Do.
(15)	11-420	Greenish white	Light fuzzy	Oval with pointed tip	Medium
(16)	S.A.	Ashy	Light fuzzy	Oval with pointed tip	Medium
(17)	Buri-C-394	White	Very fuzzy	Oval	Big
(18)	AK-235	Ashy	Light fuzzy	Oval with pointed tip	Very small
(19)	Ak-277	Do.	Do.	Do.	Do.

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