Section 35A(3) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(3)Notwithstanding anything contained in this Act or any other law for the time being in force, the market committee or the authorised co-operative society or person making deductions under section 27 shall, while making payment to any tenderer, also deduct a sum equal to such per cent (not exceeding three per cent) of the guaranteed price, as the State Government may, from time to time, specify by notification in the Official Gazette, fifty per cent of which as the contribution of the growers to the Fund and the remaining fifty per cent as their contribution for the development of industrial co-operatives based on cotton and shall pay the sum so deducted and collected into the Fund in such manner and within such time as the State Government may, by general or special order, direct.[Explanation. - In this sub-section, the expression "industrial co-operatives based on cotton" would also mean and include, "industrial co-operatives based on cotton stalk, that is, a stem of cotton plant or any other part of a cotton plant.] [Explanation inserted by Maharashtra 11 of 1999, Section 2, (w.e.f. 21.1.1999).]
