Section 32 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
32. Payment of [further additional price.] [These words were substituted for the words 'additional bonus' by Maharashtra 59 of 1981, Section 10(c).]
- If in any cotton season, the amount at the credit of the Price Fluctuation Fund is equal to or more than 30 per cent of the average total sales of cotton during the three preceding seasons, the entire amount realised in excess of the guaranteed price shall be distributed and paid [as further additional price] [These words were substituted for the words 'as bonus' by Maharashtra 59 of 1981, Section 10(a).] to the persons concerned, in the same manner and subject to the deductions (if any) as laid down in sections 26 and 27. [After the expiry of this Act, the balance in the Fund shall be distributed among the tenderers in the prescribed manner.] [These words were added by Maharashtra 59 of 1981, Section 10(b).]
