Section 3(1) in The Bombay Cotton Control Act, 1942
(1)(a)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, in respect of any local area specified in the notification, declare its intention of-(i)fixing the variety of cotton the cultivation of which shall be permitted in such area,(ii)prohibiting the cultivation of any other variety of cotton in such area,(iii)[ prohibiting in such area the mixing of any standard cotton with any other standard cotton or of the variety of cotton specified in sub-clause (ii) with any standard cotton, and [These clauses were substituted for the original by Bombay 63 of 1947, Section 3.](iv)prohibiting or restricting in such area the possession or use of, or trade in, any standard cotton mixed with any other standard cotton or the variety of cotton specified in sub-clause (ii), whether or not mixed with any standard cotton.](b)Every such notification shall also be published in the regional language of the area and in such manner as the Collector thinks fit at the office of the Mamlatdar [Tahsildar] [This word was inserted by Maharashtra 47 of 1962, Section 7.] or Mahalkari in such area and in every town and village, persons residing in which are, in the opinion of the Collector, likely to be affected by such notification.(c)Every such notification shall stare that any objection or suggestion which may be received by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within the period specified in the notification, which shall be not less than [two months] [These words were substituted for the words 'three months' by Maharashtra 47 of 1962, Section 7.] from the date of the notification, shall be considered by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
