Section 30(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)After the final price is fixed and notified by the State Government, if that price is more than the guaranteed price, every person, who or on whose behalf kapas or ginned cotton was tendered at the collection centre, shall be paid [seventy-five per cent of the difference between the final price and the guaranteed price, as the additional price.]
