Section 23(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)Weighment of all [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] so tendered at the collection centres shall be done in accordance with the provisions of the Maharashtra Agriculture produce Marketing (Regulation) Act, 1963 and the bye-laws of the market committee made thereunder, and every tenderer shall be granted a receipt for [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] tenderer by him.
