Section 47(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)If any person holds any stock (exceeding 10 quintals) of ginned cotton not pressed into bales on the date of commencement of this Act, whether on his own account or on behalf of any other person, he shall, within 15 days from such commencement furnish in writing to the Collector or any other officer or person authorised by the State Government in this behalf, a full and correct statement declaring the stock to such officer, In such declaration, he shall state his full name and address, the total quantity of stock held, the exact location of the godown and place where the stock is kept and if any quantity is held on behalf on any other person the quantity so held and the name and address of the person of whose behalf it is held.
