Section 5(3) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(3)Such licence shall be in Form 'B' and shall be marked provisional. It may remain in force for one year, provided that [the Assistant Director of Agriculture (cash crops)] [Substituted for the words 'the Assistant Cotton Extension or Development Officer' by Notification No. 2873/ 150265-A-II, dated 5.3.1975.] may, on the grant of regular licence, cancel it before the expiry of the said period.
