Section 23(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)Such receipts shall specify the collection centres at which and the date on which [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] was tendered, the name of the party tendering, the quantity of [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] which was tendered, and the grade thereof, and other particulars as may be prescribed.
