Section 19 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
19. Prohibition on transport of [cotton (other than baled cotton)] [This portion was substituted for the words 'kapas' by Maharashtra 48 of 1974, Section 6(b).] outside the State.
- No person other than the State Government or the Head of any Department authorised by the State Government in this behalf, shall, except with the previous permission of the State Government or such Head of the Department [transport or attempt to transport cotton (not being baled cotton)] [This portion was substituted for the words 'transport kapas' by Maharashtra 48 of 41974, Section 6(a).] from any place in the State to any place outside the State. Where the State Government of the Head of the Department refuses the previous permission in any case, the reasons therefor shall be recorded in writing.
