Section 22 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
22. Maximum rates for ginning or pressing cotton.
- In fixing the maximum rates for ginning of cotton, the Committee shall take into consideration the following matters among other matters, namely :-(a)[quantity of cotton] [Substituted by Notification No. 2873/150265-A-II, dated 5.8.1975.] to be ginned or pressed;(b)ginning outturn;(c)labour charges including management and maintenance expenses;(d)cost of fuel;(e)railway freight;(f)quantity of cotton crop to be handled;(g)cost of stores:(h)type of machinery in use:(i)municipal and other taxes;(j)insurance charges;(k)depreciation charges of machinery and building;(l)reasonable rate of interest not exceeding [12 per cent.] [Substituted for the words and figure '6 per cent' by Notification No. 2873/ 150265-A-II. dated 5.8.1975.] on the invested capital minus the accumulated depreciation fund.(m)[ cost of hessien and iron strips; [Added, by Notification No. 2873/ 150265-A-II. dated 5.8.1975.](n)cost of marketing of full pressed bales and weighment thereof;(o)storage charges.]
