Section 16 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
16. Duties of the Board.
- Subject to the control, direction and superintendence of the State Government, it shall be the duty of the Board-(a)to advise the State Government with regard to the policy to be adopted in the matter of cultivation of cotton in the State and grading and marketing of cotton with a view to ensure a fair price to the grower and the giving effect to the other objectives of this Act;(b)to recommend the places at which the collection centres may be located:(c)to advise the State Government in the matter of fixation of final prices of different varieties of cotton;(d)to recommend the number and places of godowns required for storing cotton, and the cotton ginning and pressing factories required for processing cotton and if necessary of requisitioning godowns or factories;(e)to advice the State Government with regard to the policy to be adopt(' for disposal of cotton-seed and cotton-waste;(f)to advise the State Government on any other matter connected with the administration of this Act in respect or which that Government may consider it necessary to obtain the advice of the Board;(g)to advice the State Government on all other matters to facilitate the proper carrying out of the purposes of this Act.
