Section 4(1) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(1)Every person desiring to work a factory shall apply for a licence in Form 'A' to [the Assistant Director of Agriculture (Cash Crops)] [Substituted for the words 'the Assistant Cotton Extension or Development Officer within the local limits of whose jurisdiction the factory is situated', by Notification No. 2873/ 150265-A-II, dated 5.3.1975.] of the district in which the factory is situated. The application shall be accompanied by a treasury receipt evidencing the payment of licence fee of ten rupees in the treasury.
