Section 12(1) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(1)For the purpose of section 3-A, the Director of Agriculture, the Superintending Agricultural Officer of the Division concerned, or the [Deputy Director of Agriculture] [Substituted for the words 'Cotton Extension Officer' by Notification No. 2873/150256-A-II, dated 5.3.1975.] shall be the authority competent to give a certificate that cotton contained caked material or patches due to deliberate watering or, as the case may be, the normal quantity of moisture which a given quantity of cotton should have and the quantity of moisture which it actually possesses.
