3. Power to specify the variety of cotton to be cultivated, etc., in specified areas.
(1)The Government may, by notification, in respect of any area specified therein-(i)fix the variety or varieties of cotton the cultivation of which is permitted in such area; or(ii)prohibit the cultivation in such area of any variety of cotton other than any variety fixed under clause (i); or(iii)prohibit in such area the mixing of any variety of standard cotton with any other variety of standard cotton or with any prohibited variety of standard cotton fixed with any other variety of standard cotton, or (b) any prohibited variety of cotton, whether mixed with any variety of standard cotton or not.(2)Before issuing a notification under sub-section (1), the Government shall publish in the prescribed manner a draft of such notification together with a notice stating that any objection or suggestion which maybe received by the Government within the period specified in the notice (such period being not less than two months from the date of publication of the draft will be considered by the Government.(3)Every notification under sub-section (1) shall also be published in the regional language of the area concerned in the prescribed manner.
