Section 23 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
23. Weighment procedure and grant of receipt to the tenderer.
(1)Weighment of all [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] so tendered at the collection centres shall be done in accordance with the provisions of the Maharashtra Agriculture produce Marketing (Regulation) Act, 1963 and the bye-laws of the market committee made thereunder, and every tenderer shall be granted a receipt for [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] tenderer by him.(2)Such receipts shall specify the collection centres at which and the date on which [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] was tendered, the name of the party tendering, the quantity of [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Sections 11(c), 12 and 13.] which was tendered, and the grade thereof, and other particulars as may be prescribed.
