Section 27 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
27. [ Deduction to be made from advanced price [and remaining guaranteed price.] [Section 27 was substituted by Maharashtra 19 of 1972, Section 6.] for dues of co-operative societies and market committee.
- The market committee or the authorised co-operative society or person, as the case may be, may deduct from [the advance price, and the difference, between the guaranteed price and advance price to be paid to a tenderer of cotton any sums due to any co-operative society, or any dues which the market committee is authorised to deduct by or under the Maharashtra Agriculture Produce Marketing (Regulation) Act, 1963, in respect of any notified produce, to such extent and [in such manner, as the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by general or special order, direct] [These words were substituted for the words 'the advance price to be paid to a tenderer of kapas' by Maharashtra 48 of 1974, Section 17(a).] and pay the balance to the tenderer:Provided that, the deductions may be made in such instalment as may be deemed fit, keeping in view [any sums due from the tenderer which are recoverable under this Act and the quantity of cotton] [These words were substituted for the words 'the quantity of kapas' by Maharashtra 48 of 1974, Section 17(b).] the person concerned is likely to tender from time to time in future:][Provided further that, where the payment of any sum deducted under this section by or on behalf of the State Government or by or on behalf of any co-operative spinning mill as sum due to a co-operative society is deferred for any reason, there shall be paid to the society by or on behalf of the State Government or, as the case may be, by or on behalf of the co-operative spinning mill, interest on the sum so deducted and payable to the society, from the date on which the sum due becomes payable till the date of payment, at such rate not less than ten per cent per annum as the State Government may, from time to time by general, or special order, specify.] [This proviso was substituted by Maharashtra 59 for 1981, Section 6.]]
