Section 25(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)Every tenderer of cotton at a collection centre shall in the first instance be entitled to receive eighty per cent, of the guaranteed price for the quantity of cotton tendered by him [which shall be payable to him] in lump sum or in such instalments, not exceeding two, as the State Government may, from time to time, having regard to the availability of the funds, by general or special order determine. The payment of eighty per cent, of the guaranteed price in this manner shall be the advance price payable to the tenderer.]
