Section 47 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
47. Declaration of stocks of ginned cotton not pressed into bales, held at the commencement of the Act and their disposal.
(1)If any person holds any stock (exceeding 10 quintals) of ginned cotton not pressed into bales on the date of commencement of this Act, whether on his own account or on behalf of any other person, he shall, within 15 days from such commencement furnish in writing to the Collector or any other officer or person authorised by the State Government in this behalf, a full and correct statement declaring the stock to such officer, In such declaration, he shall state his full name and address, the total quantity of stock held, the exact location of the godown and place where the stock is kept and if any quantity is held on behalf on any other person the quantity so held and the name and address of the person of whose behalf it is held.(2)If any person, who holds any stock of ginned cotton not pressed into bales at the date of commencement of this Act, wishes to sell the stock or any quantity therefrom to the State Government, he may, after the expiry of 15 days from the date of such commencement, tender it personally or through an agent authorised by the State Government, at a collection centre. Such person shall be entitled to receive such price for the quantity sold as the officer authorised in this behalf may determine, having regard to the guaranteed price for kapas fixed for the current cotton season, the reasonable expenses required for ginning and storing the cotton and the quality of the cotton tendered.
