Section 28 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
28. Cotton pooled [to be ginned or pressed into bales and to be sold] [These words were substituted for the words 'to be ginned and pressed into bales, and bates to be sold' by Maharashtra 48 of 1974, Section 18(d).] or otherwise disposed of by Government at certain price.
(1)The State Government shall cause the [cotton] [This word was substituted for the word 'kapas' by Maharashtra 48 of 1974, Section 18(a)(i).] pooled under section 22 to be [ginned or pressed] [These words were substituted for the words 'ginned and pressed' by Maharashtra 48 of 1974, Section 18(a)(ii).] into bales; and shall, subject to the directions (if any) issued by Textile Commissioner under any law for the time being in force, cause [the bales or ginned cotton to be sold] [These words were substituted for the words 'the bales to be sold' by Maharashtra 48 of 1974, Section 18(a)(111).] or otherwise disposed of in the prescribed manner.(2)Subject to sub-section (1), [the bales or ginned cotton shall be sold] [These words were substituted for the words the bales shall be sold' by Maharashtra 48 of 1974, Section 18(b)(i).] or disposed of -(a)at such procurement prices as may be fixed by the Central Government or by the Textile Commissioner on the advice of the Agricultural Price Commission under any law for the time being in force, for the different varieties of cotton grown in the country;(b)in any other case, [in the prescribed manner.] [These words were substituted for the words 'at the prevailing market price' by Maharashtra 48 of 1974, Section 113(b)(ii).](2A)[ The State Government shall further cause the cotton pooled under section 22 to be released for sale at such prices and in quantities as may be specified by the Cotton Co-ordination Committee established under sub-section 2 of section 24.] [Sub-section (2A) was inserted by Maharashtra 59 of 1981, Section 7.](3)[ Notwithstanding anything contained in this section it shall be lawful, for the State Government to set aside such quantity of kapas pooled under section 22 as it thinks necessary, having regard to the interests of the growers, for meeting any requirements of students undergoing training at the approved basic training schools in the State, and sell kapas for the purpose at such price as it may fix in that behalf.] [Sub-section (3) was added by Maharashtra 48 of 1974, Section 18(c).]
