Section 20(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)[ (a) Save as otherwise provided in the first proviso to sub-section (1) of the section or in section 21, no person shall be entitled to tender any cotton grown by him at a collection centre, except on a green card issued to him, or to tender any cotton grown by another person on his behalf at a collection centre, except on a green card issued to that person and except on production of a written authority from such person for such tender.(b)The condition subject to which a green card may be issued to, and used by, any person and subject to which it shall be liable to be suspended or cancelled shall be such as may be prescribed.
