Section 21 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
21. Tendering of kapas by persons other than the grower.
- Any kapas given by the grower to labourers in lieu of wages as provided in [the first proviso] [These words were substituted for the words 'the proviso' by Maharashtra 48 of 1974, Section 9.] to the last preceding section shall not be sold by the labourer to any person other than the State Government. The labourers may tender the kapas so obtained either personally or through an agent authorised by the State Government in this behalf, at a collection centre.
