Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING) (DISPOSAL OF COTTON SEEDS) RULES, 1972 CONTENTS 1. Short title 2. Definitions 3. Manner of Sale or Disposal of Cotton seeds. MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING) (DISPOSAL OF COTTON SEEDS) RULES, 1972 In exercise of the powers conferred by sub-section (2) of section 46 read with section 39 of the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 (Mah.XLVII of 1971) and all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of section 46, namely :- 1. Short title :- These rules may be called the Maharashtra Raw Cotton (Procurement, Processing and Marketing)(Disposal of Cotton Seeds) Rules, 1972. 2. Definitions :- In these rules, unless the context otherwise requires - (a) "Act" means the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 (Mah.XLVII of 1971); (b) Words and expressions used in the Act and not defined in these rules shall have the meaning assigned to them in the Acts. 3. Manner of Sale or Disposal of Cotton seeds. :- (1) Subject to the provisions of Section 39 OF THE Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 and sub-rule (2) and to any general or special directions issued, from time to time, by the State Government, the remaining cotton seeds shall be sold or otherwise disposed of on behalf of the State Government, by the Chief Agent appointed by it, by inviting tenders, or by public auction or by private negotiations, on some fixed days, on the system of lots, and with predetermined upset prices. (2) (a) Pedigree, foundation or nucleus seeds cultivated at Research Stations attached to the Agricultural Universities shall be sold to the Agricultural Department of Government, for distribution to selected cotton cultivators. (b) Pedigree, foundation, nucleus or Nimbkar seeds cultivated at private Research Institutions approved by Government shall be sold to approved private Research Institutions, for distribution to selected cotton cultivators, at prices mutually agreed upon. (c) Stage-A, Stage-B and Stage-C seeds cultivated on the farms of the registered cotton growers shall be sold to the Agricultural Department, for distribution to selected cotton cultivators. (d) The Agricultural Department or the approved Private Research Institutions, as the case may be, for the cotton seeds sold to them make the necessary payments to the Chief Agent immediately in such manner as may be mutually agreed upon, and as soon as the stocks of cotton seeds are delivered to them by the Chief Agent. (e) The variety-wise and stage-wise cotton seeds shall be sold at such prices, which shall be fixed by the State Government from time to time. (f) When cotton seeds are offered for sale by auction, the same shall be sold in lots in such quantities as may be directed by the State Government and in such a way that small traders are able to offer bids.