Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING) (PROHIBITION ON TRANSPORT OF KAPAS OUTSIDE THE STATE) RULES, 1972 CONTENTS 1. Short title 2. Definitions 3. Principle to be followed in granting permission for Transport of kapas on Ginned Cotton outside the State. MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING) (PROHIBITION ON TRANSPORT OF KAPAS OUTSIDE THE STATE) RULES, 1972 In exercise of the powers conferred by sub-section (2) of section 46 read with section 19 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) (Prohibition on Transport of kapas outside the State) 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 Act. 3. Principle to be followed in granting permission for Transport of kapas on Ginned Cotton outside the State. :- Subject to the provisions of S.19 of the Maharashtra Raw Cotton (Procurement, Processing and Marketing ) Act, 1971, and to any general or special directions issued, from time to time, by the State Government for proper implementation of the Act, the State Government or the Head of any Department authorised by the State Government in this behalf, may wherever a situation arises to necessitate such action, give previous permission for transport of kapas or ginned cotton from any place in the State to any place outside the State only for the purpose of getting the kapas ginned or the ginned cotton pressed into bales at any factory situated outside the State : Provided that, such permission shall be given only when ginning of kapas or pressing of cotton into bales outside the State would, in the opinion of the State Government or the Head of the Department, as the case may be, be more economical and beneficial to the Cotton growers and the State Government.