Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING)(PROHIBITION ON CARRYING ON BUSINESS IN KAPAS) RULES, 1972 CONTENTS 1. Short title 2. Definitions 3 . Principles to be followed in granting permission to carry on Business in kapas MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING)(PROHIBITION ON CARRYING ON BUSINESS IN KAPAS) RULES, 1972 In exercise of the powers conferred in sub-section (2) of section 46 read with section 17 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 Carrying on Business in Kapas) 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) "Co-operative Society" means a Co-operative Society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960 ; (c) words and expressions used in the Act and not defined in these rules shall have the meaning assigned to them in the Apt. 3. Principles to be followed in granting permission to carry on Business in kapas :- Subject to the provisions of Section 17 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, or the previous permission of the State Government under that section shall be granted only to the Co- operative Societies of cotton growers, who have established cotton ginning and pressing factories or spinning mills and who are financially sound and who undertake to pay and satisfy the State Government that they are able to pay the prices to the cotton growers in the manner and to the extent payable by the State Government to the cotton growers under the scheme of the Act