Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING)(PROHIBITION ON COTTON GINNING AND PROCESSING FACTORIES) RULES, 1972 CONTENTS 1. Short title 2. Definition 3. Principles to be followed in granting permission for ginning kapas or pressing ginned Cotton into Bales on Government Account in Factories. MAHARASHTRA RAW COTTON (PROCUREMENT, PROCESSING AND MARKETING)(PROHIBITION ON COTTON GINNING AND PROCESSING FACTORIES) RULES, 1972 In exercise of the powers conferred by Sub-section (2) of section 46 read with section 18 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 the section 46, namely :- 1. Short title :- These rules may be called the Maharashtra Raw Cotton (Procurement, Processing and Marketing) (Prohibition on Cotton Ginning and Processing Factories) Rules, 1972. 2. Definition :- 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. Principles to be followed in granting permission for ginning kapas or pressing ginned Cotton into Bales on Government Account in Factories. :- Subject to the provisions of S.18 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, the permission of the State Government under that section shall be granted in consultation with the Maharashtra State Cotton Control Advisory Board, to the owners or persons in charge of cotton ginning and pressing factories only when all or any of the following principles which may be applicable are satisfied, namely :- (1) The total ginning and pressing capacity of all such factories to be employed under the scheme of the Act should normally be equal to two times the total annual estimate cotton crop in the State ; (2) The working condition of the factory concerned during the last three years was satisfactory; (3) The owner or person in charge of the factory undertakes to work under the schemes to the satisfaction of and in accordance with the time table laid down by the Chief Agent appointed under the Act; (4) The factory has adequate such as godown, open spaces for bullock carts and for pooling of kapas grade-wise and variety-wise; (5) The factory has adequate weighing instruments; (6) The factory has double roller gins ; (7) The factory has the minimum number of employees required for all the processes to be carried out; (8) The owner or person in charge of the factory undertakes, as may be directed by the State Government from time to time, to make suitable arrangements so that no inconvenience is caused to the tenderers of kapas; (9) The grant of permission to the ginning and pressing factories under the scheme of the Act, shall be so regulated as to cause minimum unemployment amongst the workmen who were usually employed in the ginning and pressing factories.