Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA RAW COTTON (SALE AND DISPOSAL OF BALES) RULES, 1972 CONTENTS 1. Short title. 2. Definitions. MAHARASHTRA RAW COTTON (SALE AND DISPOSAL OF BALES) RULES, 1972 In exercise of he powers conferred by sub-section (1) of section 28 read with sub-section 2) of section 46 of the Maharashtra Raw Cotton (Procurement. Manner of SProcesing and Marketing) Act, 1971 (Man. XLV1I of 1971) and of all other pwers enabling it in that behalf, the Government of Maharashtra hereby make the following Rules, the same having been previously published asrequired by sub-section (3) of the said section 46, namely: 1. Short title. :- These rules may be called the Maharashtra Raw Cotton (Sale and Disposal of Bales) Rules, 1972 2. Definitions. :- In these rules, unless the context otherwise requires, (a) "Act" means the Maharashtra Raw Cotton (Procurement Processing and Marketng)Act, 1971 (Mah.XLVII of 1971); (b) "word and expressions" used in the Act and not defined in those rules shall have the meaning assigned to them in the Act. ale or Disposal of Bales of Cotton. Subject to the provisions of S.28 of the Maharashtra Raw Cotton (Procurement.Processing and Marketng)Act, 1971 to any general or special directions issued, from time to time, by the State Government, the bales of cotton referred to in that section shall be sold or otherwise disposed of by the Maharashtra State Co-operative Marketing Federation Limited, acting as agent on behalf of the State Government, by inviting tenders, or by public auction or private negotiations, as the Federation may deem fit in each case.