Bombay Cotton Control Act, 1942

Bombay Cotton Control Act, 1942
- Bombay Cotton Control (Maharashtra) Rules, 1963
- Bombay Cotton Control Act, 1942

The Bombay Cotton Control Act, 1942

Bombay Act No. 30 of 1942

mh041

[2nd March, 1943]

This Act was extended to the rest of the State (vide Maharashtra 47 of 1962, section 2).

This Act was re-enacted by Bombay 63 of 1947, section 2.

For the Statement, see Bombay Government Gazette, 1943, Part 4, pages 72 and 73.

LEGISLATIVE HISTORY 6

An Act to provide for regulation and prohibition of the cultivation of any variety of cotton, of the mixing of the prohibited variety of cotton with other cotton and of the possession or use of, or trade in, the prohibited variety of cotton in any part of the [State of Maharashtra].

Whereas it is expedient in the best interests of the growers of cotton in certain areas in the [State of Maharashtra], the cotton trade and the economic prosperity of [the said State] to maintain the quality and reputation of the cotton grown in those areas, and for that purpose in such areas, to fix the variety of cotton to be grown, to prohibit the cultivation of any variety of cotton, to prohibit the mixing of the prohibited variety of cotton with any other cotton and to prohibit or restrict the possession or use of, or trade in, the prohibited variety of cotton;

[It is hereby enacted as follows:-]

1. Short title and extent. - (1) This Act may be called the Bombay Cotton Control Act, 1942.

[(2) It extends to the whole of the State of Maharashtra.]

2. Definitions. - In this Act, unless there is anything repugnant in the subject or context-

(a) "controlled area" means an area specified in a notification under section 3;

(b) "cotton" includes cotton plant, [ginned cotton, unginned cotton (kapas)], cotton waste and cotton seed;

[(c) "Director of Agriculture" means the officer appointed for the time being by the State Government to be the Director of Agriculture, State of Maharashtra, and includes any officer appointed by the State Government to exercise all or any of the powers conferred, and to perform all or any of the duties imposed, on the Director of Agriculture by or under this Act;]

(d) "prohibited variety of cotton" for any area means the variety of cotton the cultivation of which is prohibited in such area under sub-clause (ii) of clause (a) of sub-section (2) of section 3;

(e) "standard cotton" for any area means the variety of cotton the cultivation of which is permitted in such area under sub-clause (i) of clause (a) of sub-section (2) of section 3.

3. Power to fix in any area variety of cotton which may be cultivated etc. - (1) (a) The [State] Government may, by notification in the Official Gazette, in respect of any local area specified in the notification, declare its intention of-

(i) fixing the variety of cotton the cultivation of which shall be permitted in such area,

(ii) prohibiting the cultivation of any other variety of cotton in such area,

[(iii) prohibiting in such area the mixing of any standard cotton with any other standard cotton or of the variety of cotton specified in sub-clause (ii) with any standard cotton, and

(iv) prohibiting or restricting in such area the possession or use of, or trade in, any standard cotton mixed with any other standard cotton or the variety of cotton specified in sub-clause (ii), whether or not mixed with any standard cotton.]

(b) Every such notification shall also be published in the regional language of the area and in such manner as the Collector thinks fit at the office of the Mamlatdar [Tahsildar] or Mahalkari in such area and in every town and village, persons residing in which are, in the opinion of the Collector, likely to be affected by such notification.

(c) Every such notification shall stare that any objection or suggestion which may be received by the [State] Government within the period specified in the notification, which shall be not less than [two months] from the date of the notification, shall be considered by the [State] Government.

(2) (a) After the expiry of the period specified in the notification issued sub-section (1) and after considering such objections and suggestions as may received by, it within such period, the [State] Government may, by notification in the Official Gazette, in respect of the local area specified in the notification issued under sub-section (1) or any part thereof-

(i) fix the variety of cotton the cultivation of which is permitted in such area,

(ii) prohibit the cultivation of any other variety of cotton in such area,

[(iii) prohibit in such area the mixing of any standard cotton with any other standard cotton or of the variety of cotton specified in sub-clause (ii) with any standard cotton, and

(iv) prohibit or restrict in such area the possession or use of, or trade in, any standard cotton mixed with any other standard cotton or the variety of cotton specified in sub-clause (ii) whether or not mixed with any standard cotton.]

[3A. Permission to factories to mix standard cotton with any other standard cotton or any prohibited variety of cotton with standard cotton. - (1) Notwithstanding anything contained in section 3 or any notification issued thereunder, the [State] Government may, by notification in the Official Gazette, permit any standard cotton to be mixed with any other standard cotton or any prohibited variety of cotton to be mixed with any standard cotton in any factory in which cotton is manufactured into yarn or cloth:

Provided that the mixed cotton-

(a) is not made into fully pressed bales, and

(b) is used in such factory exclusively in the manufacture of yarn or cloth.

(2) The owner or person in charge of the factory shall maintain or cause to be maintained a register containing a daily record of cotton other than standard cotton received into and used in the factory. He shall preserve such register for a period of not less than two years from the date of the last entry made therein.

(3) The owner or person in charge of the factory shall produce the register maintained under sub-section (2) when required to do so by the Director of Agriculture [* * *] or any person appointed by him in this behalf.]

4. Penalty. - [(1)] Any person, who in any controlled area, knowingly and in contravention of the provisions of this Act or of any notification issued or rule made thereunder-

(a) cultivates any prohibited variety of cotton shall,' on conviction, be punishable with fine which may extend to twenty rupees for the first offence and to fifty rupees for every subsequent offence,

[(b) (i) mixes or causes to be mixed any standard cotton with any other standard cotton or any prohibited variety of cotton with the standard cotton, or

(ii) possesses, uses or trades in, any standard cotton mixed with any other standard cotton or any prohibited variety of cotton, whether mixed with the standard cotton or not,]

[shall, on conviction, be punished with fine which may extend to two thousand and five hundred rupees].

[(2) Any owner or person in charge of a factory who-

(a) in contravention of the provisions of sub-section (1) of section 3A makes the mixed cotton into fully pressed bales or uses the mixed cotton otherwise than in the manufacture of yarn or cloth in his factory, or

(b) fails to comply with any of the provisions of sub-section (2) or subsection (3) of section 3A,

[shall, on conviction, be punished with fine which may extend to two thousand and five hundred rupees] .]

[(3) Whoever having Been convicted of an offence under clause (b) of subsection (1), or under sub-section (2) is again convicted of an offence under that clause or as the case may be, that sub-section, shall be punished with fine which may extend to five thousand rupees.]

5. Confiscation. - Whenever an offence under this Act has been committed, all cotton in respect of which an offence has been committed and every box, receptacle, package or covering in which such cotton is contained shall be liable to confiscation.

6. Procedure in confiscation. - (1) When in any case tried by a criminal court, the court decides that anything is liable to confiscation under section 5, it may, after hearing the person, if any, claiming any right thereto and the evidence, if any, which he produces in support of his claim, order confiscation.

(2) When an offence under this Act has been committed and the offender is not known or cannot be found or when anything liable to confiscation under this Act and not in the possession of any person cannot be satisfactorily accounted for, the officer authorised by the [State] Government in this behalf may hold an inquiry and may order confiscation:

Provided that no such order shall be made before the expiration if one month the date of seizing the thing liable to confiscation or without hearing the person, if a claiming any right thereto and the evidence, if any, which he produces in support o his claim.

7. Compounding. - (1) The officer authorised under sub-section (2) of section 6 may accept from any person who is reasonably suspected of having committed an offence under section 4, a sum of money as may be prescribed by rules made under section 14 by way of composition for such offence.

(2) On payment of such sum, such person, if in custody, shall be set at liberty and if proceedings in any criminal court have been instituted against such person in respect of such offence, the composition shall be deemed to amount to an acquittal and no further proceedings shall be taken against such person in respect of such offence.

(3) Notwithstanding anything contained in sub-section (2), it shall be lawful for the Court or the officer authorised under sub-section (2) of section 6 to order confiscation of anything liable to confiscation under section 5.

8. Power of entry and seizure. - (1) Any officer authorised in this behalf by the [State] Government may [* * *]-

(a) enter upon any land in a controlled area in which he knows or has reason to believe that any prohibited variety of cotton has been or is being cultivated in contravention of a notification under section 3, uproot or cause to be uprooted such cotton and seize the cotton so uprooted; or

(b) enter upon or into any land, building, ship, vessel, vehicle or place in a controlled area in which he knows or has reason to believe that any prohibited variety of cotton, whether mixed with the standard cotton or not, is kept in contravention of a notification under section 3, and seize such cotton.

[(2) Every officer seizing any cotton under sub-section (1),-

(a) shall forthwith take a sample of the cotton so seized and shall then and there separate the sample into three equal parts, and securely pack and seal each part with his seal in the presence of the occupier, or person in charge of the land, building, ship, vessel, vehicle or place on or in which such seizure was made (hereinafter referred in this section as "person aforesaid") and also of two witnesses; and where such occupier or person aforesaid desires to seal each of such parts with his seal also, the parts shall also be sealed with the seal of such occupier or person aforesaid; and

(b) subject to rules made under section 14, shall send without delay one of the parts of the sample to such officer as may be authorised by the State Government in that behalf for examination who shall examine the sample and send his report to the Director of Agriculture;

(d) shall either entrust the remainder of the seized cotton to the occupier or person aforesaid (on his giving an undertaking in writing to produce it before any criminal court if the officer requires him so to do), or make other arrangements for its safe custody; and

(e) shall make a report of such seizure to the nearest Magistrate of the First or Second Class having jurisdiction to try the offence committed in respect of cotton seized specifying therein the particulars of such cotton, and furnish a copy of such particulars to the occupier or person aforesaid.]

(3) The opinion of the officer authorised under sub-section (2) regarding such cotton recorded in any document signed by such officer shall be evidence as to the nature of such cotton in any inquiry, trial or proceeding under this Act.

9. Duty of owner, occupier and person in charge to give facilities for inspection by authorised officer. - (1) Every owner, occupier, or person in charge, of any land, building, ship, vessel, vehicle or place shall give all reasonable facilities to the officer, authorised under subsection (1) of section 8, to inspect such land, building, ship, vessel, vehicle or place.

(2) Any person who contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to [one hundred rupees.].

10. Previous sanction and limitation on prosecution. - No prosecution under this Act shall be instituted without the previous sanction of the Director of Agriculture.

11. Cognizance of offences. - No criminal court inferior to that of a Presidency Magistrate or a Magistrate of the Second Class shall try any offence under this Act.

[11A. Magistrate's power to impose enhanced penalties. - Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for any Presidency Magistrate or any Magistrate of the First Class to pass any sentence authorised under section 4 in excess of his powers under section 32 of the said Code.]

12. Protection for acts done under this Act. - No suit, prosecution or other legal proceeding shall be instituted against any person for anything which is in good faith done or intended to be done under this Act.

13. Officer acting under the Act to public servant. - Every officer acting or purporting to act in pursuance of the provisions of this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

14. Rules. - (1) The [State] Government may make rules not inconsistent with the provisions of this Act for the purpose of carrying into effect the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing provision the [State] Government may make rules for all or any of the following purpose namely :-

(a) to prescribe the sum of money to be paid by way of composition under section 7;

(b) to prescribe the conditions subject to which cotton seized may be forwarded under section 8;

[(c) to regulate the disposal of all articles confiscated under this Act.]

(3) Any such rule may provide that a contravention thereof shall be punishable with fine which may extend to [two hundred and fifty rupees].

(4) Rules made under this section shall be subject to the condition of previous publication in the Official Gazette.

[5) All rules made under this section shall be laid before each House of the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following and publish in the Official Gazette.]

15. Repeal. - The Bombay Cotton Control, Act, 1935, is hereby repealed:

Provided that any notification issued under section 3 of the Bombay Cotton Control Act, 1935, shall be deemed to be issued under sub-section (2) of section 3 of this Act unless and until superseded by any notification issued under the said sub-section :

Provided further that any proceeding in respect of any offence under the Bombay Cotton Control Act, 1935, pending at the date of the coming into force of this Act shall be continued and disposed of as if this Act had not been passed.

[16. Repeal of M.P. Act XVII of 1954 and saving. - (1) The Madhya Pradesh Cotton Control Act, 1954, in its application to the Vidarbha region of the State of Maharashtra, shall, on the commencement of the Bombay Cotton Control (Extension and Amendment Act, 1962, stand repealed.

(2) Nothing in sub-section (1) shall affect,-

(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder;

(b) any right, privilege obligation or liability acquired, accrued or incurred under the Act so repealed;

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability, penalty, forfeiture punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the Bombay Cotton Control (Extension and Amendment) Act, 1962, had not been passed:

Provided that, anything done or any action taken (including any notification issued, permission granted, authorisation made, sanction given and rules framed) under the Act so repealed shall,, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.]

Notifications

Amended by G.N., A. & C. D., No. Kapus. 2269/6934(I)-B, dated 13th January, 1971 (M.G., Part 4-B, Page 119).

Amended by G.N., A. & C. D., No. Kapus. 2668/1867-B, dated 27th February, 1971 (M.G., Part 4-B, Page 383).

Amended by G.N., A. & C. D., No. Kapus. 2668/1867-A-II, dated 1st April, 1972 (M.G., Part 4-B, Page 685).

Amended by G.N., A. & C. D., No. Kapus. 2668/1867-A-II, dated 27th December, 1972 (M.G., 1973 Part 4-B, Page 13).

Amended by G.N., A. & C. D., No. Kapus. 1576/21480-4-A, dated 5th July, 1976 (M.G., Part 4-B, Page 839).

Amended by G.N., A. & C. D., No. Kapus. 1874/15673-(d)-4-A, dated 22nd July, 1977 (M.G., Part 4-B, Page 382).

Amended by G.N., A. & C. D., No. Kapus. 1576/2180/4-A, dated 5th January, 1979 (M.G., Part 4-B, Page 98).

G.N., A. & C.D., No. CTN. 1165/1593 (i)-B-(c), dated 25th January, 1967 (M. G., Part 4-B, Page 126) - In exercise of the powers conferred by-clause (a) of sub-section (1) of section 3 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), and in supersession of Government Notification in the Agriculture, Food and Forests Department, No. CTN. 1863/11718-(1)-B, dated the 5th December 1963, the Government of Maharashtra hereby-

(i) fixes "Buri-L-147", "Ak-235", "AK-277" ["Buri-1007 (Jagdish)", "Hybrid-4" and "MCU-5" as the six varieties of cotton] (hereinafter each of them referred to as "the standard cotton"), the cultivation of which shall be permitted in the local areas specified in the schedule hereto annexed (hereinafter referred to as "the said areas");

(ii) prohibits in the said areas the cultivation of any variety of cotton other than any standard cotton;

(iii) prohibits in the said areas the mixing of any standard cotton with other standard cotton or of any other variety of cotton with any standard cotton;

(iv) prohibits in the said areas, the possession or use of, or trade in, any standard cotton mixed with any other standard cotton or any other variety of cotton, whether or not mixed with any standard cotton.

Schedule

[* *]

["Buri-L-147", "AK-235", "AK-227", ["Buri-1007 (Jagdish)", "Hybrid-4" and "MCU-5"] controlled areas in Vidarbha region and parts of the western Maharashtra and of Marathwada region]

The areas comprised in -

[(1) Amravati District, excluding Achalpur Taluka]

(2) Akola District,

(3) Buldana District,

(4) Wardha District,

(5) Yavatmal District,

(6) Nagpur District,

(7) Warora Taluka and Chanda Distirct,

(8) Rajura District,

(9) Sillod, Bhokardan and Jafrabad Talukas of Aurangabad District,

(10) The following villages of Jalna Taluka of Aurangabad District, namely

1. Mangdeulgaon

2. Malsendra,

3. Pengri,

4. Malegaon,

5. Asarkheda,

6. Warkheda,

7. Pokhari

8. Kumbhephal,

9. Gondegoan,

10. Nandapur,

11. Borkhedi,

12. Kadwanachi,

13. Pirkalyan,

14. Dharkalyan

15. Warud,

16. Navha,

17. Nankheda,

18. Talni,

19. Murmkheda,

20. Masala,

21. Bhakarwadi,

22. Khamgaon,

23. Bhatkheda,

24. Mevhna,

25. Shrirasgoan,

26. Dawargaon,

27. Kinola urangaoaa District, nameiy

28. Velhadi,

29. Hiwara Dhabhadi,

30. Chikhali,

31. Waghrul Dongargaon,

32. Chanegaon,

33. Dhamangaon,

34. Pathar Deulgaon,

35. Asola,

36. Wadgaon,

37. Wakhari,

38. Baji Umrad,

39. Paregaon,

40. Jaitapur,

41. Antarwala,

42. Sangwi talan,

43. Umri,

44. Sondeo,

45. Dhara,

46. Nagapur,

47. Pasto,

48. Sawargaon,

49. Bibi Bhagdia,

50. Pimpalwadi,

51. Arend Wadgaon,

52. Rai Gavhan

53. Kharati.

(11) Kinwat Taluka of Nanded District,

(12) the following villages of Hadgaon Taluka of Nanded District, namely :

1. Dar Takali,

2. Mangural,

3. Sibdara

4. Dhonora,

5. Khergaon,

6. Wadgaon,

7. Borghadi,

8. Karla

9. Paichonda

10. Kawatha,

11. Akanwa,

12. Sirjani,

13. Himayatnagar,

14. Sirpalli,

15. Mandali,

16. Siloti,

17. Dorli,

18. Ling,

19. Palaspur,

20. Ranapur,

21. Garapur,

22. Khodi (Bk.),

23. Dighi

24. Temburni,

25. Phaumari,

26. Virani,

27. Waghi,

28. Kirangaon.

29. Pimpri,

30. Kamari,

31. Julgaon

32. Kanergaon,

33. Dhothra

34. Rawangaon,

35. Lingapur

36. Borgaon,

37. Takarale,

38. Hardap,

39. Dhanora,

40. Wakli (Kd.),

41. Kolegaon,

42. Sharvani,

43. Kolegaon,

44. Dorli,

45. Lahari,

46. Dhali,

47. Watergaon,

48. Banchoti,

49. Gurphali,

50. Balmandal,

51. Kothali,

52. Hadgaon,

53. Hadsani,

54. Takalgaon,

55. Umri Dariyabai,

56. Dongergaon,

57. Kothra,

58. Bhanegaon,

59. Ambala,

60. Kinala,

61. Limtak,

62. Pingli,

63. Gargavan,

64. Paisa,

65. Ruee,

66. Adda,

67. Uchegaon,

68. Keleshwar,

69. Kirodi,

70. Pawa,

71. Yelamba,

72. Dhanora (Ruee),

73. Chirad,

74. Newgha,

75. Hastara,

76. Chandkapur,

77. Barad Shivala,

78. Karmuda,

79. Pimper Khad,

80. Uchada,

81. Talang,

82. Marlegaon,

83. Borgaon,

84. Warula,

85. Nawari,

86. Margada,

87. Kali,

88. Umri.

89. Nawali,

90. Chakni,

91. Martala,

92. Sasti,

93. Kohali,

94. Pangani,

95. Talni,

96. Monala,

97. Waki,

98. Wahegaon,

99. Irapur,

100. Sharur,

101. Amgaon,

102. Bhategaon,

103. Sibdara,

104. Bamni,

105. Kawana,

106. Chanchghan,

107. lagapur,

108. Khamgaon,

109. Karla,

110. Warvat,

111. Manatha,

112. Malzra,

113. Kedarguda,

114. Kherbi,

115. Chukha (Kd.)

116. Chukha (Bk.,)

117. Sawergaon,

118. Taroda,

119. Rawangaon,

120. Pangri,

121. Nava,

122. Wadgaon,

123. Morgaon,

124. Talegaon,

125. Pathrad,

126. Tamsa,

127. Umri,

128. Kanjara (Kd.),

129. Kanjara (Bk.),

130. Kopra,

131. Wadki (Bk.),

132. Ashti,

133. Watphali,

134. Parva,

135. Sonari,

136. Dohad,

137. Karanji (Bk.)

138. Sarsan (Bk.),

139. Pauna,

140. Daresaram,

141. Abdhegaon,

142. Tembhi,

143. Pardi,

144. Washi,

145. Sawna,

146. Jirona.

[(13) The following villages in the Parbhani District, namely :-]

	Name of village	Taluka
1.	Dhanora	Hingoli.
2.	Hiwarkhed	Do.
3.	Bothi	Do.
4.	Sakhara	Do.
5.	Godahari	Do.
6.	Kelsula	Do.
7.	Beltura	Do.
8.	Jaipur	Do.
9.	Saykheda	Do.
10.	Wadhona	Do.
11.	Kanhergoan	Do.
12.	Khairkheda	Do.
13.	Sengaon	Do.
14.	Mahalshi	Do.
15.	Datad	Do.
16.	Khandala(Khurd)	Do.
17.	Warkhed	Do.
18.	Walana	Do.
19.	Kahakar (Khari Buruk)	Do.
20.	Bhutwadi	Do.
21.	Maharkheda	Do.
22	Pawti	Hingoli.
23.	Gogal Pimpri	Do.
24.	Bhagoti	Do.
25.	Monkheda	Do.
26.	Garkheda	Do.
27.	Mazod	Do.
28.	Kendra (Khurd)	Do.
29.	Kendra (Budruk).	Do.
30.	Kadoli	Do.
31.	Waghjali	Do.
32.	Surajkheda	Do.
33.	Manspimpri	Do.
34.	Sudaii	Do.
35.	Kanhergaon Naka	Do.
36.	Kanherkheda	Do.
37.	Kalbarga	Do.
38.	Sinjkheda	Do.
39.	Kapushkeda	Do.
40.	Charthana	Do.
41.	Devthana	Do.
42.	Ban	Hingoli.
43.	Limbla	Do.
44.	Banoli	Do.
45.	Wanchal Pimpri	Do.
46.	Kanherkheda (Budruk)	Do.
47.	Swna	Do.
48.	Goregaon	Do.
49.	Hatala	Do.
50.	Mop	Do.
51.	Jamti (Budruk)	Do.
52.	Gondankheda	Do
53.	Hiwara Mahar	Do
[53A.]	Phelgoan	Do.
53B.	Palsi	Do.
53C.	Malselu	Do.
53D	Brahmanwadi	Do.
53E.	Taktoda	Do
53F	Ajegaon	Do.
53G	Javala	Do.
53H.	Babhulgaon	Do.
54.	Sagd	Kalamnuri
55.	Bhatsawangi	Do.
56.	Sadas	Do.
57.	Khanapur	Do.
58.	Palsona	Do.
59.	Yelegaon	Do.
60.	Pimpaldari	Do.
61.	Gadibori	Do.
62.	Morgawhan	Do.
63.	Takli	Do.
64.	Patoda	Do.
65.	Dhanapur	Do.
66.	Durgasawangi	Do.
67.	Borja	Do.
68.	Digraswani	Do.
69.	Umerkhoja	Do.
70.	Tirwadi	Do.
71.	Rajapur	Do.
72.	Godhartola	Do.
73.	Dhanorasarad	Do.
74.	Waghadari	Do.
75.	Sawargoan	Do.
76.	Ban	Jintur
77.	Wazar (Khurd)	Jintur
78.	Wazar (Budruk)	Do.
79.	Pimpri	Do.
80.	Borda	Do.
81.	Dhanora Wazar	Do.
82.	Kapdshingi	Do.
83.	Borkhadi	Do.
84.	Khidki	Do.
85.	Dhongargaon	Do.
86.	Sonasawangi	Do.
87.	Bammi (Khurd)	Do.
88.	Bammi (Budruk)	Do.
89.	Chondharni (Budruk)	Do.
90.	Kumbhel	Do.
91.	Kalpa	Do.
92.	Uti	Do.
93.	Sawangi	Do.
94.	Asola	Do.
95.	Dhamdham	Do.
96.	Handi	Do.
97.	Selegaon	Do.
98.	Nansi	Do.
99.	Garkheda	Do.
100.	Saykheda	Do.
101.	Belkheda	Do.
102.	Umrad	Do.
[102A.	Kavada	Hingoli]
103.	Palskheda	Partur
104.	Belura	Do.
105.	Yerandeshwar	Do.
106.	Kokaras	Do.
107.	Diha	Do.
108.	Yu pa	Do.
109.	Pokhari	Do.
110.	Bhawan	Do.
111.	Wazar-sarkat	Do.
112.	Waghla	Do.
113.	Sirpur	Do.
114.	Takalkhopa	Do.
115.	Dudha	Do.
116.	Limkheda	Do.
117.	Encha	Do.
118.	Kokarmba	Do.
119.	Wadgaon	Partur
120.	Talni	Do.
121.	Devthana	Do.
122.	Pokhad	Do.
123.	Uswad	Partur
124.	Ambhuri	Do.
125.	Mandani	Do.
126.	Khadi	Do.

(14) The following village in Jalgaon District, Namely

	Name of village	Taluka
1.	Chkhali	Edlabad
2.	Dolarkheda	Do.
3.	Mandwel	Do.
4.	Chinchkeda (Br.)	Do.
5.	Mahalkheda	Do.
6.	Nimkheda (Br.)	Do.
7.	Echhapur	Do.
8.	Bodwati	Do.
9.	Therole	Do.
10.	Kurha	Do.
11.	Pimprale	Do.
12.	Korhale	Do.
13.	Regaon	Do.
14.	Bhote	Do.
15.	Kakode	Do.
16.	Dhamangaon	Do.
17.	Charthana	Do.
18.	Takli	Do.
19.	Wayle	Do.
20.	Morziri	Do.
21.	Borkhede (Budruk)	Do.
22.	Talkheda	Edlabad
23.	Parambi	Do.
24.	Umbre	Do.
25.	Hiaware	Do.
26.	Rajure	Do.
27.	Jodhankheda	Do.
28.	Dhule	Do.
29.	Badode	Do.
30.	Chinchkheda (Khurd)	Do.
31.	Sule	Do.
[32.	Tardoa	Do.]
33.	Bhandgure	Do.
34.	Ruikheda	Do.
35.	Manyarkheda	Do.
36.	Ghodasgaon	Do.
37.	Kund	Do.
38.	Sukali	Do.
39.	Dui	Do.
40.	Pimpriakarut	Do.
41.	Khamkheda	Do.

[Part H]

Deleted

G.N., A. & F.D., No. CTN. 1863/3621-I-B(a), dated 24th October, 1963 (M.G., Part 4-B, Page 1536)

[Rescinded by G. N., A. & C.D., No Kapus. 2581/CR-135 (i) 4-A, dated 22nd May, 1981 (M.G., Part 4-B, Page 1461)]

G.N., A. & F.D., No. CTN. 1863/3621-I-B(a), dated 24th October, 1963 (M.G., Part 4-B, Page 1539)

[Rescinded by G. N., A. & C.D., No. Kapus.2581/CR-135 (ii) 4-A, dated 22nd May, 1981 (M.G., Part 4-B, Page 1461)]

(4) The following villages in Aurangabad District Namely

	Name of village	Taluka
(1)	Jawala	Soyagaon
(2)	Rawala	Do.
(3)	Pimpala	Do.
(4)	Jarandi	Do.
(5)	Hingna	Do.
(6)	Rakasa	Do.
(7)	Malkheda	Do.
(8)	Lenapur	Do.
(9)	Sawarkheda	Do.
(10)	Thana	Do.
(11)	Varkhedi	Do.
(12)	Fardapur	Do.
(13)	Chondeshwar	Do.
(14)	Dhanwat	Do.
(15)	Warkhedi	Do.
(16)	Palaskheda	Do.
(17)	Jangla	Do.
(18)	Amkheda	Do.
(19)	Galwada	Do.
(20)	Soegaon	Do.
(21)	Sonaswadi	Do.
(22)	Malegaon	Do.
(23)	Vatalwadi	Do.
(24)	Raweri	Do.
(25)	Kankarala	Do.
(26)	Dhingapur	Do.
(27)	Nimbayati	Do.
(28)	Rampura	Do.
(29)	Bahulkheda	Do.
(30)	Tikhi	Do.
(31)	Umerveda	Do.
(32)	Neemkhedi	Do.
(33)	Ghosala	Do.
(34)	Nandgaon	Do.
(35)	Anjola	Do.
(36)	Tidka	Do.
(37)	Masikotha	Do.
(38)	Pohari (b)	Do.
(39)	Pohari (k)	Do.
(40)	Wadki	Do.
(41)	Ghorkund	Do.
(42)	Warthan	Do.
(43)	Mukhed	Do.
(44)	Banoti	Do.
(45)	Palasi	Do.
(46)	Wadi	Do.
(47)	Naigaon	Do.
(48)	Kini	Soyagaon
(49)	Dastapur	Do.
(50)	Kaldari	Do.
(51)	Hanumantkheda	Do.
(52)	Titur.	Do.
(53)	Gondegaon	Do.
(54)	Nimbora	Do.
(55)	Mohalai	Do.
(56)	Wadgaon-Tiggi	Do.
(57)	Pimpri	Do.
(58)	Sindol	Do.
(59)	Upalkheda (Satonda)	Do.
(60)	Upalkheda Antur	Do.
(61)	Jamati	Do.
(62)	Pimpri	Do.
(63)	Kawati	Do.
(64)	Janglikotha	Do.
(65)	Vangaon	Do.
(66)	Galwada	Do.
(67)	Neemkhedi	Do.
(68)	Savalathara	Bhokardan.
(69)	Nanda	Do.
(70)	Dabha	Do.
(71)	Dhanegaon	Do.
(72)	Mayakhed	Do.
(73)	Malabdha	Do.
(74)	Hlvari	Do.
(75)	Pimpalwadi	Do.
(76)	Dewari	Do.
(77)	Wakadi	Do.
(78)	Titwee	Do.
(79)	Murti	Do.
(80)	Anad	Do.
(81)	Palaskhed	Do.
(82)	Nagad	Kannad
(83)	Belkheda	Do.
(84)	Gopewadi	Do.
(85)	Haraswadi	Do.
(86)	Wadgaon Jadgav	Do.
(87)	Saegavan	Do.
(88)	Sonwadi	Do.
(89)	Pangara	Do.
(90)	Bhildari	Do.
(91)	Hasanbad	Do.
(92)	Kondban	Do.
(93)	Lonza	Do.

Amended by G. N., A & C. D., No. CTN 1863/3621-I-B-(b), dated 21st January 1966 (M.G., Part 4-B, Page 88)

Amended by G.N., A. & C.D., No. KAPUS. 1870/42967-(ii)-A-II, dated 27th December 1972 (M.G., 1973, Part 4-B, Page 12)

Amended by G.N., A. & C.D., No. KAPUS. 1874/15673(a)-4-A, dated 22th April 1977 (M.G., Part 4-B, Page 379)

G.N., A.F.& F.D., No. CTN.1863/3621-I-B (b), dated 24th October, 1963 (M.G., Part 4-B, Page 1539) - In exercise of the powers conferred by clause (a) of sub-section (2) of section 3 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), and in partial.

G.N., A. & F. D., No. CTN 1863-B-(I), dated 7th November, 1963 (M.G., Part 4-B, Page 1601) - In exercise of the powers conferred by clause (a) of sub-section (2) of section 3 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), the Government of Maharashtra hereby-

(i) fixes "Gaorani 6" and "Gaorani 46" and ’Deviraj (170-CO.2)" as the three varieties of cotton (hereinafter each of them referred to as "the standard cotton"), the cultivation of which shall be permitted in the local areas specified in the schedule hereto appended (hereinafter referred to as "the said Areas");

(ii) prohibits in the said areas the cultivation of any variety of cotton other than any standard cotton;

(iii) prohibits in the said areas the mixing of any other variety of cotton with any standard cotton;

(iv) prohibits in the said areas the possession or use of, or trade in, any other variety of cotton whether or not mixed with any standard cotton.

Schedule

[Gaorani 6, Gaorani 46 and Deviraj (170-Co. 2) controlled areas].

The areas comprised in all talukas in Nanded District excluding Kinwat Taluka.

G.N., A. & F.D., No. CTN. 1863/B-(II), dated 7th November, 1963 (M. G., Part 4-B, Page 1601) - In exercise of the powers conferred by clause (a) of sub-section (2) of section 3 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), the Government of Maharashtra hereby -

(i) fixes "Gaorani 22" and "Deviraj (170-Co.?)" as the two varieties of cotton (hereinafter each of them referred to as "the Standard Cotton"), the cultivation of which shall be permitted in the local areas specified in the Schedule hereto appended (hereinafter referred to as "the said Areas");

(ii) prohibits in the said areas the cultivation of any variety of cotton other than any standard cotton;

(iii) prohibits in the said areas the mixing of any other variety of cotton with any standard cotton;

(iv) prohibits in the said areas the possession or use of, or trade in any other variety of cotton whether or not with any standard cotton.

Schedule

[Gaorani 22 and Deviraj (170-Co. 2) controlled areas].

The areas comprised in all talukas in Osmanabad District and Mominabad taluka in Bhir District.

G. N., A. & F. D., No. CTN. 1863/11718-(i)-(B), dated 28th November, 1963 (M. G., Part 4-B, Page 1667) - In exercise of the powers conferred by clause (a) of sub-section (2) of section 3 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), and in supersession of the Government of Madhya Pradesh, Agriculture Department, Notification No. 2683/2853-X, dated the 28th April 1955, the Government of Maharashtra hereby-

(i) fixes "Buri-L-147", "AK-235", "AK-277" and "Virnar (197-3)" as the four varieties of cotton (hereinafter each of them referred to as "the standard cotton"), the cultivation of which shall be permitted in the local areas specified in the Schedule hereto annexed (hereinafter referred to as "the said areas");

(ii) prohibits in the said areas the cultivation of any variety of cotton with other than any standard cotton;

(iii) prohibits in the said areas the mixing of any standard cotton with other standard cotton or of any other variety of cotton with the standard cotton;

(iv) prohibits in the said areas the possession or use of, or trade in, any standard cotton mixed with any other standard cotton or any other variety of cotton whether or not mixed with any standard cotton.

Schedule

["Buri-L-147", "AK-235", "AK-277" and "Virnar (197-3)" controlled areas in Vidarbha Region.]

The areas comprised in the whole of the Amravati, Akola, Buldhana, Wardha, Yavatmal and Nagpur Districts and the Warora Taluka of Chanda District and the Rajura District.

G. N., A. & C.D., No. KAPUS-2580/30310/CR-76/4-A, dated 16th October, 1980 (M.G., Part 4-B. Page 956) - in exercise of the powers conferred by sub-section (1) of section 3-A of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), the Government of Maharashtra hereby, subject to the provisions of the said section 3-A, permits the standard cotton, namely, (a) L-147, 9 (b) AK-235, (c) AK-277, (d) Buri-1007 (Jagrish), (e) Hybrid-4, (f) MCU-5 and G, COT-10, to be mixed with the prohibited varieties of cotton specified in the Schedule hereto, in the manufacturing unit known as Chaware Enterprises, Karanja, District Akola.

Schedule

Prohibited varieties of cotton

1. Virnar 197/3.

2. J-34.

3. Deviraj 170-Co. 2.

4. Gaorani-46.

G.N., A.& C.D., No. KAPUS. 2281/CR-58/4-A, dated 1st June, 1981 (M.G., Part 4-B, Page 465) - In exercise of the powers conferred by sub-section (1) of section 3A of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), the Government of Maharashtra, hereby, subject to the provision of the said section 3-A, permits the standard Cotton namely, (a) L-147, (b) AK-235, (c) AK-277, (d) Buri-1007 (Jagdish), (e) Hybrid-4, (f) MCU-5 to be mixed with prohibited varieties of cotton specified in the schedule "A" appended hereto in the manufacturing unit known as messrs. Ravi Waste Products Co., Madan Mahal, Akola, District Akola.

Schedule A

1. Virnar 197/3.

2. J-34.

3. Daviraj 170-Co. 2.

4. Gaorani 6.

G. N., A. 8t C. D., No. Kapus-22578/50081/4-A, dated 31st May, 1978 (M. G., Part 4-B, Page 806) - In exercise of the powers conferred by sub-section (2) of section 6, sub-section (l)and (2) of section 8 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), and in suspersession of Government Notification, Agriculture and Co-operation Department, No. Kapus-1170/35791-B, dated the 7th August 1970, the Government of Maharashtra hereby authorises, within their respective jurisdiction, the officers specified in column (1) of the Schedule appended hereto for purposes of the provisions of the said Act specified against them in column (2) thereof.

Schedule

	Officers	Provision of the Act

1.	Director of Agriculture	―
2.	Joint Director of Agriculture
3.	Superintending Agricultural Officers
4.	The Chief Cotton Development Officer
5.	Deputy Director of Agriculture
6.	Assistant Director of Agricultural (Cash Crops).		―	Sub-section (2) of section 6 and sub-section (1) and (2) of section 8.
7.	Cotton Development Officer
8.	Cotton Project Officer
9.	Plant Protection Officer, Integrated Cotton Development Project (World Bank Project).
10.	Agricultural Officers
11.	Agricultural Supervisors
12.	Agricultural Assistants	―		Sub-section (1) of section 8

13.	Cotton Specialist	―
14.	Cotton Breeders		―	Sub-section (2) of section 8
15.	Research Officers in-charge of Cotton Breeding Scheme.	―

G. N., R. C. D., No. 3939/33/9277 (a), dated 21st May, 1945 (B.G., Part 4-B, Page 95) - In exercise of the powers conferred by clause (b) of sub-section (2) of section 8 of the Bombay Cotton Control Act, 1942 (Bombay 30 of 1942), the Government of Bombay is pleased to authorise Cotton Breeders to exercise the powers of examining the seized cotton and submitting a report thereon to the Directors of Agriculture.


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