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The Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1973
Maharashtra Act No. 2 of 1974
mh523
(i) charge or cause to be charged, for the ginning or pressing (or both) of cotton, rates in excess of such maxima as may be fixed by the Rates Fixing Committee under sub-section (5); or
(ii) without reasonable excuse refuse to accept or cause to be so refused, cotton tendered for ginning or pressing if the tenderer is prepared to pay charges at rates lawfully leviable; or
(iii) impose as a condition precedent to the acceptance of cotton for ginning or pressing tendered by any person for the purpose, surrender of cotton seed or lint in whole or in part in lieu of the charges lawfully leviable.
(2) There shall be appointed a Rates Fixing Committee for the State which shall consist of,-(a) the Director of Marketing, Maharashtra State;
(b) the Industries Commissioner or his representative not below the rank of the Joint Director of Industries;
(c) the Joint Director of Agriculture dealing with cotton;
(d) four representatives of the growers of cotton to be appointed by the State Government;
(e) four representatives of the owners of cotton ginning or cotton pressing factories to be appointed by the State Government;
(f) the Managing Director of the Maharashtra State Cooperative Marketing Federation, Limited or his representative;
(g) one person (not being a Government servant) who possesses special knowledge of, or experience in the ginning and pressing of cotton or of the cotton trade to be appointed by the State Government.
(3) The Director of Marketing shall be the Chairman of the Committee. (4) The term of office of the non-official members of the Committee, the manner in which the members may resign and casual vacancies filled up, and the procedure regarding the work of the Committee shall be such as may be prescribed. (5) The Committee shall fix the maximum rates for ginning or pressing cotton having regard to such matters as may be prescribed, and different rates may be fixed for different areas of the State. (6) If any person gins or presses cotton at a rate exceeding the rate fixed by the Committee under the provisions of this section or contravenes the provisions of any order made under sub-section (1) he shall, on conviction, be punished with fine which may extend to five hundred rupees." 3. Amendment of section 13 of Act XII of 1925. - In section 13 of the principal Act, in sub-section (1) in clause (c), sub-clauses (i) and (ii) shall be deleted.
