Section 3(13) in The Assam Agricultural Produce Market Act, 1972
(13)Subject to rule made under this Act, an estimate of the annual income and expenditure of the Board for the ensuing year shall be prepared arid passed by the Board and submitted every year for sanction of the State Government a not later than the prescribed date. The State Government shall sanction and return the budget within two months from the date of the receipt thereof. If it is not received within two months it shall be presumed to have been sanctioned.
