Section 108(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)Except in the following cases, the Chairman shall not pass any bill, unless the expenditure detailed therein has received the previous sanction of the Market Committee, namely :-(i)salaries and allowances of sanctioned establishment,(ii)payment for works and repaired sanctioned by competent authority,(iii)urgent expenditure for which there is budget provision or which does not exceed Rs. 500/-.
