Section 65 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
65. Power to write off irrecoverable fees etc.
- Whenever it is found that any amount is due to the Board or a Committee is irrecoverable or should be remitted, or whenever any loss of the Board's or a Committee's money or stores or other properties occur through fraud or negligence of any person or for any other cause and such property or money is found to be irrecoverable, the facts shall be reported to the Board or the Committee, as the case may be, and the Board, with the approval of the State Government, and the Committee, with the approval of the Board, may order the amount or value of the property to be written off as loss irrecoverable or remitted, as the case may be, provided that in case of a Committee, if in any case the amount due or the value of such property is in excess of five thousand rupees, such order shall not take effect without the approval of the State Government.
