Section 48(2) in Haryana Municipal Business Bye-laws 1981
(2)The Head of Department shall have the power to sanction excesses on expenditure already sanctioned by the Committee upto 5 per cent of the original sanction or Rs. 250/- whichever is less :Provided that the excess is on account of variation in incidental expenses like insurance, freights, sales tax, etc., or is due to small variations in rates approved by the Committee.] [Substituted vide Notification, dated 21.4.1995.]
