Section 43 in The West Bengal Maritime Board Act, 2000
43. Charge of expenditure to capital.
(1)No expenditure shall be charged by the Board to capital without previous sanction of the State Government:Provided that the Board may, without such sanction, charge to capital expenditure, riot exceeding such limit as may be specified, and subject to such conditions as may be imposed, by the State Government.(2)Nothing in sub-section (1) shall be deemed to require further sanction of the State Government in any case where the actual expenditure incurred as a charge to capital exceeds the expenditure sanctioned in this behalf by the State Government unless the excess is more than ten per centum of the expenditure so sanctioned.
