Section 36H(6) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(6)No sum shall be expended by or on behalf of the Board unless the expenditure is covered by a specified provision in the budget sanctioned by the State GovernmentProvided that the Board may sanction any re-appropriation from one head of expenditure to another or from the provision made for one scheme to the provision made for another, with the previous approval of the State Government.
