Section 6(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(5)The provisions of sub-rules (1), (2) and (3) shall, as far as may be, apply to the preparation, finalisation and submission for sanction of the budget to the Committees:[Provided that the budget in the case of committees shall be submitted for sanction to the [Chief Administrator] [Substituted vide Haryana Notification dated 18.7.1975.] of the Board through the Sub Divisional Officer (Civil) and Deputy Commissioner. If it is not received back within two months from the date of despatch by the Committee, it shall be presumed to have been sanctioned.Provided further that the budget sent by the committees shall not be retained each by the Sub Divisional Officer (Civil) and the Deputy Commissioner for more than ten days each.]
