(1)Every scale and every statement of conditions framed by the Board under Section 70, 71 or 72 shall be submitted to Government for sanction, and when so sanctioned and published in the Official Gazette, shall have the force of law; and may, in like manner, from time to time, be amended or added to by the Board.(2)The Board may, in special cases, with the prior sanction of Government, remit the whole or any portion of the rates or of any charge leviable according to any scale in force under this section and may suo motu correct mistakes, remit overcharges made in its bills, and write off irrecoverable sums up to a limit of two hundred rupees in each case.(3)In respect of any item of any scale of rates framed in pursuance of Section 70, 71 or 72 the Board, with the previous sanction of Government may fix maximum and minimum rates, and may levy any charges not exceeding the maximum and not below the minimum so fixed.
