Section 94B in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
94B. Power to write-off loss, shortage of fee etc., which is irrecoverable.
- A Market Committee may write-off irrecoverable dues, fees or losses as provided in section 32B if -(a)the amount of fees, dues or losses of value of movable or immovable property which are irrecoverable is certified to be irrecoverable by the Auditor of the Co-operation Department in his Audit Memo;(b)the Market Committee has taken steps to recover such amount from the persons concerned as provided under section 57, but has failed to recover the same and a report to that effect has been received by it from the Revenue Officer or Officer of the Court;(c)the Market Committee has fixed the responsibility for the fraud or negligence on the person concerned and has taken steps to recover the amount but the amount could not be recovered according to the report of the Revenue Officer or Officer of the Court and in case the person responsible is an Officer or employee of the Market Committee, the Market Committee has taken appropriate disciplinary action against him.
