Section 9(c) in The Maharashtra Fiscal Responsibility and Budgetary Management Rules, 2006
(c)the revenue deficit is higher than 45 per cent, of the Budget Estimates for that year, then :-(i)as required by sub-section (2) of section 6, the State Government shall take appropriate corrective measures; and(ii)as required by sub-section (3) of section 6, the Minister in charge of the Ministry of Finance shall make a statement in both Houses of State Legislature during the session immediately following the end of the second quarter detailing the corrective measures taken, the manner in which any supplementary demands for grants are proposed to be financed and the prospects for the fiscal deficit of that financial year.
