Section 43(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)The Marketing Board shall prepare and pass the budget of it's income and expenditure for the ensuing year in the prescribed form and shall submit it to the State Marketing Officer for sanction before the prescribed date every year. The State Marketing Officer shall sanction the budget with or without modification within two months from the date of receipt thereof. If the budget is not returned by the State Marketing Officer within two months, it shall be presumed to have been sanctioned by the State Marketing Officer.
