Section 32B in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
32B. Power to write off loss, shortage or fee, etc., which is irrecoverable.
A Market Committee may write off any fee or other amount whatever due to it or whenever any loss of the Committee in money or store or other property occurs through any fraud or negligence of any person or for any other cause and, in the opinion of the Market Committee, the fee, amount, property, or money is found to be irrecoverable or should be remitted, the Market Committee may order to write off or remit such fee, amount, property or money as lost, or irrecoverable, as the case may be:Provided that, where the amount due or the value of store or other property exceeds five hundred rupees, the Market Committee shall, before making any order to write off or remit as aforesaid, obtain the sanction of the Director.
