Section 50(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)No expenditure shall be incurred by a Committee on any item if there is no provision in the sanctioned budget thereof unless it can be met by re-appropriation from saving under any other head. The sanction for re-appropriation may be obtained from the Board provided that in case of re-appropriation from minor heads under one major head, sanction for re-appropriation shall not be required.
