Section 114 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
114. Evidence of sanction.
(1)All plans and estimates of construction works shall be prepared and signed by a qualified Engineer approved for the purpose by the Market Committee.(2)Plans and estimates for works estimated to cost less than Rs. 5,000/- shall be approved by the Chairman.(3)In case of works estimated to cost more than Rs. 5,000/- the plans and estimates shall be approved by the Market Committee.
