[Cites 0, Cited by 0]
[Section 178]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 178(5) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980
| Head of Receipt | Estimate for the ensuing year20........20......Rs. | Sanctioned estimate for current year20........20......Rs. | Revised estimate for the current year20........20......Rs. |
| (1) | (2) | (3) | (4) |
| Actuals of last year 20.........20....Rs. | Actuals of previous year 20.........20....Rs. | Head of Expenditure | Estimate for the ensuing year20.........20....Rs. |
| (5) | (6) | (7) | (8) |
| Sanctioned estimate for current year20........20........ | Revised estimate for the current year20........20........ | Actuals of last year 20........20.... | Actuals of previous year 20........ 20.... |
| Rs. | Rs. | Rs. | Rs. |
| (9) | (10) | (11) | (12) |
| ........................... | ........................... |
| Signature, date and seal of | Signature, date and seal of the |
| Accountant or Employee of | Secretary of Market Committee |
| Market Committee |
| (1) | Market Fees. | |||
| (2) | Licence Fees (Issue, Renewal or giving duplicate copies). | |||
| (3) | Securities and Bank Guarantee,- | |||
| (a) | From market functionaries. | |||
| (b) | From members of service and employees of Market Committee. | |||
| (4) | By leasing of,- | |||
| (a) | Plots (Total number of plots in the market yard number ofplots given on lease and balance should be shown separately). | |||
| (i) | Premium | Rs.......................... | ||
| (ii) | Lease rent | Rs...................... | ||
| (iii) | Total | Rs...................... | ||
| (b) | Any type of construction (kind of construction and their numbershould be separately shown). | |||
| (i) | Premium | Rs...................... | ||
| (ii) | Lease rent | Rs...................... | ||
| (iii) | Total | Rs...................... | ||
| (c) | Grass, Cowdung, Compost and other refuse materials, etc. givenfrom the market yard. | |||
| (5) | By giving on rent of,- | |||
| (a) | Plots | Rs...................... | ||
| (b) | Any construction work | Rs...................... | ||
| (Give type of construction and rent for construction work andalso quote order number and date of competent authoritysanctioning the rent). | ||||
| (6) | By sale of any immovable or movable property or article-, | Rs...................... | ||
| (Give details quoting the sanctioning order number and date ofcompetent authority for selling the property or articles). | ||||
| (7) | Fines/Penalties | Rs....................... | ||
| Give full particulars). | ||||
| (8) | By way of composition of offences. | Rs...................... | ||
| Give full particulars) | ||||
| (9) | By way of copying fees. | Rs...................... | ||
| (10) | Deposit of badges. | Rs...................... | ||
| (From market functionaries and employees). | ||||
| (11) | Interest,- | |||
| (i) | (a) | Amount of fixed deposit, | ||
| (b) | Rate Of interest, | |||
| (c) | Amount of interest- | Rs...................... | ||
| (ii) | (a) | Amount kept in current deposit | ||
| (b) | Rate of interest | |||
| (c) | Amount of interest,- | Rs...................... | ||
| (12) | Loans and advances- | |||
| (Give full particulars). | ||||
| (13) | Grant-in-aid | Rs...................... | ||
| (Give full particulars). | ||||
| (14) | Any other item (not covered above). | |||
| (Give full particulars). | ||||
| *Expenditure side shall the following,- | ||||
| (1) | Honorarium and Allowances of Members of Market Committee..... | |||
| (i) | Chairman | Rs...................... | ||
| (ii) | Others | Rs...................... | ||
| (2) | Pay and allowances,- | |||
| (i) | Pay of Officers | Rs...................... | ||
| (ii) | Pay of Establishment | Rs...................... | ||
| (iii) | Dearness Allowance | Rs...................... | ||
| (iv) | Travelling Allowances | Rs...................... | ||
| (v) | Other Allowances | Rs...................... | ||
| (Deputation Allowances, Medical, House Rent, City CompensatoryAllowances, etc.) | ||||
| (vi) | Contribution towards Provident Fund | Rs...................... | ||
| (vii) | Contribution towards Gratuity/Pensions (if any) | Rs...................... | ||
| (viii) [ [Inserted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001.] | Special Pay | |||
| (ix) | Ex-gratia, Family Benefit Fund and Group Insurance Scheme | |||
| (x) | Interim Relief/ Dearness Allowance.] |