Section 33 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
33. Recovery of sums due to Committee as arrears of Land Revenue and power to write off Irrecoverable dues.
(1)Any amount due to the Committee, if not paid within the prescribed period, may be recovered as arrears of land revenue.(2)A Committee may write-off any amount due to it, if it is certified by the Collector to be irrecoverable;Provided that the amount exceeding Rs. Five thousand shall not be written off without the prior approval of the Managing Director.
