Section 22(1) in Tamil Nadu Palm Products Development Board Act, 1993
(1)Except with the previous sanction of the Government, the Board shall not adopt or execute any scheme of plan or carry out any works in connection therewith, if the cost of such schemes, plans or other works exceeds or is likely to exceed -(a)twenty-five lakhs of rupees in the case of replacement, reconstruction, structured, alterations, adaptations, conversions, improved fixtures, fittings, and machinery and other works of improvement not involving extensions, enlargements or additions to existing works or works previously in use; or(b)twenty-five lakhs of rupees in the case of new works including extensions, enlargements and additions to existing works or works previously in use.
