Section 8 in The M.P. Rajkoshiya Uttardayitva Avam Budget Prabandhan Niyam, 2006
8. Measures to enforce compliance.
- In case the outcome of the half-yearly reviews of trends in receipts and expenditure, at the end of the second quarter of any financial year shows that :-(i)the total non-debt receipts are less than 10 per cent of Budget Estimates for that period; or(ii)the fiscal definite is higher than the Budget Estimates for that year by 10 per cent; or(iii)the revenue deficit is higher than the Budget Estimates for that year by 10 per cent;then;(a)the State Government shall take appropriate measures as required under sub-section (2) of Section 11; and(b)as required under clause (b) of sub-section (3) of Section 11 of the Act, the Minister-in-charge of the Ministry of Finance shall make a statement immediately following the end of the second quarter detailing the corrective measures taken and the prospects for the fiscal deficit of that financial years.
