(3)Losses not due to depreciation : Losses not due to depreciation shall be grouped under the following heads:-(i)losses due to theft or fraud;(ii)losses due to neglect;(iii)anticipated losses on account of obsolescence of stores or of purchases in excess of requirements;(iv)losses due to damage, and(v)losses due to extra ordinary situations under Force Majeure conditions like fire, flood, enemy action, etc.,"[Editorial Note. - As per Section 8 of the Bihar Finance (Amendment) Rules, 2005. Rules 132 to 153 of the Old Rules stand substituted by the Amended Rules but text of Rules 149 to 153 is absent in the Amended Rules, 2005. Therefore, Old Rules have been reproduced for the sake of record and ready reference. - Ed.]Old Rule read as :
