Section 108 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
108. Expenditure.
(1)All payments shall, as far as possible, be made by cheques, and receipts for all payments shall be obtained.(2)[ Every cheque drawn on behalf of a Mumbai Agricultural Produce Market Committee shall be signed by any member of the Market Committee duly authorised by the Market Committee and the Member-Secretary of the Market Committee. In the absence of the member of the Market Committee, it shall be signed by the Member-Secretary and any Joint Secretary of the Market Committee duly authorised by the Market Committee.] [Sub-rule (2) was substituted by G. N. of 31.5.1996.](3)Except in the following cases, the Chairman shall not pass any bill, unless the expenditure detailed therein has received the previous sanction of the Market Committee, namely :-(i)salaries and allowances of sanctioned establishment,(ii)payment for works and repaired sanctioned by competent authority,(iii)urgent expenditure for which there is budget provision or which does not exceed Rs. 500/-.
