Section 82(1) in The Maharashtra Maritime Board Act, 1996
(1)Subject to such conditions as may be specified by the Government, where the Board is of opinion that any amount due or any loss, whether of money or property, incurred by the Board is irrecoverable the Board may, with the previous approval of the Government, sanction the writing-off finally of the said amount or loss:Provided that, no such approval of the Government shall be necessary where such irrecoverable amount or loss does not exceed in an individual case, twenty-five thousand rupees or in the aggregate in any year, five lakhs of rupees.
