Section 45 in The Punjab Agricultural Produce Markets Act, 1961
45. Power to write off irrecoverable fees, etc.
- Whenever it is found that any amount due to the Board or a Committee is irrecoverable or should be remitted or whenever any loss of the Board's or a Committee's money or stores or other property occurs through the fraud or negligence of any person or for any other cause and such property or money is found to be irrecoverable the facts shall be reported to the Board or Committee, as the case may be and the Board with the approval of the Government and the Committee with the approval of the Board, may order the amount or value of the property to be written off as lost, irrecoverable or remitted, as the case may be, provided that in case of Committee, if in any case the amount due or the value of such property is in excess of one hundred rupees, such order shall not take effect without the approval of the State Government.[ 46. Interest. - Whoever fails to pay any sum due to a Committee or the Board within the stipulated period, shall be liable to pay in addition to that sum, such interest as may be prescribed.] [Substituted by Haryana Act No. 37 of 2008.].
