Section 63 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
63. Power to write-off loss, shortage and irrecoverable fees.
- Whenever it is found that any amount due to a Market Committee is irrecoverable or should be remitted or whenever any loss of a committee's money or stores or other property occurs through the fraud or negligence of any person or for any other cause and the property or money is found to be irrecoverable, [the Chairman shall in the case of sum not exceeding one hundred rupees and in the case of sum more than this] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] the Market Committee may order to write-off as lost, irrecoverable or remitted, as the case may be :Provided that if in any case the amount is in excess of [five] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] hundred rupees such order shall not take effect without the prior approval of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).].
