Section 31(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)No expenditure shall be incurred by a market committee on any item, if there is no provision in the sanctioned budget, therefor unless it can be met by reappropriation which may be obtained from the Director/Board; provided that in case of reappropriation from minor heads under one major head no sanction for reappropriation shall be required.
