Section 62 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
62. Power to write off irrecoverable fee 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 properties occur through fraud or negligence of any person for any other cause and such property or money is found to be irrecoverable, the facts shall be reported to the Board or the committee, as the case may be, and the board, with the approval of the State Government, and the committee, with the approval of the board, may order the amount or value of the property to be written off as loss irrecoverable or remitted, as the case may beProvided that in case of a committee, if in any case the amount due or the value of such property is in excess of five thousand rupees, such order shall not take effect without the approval of the State Government.
