Section 25(3) in The Gujarat Khadi and Village Industries Act, 2006
(3)The Board may write off losses up to Rs. 5000/- in individuals cases and not exceeding Rs. 50,000/- in the aggregate in any financial year in cases falling under any or all of the following categories:-(a)loss of irrecoverable value of stores or of public money due to theft, fraud or such other cause;(b)loss of irrecoverable advance other than loans; and(c)deficiency and depreciation in the value of stores.
