Section 6 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
6. Funds of the Board.
(1)The Board shall administer the following funds:-(i)the sum received as grant under section 49;(ii)the sum transferred under section 9: and(iii)the sum received from any other source.(2)The Board may utilise its funds to meet the expenditure incurred in connections with its duties and functions and may, subjects to the previous approval of the State Government, sanction by its resolution travelling allowances and sitting fees to the non-official members including the persons co-opted under sub-section (2) of section 5 for attending the meeting of the Board, or a subcommittee, as the case may be;Provided that nothing in excess of 5 per centum of the amount received under section 49 shall without the approval of the State Government, be spent as administrative expenses:Provided further that the amount transferred under section 9 shall be spent only in the interest of the council concerned.(3)In marking use of the funds of policy of spending maximum amounts in the interest of the areas of the financially weak councils and factories that have not completed the fifth rushing year since establishment and commissioning (hereinafter referred to as new factories) shall be adopted and the minimum proportion of the total expenditure therefor by the Board or under its authority, in respect of any crushing year shall be such as may be prescribed.
