Section 82(2) in The Maharashtra Maritime Board Act, 1996
(2)Notwithstanding anything contained in sub-section (1), where the Chief Executive Officer is of opinion that any amount due to or any loss whether of money or of property incurred by the Board is irrecoverable, the Chief Executive Officer may sanction the writing-off finally of such amount or loss provided amount or loss does not exceed in an individual case, five thousand rupees or in the aggregate in any one year, one lakhs of rupees and in every such case, the Chief Executive Officer hall make a report to the Board giving reasons for such sanction.
