(1)Charges for audit of accounts mentioned in sub- section (1) of section 19 of the Act payable by all local authorities included in the schedule shall be 0.75 % of the annual income excluding debt head accounts and sums borrowed from SRO No. 18/98 dated 7-1-98 Amended as 1% Government and other financing institutions.(2)the collection of revenue by way of audit charges shall be a responsibility vested with the Local Fund Audit Department . For prompt and correct recording of the demand and collection of charges for audit from various institutions, necessary department institutions shall be issued from time to time.(3)In order to adjust the charges for audit from the grants or other sums payable to local authority by Government under sub-section (3) of section 19 of Act, details of amount due by way of audit charges from such local bodies shall be reported to Government when proposals for grants or other sums due to the local bodies are recommended by Director, and as when required by Government.
