Section 39(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)The auditor shall be supplied with a copy of the annual accounts of the Board and it shall be his duty to examine it together with the books and vouchers relating thereto and he shall have a list delivered to him of all books kept by the Board and shall, at all reasonable times, have access to the books, accounts, vouchers and other documents of the Board.
