Section 13 in The Land Ports Authority of India Rules, 2011
13. Preparation and submission of Annual Statement of Accounts.
(1)The Authority shall prepare its Annual Statement of Accounts including the income and expenditure accounts or profit and loss account, receipts and payment accounts and balance sheet in the format of the financial statements laid down by the Government of India in the Ministry of Finance under rule 209 of the General Financial Rules, as specified in Forms I to III and schedules 1 to 25 which form part of the accounts appended to these Rules, showing the financial results of the previous financial year and submit the same, duly approved by the authority and authenticated by the Financial Head or Secretary in the authority to the Comptroller and Auditor General of India, not later than the 30th June of every year who shall audit the accounts of the authority and report thereon and the authority shall preserve the period of five year:Provided that the Central Government may, for reasons to be recorded in writing and in consultation with the Comptroller and Auditor General of India, extend the date of submission of the Annual Statement of Accounts by such period as it may deem necessary.(2)After certification of the Annual Statement of Accounts by the Comptroller and Auditor General of India or any other person authorised by him in this behalf, the Annual Statement of Accounts together with the Audit report thereon, shall be forwarded annually to the Central Government within a period of three months from the date of submission of the Annual Statement of Accounts to the Comptroller and Auditor General of India.
