Section 17 in Jharkhand Water Resources Regulatory Authority Act, 2014
17. Annual Report of Authority.
(1)The Authority shall prepare once in every year in such form, and at such time as may be prescribed, an annual report, giving a summary of its activities during the previous year and copies of the report shall be sent to the Government.(2)A copy of the report received under sub-section (1) shall be laid, within six months, after it is received, before the State Legislature.
