Section 24(3) in Kerala Local Fund Audit Rules, 1996
(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.
