Section 59(3) in Puducherry Town and Country Planning Act, 1969
(3)The Accountant-General or any person appointed by him in connection with the audit of accounts of the Planning Authority shall have the same right, privilege and authority in connection with such audit as the Accountant-General has in connection with the Government accounts and in particular shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers to inspect the office of the Planning Authority.
