Section 12(1) in The Bihar State Aid to Industries Rules, 1959
(1)Every recipient of State aid under clause (a) or (b) of Section 3 shall maintain accounts in such form as the State Government may approve in each case and in particular, except in the case of a Company registered under the Indian Companies Act, shall prepare in Form C on the 31st day of March each year, or on such other date as may be approved by the State Government, a balance-sheet and (b) a profit and loss account.
