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Bengal Presidency - Section

Section 14 in Howrah Bridge Act, 1926

14. Accounts. - The Commissioners shall keep such accounts as the [State Government] may prescribe of all expenditure in or about the construction or maintenance of the new bridge and its approaches, and of the collection of taxes and contributions in relation to the new bridge, and also of the income derived from taxes and contributions. The accounts shall be examined from time to time by auditors appointed in this behalf by the [State Government].