Section 16(3) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(3)The person so appointed and any other person authorised by him in connection with the audit of the accounts of the Board shall have the same rights, privileges and authority in connection with such audit as the Comptroller and Auditor General of India has in connection with the audit of Government accounts and in particular shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers, from any of the offices of the Board in connection with the audit of accounts of the Board.
