Section 18(4) in The Bihar Evacuee Property (Management) Act 1953
(4)A copy of the audited account as aforesaid of the evacuee property shall be supplied to the evacuee or the body of co-sharer evacuees by the Committee on application, and the audited accounts shall also be available in the prescribed manner for inspection by the evacuee or any co-sharer evacuee or any agent of the evacuee or co-sharer evacuee authorised in writing.
