Section 8(3) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(3)The Board shall submit to the State Government, as soon as may be, after the 1st day of April every year, and not later than the 31st day of October an annual report on the working of the Scheme during the preceding year ending on the 31st day of March of that year. Every report so received shall be laid, as soon as may be after it is received, before each House of the State Legislature if it is in session, or in the session immediately following the date of receipt of the report.
