Section 21(3) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
(3)The Accountant General of Himachal Pradesh and any person appointed by him in connection with the audit of the accounts of the Authority shall have the same rights and privileges and authority in connection with such audit as Accountant General of Himachal Pradesh 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, documents and papers and inspect any of the offices of the Authority.
