Section 26 in The Haryana Development and Regulation of Urban Areas Rules, 1976
26. Maintenance and submission of accounts [Sections 5 and 6].
(1)The coloniser shall -(i)issue regular receipt to the plot holders in respect of the money received by him and maintain counterfoils of the receipt so issued;(ii)maintain separate ledger account of each plot-holder;(iii)maintain a register containing authenticated copies of each of the agreements entered into between him and each of the plot holders; and(iv)maintain accounts books showing details of expenses incurred by him on various development works in the colony.(2)The coloniser shall within a period of three months after the close of every financial year, submit to the Director through registered post with acknowledgement due a statement of accounts indicating the amount realised from each plot-holders, the expenditure incurred on internal and external development works separately of the colony with details thereof together with the amount due from each plot holder indicating their postal address. This statement should be duly audited, certified and signed by a chartered accountant.
