Section 26V(5) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(5)The State Government shall-(a)cause the accounts of the Board, together with the audit report there on, received by it under sub-section (4) to be laid annually before each House of the State Legislature; and(b)cause the accounts of the Board to be published in such manner as it thinks fit.
