Section 28(3) in The Inland Waterways Authority Of India Rules, 1986
(3)The accounts of the Authority shall be audited annually by the Comptroller and Auditor General of India and any expenditure incurred by him in connection with the audit of accounts of the Authority shall be paid by the Authority to the Comptroller and Auditor General of India within three months from the date on which any demand, therefore, is made the Comptroller and Auditor General of India.
