(1)The accounts of every Goshala which has been registered under Section 6 shall be balanced each year on the thirty-first day of Match and shall be audited annually by a person appointed by the State Government in this behalf and the auditor shall furnish copies of his audit note to the trustees of the Goshala and to the Registrar within four months of the thirty-first day of March or within such further time as the Registrar may for sufficient reasons grant.
