Section 4(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)In addition to the function specified in sub-section (i) the Board may-(a)inspect, supervise, review and co-ordinate the activities of the councils and make arrangements for concurrent audit of their accounts;(b)give general or special direction, for carrying out the functions specified in clause (a) which shall be implied with by the councils; and(c)recover, wholly or partly, cost of the concurrent audit, referred to in clause (a) as public demand.
