Section 48(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)Soon after the submission of the audit report under sub-section (3), and the annual report under sub-section (1), by the Board, the State Government shall cause the said reports to be laid before the State Legislative Assembly:Provided that when the reports are to be laid in the budget session, these shall be laid on the table of the House on the first sitting of the said session:Provided further that the period intervening the close of the financial year to which the reports pertain and the laying of reports, shall not exceed nine months.
