Section 12 in The Bihar State Aid to Industries Rules, 1959
12. Form of accounts under Section 9.
(1)Every recipient of State aid under clause (a) or (b) of Section 3 shall maintain accounts in such form as the State Government may approve in each case and in particular, except in the case of a Company registered under the Indian Companies Act, shall prepare in Form C on the 31st day of March each year, or on such other date as may be approved by the State Government, a balance-sheet and (b) a profit and loss account.(2)Such accounts shall be open to audit for a period not longer than six months next after the 31st day of March or the date approved by the Director, as the case may be, by such person as the Government may appoint or approve in this behalf, and the recipient of State aid shall be liable to pay such charges in each case.
