(1)The expenses incurred in the audit and examination of the accounts of any fund maintained by the Board in accordance with the provisions of this Act shall be paid out of that fund.(2)If payment of the expenses referred to in sub-section (1) is not made within three months from the date of the submission of a report as described in section 116, the [Government of the State of Punjab] [Substituted for the words "State Government" by Central Government Notification No. S.O. 506(E) dated 26.7.1972.] may, on application to it being made within six months from such date by the auditor, recover the amount due as if it were an arrear of land revenue.
