Section 24(1) in Kerala Local Fund Audit Rules, 1996
(1)Charges for audit of accounts mentioned in sub- section (1) of section 19 of the Act payable by all local authorities included in the schedule shall be 0.75 % of the annual income excluding debt head accounts and sums borrowed from SRO No. 18/98 dated 7-1-98 Amended as 1% Government and other financing institutions.
