Section 16(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)The person so appointed and any other person authorized by him in connection with the audit of the accounts of the Board shall have the same rights, privileges and authority in connection with the audit as the Comptroller and Auditor-General of India has in connection with the audit of Government accounts and in particular shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers, from any of the officers of the Board in connection with the audit of accounts of the Board .
