Section 41 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
41.
The accounts pertaining to the canteen shall be audited once every twelve months by registered accountants and auditors :Provided that the Chief Labour Officer may approve of any other person to audit the accounts, if he is satisfied that it is not feasible to appoint a registered accountant and auditor in view of the site or the location of the canteen.
