Section 104(1) in The Calcutta Improvement Act, 1911
(1)The said sinking funds shall be subject to annual examination by the Accountant-General, [West Bengal] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] who shall ascertain whether the cash and the current value of the securities at credit of such funds are actually equal to the amount which would have accumulated had investments been regularly 'made and had the rate of interest as originally estimated been obtained therefrom.
