Section 7(7) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
(7)Entry in Assets Register.-After issue of work completion certificate concerned institution, under whom the project is executed, shall enter the assets constructed out of this fund in its Assets Register and the works maintenance and repair shall be responsibility of the concerned institution. Audit of the expenditure made out from the grant amount shall be got done by the department auditors of the Management Board. The grantee shall be responsible for getting the audit done and sending the compliance report to the Managing Director on rectification of objections.
