Section 19 in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
19. Annual Reports of Commission.
(1)The Commission shall prepare once in every year in such form, and at such time as may be prescribed, an annual report, giving a summary of its activities during the previous year and copies of the report shall be sent to the Government.(2)A copy of the report received under subsection (1) shall be laid, within six months, after it is received, before the State Legislature.
