Section 55 in The Rajasthan Agricultural Produce Markets Rules, 1963
55. Accounts, audit and inspection.
(1)The accounts and records of a Market Committee shall be kept in such manner as the Government may direct.(2)[ The account of the Market Committee shall be audited by such auditors as may be appointed by the Government on the recommendation of the Board on such terms and conditions as may be decided by the Government.] [Substituted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975.](3)At the time of audit, the Secretary or any other person authorised in this behalf shall cause to be produced all accounts, registers, documents and other relevant papers which may be called for by the audit officer for the purposes of the audit. Any explanation called for by such officer for the settlement of any discrepancy shall also be immediately furnished to him.(4)The audit memorandum may be inspected by the members of the Market Committee, traders, licence holders or the public free of charge in the office of the [Secretary of the Board] [Substituted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975.] or at any other place specified by the [Secretary of the Board] [Substituted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975.] and certified copy thereof may be obtained by any person from the said office on payment of a fee of Rs.0.25 paise per folio.[Part IV-A] [Inserted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.] State Agricultural Marketing Board
