Section 33D(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)The accounts of the Board shall be subject to audit under the [Jharkhand and Orissa Local Fund Audit Act, 1925 (Part II) (B. and O. Act II of 1925)] and for the purpose of the said Act, the Board shall be deemed to be local authority whose accounts have been declared by the Jharkhand Government to be subject to audit under section 3 of the said Act.
