Section 16(3) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(3)The Andhra Pradesh Audit department and any person appointed by them in connection with the audit of the accounts of the Board shall have the same rights and privileges and authority in connection with such audit as the Andhra Pradesh Audit department generally has in connection with the audit of the Government accounts and, in particular, shall have the right to demand the production of books of accounts connected vouchers and other documents and papers and to inspect any of the offices of the Board.
