Section 93(3) in Arunachal Pradesh Municipal Act, 2007
(3)The Auditor so appointed may-(a)require, by a notice, in writing, the production before him, or before any officer subordinate to him, of any document which he considers necessary for the proper conduct of the audit,(b)require, by notice, in writing, any person accountable for, or having the custody or control of, any document, cash or article, to appear in person before him or before any officer subordinate to him.(c)require any person so appearing before him, or before any officer subordinate to him, to make or sign a declaration with respect to such document, cash or article or to answer any question or prepare and submit any statement, and(d)cause physical verification of any stock of articles in course of examination of accounts.
