Section 7(1) in Andhra Pradesh Panchayat Raj (Accounts of Private Markets and its maintenance Audit and Inspection) Rules, 2000
(1)The auditors appointed under Section 266 of the Act shall be competent to inspect the accounts maintained by the management of private markets, including its receipts and expenditure and certify about the correctness of the dues fixed (basing on the percentage of gross revenues) and the timely payment of instalments, and penalties leviable in terms of lease agreement.
