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State of Bihar - Section

Section 70 in Bihar Factories Rules, 1950

70. Accounts.

(1)All books of accounts, registers and any other documents used in connection with the running of the canteen shall be produced on demand to an Inspector.
(2)The accounts pertaining to the canteen shall be audited once every twelve months by registered accountants and auditors. The balance sheet prepared, by the said auditors, shall be submitted to the Canteen Managing Committee not later than two months after the closing of the audited accounts:Provided that the accounts pertaining to the canteen in a Government Factory having its own Accounts Department may be audited in such department:Provided further that where the canteen is managed by a Co-operative Society registered under any law for the time being in force in respect of the Co-operative Societies, the accounts pertaining to such canteen may be audited in accordance with the provisions of the said law.