Section 57(4) in Andhra Pradesh Electricity Reform Act, 1998
(4)The accounts of the Commission as certified by the Accountant General, Andhra Pradesh or any other person authorised by him on his behalf together with the audit report thereon shall be forwarded to the State Government within six months of the close of the year to which the accounts audit report relates and the Commission shall cause the said accounts of the Commission to be published and make available copies thereof on sale at a reasonable price. The audit report shall contain full details of any discrepancies or irregularities in the accounts of the Commission. At the same time, the Commission shall publish an annual statement of its activities in relation to the functions carried out by it under this Act during the year to which the said accounts relate and make available copies thereof on sale at a reasonable price.
