Section 46 in The West Bengal Maritime Board Act, 2000
46. Laying of audit report before the State Legislature.
(1)Within three weeks after the audit and examination of the accounts of the Board have been completed, the Auditor shall forward copies of the audit report to the State Government and to the Board.(2)As soon as may be after such audit report is received by the State Government, it shall cause every such report to be laid for not less than thirty days before the State Legislature.
