Information Technology Electronic Service Delivery Rules 2011
7.
Responsibility of service provider and authorised agents for financial
management and accounting.-
The
appropriate Government may direct every service provider and authorised agent
to keep an updated and accurate account of the transactions, receipts, vouchers
and specify the formats for maintaining accounts of transactions and receipt of
payment in respect of the electronic services delivered and the said records
shall be produced for inspection and audit before an agency or person nominated
by the appropriate Government.
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