(1)The trustees under sub-section (2) of section 303 shall, at the end of every year, submit to the Municipality a statement showing --(a)the amount which has been invested during the year under section 303;(b)the date of the last investment made prior to the submission of the statement;(c)the aggregate amount of the securities then in their hands; and(d)the aggregate amount which has upto the date of the statement been applied under section 304 in or towards discharging loans.
