Section 56 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
56. Accounting of assigned revenues.
(1)Assigned revenues are usually in the nature of a share in the revenues of the Government, to compensate for certain losses in revenue or to support the resources of the municipalities. The share in revenues is determined on the basis of the collections made by the Government in the municipal area.(2)As such, the income is not ascertainable and the actual receipts are taken as income. It shall be accounted during the year only upon actual collection in accordance with rule 21.(3)However, at year-end, if sanction order (or proceedings) is passed and the amount is ascertained, the revenues shall be accrued in accordance with rule 20.
