Section 58(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(2)Grants received by the municipalities are of two categories(a)Capital Grant: Usually received for capital expenditure, ie., for creation of fixed assets, like purchase of land/building/equipment or providing infrastructure etc. The benefits of such expenditure are of an enduring nature and spread over an extended period of time.(b)Revenue grant: Generally received for meeting recurring expenditure, the benefits of which usually expire within the accounting year in which it is incurred.
