Section 65 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
65. Depreciation on fixed assets.
(1)At the end of the accounting year, depreciation shall be provided on each class of fixed asset at the rates prescribed by Government. The amount of depreciation shall be computed under straight line method or written down value as prescribed by Government/ APMAVMM. However, depreciation shall not be charged to land.(2)In case the asset is capitalized on or after 1st October of the year, depreciation shall be applicable at half of the rates prescribed above.(3)The depreciation of each asset shall be updated in the Fixed Assets Register every year.
