Section 6(e) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987
(e)a statement of the demand, collection and balance of all items of revenue or income or decrees, both arrears and current outstanding in cash and in kind at the end of the financial year and of the names of the tenants or other persons from whom the arrear sare due with details of years for which they are due in respect of all temples;and
