Section 7 in Andhra Pradesh Fiscal Responsibility and Budget Management Rules, 2006
7. Measures to enforce compliance.
- In case the outcome of the quarterly reviews of trends in receipts and expenditure, at the end of the second quarter of any financial year shows that-(i)the total non-debt receipts are less than 40 per cent of Budget Estimates for that year; or(ii)the fiscal deficit is higher than 45 per cent of Budget Estimates for that year; or(iii)the revenue deficit is higher than 45 per cent of the Budget Estimates for that year;then-(a)as required under sub-section (2) of Section 11 of the Act, the State Government shall take appropriate measures and (b) as required under sub-section 3(b) of Section 11 of the said Act, the Minister-in-charge of the Ministry of Finance shall make a statement in the Legislature during the session immediately following the end of the second quarter detailing the corrective measures taken and the prospects for the fiscal deficit of that financial year.Form FI(See Rales 3 and 4)Macro Economic Framework Statement
