Section 116 in The Companies (Indian Accounting Standards) Rules, 2015
116. An entity shall disclose all of the following:
(a)the opening and closing balances of receivables, contract assets and contract liabilities from contracts with customers, if not otherwise separately presented or disclosed;(b)revenue recognised in the reporting period that was included in the contract liability balance at the beginning of the period; and(c)revenue recognised in the reporting period from performance obligations satisfied (or partially satisfied) in previous periods (for example, changes in transaction price).
