Section 164 in The M.P. Municipal Accounts Rules, 1971
164.
All movable property of a permanent and durable nature such as engines, pumping plants, steam road rollers, motor trucks, tractors, conservancy and road watering carts or trolleys, lamps, lamp posts, lawn mowers, motors, furniture, etc., should be recorded in a register of movable property in Form No. 99 and the entries initialled by the Chief Municipal Officer/Water Works Engineer/Superintendent Water Works/Engineer. When the property is disposed of finally by sale or otherwise, the particulars of the disposal shall be entered in the concerning columns of the register under the initials of the officers aforesaid. The Chief Municipal Officer shall ensure that the register is a complete record of the movable property belonging to the Council which should be shown therein.Note. - (I) The register of movable property is intended to be a permanent record, and shall be kept under personal supervision of the Chief Municipal Officer or Engineer, as the case may be. Articles of different description shall not be shown together at one place, but a separate page or portion thereof according to requirements, should be allotted to each kind of property, sufficient space being left between each set of entries to admit of subsequent transactions being recorded. When a new register is started, the existing stock should after careful verification be distinctly shown as "opening balance in hand on such and such date" so as to be clearly distinguishable from subsequent purchases.Note. - (2) To watch the distribution of property a register be kept in Form No. 100.
