All sums of money received by way of security deposit from contractors or others and alL sums received which are not the property of the municipality and have been placed with the municipal authorities for a temporary period only, shall be credited to the head Deposits received in the abstract register of receipts (Form No. XV) and shall be entered on the credit side of the deposit ledger (Form No. XX). As in the advance ledger, a separate accounts shall be opened for each depositor, and the accounts shall be balanced quarterly and signed by the Executive Officer.
