Section 59(5) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(5)Grants in the form of non-monetary assets (such as fixed assets given at concession rates) shall be accounted for on the basis of the acquisition cost. In case a non-monetary asset is received free of cost, it shall be recorded at a nominal value (e.g. Rupee One).Chapter - XIV Procedure for Accounting Public Works
