Section 63 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
63. Register of Fixed Assets.
(1)The Council shall maintain the following registers comprising of land, buildings and other infrastructure, movable and immovable properties which belong to the municipality(a)Register of Land (Form No.32)(b)Register of Immovable Properties (Form No.30)(c)Register of Movable Properties (Form No.31)(d)Register of Public Lighting System (Form No.36)(2)The registers shall be maintained category-wise in respect of lands, buildings etc.(3)The infrastructure assets like roads, water works, bridges, culverts, sewers and drains etc. shall be recorded ward/locality wise for purposes of identification, measurements etc.(4)The registers shall be maintained Fund-wise.(5)Any new asset that is capitalized, acquired, donated or gifted shall be recorded in the Register on the date the asset is capitalized, acquired, donated or gifted.
