Section 5(iv) in Andhra Pradesh Municipalities (Layout) Rules, 1970
(iv)a receipt of the Municipality showing the amount of non- interest bearing security deposit at the rate of Rs. 3,000 per sq. metre (total area of land covered by the layout) for the due fulfillment of the obligations imposed under Section 184 or in lieu of each deposit, a security in the shape of land of such extent equivalent to the value of cash deposit in the area covered by the layout shall be mortgaged through a registered mortgage deed in favour of the Municipality or in the form of Bank guarantee equivalent to the amount of security deposit in the Form prescribed in Appendix "G".
