Section 20(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(2)In such cases, a statement of bills raised/demand raised/income accrued shall be furnished by the concerned section to the accounts section at the following frequency:(a)In respect of property tax, water charges (tap rate basis), fees, leases and rents - annually, at the beginning of the year, for the whole year's income.(b)In respect of new assessments/increase under property tax - on monthly basis when assessment is newly made or tax increased.(c)In respect of other incomes, as and when they become due for collection.
