(1)The Chief Officer of a Municipality shall, at the end of the every year, submit to the Municipality, a statement showing: -(a)The amount, which has been invested in the Sinking Fund or Funds during the year under section 95;(b)The date of the last investment made prior to the submission of the statement;(c)The aggregate amount of the securities then in hand; and(d)The aggregate amount, which has up to date of the statement been applied under section 96, in or towards the discharge of loans.
