Section 71 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
71. Investments.
(1)The Council shall maintain a Register of Investments.(2)The Register shall be maintained in Form IN 1(3)All investments belonging to the Council shall be entered in the Register. The investments are assets of the municipality.(4)The Register shall also indicate interest due and realizations on account of it from time to time. It should be ensured that the amounts due are realized on due dates and that there are no outstandings. In respect of interest accrued but not received at the end of the year, a journal entry shall be passed for accounting 'the interest amount under income'.Chapter - XVII Procedure for Accounting Deposits, Borrowings and Other Liabilities
