Section 75 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
75. Borrowings.
(1)The borrowings, ie., loans received by the Council do not come under income. They are liabilities repayable with interest.(2)All loans received by the Council shall be recorded, each on a separate page in a Register of Loans.(3)The Register of Loans shall be maintained in Form BR 1
