Section 53 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
53. Revenue by way of fees from markets, slaughter houses etc.
(1)When the right to collect market fees, slaughter house fees, parking fees etc. is leased out, the lease shall be confirmed by the competent authority and a lease deed shall be executed.(2)The relevant details shall be entered in the Demand Register in Form No.20 and the income there from shall be accrued on annual basis at the beginning of the year in accordance with rule 20.
