Section 72 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
72. Deposits.
(1)Deposits received shall not be accounted under income as these are liabilities. All deposits received by the municipality shall be entered in a Register of Deposits.(2)The Register of Deposits shall be maintained in Form No. 18.(3)All deposits received either by cash, demand draft or recovered through Journal Voucher shall be entered in the Register. Separate sets of pages shall be set for each of the following classes of deposits.(a)Deposits by market/shop room lessees.(b)Deposits by contractors and suppliers.(c)Other deposits(4)Deposits which are not refundable shall be credited to the relevant income head of account.
