Section 20 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
20.
(1)Every summons issued under Section 25 shall be served on the witness concerned by personally delivering or tendering it to him or by sending it to him by registered post, acknowledgement due.(2)In respect of every summons issued under Section 25 the person at whose instance the summons is issued shall file before the Court a list in Form No. 20 of the Civil Rules of Practice, of person whose attendance is required stating full name and address and whether he is required to give evidence as an expert or otherwise or to produce any documents and also pay into the office of the Controller a fee of Rs. 1-37 ps., in the shape of Court fee stamps for the service of the summons and shall also deposit in the said office the amount of the allowances to which the witness is entitled for travelling and attendance at the Court according to the scale for the time being in force with respect to witnesses in Civil Courts in the State.
