Section 87(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)The Court shall take care that the time fixed for appearance or returnable date be such to enable the process be served and the person served to do what is required of him, due regard being had to the distance and the channel through which the process has to pass.Note: - It is advisable that the date of return of the process sent through official channel should be 2 to 6 months depending upon the circumstances of each process.
