Section 141 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
141. Fees for execution of Foreign Commissions:
(1)For execution of a commission, letter of request issued under Rule 19 of Order XXVI of the Code at the instance of Foreign Tribunals, a sum of Rs. 100 towards the fees and Rs. 25 towards the expenses of the witness or such sum as the High Court may fix in the order shall be collected from the Court at whose instance the commission in question has been issued.(2)The scale of fees will be the same for the examination of witnesses whether the commission is executed by the Court or caused to be executed by a Commissioner. If the commission is executed by the Court, the fees shall be credited to the State Government.(3)Such commissions shall be duly executed even if the sum remitted is insufficient to cover the costs at the above rates. When the commission is returned, the return shall state what additional sum may be due, or the excess remitted that has to be returned, as the case may be.
