Section 16(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(2)Every interim order passed under sub-section (3) of Section 14 shall be served on the landlord in any one of the manners specified in sub-rule (1) above.[17. (1) In respect of every application filed under the Act, the applicant or applicants, as the case may be, in the Court of the Rent Controller, shall pay, whenever the service of any notice or order issued under the Act is directed to be executed through Court in the shape of Court Fee stamps of the value of Rs. 8-00 (Rupees eight only) in the case of the first respondent and in the case of every additional respondent at the rate of Rs. 4-00 (Rupees four only) if such additional respondent or respondents are living at the same address.
