Section 7 in The Andhra Pradesh Revenue Summonses Act, 1869
7. Power to make rules:
(1)The State Government may, by notification in the Andhra Pradesh Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for(a)the form of summons to be issued under this Act ;(b)the scale of fees to be levied for the service of processes, when summons are issued at the instance of parties in an enquiry.(c)the scale of allowances payable to persons summoned to give evidence and their deposit by parties at whose instance the summons are issued ;(d)any other matter incidental to, or necessary for carrying out the purposes of this Act.(3)All rules made under the section shall be laid on the table of the Legislative Assembly as soon as possible after they are made and shall be subject to such notifications whether by way of repeal or amendment as the Assembly may make within 14 days thereafter during the session in which they are so laid.][Sections 6 and 7 were added by Section 7 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958).]
