Section 73 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
73. Payment of Process Fee:
- [(1)] [Numbered as sub-rule (1) by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.] Except in so far as is otherwise provided by any law or rule or ordered by the Court, no process shall be drawn up or issued for service until the prescribed fee has been paid in the form of Court fee stamps.(2)[ Where Court permits the plaintiff to effect summons on the defendant under Order V Rule 9(A) of Civil Procedure Code no process fee shall be charged for the summons handed over to him.] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.]
