Section 30 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
30.
Every applicant or appellant and every party who desires or is asked to take out notice to any respondent or other party shall pay in cash, such charges as may be fixed from time to time by the Government for the pretion of the process and postal expenses and the issue of registered notice to each respondent or other party to whom notice has to be issued. Where notice has owing to non-service or for any other reason, to be issued again, the charges for re-service shall also be paid at the same rate as for the service of the original notices.
