Section 97 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
97. Allowances of Public Officers:
(1)In case where a Public Officer is summoned as a witness in a suit which the Government is a party the total amount of allowances to be deposited by the party. Other than the Government, applying for summons shall be in accordance with Order XVI, Rule 4(A)(2) of the Code.(2)In cases where an employee of the Central Government or Railways is summoned in his official capacity as a witness in a suit to which the Government is not a party, the total amount of allowances to be deposited by the party applying for summons shall be in accordance with Order XVI, Rule 4-B of the Code.
