Section 15(2) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(2)Where the person to be summoned is a public servant, the party shall, along with the application for summons, before summons is granted, pay before the Secretary a sum of money as appears to the Tribunal to be sufficient to defray travelling and other expenses of the person summoned for coming to the Tribunal and going back and for one day's attendance.
