Section 22 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
22. Levy of Additional Fees:.
- Where the service of any process is likely to involve the incurring of conveyance charges by the person serving the process, the Special Officer or the District Judge, as the case may be, may in addition to the process fees prescribed in the Schedule, levy an additional fee not exceeding the charges likely to be so incurred. The fee thus levied shall be paid in the form of Court fee labels.
