Section 13 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
13.
Where it is necessary to detain the person summoned for a longer period than one day, the party at whose instance he was summoned shall deposit with the appropriate authority such sum as he may fix to defray, the expenses of such detention for such further period and, in default of such deposit, the person summoned shall be discharged without being required to give evidence.
