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State of Andhra Pradesh - Section

Section 270 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

270. Disallowing custody charges:

- When cattle or other livestock are in the custody of a surety or the attaching credits, the Court may in its discretion disallow wholly or in part the remuneration due to him for keeping and feeding them if he uses them in any profitable manner or otherwise derives any benefit therefrom.