Section 16 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
16.
(1)All notices under the Act issued by the Controller or the appellate authority and all orders passed by the Controller or the appellate authority if not pronounced in open Court shall be served on the person concerned:(a)personally by delivering or tendering to him the notice or order; or(b)if such person is not found, by leaving the notice or order at his last known place of abode or business of by giving or tendering the same to some adult member of his family; or(c)if such person does not reside in the area within the jurisdiction of the Controller or the appellate authority, by sending the same to him by registered post, acknowledgement due; or(d)if none of the means aforesaid is practicable, by affixing the same in some conspicuous part of his last known place of abode or business.(2)Every interim order passed under sub-section (3) of Section 14 shall be served on the landlord in any one of the manners specified in sub-rule (1) above.[17. (1) In respect of every application filed under the Act, the applicant or applicants, as the case may be, in the Court of the Rent Controller, shall pay, whenever the service of any notice or order issued under the Act is directed to be executed through Court in the shape of Court Fee stamps of the value of Rs. 8-00 (Rupees eight only) in the case of the first respondent and in the case of every additional respondent at the rate of Rs. 4-00 (Rupees four only) if such additional respondent or respondents are living at the same address.(2)In respect of every notice or order directed to be served through Court on any respondent or the opposite party in any appeal or proceedings pending in the Appellate Court under the above Act, a sum of Rs. 9-00 (Rupees nine only) shall be paid by the party seeking such service in respect of first respondent and Rs. 4-50 (Rupees four and paise fifty only) in respect of every additional respondent or respondents or opposite party in the form of Court Fee.(3)Whenever any order or notice is directed to be served by registered post by any Court under this Act, the party seeking such service shall bring into Court Process Fee calculated at the current rates of postal charges prescribed by the Postal Department to cover to the cost of sending the same by registered post with acknowledgement due, in respect of each respondent or opposite party and the process fee thus payable may, from time to time, be prescribed by the District Court or in the District of Hyderabad by the Chief Judge, City small Causes Court taking into account the rates prescribed by the Union of India or the Postal Department thereof.(4)Court Fee payable on Vakalath shall be Rs. 2-00 (Rupees two only) in any Court.(5)Court Fee payable on an application for execution of orders shall be Rs. 1-00 (Rupee one only).(6)Application for certified copies shall bear Court Fee stamp of Rs. 0-25 ps. (Twenty five paise only).(7)Court Fee payable towards conveyance charges for inspection at party's instance shall be Rs. 0-75 ps. (Seventy five paise only) per Kilometre calculating the distance to and fro from the Court building.(8)Court Fee payable for service of notice of deposit under Rule 5 shall be Rs. 1-00 (Rupee one only).] [Substituted by G.O.Ms.No. 108, G.A. (Accom-A), dated 19-3-1994.]
