Section 7(2) in The Andhra Pradesh Revenue Summonses Act, 1869
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for(a)the form of summons to be issued under this Act ;(b)the scale of fees to be levied for the service of processes, when summons are issued at the instance of parties in an enquiry.(c)the scale of allowances payable to persons summoned to give evidence and their deposit by parties at whose instance the summons are issued ;(d)any other matter incidental to, or necessary for carrying out the purposes of this Act.
