Section 93(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)The party shall with such list, deposit into Court the prescribed fees [which shall not be later than seven days from the date of making application] [Inserted by Ibid. ]for service of summons and the total amount of the allowance to which the said persons are entitled for travelling attendance at the Court and, in case of an Expert or a Scientific witness qualifying to give evidence the special fees and allowances to which such witnesses are entitled.
