Section 3 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
3.
Where any such proceeding is taken on the application of a trustee or a person having interest and it is deemed necessary by the appropriate authority that notice of the application shall be given to any other person, the applicant shall pay charges in cash for the issue of notice at the rate of rupee one or at such other rate as may be fixed by the Commissioner to each respondent. If owing to non-service or for any other reason, a notice has to be issued again, the applicant shall pay the charges for such re- issue at the said rate.
