Section 255(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)Every person applying to the Court to attach movable property shall, in addition to the process fee, deposit such reasonable sum as the Court may direct for the cost of its removal to the Court house and of its custody and if such property is livestock, for its maintenance in accordance with the prescribed rates. If such deposit when ordered, be not made, the attachment shall not issue.
