Section 87 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
87. Process for Service by Foreign Courts:
(1)Every process to be issued for service in a country outside the Union of India shall be drawn up in proper form in English, typewritten legibly, signed by the Judge, properly addressed and sealed. All documents to accompany the process, shall be translated in the language of the country concerned or in English.(2)The original and duplicate of every process should be marked respectively with the words "For return" and "For service" and the Courts issuing the processes shall take special care to obtain and set out in each process as full and exact a description of the person to be served with address correctly spelt in full detail.(3)The Court shall take care that the time fixed for appearance or returnable date be such to enable the process be served and the person served to do what is required of him, due regard being had to the distance and the channel through which the process has to pass.Note: - It is advisable that the date of return of the process sent through official channel should be 2 to 6 months depending upon the circumstances of each process.
