Section 268 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
268. Charges of custody:
(1)In cases in which expenses are incurred for the care and custody of attached movable property such expenditure shall not be allowed for a period longer than 30 days, provided, however, that it shall in no case exceed the value of the property. The person¬in-charge may, however, in the case of postponement of sale, apply to the Court at the end of every period of 30 days for an order for payment of such expenditure.(2)Where postponement of sale is occasioned by the intervention of a claim to attached property, the expenses incurred during the period of postponement shall be borne by the claimant, if he fails to establish his claim, and by the attaching creditor, if such claim is allowed.
