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State of Andhra Pradesh - Section

Section 235 in Criminal Rules of Practice and Circular Orders, 1990

235.

All processes issued by Criminal Courts shall be charged to the Court-fee at the rates set out in the schedule hereunder -
Schedule Rs. Ps.
1. Every summons notice or sub-poena  
(a) to an accused, respondent orwitness 0-50
(b) to every additional accused,respondent or witness resident in the same village orneighbourhood if the summons notice or the sub-poena is appliedfor at the same time 0-25
2. Every warrant of arrest 0-75
3. Every order, injunction or warrant not otherwise providedfor 0-50
(1)In Courts outside the cities of Hyderabad and Secunderabad if a process is to be served or executed within a radius of six miles from the Court-house, half the above rates only shall be charged. The Judge of every Court shall determine what villages are within the above radius, and a list of such villages shall be notified in a conspicuous place in the Court-house.
(2)When a warrant remains unexecuted for 15 days after its delivery to the Officer entrusted with its execution, an additional fee at the same rate shall be levied from the party at whose instance the warrant was issued for every 15 days or part thereof until return is made, provided that the delay in executing the said warrant is not attributable to the Officer of the Court
(3)This rule does not apply to proceedings in Cognizable cases instituted on police reports whether these be calendar cases, appeals or Revision Cases.Exemption: - No fee shall be levied on processes issued upon complaints by public servants or Officers or servants of a Railway Administration acting in their official capacity, which under Section 67, Clause XI of the Andhra Pradesh Court-fee and Suit Valuation Act, 1956 (Act VII of 1956) are exempt from complaint fee.As the Central Government has ruled that a Cantonment Authority is not a "Public Officer" as defined in the Code of Civil Procedure, 1908, the process fee and diet money to witness shall in all cases of prosecutions by the Police on their behalf be collected from the Cantonment Authority. A Cantonment Authority, is however, exempt from the payment of Court-fee on complaints, under Section 19 of the Court-fee Act, 1870 as it is a "Public Servant" as defined in Section 21 of the Indian Penal Code.Expenses of Complainants and Witnesses