Section 10 in Andhra Pradesh Forest Settlement Rules, 1969
10.
The Forest Settlement Officer shall examine the claimants and witnesses upon oath or solemn affirmation. Process fee according to the scale laid down in the Civil rules of Practice and circular orders shall be required from claimants, but not from the forest officer attending the enquiry if application is made to the Forest Settlement Officer to compel the attendance of witnesses or production of documents.
