Section 135(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)If the application for the issue of a commission is granted, the Court shall, after consulting the parties or their advocates, fix the amount of Commissioner's fees and expenses and direct payments thereof into court; and the commission shall not be issued unless the sum fixed by the Court is paid into Court within the prescribed period:Provided that the Court may, from time to time, on the application of any party or the Commissioner, direct that any further sum be brought into Court by any party.
