Section 256 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
256. Curator:
(1)In order to provide for the custody of property which cannot be conveniently stored or kept in the Court-house, the District Judge may appoint for any Court or group of Courts a Curator who shall furnish security in any form applicable to a Government servant, for an amount to be fixed in each case by the District Judge.(2)Every Curator and Nazir shall maintain the register of attached movables in Civil Register Nos. 30 and 31 respectively.(3)The curator or the Nazir as the case may be shall be responsible for the due custody and preservation of all property entrusted to him until he delivers it up under the orders of the Court.
