Section 4 in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
4. Procedure to be followed by the Tribunal in inquiries.
(1)On receipt of the statement referred to in sub section (1) of section 5 or the application under sub section (2) of section 5 or sub section (1) of section 6, the Tribunal shall fix, the date on which and the place and the time at which an inquiry in respect of the statement or the application will be held and shall issue notice thereof to the creditor and the debtor mentioned in the statement or the application, as the case may be.(2)The notice referred to in sub rule (1) shall be in Form 2 and shall be accompanied by relevant extracts from the statement or a copy of the application, as the case may be(3)The notice referred to in sub rule (1) shall be served by delivering or tendering it to the party concerned, or to his agent, or to any adult member of his family, or where none of the above courses is practicable, by affixing it at the last known place of his rance or by registered post, acknowledgment due.(4)The respondents shall be entitled to file a counter to the statement or the application within a period of ten days from the date of service of the notice referred to in sub rule (1) or within such further time as the Tribunal may for sufficient reason allow.(5)On the date fixed for the inquiry under sub rule (1) or on such subsequent date or dates to which the inquiry may be abjourned, the Tribunal shall give a reasonable opportunity to the parties to state their case and to adduce such evidence, both oral and documentary, as may be necessary, in support thereof, and shall thereupon pass such orders or grant such certificate as it deems fit.(6)***(7)The notice referred to in sub rule (6) shall be in writing and shall be served on party in person, or on his agent or shall be sent to him by registered post acknowledgment due.(8)The order referred to in sub clause (i) of clause (b) of sub section (5) of section 5 shall be in Form 3.(9)The certificate referred to in sub clause (i) of clause (b) of sub section (5) of section 5 shall be in Form 4.(10)The certificate referred to in clause (a) of sub section (2) of section 6 shall be in form 5 and shall be issued soon after the expiry of the period of appeal, and in case where an appeal is filed, as soon as the appeal is disposed of.
