Section 16(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(3)Whenever any order or notice is directed to be served by registered post by any Court under this Act, the party seeking such service shall bring into Court Process Fee calculated at the current rates of postal charges prescribed by the Postal Department to cover to the cost of sending the same by registered post with acknowledgement due, in respect of each respondent or opposite party and the process fee thus payable may, from time to time, be prescribed by the District Court or in the District of Hyderabad by the Chief Judge, City small Causes Court taking into account the rates prescribed by the Union of India or the Postal Department thereof.
