Section 5 in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
5. Appeals.
(1)Every appeal under section 7 shall be in writing and shall set forth concisely the grounds thereof and shall be presented either in person or by agent or may be sent by registered Post acknowledgment due to the Appellate Tribunal.(2)Every such appeal shall bear a court fee lable of Rs 5 and shall also bear a court fee lable or lables of the value calculated in accordance with the scale specified in the Schedule towards the process fee for the service of notice on the respondent or respondents and shall be accompanied by the original or an authenticated copy of the order of the Tribunal appealed against.(3)***(4)The notice referred to in sub rule (3) shall be in from 6 and shall in the case of a notice to the respondent be accompanied by a copy of the appeal.(5)The notice referred to in sub rule (3) shall be served in the same manner as the notice referred to in sub rule (3) of Rule 4.(6)The respondent shall be entitled to file a counter to the appeal within a period of seven days from the date of service of the notice referred to in sub rule (3) or within such further time as may be allowed by the Appellate Tribunal for sufficient cause.(7)On the date fixed for the hearing of the appeal under sub rule (1) or on such further date or dates to which the hearing may be adjourned, the Appellate Tribunal shall give a reasonable opportunity to the parties to state their case and adduce such evidence both oral and documentary as may be necessary in support of their claim and also to advance their arguments and shall there upon pass such orders as it deems fit.(8)If, on hearing the appeal, the Appellate Tribunal con rs that any further inquiry is necessary, it may itself make such inquiry or cause it to be made by any officer subordinate to it not lower in rank than a Deputy Tahsildar specifying the points on which such inquiry is necessary.(9)***.(10)The notice referred to in sub rule (9) shall be in writing and shall be served in the same manner as the notice referred to in sub rule (7) of rule 4.(11)The appellate Tribunal may pending disposal of the appeal, stay the orders of the Tribunal, appealed against.
