Section 31 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
31.
Every party to proceeding, who desires to summon a person to attend and give evidence or produce a document or for both or to send a document by post, shall alongwith his application for the issue of such summons, pay, in cash, such charges as may be fixed by the Government for pretion of process and postal expenses for the issue of summons by registered post.
