Section 5 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
5. Institution of Proceedings.
(a)All proceedings instituted before a Family Court shall be by way of petition as per Form No. 1 appended to these rules which should be duly verified by the petitioner. Interlocutory application in the proceeding to be instituted or already instituted shall be filed in Form No. 2 after being duly verified by the applicant. The petition in Form No. 1 or the Interlocutory Application in Form No. 2 can be in any language falling in Schedule VIII to the Constitution. A translated copy shall be affixed whenever it was sent to different States.(b)There shall be fixed court fee in respect of any petition or any Interlocutory Application filed before the Family Court.(c)Whenever Court fee is prescribed under the provisions of rules of other Acts mentioned in clause (d) it shall be paid.(d)The application may be filed before Family Court as permitted under any law which also includes provisions contained in the following laws viz.,(i)Chapter IX of the Criminal Procedure Code, 1973 (2 of 1974).(ii)Hindu Marriage Act, 1955 (25 of 1955).(iii)Maintenance under the Hindu Adoptions and Maintenance Act, 1956(78 of 1956).(iv)Guardianship of the person or custody of or access to any minor under the Hindu Minority and Guardianship Act, 1956 (32 of 1956).(v)Dowry Prohibition Act, 1961 (28 of 1961) for an order for injunction in circumstances arising out of marital relationship.(vi)Hindu Marriages (Validation of Proceedings) Act, 1960 (19 of 1960).(vii)Personal law applicable to Muslims including:(a)Muslim Personal Law (Shariat) Application Act, 1937 (26 of 1937).(b)Dissolution of Muslim Marriages Act, 1939 (8 of 1939).(c)Muslim Women (Protection of Rights on Divorce) Act, 1986(25 of 1986).(viii)Parsi Marriage and Divorce Act, 1936 (3 of 1936) which can be instituted or taken out before the Parsi District Matrimonial Courts constituted under Sections 18 and 20 of the said Act.(ix)Indian Christian Marriage Act, 1872 (15 of 1872).(x)Indian Divorce Act, 1945.(xi)Special Marriage Act, 1954 (43 of 1954).(xii)Child Marriage Restraint Act, 1929 (19 of 1929).(xiii)Anand Marriage Act, 1909 (7 of 1909).(xiv)Arya Marriage Validation Act, 1937 (19 of 1937).(xv)Foreign Marriage Act, 1969 (33 of 1969).(xvi)Suits or proceedings relating to Part B States Marriages Validating Act, 1952(1 of 1952).(xvii)Guardians and Wards Act, 1890 (8 of 1890).
