Section 5(2) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
(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.
