Section 224 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
224. Payment into Court in satisfaction of Decree:
(1)Except when payment is made to the decree-holder under Rule 230, a person paying money or bringing property into Court in satisfaction of decree shall be given notice of such payment or deposit to the judgment-creditor.(2)Where money due under a decree is remitted to Court by the judgment-debtor or any one on his behalf by Money Order or through a Bank or by other recognised mode and the judgment-debtor or his Advocate is not available to pay the process fees for the notice required to be issued under Rule 1(2) of Order XXI of the Code the notice may be issued initially at Court's cost, and the same shall be subsequently recovered from the judgment-debtor.
