Section 250 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
250. Realisation of attached debts by the appointment of Receiver:
(1)Unless it is made to appear to the Court that, from the smallness of the amount of the debt attached, or otherwise, the appointment of a Receiver to collect the same would be useless or vexatious, no debt or right to any periodical payment shall be realised by sale.(2)If a Receiver is appointed, he shall be empowered to sue in the name of the judgment-debtor and to grant receipts for any moneys or property recovered by him; and the order appointing him may be in the form prescribed by paragraph 7 of Form No. 5 of Appendix III-D [so far as it may be applicable] [Vide Pt. II, Vol. II.].
