Section 255 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
255. Payment of charges:
(1)The District Judge shall fix, and may, from time to time, after the rates to be charged for the maintenance of very description of livestock attached by the several Courts in its district with reference to reasons and local conditions.(2)Every person applying to the Court to attach movable property shall, in addition to the process fee, deposit such reasonable sum as the Court may direct for the cost of its removal to the Court house and of its custody and if such property is livestock, for its maintenance in accordance with the prescribed rates. If such deposit when ordered, be not made, the attachment shall not issue.(3)The Court at any time during the pendency of an attachment direct the decree-holder to pay into Court within a specified time, such additional sum as may be necessary to cover the costs for attachment, transport maintenance and custody of property and if such payment is not made within the time prescribed may withdraw the attachment.
