Section 6(1) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(1)In any suit in which separate and distinct reliefs based on the same cause of action are sought, the plaint shall be chargeable with a fee on the aggregate value of the reliefs: Provided that if a relief sought is only ancillary to the main relief, the plaint shall be chargeable only on the value of the main relief.
