Section 285 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
285. [ Notice to surety] [H.C. P. Dis. No. 208 of 1940 ]: - In an inquiry for the determination the liability which has been guaranteed by a surety, the Court shall give notice of the enquiry to the surety by registered post. But the cost of his appearance shall be borne by the surety himself unless the Court otherwise directs.
