Section 22(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(2)It shall require that the person summoned to appear before the said officer at a stated time and place and shall specify whether his attendance is required for the purpose of giving evidence, or to produce a document or for both purposes, and any particular document, the production of which is required, shall be described in the summons with reasonable accuracy.
