Section 224(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)Where money due under a decree is remitted to Court by the judgment-debtor or any one on his behalf by Money Order or through a Bank or by other recognised mode and the judgment-debtor or his Advocate is not available to pay the process fees for the notice required to be issued under Rule 1(2) of Order XXI of the Code the notice may be issued initially at Court's cost, and the same shall be subsequently recovered from the judgment-debtor.
