Section 12 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
12.
No summons shall be issued at the instance of a party unless the party first pays to the appropriate authority such sum as in his opinion is sufficient to defray the travelling and other expenses of the person summoned in passing to and from the place at which his attendance is required and for one day's attendance or where the summons if for sending a document by post, the charges for so sending the document and the charges for transmitting the amount to the witness by money order.
