Section 88 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
88. Deposit of Expenses:
- Before issue of a process to any Court outside India, the Court issuing the process shall require the party, at whose instance the process is issued, to pay such fee for service as is required by the Court to which the process is to be sent or as prescribed by the Government or by any other law or rule made for the purpose. In the case of summons to witnesses, a reasonable travelling and other expenses shall also be required to be deposited in advance.Service in Pakistan
