Section 6(1) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(1)Once the Tribunal is satisfied on the points mentioned in sub-rule (1) of rule 5, within 7 (seven) working days from the date of receipt of the application by the Tribunal, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form ' C ' directing them to show cause why the application should not be granted, along with a copy of the application and its enclosures, in the following manner: -(a)by hand delivery (Dasti) through the applicant if he/she so desires else through a process server, or(b)by registered post with an acknowledgement due.
