Section 197 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
197. Disposal of incomplete copies and unused stamp papers:
(1)Where an application is struck off in whole or in part, the applicant shall not be entitled to the incomplete copy of any document prepared on his behalf. The incomplete copy shall be destroyed after twelve months from the date on which the application was struck off.(2)Where an applicant has furnished the required number of stamp papers, but some remain unused owing to the copyist's writing too closely, the Presiding Officer of the Court shall forward the unused stamp papers to the local or the nearest treasury officer.(3)Where stamp papers have been furnished in excess of the requirements or where an insufficient number of stamp papers has been furnished and the applicant fails to furnish the requisite number of additional stamp papers within the prescribed period, it shall be noticed on the notice board that the unused stamp papers will be held at his disposal for a month from the date of affixture of such notice and will be sent to him by registered post if within the above period he remits the cost of dispatch which shall be stated in each case. If the amount be not remitted and no arrangements made to take delivery within the period fixed, the unused stamps, shall be treated as cancelled and sent to the local or nearest treasury officer.
