Section 129(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)Every application for such summons shall be made by an affidavit setting out (1) the document or documents, the production of which is required; (2)- the relevancy of the document or documents; and (3) in cases where the production of a certified copy would answer the purpose, whether application was made to the proper officer for a certified copy or copies and the result of such application.
