Section 53A in Criminal Rules of Practice and Circular Orders, 1990
53A. [ Copies of Depositions shall be furnished free of cost only to an accused who is an indigent person on application made by him.] [Inserted by G.O.Ms. No. 1328, Law (LA&JHC-B), dated 31-7-2004, Published in A.P. Gazette Part I, Extraordinary No. 318, dated 6-8-2004.]
