Section 60 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
60. Proof of facts by affidavit:
Any fact required to be proved upon an interlocutory proceeding shall unless otherwise provided by these rules, or ordered by the Court, be provided by affidavit but the Judge may, in any case, direct evidence to be given orally, and thereupon the evidence shall be recorded, and exhibits marked, in the same manner as in a suit and lists of the witnesses and exhibits shall be prepared and annexed to the judgment.B - Original Petitions
