Section 100 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
100. Expert evidence:
(1)Where a party desires the examination of a finger print or hand-writing or other disputed document by the Government Examiner of Questioned Documents at Hyderabad or Simla as the case may be, that party shall deposit into the Court such amount as may be prescribed by the Government from time to time for the purpose including the travelling expenses.(2)[] [See Appendix-A for the Expert at Simla at and Appendix-B for the Expert at Hyderabad.] The party or his Advocate desiring the Expert's opinion shall file in the Court a memo of instructions in duplicate detailing the writings or finger prints disputed and admitted and points on which opinion is required.(3)All Exhibits forwarded to the expert for his opinion shall be sent by registered post and not by ordinary post.
