Section 122 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
122. Extracts not to be taken:
(1)The payment of inspection fees shall entitle the applicant to peruse any document or record specified in his application and the inspection of which has been allowed by the Court or have it read to him. He may make a short memorandum of the date and nature of any document in the record so as to enable him to describe it sufficiently in case a copy is required but he shall not be entitled to make a copy of the document or part of the document or verbatim extracts therefrom. If he requires copies, he may apply for them as provided in the rules for certified copies.(2)When a person is entitled to inspect a proceeding or document, the search thereof shall be made by the Officer of the Court; and such person shall be allowed to peruse and make a short memorandum as laid down in sub-rule (1) above.
