Section 121 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
121. Inspection and fees for same:
- If a leave to inspect is granted, the inspection of the record shall be made in the presence of Record-keeper or of a responsible official of the Court designated for the purpose by the Presiding Judge and the fees for inspection, except where an inspection is allowed, free, shall be Rs. 1.25 ps. for every hour or part thereof during which the Court official is engaged and shall be paid by the Court fee stamps affixed to the application.
