Section 332(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Receipt or perusal, or preparation of records, reports or other documents by the mediator, receipt of information orally by the mediator while serving in that capacity, shall be confident and the mediator shall not be compelled to divulge information regarding the documents nor in regard to the oral information nor as to what transpired during the mediation.
