Section 25 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
25.
Every party shall, within seven days from the date of pronouncement of an order, furnish to the office of the Controller or the appellate authority, as the case may be, a statement of the costs and expenses incurred by him in the relevant form prescribed in the Civil Courts, under his or his Advocate's signature, which may include therein the costs for preparation of service of process, the cost of production of any public record or witnesses, of making and getting copies of pleadings, affidavits and other proceedings, which by the rules are required to be served on the opposite party, of search for encumbrances and of obtaining encumbrance certificates whenever such certificates are required to be produced, of any adjournments or interlocutory application allowed to him and of the fees paid by him to his lawyer and shall state the total amount claimed by him. The said statement shall be checked by the officer of the Court, who shall note thereon the sums, if any, disallowed and the total amount allowed by him and shall sign the same. If any party makes default in filing the said statement, the officer of the Courts shall be at liberty to allow such costs as he may deem fit.
