Section 18 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
18. Inspection of Records -
If leave to inspect is granted, the inspection of the record shall be made in the presence of the record-keeper or an officer of the Court designated for that purpose. The fees for inspection shall be Rs. 2/for every hour or part thereof, spent in making the inspection. The person inspecting the records shall not be entitled to take a copy of the proceedings or documents or any part thereof while inspecting the records but may take notes of relevant facts or dates.
