Section 70 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
70. Parties to file process forms duly filled up:
(1)In all cases where processes of the nature of summonses or notices (including notice of an Interlocutory Application) have to be issued, the parties or their Advocates on whose behalf such summonses or notices are issued, shall file with their applications for the issue of processes, the appropriate forms of processes, as prescribed in the Code or under those rules or any other Law applicable to the case, in duplicate legibly filled up, together with the prescribed process fees. However the date of appearance and the date of the process shall be left blank.(2)In the case of summons, the combined form as in Form No. 19 shall be used and the party or his Advocates shall leave the portion relating to the purpose of summons intact leaving it to the Court, after it has, determined the purpose for which the summons is to issue, to strike out the portions of the form which do not apply and thus convert the summons into one as per Form No. I or 1-A or 2 of Appendix-B to the First Schedule to the Code of Civil Procedure.(3)The forms shall not be accepted unless filled up in a bold, clear and legible handwriting. The parties or their Advocates shall sign the forms in the left bottom corner, and will be responsible for the accuracy of the entries.(4)Where orders for the issue of process are passed by the Court, the date fixed for appearance will be inserted in the form and the process will be dated and signed by an Officer of the Court duly authorized.(5)The necessary number of printed forms of process if available, may be supplied to the parties or their Advocates at such price as prescribed on the forms by the Director of Printing. The costs so incurred shall be allowed to the parties as part of the costs for the preparation of process.(6)The Presiding Officer in has discretion direct in any particular case that the forms of processes may be entirely filled up in the office of the Court.
