Section 112(6) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(6)Sittings of the Commissioner.(a)The Commissioner shall complete the recording of the evidence (cross examination and re-examination) of witness/witnesses and shall submit the evidence recorded by him along with the report to the Court on or before the-date fixed by the Court, which shall not normally be beyond sixty days from the date of issue of the commission, the court however for reasons to be recorded in writing extend the time beyond sixty days.(b)the sittings of the commissioner for recording the evidence shall be. within the premises of Court or at any place directed by the Court.
