Section 28(3) in Andhra Pradesh Tax on Professions, Trades, Callings and Employment Rules, 1987
(3)Additional fee in the shape of Court-fee stamp shall be payable for the grant of copies at the rates given below :(a)Copy for the first 200 words or less of the Seventy-five paise documents.(b)For every additional 100 words... Forty paise or fraction thereof.
