Section 19 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
19.
Note on defaced documents: - When a document produced with any pleading appears to be defaced, torn, or in any way damaged, or where its condition or appearance required special notice, a note of its condition and appearance shall be made on the list of documents by the party producing the same and should be checked and initialled, if correct, by the receiving officer.
