Section 115(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Exhibits admitted in evidence shall be marked as follows:(i)if filed by the plaintiff or one of several plaintiffs, with the capital letter `A' followed by a numeral Al, A2, A3 etc.;(ii)if filed by the defendant or one of several defendants with the capital letter 'B' followed by a numeral, B I , B2, 83- etc.;(iii)if Court exhibits with the capital letter 'C' followed by a numeral Cl, C2, C3 etc.;(iv)if third party exhibits, with the capital letter 'X' followed by a numeral Xl, X2, X3 etc.
