Section 193(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)If the required stamp papers have not been deposited by 3.00 p.m. on the fourth working day counting from and including that on which the lists were first affixed the application shall be struck off and, unless it is restored on an application made to the Court for the purpose, copy shall be granted only on a fresh application.
