Section 20 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
20. Presentation of proceedings:
(1)All plaints, written statements, applications, and other proceedings and documents may be presented to or filed in court by delivering the same by the party in person or by his recognized agent or by his Advocate or by a duly registered clerk of the Advocate to the Chief Ministerial Officer of the Court or such other officers as may be designated for the purpose by the Judge before 4.00 P.M. on any working day. Provided that in case where the limitation expires on the same day they may be received by a Judge even after 4.00 P.M.(2)The Officer to whom such documents were presented shall at once endorse on the documents the date of presentation, the value of the stamp fixed, and if the proceedings, are thereby instituted, shall insert the serial number.(3)In case of paper bearing court fee stamps, he shall, if required issue a receipt in Form No. 17 in Appendix III-L to these rules.(4)Every plaint or proceeding presented to or filed in Court shall be accompanied by as many copies on plain paper of the plaint or proceeding and the document referred to in Rule 16, as there are defendants or respondents unless the Court otherwise dispenses with such copies of the documents by reason of their length or for any other sufficient reason.
