Section 19(1) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
(1)An application for the production of the records in the custody of a Court shall specify the particulars of documents required to be produced. Unless it is made to appear to the Court that the production of the original documents is necessary, the party shall be required to obtain and file certified copies thereof and the original shall not be sent for. If the Court dispenses with the affidavit mentioned in Order XIII, Rule 10 (2) of the Code of Civil Procedure, it shall record in writing the reasons for so doing.
