Section 16 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
16.
(1)the appropriate authority may in its discretion, upon the application of any party to proceeding, send for either from his records or from any other public officer of any court, the record of any proceeding and inspect the same .(2)Every application made under this rule shall be supported by an affidavit showing how the record is material to the proceeding in which the application is made, and that the applicant cannot without unreasonable delay or expenses obtain a duly authenticated copy of the record or of such portion thereof as the applicant requires, or that the production of the original is necessary for the purpose of justice. If the application is granted, the appropriate authority shall address a letter of request to the officer of the court in whose custody the record is available.(3)The applicant shall deposit in cash, the expenses, for the transmission of the letter of request and for sending for and the return of the record.(4)Nothing in this rule shall be deemed to enable the appropriate authority to use in evidence any document which under the law of evidence would be inadmissible in the proceeding.
