Section 24 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
24. Copies of documents on payment of fees.
(1)Any party or respondent in an appeal before the Tribunal may apply to the Secretary for the inspection of any documents or for a certified copy of any document including the order in the appeal.(2)Application for copies shall be in form 'E' and shall set out the name and address of the applicant in full, the date and description of the document of which a copy is required and the purpose for which it is required, any application which is not in the proper form shall be returned for amendment.Note. - "A Court Fee label of the value of Rupees two shall be affixed to every such application".(3)Application for copies shall be accompanied by copy stamp papers to cover the cost of preparing copies according to the following scale, namely:-(a)For the first 200 words or less - Two Rupees.(b)For every additional 100 words or fraction thereof - One Rupee.(4)If the Secretary feels any doubt about the property of granting a copy of any such document, he shall place the application before the Chairman, and act in accordance with his orders.Search
