Section 169 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
169. Costs to be stated:
(1)The Court shall, in every case in which a finding is called for under Rule 25 of Order XLI of the Code, while returning its finding, certify at the foot thereof the amount of costs showing the items in detail incurred by each of the parties to the case.(2)When a suit is remanded, a statement of the costs incurred in the Appellate Court shall be appended to its order.
