Section 128(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Where the document to be sent for by a Court either from its own records or from those of another Court under Order XIII, Rule 10, is an account Book, or other document, not being a record (e.g. Judgment, decree, written statement etc.), which has to be in the custody of a Court and belongs to a person other than a party at whose instance it is sent for the Court may require the party to deposit in Court before the letter of request is issued, such sum as it may consider necessary to meet the estimated cost of making a copy of the document when produced.
