Section 132 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
132. Return of Original documents:
(1)Whenever an original document has been produced from the custody of a Court or a Public Officer, the Court shall unless it seems fit to proceed under Rule 8 of Order XIII, return it to the custody from which it was produced, without any application for its return under Rule 7(2) or Rule 9 of Order XIII of the Code.(2)[] [P. Dis. 57/58.] All the valuable permanent records such as registration volumes shall be returned through a responsible person of the Court and not by post or by Railway Parcel.(3)The provisions of the Destruction of Records Act (Central Act V of 1917) and the Rules made thereunder shall not apply to such a document until it has been returned to the Court or the Public Officer by whom it was produced.
