Section 18 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
18.
(1)Any person affected by any order passed by the Controller or the appellate authority shall be entitled to be furnished with a copy thereof and any other connected documents duly certified by the Controller or the appellate authority, as the case may be, on application, provided that a certified copy of the document applied for shall be furnished on ordinary white paper supplied by the applicant.(2)The application shall state whether the applicant has any and what interest in the subject matter of the document, and purpose for which a copy is required and if the same is required for the purpose of an intended or pending proceeding, the nature of the said proceeding and the relevancy of the document to the case of the applicant.(3)One paper shall be furnished for every 416 words or fraction thereof.(4)The first 176 words shall be written on the front page and the rest shall be written on the reverse.(5)[ The copying fee for each page of not more than 175 words, shall be 60 Ps. and shall be paid in the form of Court fee stamps.] [Substituted by G.O.Ms.No. 31, dated 25-1-1993, and again substituted by G.O.Ms.No. 617, dated 12-11-1973 for the words more than 240 pages.](6)Four figures shall be taken as equivalent to one word, and words in the Indian languages with short suffixes and inflections shall be counted as single words.(7)The cost of copying maps, plans, genealogical trees, tabular statements, or other work requiring skilled labour shall be fixed by the Controller or appellate authority, as the case may be, and deposited in the office of the Controller or appellate authority in cash.
