Section 5 in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
5.
(1)Any debtor may apply to the executive authority of a municipality or the president of a district board for information as to whether such debtor was or is assessed to profession, property or house tax in terms of provisos (B) and (C) to section 3 (ii) of the Act and the executive authority, or president shall thereupon grant to such debtor a certificate in Form 8, appended to these rules, with such variation as circumstances may require as to whether he has been so assessed to profession, property or house tax Such certificate shall be received in every court as evidence of the facts stated therein .(2)An application under section 26 or 27 of the Act or sub rule (1) shall be in writing, shall specify the name and address of the person in respect of whom, and the purpose for which information is required, and shall be signed and verified in the same manner as a pleading under the Code of Civil Procedure, 1908 A single application may be made to cover all the taxes referred in section 27 of the Act or in sub rule (1) in respect of all the four half years mentioned in provisos (B) and (C) to section 3 (ii) of the Act.(3)In respect of every application under section 27 of the Act or under sub rule (1), there shall be paid to the municipality or the district board, as the case may be, a fee of seventy five paise in cash for each half year in respect of which is applied for.
