Section 25 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
25. Application for search.
- Every person requiring a search to be made among the records of the Tribunal for the purpose either of inspecting a document or of obtaining copy thereof shall apply to the Secretary in Form F.Note. - "A Court Fee label of the value of Rupees two shall be affixed to the application" and "A single application shall be sufficient for inspection any number of documents in a single appeal record".
