Section 112(7) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(7)Marking and Certifying of Exhibits.(a)Where a party/witness wants to reply on a document which has already been filed in the Court, the same shall be referred and identified by its serial number, description and the date as given in the list of document filed in the Court.(b)The party in his affidavit shall list out the documents referred in the Affidavit with its SI.No. Description and date in the last para of the Affidavit.(c)The court shall consider the admissibility of the documents referred in the affidavit of the examination-in-Chief and endorse on the documents. If admitted in evidence, the following particulars, viz.(i)the number and title of the suit.(ii)the name of the person who filed the document and exhibit number given by the Court.(iii)the date on which it was produced.(iv)the statement of its having been admitted. And the endorsement shall be signed or initialed by the Judge.(d)Where any document is not admitted there shall be endorsement on the document that it has not been admitted and the endorsement shall be signed or initialed by the Judge.(e)Where the court decides to admit a document subject to objection, the Court shall make an endorsement to that effect on the document and given an Exhibit Number.(f)The Court shall note the corresponding Exhibit numbers against the entries of the documents in the list given in the last para of the affidavit.(g)Where documents are produced for cross-examination of a witness of the party or where a document is handed over to a witness in the cross examination to refresh his memory, the commissioner shall mark them as Exhibits for identifications.
