Section 70(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)In the case of summons, the combined form as in Form No. 19 shall be used and the party or his Advocates shall leave the portion relating to the purpose of summons intact leaving it to the Court, after it has, determined the purpose for which the summons is to issue, to strike out the portions of the form which do not apply and thus convert the summons into one as per Form No. I or 1-A or 2 of Appendix-B to the First Schedule to the Code of Civil Procedure.
