Section 28 in Andhra Pradesh Tax on Professions, Trades, Callings and Employment Rules, 1987
28. Grant of copies.
(1)If any assessee wants to have a certified copy of a document filed by him or of an order concerning him passed by any authority, he shall make to the authority concerned an application bearing adhesive Court-fee stamp of the value of rupee one and twenty five paise for a copy which he desires to be supplied within two days of his applying for the same.(2)On receipt of the application, the said authority shall inform the applicant of the amount of the Court-fee stamps required under the provisions of sub-rule (3) for supply of the copy. After the requisite amount of Court-fee stamp is furnished by the applicant the said authority shall cause a certified copy of the document or order to be prepared and granted to the applicant.(3)Additional fee in the shape of Court-fee stamp shall be payable for the grant of copies at the rates given below :(a)Copy for the first 200 words or less of the Seventy-five paise documents.(b)For every additional 100 words... Forty paise or fraction thereof.
