Section 24(2) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(2)Application for copies shall be in form 'E' and shall set out the name and address of the applicant in full, the date and description of the document of which a copy is required and the purpose for which it is required, any application which is not in the proper form shall be returned for amendment.Note. - "A Court Fee label of the value of Rupees two shall be affixed to every such application".
