Section 203 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
203. Copying Charges:
(1)One copy stamp paper shall be furnished for every 350 words or part thereof. [In the case of a copy for which Article 21 of Schedule I-A of the Stamp Act, 1899 as amended and the rules made thereunder require the production of non-judicial stamp paper of a particular value, the stamp paper or papers supplied for the purpose shall be used for copying and shall be written on in the same manner as if they were copy stamp papers. Copy stamp papers shall be furnished to make up the deficiency in the papers required to complete the copying.] [Substituted for figure "75 paise" by ROC No. 378-A/SO/93. ](2)175 words shall be written on each page. Four figures shall be taken as equivalent to one word.(3)The copying fee for each page shall be [Re.1/-] [Subs. for figure "75 paise" by ROC No. 378-A/SO/93.] or such fee as the Government may prescribe from time to time. Where the value of the stamp paper is less than the prescribed fee, the deficiency shall be made good in the shape of adhesive court fee stamps. When the copy is written on non-judicial stamp paper, adhesive court fee stamp of the prescribed fee shall be affixed to each page on which the copy has been made. The copying fee shall not be collected in cash.(4)The cost of copying maps, plans, genealogical trees, tabular statements or other matter requiring special skill shall be fixed by the Judge and shall be deposited in cash in Court. Notice of such amount shall be pasted on the notice board of the Court and the provisions of Rule 193 shall apply to the payment of such amount.(5)Except in a case requiring special skill, copying charges for execution petitions, diglott registers sale proclamations, books of account or other matters, including lines and columns shall be levied with reference to the space occupied, provided that not more than 175 words shall ordinarily be copied on or computed as the equivalent of one page.
