Section 190(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)A person entitled to obtain a copy or who has obtained an order of Court under these rules may present an application therefor to the Superintendent of the copyists or where there is no such officer, to the Chief Ministerial Officer either in person or by his Advocate or the latter's authorized clerk between the hours of 11.00 a.m. and 3.30 p.m. If the proceeding or document has been sent to another Court the application may, at the opinion of the applicant, be forwarded to the said Court for compliance, or be returned to him, for presentation to the said Court.
