Section 193(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)The above procedure shall apply for collecting additional stamp papers when the number first supplied has been found to be insufficient:Provided that, where the additional stamp papers called for are not deposited but the stamp papers originally deposited are sufficient for the preparation of complete copies of one or more of the documents applied for, the application shall be struck off only as regards the documents which cannot be prepared by reason of the insufficiency of the stamp papers supplied. In such cases, the Superintendent of the copyists of such other officer as the Judge may appoint in this behalf, shall decide which document shall be copied and the decision shall be final.
