Section 206 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
206. Transmission of decree for execution:
(1)An application for the transmission of a decree to another Court for execution shall be made by a verified execution petition headed with the cause-title of the suit, and the serial number of the execution petition in the suit and shall state, in addition to the particulars set out in clauses (a) to (i), inclusive of Order XXI, Rule 11(2) of the Code, any facts relied on by the applicant to bring the case within the terms of Section 39 and Order XXI, Rules 4 and 5 of the Code, and shall specify the Court to which transmission of the decree is sought, as in Form No. 52.(2)If the application is admitted, the applicant shall, within 7 days thereafter, deposit in Court the process fee and the expenses for issue of an order and for transmitting the decree.(3)Notice of the application shall be given in all cases in which, under Order XXI, Rule 22 of the Code, notice of an application for execution is required.(4)The certificates and orders of transmission of decree to another Court for execution under Rule 6 of Order XXI shall be signed by the Presiding Officer of the Court and the seal of the Court shall be affixed for authentication.(5)The Court granting the application may, if prayed for by the applicant handover to him or to his advocate, in a sealed cover, a copy of the order transferring the decree together with the documents enumerated in Rule 6, Order XXI of the Code to be taken to the Court to which they are to be transmitted. The Court shall send a copy of the order in confirmation to the Court to which the decree is transmitted.
