Section 123 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
123. Search Fee:
- On every application for inspection or for copy of any document or record, there shall be paid (in court-fee stamps) in addition to the usual fee on such application an additional fee of Rs. 2 for search of the document or record:Provided that no such fee need be paid by a party to the suit or proceeding where the application for inspection or for copy is made in a suit or proceeding which is pending disposal on the date of the application, or which has been disposed of within one year prior to the date of application.Explanation: - For the purpose of this rule a suit shall be treated as pending till a final decree, if any, is passed therein, and an appeal shall be deemed to be a continuation of the suit.For the purpose of this rule, only one search fee need be paid for all documents that have come into the custody of the Court relating to the same suit or proceeding, whether exhibited or not, and a document shall be deemed to be of the date of suit or proceeding of which it forms part of the record.Enclosures or annexures to a proceeding or document and the vouchers appertaining to an account, shall be reckoned as part of the proceeding or document to which they relate.If the proceeding or document is not found on record, the applicant shall be entitled to a certificate to that effect, free of cost.
