Section 116(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)The Court shall maintain B-Diary in all contested Original suits, Small Cause Suits and Execution Petitions in Civil Miscellaneous Form Nos. 47, 46 and 49 respectively prescribed in Appendix III-L of Volume II, furnishing full information as to the several steps taken in the trial or execution.
