Section 100(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Where a party desires the examination of a finger print or hand-writing or other disputed document by the Government Examiner of Questioned Documents at Hyderabad or Simla as the case may be, that party shall deposit into the Court such amount as may be prescribed by the Government from time to time for the purpose including the travelling expenses.
