Section 295 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
295. Examination and Registration of Caveat and its requirements:
(1)Every Caveat shall be entered in the register of caveats maintained for the purpose and examined by the Chief Ministerial Officer of the Court. If he finds that the caveat complies with all the requirements he shall make an endorsement on the Caveat 'Examined and may be registered'. If he thinks that the Caveat does not comply with the requirements, he shall place the matter before the Presiding Officer for orders.(2)Caveat returned for non-compliance with these rules or provisions of Section 148-A of the Code shall be represented after rectification of the time specified.(3)The affidavit shall state the right and the interest of the Caveator and the grounds of the objections to the application.(4)The caveat shall also be accompanied by a notice in duplicate duly filled in by the party or his counsel [* * *] [The words "together with the required process fee for service of notice on the caveator as soon as an application is Ned" omitted by ROC No. 1757/S0/89 Dated 17-11-1989 (vide R.S. to Pt. II (Ext.) A.P. Gaz. Dated 25-10-1990).](5)A Court fee of [Rs. 10] [Substituted by ROC No. 451/S0/92 for "Rs. 5/-" (R.S. to Pt.. II (Ext.) A.P. Gaz. Dated 9-2-1996.) ] shall be charged on every caveat.
