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State of Andhra Pradesh - Section

Section 212 in Criminal Rules of Practice and Circular Orders, 1990

212. Copies to be given to parties:

- Copies of any portion of the records of a Criminal Case must be furnished to the parties concerned on payment of the proper stamp and the authorised fee for copying. Where the Judge's note Forms the only record of the evidence copies of these notes should be given.Explanation: - 'Proper Stamp' referred to above includes search fee leviable under the Standing Orders of the Board of Revenue, Board's Standing Order No. 173 (Section I).
(2)[ 325-2]Scale of search fee: - When the document applied for belongs to a year previous to the current calendar year, search fee in Court-fee stamps, according to the sub-joined scale, must be affixed to the application.
(i)When the document belongs to any year prior to the calendar yearbut is not more than 10 years old -
  Rs. Ps.
(a) Fee payable for thefirst document or entry applied for or if only one document orentry is applied for, then for that document or entry. 1-00
(b) Fee payable for everydocument or entry other than the first include in the sameapplication and connected with the same subject 0-50
(c) When the applicantdoes not know to which of two or more years a document or entrybelongs, the fee for searching the records of every year otherthan the first 0-50
(ii)When the document is more than 10 years old but does not relateto any year prior to 1858 -  
(a) Fee payable for thefirst document or entry applied for or if only one document orentry is applicable for, then for that document or entry. 2-00
(b) Fee payable for everydocument or entry other than the first included in the sameapplication and connected with the same subject 1-00
(c) When the applicantdoes not know to which of two or more years a document or entrybelongs, the fee for searching the records of every year otherthan the first 1-00
(iii) When the document belongs to a year prior to 1858 -  
(a) Fee payable for thedocument or entry applied for or if only the document or entry isapplied for that document or entry. 5-00
(b) Fee payable for everydocument or entry other than the first included in the sameapplication and connected with the same subject 2-50
(c) When the applicantdoes not know to which of two or more years a document or entrybelongs, the fee for searching the records of every year otherthan the first 2-50
Note :- (1) Only one search fee at the rate applicable to the documents need be paid for all papers filed together and if a person applies for all the depositions relating to Magisterial case, he need only pay one fee applicable to the whole record in which they are filed. But in the case of Oake's Register or Stration's Report or Circuit Committee Accounts, separate search fee shall be levied for each item contained in the same volume.
(2)The Search Fee Rules are applicable to Judicial as well as to revenue records. The fee should be levied in respect of all documents of which copies are applied for in Civil and Criminal cases, provided that the application of the rules to Judicial Record is not inconsistent with any special provisions of law or notifications having the force of law by which Courts may be required to grant copies or to allow the inspection of documents free of charge.