Section 203(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)The copying fee for each page shall be [Re.1/-] [Subs. for figure "75 paise" by ROC No. 378-A/SO/93.] or such fee as the Government may prescribe from time to time. Where the value of the stamp paper is less than the prescribed fee, the deficiency shall be made good in the shape of adhesive court fee stamps. When the copy is written on non-judicial stamp paper, adhesive court fee stamp of the prescribed fee shall be affixed to each page on which the copy has been made. The copying fee shall not be collected in cash.
