Section 12 in Andhra Pradesh Arbitration Rules, 2000
12.
(1)Save as other wise expressly provided in the Act or these Rules the following provisions of the Code of Civil Procedure, 1908 (V of 1908) shall apply to the proceedings before a Court in so far as they may be applicable thereto; namely;(i)Sections 28. 31, 35, 35-A. 35-B, 107, 133, 135, 144, 148-A, 149, 151 & 152 and(ii)Orders III, V, VI, IX, XIII, XIV to XIX, XXIV and XLI.(2)(a)For the purpose of facilitating the application of the provisions referred to under sub-section (1) the Court may construe them with such alterations, into affecting the substance, as may be necessary or proper to adapt the the matters before it; and(b)The Court may, for sufficient reasons, proceed other wise than in accordance with the said provisions if it is satisfied that the interests of the parties will not thereby be prejudiced.
