Section 129(6) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(6)Nothing in the above rules shall prevent a Court of its own motion from issuing a summons for the production of public records or other documents in the custody of a Public Officer [in accordance with sub-rule (1), if it thinks it necessary for the ends of justice to do so. The Court shall, in every case, record its reasons in writing] [P. Dis. No. 1/46. ].
