Section 133 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
133. Deposit for postage:
- If a record (not falling within the provisions of Article 11(c) of Schedule II of the Andhra Pradesh Court Fees and Suits Valuation Act, 1956) or document is required to be sent by post, the Court may direct the applicant to deposit in Court sufficient Court fee stamps to defray the postage of the same to, and from the Court. Unless the Court otherwise orders, the costs of and incidental to, an application for production of records which are material and relevant to the case, or which are present for by the Court of its own accord, shall be costs in the case.
