Section 115 in Andhra Pradesh Rules Under the Registration Act, 1908
115.
[(i) With the previous sanction of the Inspector General a special volume of Register Book-I or of Book-4 in the form of a file book, with numbered butts, may be opened in any office, for the registration of documents which are prepared on forms printed on such paper and in such form, as may be approved by the Inspector General:Provided that the Inspector General may cause standardisation of forms for any class of documents and prescribe, the price from time to time at which they shall be supplied.][Substituted by G.O. Ms. No. 381, Revenue (Registration-I) Dated 1995, w.e.f. 2-8-1995. Published on Andhra Pradesh Gazette No. 4 of RS to Part - I, Dated 31.8.1995.](ii)The copy of each document shall be made by the registering staff by filling in the blanks in a spare copy of the printed form, and on this spare copy the endorsement and the certificate of registration entered on the original document shall be copied and the prescribed footnotes shall be added.(iii)The copy thus prepared shall be duly examined in the manner in which copies made by hand in the ordinary register books are required to be examined and shall be filed in the file book mentioned in sub-rule (j).When a map or plan is attached to a document a copy of the map or plan shall be filed in the same files as the document.(iv)After it has been so filed, the Registering Officer shall authenticate the copy by his signature, with date and shall also affix to it the seal of his office. He shall write his signature and affix the seal in such a manner that the signature and the impression of the seal shall appear partly upon the butt and partly upon the sheet pasted thereto;(v)When a copy consists of more than one sheet each sheet shall be pasted to a separate butt and the Registering Officer shall endorse on it the number of the sheet and the number of the document of which it forms part and shall affix his signature, with date and the seal of his office to such endorsement in the manner laid down in sub-rule (iv) the seal being dispensed with in the case of the sheet on which the authentication seal has already been affixed.(vi)Documents registrable in Book 1 and Book 4 shall be filled in separate file books.(vii)Each file book shall be assigned a serial number in the series assigned to ordinary volumes of register books.(viii)Every document accepted for registration under sub-rule (i) shall be numbered in the same series as documents copied in the ordinary register books.(ix)When a document is registered under this rule a note of its registration in the file book shall be entered in the register book in which it would otherwise have been registered thus : Note: Filed in file book, Volume ..........(x)The file books shall be kept in the personal custody of the Registering Officer until they are completely filled when they shall be placed among other completed volumes of register books.
