Section 6 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987
6.
Where the trustee or other person referred to in Rule 2 fails to make an application within the period specified in the notice or fails to prefer his objections, if any, for registration of the Charitable or Religious institution or Endowment, the Commissioner shall,direct the Assistant Commissioner concerned to register the institution in accordance with the provisions of Section 43 of the Act.After such registration, the Assistant Commissioner shall send a copy of the particulars registered under his signature and seal to the trustee or other person-in- charge by registered post acknowledgment due and a copy thereof shall also be affixed on the notice boards of the offices of the Assistant Commissioner and Deputy Commissioner concerned and also on the front door of the institution if the trustee or other person-in-charge refuses to receive a copy aforesaid.
