Section 206 in Andhra Pradesh Rules Under the Registration Act, 1908
206.
(a)Licensing authority shall be:(i)the District Registrar in respect of licencee authorised to prepare and write documents within a village or a sub-district or district; and(a)[The Deputy Inspector General of Registration and Stamps in respect of licensees authorised to prepare and write documents in more than one district of the concerned zone; and [Substituted by G.O.Ms.No. 831, Rev. (Reg-1), dated 27.08.1993.](b)The Inspector General of Registration and Stamps in respect of licensees authorised to prepare and write documents in more than one zone.]
