Section 96 in Andhra Pradesh Rules Under the Registration Act, 1908
96.
(i)In the case of a document presented for registration in duplicate or triplicate, the duplicate and triplicate shall be examined with the original and shall bear the following additional endorsement:Duplicate (or triplicate)Difference between the original and the duplicate(or triplicate)blanks, alterations and erasures in this.Compared byReaderExaminerDate :SignatureA note shall be entered below the Certificate of Registration on the original as regards the number of copies registered with the original and signed by the Registering Officer.(ii)In entering notes of interlineations, blanks, alterations and erasures on the duplicate and triplicate, the particular letter or word or figure interlineated, altered or erased shall be specified, e.g. in line 12, the word 'currency' interlineated "letter 'a' or figure '2' altered in line 10 the word 'money' erased and so on.When an erased letter or word cannot be deciphered, the note shall run as follows:"A word occurring after 'the' in line 5 erased"(iii)Each duplicate or triplicate of a document presented for registration shall bear the same endorsement as the original document and the same registration number. The certificate of registration on the original and on the duplicate or triplicate shall mention all the pages of the volume occupied by the entries which relate to the original and the duplicate.
