Section 233 in Andhra Pradesh Rules Under the Registration Act, 1908
233. Documents registered manually
(1) Certain documents will have to be registered manually under the following circumstances:(i)Categories of documents not notified by the Government under Section 70-B of the Act for Registration under the Computer Aided Administration of Registration Department System;(ii)Documents presented for registration when the Computer aided Administration of Registration Department system is out of order;(iii)Documents which, in the opinion of the registering officer can not be registered under the Computer Aided Administration of Registration Department system.(2)The registering officer shall register the documents described in sub-rule (1) (iii) using the manual system, duly recording the reasons for resorting to manual system in the minute book.(3)The details of the documents registered in Book I manually shall be posted to the computers before the close of official business in respect of the categories (i) and (iii) mentioned in sub-rule(1) and as soon as the Computer-aided Administration of Registration Department system is restored in respect of the documents mentioned at (ii) of the sub-rule(1). This is required to ensure that the index particulars are complete in all respects irrespective of whether certain documents are registered manually.(4)[ To deal with the situation arising on account of:][Added by G.O.Ms.No. 338, Rev. (Reg. 1) Dated 24.5.2001, w.e.f. 5.2.1999, Published in Andhra Pradesh Gazette, RS Part I (extraordinary) No. 24, Dated 28.5.2001.](a)documents missing in CDs., soft copy not found in the system i.e., hard disk;(b)documents scanned and archived with poor quality image;(c)Image of documents are missing;(d)documents scanned and archived in irregular order; and(e)documents scanned and archived with wrong documents.[Note: A special volume shall be opened by obtaining permission of the District Registrar in writing and all such documents mentioned in sub-rule (iv) above shall be 'Rescanned' or transcribed manually from the original document (duly recording the reasons in the minute book) by making a note at foot of the entry concerned.][Substituted by G.O.Ms.No. 407, Rev. (Reg. I), Dated 5.7.2002, Published in Andhra Pradesh Gazette RS to Part I, ext. No. 34, Dated 12.7.2002.]
