Section 160 in Andhra Pradesh Rules Under the Registration Act, 1908
160.
(i)A Registering Officer will be held liable for any loss to Government which may arise from neglect on his part in the registration of a document, the making of a search, or the grant of a copy of a document.(ii)If before a document is returned to the party, the Registering Officer detects that the fee was deficitly levied on such document, he may collect from the party the amount required to make up the deficiency. A report of every such collection shall forthwith be submitted to the Registrar of the District.
