Section 204 in Andhra Pradesh Rules Under the Registration Act, 1908
204.
The following shall be the conditions of a licensee, namely:(a)that the licensee shall abide by these rules for the time being in force;(b)that he shall maintain the registers, receipt books and other records in the manner prescribed by these rules;(c)that he shall not levy more than the fee prescribed in Appendix-X;(d)that he shall not demand or receive any sum from parties in the name of any person connected with the Registration Office;(e)that he shall not abet or participate in any illegal transaction or dealings with the staff attached to the Registration Office;(f)that he shall render the true and correct amount of the moneys received from the parties and produce the records maintained by him for inspection at any time before such officer as may be authorised to inspect them by the licensing authority or the Inspector-General of Registration;(g)that he shall prepare and write documents neatly and legibly in clear and unambiguous terms and in accordance with the instructions that may be issued, from time to time, by the licensing authority or the Inspector-General of Registration;(h)that he shall instruct the parties or their duly authorised agents to present documents and to pay the fees in person direct to the Registering Officers and not through any other agency.(i)that he shall obey any directions that may, from time to time, be issued by the licensing authority or the Inspector-General of Registration regarding the preparation of documents;(j)that he shall set forth fully and truly the consideration or the value and all other facts and circumstances affecting the chargeability of any instrument with duty or the amount of duty with which it is chargeable;(k)that he shall not act as a tout;(l)that he shall not appear as an identifying witness of anybody connected with the registration of any document, and(m)that he shall not take delivery of any registered document from the Registering Officer or present any application for a single or general search or for a certified copy or extract;(n)that if he is Village Officer, he shall not leave the charge of village or villages as the case may be, in connection with his work as a document writer to the detriment of Government work:Provided that the Registering Officer may in his discretion, exempt any licensee under these rules, from the operation of this rule, if he is satisfied that the licensee is personally interested in the matter.
