Section 198 in Andhra Pradesh Rules Under the Registration Act, 1908
198.
(i)The copying of documents admitted to registration may be made by means of the photography instead of by hand.(ii)When a document is presented for registration the Registering Officer shall first see whether it is fit to be accepted for registration with reference to the provisions of the Act, Rules and Standing Orders. In addition, he should satisfy himself that the writing is legible and not faint, indistinct or unnaturally crowded or in pale blue ink. If it is so badly drawn up as not be capable of being photographed, the parties should be asked to get a fresh deed executed, getting a refund of the value of the stamp, but they should not be compelled to do this if the document is legible. If the Sub-Registrar is in doubt as to whether a document is fit for photography or not he might send it for opinion to the Photo Office established for the purpose. If it has to be accepted in a condition unfit for photography, it will then be copied in manuscript(iii)If there be no objection on any of the above grounds to the acceptance of the document, the presentation endorsement should be written or impressed in black ink on the face of the document in the usual form and the presentant's signature taken below it. The Registering Officer shall then sign the endorsement.(iv)The enquiry prescribed in Section 35 shall then be proceeded with and the endorsement and certificates prescribed in Sections 58 to 60 shall be made from time to time. As soon as registration is completed the registration certificate should be endorsed and the office seal impressed below it. The registration certificates shall not contain the page and volume.(v)The indices shall immediately be prepared.(vi)The document shall be carefully marked with an identification stamp and the number assigned to the document noted on every page.(vii)When all such requirements are satisfied, the document should be sent to the Photo Office in a sealed packet accurately weighed and the weight marked on the packet. In order to avoid omissions in despatch and receipt, all the documents received for registration shall be sent to the Photo Office on the next day in one packet (and not in separate packets), together with a carbon duplicate list of such documents, the original list being retained by the Sub-Registrar. Care should be taken that the documents are not folded, as folded documents are rather inconvenient for being photographed. The documents should be in a suitable pad as far as possible. With the list should also be sent envelopes duly stamped (together with yellow receipts), and correctly addressed for the documents to be returned by post. All documents or copies which the parties to be returned to themselves by post will be so sent direct from the Photo Office and the Sub-Registrars should be careful to note post (..) in the last column of the list. When the documents are also despatched by post the white receipt obtained by the photo office will be forwarded to the Sub-Registrar concerned, who will also watch for the arrival of the yellow receipts.(viii)The officer-in-charge of the Photo Office shall, as soon as the packet is received, see whether the seal on the packet is intact and then check the weight of the packet marked on it. He will then open the packet and check the contents with the list, and send an acknowledgement by postcard to the Sub-Registrar ("List-, dated-, contents received exactly advised"). He will not return the list but will file it in his office.(ix)In case any discrepancy in the contents of the packets when compared with the advise list is noticed, the officer-in-charge of the Photo Office should at once refer the matter to the Sub-Registrar who shall account for it without the least delay. If the Sub-Registrar cannot explain and if a document seems to have been lost, then the fullest enquiry must be made at once and report made to the District Registrar immediately.(x)The Officer-in-charge of the Photo Office shall then arrange for the photographing of the documents. A single photo copy of each document shall ordinarily be taken. This number is fixed for ordinary cases of documents which affects property in one sub-district. As regards documents which relate to property situate in more than one district, since no manuscript copy is to be sent under Sections 65 to 67, extra photo copies shall be sent in their stead. In such a case the Registering Officer sending the documents to the Photo Office shall note in the duplicate list to be forwarded with the document the additional number of copies required, and the officer-in-charge of the Photo Office shall prepare so many additional copies. If an application is made to the Sub-Registrar for a copy of any deed it is sent to the Photo Office, requisition for such copy shall also be similarly noted on the list and the copy will be sent with the documents to the Sub-Registrar or to any other address given. The Photo Officer shall affix his signature and seal to all copies of documents photographed in token of the exact correspondence of the copies to the original documents.(xi)When all the photo copies are ready, the pages of each shall be carefully checked with the original documents which should be restiched before despatch as early as possible in the original condition, if it has been necessary to unfasten the pages for photograph.Rules for Licensing of Document Writers
