Section 25 in Andhra Pradesh Rules Under the Registration Act, 1908
25.
(i)A document for registration other than a document forwarded under Section 89 shall be presented in person with the fee payable therefor, direct to the Registering Officer and not to a clerk or a peon.(ii)A document referred to in Section 89(2) may be presented through a messenger with a covering letter signed by the Government Officer or other person concerned referred to in Section 88(1).(iii)A document shall not be accepted if transmitted by post.
