Section 64 in Andhra Pradesh Rules Under the Registration Act, 1908
64.
If the left thumb does not give a clear impression or is non-existent, the impression of any finger of the left hand shall be obtained. Failing this, the impression of the right thumb, or if that also is non existent or deformed of any finger of the right hand, shall be taken. In all cases the digit and the hand used shall be specified next to each impression taken on the document, and in cases where a digit other then the left thumb is used the digit form which the impression is taken and the hand shall be specified below the impression in the thumb impression register with a note explaining why the impression of that particular digit was taken.
