Section 115(iv) in Andhra Pradesh Rules Under the Registration Act, 1908
(iv)After it has been so filed, the Registering Officer shall authenticate the copy by his signature, with date and shall also affix to it the seal of his office. He shall write his signature and affix the seal in such a manner that the signature and the impression of the seal shall appear partly upon the butt and partly upon the sheet pasted thereto;
