Section 196(iii) in Andhra Pradesh Rules Under the Registration Act, 1908
(iii)When an entry is recopied a not of the fact shall be made at the foot of the entry in the original register. When an entire volume is recopied a note to that effect shall be entered in red ink on the label on the back of the original volume as well as the title page, and on the back of the volume containing the reproduced entries a label shall be pasted showing in red ink its contents.