Section 151 in Andhra Pradesh Rules Under the Registration Act, 1908
151.
(i)When execution is admitted and the endorsement is signed by the party admitting execution, and when witnesses are examined merely with reference to the identification of the parties appearing, the prescribed endorsement is in itself a sufficient record. A record of the substances of the statements shall, however, be made in the following cases:(a)When an execution is denied;(b)When a person admitting execution refuses to sign the endorsement;(c)When a person refuses to affix his thumb impression when required by the Registering Officer;(d)When a person admits execution on protest or with a reservation;(e)When an enquiry is held as to the alleged death of an executing party;(f)When an enquiry is held as to the right of a person to appear as the executor, administrator, or heir of a deceased person or as the guardian of an infant, or as the curator of an idiot or a lunatic.(g)When any person is examined as to the age of a party who appears to be a minor as to the sanity of a party who appears to be an idiot or a lunatic;(h)When an explanation is taken regarding the cause of delay in the presentation of a document or in the appearance of parties;(i)When the addition of any person, or the description of a property has to be ascertained owing to the addition or the description not appearing either in the document or in the endorsement.(j)When an enquiry is held under Section 41 (a) in respect of a will or any authority to adopt presented for registration after the death of the testator or the donor, as the case may be;(k)When an enquiry is held under Section 74 as to the fact of the execution of a document; and(l)Generally in all cases in which a record may seem necessary.(ii)All such statements with the exception of those under (j) and (k), which shall be kept on the record of the enquiry shall be recorded in a book known as the "Deposition Book" maintained in each registration office.(iii)Deposition taken by a Registrar or by a Sub-Registrar empowered to exercise any of the powers of a Registrar, shall be recorded in English and by the other Sub-Registrars in the language of the Sub-District or in the language used by the deponent.(iv)Each witness or party shall be examined separately. The deposition shall usually be recorded in the first person and when so recorded, the signature of the person who makes it shall be obtained. A certificate shall be appended to each deposition to the effect that it has been read over or interpreted to the deponent and acknowledged by him to be correct.(v)At the head of each deposition the document to which it pertains together with the book, volume and year shall when practicable, be noted.(vi)The deposition book shall not be carried when a Registering Officer attends private residence. Any statements or depositions which a Registering Officer may find it necessary to take when attending at private residence shall be recorded by him in a separate book and on his return to the office be copied in the deposition book. The copy may be made by a clerk and examined by another clerk, but shall be authenticated by the Registering Officer with date.
