Section 49(ii) in Andhra Pradesh Rules Under the Registration Act, 1908
(ii)When a Power of Attorney which has not been executed before a Registering Officer is presented to him for authentication under the proviso to Section 33 the Registering Officer shall, if he attends himself at the private residence of the principal or if the principal appears in the office behind a purda and is examined with the help of hammamnee or mama; adopt the following form of authentication:
