Section 199 in Andhra Pradesh Rules Under the Registration Act, 1908
199.
Subject to provisions of these rules, a licence may be granted to:(i)any person who possesses a degree in law of a University in the State or any other equivalent qualification or who was enrolled as an advocate under the Advocates Act, 1961 (Act 25 of 1961):(ii)any retired officer of or above the rank of a clerk who passed tests prescribed for the post of a Sub-Registrar in the Registration Department of Andhra Pradesh ; except a pass in the second class language test (full test).(iii)any person who has passed the Writer's Licensing Test; and(iv)any other person who proves to the satisfaction of the licensing authority that he is well conversant with the preparation of deeds of conveyance, etc. and has been in continuous practice as document writer in the territories of the State of Andhra Pradesh for a period of not less than five years immediately preceding the date on which these rules come into force subject, however to the condition that he secures a pass in the Document Writers Licensing Test prescribed in the Rule 210 (i) within a period of two years from the date of issue of a licence to him :Provided that the Inspector-General of Registration and stamps may in appropriate cases and on the recommendation of District Registrar exempt any person or class of persons from the provisions of this rule.
