Section 45 in Andhra Pradesh Rules Under the Registration Act, 1908
45.
(i)Persons exempt by law from personal appearance in Court, under the Code of Civil Procedure, 1908 are:(a)who, according to the customs and manners of the country, ought not to be compelled to appear in public; and(b)persons of rank especially exempted by the Government.(ii)A list of persons exempted under sub-rule (i) (b) shall be obtained by the Registrar from the High Court or District Court and communicated to every Sub-Registrar in his District.(iii)When in the course of attendance at a private residence the Registering Officer is required to record in respect of the same document the admission of persons not entitled to the concession, the request may be complied with.
