Section 17 in Andhra Pradesh Rules Under the Registration Act, 1908
17.
(i)The stamp vendor's endorsement on a document shall be considered to be a part of the document, and if it is in a language not commonly used in the District, the Registering Officer shall, if he does not understand the language, demand of the presentant to file a true translation and also a true copy. No fee shall be levied for filing such translation under this sub-rule.(ii)When a Power of Attorney is presented for attestation or when an attested Power of Attorney is produced by an agent with or in connection with a document presented for registration and the Power of Attorney is written in a language not commonly used in the District, the Registering Officer may, if he does not understand the language, demand of the presentant a true translation of the power in English or in a language commonly used in the District.(iii)The translation and the copy shall be certified to be a true translation and a true copy and shall be signed by the presentant.(iv)No fee is leviable for filing a translation if the Power of Attorney is or has been attested by a Registering Officer.
