Section 198(ix) in Andhra Pradesh Rules Under the Registration Act, 1908
(ix)In case any discrepancy in the contents of the packets when compared with the advise list is noticed, the officer-in-charge of the Photo Office should at once refer the matter to the Sub-Registrar who shall account for it without the least delay. If the Sub-Registrar cannot explain and if a document seems to have been lost, then the fullest enquiry must be made at once and report made to the District Registrar immediately.
