Section 1 in Andhra Pradesh Rules Under the Registration Act, 1908
1.
In these rules, unless there is anything repugnant in the subject or context.(a)"the Act" means the Registration Act, 1908.(b)"Section" means a section of the Act.(c)"Rule" means rule made under the Act for the time being in force.(d)"Appendix" means an appendix annexed to these rules.(e)"Registering Officer" includes both a Registrar and a Sub-Registrar.(f)"Government" means the Government of Andhra Pradesh.(g)[ "Document writer" means and includes one who is engaged in the profession of preparing and writing of documents to be presented for registration. [Clauses (g), (h) & (i) added by Registration Rules Supplement published in the Rules Supplement to Part II, Page 57 of the Andhra Pradesh Gazette, dated 23.2.1961. ](h)"Licence" means a licence granted to a document writer under these rules.(i)"Licensing authority" means the licensing authority specified in Rule 206.]
