Section 46 in Andhra Pradesh Rules Under the Registration Act, 1908
46.
(i)A Commission issued under Section 33 or Section 38 shall be prepared in the form shown in Appendix II and shall, when the person to be examined resides within the Sub-District, be addressed ordinarily by the Registering Officer to one of his clerks. When the person to be examined resides in another Sub-District, whether within the same District or in another District, the Commission shall be directed to the Sub-Registrar of the latter Sub-District. The Sub-Registrar receiving a Commission so addressed may, if he cannot attend personally, redirect it to any officer of his establishment vide also Sections 75 and 76 of the Code of Civil Procedure, 1908.(ii)When the Commission is for the examination of an executant, and has been executed the Commissioner shall return the document to the office from which it was issued, endorsed as follows:"Having attended the ............ at residence of A.B., sons of C.D. at ......... I have this day examined the said A.B. who have been identified to my satisfaction by E.F.: sons of G.H. etc., residents of .......... and the said A.B., admitted (or denied) the execution of this document (or the voluntary execution of this Power of Attorney).Left thumb-impression of ExecutantFull Signature of Executant Signatures of Witnesses. Commissioner(iii)Where receipt of consideration is acknowledged before the Commissioner, he shall add the following clause to this endorsement:"and acknowledged .............. receipt of Rs. ............... (or goods to be specified) being consideration in whole (or in part)".(iv)Where consideration is paid in the presence of the Commissioner, he shall add the following to endorsement."I also certify that........... (or goods to be specified) were paid (or delivered) in my presence to the said A.B. by ..........".The signature of the payer and payee shall also be taken below this endorsement, provided in the specimen form in Appendix V"(v)on receiving the Commissioner's report the Registering Officer shall, if satisfied as the execution of the document, make the following endorsement below the report:"From the foregoing report I am satisfied that this Document has been executed.Power of Attorney has been voluntarily executed, by the said A.B."Date:Signature of Registering Officer.
